Karnataka High Court
Sri H B Rudresh vs The State Of Karnataka on 10 June, 2025
Author: M.Nagaprasanna
Bench: M.Nagaprasanna
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NC: 2025:KHC:19817
CRL.P No. 11521 of 2024
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 10TH DAY OF JUNE, 2025
BEFORE
THE HON'BLE MR JUSTICE M.NAGAPRASANNA
CRIMINAL PETITION NO. 11521 OF 2024
BETWEEN:
SRI. H.B. RUDRESH,
S/O H.H. BASAVARAJAPPA,
PROFESSION ADVOCATE
AGED ABOUT 48 YEARS,
R/AT NO.1/4-3,
JALASHAMBHAVI COMPLEX, NO. 211,
2ND FLOOR, 1ST MAIN ROAD, KALIDASA MARG,
GANDHINAGAR, BANGALORE - 560 009.
...PETITIONER
(BY SRI. H.B. RUDRESH, PETITIONER (PARTY-IN-PERSON))
AND:
Digitally signed 1. THE STATE OF KARNATAKA,
by NAGAVENI AJJAMPURA POLICE STATION,
Location: High REPRESENTED BY STATE PUBLIC PROSECUTOR,
Court of
Karnataka HON'BLE HIGH COURT OF KARNATAKA,
BANGALORE - 560 001.
2. SRI. SHIVSHARANAPPA KATOLI,
S/O NOT KNOWN,
AGED ABOUT 60 YEARS,
R/AT NO. THASHILDAR OFFICE,
AJJAMPURA TALUK, CHIKKAMAGALORE,
KARNATAKA - 577 547.
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NC: 2025:KHC:19817
CRL.P No. 11521 of 2024
HC-KAR
3. CHIEF LOKAYUKTA,
KARNATAKA STATE GOVT.,
M.S. BUILDING, BANGALORE.
...RESPONDENTS
(BY SRI. B.N. JAGADISH, ADDL. SPP FOR R1;
SRI. SOMASHEKARA K.M, ADVOCATE FOR R2;
SRI. B.B. PATIL, ADVOCATE FOR R3)
THIS CRL.P IS FILED U/S 482 CR.PC (FILED U/S 528
BNNS) PRAYING TO 1. QUASH THE FIR FILED IN
CR.NO.223/2024 PENDING ON THE FILE OF PRL.CIVIL JUDGE
(JR.DN) AND J.M.F.C COURT, TARIKERE, CHIKKAMAGALORE
DISTRICT FOR THE OFFENCE P/U/S 353 OF BNS ACT 2023 (U/S
132).
THIS PETITION, COMING ON FOR FURTHER HEARING,
THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR JUSTICE M.NAGAPRASANNA
ORAL ORDER
The petitioner, a practicing advocate appearing in person is before the doors of this Court calling in question registration of a crime in crime No.223/2024 registered for offences punishable under Section 132 of the Bharatiya Nyaya Sanhita, 2023 ('the BNS' for short), which is Section 353 of the earlier regime, the Indian Penal Code, 1860 ('the IPC' for short). -3-
NC: 2025:KHC:19817 CRL.P No. 11521 of 2024 HC-KAR
2. The facts in brief germane are as follows:
Respondent No.2 - the Tahsildar of Ajjampura Taluk is the complainant in the case at hand. The petitioner appears before the Tahsildar seeking mutation of katha in favour of the legal representatives of his clients. It transpires at that point in time there are certain altercations between the petitioner and the Tahsildar. The Tahsildar passes an order against which the petitioner is said to have preferred an appeal. The Appellate Authority, the Assistant Commissioner sets aside the order of the Tahsildar and remits the matter back to the hands of the Tahsildar for consideration of afresh of the claim of the petitioner's clients. After the said remand, the petitioner registers a complaint before the Karnataka Lokayukta with certain evidence of conversation recorded in a compact disc alleging that respondent No.2 - Tahsildar had demanded for Rs.10,00,000/- as alleged bribe, not from the petitioner, but from one Shri Umesh.
3. The recording was not taken to its logical conclusion nor a crime was registered against the Tahsildar. In turn, the crime was registered against the petitioner for alleging that the -4- NC: 2025:KHC:19817 CRL.P No. 11521 of 2024 HC-KAR petitioner has raised his voice or has abused the Tahsildar, who was performing his public duty at that point in time and therefore, the complaint becomes a crime in crime No.223/2024 for offence punishable under Section 132 of the BNS. It is at that juncture, the petitioner is at the doors of this Court calling in question the registration of a crime in crime No.223/2024.
4. The petitioner, in-person would contend that the Tahsildar has registered the subject complaint as a counter blast to the complaint so registered by the petitioner before the Lokayukta, which had not yet resulted in registration of a crime. He would submit that none of the ingredients as is necessary in law as laid down by the Apex Court in several judgments is met in the case at hand insofar is it concerns the offence under Section 132 of the BNS (Section 353 of the IPC).
5. Per contra, the learned counsel appearing for respondent No.2 - complainant, the Tahsildar would submit that the petitioner has impact hurled abuse upon the Tahsildar at the time when he had visited him for preponement of the case after the disposal of the proceedings before the Tahsildar. -5-
NC: 2025:KHC:19817 CRL.P No. 11521 of 2024 HC-KAR He would submit that its a matter of investigation. The Court should not exercise of its jurisdiction under Section 482 of the Cr.P.C. interfere at this stage of proceedings.
6. Shri B.N. Jagadish, learned Additional Special Public Prosecutor would also submit that the mater is still at the stage of investigation and therefore, this Court should not interfere with the said proceedings.
7. I have given my anxious consideration to the submissions made by the respective learned counsel and have perused the material available on record.
8. The afore-narrated facts link in the chain of events and the dates are all a matter of record. What drives the petitioner to the Lokayukta is the complaint so registered by him. The complaint reads as follows:
¢£ÁAPÀ: 21-10-2024 ೌರ ಾ ತ ೆ, ಮುಖ ೋ ಾಯುಕರು, ಕ ಾ ಟಕ ಾಜ ಸ ಾ ರ, ಎ .ಎ . !ಂ#, $ೆಂಗಳ'ರು.
ಇಂದ, ಎ*. .ರು+ೆ,ೕ-, -6- NC: 2025:KHC:19817 CRL.P No. 11521 of 2024 HC-KAR .ೈ ೋ0 ವ2ೕಲರು, ಸು4ಾ5ಾ ಾಂ6ೆ789, 2 ೇ ಮಹ;, ಮ.ಾಕ< ಾ=+ಾಸ ರ>ೆ, ?ದಲ ೆ ಮಹ;, ಾಂ@ನಗರ, $ೆಂಗಳ'ರು-09.
