Karnataka High Court
Mahamad Khaji Hussen vs The State Of Karnataka on 30 June, 2025
Author: S.R.Krishna Kumar
Bench: S.R.Krishna Kumar
-1-
NC: 2025:KHC:22903
CRL.P No. 3320 of 2024
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 30TH DAY OF JUNE, 2025
BEFORE
THE HON'BLE MR. JUSTICE S.R.KRISHNA KUMAR
CRIMINAL PETITION No. 3320 OF 2024 (482(Cr.PC) /
528(BNSS))
BETWEEN:
MAHAMAD KHAJI HUSSEN
@ KWAZA @ KWAZAHUSEN,
S/O MAHAMAD SHABBIR HUSSAIN,
PRESENTLY RESIDING AT
THAVARGERA KOPPALA,
KOPPALA DISTRICT-583231.
NATIVE OF LINGASURU,
TQ:RAICHUR, DIST.:RAICHUR 584 122.
(KARNATAKA)
...PETITIONER
(BY SRI JAYAKUMAR S. PATIL, SENIOR COUNSEL FOR
SMT. GALATAGI SUNITA PRALHAD, ADVOCATE)
Digitally signed AND:
by VALLI
MARIMUTHU
Location: HIGH 1. THE STATE OF KARNATAKA,
COURT OF BY ITS STATE PUBLIC PROSECUTOR,
KARNATAKA
HIGH COURT BUILDING,
BENGALURU-560001.
2. THE STATE OF KARNATAKA
BY ITS POLICE INSPECTOR,
KUDUREMUKH POLICE STATION
KUDUREMUKH, CHIKKAMAGALURU DISTRICT ,
REPRESENTED BY STATE PUBLIC PROSECUTOR,
...RESPONDENTS
(BY SRI NAGESHWARAPPA K., HCGP FOR R1 & R2)
-2-
NC: 2025:KHC:22903
CRL.P No. 3320 of 2024
HC-KAR
THIS CRL.P FILED U/S.482 CR.P.C PRAYING TO QUASH
THE IMPUGNED PROCEEDINGS INITIATED IN
C.C.No.1503/2023 (CR.No.31/2015) REGISTERED FOR THE
OFFENCE P/U/S 406, 408, 409, 420 OF IPC PENDING ON THE
FILE OF THE LEARNED ADDITIONAL CIVIL JUDGE AND JMFC
COURT, MUDIGERE.
THIS PETITION, COMING ON FOR ORDERS THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR JUSTICE S.R.KRISHNA KUMAR
ORAL ORDER
In this petition, petitioner seeks the following reliefs;
" a) Quash the impugned proceedings initiated in
C.C.No.1503/2023 (CR.No.31/2015) registered
for the offence punishable under Section 406, 409
& 420 OF IPC pending on the file of the learned
Additional Civil Judge and JMFC Court, Mudigere
(Notified area) Chikkamagalur District in the
interest of justice and equity.
b) To issue such other order or to issue such other
direction as this Hon'ble Court deems fit in
peculiar facts and circumstances of the case in
the interest of justice and equity.
c) Pass any such other order as this Hon'ble Court
deems fit and proper in the interest of justice and
equity."
2. Heard learned Senior counsel Mr. Jayakumar S.Patil for
Smt. Galagi Sunita Pralhad, learned counsel appearing for the
petitioner and learned High Court Government Pleader for
respondent Nos.1 and 2 and perused the material on record.
NC: 2025:KHC:22903
HC-KAR
3. In addition to reiterating various contentions urged in the
petition and referring to the material on record, learned Senior
counsel appearing for the petitioner invited my attention to the
impugned complaint in order to point out that all the allegations
relate to and are reasonably connected to the petitioner's
official duties when he was working as a Chief Officer of
Notified Area Committee of Kuduremukh. In this context, it is
pointed out that in the absence of sanction under Section 197
of Cr.P.C., to initiate proceedings against the petitioner in
relation to the allegations involving performance of official
duties, the impugned proceedings deserve to be quashed.
4. In support of the submissions, learned Senior counsel
relied on the judgment of Hon'ble Apex Court in the case of
G.C. Manjunath and others vs. Seetaram1.
5. Per contra, learned HCGP submits that there is no merit
in the petition and the same is liable to be dismissed.
6. Before adverting to the rival submissions, it is necessary
to extract the charge sheet, which reads as under;
(2025) 5 SCC 390
NC: 2025:KHC:22903
HC-KAR
"PÉù£À ¸ÀAQë¥ÀÛ ¸ÁgÁA±À
¦AiÀiÁðzÀÄzÁgÀgÀÄ ²æà J¸ï.r. ªÀÄAdÄ£Áxï gÀªÀgÀÄ PÀÄzÀÄgɪÀÄÄR
C¢ü¸ÀÆavÀ ¥ÀæzÉñÀ ¸À«ÄwAiÀÄ ªÀÄÄSÁå¢üPÁjAiÀiÁVzÀÄÝ ¢£ÁAPÀ
11/12/2015 gÀAzÀÄ oÁuÉUÉ ºÁdgÁV ¤ÃrzÀ °TvÀ zÀÆj£À
¸ÁgÁA±ÀªÉãÉAzÀgÉ, F »AzÉ ¢£ÁAPÀ 05/06/2015 jAzÀ 28/10/2015
CªÀ¢üAiÀÄ°è, PÀÄzÀÄgɪÀÄÄR C¢ü¸ÀÆavÀ ¥ÀæzÉñÀ ¸À«ÄwAiÀÄ
ªÀÄÄSÁå¢üPÁjAiÀiÁVzÀÝ DgÉÆæ ªÀĺÀªÀÄäzï SÁeÁ ºÀĸÉãï gÀªÀgÀÄ
¸ÀPÁðgÀzÀ ««zsÀ AiÉÆÃd£ÉUÀ¼ÁzÀ 12 £Éà ºÀtPÁ¸ÀÄ ªÀÄvÀÄÛ 13£ÉÃ
ºÀtPÁ¸ÀÄ J¸ï.J¥sï.¹.¹, JA.J¸ï.JA.n.r.¦ ºÀAvÀ MAzÀgÀ
AiÉÆÃd£ÉUÀ¼Àr ©qÀÄUÀqÉAiÀiÁVgÀĪÀ 96,88,179/- gÀÆ¥Á¬Ä ¸ÀPÁðj
ºÀtªÀ£ÀÄß zÀÄgÀÄ¥ÀAiÉÆÃUÀ ¥Àr¹PÉÆArgÀÄvÁÛgÉAzÀÄ ¤ÃrgÀĪÀ zÀÆgÀ£ÀÄß
¹éÃPÀj¹ oÁuÁ ªÉÆ.£ÀA 31/2015 PÀ®A, 406,408,409,420 L¦¹
jÃvÁå ¥ÀæPÀgÀt zÁR°¹PÉÆAqÀÄ vÀ¤SÉ ªÀÄÄAzÀĪÀgɸÀ¯ÁVgÀÄvÀÛzÉ.
DgÉÆæ ªÀĺÀªÀÄäzï SÁeÁ ºÀĸÉãï gÀªÀgÀ£ÀÄß ¢£ÁAPÀ
21/12/2015 gÀAzÀÄ °AUÀ¸ÀUÀÆj£À°è ªÀ±ÀPÉÌ ¥ÀqÉzÀÄPÉÆAqÀÄ PÀÄzÀÄgɪÀÄÄR
¥Éưøï oÁuÉUÉ PÀgÉvÀAzÀÄ CªÀjAzÀ ¸Àé-EZÁÒ ºÉýPÉ ¥ÀqÉzÀÄ zÀ¸ÀÛVj
PÀæªÀÄ dgÀÄV¹ WÀ£À £ÁåAiÀiÁ®AiÀÄzÀ ªÀÄÄAzÉ ºÁdgÀÄ¥Àr¸À¯ÁVgÀÄvÀÛzÉ,
£ÀAvÀgÀ vÀ¤SÉ ªÀÄÄAzÀĪÀgɹ ¢£ÁAPÀ 27.01.2016 gÀAzÀÄ °AUÀ¸ÀUÀÆgÀÄ
¥ÀlÖtPÉÌ ¨sÉÃn ¤Ãr F PÉù£À DgÉÆæAiÀiÁzÀ ªÀĺÀªÀÄzï SÁeÁ
ºÀĸÉÃ£ï £À£ÀÄß ¸ÀA¥ÀQð¹, DgÉÆæAiÀÄÄ vÀ£Àß ¸Àé-EZÁÑ ºÉýPÉAiÀÄ°è
CAiÀÄå£ÀUËqÀ JA§ÄªÀªÀjUÉ 2 ZÉPï UÀ¼À£ÀÄß ¤ÃrgÀĪÀ ªÀiÁ»wAiÀÄAvÉ
¢£ÁAPÀ 28.01.2016 gÀAzÀÄ ªÀåªÀ¸ÁÜ¥ÀPÀgÀÄ, ¥ÀæUÀw PÀȵÀÚ, UÁæ«ÄÃt
¨ÁåAPï, zÉêÀzÀÄUÀð gÀÀªÀgÀ£ÀÄß ¸ÀA¥ÀQð¹ CAiÀÄå£ÀUËqÀ gÀªÀgÀ SÁvÉ
¸ÀASÉå 10591111000247 gÀ ¨ÁåAPï DPËAmï ¸ÉÖÃmï ªÉÄAmï
¥ÀqÉzÀÄPÉÆAqÀÄ eÉÆvÉUÉ ¸ÁQë CAiÀÄå£ÀUËqÀ gÀªÀgÀ ºÉýPÉAiÀÄ£ÀÄß
¥ÀqÉzÀÄPÉƼÀî¯ÁVgÀÄvÀÛzÉ,
vÀ¤SÉ ªÀÄÄAzÀĪÀgɹ ¥ÀAZÁAiÀÄÄÛzÁgÀgÁzÀ ²ªÀ°AUÀ¥Àà ©£ï ²ªÀ¥ÀÄvÀæ¥Àà
ºÁUÀÆ gÀªÉÄñÀ ©£ï AiÀÄ®è¥ÀàgÀªÀgÀÄUÀ¼À£ÀÄß §gÀªÀiÁrPÉÆAqÀÄ J¸ï © L
¨ÁåAPï zÉêÀzÀÄUÀð ±ÁSÉUÉ ¨sÉÃn ¤Ãr ¨ÁåAPï ªÀiÁå£ÉÃdgï gÀªÀgÁzÀ
²æà »gÉÃ±ï ªÀiÁ¤é ©£ï CAiÀÄå¥Àà gÀªÀjAzÀ DgÉÆæAiÀÄÄ ªÀåªÀºÀj¹zÀÝ
ZÉPï £ÀA§gï 857291 ªÀÄvÀÄÛ 857292 £ÀÄß ¥ÀAZÀgÀ ¸ÀªÄÀ PÀëªÀÄ CªÀiÁ£ÀvÀÄÛ
¥Àr¹PÉƼÀî¯ÁVgÀÄvÀÛzÉ ºÁUÀÆ DgÉÆæ ªÀĺÀªÀÄzï SÁeÁ ºÀĸÉãï
gÀªÀgÀÄ J¸ï © L ¨ÁåAPï zÉêÀzÀÄUÀðzÀ°è ªÀåªÀºÀj¹zÀ §UÉÎ CPËAmï
¸ÉÖÃmï ªÉÄAmï ¥ÀqÉzÀÄPÉÆArgÀÄvÉÛ.
