Karnataka High Court
Imran S/O. B. Jameelsab vs The State Of Karnataka on 3 September, 2025
Author: S.Vishwajith Shetty
Bench: S.Vishwajith Shetty
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NC: 2025:KHC-D:11282
CRL.P No. 100629 of 2024
HC-KAR
IN THE HIGH COURT OF KARNATAKA, AT DHARWAD
DATED THIS THE 3RD DAY OF SEPTEMBER, 2025
BEFORE
THE HON'BLE MR JUSTICE S.VISHWAJITH SHETTY
CRIMINAL PETITION NO. 100629 OF 2024
(482(CR.PC)/528(BNSS))
BETWEEN:
IMRAN S/O. B. JAMEELSAB,
AGE. 41 YEARS,
OCC. MEDICAL REPRESENTATIVE,
R/O. NEAR YASIN SAB MASQUE,
COWL BAZAR, TQ. BALLARI,
DIST. BALLARI-583 101.
... PETITIONER
(BY SRI. B.C. JNANAYYA SWAMI, ADVOCATE)
AND:
THE STATE OF KARNATAKA,
R/BY ITS SPP,
HIGH COURT OF KARNATAKA,
Digitally
signed by
RAKESH S
BENCH DHARWAD-580 001,
RAKESH HARIHAR
Location:
(THROUGH BALLARI CEN CRIME P.S.)
S HIGH
HARIHAR COURT OF
KARNATAKA
... RESPONDENT
DHARWAD
BENCH
(BY SMT. GIRIJA S. HIREMATH, HCGP)
THIS CRIMINAL PETITION IS FILED UNDER SECTION 482 OF
CR.P.C., PRAYING TO QUASH THE ENTIRE PROCEEDINGS IN C.C.
NO.99/2020 BY LEARNED PRL. CIVIL JUDGE AND JMFC BALLARI
(ARISING OUT OF CRIME NO.0011/2019 REGISTERED BALLARI CEN
CRIME P.S.) FOR AN OFFENCE PUNISHABLE UNDER SECTION 78(3) OF
KARNATAKA POLICE ACT 1963, BY ALLOWING THE CRIMINAL
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CRL.P No. 100629 of 2024
HC-KAR
PETITION IN SO FOR AS THIS PETITIONER IS CONCERNED IN THE
INTEREST OF JUSTICE.
THIS PETITION, COMING ON FOR ADMISSION THIS DAY, ORDER
WAS MADE THEREIN AS UNDER:
ORAL ORDER
(PER: THE HON'BLE MR JUSTICE S.VISHWAJITH SHETTY)
1. Accused no.3 is before this Court under Section 482 Cr.PC
with a prayer to quash the entire proceedings in C.C.No.99/2020
pending before the Court of Prl. Civil Judge & JMFC, Ballari,
arising out of Crime No.11/2019 registered by CEN Crime Police
Station, Ballari, for the offence punishable under Section 78(3) of
the Karnataka Police Act, 1963 (for short, 'the Act').
2. Heard the learned Counsel for the parties.
3. Learned Counsel for the petitioner having reiterated the
grounds urged in the petition, submits that there is no
compliance of Section 155(2) of Cr.PC in the present case. He
also submits that the judgment of the coordinate bench of this
Court in the case of VAGGEPPA GURULINGA JANGALIGI VS THE
STATE OF KARNATAKA - ILR 2020 KAR 630, has laid down
certain guidelines to be followed in the case of non-cognizable
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HC-KAR
offences and the same is also not complied with in the present
case. He accordingly prays to allow the petition.
4. Learned HCGP has opposed the petition and submits that
prior to the registration of FIR, there is compliance of Section
155(2) of Cr.PC. She accordingly prays to dismiss the petition.
5. The material on record would go to show that on the basis
of the report dated 28.03.2019 submitted by the first informant
who is the Police Inspector attached to CEN Crime Police Station,
Ballari, FIR in Crime No.11/2019 was registered against Saiyad
Arrif and others for the aforesaid offence. Prior to the registration
of FIR, a requisition was submitted before the jurisdictional
Magistrate and on the basis of the said requisition, the learned
Magistrate having found that the alleged information would form
an offence under Section 78 of the Act, which is a non-cognizable
offence, has proceeded under Section 155(2) of Cr.PC granting
permission to register the FIR and investigate the same. FIR has
been registered for the offence punishable under Section
78(3) of the Act. Investigation in the case is completed and
charge sheet has been filed.
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HC-KAR
6. The order passed under Section 155(2) of Cr.PC is not part
of the order sheet maintained by the Trial Court in the present
case. The coordinate bench of this Court in Vaggeppa's case
supra, has observed that the order passed under Section
155(2) of Cr.PC shall form part of the order sheet in which
further proceedings is required to be continued by the Trial
Court. In the said case, it is also observed that the learned
Magistrate while passing the order under Section 155(2) of Cr.PC
shall specify the rank and designation of the police officer who is
required to investigate the case. In the present case, the order
passed under Section 155(2) of Cr.PC does not indicate or
specify the police officer who is required to investigate the case.
7. Under the circumstances, I am of the opinion that if the
impugned criminal proceedings is allowed to continue, the same
would amount to abuse of process of the court. Accordingly, the
following order:
8. Petition is allowed. The entire proceedings in
C.C.No.99/2020 pending before the Court of Prl. Civil Judge &
JMFC, Ballari, arising out of Crime No.11/2019 registered by CEN
Crime Police Station, Ballari, for the offence punishable
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under Section 78(3) of the Karnataka Police Act, 1963, is
quashed as against the petitioner.
Sd/-
(S.VISHWAJITH SHETTY)
JUDGE
KK
CT:BCK
