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Karnataka High Court

Guruprasad S/O Vasudevaraj Itagi vs The State Of Karnataka on 21 January, 2025

Author: Hemant Chandangoudar

Bench: Hemant Chandangoudar

                                                                       -1-
                                                                                  NC: 2025:KHC-D:1113
                                                                             CRL.P No. 100048 of 2025




                                          IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
                                                DATED THIS THE 21ST DAY OF JANUARY, 2025
                                                                 BEFORE
                                          THE HON'BLE MR. JUSTICE HEMANT CHANDANGOUDAR
                                       CRIMINAL PETITION NO. 100048 OF 2025 (482(Cr.PC)/528(BNSS))

                                      BETWEEN:

                                      GURUPRASAD S/O. VASUDEVARAJ ITAGI
                                      AGE. 50 YEARS, OCC. BUSINESS,
                                      R/O. B.T.PATIL NAGARA,
                                      TQ. AND DIST. KOPPAL-583231.
                                                                                        ...PETITIONER
                                      (BY SRI. K.L. PATIL, ADVOCATE)

                                      AND:

                                      THE STATE OF KARNATAKA
                                      THROUGH KOPPAL RURAL POLICE STATION,
                                      REPRESENTED BY STATE PUBLIC PROSECUTOR,
                                      HIGH COURT OF KARNATAKA,
                                      DHAWAD BENCH, DHARWAD-580011.
                                                                                   ...RESPONDENT
                                      (BY SRI. ASHOK T. KATTIMANI, ADDL. GOVT. ADVOCATE)

              Digitally signed by B          THIS CRIMINAL PETITION IS FILED U/S 482 OF CR.P.C. (528
              K
              MAHENDRAKUMAR
BK            Location: HIGH          OF BNSS), PRAYING TO, QUASH THE ENTIRE CHARGE SHEET
MAHENDRAKUMAR COURT OF
              KARNATAKA
              DHARWAD BENCH
              Date: 2025.01.23
                                      AGAINST THE PETITIONER/ACCUSED IN KOPPAL RURAL POLICE
              11:46:56 +0530
                                      STATION CRIME NO.162/2023 WHICH IS REGISTERED AS CC
                                      NO.1052/2024 ON THE FILE OF ADDL.CIVIL JUDGE AND JMFC,
                                      KOPPAL FOR OFFENCES PUNISHABLE U/S 336 AND 286 OF IPC,
                                      R/W SECTION 9B (b) OF THE EXPLOSIVE ACT 1884.

                                             THIS PETITION, COMING ON FOR ADMISSION, THIS DAY,
                                      ORDER WAS MADE THEREIN AS UNDER:

                                      CORAM:     THE HON'BLE MR. JUSTICE HEMANT CHANDANGOUDAR
                                  -2-
                                             NC: 2025:KHC-D:1113
                                       CRL.P No. 100048 of 2025




                             ORAL ORDER

The cognizance taken of the offences punishable under Sections 286, 336 and Section 9B(b) of the Explosive Act, 1884 is impugned in this petition.

2. The case of the prosecution is that the petitioner had stored fire crackers in the shop belonging to him without license granted by the competent Authority under the Explosive Act, 1884. The learned Magistrate after accepting the charge sheet took the cognizance of the aforesaid offences, and issued summons.

3. Heard the learned counsel for the petitioner - accused and the learned Additional Government Advocate for the respondent - State.

4. The charge sheet is laid alleging that the petitioner - accused without obtaining license was in possession of the explosive substances in contravention of Section 9B of the Explosive Act, 1984. The Explosive Substances Act, 1908 was enacted to amend the law relating to explosives substances.

5. Section 7 of the said Act, 1908 specifies that no Court shall proceed to trial of any person for an offence against this Act except with the consent of the District Magistrate. In otherwords, the cognizance can be taken by the learned Magistrate for the offence punishable under the provisions of the Act, 1908 only with prior permission from the District Magistrate. In the instant case, the learned Magistrate in the absence of any permission granted by the District Magistrate has taken the cognizance, and the same -3- NC: 2025:KHC-D:1113 CRL.P No. 100048 of 2025 stands vitiated for non-compliance of mandatory provision contained in Section 7 of the Act, 1908. Accordingly, I pass the following:

ORDER
i) The petition stands allowed.
ii) The impugned proceedings in CC No.1052/2024 pending on the file of the learned Addl. Civil Judge and JMFC, Koppal, is hereby quashed.

Sd/-

(HEMANT CHANDANGOUDAR) JUDGE Bkm Ct:vh List No.: 3 Sl No.: 20