NC: 2025:KHC:22903
HC-KAR
£ÀAvÀgÀ zÉêÀzÀÄUÀð ¥ÀlÖtzÀ°ègÀĪÀ ¸ÁQë CAiÀÄå£ÀUËqÀ ©£ï
©ÃªÀÄ£ÀUËqÀ gÀªÀjUÉ ¸ÉÃjzÀ ¸ÀªÀÄÈzï ºÁqÀðªÉÃgï UÉ ¨sÉÃn ¤Ãr
DgÉÆæ ªÀĺÀªÀÄzï SÁeÁ ºÀĸÉãï vÉÆÃj¹zÀ ªÉÄÃgÉUÉ 91,400/-
ªÀÄvÀÄÛ 94,800/- gÀÆUÀ¼À ªÀ¸ÀÄÛUÀ¼À£ÀÄß Rjâ¹gÀĪÀ §UÉÎ ¸ÀªÀÄÈzï
ºÁqïð ªÉÃgï£À ©¯ï §ÄPï£À £ÀA§gï 304 ªÀÄvÀÄÛ 305 gÀ°è EgÀĪÀÅzÀÄ
PÀAqÀħA¢zÀÄÝ, ¸ÀzÀj MAzÀÄ ©¯ï ¥ÀĸÀÛPÀªÀ£ÀÄß ¥ÀAZÁAiÀÄÄÛzÁgÀgÁzÀ ²æÃ
²ªÀ°AUÀ¥Àà ©£ï ²ªÀ¥ÀÄvÀæ¥Àà ºÁUÀÆ gÀªÉÄñÀ ©£ï AiÀÄ®è¥Àà gÀªÀgÀÄUÀ¼À
¸ÀªÀÄPÀëªÀÄzÀ°è CªÀiÁ£ÀvÀÄÛ ¥Àr¹PÉÆArgÀÄvÉÛ.
£ÀAvÀgÀ ¢£ÁAPÀ 29.01.2016 gÀAzÀÄ °AUÀ¸ÀUÀÆj£À J¸ï.©.L
¨ÁåAPïUÉ ¨ÉÃn ¤Ãr C°èAiÀÄ ªÀiÁå£ÉÃdgï £À«Ã£ï PÀĪÀiÁgÀ gÀªÀgÀ£ÀÄß
¸ÀA¥ÀQð¹ ¥ÀAZÁAiÀÄÄÛzÁgÀgÀ ¸ÀªÀÄPÀëªÀÄzÀ°è ¥ÀAZÀ£ÁªÉÄ ªÀÄÆ®PÀ PÉù£À
DgÉÆæAiÀÄÄ ºÀtªÀ£ÀÄß qÁæ ªÀiÁqÀ®Ä ¨ÁåAPï £À°è ªÀåªÀºÀj¹zÀÝ
¸ÀĪÀiÁgÀÄ 77,24,999gÀÆ ¨É¯ÉAiÀÄ ZÉPï £ÀA§gï 1) 857281
2) 857282 3) 857283 4) 857284 5) 857285 6) 857286
7) 857287 8) 857288 9) 857889 10) 857290 11) 857293
12) 857294 13) 805466 14) 805467 15) 805468 16) 805469
17) 805470 18) 800583 19) 800584 20) 800585 21) 800586
22) 800587 23) 800588 MlÄÖ 23 ZÉPï UÀ¼À£ÀÄß,
¥ÀAZÁAiÀÄÄÛzÁgÀgÁzÀ ²æà ²ªÀ°AUÀ¥Àà ©£ï ²ªÀ¥ÀÄvÀæ¥Àà ºÁUÀÆ gÀªÉÄñÀ
©£ï AiÀÄ®è¥Àà gÀªÀgÀÄUÀ¼À ¸ÀªÀÄPÀëªÀÄzÀ°è CªÀiÁ£ÀvÄÀ Û ¥Àr¹PÉÆArgÀÄvÉÛ.
£ÀAvÀgÀ ¢£ÁAPÀ 29.01.2016 gÀAzÀÄ DgÉÆæ ªÀĺÀªÀÄzï
SÁeÁ ºÀĸÉãï gÀªÀgÀÄ gÁAiÀÄZÀÆgÀÄ f¯ÉèAiÀÄ °AUÀ¸ÀUÀÆj£À ªÀiÁzsÀªÀ
wÃxÀð EAqÀ¹ÖçÃ¸ï £À ªÀiÁ°ÃPÀgÁzÀ ¥ÀæªÉÆÃzÀ PÀĪÀiÁgÀ ©£ï ªÀ¸ÀAvÀ
ªÀiÁzÀªÀgÁªï gÀªÀjUÉ ¤ÃqÀ¯ÁVzÀÝ ZÉPï £ÀA§gï 857285, 98745
ºÁUÀÆ 857289 gÀ 3 ZÉPïUÀ¼À §UÉÎ, «ZÁgÀuÉ ªÀiÁqÀ¯ÁV ªÀiÁzsÀwÃxÀð
EAqÀ¹ÖçÃ¸ï £À ªÀiÁ°ÃPÀgÁzÀ ¥ÀæªÉÆÃzÀ PÀĪÀiÁgÀ ©£ï ªÀ¸ÀAvÀ
ªÀiÁzÀªÀgÁªï gÀªÀgÀÄ ¤ÃrzÀ ºÉýPÉAiÀÄ ªÉÄÃgÉUÉ CªÀgÀÄ ºÁdgÀÄ¥Àr¹zÀ
©¯ï ¥ÀĸÀÛPÀzÀ°è£À PÀæ. ¸ÀA.702 jAzÀ 800 gÀªÀgÉUÉ ©®ÄèUÀ½zÀÄÝ PÉùUÉ
¸ÀA§A¢¹zÀ 720 ªÀÄvÀÄÛ 721 gÀ ©®ÄèUÀ¼À£ÀÄß ¥Àj²Ã°¸À¯ÁV ¸ÀĪÀiÁgÀÄ
98,115/- gÀÆ UÀ¼À£ÀÄß DgÉÆæ ªÉÄîÌAqÀ ZÉPï UÀ¼À£ÀÄß zÀħð¼ÀPÉ
ªÀiÁrPÉÆAqÀÄ ºÀt ¥ÀqÉ¢gÀĪÀ §UÉÎ ¸Á©ÃvÁVzÀÄÝ ªÉÄîÌAqÀ ªÀiÁzsÀªÀ
wÃxÀð EAqÀ¹Öçøï UÉ ¸ÀA§A¢ü¹zÀ ©¯ï ¥ÀĸÀÛPÀªÀ£ÀÄß ¥ÀAZÀgÀ
¸ÀªÀÄPÀëªÀÄzÀ°è CªÀiÁ£ÀvÀÄÛ¥Àr¹PÉÆArgÀÄvÉÛ.
vÀ¤SÉ ªÀÄÄAzÀĪÀgɹ ¥ÀæPÀgÀtPÉÌ ¸ÀA§A¢¹zÀAvÉ DgÉÆæ ªÀĺÀªÀÄzï
SÁeÁ ºÀĸÉãï gÀªÀgÀÄ w½¹zÀAvÉ £ÁåµÀ£À¯ï JAlgï ¥ÉæöʸÀ¸ï
NC: 2025:KHC:22903
HC-KAR
°AUÀ¸ÀUÀÆgÀÄ UÉ ¨sÉÃn ¤Ãr ¸ÀzÀj ¸ÀܼÀzÀ°è ºÁdjzÀÝ ¸É¯ïìªÀiÁå£ï
¸ÉÊAiÀÄåzï KeÉÃeï CºÀªÀÄzï ©£ï ¸ÉÊAiÀÄåzï ±À©âgï CºÀªÀÄzï gÀªÀgÀ£ÀÄß
«ZÁgÀuÉ ªÀiÁr DgÉÆæ ªÀĺÀªÀÄzï SÁeÁ ºÀĸÉãï gÀªÀgÀÄ
£ÁåµÀ£À¯ï JAlgï ¥ÉæöʸÀ¸ï ªÀiÁ°ÃPÀgÁzÀ ¸ÉÊAiÀÄåzï dĨÉÃgï CºÀªÀÄzï
gÀªÀjUÉ ¤ÃrzÀÝ 98,470/- gÀÆ ¨É¯ÉAiÀÄ ZÉPï £ÀA§gï 857284 gÀ°è,
99729 ªÀÄvÀÄÛ 857287 §UÉÎ ªÀiÁ»w ¥ÀqÉzÀÄ, vÀ¤SÁ PÁ®zÀ°è
£ÁåµÀ£À¯ï JAlgï ¥ÉæöʸÀ¸ï £À ªÀiÁ°ÃPÀ ¸ÉÊAiÀÄåzï dĨÉÃgï CºÀªÀÄzï
gÀªÀgÀÄ ºÁdgÀÄ¥Àr¹zÀ ©¯ï §ÄPï£ÀÄß ¥Àj²°¸À¯ÁV ©¯ï ¥ÀĸÀÛPÀzÀ°è£À
©¯ï £ÀA§gï 57 ªÀÄvÀÄÛ 58 gÀ ©®ÄèUÀ¼À°è ªÀ¸ÀÄÛUÀ¼À£Àß ¥ÀqÉ¢gÀĪÀÅzÁV
gÀ²Ã¢¬ÄzÀÄÝ ¸ÀļÀÄî ©¯ï UÀ¼À£ÀÄß ¸ÀȶֹPÉÆAqÀÄ DgÉÆæ ªÀĺÀªÀÄzï
SÁeÁ ºÀĸÉãï gÀªÀgÀÄ ¸ÀPÁðj ºÀtªÀ£ÀÄß
zÀÄgÀÄ¥ÀAiÉÆÃUÀ¥Àr¹PÉÆArgÀĪÀ §UÉÎ, ªÀiÁ°ÃPÀgÀ ºÉýPɬÄAzÀ zÀÈqsÀ¥ÀlÖ
PÁgÀt ¥ÀAZÁAiÀÄÄÛzÁgÀgÁzÀ ²ªÀ°AUÀ¥Àà ©£ï ²ªÀ¥ÀÄvÀæ¥àÀ ºÁUÀÆ
gÀªÉÄñÀ ©£ï AiÀÄ®è¥Àà gÀªÀgÀÄUÀ¼À£ÀÄß §gÀªÀiÁrPÉÆAqÀÄ ¥ÀAZÀgÀ
¸ÀªÀÄPÀëªÀÄzÀ°è, ªÉÄîÌAqÀ ©¯ï ¥ÀĸÀÛPÀªÀ£ÀÄß CªÀiÁ£ÀvÀÄÛ ¥Àr¹PÉÆArgÀÄvÉÛ.
