K Ranganath S/O Late Krishnaswami vs State Of Karnataka By Basavanagudi ... on 10 December, 2008

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Karnataka High Court

K Ranganath S/O Late Krishnaswami vs State Of Karnataka By Basavanagudi ... on 10 December, 2008

Bench: Jawad Rahim

1

are 'me Hiaa cauar OF KARNATAKA AT a«weA£§t)REk%%F % if   _

amen THIS THE 10?" DAY 05-' §EgEMBE_:£'2céi8,  *

BEFORE

ma Hs:~:'a:_E MR. JUST3i§'i':.V}A\:'a:;Av!_'§iRﬁﬁiﬁ   I

BETWEEN:    * i" A 

AGED ?2YE33;F:§,'-   '   _ _
REA? f*3U__2~5«*§, ;'?g'/f%'_H*vCRGS_S, i;  
aAmAsH;aNmg1 2:49 %sJTA:;£:V4%L   ~
BANG.ﬁ;i,G_?gE._¥'?'ﬁ;;..§VV , '-- 

1 K RAi\iGA?~éATi~i*S/G i.A"'i'E- §§Rz$;;mASwg§r:1:%L

2 MRS1..SRIi*1ATi%.i"~-?ﬁ«RErT:«_H'.,   %
wz:--"E 0F sax ?AR_ES'H.. irvmsvea
ASED 3avEAa;a:    A 
am" we 232{5)m:% Mifxiﬁ, 4?:-2 smcs-<
J,A%YA!siAGﬁxR"   

 ' :3ANG.ea.a3&»11     

  EARESH §:..&*,m<

 M«T{a§i;V$ri"i<EsTHuR rs: CHEWRA SHE§(%~iER, ADV.)

» i'--2C%EU4.2--.YEAR$
sow Q1'-' sax SHASHIKANTH MASTER
R;*ATr~:c; %29z(s) rru Mmz, rrrn awcx
 JAYANEAGAR
* s5A:~a<5AmRe-11
  PETITIONERS

1 STATE OF KRRNATAKA
BY BASAVANAGUBE MAHILA POLECE
83-'2SikVF\?ir5:GUﬁE

:7" '-W'



BA:"£GALGRE~4

2 SUi'w%Ai'»iDA
we LATE 3. SRIEHAR
133.1165, 15? mass 5"' MAIN
3*" mass, 3 9 NAGAR
BANGALGRE-550 373

   

{Ev srz RAJA SUBRAHMANYA Brimf, HCGP ma  

59.1 <:: A DEVENDRA man, A::>v;---s§r::~s2; 59.: E-'K-SF§.I£5HA'R' 
FOR R2)   *  

CR§...REVISIGi%i PETITI€3ﬁ  l7§LEE;3; !}i13_;39"? _CR.P.C BY THE
ADVGCATE FGR THE PETIT'IQNEL§{v1'P'RAYE-?§C§"TQ SET ASIGE
THE ORDER DATEE?.§.4.2€}§5 EN C.A{3_.ﬁ{3;.1£?8.€;i.20B6 ON THE
FILE 0? THE II_..£:Q_£3i.. C2MM.._fB'LGR_E_VVIBE ANNEXURE 'P'
1"'§ADE BY  1-.,LE+';'3iRf_siE!'3i'. MAGISTRATE""'i3ISF'3ISSING THE
APPLECATIGW U,I'S.2'3'S-f '  FOR' EISCHARGE AND
ALLQW THE DI.S€EP31}é.RGE AP'9L£CATIf3:¥'é BY ALLOWING THIS

Pﬁ'i"I'i'£t1':i'j&"*5s«'\é"I"."'§v'i j*:0S'*vs'§V3. 

__'§'%1is izcéﬁtaézn cc»;*nia}:iﬁ an  far admissicm this day, the couﬁ;
 'r::ac!e.L.tite;_fgiEa-gving  ***** 

CIRQER

.".1_14:v"-'e'l:itvi_'«a.:"i': é.§*:*:;.':; who are amused nés.1, 3 and 4 iﬁ

 '~... £.,C.1486fG:6 er: the fiie ef II Adﬁitierzai Chief Metragaeiitan

  '§§3'§§§$5:fate, Bamzaicre, facing charae far the efferace

V' '~-,.._ §3uéi%ishabie urzder Secticm 498%, I.?.(":., are in revision

: .'a§ai:':§'£ the rejectian af their aiaaiicatian ﬂied under the

ﬁééi



3

tsraviaicms sf Secticm 239, x.';r.P.C. seekiruj di3chasfa<é.}f..b_f:§{

Gfﬁﬁi' dated 9.4.2903.

