Karnataka High Court
Sri Muneer Ahmed Quereshi vs State Of Karnataka on 8 January, 2013
Bench: D.V.Shylendra Kumar, B.Manohar
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 8TH DAY OF JANUARY, 2013
PRESENT
THE HON'BLE MR.JUSTICE D V SHYLENDRA KUMAR
AND
THE HON'BLE MR.JUSTICE B MANOHAR
CCC [Civil] No.1488 of 2012
BETWEEN:
SRI MUNEER AHMED QUERESHI
S/O M.A. QUERESHI
AGED ABOUT 46 YEARS
R/AT NO.42, 3RD MAIN
EAST END MAIN ROAD,
N.A.L. LAYOUT, JAYANAGAR,
4TH " T " BLOCK,
BANGALORE - 560 041 ... COMPLAINANT
[By Sri J Giriraj, Adv. for
M/s K M Ravikumar & C Mallikarjuna, Advs.]
AND:
1. STATE OF KARNATAKA
DEPARTMENT OF HOME
REP. BY ITS SECRETARY
VIDHANA SOUDHA
BANGALORE - 560 001
2. JYOTHI PRAKASH MIRJI
MAJOR
THE COMMISSIONER OF POLICE
INFANTRY ROAD,
BANGALORE - 560 001
2
3. DEVARAJ
MAJOR
THE DEPUTY COMMISSIONER
OF POLICE (CRIME)
INFANTRY ROAD,
BANGALORE - 560 001
4. H S REVANNA
MAJOR
THE DEPUTY COMMISSIONER OF POLICE
SOUTH RANGE, JAYANAGAR
BANGALORE - 560 004
4(A). DR HARSHA
MAJOR
THE DEPUTY COMMISSIONER OF POLICE
SOUTH EAST RANGE,
KORAMANGALA
BANGALORE - 560 027
5. RAVIKANTHE GOWDA
MAJOR
THE DEPUTY COMMISSIONER OF POLICE
CENTRAL INFANTRY ROAD,
BANGALORE - 560 001
6. D L RAJAPPA
MAJOR
THE DEPUTY COMMISSIONER
OF POLICE(WEST)
ULSOOR,
BANGALORE - 560 008
7. BABURAJENDRA PRASAD
MAJOR
THE ASST. COMMISSIONER OF POLICE
BASAVANAGUDI SUB-DIVISION
BASAVANAGUDI,
BANGALORE - 560 004
8. NYAMEGOWDA
MAJOR
THE ASST. COMMISSIONER OF POLICE
ULSOOR GATE SUB-DIVISION
3
KASTURBA ROAD,
BANGALORE - 560 001
9. ESMAIL SHARIEF
MAJOR
THE ASST. COMMISSIONER OF POLICE
KENGERI GATE SUB-DIVISION
BYATARAYANAPURA
BANGALORE - 560 026
10. SHIVAMURTHY
MAJOR
THE ASST. COMMISSIONER OF POLICE
SHIVAJINAGAR SUB-DIVISION
SHIVAJINAGAR
BANGALORE - 560 001
11. Y NAGARAJ
MAJOR
THE STATION HOUSE OFFICER
BASAVANAGUDI POLICE STATION
BASAVANAGUDI,
BANGALORE - 560 004
12. S K UMESH
MAJOR
THE STATION HOUSE OFFICER
JAYANAGAR POLICE STATION
JAYANAGAR
BANGALORE - 560 004
13. MALLIKARJUN
MAJOR
THE STATION HOUSE OFFICER
ASHOKNAGAR POLICE STATION
ASHOKNAGAR
BANGALORE - 560 008
14. RAMESH
MAJOR
THE STATION HOUSE OFFICER
JAGAJEEVANRAMNAGAR POLICE STATION,
JAGAJEEVANRAMNAGAR
BANGALORE - 560 026
4
15. R R KALYAN SHETTY
MAJOR
THE STATION HOUSE OFFICER
TILAKNAGAR POLICE STATION
TILAKNAGAR
BANGALORE - 560 004
16. LOKESH KUMAR
MAJOR
THE STATION HOUSE OFFICER
KUMARASWAMY LAYOUT POLICE STATION,
KUMARASWAMY LAYOUT
BANGALORE - 560 049
17. SRI MAHANANDA
MAJOR
THE STATION HOUSE OFFICER
ULSOOR POLICE STATION
ULSOOR, BANGALORE - 560 008
18. M K GANAPATHI
MAJOR
THE STATION HOUSE OFFICER
MADIVALA POLICE STATION
MADIVALA,
BANGALORE - 560 027
19. MURALIDHAR
MAJOR
THE STATION HOUSE OFFICER
BANASHANKARI POLICE STATION
BANASHANKARI
BANGALORE - 560 070 ... ACCUSED
THIS CCC IS FILED UNDER SECTIONS 11 & 12 OF THE
CONTEMPT OF COURT ACT BY THE COMPLAINANT, WHEREIN HE
PRAYS THAT THE HON'BLE HIGH COURT BE PLEASED TO TAKE
NECESSARY ACTION AGAINST THE ACCUSED FOR HAVING
COMMITTED CONTEMPT OF COURT i.e., FOR HAVING WILLFULLY
DISOBEYED THE ORDERS PASSED BY THIS HON'BLE COURT IN
W.P.NO.7182/2002 DATED 19.6.2006 AND ETC.,
THIS CCC COMING ON FOR ORDERS, THIS DAY, SHYLENDRA
KUMAR, J., MADE THE FOLLOWING:
5
ORDER
Complainant in this contempt petition was the petitioner in W.P.No.7182/2002 (GM-Police). The said writ petition was filed by the complainant being aggrieved that his name figured in the rowdy list maintained by as many as more than 10 police stations in Bangalore City and therefore, had sought for a direction to the State Government and the Commissioner of Police, Bangalore, that it was illegal etc., and the writ petition was filed to direct the State Government and Commissioner of Police and sub-ordinate Police Officers to delete his name from the rowdy list etc.
2. This writ petition was allowed as per order dated 19.6.2006 directing as under :-
"8. Therefore, I pass the following order :
The Writ Petition is allowed and the respondents are directed to remove the name of the Petitioner from the Rowdy sheet maintained in their 6 Respondent Nos.11 to 19 / Police Stations. The Respondents are directed not to interfere with the peaceful living of the petitioner. It is made clear that disposal of the Writ Petition shall not come in the way of the Respondents to initiate an action to enlist the name of the Petitioner as 'Rowdy', if his activities comes within the definition of 'Rowdy' as mentioned in Order 1059(1) of the Karnataka Police Manual. No costs."
3. While the respondents were directed to delete the name of the complainant from the list of rowdies maintained at Police Stations figured at respondent Nos.11 to 19, they were also directed not to interfere with his peaceful living and liberty was reserved to initiate action to enlist the name of the complainant, if his activities were thereafter found to be within the definition of 'rowdy' as mentioned in Order 1059(1) of the Karnataka Police Manual.
4. The present contempt petition is now filed on the premise that the complainant's name has not been 7 removed etc. Matter is listed for submission on certain office objections today, such as not giving the name and age of first accused etc.
5. Mr.J. Giriraj, learned counsel appearing on behalf of the complainant submits that the matter may be called day after tomorrow.
6. We have looked into the petition, we find the present contempt petition is too stale a matter to be examined further having regard to the nature of the matter and in respect of an order passed in the year 2006. The grievance of the complainant made out now, is in our considered opinion, too late in the day. It is therefore, this contempt petition is dismissed.
Sd/-
JUDGE Sd/-
JUDGE NG*