vÀ¤SÉ ªÀÄÄAzÀĪÀgɹ ¥ÀæPÀgÀtPÉÌ ¸ÀA§A¢¹zÀAvÉ DgÉÆæ ªÀĺÀªÀÄzï
SÁeÁ ºÀĸÉãï gÀªÀgÀÄ w½¹zÀAvÉ £ÀÆå CªÀÄgÉñÀégÀ ºÁqïðªÉÃgï
°AUÀ¸ÀUÀÆgÀÄ UÉ ¨sÉÃn ¤Ãr ¸ÀzÀj ¸ÀܼÀzÀ°è ºÁdjzÀÝ ¸É¯ïìªÀiÁå£ï
²ªÀPÀĪÀiÁgÀ gÀªÀgÀ£ÀÄß «ZÁgÀuÉUÉƼÀ¥Àr¹ ¥ÀæPÀgÀtPÉÌ ¸ÀA§A¢ü¹zÀAvÉ
DgÉÆæ ªÀĺÀªÀÄzï SÁeÁ ºÀĸÉãï gÀªÀgÀÄ £ÀÆå CªÀÄgÉñÀégÀ ºÁqïð
ªÉÃgï ªÀiÁ°ÃPÀgÁzÀ ¤QvÁ gÀ«PÀĪÀiÁgÀ ¸Á®ªÀĤ PÉÆÃA
¯ÉÃ:gÀ«PÀĪÀiÁgÀ ¸Á®ªÀĤ gÀªÀjUÉ 98,432/- gÀÆ ¨É¯ÉAiÀÄ ZÉPï £ÀA§gï
857286 gÀ°è, 98432 gÀÆ ªÀÄvÀÄÛ 857288gÀ §UÉÎ ªÀiÁ»w ¥ÀqÉzÀÄ,
£ÀÆ CªÀÄgÉñÀégÀ ºÁqïð ªÉÃgï£À ªÀiÁ°ÃPÀgÁzÀ ²æêÀÄw ¤QvÁ
gÀ«PÀĪÀiÁgÀ ¸Á®ªÀĤ gÀªÀgÀÄ ºÁdgÀÄ¥Àr¹zÀ ©¯ï ¥ÀĸÀÛPÀ ªÀ£ÀÄß
¥Àj²Ã°¸À¯ÁV DgÉÆæ ªÀĺÀªÀÄzï SÁeÁ ºÀĸÉãï gÀªÀgÀÄ ©¯ï
£ÀA§gï 2145 ªÀÄvÀÄÛ 2146 gÀ°è, ¸ÀļÀÄî ¯ÉPÀÌ §gɹ ªÉÄ®ÌAqÀ ZÉPï
UÀ¼À£ÀÄß ¤Ãr ºÀt ¥ÀqÉzÀÄ ¸ÀPÁðgÀPÉÌ ªÀAZÀ£É ªÀiÁrgÀĪÀ §UÉÎ £ÀÆå
CªÀÄgÉñÀégÀ ºÁqïð ªÉÃgï £À ªÀiÁ°ÃPÀgÀ ºÉýPɬÄAzÀ zÀÈqsÀ¥ÀlÖ PÁgÀt
¥ÀAZÁAiÀÄÄÛzÁgÀgÁzÀ ²ªÀ°AUÀ¥Àà ©£ï ²ªÀ¥ÀÄvÀæ¥Àà ºÁUÀÆ gÀªÉÄñÀ ©£ï
AiÀÄ®è¥Àà gÀªÀgÀÄUÀ¼À£ÀÄß ¸ÀܼÀPÉÌ §gÀªÀiÁrPÉÆAqÀÄ ¥ÀAZÀgÀ ¸ÀªÀÄPÀëªÀÄzÀ°è
ªÉÄîÌAqÀ ©¯ï ¥ÀĸÀÛPÀªÀ£ÀÄß CªÀiÁ£ÀvÀÄÛ ¥Àr¹PÉÆArgÀÄvÉÛ.
£ÀAvÀgÀ ¢£ÁAPÀ 03.03.2016 gÀAzÀÄ F ¥ÀæPÀgÀtPÉÌ ¨ÉAUÀ¼ÀÆgÀÄ
WÀ£À GZÀÑ £ÁåAiÀiÁ®AiÀÄzÀ Qæ«Ä£À¯ï ¥ÉnµÀ£ï ¸ÀASÉå 1584/2016 gÀ°è
vÀqÉAiÀiÁeÉÕAiÀÄ DzÉñÀªÁVzÀÝjAzÀ, WÀ£À £ÁåAiÀiÁ®AiÀÄzÀ DzÉñÀzÀAvÉ
vÀ¤SÉAiÀÄ£ÀÄß ¸ÀÜVvÀUÉƽ¸À¯ÁVgÀÄvÀÛzÉ.
NC: 2025:KHC:22903
HC-KAR
£ÀAvÀgÀ ¢£ÁAPÀ 06/11/2022 gÀAzÀÄ ªÉÄîÌAqÀ WÀ£À GZÀÑ
£ÁåAiÀiÁ®AiÀÄzÀ Qæ«Ä£À¯ï ¥ÉnµÀ£ï ¸ÀASÉå 1584/2016 gÀ°è
vÀqÀAiÀiÁeÉÕAiÀÄÄ vÉgÀªÀÅUÉÆArzÀÄÝ, vÀ¤SÉ ªÀÄÄAzÀĪÀgɹ CAwªÀÄ ªÀgÀ¢
¸À°è¸ÀĪÀAvÉ WÀ£À £ÁåAiÀiÁ®AiÀÄzÀ DzÉñÀªÁVgÀĪÀÅzÀjAzÀ vÀ¤SÉAiÀÄ£ÀÄß
ªÀÄÄAzÀĪÀgɸÀ¯ÁVgÀÄvÀÛzÉ.
vÀ¤SÉAiÀÄ£ÀÄß ªÀÄÄAzÀĪÀgɹ »jAiÀÄ G¥À ¤zÉÃð±ÀPÀgÀÄ, ¸ÀܽÃAiÀÄ
¯ÉPÀÌ ¥Àj²Ã®£Á ªÀvÀÄð® aPÀ̪ÀÄUÀ¼ÀÆgÀÄ gÀªÀjUÉ ¥ÀvÀæ §gÉzÀÄ
PÀÄzÀÄgɪÀÄÄR C¢ü¸ÀÆavÀ ¥ÀæzÉñÀ ¸À«ÄwAiÀÄ ¢£ÁAPÀ 01/04/2015 jAzÀ
15/12/2015 gÀªÀgÉV£À zÀÈrüÃPÀÈvÀ «±ÉõÀ ¯ÉPÀÌ vÀ¥Á¸ÀuÁ ªÀgÀ¢AiÀÄ£ÀÄß
MzÀV¸ÀĪÀAvÉ ¥ÀvÀæ §gÉAiÀįÁVzÀÄÝ ²æà ¯ÉÆÃPÉñÀ f.J »jAiÀÄ G¥À
¤zÉÃð±ÀPÀgÀÄ, ¸ÀܽÃAiÀÄ ¯ÉPÀÌ ¥Àj²Ã®£Á ªÀvÀÄð®, aPÀ̪ÀÄUÀ¼ÀÆgÀÄgÀªÀgÀÄ
¸À°è¹zÀ ¯ÉPÀÌ vÀ¥Á¸ÀuÁ ªÀgÀ¢AiÀÄ£ÀÄß ¹éÃPÀj¹PÉÆArzÀÄÝ, ¸ÀzÀj ¯ÉPÀÌ
vÀ¥Á¸ÀuÁ ªÀgÀ¢AiÀÄ£ÀÄß F PɼÀPÀAqÀAvÉ vÀªÀÄä ªÀgÀ¢AiÀÄ ¸ÁgÁA±ÀªÀ£ÀÄß
£ÀªÀÄÆ¢¹gÀÄvÁÛgÉ.
