Umesh. K. R vs State Of Karnataka
2024 Latest Caselaw 27693 Kant

Karnataka High Court

Umesh. K. R vs State Of Karnataka on 19 November, 2024

Author: M.Nagaprasanna

Bench: M.Nagaprasanna

                                                -1-
                                                               NC: 2024:KHC:47537
                                                       CRL.P No. 10279 of 2023




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                        DATED THIS THE 19TH DAY OF NOVEMBER, 2024

                                              BEFORE
                        THE HON'BLE MR JUSTICE M.NAGAPRASANNA
                          CRIMINAL PETITION NO. 10279 OF 2023
                   BETWEEN:

                   UMESH. K. R.
                   S/O RAMALINGAIAH,
                   AGED ABOUT 34 YEARS,
                   R/O KENKERE VILLAGE,
                   GANDASI HOBLI,
                   ARASIKERE TALUK,
                   HASSAN DISTRICT-573 164.
                                                                     ...PETITIONER
                   (BY SRI. MADHU M T.,ADVOCATE)

                   AND:

                   1.   STATE OF KARNATAKA
                        BY PST, NUGGEHALLI POLICE,
                        HIRISAVE CIRCLE,
Digitally signed        HASSAN DISTRICT.
by NAGAVENI             REP BY SPP,
Location: HIGH          HIGH COURT BUILDING,
COURT OF                BENGALURU-560 001.
KARNATAKA

                   2.   PANKAJA
                        W/O UMESH K R,
                        AGED ABOUT 27 YEARS,
                        R/O BIDARE VILLAGE,
                        BAGUR HOBLI,
                        C R PATNA TALUK,
                        HASSAN DISTRICT-573 116.
                                                                   ...RESPONDENTS
                   (BY SRI.B.N. JAGADEESH ADDL., SPP FOR R1)

                         THIS CRL.P IS FILED U/S.482 CR.P.C PRAYING TO QUASH THE
                   FIR REGISTERED BY NUGGEHALLI POLICE AT HASSAN DISTRICT IN
                                   -2-
                                              NC: 2024:KHC:47537
                                        CRL.P No. 10279 of 2023




CR.NO.66/2023 FOR THE OFFENCE P/U/S.498-A,504,506,313 R/W
SEC.34 OF IPC AND SEC.3,4 OF THE DP ACT AS PER ANNEXURE A
AND THE SAME IS PENDING BEFORE ADDITIONAL CIVIL JUDGE
(Jr.Dn.) AND JMFC AT CHANNARAYAPATNA.

     THIS PETITION, COMING ON FOR ORDERS, THIS DAY, ORDER
WAS MADE THEREIN AS UNDER:

CORAM:       HON'BLE MR JUSTICE M.NAGAPRASANNA
                              ORAL ORDER

Learned Addl.SPP on instructions would submit that the

charges have been framed and the petition would not be

entertainable at this juncture.

2. In the light of the charges being framed, the

entertainment of the petition will run foul of the judgment of

the Apex Court in the case of MINAKSHI BALA V. SUDHIR

KUMAR1.

3. Reserving liberty to the petitioner to avail of such

remedy, as is available in law, the petition stands disposed.

Sd/-

(M.NAGAPRASANNA) JUDGE

(1994) 4 SCC 142