"Wherefore, the Hon'ble Court is respectfully
prayed to quash all further proceedings against
the petitioner in C.C.No.131/2024 pending on
the file of II Addl. Civil Judge & JMFC Court,
Gulbarga/Kalaburagi for the alleged offences
punishable under Sections 504, 506, 354, 341,
323 of IPC and Section 66(c) and 66(d) of
Information Technology Act, arising out of
Crime No.113/2023 registered by Raghavendra
Nagar Police Station, Kalaburagi."
NC: 2026:KHC-K:2560
HC-KAR
2. Heard the learned counsel for the petitioner and
the learned High Court Government Pleader for the
respondent No.1 - State.
3. The learned counsel for the petitioner would
submit that the petitioner is innocent of the alleged
offences and he has been falsely implicated by the
respondent No.1-Raghavendra Nagar P.S. Both the
petitioner and complainant are none other than far
relatives to each other, who are in love with each other,
while they were about to get married, due to the internal
family dispute pondering in the complainant's residence,
the complainant has filed this case against the petitioner
and due to which the marriage was dropped and the
complainant has filed this case due to severe vengeance of
the family dispute and personal ego. The complainant
being a local resident of Kalapuragi and the father of the
complainant has insisted the respondent police and charge
sheet is filed. There is an inordinate delay of about 12
hours in filing the case against the petitioner and
NC: 2026:KHC-K:2560
HC-KAR
complainant gives her further statement before the
Investigating Officer on 22.07.2023 in which she has
agreed that herself and petitioner were in love with each
other and they had intended to marry and due to some
quarrel in her family and not with the petitioner or with his
family, the parents of the complainant had strictly
instructed her not to get married to the petitioner. Hence,
absolutely there are no materials to proceed against the
accused. On all these grounds, sought for allowing of this
petition.
4. Per contra, learned High Court Government
Pleader appearing for respondent No.1-State opposed to
the petition.
5. I have examined the materials placed before
this Court.
6. On the basis of the complaint filed by the
complainant, Raghavendra Nagar Police have registered
the case in Crime No.113/2023 against the
NC: 2026:KHC-K:2560
HC-KAR
accused/petitioner for the commission of offence under
Sections 504, 506, 354 of IPC and Sections 66(C), 66(D)
and 66(E) of Information Technology Act. After
investigation, the Investigating Officer has submitted the
charge sheet against the accused for the commission of
offence under Sections 341, 323, 354, 504, 506 of IPC and
Sections 66(C), 66(D) of IT Act.
7. In column number 17 of the charge sheet, it is
stated as follows:
" ಾನ ೆ
ಾನ ಘನ ಾ ಾಲಯದ ಾ ೆ ಒಳಪಡುವ ಾಘ ೇಂದ ನಗರ
ೕಸ ಾ!ಾ ಾ ಯ " ಬರುವ $ಾ%ೆ &ೇಔ(ನ " ಾಸ ಾ)ರುವ ಈ
+ೋ-ಾ ೋಪ!ೆ ಪತ $ಾಲಂ ನಂ 14 ರ " ನಮೂ01ರುವ 2ಾ3 ನಂ 01
ೇದ4ವ5 ೆ ಆ ೋ ತನು ೕ7 ಾಡು7 ದು4 ಇಬ9ರ ನಡು ೆ ಾವ:+ೋ ಒಂದು
;ಷಯ$ೆ= ಜಗಳ ಆ)ದು4 ಆದ45ಂದ 2ಾ3 ನಂ 01 ೇದ4ವಳ? ಆ ೋ ತ@ ೆ ಮದು ೆ
ಾA$ೊಳ?Bವ0ಲ" ಅಂತ DೇEದರು ಆ ೋ ತನು ; ಾಃ $ಾರಣ Hೊಂದ ೆ
$ೊಡುHಾ ಬಂ0ರುHಾ ೆ. ಅಲ"+ೆ 2ೋ1ಯI JA ಾ ಇನKLಾ ಾ M ದ "
2ಾ3 ನಂ 01 ೇದ4ವರ Dೆಸ5 ೆ Nೇಕ ಅ$ೌಂಟ Hೆ ೆದು ಆ ಅ$ೌಂRನ " 2ಾ3 ನಂ
01 ೇದ4ವಳ? ೕLೋಗಳ? ಅಪ&ೋಡ ಾA @ನT Uೕವನ Dಾಳ? ಾಡುHೆ ೕ ೆ
ೋಡು ಅಂತ Uೕವದ ಭ ಾ Wೆದ5$ೆ DಾXದ4ರು ಕೂYಾ 2ಾ3 ನಂ 01 ೇದ4ವಳ?