1) ¸ÀzÀj ¸À«ÄwAiÀÄ ¤¢ü¬ÄAzÀ ºÀt qÁæ ªÀiÁqÀ¨ÉÃPÁzÀ°è ¥ÁªÀwUÉ
¸ÀA§A¢ü¹zÀAvÉ C£ÀĪÉÆâvÀ QæAiÀiÁ AiÉÆÃd£É, ¸ÀPÀëªÀÄ ¥Áæ¢üPÁgÀ¢AzÀ
ªÀÄAdÆgÁw ªÀÄvÀÄÛ ©®Äè/ªÉÇÃZÀgÀÄUÀ¼À CUÀvÀåªÁVzÀÄÝ DzÀgÉ ¸ÀzÀj
¸ÀA¸ÉÜAiÀÄ°è ªÉÄð£À AiÀiÁªÀÅzÉà «ªÀgÀ E®èzÉà ºÀt qÁæ ªÀiÁrzÀÄÝ ªÀÄvÀÄÛ
««zsÀ PÀqÉUÀ¼À°è £ÀªÀÄÆzÁVgÀĪÀÅzÀÄ PÀAqÀÄ §A¢zÀÄÝ EzÀÄ ªÉÄïÉÆßÃlPÉÌ
ºÀt zÀÄgÀÄ¥ÀAiÉÆÃUÀªÁVgÀĪÀAvÉ PÀAqÀÄ §A¢gÀÄvÀÛzÉ.
2) ¸ÀzÀj ºÀt qÁæ ªÀiÁrgÀĪÀ §UÉÎ ªÀÄvÀÄÛ AiÀiÁªÀ GzÉÝñÀPÉÌ ºÀt qÁæ
ªÀiÁqÀ¯ÁVzÉAiÉÄAzÀÄ ¯ÉPÀÌ ¥Àj±ÉÆÃzsÀ£É ªÉüÉAiÀÄ°è PÀAqÀÄ §A¢gÀĪÀÅ¢®è
ªÀÄvÀÄÛ ¸ÀzÀj CªÀ¢üAiÀÄ°è £ÀUÀzÀÄ ¥ÀĸÀÛPÀUÀ¼À£ÀÆß ¸ÀºÀ ¤ÃrgÀĪÀÅ¢®è.
¨ÁåAPï ¥Á¸ï ²Ãmï ªÀÄvÀÄÛ ReÁ£É µÉqÀÆå¯ï UÀ¼À DzsÁgÀzÀ ªÉÄÃ¯É ¯ÉPÀÌ
¥Àj±ÉÆÃzsÀ£É £ÀqɸÀ¯ÁVzÉ.
3) EzÀÄ PÀ£ÁðlPÀ DyðPÀ ¸ÀA»vÉ-1958gÀ «¢ü 3 ºÁUÀÆ «¢ü 15, 16
gÀ DyðPÀ OavÀåzÀ ¸ÀÆvÀæUÀ¼À£ÀÄß G®èAX¹zÀAvÁVzÉ.
4) C®èzÉà ¸ÀPÁðgÀzÀ ªÀĺÀvÁéPÁAQë AiÉÆÃd£ÉUÀ¼ÁzÀ 13 £Éà ºÀtPÁ¸ÀÄ
AiÉÆÃd£É, ¹.JA.J¸ï, JA.L.¦.r.¦ AiÉÆÃd£É, J¸ï.J¥sï.¹ ªÀÄÄPÀÛ
¤¢ü AiÉÆÃd£ÉUÀ½UÉ ¸ÀA§A¢ü¹zÀÄÝ F jÃw ºÀt qÁæ ªÀiÁrgÀĪÀÅzÀÄ
¸ÀzÀj AiÉÆÃd£ÉUÀ¼À ªÀiÁUÀð¸ÀÆaUÀ¼À G®èAWÀ£ÉAiÀiÁVzÀÄÝ, ¸ÀzÀj
AiÉÆÃd£ÉUÀ¼À C£ÀĵÁ×£ÀPÉÌ »£ÀßqÉAiÀiÁzÀAvÁVzÉ.
NC: 2025:KHC:22903
HC-KAR
5) C®èzÉà F jÃw AiÀiÁªÀÅzÉà «ªÀgÀ«®èzÉ ¸ÀÆPÀÛ ªÀÄAdÆgÁw E®èzÉ
MlÄÖ gÀÆ 1,12,96,743/- ºÀtªÀ£ÀÄß qÁæ ªÀiÁrgÀĪÀÅzÀÄ ªÀÄvÀÄÛ
AiÀiÁªÀÅzÉà «ªÀgÀUÀ¼À£ÀÄß MzÀV¸À¢gÀĪÀÅzÀÄ F CªÀ¢üAiÀÄ
ªÀÄÄSÁå¢üPÁjUÀ¼ÁzÀ ²æà ªÀĺÀªÀÄzï SÁeÁ ºÀĸÉãï EªÀgÀÄ
dªÁ¨ÁÝgÀgÁVzÀÄÝ, ªÉÄïÉÆßÃlPÉÌ EªÀgÀÄ ºÀtªÀ£ÀÄß
zÀÄgÀÄ¥ÀAiÉÆÃUÀ¥Àr¹PÉÆArgÀĪÀ ±ÀAPÉ ªÀåPÀÛªÁVzÉ. DzÀÝjAzÀ F §UÉÎ
E£ÀÆß ºÉaÑ£À E¯ÁSÁ vÀ¤SÉ CªÀ±ÀåPÀvɬÄzÉAiÉÄAzÀÄ ªÀgÀ¢
C©ü¥Áæ¬Ä¹zÉ.
6) ¥Àæ¸ÀÄÛvÀ ¥Àæ¨sÁgÀ ªÀ»¹PÉÆArgÀĪÀ ªÀÄÄSÁå¢üPÁjUÀ½UÉ ¤ÃqÀ¯ÁzÀ ¯ÉPÀÌ
vÀ¥Á¸ÀuÁ ¥ÀvÀæUÀ¼À°è ªÀÄÆgÀÄ SÁvÉUÀ¼À (ReÁ£É, J¸ï.©.JA, J¸ï.©.L)
ZÉPÀÄÌ ¥ÀĸÀÛPÀUÀ¼À£ÀÄß ªÀiÁvÀæ ¥Àæ¨sÁgÀ ªÀ»¹PÉÆArgÀĪÀÅzÁV ªÀgÀ¢
¤ÃrgÀÄvÁÛgÉ, ªÀUÁðªÀuÉAiÀiÁzÀ C¢üPÁj/£ËPÀgÀjAzÀ ºÀtPÁ¹£À
ªÀåªÀºÁgÀUÀ½UÉ ¸ÀA§A¢ü¹zÀAvÉ, ¨ÁåAPï/ReÁ£É¬ÄAzÀ qÁæ ªÀiÁqÀ¯ÁzÀ
ºÀtPÉÌ «ªÀgÀUÀ¼À£ÀÄß ¥ÀqÉ¢gÀĪÀÅ¢®è ºÁUÀÆ F ¸ÀA§AzsÀ CAzÀgÉ ¥Àæ¨sÁgÀ
ªÀ»¸À¢gÀĪÀ §UÉÎ ªÉÄïÁ¢üPÁjUÀ¼À UÀªÀÄ£ÀPÉÌ vÀA¢gÀĪÀÅzÀÄ PÀAqÀÄ
§A¢gÀĪÀÅ¢®è.
MmÁÖgÉAiÀiÁV MlÄÖ 1,12,96,743/- gÀÆUÀ½UÉ ¸ÀzÀj ¸ÀA¸ÉܬÄAzÀ
AiÀiÁªÀ GzÉÝñÀPÉÌ ºÀt ¸É¼ÉAiÀįÁVzÉ JA§ «ªÀgÀ ®¨sÀå«gÀĪÀÅ¢®è. F
§UÉÎ ºÉaÑ£À vÀ¤SÉ £Àqɹ ¸ÀA¨sÀA¢¹zÀªÀgÀ «gÀÄzÀÞ DqÀ½vÁvÀäPÀ ²¸ÀÄÛ
PÀæªÀÄ ªÀ»¸ÀĪÀ §UÉÎ ªÀgÀ¢ C©ü¥Áæ¬Ä¹zÉ JAzÀÄ »jAiÀÄ G¥À
¤zÉÃð±ÀPÀgÀÄ, ¸ÀܽÃAiÀÄ ¯ÉPÀÌ ¥Àj²Ã®£Á ªÀvÀÄð® aPÀ̪ÀÄUÀ¼ÀÆgÀÄgÀªÀgÀÄ
ªÀgÀ¢ ¸À°è¹gÀÄvÁÛgÉ.
vÀ¤SÉAiÀÄ£ÀÄß ªÀÄÄAzÀĪÀgɹ ªÉÄîÌAqÀ »jAiÀÄ G¥À ¤zÉÃð±ÀPÀgÀÄ
¸ÀܽÃAiÀÄ ¯ÉPÀÌ ¥Àj²Ã®£Á ªÀvÀÄð® aPÀ̪ÀÄUÀ¼ÀÆgÀÄgÀªÀgÀÄ ¤ÃrgÀĪÀ
ªÀgÀ¢AiÀÄ ¥ÀæPÁgÀ PÀÄzÀÄgɪÀÄÄR C¢ü¸ÀÆavÀ ¥ÀæzÉñÀ ¸À«ÄwAiÀÄ
ªÀÄÄSÁå¢üPÁjAiÀiÁVzÀÝ ªÀĺÀªÀÄzï SÁeÁ ºÀĸÉãïgÀªÀgÄÀ MmÁÖgÉ
1,12,96,743/- gÀÆUÀ¼À£ÀÄß zÀÄgÀÄ¥ÀAiÉÆÃUÀ¥Àr¹PÉÆArgÀĪÀ §UÉÎ «ªÀgÀuÉ
¤ÃqÀ¯ÁVzÀÄÝ, F §UÉÎ «ªÀgÀuÉ ¥ÀqÉAiÀÄ®Ä DgÉÆæ ªÀĺÀªÀÄzï SÁeÁ
ºÀĸÉãï gÀªÀjUÉ 41(J) jÃvÁå £ÉÆÃnøï eÁj ªÀiÁr «ZÁgÀuÉUÁV
§gÀªÀiÁrPÉÆAqÀÄ DgÉÆæAiÀÄ ªÀÄÄAzÀĪÀjzÀ ¸Àé-EZÁÒ ºÉýPÉAiÀÄ£ÀÄß
¥ÀqÉzÀÄ vÀ¤SÁ PÀæªÀÄ PÉÊUÉƼÀî¯ÁV zÀÄgÀÄ¥ÀAiÉÆÃUÀªÁzÀ ºÀtzÀ CAQ
CA±ÀUÀ¼ÀÄ F PɼÀPÀAqÀAwgÀÄvÀÛªÉ. DgÉÆæ ªÀĺÀªÀÄzï SÁeÁ ºÀĸÉãï
gÀªÀgÀÄ J¸ï.©.L °AUÀ¸ÀÆgÀÄ ±ÁSÉAiÀÄ vÀ£Àß ¸ÀéAvÀ SÁvÉ ¸ÀASÉå,
30462262468 gÀ°è dªÀiÁ ªÀiÁqÀ¯ÁzÀ ºÀtzÀ «ªÀgÀ.