<ಷಯ: ಸ ೆ ನಂ. 40/*ರ 7 0-02 ಗುಂCೆ ಮತು 0-03 ಗುಂCೆ ಜDೕ ನ Eಾ5ೆಯನುF 6ೌG ಾರಸು+ಾರ ೆ ವ ಾ Hಸುವ ಸಂಬಂಧ K,ೕ KವಶರಣಪO ಕCೊPೕ=, ತಹKೕ ಾQR ಅಜTಂಪUರ ಇವರು .ೆ*. . ರು+ೆ,ೕ- ವ2ೕಲರವ ೆ 10 ಲV ಲಂಚ $ೇ; ೆ ಇXPರುವ ಸಂಬಂಧ.
Yಾನ ೇ, ಈ [ಲ\ಂಡ <ಷಯ ೆ\ ಸಂಬಂ@^ದಂ5ೆ [ೕಲ\ಂಡ _ೆಡೂ ` >ೊPೕG ೆ ಸಂಬಂಧಪಟPಂ5ೆ aವಂಗತ ನಂಜುಂಡಪO b ಸಂಗಪO 6ೌGcಾdದುQ ಇವರ ಾರಸು+ಾರ ೆ Eಾ5ೆ ವ ಾ Hಸಲು Yಾನ ಉಪ<fಾ ಾ@ ಾ ಗಳg, ತ ೆ ೆ 5ಾಲೂ7ಕು, hಕ\ಮಗಳ'ರು i ೆ7, ಇವರ ಆ+ೇಶ ಸಂEೆ : Dgï.J.147/2020-21 ¢£ÁAPÀ: 05-02-2021, C¥ÀgÀ, f¯Áè¢üPÁjUÀ¼ÀÄ, hಕ\ಮಗಳ'ರು i ೆ7 ಇವರ ಆ+ೇಶ ಸಂEೆ : ಆR.k.48/2022 a ಾಂಕ:15.03.2023 .ೈ ೋಟ ಏಕ ಸದಸ kೕಠ 0 kXಷb ನಂ: 9153/2023 a ಾಂಕ: 03.07.2023 .ಾಗೂ <fಾdೕಯ kೕಠ 0 ಅkೕ` ಸಂEೆ : 1174/2023 a ಾಂಕ: 20-09-2024 ರಂದು ಈ ಘನ ಾ cಾಲಯಗಳ ಆ+ೇಶ ೕ;ದQರ [ೕ ೆ ೆ [ೕಲ\ಂಡ _ೆಡೂ ` >ೊPೕG ೆ ಸಂಬಂಧಪಟPಂ5ೆ Eಾ5ಾ ವ ಾ Hಸಲು Yಾನ ತಹKೕ ಾQR ಅಜTಂಪUರ 5ಾಲೂ7ಕು ಇವ ೆ ಪ,G ಾaಗಳg ಅi ಯನುF ಸ 7^ರು5ಾ ೆ. ಈ ಸಂಬಂಧ 6ೌG ಾರಸು+ಾರರ ವಂಶವೃVದ 7 ಇಲ7+ೇ ಇರುವ ವ 2 ಮತು cಾವU+ೇ ಸಂಬಂಧ .ಾಗೂ ರಕ ಸಂಬಂಧ ಇಲ7+ೆ ಇರುವ ವ 2 ತಕ ಾರನುF ಸ 7^ದುQ ಈ ಸಂಬಂಧ Yಾನ ತಹKೕ ಾQR ಅಜTಂಪUರ 5ಾಲೂ7ಕು, ಅಜTಂಪUರ ಇವರು ಆR.ಆR.X.ಆ R.(;)01/2024-25 ದೂರನುF +ಾಖ ^ ಾa ಮತು ಪ,G ಾaಗ= ೆ ೋXೕಸನುF 4ಾ ೊ=^ದುQ, ತದನಂತರದ 7 ಉಭಯತ,ರರು ವ2ೕಲರ ಮುEಾಂತರ .ಾಜ ಾdದುQ a ಾಂಕ: 12-09-2024 ರಂದು .ಾಗೂ 26-09-2024 ರಂದು ಮತು 15-10-2024 ಈ ಮೂರು a ಾಂಕಗಳ 7 ಪ,ಕರಣವನುF ಕ ೆಸ ಾdತು. ಪ,G ಾa ವ2ೕಲರು [ೕಲ\ಂಡ ಸದ _ೆಡೂ ` >ೊG ೆ ಸಂಬಂಧಪಟP 6ೌG ಾರಸು+ಾರರ ವಂಶವೃV, ಭೂಪ ವG ತ ಆ+ೇಶದ +ಾಖ ೆ ಮತು ಕ ಾ ಟಕ ಾಜ ಸ ಾ ರದ ಸು5ೋ ೆ a ಾಂಕ: 17-10-2020 .ಾಗೂ ಇ Fತರ +ಾಖ ೆಗಳನುF -7- NC: 2025:KHC:19817 CRL.P No. 11521 of 2024 HC-KAR .ಾಜರುಪ;ಸಲು Yಾನ vÀºÀ²Ã¯ÁÝgÀÄ ¥ÀæwªÁ¢UÀ½UÉ DzÉò¸À¯ÁVzÀÄÝ ¥ÀæPÀgÀtªÀ£ÀÄß 15-10-2024 PÉÌ ಮುಂದೂಡ ಾdರುತ+ೆ. $ೆಂಗಳ' ನ 7 ಅGcಾದ ಮrೆcಾdದQ ಂದ ಮತು ಹ ಾYಾನ ೈಪ ೕತ ಾರಣ ಾನು a ಾಂಕ: 15-10- 2024 ರಂದು ಪ,ಕರಣ ೆ\ .ಾಜ ಾಗಲೂ >ಾಧ ಾಗುವUaಲ7 ಎಂದು ದೂರ ಾsಯ ಮೂಲಕ ಸಂಬಂಧಪಟP ೇ ಕ ೆಯುವ ಗುYಾಸ (Bench Clerk) ಯದುನಂದb, ಪUಥಮ ದ4ೆ ಗುYಾಸ ೆ G=^ರು5ೇ ೆ. ಈ ಸಂಬಂಧ ಯದುನಂದbರವರು Yಾನ ತಹKೕ ಾQRರವ ೆ G=^ದQರೂ ಕೂಡ, ವಂಶವೃV, ಭೂಪ ವG ತ ಆ+ೇಶವ +ಾಖ ೆ ಮತು ಕ ಾ ಟಕ ಾಜ ಸ ಾ ರದ ಸು5ೋ ೆ a ಾಂಕ: 17-10- 2020 .ಾಗೂ ಇ Fತರ +ಾಖ ೆಗಳನುF .ಾಜರುಪ;ಸಲು ನನ ೆ ಇ ೊFಂದು ಅವ ಾಶವನುF ೕಡ+ೆ ಏ ಾಏ2 ಪ,ಕರಣವನುF ಕ ೆ^ ಆ+ೇಶವನುF a ಾಂಕ: 15-10- 2024 ರಂದು ಆಡ R KೕXನ 7 <ವರ ಾd ಆ+ೇಶ ೕಡ+ೆ ಸಂuಪ ಾd ಆ+ೇಶ ೕ;ದುQ (Non Speaking Order) ಮತು ಪ,ಕರಣವನುF ಆ+ೇಶ ಾ\d ಇಡ ಾd+ೆ (Reserved for Orders) ಎಂದು ಪ,ಕರಣವನುF ಮು ಾಯ ೊ=^ರು5ಾ ೆ. a ಾಂಕ:
15-10-2024 ರಂದು ಾನು [ೕಲ\ಂಡ ಗುYಾಸ ೆ ದೂರ ಾs ಕ ೆಯನುF Yಾ; ಪ,ಕರಣದ ಮುಂaನ a ಾಂಕವನುF ೇ=+ಾಗ ಅವರು ನನ ೆ ಈ ೕG ಉತರವನುF ೕ;ರು5ಾ ೆ. ¸Àgï ¤ÃªÀÅ zÀÆgÀªÁt ªÀÄÄSÁAvÀgÀ ¸ÀªÀÄAiÀiÁªÀPÁ±ÀªÀ£ÀÄß PÉýgÀĪÀ «ZÁgÀªÀ£ÀÄß £Á£ÀÄ ªÀiÁ£Àå vÀºÀ²Ã¯ÁÝgÀjUÉ w½¹gÀÄvÉÛÃ£É ಆದ ೆ ಅವರು ಪ,ಕರಣವನುF ಅ+ೇಶ ಾ\d ಇXP+ಾQ ೆ ಆದ ೆ ಇನುF ಆ+ೇಶ Cೈ¥ï ಆdರುವUaಲ7, ಆದ ಂದ ೕವU ಮ5ೊ[w Yಾನ ತಹKೕ ಾQರರನುF fೇX Yಾ; [ೕಲ\ಂಡ +ಾಖ ೆಗಳನುF ಸ 7ಸಲು ಸಮcಾವ ಾಶವನುF ೇ= ೊ=x ಎಂದು G=^ರು5ಾ ೆ. ಆದQ ಂದ ಾನು .ೈ ೋಟ ಮತು ಎ ಾ7 ಾ cಾಲಯಗಳg ರ4ೆ ಇದQ ಾರಣ ಾನು ಾ y2 ಜಯಂGಯ aನ a ಾಂಕ: 17-10-2024 ರಂದು 10:30 ರ ಸಮಯ ೆ\ ತಹKೕ ಾQR ಾcಾ ಲಯ ಅಜTಂಪUರ ಕzೇ ೆ fೇX ೊಕು\ ^<` ಪ2,{ ಸDG >ೆVb 151 ರ ಪ, ಾರ ಸಮcಾವ ಾಶವನುF ೋರಲು ಅi ಯನುF ಸ 7ಸಲು .ೋ+ಾಗ Yಾನ ತಹKೕ ಾQರರು ಈ aನ ರ4ೆ ಇರುವ ಾರಣ ಅi ಯನುF 5ೆ ೆದು ೊಳxಲು ಆಗುವUaಲ7. ಾrೆಯ aನ ಬಂದು ಅi ಯನುF ಸ ^ 7 ಾನು ಮ ೆ ಸಮcಾವ ಾಶವನುF ೊಡು5ೇ ೆ ಎಂದು ನನ ೆ G=^ರು5ಾ ೆ. ಅದರಂ5ೆ ಾನು a ಾಂಕ: 18-10-2024 ರಂದು $ೆ= ೆ| 11:00 ಗಂCೆ ಸಮಯ ೆ\ [ೕಲ\ಂಡ ಕzೇ ೆ fೇX ೊಟುP [ೕಲ\ಂಡ ಅ}ಾ b9 ಅk7 ೇಷb ೊಡಲು .ೋ+ಾಗ ನನF ಅi ಯನುF ಏ ಾಏ2 ಾರಣ ೊಡ+ೆ Gರಸ\ ^ರು5ಾ ೆ .ಾಗೂ ಒಂದು ಗಂCೆಗಳ ಾಲ < ಾ ಾರಣ ನನFನುF ಾH^ರು5ಾ ೆ ಮತು ಾನು ಅG <ನಮ,5ೆHಂದ -8- NC: 2025:KHC:19817 CRL.P No. 11521 of 2024 HC-KAR ಪ ಪ cಾd $ೇ; ೊಂಡರು ಕೂಡ Yಾನ ತಹKೕ ಾ\Rರವರು ನನF ಅi ಯನುF ^ ೕಕ ಸ ಲ7. ಮತು ನನF •ರಕರಣದ ಕಡತವನುF ತ ಸ ಲ7. .ಾಗೂ ನನF ಅ}ಾ ನ9[ಂ0 ಅk7 ೇಷb ಅನುF ಪ,ಕರಣದ ಕಡತದ 7 ನಮೂದು Yಾಡಲು Gರಸ\ ^ರು5ಾ ೆ. ಆಗ ಾನು ಟ6ಾಲು >ೆVb ೆ ೕ; ^ ೕಕೃG ಪತ,ವನುF ಪ}ೆaರು5ೇ ೆ. ಆಗ ಾನು ಕೂಡ ೇ [ೕಲ\ಂಡ ಯದುನಂದb, ಪ,ಥಮ ದ4ೆ ಗುYಾಸರು ಅವರ zೆಂಬR ೆ .ೋ+ಾಗ ಅವರು ನನF [ೕಲ\ಂಡ ಪ,ಕರಣದ ಆ+ೇಶವನುF Cೈ• YಾಡುGರುವUದು ಕಂಡು ಬರುತ+ೆ ಆಗ ಾನು [ಲ\ಂಡ +ಾಖ ೆಗಳನುF ಸ 7ಸಲು ಸಮcಾವ ಾಶವನುF ೋರಲು ಅ}ಾ b9[ಂ0 ಅk7 ೇಷb ಅನುF ಟ6ಾಲು >ೆVbನ 7 ಸ 7^+ೆQ ೆ ಮತು ಈ <ಷಯವನುF ತಹKೕ ಾQRರ ಬ= ಪ,>ಾಪ Yಾ;+ೆQೕ ೆ ಎಂದು G=^ದರೂ ಕೂಡ ಯದುನಂದb ರವರು ಸR ಾನು ಏನು YಾಡುವUದ ೆ\, ಆಗುವUaಲ7 ತಹKೕ ಾQRರು ನನ ೆ ಆ+ೇಶವನುF <ವರ ಾd Cೈ• Yಾ; $ೇಗ ಮುdಸು ಎಂದು .