Karnataka High Court
H S Cheluvaraju vs State Of Karnataka on 19 April, 2017
Author: John Michael Cunha
Bench: John Michael Cunha
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 19TH DAY OF APRIL 2017
BEFORE
THE HON'BLE MR. JUSTICE JOHN MICHAEL CUNHA
CRIMINAL REVISION PETITION NO.1325 OF 2016
C/W
CRIMINAL REVISION PETITION NOS.1284 OF 2016,1323 OF
2016, 1324 OF 2016 AND 1326-1336 OF 2016
IN CRIMINAL REVISION PETITION NO.1325 OF 2016
BETWEEN:
H S Cheluvaraju
S/o Late Seetharamu
Aged about 39 years
R/at No.3644
TAPCMS, Nizam Mohalla
Hunsur Taluk
Mysore-571 105. ... PETITIONER
(By Sri Raghavendra N and
Sri Maruthi S Hosur, Advs.)
AND:
State of Karnataka
Through Mandya West Police Station
Represented by the
State Public Prosecutor
High Court Building
Bengaluru-560 001. ...RESPONDENT
(By Sri B Visweswaraiah, HCGP)
2
This Criminal Revision Petition is filed under section
397 read with Section 401 Cr.P.C. praying to set aside the
order dated 29.08.2016 passed by the Addl. Civil Judge and
JMFC, Mandya on the application filed by the petitioner
under Section 239 of CR.P.C. in C.C.No.1066/2009 and
consequently, allow the said application.
IN CRIMINAL REVISION PETITION NO.1284 OF 2016
BETWEEN:
H S Cheluvaraju
S/o Late Seetharamu
Aged about 39 years
R/at No.3644
TAPCMS, Nizam Mohalla
Hunsur Taluk
Mysore-571 105. ... PETITIONER
(By Sri Raghavendra N and
Sri Maruthi S Hosur, Advs.)
AND:
State of Karnataka
Through Mandya West Police Station
Represented by the
State Public Prosecutor
High Court Building
Bengaluru-560 001. ...RESPONDENT
(By Sri B Visweswaraiah, HCGP)
This Criminal Revision Petition is filed under section
397 read with Section 401 Cr.P.C. praying to set aside the
order dated 29.08.2016 passed by the Addl. Civil Judge and
JMFC, Mandya on the application filed by the petitioner
under Section 239 of CR.P.C. in C.C.No.1003/2009 for the
offence punishable under Section 465, 467, 468, 471, 166,
3
420 read with Section 34 of IPC and consequently, allow the
said application.
IN CRIMINAL REVISION PETITION NO.1323 OF 2016
BETWEEN:
H S Cheluvaraju
S/o Late Seetharamu
Aged about 39 years
R/at No.3644
TAPCMS, Nizam Mohalla
Hunsur Taluk
Mysore-571 105. ... PETITIONER
(By Sri Raghavendra N and
Sri Maruthi S Hosur, Advs.)
AND:
State of Karnataka
Through Mandya West Police Station
Represented by the
State Public Prosecutor
High Court Building
Bengaluru-560 001. ...RESPONDENT
(By Sri B Visweswaraiah, HCGP)
This Criminal Revision Petition is filed under section
397 read with Section 401 Cr.P.C. praying to set aside the
order dated 29.08.2016 passed by the Addl. Civil Judge and
JMFC, Mandya on the application filed by the petitioner
under Section 239 of CR.P.C., 1973 in C.C.No.1002/2009
and consequently, allow the said application.
4
IN CRIMINAL REVISION PETITION NO.1324 OF 2016
BETWEEN:
H S Cheluvaraju
S/o Late Seetharamu
Aged about 39 years
R/at No.3644
TAPCMS, Nizam Mohalla
Hunsur Taluk
Mysore-571 105. ... PETITIONER
(By Sri Raghavendra N and
Sri Maruthi S Hosur, Advs.)
AND:
State of Karnataka
Through Mandya West Police Station
Represented by the
State Public Prosecutor
High Court Building
Bengaluru-560 001. ...RESPONDENT
(By Sri B Visweswaraiah, HCGP)
This Criminal Revision Petition is filed under section
397 read with Section 401 Cr.P.C. praying to set aside the
order dated 29.08.2016 passed by the Addl. Civil Judge and
J.M.F.C., Mandya on the application filed by the petitioner
under Section 239 of CR.P.C., 1973 in C.C.No.1065/2009
and consequently, allow the said application.