NC: 2025:KHC:22903
HC-KAR
PÀæ.¸ÀA. ZÉPï ¸ÀASÉå. ªÉÆvÀÛ
01. 857281. 4,64,118.00
02. 857283. 80,954.00
03. 857290. 70,950.00
04. 857293. 34,597.00
05. 800586 9,88,180.00
06. 800857. 9,89,200.00
07. 800588. 7,49,700.00
08. 805468. 54,182.00
09. 857294. 23,755.00
10. 805469. 34,000.00
MlÄÖ ªÉÆvÀÛ = 34,89,636.00
DgÉÆæ ªÀĺÀªÀÄzï SÁeÁ ºÀĸÉãï gÀªÀgÀÄ PÉ£ÀgÁ ¨ÁåAPï °AUÀ¸ÀÆgÀÄ
±ÁSÉAiÀÄ vÀ£Àß ¸ÀéAvÀ SÁvÉ ¸ÀASÉå 4210101000533 gÀ°è dªÀiÁ
ªÀiÁqÀ¯ÁzÀ ºÀtzÀ «ªÀgÀ
PÀæ.¸ÀA. ZÉPï ¸ÀASÉå ªÉÆvÀÛ
01 857282. 1,39,400.00
DgÉÆæ ªÀĺÀªÀÄzï SÁeÁ ºÀĸÉãï gÀªÀgÀÄ J¸ï.©.L °AUÀ¸ÀÆgÀÄ
±ÁSÉAiÀÄ vÀ£Àß ¸ÀéAvÀ SÁvÉ ¸ÀASÉå. 30560314798 gÀ°è dªÀiÁ
ªÀiÁqÀ¯ÁzÀ ºÀtzÀ «ªÀgÀ
PÀæ.¸ÀA. ZÉPï¸ÀASÉå ªÉÆvÀÛ
01 800581 9,64,800.00
02 800582 7,35,000.00
MlÄÖ ªÉÆvÀÛ 16,99,800.00
DgÉÆæ ªÀĺÀªÀÄzï SÁeÁ ºÀĸÉãï gÀªÀgÀÄ J¸ï.©.L °AUÀ¸ÀÆgÀÄ
±ÁSÉAiÀÄ vÀ£Àß ¸ÀéAvÀ SÁvÉ ¸ÀASÉå 64176568432 gÀ°è dªÀiÁ
ªÀiÁqÀ¯ÁzÀ ºÀtzÀ «ªÀgÀ
PÀæ.¸ÀA. ZÉPï¸ÀASÉå ªÉÆvÀÛ
01 179951 1,70,114.00
- 10 -
NC: 2025:KHC:22903
HC-KAR
DgÉÆæAiÀÄ vÀªÀÄä£ÁzÀ ªÀĺÀªÀÄäzï C£Àégï ºÀĸÉãï£À J¸ï.©.L
°AUÀ¸ÀÆgÀÄ ±ÁSÉAiÀÄ SÁvÉ ¸ÀASÉå. 30462300357gÀ°è dªÀiÁ
ªÀiÁqÀ¯ÁzÀ ºÀtzÀ «ªÀgÀ
PÀæ.¸ÀA. ZÉPï ¸ÀASÉå ªÉÆvÀÛ
01 805467 2,10,000.00
02 800584 7,78,110.00
03 800583 9,68,800.00
04 800585 9,21,210.00
05 805470 4,10,800.00
MlÄÖ 32,88,920.00
DgÉÆæAiÀÄÄ £ÀÆå CªÀÄgÉñÀégÀ ºÁqïð ªÉÃgï, °AUÀ¸ÀÆgÀÄ gÀªÀgÀ
SÁvÉUÉ dªÀiÁ ªÀiÁqÀ¯ÁzÀ ºÀtzÀ «ªÀgÀ
PÀæ.¸ÀA. ZÉPï ¸ÀASÉå ªÉÆvÀÛ
01 857286 98,432.00
02 857288 98,432.00
MlÄÖ 1,96,864.00
DgÉÆæAiÀÄÄ ªÀiÁzsÀªÀwÃxÀð EAqÀ¹Öçøï, °AUÀ¸ÀÆgÀÄ gÀªÀgÀ SÁvÉUÉ
dªÀiÁ ªÀiÁqÀ¯ÁzÀ ºÀtzÀ «ªÀgÀ
PÀæ.¸ÀA. ZÉPï ¸ÀASÉå ªÉÆvÀÛ
01 857285 98,745.00
02 857289 98,115.00
MlÄÖ 1,96,860.00
DgÉÆæAiÀÄÄ £ÁåµÀ£À¯ï JAlgï ¥ÉæöʸÀ¸ï, °AUÀ¸ÀÆgÀÄ gÀªÀgÀ SÁvÉUÉ
dªÀiÁ ªÀiÁqÀ¯ÁzÀ ºÀtzÀ «ªÀgÀ
PÀæ.¸ÀA. ZÉPï ¸ÀASÉå ªÉÆvÀÛ
01 857284 99,729.00
02 857287 98,470,00
MlÄÖ ªÉÆvÀÛ 1,98,199.00
DgÉÆæAiÀÄÄ ¸ÀªÀÄÈzï ºÁqïð ªÉÃgï, °AUÀ¸ÀÆgÀÄ gÀªÀgÀ SÁvÉUÉ dªÀiÁ
ªÀiÁqÀ¯ÁzÀ ºÀtzÀ «ªÀgÀ
- 11 -
NC: 2025:KHC:22903
HC-KAR
PÀæ.¸ÀA ZÉPï ¸ÀASÉå ªÉÆvÀÛ
01 857291 94,800.00
02 857292 91,400.00
MlÄÖ ªÉÆvÀÛ 1,86,200.00
DgÉÆæAiÀÄÄ C«ÄÃgï C° J1 J¯ÉPÀÖæPÀ¯ïì, °AUÀ¸ÀÆgÀÄ gÀªÀgÀ SÁvÉUÉ
dªÀiÁ ªÀiÁqÀ¯ÁzÀ ºÀtzÀ «ªÀgÀ
PÀæ.¸ÀA ZÉPï ¸ÀASÉå ªÉÆvÀÛ
01. 805466. 2,15,120.00
02. 750175. 8,28, 120.00
03. 750176. 8,32,510.00
MlÄÖ ªÉÆvÀÛ 18,75,750.00
F ªÉÄîÌAqÀ CAQ CA±ÀUÀ¼ÀAvÉ vÀ¤SÉAiÀÄ£ÀÄß ªÀÄÄAzÀĪÀgɹ
DgÉÆæ ªÀĺÀªÀÄzï SÁeÁ ºÀĸÉãÀ£À ¸ÀéAvÀ SÁvÉUÀ¼À£ÄÀ ß ¥Àj²Ã°¸À¯ÁV
PÀÄzÀÄgɪÀÄÄR C¢ü¸ÀÆavÀ ¥ÀæzÉñÀ ¸À«ÄwAiÀÄ 14 ZÉPï UÀ½AzÀ MlÄÖ
54,98,950/- (LªÀvÁÛ £Á®ÄÌ ®PÀë vÉÆA§âvÉÛAlÄ ¸Á«gÀzÀ MA¨sÀvÀÄÛ
£ÀÆgÀ LªÀvÀÄÛ) gÀÆUÀ¼À ¸ÀPÁðj ºÀtªÀ£ÀÄß vÀ£Àß SÁvÉUÉ
ªÀUÁð¬Ä¹PÉÆArgÀĪÀÅzÀÄ vÀ¤SɬÄAzÀ zÀÈqsÀ¥ÀnÖgÀÄvÀÛzÉ.
vÀ¤SÉAiÀÄ£ÀÄß ªÀÄÄAzÀĪÀgɹ DgÉÆæ ªÀĺÀªÀÄzï SÁeÁ ºÀĸÉãï£ÀÄ
PÀÄzÀÄgɪÀÄÄR C¢ü¸ÀÆavÀ ¥ÀæzÉñÀ ¸À«ÄwAiÀÄ ZÉPï UÀ½AzÀ ºÀt
ªÀUÁð¬Ä¹PÉÆArzÀÝ J¸ï.©.L, ¨ÁåAPï °AUÀ¸ÀÆgÀÄ SÁvÉ ¸ÀASÉå.
30462262468 gÀ°è£À ¨ÁQ EzÀÝ ºÀt 26,74,685/- (E¥ÀàvÁÛgÀÄ ®PÀëzÀ
J¥ÀàvÁÛ£Á®ÄÌ ¸Á«gÀzÀ DgÀÄ£ÀÆgÀ JA¨sÀvÉÛöÊzÀÄ) gÀÆUÀ¼À£ÀÄß ¦üæÃeï
ªÀiÁr¸À¯ÁVgÀÄvÀÛzÉ.
vÀ¤SÉAiÀÄ£ÀÄß ªÀÄÄAzÀĪÀgɹ DgÉÆæAiÀÄ vÀªÀÄä£ÁzÀ ªÀĺÀªÀÄäzï
C£Àégï ºÀĸÉãï£À J¸ï.©.L ¨ÁåAPï °AUÀ¸ÀÆgÀÄ ±ÁSÉAiÀÄ CPËAmï
£ÀA. 30462300357£ÀÄß ¥Àj²Ã°¸À¯ÁV PÀÄzÀÄgɪÀÄÄR C¢ü¸Æ À avÀ
¥ÀæzÉñÀ ¸À«ÄwUÉ ¸ÀA§A¢ü¹zÀ 05 ZÉPï UÀ½AzÀ MlÄÖ 32,88,920/-
(ªÀÄƪÀvÉÛgÀqÀÄ ®PÀëzÀ JA¨sÀvÉÛAlÄ ¸Á«gÀzÀ MA¨sÀ£ÀÆßgÀ E¥ÀàvÀÄÛ) gÀÆ.