2. The matter i5 listed fer aﬁmiaﬁiiabﬁ::éftef'«is:?;ue:_':éf.xn§ti§§: :«

ta the resnandenis. Learned <35;-vi. Piéaéer has§:jai§én"néti€é"'=. 

fer the 15* raspcndent.  re§s2§ﬁd--"ént.':v;:lsVVV also
represernteﬁ by Sri 8.ist.i*;."§};'a:~z1drfi§%'?:":_e:Ai§'é:rj, 
3. The petiticm is ad:=:fgi_tft'eedjVVé'.ﬁ:d: j%5v~«:é§és§nt, taken us far

ﬁrzai hearinﬁ.       

«=3. Tﬁé"ééa.ia:;t£3éi"fajﬁtﬁi'-avéfféé'yin this revisicn petiticm
i':1§icatefi?:a'f:.   % u  h

a_')_ Thé"':i3f"petitié®'r~'§(.Ranganath and his wife Laiitha

' '~:*s_ac£ v-§t5iei:---L.§tzvly so§i-'-R;.*;'3ridhar, who wasmarrled to the 2""

'%%%r«_es~;;-gmersﬁ;%'%s;manda, on 31.12.2962. sridhar was

e:ﬁr:§_:c yedv_ .ii'¥ 3.g3e:§éhra Bank and was ycestad is Hyderabad

 ""~..». _'when i1;s.:~, t_Ai'aé the mzptiai kmzt in Sunarzda. 'firms, the Cﬁtiiﬂé

   ta» Hsrﬁerabaci ané tived there. Hawevaf, can transfer

 ﬁyderaﬁaﬁ ta Barxgaicxre, they aﬁaiaiished their

 .  fmatriméniai home in 3 rerateé premises at i'~:o.8§3, Sr:

Niiaya, 19*' Main, BSK 13: Stage, Bangalore.



4

B) We 19* petitioner and his wife-iaiitha were Wing

separateiy at 030.264,. 27"' Cross, BSK :1 stage, ea$§§_i'era;ii 

'Weir daughter Paresh married to Maresh Mastef'  

in another house at 43" Block, zayanzghiigaii" 3 

C} It ie aiieeed that Suijerida, 4'ri--s,.i2_ii't. frerr§:..'i:h§{i 

her marriage te Sridhar, was hiéeiihie te tiie: aetzmieirs sane
ineeided in eii pessibiegﬁes tcfV3'i:e:%e;}eiie.reiiyéiifefeeriiaee,
with the main object ef  husband} away
frem his earente.'  she stewed to
a veﬁf  '§e"vfEi:i: 'sinisbehevieur with the
ﬁéfitiéﬁeiiﬁ uerzéi eieieebers. in fact, the hestiiity

ie her_r;enduiEt i%;:1ae..eerﬁ;.':e'i'ied the eetitieraers ta advise their

'1V"san,"'ve-érieihar fco '§isa"keA 3 separate abode with the 2""

""re§:.;e'éie*e_"e§ferfiiie better' life, rather than ﬁve with them. It

is fer4:_fi1ie.re_?e:.ee:n, it arzeears, Srieiier had started iivinﬁ in a

'regitee efeéxiiises, away frem the petitioners. Even this did

'A  TV"e_et_s;§e7f.:er the 2*" rmpondent to continue haraesmg them.

an Sridhar, while wing with the 2" responaent,

: seffereﬁ a massive heart attack and aim an 33.12.2604.

Petitierzers eiiege that net only frem the time ef marriage,

2"';

/'3
I



5

but even as on the date of dermsa of Sridha_-5;"--th'é _ ':'§"§"

f&Sf3€3'l'£C5EI"lt ieft aw eprmrtunify ta ;:~er:a&trate_.::::é':f::*:.avl  » 

ta them arzd éxstrcyeﬁ their peace aéjé tfa':3jr::"i5il»Ef3(.;  "  

