Karnataka High Court
Madhu vs State By Bmtf Police on 21 November, 2013
Author: H N Nagamohan Das
Bench: H.N.Nagamohan Das
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 21ST DAY OF NOVEMBER, 2013
BEFORE
THE HON'BLE MR.JUSTICE H.N.NAGAMOHAN DAS
CRIMINAL PETITION NO.927/2013
BETWEEN:
1. MADHU,
S/O LATE M.RAMAKRISHNAPPA,
AGED ABOUT 38 YEARS,
ASSISTANT EXECUTIVE ENGINEER,
BANASHANKARI SUB-DIVISION,
BBMP 8TH MAIN, 7TH B CROSS,
B.S.K.II STAGE,
BANGALORE-560027.
2. NAGARAJAIAH.P.J.,
S/O RANGAIAH,
AGED ABOUT 38 YEARS,
WORKING AS ASST. ENGINEER,
WARD NO.167 IN OFFICE OF
ASSISTANT EXECUTIVE ENGINEER,
BBMP 8TH B MAIN,
17TH B CROSS, B.S.K.II STAGE,
BANGALORE-560027. ... PETITIONERS
(BY SRI V.SRINIVAS, ADV.)
AND
STATE BY BMTF POLICE,
BBMP BUILDING, NR SQUARE,
BANGALORE-560001. ... RESPONDENT
(BY SRI K.NAGESHWARAPPA, GP)
THIS CRL.P IS FILED U/S.482 CR.P.C PRAYING TO
QUASH THE ENTIRE PROCEEDINGS IN CR. NO.4/2013 ON
2
THE FILE OF THE C.M.M., BANGALORE FILED BY THE
RESPONDENT POLICE.
THIS CRIMINAL PETITION COMING ON FOR
ADMISSION THIS DAY, THE COURT MADE THE
FOLLOWING:
ORDER
At the instance of private person, the Bangalore Metropolitan Task Force (for short `the Task Force') registered criminal case against the petitioner in Cr. No.04/2013 for the offences punishable under Sections 217, 214, 109 of IPC and Section 321(B) of KMC Act.
2. This Court in Crl.P.No.5340/2012 and connected matters vide order dated 10.10.2013 held that the Task Force has no jurisdiction to register a case for the offences punishable under the IPC. For the reasons stated in the order in Crl.P.No.5340/2012 and on the same terms the following;
ORDER
i) The petition is hereby allowed.
ii) The proceedings in Cr. No.04/2013 for the offences punishable under Sections 217, 214, 109 of IPC are hereby quashed.
Sd/-
JUDGE VM