¸ÀPÁðj ºÀtªÀÅ dªÀiÁUÉÆArzÀÄÝ, ¸ÀzÀj ºÀtªÀ£ÀÄß DgÉÆæ ªÀĺÀªÀÄzï
SÁeÁ ºÀĸÉãÀ£ÀÄ vÀ£Àß vÀªÀÄä£À SÁvÉUÉ ªÀUÁð¬Ä¹PÉÆAqÀÄ
zÀÄgÀÄ¥ÀAiÉÆÃUÀ¥Àr¹PÉÆArgÀĪÀÅzÀÄ vÀ¤SɬÄAzÀ zÀÈqsÀ¥ÀnÖgÀÄvÀÛzÉ.
- 12 -
NC: 2025:KHC:22903
HC-KAR
vÀ¤SÉAiÀÄ£ÀÄß ªÀÄÄAzÀĪÀgɹ °AUÀ¸ÀÆj£À £ÀÆå CªÀÄgÉñÀégÀ ºÁqïð
ªÉÃgï£À ªÀiÁ°PÀgÁzÀ ¤TvÀ gÀ«PÀĪÀiÁgÀ ¸Á®ªÀĤgÀªÀgÀ£ÀÄß «ZÁgÀuÉ
ªÀiÁqÀ¯ÁV ¸ÀzÀjAiÀĪÀgÀ SÁvÉUÉ PÀÄzÀÄgɪÀÄÄR C¢ü¸ÀÆavÀ ¥ÀæzÉñÀ
¸À«ÄwUÉ ¸ÀA§A¢ü¹zÀ 02 ZÉPï UÀ½AzÀ MlÄÖ 1,96,864/- (MAzÀÄ ®PÀëzÀ
vÉÆA¨sÀvÁÛgÀÄ ¸Á«gÀzÀ JAlÄ £ÀÆgÀ CgÀªÀvÁÛ £Á®ÄÌ) gÀÆUÀ¼À£ÀÄß
DgÉÆæ ªÀĺÀªÀÄzï SÁeÁ ºÀĸÉãÀ£ÀÄ ªÀUÁð¬Ä¹PÉÆAqÀÄ ºÀt
zÀÄgÀÄ¥ÀAiÉÆÃUÀ¥Àr¹PÉÆArgÀĪÀÅzÀÄ vÀ¤SɬÄAzÀ zÀÈqsÀ¥ÀnÖgÀÄvÀÛzÉ.
vÀ¤SÉAiÀÄ£ÀÄß ªÀÄÄAzÀĪÀgɹ °AUÀ¸ÀÆj£À ªÀiÁzsÀªÀwÃxÀð EAqÀ¹ÖçÃ¸ï £À
ªÀiÁ°PÀgÁzÀ ¥ÀæªÉÆÃzï PÀĪÀiÁgï gÀªÀgÀ£ÀÄß «ZÁgÀuÉ ªÀiÁqÀ¯ÁV
¸ÀzÀjAiÀĪÀgÀ SÁvÉUÉ PÀÄzÀÄgɪÀÄÄR C¢ü¸ÀÆavÀ ¥ÀæzÉñÀ ¸À«ÄwUÉ
¸ÀA§A¢ü¹zÀ 02 ZÉPï UÀ½AzÀ MlÄÖ 1,96,860/- (MAzÀÄ ®PÀëzÀ
vÉÆA¨sÀvÁÛgÀÄ ¸Á«gÀzÀ JAlÄ £ÀÆgÀ CgÀªÀvÀÄÛ) gÀÆ UÀ¼À£ÀÄß DgÉÆæ
ªÀĺÀªÀÄzï SÁeÁ ºÀĸÉãÀ£ÀÄ ªÀUÁð¬Ä¹PÉÆAqÀÄ ºÀt
zÀÄgÀÄ¥ÀAiÉÆÃUÀ¥Àr¹PÉÆArgÀĪÀÅzÀÄ vÀ¤SɬÄAzÀ zÀÈqsÀ¥ÀnÖgÀÄvÀÛzÉ.
vÀ¤SÉAiÀÄ£ÀÄß ªÀÄÄAzÀĪÀgɹ °AUÀ¸ÀÆj£À £ÁåµÀ£À¯ï JAlgï ¥ÉæöʸÀ¸ï£À
ªÀiÁ°PÀgÁzÀ ¸ÀAiÀÄåzï dĨÉÃgï CºÀªÀÄzï gÀªÀgÀ£ÀÄß «ZÁgÀuÉ
ªÀiÁqÀ¯ÁV ¸ÀzÀjAiÀĪÀgÀ SÁvÉUÉ PÀÄzÀÄgɪÀÄÄR C¢ü¸ÀÆavÀ ¥ÀæzÉñÀ
¸À«ÄwUÉ ¸ÀA§A¢ü¹zÀ 02 ZÉPï UÀ½AzÀ MlÄÖ 1,98,199/- (MAzÀÄ ®PÀëzÀ
vÉÆA¨sÀvÉÛAlÄ ¸Á«gÀzÀ £ÀÆgÀ vÉÆA¨sÀvÉÆÛA¨sÀvÀÄÛ) gÀÆ UÀ¼À£ÀÄß DgÉÆæ
ªÀĺÀªÀÄzï SÁeÁ ºÀĸÉãÀ£ÀÄ ªÀUÁð¬Ä¹PÉÆAqÀÄ ºÀt
zÀÄgÀÄ¥ÀAiÉÆÃUÀ¥Àr¹PÉÆArgÀĪÀÅzÀÄ vÀ¤SɬÄAzÀ zÀÈqsÀ¥ÀnÖgÀÄvÀÛzÉ.
vÀ¤SÉAiÀÄ£ÀÄß ªÀÄÄAzÀĪÀgɹ °AUÀ¸ÀÆj£À ¸ÀªÀÄäzï ºÁqïð ªÉÃgï £À
ªÀiÁ°PÀgÁzÀ CAiÀÄå£ÀUËqÀ gÀªÀgÀ£ÀÄß «ZÁgÀuÉ ªÀiÁqÀ¯ÁV ¸ÀzÀjAiÀĪÀgÀ
SÁvÉUÉ PÀÄzÀÄgɪÀÄÄR C¢ü¸ÀÆavÀ ¥ÀæzÉñÀ ¸À«ÄwUÉ ¸ÀA§A¢ü¹zÀ 10 ZÉPï
UÀ½AzÀ MlÄÖ 1,86,200/- (MAzÀÄ ®PÀëzÀ JA¨sÀvÁÛgÀÄ ¸Á«gÀzÀ JgÀqÀÄ
£ÀÆgÀÄ) gÀÆ UÀ¼À£ÀÄß DgÉÆæ ªÀĺÀªÀÄzï SÁeÁ ºÀĸÉãÀ£ÀÄ
ªÀUÁð¬Ä¹PÉÆAqÀÄ ºÀt zÀÄgÀÄ¥ÀAiÉÆÃUÀ¥Àr¹PÉÆArgÀĪÀÅzÀÄ
vÀ¤SɬÄAzÀ zÀÈqsÀ¥ÀnÖgÀÄvÀÛzÉ.
vÀ¤SÉAiÀÄ£ÀÄß ªÀÄÄAzÀĪÀgɹ °AUÀ¸ÀÆj£À D«ÄÃgï C° J1 J¯ÉQÖçPÀ¯ïì
gÀªÀgÀ£ÀÄß «ZÁgÀuÉ ªÀiÁqÀ¯ÁV ¸ÀzÀjAiÀĪÀgÀ SÁvÉUÉ PÀÄzÀÄgɪÀÄÄR
C¢ü¸ÀÆavÀ ¥ÀæzÉñÀ ¸À«ÄwUÉ ¸ÀA§A¢ü¹zÀ 03 ZÉPï UÀ½AzÀ MlÄÖ
18,75,750/- (ºÀ¢£ÉAlÄ ®PÀëzÀ J¥ÀàvÉÛöÊzÀÄ ¸Á«gÀzÀ K¼ÀÄ £ÀÆgÀLªÀvÀÄÛ)
gÀÆUÀ¼À ¸ÀPÁðj ZÉPï UÀ¼À£ÀÄß DgÉÆæ ªÀĺÀªÀÄzï SÁeÁ ºÀĸÉãÀ£ÀÄ
- 13 -
NC: 2025:KHC:22903
HC-KAR
ªÀUÁð¬Ä¹PÉÆAqÀÄ ºÀt zÀÄgÀÄ¥ÀAiÉÆÃUÀ¥Àr¹PÉÆArgÀĪÀÅzÀÄ
vÀ¤SɬÄAzÀ zÀÈqsÀ¥ÀnÖgÀÄvÀÛzÉ.