E} Withcmt any regard»~i§"~.,_theA"s:~enti.qfﬁé§&fi%"":3f 'the * %'

iaetitiarzers and their fafmiiy mgm$.é_f.s"'af S§Ed'ha.r, ..v;§i":e:1 he
dies': on 30.12.2604, th4.§ .i'_"'_'"'5' res.i3§:n§$}é%itM»A.[created a scene:
demanding a _$ha;t:'e_ in;:'AViiiV9r;é by the 3.3'
petiticrger anti"  acccurat nf the
ﬁﬁﬁdéﬁ dei"T'i'§$é'.; «§7u$i:a.s rﬁ:§'." ;?et'§tieners have averred in
detaii tiiét  fhe iess the fiéfitiﬁﬁéfs aha

aha 'nan? Sﬁffﬁfeﬁr'é§.i<é._v'i@':_"~ii1t?.* imtimeiy death if Sridhar,

-'W.Suna:r:1ﬁaEﬁigaiéiééi...____:f'n<:~si 'umiaturai ccmduct and was

 *.,§e%§¥::t¢r;:"isjv_§éei:iﬁ@ meme? arzé wraaith, theimah fuﬁerai

ritéa '$*1éré2'T:'§§tj_ Vcj?;:§Vr*n:>£eted.

 ..  f). ﬁe petitiarmrs centersd they were mt averse to

 .._'*a*:i1fiy*»fé-ufziiiy arrangement and E part with same prcperty, but

  tté 2" respondent insisted decision at the spot. She faiied

' "Vic heed ta FEEEGTIS aha 5922216 aévice am czreateﬁ an a'Ei'5':CsS;€:h&fé sf ﬁiitrust and hatred. 7 Téﬁiﬁﬁﬁﬁefsf was smsaht to be arrested aicrnc accempiices, she abtained anticinatary baii. i} ﬁurirza this 'aeriad, the 9étiti:*;r:é,.%'$'.v§i€fé-La~§ij:ﬁ_é;_:VT unabie tea bear the trauma, dic'.i'V_o':1:__.26.V"é'&-.._2'£'"3{)V':'. . overcome the action :31' tfje peti§i§ij-§rs,V_v.thf§"23;'?ifesgigendent ﬂied a remark cm 1v1;8zV:."2QC§~VS 2.:1»aV1'a'3viifx .%§~_»then§A Nvailaqina cammissian cf tﬁgAr:ﬁfenc::a"':3§i.t§ishva§i§ 498-A. I.?.C. whicﬁ 13* petitioner was Bfféﬁtﬁd and iatér admitted 'co baii. »i*"'%_':"p.etiti'ener and his wife, since éeceaseﬁ, 'ééﬁk di§c§fr"é§§ft;a'::'t§i'fc§:u§h their apzaiicatéor: ﬁieé er:

, ~whicﬁ' %:é §:§j:aé::_3ed by the ﬁfﬁﬁétutiéﬁ.