ೇ=ರು5ಾ ೆ ಾನು [ೕ ಾ@ ಾ ಗಳ YಾತನುF ೇಳ$ೇ ಾಗುತ+ೆ ಇದರ 7 ನನF+ೇನು ತkOಲ7 ಎಂದು G=^ರು5ಾ ೆ. ಆಗ ಾನು ಪUನ: ತಹKೕ ಾQರರ ಬ= <ನಮ,5ೆHಂದ ೇ=ದರೂ ಕೂಡ ನನF YಾG ೆ cಾವU+ೇ ಸ cಾದ ೌರವವನುF ೕಡ+ೆ ನನ ೆ ಏ ಾಏ2 ಸೂrೆಮಗ ೆ, $ೋ=ೕಮಗ ೆ ಾನು cಾ ೆಂದು G=aacಾ ಾನು ಈ 5ಾಲೂ72ನ ತಹKೕ ಾ\R, ದಂ}ಾ@ ಾ ಗಳg ಮತು ಾನು ಪ KಷP ಜ ಾಂಗ ೆ\ >ೇ ದವನು ಾನು ಮನಸು9 Yಾ;ದ ೆ ನF [ೕ ೆ ಎ .^, ಎ¹Ö (SC, ST) ಅCಾ,^X ೇಸನುF €ೕ •ಾ‚ೆ ೆ ದೂರು +ಾಖಲು Yಾ; ನFನುF 4ೈ ೆ ಕ=ಸು5ೇ ೆ ಇದ ಂದ ನF ವೃG ೆ 5ೊಂದ ೆcಾಗುತ+ೆ ಸ ಲO ಎಚƒ ೆ EgÀ° JAzÀÄ CªÁZÀå ±À§ÝUÀ½AzÀ ¤A¢¹, (Unparlimentary Word and Filthy Language) ನನFನುF ಕzೇ Hಂದ .ೊರ ೆ .ೋd ಇಲ7 ಾದ ೆ €ೕ ಸರನುF ಕ ೆ^ .ೊರ ೆ ತ=xಸ$ೇ ಾಗುತ+ೆ ಮತು ಮw [ೕ ೆ 2,Dನ` ೇಸನುF +ಾಖಲು Yಾಡ$ೇ ಾಗುತ+ೆ ಎಂದು G=^ರು5ಾ ೆ.
ಈ ಸಂದಭ ದ 7 K,ೕಮG ಅನು ಾಧ .ಾಗೂ ಧನಂಜ„ ಗುಡ!ದಹ=x ಇವ ಬ...ರೂ .ಾಜ ರು5ಾ ೆ.
ಮುಂದುವ ೆದು ಮುಖ ಾದ <zಾರವನುF G=ಸುವU+ೆ ೆಂದ ೆ, ನನF >ೆFೕ†ತ ಾದ ಉ[ೕ-, ವ2ೕಲರು ಇವರ ಬ= ನನF ಪ,ಕರಣ ೆ\ ಸಂಬಂಧಪಟPಂ5ೆ ಹತು ಲV ಲಂಚವನುF $ೇ; ೆಯನುF ಇXPರು5ಾ ೆ. ಇದ ೆ\ ಾನು ಇಲ7 ಅವರು ಲಂಚವನುF ೇಳgವUaಲ7 ಆ ತರಹದ ವ 2 ಅಲ7 ೕನು ತYಾ_ೆ YಾಡುGaQcಾ ಎಂದು ಾನು .ೇ=+ಾಗ, ಅವರು ೕನು ನನF >ೆFೕ†ತರು ಈ <zಾರದ 7 ಾನು -9- NC: 2025:KHC:19817 CRL.P No. 11521 of 2024 HC-KAR cಾ ೆ ತYಾ_ೆ Yಾಡ ಎಂದು .ೇ=ರು5ಾ ೆ. ಆಗ ಾನು ಇದು ಜ‡ೕ ಅಥ ಾ ಸುrೆ' xೕ ೋಡ$ೇಕು ಎಂದು ನನF >ೆFೕ†ತ ೆ ಾನ9ರb9 ಾ` .ಾಕ ೆ\ .ೇ=+ಾಗ ಆತನು 4ಾಂಶವನುF G=ಯಲು ಾನ9 ೆb9 ಾ` .ಾಕು5ಾ ೆ. ಆಗ ತಹKೕ ಾQR [ೕಲ\ಂಡ ಪ,ಕರಣ ೆ\ ಸಂಬಂಧಪಟPಂ5ೆ ಆ+ೇಶ Yಾಡಲು ಹತು ಲV $ೇ; ೆ ಇXPರುವUದು ಸತ ಾd ಕಂಡು ಬರುತ+ೆ. ಆದQ ಂದ ಾನು ತಮw 7 6ಾ,ˆ ^ ೊಳgxವU+ೇ ೆಂದ ೆ ಇಂತಹ ಲಂಚ ೋರರನುF ಮತು ಭ,ಷP ಅ@ ಾ ಗಳ [ೕ ೆ ಾನೂ ಾತwಕ ಾd ಕ,ಮ ಜರುdಸ$ೇ ೆಂದು ತಮw 7 6ಾ,ˆ ^ ೊಳgx5ೇ ೆ.
ಆದQ ಂದ ಈ ಾನ9 ೆb9 ಾ` ^.;.ಯನುF ತಮw ಘನ6ಾ,@ ಾರ ೆ\/ ಾ cಾಲಯ ೆ\ ತಮw ಅವ ಾಹ ೆ ಾd .ಾಜರುಪ;ಸುG+ೆQೕ ೆ.
ಮುಂದುವ ೆದು ಮುಖ ಾದ <zಾರವನುF G=ಸುವU+ೇ ೆಂದ ೆ ನನF ಅ}ಾ b9[ಂ0 ಅk7 ೇಷb ಉ+ೆQೕಶಪŠವ ಕ ಾd 5ೆ ೆದು ೊಳx+ೆ ಮತು ನನF ‹ೈ` ಕಡತದ ಆŒ R Kೕ0 [ೕ ೆ ನಮೂaಸ+ೆ a ಾಂಕ: 18-10-2024 ರಂದು ಸುYಾರು 12:30 ರ ವ ೆಯವ ೆ<ಗೂ ಆ+ೇಶವನುF Cೈ• Yಾ; k,ೕಂ0 ಔ0 5ೆ ೆದು Yಾನ ತಹKೕ ಾQರರು ಸ†Yಾ; ನಂತರ ಕಂಪŠ ಟR ^ಸP ನ 7 ಅ€7ೕŒ Yಾ;^ ಉ+ೆQೕಶಪŠವ ಕ ಾd ಆ+ೇಶದ ೊ ೆಯ ಪUಟದ 7 ಈ ೆಳಕಂಡ ೕGಯ 7 ನಮೂದು Yಾ;ರು5ಾ ೆ.