vÀ¤SÉAiÀÄ£ÀÄß ªÀÄÄAzÀĪÀgɹ vÀ¤SÁ PÁ®zÀ°è
CªÀiÁ£ÀvÀÄÛ¥Àr¹PÉƼÀî¯ÁzÀ 79,11,199/- gÀÆ ¨É¯ÉAiÀÄļÀî, 25 ZÉPï
UÀ¼ÉÆA¢UÉ DgÉÆæAiÀÄ ªÀiÁzÀj ¸À»UÀ¼ÀÄ (Sample Signatures)
ºÁUÀÆ M¥ÀàvÀ §gÀºÀUÀ¼À£ÀÄß (Standard Signature) ¸ÀAUÀæºÀ ªÀiÁr
¥ÁæzÉòPÀ «¢ü «eÁÕ£À ¥ÀæAiÉÆÃUÁ®AiÀÄ, ªÀÄAUÀ¼ÀÆgÀÄgÀªÀgÀ°è ¸À»UÀ¼À
£ÉÊdvÉAiÀÄ §UÉÎ ªÀgÀ¢ PÉüÀ¯ÁV ¢£ÁAPÀ 07/08/2023 gÀAzÀÄ ªÀiÁ£Àå
G¥À ¤zÉÃð±ÀPÀgÀÄ, ¥ÁæzÉòPÀ «¢ü «eÁÕ£À ¥ÀæAiÉÆÃUÁ®AiÀÄ, ªÀÄAUÀ¼ÀÆgÀÄ
gÀªÀgÀÄ ªÀgÀ¢AiÀÄ£ÀÄß ¸À°è¹zÀÄÝ vÀªÀÄä ªÀgÀ¢AiÀÄ°è. "The person who
wrote the standard signatures marked as SD1, SD2 &
SN1 to SN6 also wrote the questioned signatures marked
as QD1 to QD25" JAzÀÄ C©ü¥ÁæAiÀÄ ¤ÃqÀ¯ÁVzÀÄÝ, vÀdÕgÀ
C©ü¥ÁæAiÀÄzÀAvÉ DgÉÆæ ªÀĺÀªÀÄzï SÁeÁ ºÀĸÉãÀ£ÀÄ ªÉÄîÌAqÀ
J¯Áè 25 ZÉPïUÀ¼À°è ¸À» ªÀiÁrgÀĪÀÅzÀÄ vÀ¤SɬÄAzÀ ¤¸ÀìA±ÀAiÀĪÁV
zÀÈqsÀ¥ÀnÖgÀÄvÀÛzÉ.
FªÀgÉUÀÆ vÀ¤SÉAiÀÄ ¸ÀªÀÄAiÀÄzÀ°è 25 ZÉPï UÀ¼À£ÀÄß
ªÀ±À¥Àr¹PÉƼÀî¯ÁVzÀÄÝ CªÀÅUÀ¼À MlÄÖ ªÉÆvÀÛ 79,11,199/- (J¥ÀàvÉÆÛA¨sÀvÀÄÛ
®PÀëzÀ ºÀ£ÉÆßAzÀÄ ¸Á«gÀzÀ £ÀÆgÁ vÉÆA¨sÀvÉÆÛA¨sÀvÀÄÛ) gÀÆUÀ¼ÁVzÀÄÝ
DrnAUï ªÀgÀ¢AiÀÄ ¥ÀæPÁgÀ 1,12,96,743/- gÀÆUÀ¼ÁVzÀÄÝ, G½zÀ
33,85,544/- gÀÆUÀ½UÉ ¸ÀA§A¢¹zÀAvÉ ªÀiÁ»w ¸ÀAUÀ滸À¯ÁV DgÉÆæ
ªÀĺÀªÀÄzï SÁeÁ ºÀĸÉãï£À ªÀÄvÉÆÛAzÀÄ SÁvÉAiÀiÁzÀ J¸ï.©.L
°AUÀ¸ÀÆgÀÄ ±ÁSÉAiÀÄ SÁvÉ ¸ÀASÉå. 30560314798gÀ°è ZÉPï £ÀA.800581
gÀ°è 9,64,800/- gÀÆUÀ¼À£ÀÄß dªÀiÁ ªÀiÁrPÉÆArzÀÄÝ ºÁUÀÆ ZÉPï
£ÀA.800582 gÀ°è 7,35,000/- gÀÆUÀ¼À£ÀÄß dªÀiÁ
ªÀiÁrPÉÆArgÀĪÀÅzÀ®èzÉÃ, DgÉÆæ ªÀĺÀªÀÄzï SÁeÁ ºÀĸÉãï£ÀÄ vÀ£Àß
ªÀÄvÉÆÛAzÀÄ SÁvÉ J¸ï.©.L ¨ÁåAPï °AUÀ¸ÀÆgÀÄ ±ÁSÉAiÀÄ SÁvÉ ¸ÀASÉå.
64176568432 gÀ°è, ZÉPï £ÀA. 179951 gÀ°è 1,70,114/- gÀÆUÀ¼À£ÀÄß
dªÀiÁ ªÀiÁrPÉÆArgÀĪÀÅzÀ®èzÉÃ, DgÉÆæAiÀÄÄ °AUÀ¸ÀÆj£À J1
J¯ÉPÁÖæ¤Pïì £À ªÀiÁ°PÀgÁzÀ C«ÄÃgï C° gÀªÀgÀ SÁvÉUÉ ¸ÀPÁðgÀzÀ ZÉPï
£ÀA. 750175 gÀ°è 8,28,120/- gÀÆ ºÁUÀÆ ZÉPï £ÀA.750176 gÀ°è
8,32,510/- gÀÆUÀ¼À£ÀÄß dªÀiÁ ªÀiÁrPÉÆAqÀÄ MmÁÖgÉ 05 ZÉPï UÀ½AzÀ
MlÄÖ 35,30,544/- gÀÆUÀ¼À£ÀÄß zÀÄgÀÄ¥ÀAiÉÆÃUÀ ªÀiÁrPÉÆArgÀĪÀÅzÀÄ
vÀ¤SɬÄAzÀ zÀÈqsÀ¥ÀnÖzÀÄÝ, F ªÉÄîÌAqÀ 05 ZÉPï UÀ¼À£ÀÄß
CªÀiÁ£ÀvÀÄÛ¥Àr¹PÉƼÀÄî¨ÉÃPÁVgÀÄvÀÛzÉ.
- 14 -
NC: 2025:KHC:22903
HC-KAR
F ªÉÄîÌAqÀ J¯Áè PÁgÀtUÀ½AzÁV vÀ¤SÁ ¸ÀªÀÄAiÀÄzÀ°è
¸ÀAUÀ滸À¯ÁzÀ ¸ÁPÁëzsÁgÀUÀ¼ÀÄ ºÁUÀÆ zÁR¯ÁwUÀ½AzÀ
PÀAqÀħgÀĪÀÅzÉãÉAzÀgÉ, DgÉÆæ ªÀĺÀªÀÄzï SÁeÁ ºÀĸÉãï gÀªÀgÀÄ
¢£ÁAPÀ 05/06/2015 jAzÀ 28/10/2015 gÀªÀgÉUÉ PÀÄzÀÄgɪÀÄÄR
C¢ü¸ÀÆavÀ ¥ÀæzÉñÀ ¸À«ÄwAiÀÄ ªÀÄÄSÁå¢üPÁjAiÀiÁVzÀÝ ¸ÀªÀÄAiÀÄzÀ°è
2015gÀ DUÀ¸ïÖ, ¸É¥ÉÖA§gï ªÀÄvÀÄÛ CPÉÆÖçgï ªÀiÁºÉUÀ¼À°è ªÉÄîÌAqÀ
¸ÀPÁðgÀzÀ 30 ZÉPï UÀ¼À£ÀÄß zÀÄgÀÄ¥ÀAiÉÆÃUÀ¥Àr¹PÉÆAqÀÄ ¸ÁªÀðd¤PÀ
ºÀÄzÉÝAiÀÄ°èzÀÄÝPÉÆAqÀÄ ¸ÀPÁðgÀPÉÌ C¥ÀgÁ¢üPÀ £ÀA©PÉ zÉÆæúÀ ªÀiÁr
¸ÀPÁðgÀzÀ ReÁ£É¬ÄAzÀ ¸ÀĪÀiÁgÀÄ 1,12,96,743/- ºÀtªÀ£ÀÄß ««zsÀ
ªÁå¥ÁgÀ¸ÀÜgÀ ºÉ¸Àj£À°è ªÀ¸ÀÄÛUÀ¼À£ÀÄß Rjâ¹zÀAvÉ £ÀPÀ° ©¯ï UÀ¼À£ÀÄß
¸ÀȶֹPÉÆAqÀÄ, ¸ÀPÁðgÀ¢AzÀ C©üªÀÈ¢Þ PÉ®¸ÀPÁÌV ©qÀÄUÀqÉAiÀiÁzÀ
ºÀtªÀ£ÀÄß ««zsÀ ¨ÁåAPïUÀ½AzÀ qÁæ ªÀiÁrPÉÆAqÀÄ ¸ÀPÁðgÀzÀ ¨ÉÆPÀ̸ÀPÉÌ
1,12,96,743/- gÀÆUÀ¼À £ÀµÀÖ GAlÄ ªÀiÁr ¸ÀPÁðgÀzÀ ºÀtªÀ£ÀÄß
zÀÄgÀÄ¥ÀAiÉÆÃUÀ¥Àr¹PÉÆAqÀÄ ªÉÆøÀ¢AzÀ ¸ÀPÁðgÀPÉÌ
ªÀAZÀ£ÉAiÉĸÀVgÀĪÀÅzÀÄ vÀ¤SɬÄAzÀ zÀÈqsÀ¥ÀlÖgÀĪÀ PÁgÀt DgÉÆæAiÀÄ
«gÀÄzÀÞ PÀ®A, 406, 408, 409, 420 L¦¹ jÃvÁå zÉÆõÁgÉÆÃ¥ÀuÁ
¥ÀvÀæªÀ£ÀÄß ¸À°è¹PÉÆArgÀÄvÉÛ.
ªÀiÁ»w: F ¥ÀæPÀgÀtzÀ°è£À PÀÈvÀåzÀ°è §¼ÀPÉAiÀiÁzÀ 30 ZÉPï UÀ¼À°è 25
ZÉPï UÀ¼À£ÀÄß FUÁUÀ¯Éà CªÀiÁ£ÀvÀÄÛ¥Àr¹PÉƼÀî¯ÁVzÀÄÝ 05 ZÉPï UÀ¼À£ÀÄß
ªÀ±À¥Àr¹PÉÆAqÀÄ ªÀÄÄA¢£À vÀ¤SÁ PÀæªÀÄ PÉÊUÉÆAqÀÄ WÀ£À £ÁåAiÀiÁ®AiÀÄPÉÌ
zÀAqÀ ¥ÀæQæAiÀiÁ ¸ÀA»vÉ PÀ®A, 173 (8) ºÉZÀÄѪÀj zÉÆõÁgÉÆÃ¥ÀuÁ
¥ÀvÀæªÀ£ÀÄß WÀ£À£ÁåAiÀiÁ®AiÀÄPÉÌ ¸À°è¹PÉƼÀî¯ÁUÀĪÀÅzÀÄ."