ಸುಮZ ೆ ಇ04ರು ಾಗ 0 ಾಂಕ: 19.07.2023 ರಂದು WೆE ೆ[ 10.00 ಗಂLೆಯ ಸು ಾ5 ೆ
2ಾ3 ನಂ 01 ೇದ4ವಳ? 2ಾ3 ನಂ 02 5ಂದ 04 ೇದ4ವರ \ೋHೆಯ " ಇರು ಾಗ
ಆ ೋ ತನು 2ಾ3 ನಂ 01 ೇದ4ವರ ಮ ೆಯ ಮುಂ+ೆ ಬಂದು @ಂ7$ೊಂಡು 2ಾ3
ನಂ 01 ೇದ4ವ5 ೆ ಅ ಾಚ ಾದ ಶಬ4ಗEಂದ Wೈದು @ೕ ನನ ೆ ಮದು ೆ
NC: 2026:KHC-K:2560
HC-KAR
ಆಗುವ0&ಾ" ಅಂದ ೆ @ನ ೆ Dಾಗೂ @ಮZ ಮ ೆಯ ಮಂ0 ೆ ಸುಮZ ೆ `ಡುವ0ಲ".
ೋಡು ಅಂತ a ಾಡು7 ರು ಾಗ 2ಾ3 ನಂ 01 ೇದ4ವಳ? ಮ ೆbಂದ DೊರಗYೆ
Dೋ) ಾ$ೆ ಈ 7 ಾಡುವದು ಸ5 $ಾನುವ0&ಾ" ೋA ಅಂತ DೇE+ಾ4ಗ
ಆ ೋ ತನು 2ಾ3 ನಂ 01 ೇದ4ವರ $ೈ cAದು ಜ ಾ[A $ೈbಂದ 2ಾ3 ನಂ 01
ೇದ4ವರ ಕdಾಳ eೕ DೊYೆ0ರುHಾ ೆ. ರ2ೆ ಯ eೕ&ೆ Dೋಗುವ ಜನರ ಹ7 ರ
ತ ಾ2ೆ ಾA+ಾ4 ೆ ಇದನುT ೋAದ 2ಾ3 ನಂ 02 ಮತು 03 ೇದ4ವರು ಬಂದು
ಸದ5 ಗ&ಾLೆಯನುT `A1ರುHಾ ೆ. ಸದ5 ಆ ೋ ತನುT ಅಪ ಾದ ಾAರುವದು
ತ@gೆbಂದ ಮತು 2ಾh+ಾರಗEಂದ 2ಾ`ತ ಾಗು7 +ೆ.
$ಾರಣ ಸದ5 ಆ ೋ ತನು ಕಲಂ 341, 323, 354, 504, 506, 52 2 66
(1) (A) L. n DPïÖ ಅAಯ " ಅಪ ಾದ ಾAರುವ ಬ ೆ[ ತ@gೆbಂದ ಮತು
2ಾiಾjಾರಗಳ eೕ ಂದ ಆ ೋ ತನ eೕ&ೆ ಆdಾದ ೆ 2ಾ`ೕHಾಗು7 ರುವದ5ಂದ
ಸದ5 ಆ ೋ ತನ ;ರುದk ಈ +ೋ-ಾ ೋಪ!ೆ ಪತ ಸ "ಸ&ಾ)+ೆ."
8. The prosecution has recorded the statement of
three eyewitnesses CWs.2 to 4 and also conducted seizure
panchanama and spot panchanama. On perusal of
materials placed before this Court at this stage, there are
no sufficient grounds to quash the proceedings as sought
for. Hence, I proceed to pass the following:
ORDER
The petition is dismissed.
Sd/-
(G BASAVARAJA)
JUDGE
MSR
List No.: 1 Sl No.: 27