ಈ ಆ+ೇಶವನುF $ೆರಳಚುƒ ಾರ ೆ ಉಕ ೇಖನ ೕ; ಪ ಷ\ ^ದ ನಂತರ ಈ aನ ಅಂದ ೆ a ಾಂಕ:
ಾಂಕ 15-10-2024 ರಂದು ನನF ಸ† ಮತು ?ಹ ೊಂa ೆ 5ೆ ೆದ ಾ cಾಲಯದ 7 ಬ†ರಂಗ ಾd Žೂೕ•^+ೆ.
Žೂೕ•^+ೆ ಆದQ ಂದ ಾನು ತಮw 7 G=ಸುವU+ೇ ೆಂದ ೆ 18 ೇ 5ಾ ೕಖು ಆ+ೇಶವನುF ಅ€7ೕŒ Yಾ;ದQರು ಆ+ೇಶದ 7 15-10-2024 ಎಂದು ಉ+ೆQೕಶಪŠವ ಕ ಾd ನಮೂa^ ಾ cಾಂಗ >ೇ ೆ ಮತು ಯಮಗಳ <ರುದ• ಾd ನ}ೆದು ೊಂ;+ಾQ ೆ ಮತು >ಾಕಷುP ಾ ಾವ ಾಶವನುF ೕಡ+ೆ ೇವಲ ಾaಗಳ $ಾH YಾGನ ಮೂಲಕ ವಂಶವೃV .ೇ= ೆಗಳನುF ಪ}ೆದು ತ ಾತು cಾd ಆ+ೇಶ ೕ;ರುವUದನುF ೋ;ದ ೆ Yಾನ ತಹKೕ ಾQರರು ೕu^ದ [ೕಲ\ಂಡ ಲಂಚವನುF ಪ,G ಾaಗಳg ೕಡ+ೆ ಇದQದQ ಂದ ಾaಗ=ಂದ ಲಂಚದ ಹಣವನುF ಪ}ೆದು ಆ+ೇಶವನುF ೕ;ರು5ಾ ೆ ಮತು ಇದು ೈಸd ಕ ಾ ಯ ೆ\ <ರುದ• ಾdರುತ+ೆ. ಆದQ ಂದ 5ಾವU ತಹKೕ ಾQR ಾcಾ ಲಯ ಅಜTಂಪUರ ೆ\
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NC: 2025:KHC:19817 CRL.P No. 11521 of 2024 HC-KAR fೇX ೊಟುP ಕಂಪŠ ಟR ^ಸP ಆ+ೇಶ ಅ€7ೕŒ ಆdರುವUದರ ಬ ೆ| Yಾ†G ಪ}ೆದು ಈ ಭ,ಷP ಅ@ ಾ ಯ [ೕ ೆ ಾನೂ ಾತwಕ ಾd ಕ,ಮ ಜರುdಸ$ೇ ೆಂದು ತಮw 7 6ಾ,ˆ ^ ೊಳgx5ೇ ೆ.
ಮುಂದುವ ೆದು G=ಸುವU+ೆ ೆಂದ ೆ ಾaಗಳ ಪರ ಾd ವ2ೕಲರು a ಾಂಕ:
12-09-2024 ರಂದು ವ ಾಲತನುF ಾaಯವ ೆ ಸ 7^ರು5ಾ ೆ ಈ ಸಂದಭ ದ 7 ಾaಯ ಪರ ವ2ೕಲರು ೈರು .ಾಜ ಾdರು5ಾ ೆ ಆದ ೆ ಇದರ 7 ಅಪ hತ ವ 2'ಬ... ^ದ•ಯ ಎಂಬ ವ 2ಯು ಡ‚ಾಯಕಪUರ ಾ,ಮ, Kವ .ೋಬ=, ಅಜTಂಪUರ 5ಾಲೂ7ಕು ಈತನು ಈ ಪ,ಕರಣ ೆ\ ಸಂಬಂಧಪಟPಂ5ೆ ಾದವನುF 6ಾ,ರಂ'ಸು5ಾ ೆ ಆಗ ಾನು ಈತನು ವ2ೕಲನಲ7 ಇವರು ಪ,ಕರಣ ೆ\ ಸಂಬಂಧಪಟPಂ5ೆ ಾದವನುF ಮಂ;ಸಲು ಬರುವUaಲ7 ಎಂದು ಆ"ೇಪ‚ೆಯನುF ಸ 7^ರು5ೇ ೆ ಆಗ [ೕಲ\ಂಡ ವ 2ಯು ತಹKೕ ಾQRರವರ ಸಮುwಖದ 7 ಾನು ಒಂದು ತರಹ ವ2ೕಲ ೆ ನನಗೂ ಾದ Yಾಡಲು ಬರುತ+ೆ ಇದನುF ತಹKೕ ಾwR ರವ ೆ ಪ,"ೆFಯನುF YಾಡುGಲ7 ಇದನುF ಪ,"ೆF Yಾಡಲು ೕನು cಾರು ಎಂದು [ೕರುದ ಯ 7 ಉತ ^ರು5ಾ ೆ. ಇದನುF ಾನು ತಹKೕ ಾQRರವರ ಗಮನ ೆ\ ತಂ+ಾಗ ಅದ ೆ\ ಅವರು ನನF ತಕ ಾ ೆ cಾವU+ೇ ೕGcಾದ ಉತರವನುF ೕಡ ಲ7 ಮತು ಸOಂaಸ ಲ7 .ಾಗೂ [ೕಲ\ಂಡ ^ದQಯ ವ 2 ೆ ಾದವನುF 6ಾ,ರಂ'ಸಲು ಅನುಮGಯನುF ೊಟPರು. ಇದು ವ2ೕಲರ ಾ{Q 1961, $ಾR ೌ 9` ಆ• ಇಂ;cಾ ಯಮ 1975 ಮತು ಕ ಾ ಟಕ ಾಜ ಪ ಷ-
