Karnataka High Court
Sri N K Manjunatha vs State on 16 June, 2010
Author: C.R.Kumaraswamy
Bench: C.R.Kumaraswamy
IN THE HIGH COURT OF KARNATAKA AT BANGALORE:'f"%-<.:"-._
DATED THIS THE 16" DAY OF JUNE 201.9: '
BEFORE
THE HON'BLE MR. JUSTICE C.R.:'E{Ul'?i_AP;A$\ztI} \rv1'.}'
CRIMINAL PETITION'iN:C«.. 468g"'2,,Q.ii;QV
BETWEEN:
1. Sri. N.K. Manjunatha,
S/o late Sri. Kempaiah,
Aged about 31 years', -
Hosananjapura \!;i'ff'age,' g A '
2"" Cross, Hos_a«si'ddaTp_u;ra'vPost}, .. V'
Bhadravathi Ta|uk;.- '+_.S7'}'--3Q3;f.'j '
(Shimogga._D.istfict)'*--I;,._ .. " " "
2. Smt. Nach'eeramrna,'= _
W/o fate Sri.'=K_empa'i*ah;, » V
Aged about 7~4"vea.»s,. '
_VHosana.i§ijapAura Viifiage, V
2*", Cross, ;;~.!_osasiddapu'i"Ta'Post,
A'-Bhadravathi~fi"afi:-E; -- 577303.
(Shimogga"-Diis,t'r§.s;t)--.. Petitioners
'~..(vBy Sri..' 'ifiemeshi mi, Advocate)
Sitatei H
T V_ __By 'B.h'adi?avathi Rurai Police,
.._Shim§ogga District.
€'/)/
2. Smt. 3ayalai<shamma
W/o N.S. Lakshamana, 52 years,
Hosananjapur Village,
Bhadravathi Taluk. Respondents
(By Sri. P.M. Nawaz, Additional State Public Prose_ctit_o'r.fo:r.:R»:1)ZC" C
This Criminal Petition is filed
Code of Criminal Procedure by the advoécatefor petitioners"-
praying that this Hon'ble Court o'§'ea__sedVV1t-o the " V
charge sheet in C.C.No.197/2009 onithie file or chm Judge
(Sr.Dn.) and 3MFC, Bhadravathi. C
This Criminal Petition isup".ior;'ati'hfiission on this
day the Court made;_"the.f3llowing:5
This Criminal Jun'der section-482 of the Code
of Criminal Procleidure quash the charge sheet in C.C.
Ncr.V197/053$eh: the ul'i"le:.Qf__the Civil Judge (Sr.Dn.) & JMFC,
Bhladrcn/'a'thi.
2. A1*---.hav__e= the learned counsel for the petitioners and
""the.__V'ieAarned'v...é2\dditional State Public Prosecutor for the
_"'Re';oonde_nl:" No. 1.
3/
3. Learned counsel for the petitioners submits that_...since
there is a civil dispute as a counter--blast the criminal ca's.e~.h"as
been foisted against the accused. Civil litigation4'::'isV.p'e'n'diin.g'eAA'
before the Court of JMFC, Bhadravathi. ~iT.herefuore'I"hie, to All
quash the charge sheet in c.c. No.19?/G9 eEjithe:fiiei'or_
Judge (Sr.Dn.) & JMFC, Bhadravathi.._L""-»..V_
4. The contents of c:'ornpii'a.i._nt"'disclosesif that on
13.8.2009 at 11.30 a.m.H_V_:»co'ndvpg.é-iinantrs husband
Lakshrraana, her Sih_ga=:mrna"*a'n'd'=h.e.r aunty Jayamma
were putting rehce.ft_e'l":i olr- land' in Sy.No.27/P2 of
Hosananjappa v_iiiaVg'e",v.'cornplainant -'gone there. At that time,
Accused Nos.1i v2'"w_re're them in fiithy language.
Accused }\j{o.V1aalsoassaulted Singarnma and Jayamrna with
bva:nb.oo~.sticl<_.' :_'J\ih«evn the complainant questioned Accused No.1
as to"'._v'vh_yiV'iie"_~v_..i_s'V~l..;'assaulting, then Accused No.1 assauited
'cornplainant a.'l:so'.v"Accused No.1 threatened them that in case if
near the said iand, he will sprinkle acid on them.
Learned Additional State Public Prosecutor has produced
'-.fith_e:.'hcase diaw wherein the wound certificates of Jayamrna,
3./1
Singamma and Jayalakshmamma were found. The wound
certificates reveai that they have sustained simpie
Poiice have laid the charge sheet against the acca1's'ed..éfo:rR "
offences punishable under sections 323, in
Section»34 of Indian Penal Code. it the
learned counsel for the petitioner5,,.,"th,at since'thiere"'~.js""a 'civii " V
dispute, the complainant has foister.iVV.,'a'v--.faise case-.ag.a§inst the
accused. Parties can invoke"'both"~crirn»inaif.';..n:d'»»civii jurisdiction
for seeking the remedy.' No idoubtiimotiive inayiivifiie a civil dispute
between the parti.e~s;~ aoii.eged,_in--.."th.e corniplaint that accused
abused andy.'9Ass'aiuitecia':Ziithejij'connpiaiinaint and caused simple
injuries. the complaint cieariy disclose
the offences ailegéd ,against'=i:he""petitioners. Fiiing of the charge
sl_1f'eet_zApri'rna"""'ia'cie case against the petitioners.
the Code of Criminal Procedure, this Court
:iVsh,ouid hewveryg'caui'tious in exercising the inherent power to
-.%_i.g.i,.a.a'sh,,the proceedings. This is not the rarest of rare case where
exercise the inherent power under section-482 of
it of Criminal Procedure to quash the proceedings. This
W
Criminal Petition is devoid of merits and the same is |iabfeV.t_c__> be
dismissed.
6. In View of the above discussion, .I»~pas$
O R D E R
This Criminal Petition is dismissed,_% Gss/--