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Karnataka High Court
Sadique Anjum vs State Of Karnataka on 26 March, 2026
-1-
NC: 2026:KHC-K:2731
CRL.P No. 200358 of 2026
HC-KAR
IN THE HIGH COURT OF KARNATAKA
KALABURAGI BENCH
DATED THIS THE 26TH DAY OF MARCH, 2026
BEFORE
THE HON'BLE MR. JUSTICE G BASAVARAJA
CRIMINAL PETITION NO. 200358 OF 2026
(482(Cr.PC)/528(BNSS))
BETWEEN:
1. SADIQUE ANJUM S/O ABDUL RAHEMAN
AGED ABOUT 37 YEARS
OCC: COMPUTER WORK
RESIDING AT WARD NO.6
ISLAM NAGAR , MANVI
DIST: RAICHUR-584123
2. RIJWAN RABBANI S/O MOHAMMED HANEEF
AGED ABOUT 33 YEARS, OCC: COMPUTER WORK
RESIDING AT WARD NO.1
KURDI MANVI, DIST: RAICHUR-584203
...PETITIONERS
(BY SRI.MOHAMMAD MUJTABA ZUBER, ADVOCATE)
Digitally signed by
SHIVALEELA AND:
DATTATRAYA UDAGI
Location: HIGH 1. STATE OF KARNATAKA
COURT OF
KARNATAKA BY MANVI PS
REPRESENTED BY HCGP
HIGH COURT BUILDING
HIGH COURT OF KARNATAKA
KALABURAGI-585103
2. CHANDRAKANTHA
L.D TAHSILDAR MANVI
AGED ABOUT 54 YEARS
R/AT TAHSIL OFFICE MANVI
MANVI RAICHUR-584123
...RESPONDENTS
(BY SRI.JAMADAR SHAHABUDDIN, HCGP)
-2-
NC: 2026:KHC-K:2731
CRL.P No. 200358 of 2026
HC-KAR
THIS CRL.P IS FILED U/SEC. 482 OF CR.P.C (OLD)
U/SEC. 528 OF BNSS (NEW) PRAYING TO QUASH THE ENTIRE
PROCEEDINGS IN C.C. NO.332/2024 ARISING OUT OF CRIME
NO.0182/2023 REGISTERED BY RESPONDENT NO.1 MANVI
POLICE STATION FOR THE OFFENCE UNDER SECTION 66(C)
AND 66(D) OF THE INFORMATION TECHNOLOGY ACT AND
SECTION 420 OF THE INDIAN PENAL CODE PENDING ON THE
FILE OF HONOURABLE CIVIL JUDGE AND JMFC MANVI IN SO
FAR AS RELATED TO THE PETITIONERS HEREIN IN THE
INTEREST OF JUSTICE AND EQUITY.
THIS PETITION, COMING ON FOR ADMISSION, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE G BASAVARAJA
ORAL ORDER
The petitioners who are accused Nos.3 and 5 in C.C.
No.332/2024 arising out of Crime No.0182/2023, pending
on the file of Civil Judge and JMFC Manvi, have filed this
petition under Section 528 of Bharatiya Nagarik Suraksha
Sanhita, 2023 seeking following relief:
"Wherefore it is humbly prayed that this
Hon'ble Court may graciously be pleased to
quash the entire proceedings in
C.C.No.332/2024 arising out of Crime
No.0182/2023 registered by respondent No.1-
Manvi Police Station for the offence under
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HC-KAR
Sections 66(C) and 66(D) of the Information
Technology Act and Section 420 of IPC, pending
on the file of Hon'ble Civil Judge and JMFC
Manvi, insofar as related to the petitioners herein
in the interest of justice and equity."
2. Heard the learned counsel for the petitioners
and the learned High Court Government Pleader for the
respondent No.1 - State.
3. Learned counsel appearing on behalf of the
petitioners would submit that the petitioners have not
committed any offence as alleged against them. The entire
prosecution case is based on a generalized and omnibus
allegation that certain computer centers in Manvi town
unauthorisedly submitted applications under the Gruha
Lakshmi Yojana, and the complainant does not disclose
any specific overt act, role, or involvement attributable to
petitioner Nos.1 and 2/accused Nos.3 and 5. The
complaint dated 24.07.2023 does not allege that
petitioners impersonated any person, dishonestly used any
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HC-KAR
unique identification, password or electronic signature,
which is a mandatory requirement to attract offences
under Sections 66(C) and 66(D) of Information Technology
Act. In the absence of any allegation or material to show
dishonest inducement, deception or wrongful gain to
petitioner Nos.1 and 2/accused Nos.3 and 5, the offence
under Section 420 of IPC is not attracted and the
continuation of the proceedings is wholly unsustainable in
law. The charge sheet does not disclose that the
petitioners had access to or misused any official Grama
one login credentials nor does it specify from whom such
credentials were obtained or how they were allegedly
misused. Even if the entire allegation in the charge sheet
is taken at their face value, they at best, disclose an
alleged regulatory or procedural irregularity and do not
constitute cognizable criminal offence. On all these
grounds sought for allowing of the petition.
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HC-KAR
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
Chandrakantha L.D, Tahsildar Manvi, the Manvi police
have registered the case in Crime No.182/2023 against
the owner of Surya Computer Center, owner of Lakshmi
Computer Center and owner of Excel Computer Center for
the commission of offence under Sections 66(C) and 66(D)
of Information Technology Act and Section 420 of IPC.
After investigation, the Investigating Officer has submitted
the charge sheet against accused Nos.1 to 5 for the
aforesaid offences. Among five accused, the present
petitioners are accused Nos.3 and 5. In the charge sheet
at column No.17, it is alleged as follows:
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HC-KAR
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NC: 2026:KHC-K:2731
HC-KAR
7. On perusal of prosecution papers, it is clear that
the Investigating Officer has not seized any applications
said to have been filed by the beneficiaries for Gruha
Lakshmi Yojana and none of the applicants who have
submitted application for Gruha Lakshmi Yojana have not
examined by the Investigating Officer. The Investigating
Officer has not placed any materials to constitute the
offence under Section 420 of IPC and Sections 66(C) and
Section 66(D) of Information Technology Act, 2008.
Absolutely there are no prima facie materials to proceed
against the petitioners for the alleged commission of
offences. The continuation of proceedings against the
petitioners without any prima facie materials amounts to
abuse of process of law. Accordingly, I proceed to pass the
following:
ORDER
(a) The petition is allowed.
(b) The proceedings initiated against the
petitioners/accused Nos.3 and 5 in
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HC-KAR
C.C.No.332/2024 arising out of Crime
No.0182/2023 registered by the Manvi
Police, for the commission of offence under
Sections 66(C) and 66(D) of Information
Technology Act and Section 420 of IPC,
pending on the file of Civil Judge and JMFC
Manvi, is hereby quashed.
Registry is directed to send the copy of this order to
the trial Court.
Sd/-
(G BASAVARAJA)
JUDGE
MSR
List No.: 1 Sl No.: 36