ಯಮಗ= ೆ <ರುದ• ಾdರುತ+ೆ. ಇ+ೆಲ7ವನುF ಗಮ ^ದ ೆ [ೕಲ\ಂಡ ತಹKೕ ಾQR ರವರು ಯಮ ಮತು ಾನೂನು$ಾ†ರ ಾd ನ}ೆದು ೊಂ;ರು5ಾ ೆ .ಾಗೂ ಾaಗ=ಂದ ಅGcಾದ ಲಂಚವನುF ಪ}ೆaರುವUದು ಸOಷP ಾdರುತ+ೆ. .ಾಗು [ೕಲ\ಂಡ ^ದQಯ ವ 2ಯ ಉದ--ಟತನವನುF ತಹKೕ ಾ\Rರು ಪ,ತ V ಾd ೋ;ದರೂ ಕೂಡ ಇದನುF ಾನು ಖಂ;^ದರೂ ಕೂಡ cಾವU+ೇ ಕ,ಮವನುF 5ೆ ೆದು ೊಂ;ರುವUaಲ7 ಮತು ಈತನು .ೇ=ದ ಪ, ಾರ 6ೌG ಾರಸು+ಾರರ .ೆಸರುಗಳನುF ಆಡ R KೕXನ 7 ನಮೂa^ ಅದರ ಪ, ಾರ ಯಮ$ಾ†ರ ಾd ಆ+ೇಶವನುF a ಾಂಕ: 18-10-2024 ರಂದು Cೈ• Yಾ; ಸುYಾರು 1:00 ಗಂCೆ ೆ ಅ€7ೕŒ Yಾ;^ರು5ಾ ೆ. ಇದ ಂದ ವ2ೕಲರುಗ= ೆ cಾವU+ೇ ೌರವ ಮತು Yಾನ 5ೆ ಇಲ7ದಂ5ಾd+ೆ. ಆದQ ಂದ 5ಾವU [ೕಲ\ಂಡ ಅಪ hತ ವ 2 ^ದQಯ ಮತು ತಹKೕ ಾQರರನುF ತಮw ಕzೇ ೆ ಕ ೆ^ <zಾರ‚ೆಯನುF Yಾ; ಕ ಾ ಟಕ ಾಜ ವ2ೕಲರ ಪ ಷತು ಮತು ಇಂ;cಾ ವ2ೕಲರ ಪ ಷತು ಯಮಗಳ;
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NC: 2025:KHC:19817 CRL.P No. 11521 of 2024 HC-KAR ಾನೂ ಾತwಕ ಾd ಕ,ಮ ಜರುdಸ$ೇ ೆಂದು ತಮw 7 6ಾ,ˆ ^ ೊಳgx5ೇ ೆ. ಇದ ಂದ ವ2ೕಲ ಸಮೂಹ $ಾಂಧವ ೆ ಾ ಯ ಮತು ೌರವ ^ಗುತ+ೆ. ಇಲ7 ಾದ 7 ಅ ೆ ಾ Hಕ 6ಾ,@ ಾ ಗಳg ತಮ ೆ ಇಷP ಬಂದಂ5ೆ ಾ cಾಲಯ €,ೕ^;ಂ#9 ಅನುF ಜರುdಸು5ಾ ೆ.
ಮುಂದುವ ೆದು G=ಸುವU+ೆ ೆಂದ ೆ aವಂಗತ ನಂಜುಂಡಪOನವರು 22-05- 1987 ರಂದು ಮರಣ .ೊಂaದುQ ಅವ ೆ ಾಲು\ .ೆಣುಮಕ\ಳg ಮತು ಇಬ...ರು ಗಂಡು ಮಕ\=ದುQ ಅವರ 7 ಇಬ...ರು .ೆಣು ಮಕ\ಳg ಮರಣ .ೊಂaದುQ ಮತು ಅದರ 7 ?ದಲ ೆ .ೆಣು ಮಗಳg K,ೕಮG ೇ0 ೌರಮwನವರ ಇಬ...ರು ಗಂಡು ಮಕ\ಳg ಮರಣ .ೊಂaದುQ ಅವರ ವಂಶವೃV ಮತು ಆ¡ಾR ಾಡ ಗಳನುF ಪ}ೆಯಲು >ಾಕಷುP ಾ ಾವ ಾಶ $ೇ ಾಗುತ+ೆ ಮತು ಇದರ 7 ಸುಮರು ಒಟುP ಹa ೆಂಟು ಜನ 6ೌG ಾರಸು+ಾರರು ಇದುQ ಇವರುಗಳg +ಾವಣ ೆ ೆ, ¡ಾರ ಾಡ, [ೖಸೂರು ಮತು $ೆಂಗಳ' ನ 7 ಾಸ ಾdರು5ಾ ೆ ಇ ೆಲ7ವUಗಳನುF ಾನು Yಾನ ತಹKೕ ಾQR ರವರ ಗಮನ ೆ\ ತಂaದQರೂ ಕೂಡ ಅದನುF ೆ2\ಸ+ೆ ಏ ಾಏ2 ತನ ೆ ಇಷP ಬಂದಂ5ೆ ೇವಲ ಾa ಮತು [ೕಲ\ಂಡ ಅಪ hತ ವ 2 ^ದQಯ ನ .ೇ= ೆಗಳನುF ಪ}ೆದು ೇವಲ ಮೂರು <zಾರ‚ೆಯ a ಾಂಕದ 7 ಆ+ೇಶ ೕ;ರುವUದು ಅನುYಾ ಾಸOದ ಾdರುತ+ೆ.
ಮುಂದುವ ೆದು ಮುಖ ಾದ <zಾರವನುF G=ಸುವU+ೆ ೆಂದ ೆ, ಾನು ಈ ಭ,ಷP ಅ@ ಾ ಯ ನಡವ= ೆಗಳನುF ಅಪರ i ಾ7 ಾ cಾ@ ಾ ಗಳg ಮತು i ಾ7@ ಾ ಗ= ೆ <zಾರವನುF ಮುಕ ಾd G=^, [ೕಲ\ಂಡ ಾನ9 ೆb9 ಾ` ಸಂfಾಷ‚ೆಯನುF ಕೂಡ ಅವ ೆ ನನF ¢ೕb ಮುEಾಂತರ ಾd ಕ=^ರು5ೇ ೆ .ಾಗೂ [ೕಲ\ಂಡ ೌರ ಾ ತ ಅ@ ಾ ಗಳg 5ಾವU +ಾಖ ೆಗಳ ಸ[ೕತ <ವರ ಾd ಅi ಯನುF ನಮw ಬ= ಸ 7^ ಾವU ಅದನುF ಕಂ+ಾಯ ಇ ಾEೆ ಮುಖ ಾಯ ದK ಯವ ೆ G=^ ಾನೂ ನ ಕ,ಮ 5ೆ ೆದು ೊಳgx5ೇ ೆ ಎಂದು G=^ದರು. ಆದQ ಂದ ಾನು a ಾಂಕ: 19-10-2024 ರಂದು ಎ ಾ7 +ಾಖ ೆಗಳನುF ತಹKೕ ಾQR ಾcಾ ಲಯ ಅಜTಂಪUರ ಇವ ಂದ ಯ£ಾ ನಕಲನುF ಸುYಾರು ಮ¡ಾ ಹF 1:00 ಗಂCೆ ಸಮಯದ 7 ಪ}ೆaರು5ೇ ೆ ಆದQ ಂದ ಾನು ಈ aನ ತಮw ಬ= ಈ ದೂರನುF +ಾಖ ೆಗಳ ಸ[ೕತ ಸ ಲO ತಡ ಾd +ಾಖ ಸುG+ೆQೕ ೆ.