7. In the case of G.C. Manjunath (supra), the Hon'ble Apex
Court has held as follows;
"38. While dealing with the provisions of Section
197CrPC, read with Section 170 of the Police Act, this
Court in D. Devaraja [D. Devaraja v. Owais Sabeer
Hussain, (2020) 7 SCC 695 : (2020) 3 SCC (Cri) 442]
observed that not every offence committed by a police
officer automatically gets this protection. The safeguard
under Section 197CrPC and Section 170 of the Police
Act is limited. It applies only if the alleged act is
reasonably connected to the officer's official duties. The
law does not offer protection if the official role is used
- 15 -
NC: 2025:KHC:22903
HC-KAR
as a mere excuse to commit wrongful acts. However, it
was held that the protection of prior sanction will be
available when there is a reasonable connection
between the act and their duty. While enunciating when
the protection of prior sanction will be applicable, this
Court held that even if a police officer exceeds his
official powers, as long as there is a reasonable
connection between the act and his duty, they are still
entitled to the protection requiring prior sanction.
Excessiveness alone does not strip them of this
safeguard. The language of both Section 197CrPC and
Section 170 of the Police Act is clear that sanction is
required not only for acts done in the discharge of
official duty as well as for the acts purported to be done
in the discharge of official duty and/or acts done "under
colour of or in excess of such duty or authority".
Sanction becomes mandatory if there is a reasonable
connection between the act and the officer's official
duties, even if the officer acted improperly or exceeded
his authority. Therefore, if a complaint against a police
officer involves actions reasonably related to his official
role, the Court cannot take cognizance unless sanction
from the appropriate Government has been obtained
under Section 197CrPC and Section 170 of the Police
Act.
39. The relevant portion from the abovementioned
judgment is as follows: (SCC pp. 719-20, paras 66-70)
"66. Sanction of the Government, to prosecute
a police officer, for any act related to the
discharge of an official duty, is imperative to
protect the police officer from facing harassive,
retaliatory, revengeful and frivolous proceedings.
The requirement of sanction from the
Government, to prosecute would give an upright
police officer the confidence to discharge his
official duties efficiently, without fear of vindictive
retaliation by initiation of criminal action, from
- 16 -
NC: 2025:KHC:22903
HC-KAR
which he would be protected under Section 197 of
the Code of Criminal Procedure, read with Section
170 of the Karnataka Police Act. At the same
time, if the policeman has committed a wrong,
which constitutes a criminal offence and renders
him liable for prosecution, he can be prosecuted
with sanction from the appropriate Government.
67. Every offence committed by a police officer
does not attract Section 197 of the Code of
Criminal Procedure read with Section 170 of the
Karnataka Police Act. The protection given under
Section 197 of the Criminal Procedure Code read
with Section 170 of the Karnataka Police Act has
its limitations. The protection is available only
when the alleged act done by the public servant is
reasonably connected with the discharge of his
official duty and official duty is not merely a cloak
for the objectionable act. An offence committed
entirely outside the scope of the duty of the police
officer, would certainly not require sanction. To
cite an example, a policeman assaulting a
domestic help or indulging in domestic violence
would certainly not be entitled to protection.
However, if an act is connected to the discharge of
official duty of investigation of a recorded criminal
case, the act is certainly under colour of duty, no
matter how illegal the act may be.
68. If in doing an official duty a policeman has
acted in excess of duty, but there is a reasonable
connection between the act and the performance
of the official duty, the fact that the act alleged is
in excess of duty will not be ground enough to
deprive the policeman of the protection of the
government sanction for initiation of criminal
action against him.
- 17 -
NC: 2025:KHC:22903
HC-KAR
69. The language and tenor of Section 197 of
the Code of Criminal Procedure and Section 170 of
the Karnataka Police Act makes it absolutely clear
that sanction is required not only for acts done in
discharge of official duty, it is also required for an
act purported to be done in discharge of official
duty and/or act done under colour of or in excess
of such duty or authority.
70. To decide whether sanction is necessary,
the test is whether the act is totally unconnected
with official duty or whether there is a reasonable
connection with the official duty. In the case of an
act of a policeman or any other public servant
unconnected with the official duty there can be no
question of sanction. However, if the act alleged
against a policeman is reasonably connected with
discharge of his official duty, it does not matter if
the policeman has exceeded the scope of his
powers and/or acted beyond the four corners of
the law.""
40. Recently, this Court in Gurmeet
Kaur v. Devender Gupta [Gurmeet Kaur v.
Devender Gupta, (2025) 5 SCC 481 : 2024 SCC
OnLine SC 3761] dealt with the object and
purpose of Section 197CrPC which reads as
follows: (SCC paras 25-26)
"25. ... the object and purpose of the said
provision is to protect officers and officials of
the State from unjustified criminal prosecution
while they discharge their duties within the
scope and ambit of their powers entrusted to
them. A reading of Section 197CrPC would
indicate that there is a bar for a Court to take
cognizance of such offences which are
mentioned in the said provision except with the
previous sanction of the appropriate
- 18 -
NC: 2025:KHC:22903
HC-KAR
Government when the allegations are made
against, inter alia, a public servant.
26. There is no doubt that in the instant case
the appellant herein was a public servant but
the question is, whether, while discharging her
duty as a public servant on the relevant date,
there was any excess in the discharge of the
said duty which did not require the first
respondent herein to take a prior sanction for
prosecuting the appellant herein. In this
regard, the salient words which are relevant
under sub-section (1) of Section 197 are 'is
accused of any offence alleged to have been
committed by him while acting or purporting to
act in the discharge of his official duty, no
Court shall take cognizance of such offence
except with the previous sanction'. Therefore,
for the purpose of application of Section 197, a
sine qua non is that the public servant is
accused of any offence which had been
committed by him in "discharge of his official
duty". The said expression would clearly
indicate that Section 197CrPC would not apply
to a case if a public servant is accused of any
offence which is de hors or not connected to
the discharge of his or her official duty."
(emphasis in original)
"41. In light of the aforesaid judgments, the guiding
principle governing the necessity of prior sanction
stands well crystallised. The pivotal inquiry is whether
the impugned act is reasonably connected to the
discharge of official duty. If the act is wholly
unconnected or manifestly devoid of any nexus to the
official functions of the public servant, the requirement
of sanction is obviated. Conversely, where there exists
even a reasonable link between the act complained of
and the official duties of the public servant, the
protective umbrella of Section 197CrPC and Section 170
of the Police Act is attracted. In such cases, prior
sanction assumes the character of a sine qua non,
regardless of whether the public servant exceeded the
- 19 -
NC: 2025:KHC:22903
HC-KAR
scope of authority or acted improperly while discharging
his duty."
"46. In the present case, it is evident that the actions
attributed to the accused persons emanate from the
discharge of their official duties, specifically in
connection with the investigation of criminal cases
pending against the complainant. As previously
observed, a mere excess or overreach in the
performance of official duty does not, by itself, disentitle
a public servant from the statutory protection mandated
by law. The safeguard of obtaining prior sanction from
the competent authority, as envisaged under Section
197CrPC and Section 170 of the Police Act cannot be
rendered nugatory merely because the acts alleged may
have exceeded the strict bounds of official duty. In view
of the foregoing, we are of the considered opinion that
the learned VIIth Additional Chief Metropolitan
Magistrate erred in taking cognizance of the alleged
offences against the accused persons without the
requisite sanction for prosecution in the instant case.
The absence of the necessary sanction vitiates the very
initiation of criminal proceedings against the accused
persons.
47. Admittedly, the alleged incident pertains to the
period of 1999-2000. Accused 1, 3 and 4 have since
passed away. The proceedings now survive solely
against Accused 2 and 5. It is pertinent to note that
both Accused 2 and Accused 5 retired from service long
ago on attaining the age of superannuation; Accused 2
superannuated in the year 2015 and is presently 71
years of age, while Accused 5 retired in the year 2020
and is now 64 years old. In these circumstances, we are
of the considered view that no meaningful purpose
would be served by prolonging the criminal prosecution
against them. Accordingly, we are satisfied that the
ends of justice would be adequately met in the instant
case by quashing the proceedings against Accused 2
and 5.
48. In view of the foregoing discussion, we are of the
considered opinion that the appeal deserves to succeed.
Accordingly, the appeal is allowed. The impugned order
- 20 -
NC: 2025:KHC:22903
HC-KAR
dated 17-3-2021 passed by the High Court in N.
Hanumanthappa v. Seetaram [N.Hanumanthappa v. See
taram, 2021 SCC OnLine Kar 11901] , preferred under
Section 482CrPC is hereby set aside. Consequently,
Criminal Petition No. 4512 of 2020 stands allowed. As a
result, the summoning order dated 7-5-2016 passed by
the learned VIIth Additional Chief Metropolitan
Magistrate, Bengaluru against Accused 2 and 5, as well
as the order dated 11-6-2020 passed by the learned
LXIst City Civil and Sessions Judge, Bengaluru City in
affirming the same are hereby quashed."
8. Bearing in mind the principles enunciated in the aforesaid
judgment, it becomes absolutely clear that all the allegations
made against the petitioner involve and revolve around the
performance of his official duties and the entire proceedings in
the absence of requisite sanction would not be maintainable in
the facts and circumstances of the instant case.
9. In the result, the following;
Order
(i) Criminal petition is allowed.
(ii) The impugned proceedings initiated in
C.C.No.1503/2023 arising out of Crime No.31/2015
for the offences punishable under Sections 406,
408, 409, 420 of IPC pending on the file of the
- 21 -
NC: 2025:KHC:22903
HC-KAR
Additional Civil Judge and JMFC Court, Mudigere, is
quashed.
Sd/-
(S.R.KRISHNA KUMAR)
JUDGE
MV