'V triai judge crmsideriﬁa the arounés uraed §y'A*&i';::é ﬂ&iiﬁ§3§3;EfS 3:16 the nrasecistiazx, has reiectad the 'appi5cat§§_ﬁ by the impuanéd czrder data 9.4.2338. Aaaimt T'§§,':_i1€;§et%tia::::ers are hefare ms caurt. '6. Learrxeﬁ caurzsei far the aetititmer, Sﬁ U Chanﬁrashekar, Questianirsa the srcier imrmeneé, wauid centeiié that from the facts disciased in the revisiérz ﬁ_'-§.»» 8 Eretiiiﬁiﬁ, it is cieariv manifest that the aiieaaticaﬁs rzjxatéhleﬁy the 2*" respondent in her report dated 11.s.2o§:5.%_§:§'__f:;iq£' make eat any brima facie case ta irnitiate §::v:%aéé§f::..ftieJ§~§7 against the petitieners far the offé§jce:::éi§eéad'; _.' pafrtirserrtiy point cut ta uﬁdisputgd f&"s:_t;§=whitVh*"--tﬁéﬁéél the marriage between Sriﬁhar a1ﬁd._V"':3:3_1V=:af:1V"'é~e:. ﬁévjaé péfformed an 31.12.2002 3:16 t§}¢";'eaﬁiér,. i%:_§:V.' i'cA9u33lev'AAriiv§:>ved ta Hyéerabaé and sijifteﬁ_%:§1: 5yaLé*i§zi:iar&.Vv"iééiw.ta ﬁve in 3 separate i1ouse;'Vé€fgar'g€ fiﬁi:-.m€t;ﬁ'é fé5i dé'nce.:éf tha netitieners. He weuﬁé a ié;é:" petitioners had reaiised that the '2_""i' alt out to snatch family reiatiefashiu t$éi'é§Ae'es9é' Sfééﬁﬁr am! his parents ané thus had i"z"aé';.§'f§;«:a.d'7' §i': agveréi' """ a c:ts. with a View is keeﬁ the '1rs:éV¥r%§i?;t>%iVi;:.i_v"iéfgz.fa? their aim sue":-zessfui, they had aiicrweé theA::.§u;:je~iAi;ve separateiy which Etseif Wﬁﬂid Shaw that tfsam w"ast':':c: acticn far irzteractien between them. ﬁance, T.':":a;"é::.£~'~.:$ti¢:ar': ef harassment wauid arise. He éraws my atiéntién ta thé avermerxté $11 the ccmaiaiﬁt éated ' * i1.8.2305 filed by the 2"" respenciant. He points out that iykéx 16 1:2. 'fhe unéisputed facts; wouid Show that seen aftVé% _':hae;r marriage with Sridhar, the 2"" respondent Iivecs and st-gent aniy a sham: perked with the ;3etiti::r:er€s:;.Vv VI§?£::factTg ' the cwpie stayeﬁ in Hyderabad and1 §rvh;é:i'A.ih'é.-y Barcﬁaiere, they did next shareV.either«'i'rﬁbs er . the petitieners, but iiveﬁ in a $auﬁiaf*_a:4s;' reﬁieﬁiiﬁbuﬁg. The aiietjaticms made a¢:;3ir'ssti _'_i:'Vi7=er::i_VAVtifpééf :4t_i§%,.-:;:§i«.had iiiﬁﬁiaéd in harassing her dopnet find Vszéispart frer'n~vti1aja~:!eaatiam she has made. In 2_1"fé§:,-"'Vw§i:aAt §¥f'éﬁ:§§i%é3 " vaftzér the ﬁeath -cf' Sridhar wauiéi. by the iearned counses the'®#:i't!§:x§fs,:_:aggressive conduct at' the 2"' respencierat 'and fvhjaxt, éh'§:" ta ﬁre civii ceurt seekirua v4_.v.s4hareV_.~§g'1 t'¥:§ f.?!;§3'§§i-étf)pf___?.}Y fiiing Ct.S.449;'G5. Even the *a_Vii»a:§'ati§r2.s v in $aid suit db not make cut harassment far her' repart ta than jurisdicticﬁai paiice, 3:12 iéédt against the aetitiorrers, but she ?aa$ . 'ﬁaiégjc-riiéiiv averred that 'iuckiiy my husbazzrd was 3 fzigfiiy

-¢z.:.§f§f?éé' ﬁnersan aim' was aiwarys fesrzecfim hymen vaiuas " ~ #56 he zirever" miﬁdea' his ﬁaféﬁfﬁ suwestiéﬁs or iﬁsfiﬁafibﬂﬁ 57¢? simbhr igrzored it. But hcawever, sinte my husband did 13 fact, 'what was required is ti: examine the materiai'V.:£§"'$S¢}éit§.«xé"~ V. whether the aiieqatién made against them sho§§é'§%..::tha_t.:§:Li;§%;!yv."'.'" k may ﬁave cernmitted the eﬁeﬁce. ::"J'iI;i9s'e:"c.~2fé"&_r arm can iaarﬁiy' be sustained. Siﬁﬁé 'mt: 'i'eferen§;aA'h'as E:eéé~r3 '~ made is tﬁe mat:-yiai on recurd;""t§§'e» aniy 'c:é_ursé.= tr:

remand the matter for cc2I%:§'%'§3c%1'Ve'é¥§:j4';tiVV;'éf:':.A

13. A:carﬁin§§y;_*2ﬁ__e aside. The triai Cc'3i3¥'t i: __&';i(}V.fr§Si.§§V€é§' fi;§é" éEi1£3iit3t§Oﬁ unéér Secticm "';'«éf§ifé'ﬁC& to the materiai aiiegiatidaﬁ :ﬁadé"Vvi3fg.,jjL'ihé"-§ai*:ﬁ;1ééinant and ether witneﬁsa arm in d-aci'c':.'e_' wif1éi'h_éi .§t»~ §:%.§"_.;éii%ﬁ:i&nt ta camasei the accused ,._tc': fa::a;9=;.'fri%e*:i. T§ia.V_.Vaf;51;':ii§atim': shaii be disuoézed cf an merit '¢_Va§:s;'e'x;;:a$i'fi::--a:véi:i__ as zmssibié within an cuter iimit of 4 r§2«::fi§ﬁ'%2:;VV'fi;éir:1_'Vi'i%;f>i§:a*;*, icéeaina ii': mirzﬁ the age cf the

--V;:ei:it'i.}:s:1.§i?:§}vi:iii: is ever ?6 'yeara aid.

Sd/-» Judge v§h*

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