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NC: 2025:KHC:19817 CRL.P No. 11521 of 2024 HC-KAR ಮುಂದುವ ೆದು ಮುಖ ಾದ <zಾರವನುF G=ಸುವU+ೆ ೆಂದ ೆ, ಾನು a ಾಂಕ: 17-10-2024 ಾ y2 ಜಯಂGಯ aನ ತಹKೕ ಾQರರ ಕzೇ ೆ fೇX ೊCಾPಗ ಾನು ಮತು ಅವರು ಈ ಪ,ಕರಣದ ಸಂಬಂಧ ಾd ಅ ೇಕ ಚzೆ ಗಳನುF aೕಘ ಾd Yಾ;ದುQ ಅವರು ಸ ತಃ ತಮw $ಾH ಮುEಾಂತರ ಾನು ಇನುF cಾವU+ೇ ಆ+ೇಶವನುF ಮತು ಅಂGಮ Gೕಪ ನುF Yಾ;ರುವUaಲ7 ೕವU ಾrೆಯ aನ ಬಂದು ಅ}ಾ ೆ9¥ಂ0 ಅk7 ೇಷb ೊ; ಎಂದು G=^, ಮಲ\ಂಡ ಎ ಾ7 +ಾಖ ೆಗಳನುF ಸ 7ಸಲು ಾನು ಮ ೆ ಮ5ೊಂದು ಾ ಾವ ಾಶವನುF ೕಡು5ೇ ೆ ಎಂದು G=^ರುವ ಬ ೆ|, ೆ ಾ;ಂ # ಆdರುತ+ೆ. ಈ ಸಂಬಂಧಪಟP ೆ ಾ;ಂ # ^.;. ಯನುF ಕೂಡ ತಮw ಘನ ಾ cಾಲಯ ೆ\ ಈ ಅi ಯ 4ೊ5ೆಯ 7 ಲಗGಸುG+ೆQೕ ೆ.
ಮುಂದುವ ೆದು ಮುಖ ಾದ <zಾರವನುF G=ಸುವU+ೆ ೆಂದ ೆ. vÀªÀÄä ಘನ6ಾ,@ ಾರ ೆ\/ ಾ cಾಲಯ ೆ\ G=^ವUದ ೆಂದ ೆ [ೕಲ\ಂಡ ಎ ಾ7 $ೆಳವs ೆಗಳg ಆದ ನಂತರ ಮತು ಅಪರ i ಾ7@ ಾ ಗಳg ಖಡ ಾ\d [ೕಲ\ಂಡ ತಹKೕ ಾQರ ೆ ದೂರ ಾs ಮುEಾಂತರ G=^ದQ ಂದ ಉ+ೆQೕಶಪŠವ ಕ ಾd ದುರು+ೆQೕಶaಂದ ತುಂ$ಾ ತಡ ಾd ನನF [ೕ ೆ < ಾ ಾರಣ ಅಜTಂಪUರ €ೕ •ಾ‚ೆಯ 7 ತನF ಪ,fಾವವನುF ಬಳ^ ದೂರನುF +ಾಖ ^ ಎ•.ಐ.ಆR. ಅಪ ಾಧ ಸಂEೆ : 0223/2024 a ಾಂಕ: 19-10-2024 ರಂದು 11:55 ಂದ 12:00 ಗಂCೆಯ ಸಮಯದ 7 ೊಂದs Yಾ;^ರು5ಾ ೆ. ಆದQ ಂದ ಇದನF ತಮw ಅವ ಾಹ ೆ ೆ ಈ ದೂ ನ ಮುEಾಂತರ ತರುG+ೆ ೆ.
Yಾನ ಘನ ಾ cಾಲಯ ೆ\ G=ಸುವU+ೆ ೆಂದ ೆ, 5ಾವU ಈ ಅi ಯನುF ^ ೕಕ ^ ತಹKೕ ಾQR, KವಶಂಕರಪO ಕCೊPೕ= ಅಜTಂಪUರ ಈ ಭ,ಷP ಅ@ ಾ ಯ [ೕ ೆ ಾನು ಲಗG^ರುವ ಎ ಾ7 +ಾಖ ೆಗಳನುF ಪ Kೕ ^ 5ಾವU ಾನೂ ಾತwಕ ಾd ಕ,ಮ ಜರುdಸ$ೇ ೆಂದು ತಮw 7 6ಾ,ˆ ^ ೊಳgx5ೇ ೆ. ಇದ ಂದ ಕ ಾ ಟಕ ಾ4ಾ ದ ಂತ ಎ ಾ7 >ಾವ ಜ ಕ ೆ ಮುಕ ಾd >ೇ ೆಯನುF ಪ}ೆದು ೊಳxಬಹು+ಾd+ೆ. .ಾಗೂ cಾವU+ೇ ಲಂಚವನುF ಅ@ ಾ ಗ= ೆ ೕಡ+ೆ 6ಾರದಶ ಕ5ೆHಂದ ಷOV6ಾತ ಾd ಆ+ೇಶ ಮತು GೕಪU ಗಳನುF ಾನೂ ಾತwಕ ಾd ಪ}ೆಯಬಹು+ಾd+ೆ ಎಂದು ತಮw ಘನ ಾ cಾಲಯ ೆ\ <ನಮ,5ೆHಂದ 6ಾ,ˆ ^ ೊಳgx5ೇ ೆ.
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NC: 2025:KHC:19817 CRL.P No. 11521 of 2024 HC-KAR The narration in the complaint is that the Tahsildar has hurled abuses and has demanded money. The Lokayukta does not take any action. In turn, the Tahsildar registers a complaint on 19.10.2024 against the petitioner for alleging that the petitioner has spoken in loud voice and abused in the chamber of the Tahsildar. Therefore, it becomes a crime in crime No.223/2024.
9. The issue now would be whether the complaint so registered quoted (supra), the Tahsildar would meet the ingredients of Section 353 of the IPC / 132 of the BNS. Section 353 of the IPC directs or punishes a person, who would stop a public servant from performance of his duties by use of criminal force or assault, as the case would be. Section 349 to Section 351 of the IPC define what is assault and what is criminal force. If the ingredients as is found in Section 349 and 351 are noticed, none of those are present in the complaints so registered against the petitioner. Therefore, it would not become an offence under Section 353 of the IPC or Section 132 of the BNS.
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NC: 2025:KHC:19817 CRL.P No. 11521 of 2024 HC-KAR
10. Permitting a complaint that is registered as a counter blast to what the petitioner had registered against the Tahsildar before the Lokayuktha, the Apex Court considering what would be the purport of Section 349, 351 and 353 of the IPC as in SLP.No.5905/2022 disposed on 21.10.2024 in the case of K. DHANANJAY Vs. CABINET SECRETARY and Ors. has held as follows:
"The appellant was an employee of Indian Institute of Astrophysics (Autonomous Institute under the Department of Science and Technology, Govt. of India) in Bangalore. Challenging his dismissal from service, he had filed a petition before the Central Administrative Tribunal at Bangalore Bench.
Meanwhile, the appellant wanted to peruse certain documents, for which permission was given to him. While he was inspecting the documents in the office of Respondent No. 5 Ms. A. Thomeena, Deputy Registrar. Central Administrative Tribunal at Visveswarayya Kendriya Bhawan, Bangalore, it was alleged that the appellant assaulted the officers and therefore, a case was lodged against him under Sections 353/506 of the Indian Penal Code. His petition for quashing the proceedings has been dismissed and he is before this Court.
Vide order dated 27.08.2024, this Court issued notice to the respondents, including Respondent No. 5 - Ms. A. Thomeena, but no one has entered appearance on behalf of the respondents despite due service.
We have now perused the copy of the complaint which was given by Respondent No.5 Ms. A. Thomeena, Deputy Registrar to the Inspector of Police, Ulsoor Police Station, Bangalore. The same reads as under :-
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NC: 2025:KHC:19817 CRL.P No. 11521 of 2024 HC-KAR "Sir, Today at 3.05 PM, we had one incident in our office. One Shri Dhananjay who had been a party to the proceedings before us had filed a complaint before the Chief Information Commission seeking certain documents. The CIC vide order No. CIC/CAD/MT/A/2018/611756/SD dated 01.07.2019 and asked us to give some documents. We had kept every document ready and asked him to come and get it and inspect the document which he wanted.
But apparently he wanted some other documents also which we felt had nothing to do with the order of the CIC. Therefore. being an official document, we had refused. Thereupon he started shouting and threatening us. At that time Smt. Rajashri, CPIO, Smt. Rekhashree, who is my PS, and Smt. Geetha who is an MTS were in the room. He threatening and shouted at them and disrupted the work of the office. Hearing the shouts and cries, people around gathered and I had immediately informed the police.
Kindly take necessary action."
It is on the basis of the above complaint that an FIR has been lodged against the appellant. However, the only allegation against the appellant in the said complaint is that he was shouting and threatening the staff. This itself will not amount to any assault.
Assault is defined under Section 353 of the Indian Penal Code as under:
"353 Assault- Whoever makes any gesture, or any preparation intending or knowing it to be likely that such gesture or preparation will
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NC: 2025:KHC:19817 CRL.P No. 11521 of 2024 HC-KAR cause any person present to apprehend that he who makes that gesture or preparation is about to use criminal force to that person, is said to commit an assault."
We have reproduced the entire complaint hereinabove. On perusing the same, we find that none of the ingredients, as mentioned in Section 353 IPC, is reflected in the complaint letter. In other words, no offence under Section 353 IPC is made out in this case. The High Court, to our mind, has committed a mistake in not interfering in this case. This is a case which is nothing but an abuse of the process of law and therefore, in order to meet the ends of justice, we allow this appeal and quash the entire proceedings initiated against the appellant.
With the above observations and directions, the appeal is allowed."
In the light of the law laid down by the Apex Court in the case of K. Dhananjay (supra), which applies to the facts at the case at hand on all its fours, permitting further proceedings would become an abuse of the process of law. It would become apposite to refer to the judgment of the Apex Court in the case of STATE OF HARYANA Vs. BHAJAN LAL, reported in 1992 SUPP (1) SCC 335 has laid down seven postulates of entertainment of a petition at the stage of crime in exercise of jurisdiction under section 482/520 of the BNS.
102. In the backdrop of the interpretation of the various relevant provisions of the Code under Chapter XIV and of the principles of law enunciated by this Court in a series of decisions relating to the exercise of the extraordinary power under Article 226 or the inherent
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NC: 2025:KHC:19817 CRL.P No. 11521 of 2024 HC-KAR powers under Section 482 of the Code which we have extracted and reproduced above, we have given the following categories of cases by way of illustration wherein such power could be exercised either to prevent abuse of the process of any court or otherwise to secure the ends of justice, though it may not be possible to lay down any precise, clearly defined and sufficiently channelised and inflexible guidelines or rigid formulae and to give an exhaustive list of myriad kinds of cases wherein such power should be exercised.
(1) Where the allegations made in the first information report or the complaint, even if they are taken at their face value and accepted in their entirety do not prima facie constitute any offence or make out a case against the accused.
(2) Where the allegations in the first information report and other materials, if any, accompanying the FIR do not disclose a cognizable offence, justifying an investigation by police officers under Section 156(1) of the Code except under an order of a Magistrate within the purview of Section 155(2) of the Code.
(3) Where the uncontroverted allegations made in the FIR or complaint and the evidence collected in support of the same do not disclose the commission of any offence and make out a case against the accused.
(4) Where, the allegations in the FIR do not constitute a cognizable offence but constitute only a non-
cognizable offence, no investigation is permitted by a police officer without an order of a Magistrate as contemplated under Section 155(2) of the Code.
(5) Where the allegations made in the FIR or complaint are so absurd and inherently improbable on the basis of which no prudent person can ever reach a just conclusion that there is sufficient ground for proceeding against the accused.
(6) Where there is an express legal bar engrafted in any of the provisions of the Code or the concerned Act (under which a criminal proceeding is instituted) to the institution and continuance of the proceedings and/or
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NC: 2025:KHC:19817 CRL.P No. 11521 of 2024 HC-KAR where there is a specific provision in the Code or the concerned Act, providing efficacious redress for the grievance of the aggrieved party.
(7) Where a criminal proceeding is manifestly attended with mala fide and/or where the proceeding is maliciously instituted with an ulterior motive for wreaking vengeance on the accused and with a view to spite him due to private and personal grudge.
(Emphasis supplied) In the light of the aforesaid judgments of the Apex Court, I deem it appropriate to excise jurisdiction under Section 482 of the Cr.P.C. and obliterate in crime against the petitioner.
11. For the aforesaid reasons, the following ORDER
i) Criminal petition is allowed.
ii) The FIR registered in crime No.223/2024 pending on the file of the Prl. Civil Judge (Jr. Dn) and JMFC Court, Tarikere, Chikkamagalore District stands quashed.
Sd/-
(M.NAGAPRASANNA) JUDGE JY List No.: 1 Sl No.: 92/CT: BHK