IN CRIMINAL REVISION PETITION NO.1326 OF 2016
BETWEEN:
H S Cheluvaraju
S/o Late Seetharamu
5
Aged about 41 years
R/at No.3644
TAPCMS, Nizam Mohalla
Hunsur Taluk
Mysore-571 105. ... PETITIONER
(By Sri Raghavendra N and
Sri Maruthi S Hosur, Advs.)
AND:
State of Karnataka
Through Mandya West Police Station
Represented by the
State Public Prosecutor
High Court Building
Bengaluru-560 001. ...RESPONDENT
(By Sri B Visweswaraiah, HCGP)
This Criminal Revision Petition is filed under section
397 read with Section 401 Cr.P.C. praying to set aside the
order dated 29.08.2016 passed by the Addl. Civil Judge and
J.M.F.C., Mandya on the application filed by the petitioner
under Section 239 of CR.P.C. in C.C.No.1067/2009 and
consequently, allow the said application.
IN CRIMINAL REVISION PETITION NO.1327 OF 2016
BETWEEN:
H S Cheluvaraju
S/o Late Seetharamu
Aged about 39 years
R/at No.3644
TAPCMS, Nizam Mohalla
Hunsur Taluk
Mysore-571 105. ... PETITIONER
6
(By Sri Raghavendra N and
Sri Maruthi S Hosur, Advs.)
AND:
State of Karnataka
Through Mandya West Police Station
Represented by the
State Public Prosecutor
High Court Building
Bengaluru-560 001. ...RESPONDENT
(By Sri B Visweswaraiah, HCGP)
This Criminal Revision Petition is filed under section
397 read with Section 401 Cr.P.C. praying to set aside the
order dated 29.08.2016 passed by the Addl. Civil Judge and
J.M.F.C., Mandya on the application filed by the petitioner
under Section 239 of CR.P.C. in C.C.No.1068/2009 and
consequently, allow the said application.
IN CRIMINAL REVISION PETITION NO.1328 OF 2016
BETWEEN:
H S Cheluvaraju
S/o Late Seetharamu
Aged about 41 years
R/at No.3644
TAPCMS, Nizam Mohalla
Hunsur Taluk
Mysore-571 105. ... PETITIONER
(By Sri Raghavendra N and
Sri Maruthi S Hosur, Advs.)
7
AND:
State of Karnataka
Through Mandya West Police Station
Represented by the
State Public Prosecutor
High Court Building
Bengaluru-560 001. ...RESPONDENT
(By Sri B Visweswaraiah, HCGP)
This Criminal Revision Petition is filed under section
397 read with Section 401 Cr.P.C. praying to set aside the
order dated 29.08.2016 passed by the Addl. Civil Judge and
J.M.F.C., Mandya on the application filed by the petitioner
under Section 239 of CR.P.C. in C.C.No.1070/2009 and
consequently, allow the said application.
IN CRIMINAL REVISION PETITION NO.1329 OF 2016
BETWEEN:
H S Cheluvaraju
S/o Late Seetharamu
R/at No.3644
TAPCMS, Nizam Mohalla
Hunsur Taluk
Mysore-571 105. ... PETITIONER
(By Sri Raghavendra N and
Sri Maruthi S Hosur, Advs.)
AND:
State of Karnataka
Through Mandya West Police Station
Represented by the
State Public Prosecutor
High Court Building
8
Bengaluru-560 001. ...RESPONDENT
(By Sri B Visweswaraiah, HCGP)
This Criminal Revision Petition is filed under section
397 read with Section 401 Cr.P.C. praying to set aside the
order dated 29.08.2016 passed by the Addl. Civil Judge and
J.M.F.C., Mandya on the application filed by the petitioner
under Section 239 of CR.P.C. in C.C.No.1092/2009 and
consequently, allow the said application.
IN CRIMINAL REVISION PETITION NO.1330 OF 2016
BETWEEN:
H S Cheluvaraju
Aged about 41 years
S/o Late Seetharamu
R/at No.3644
TAPCMS, Nizam Mohalla
Hunsur Taluk
Mysore-571 105. ... PETITIONER
(By Sri Raghavendra N and
Sri Maruthi S Hosur, Advs.)
AND:
State of Karnataka
Through Mandya West Police Station
Represented by the
State Public Prosecutor
High Court Building
Bengaluru-560 001. ...RESPONDENT
(By Sri B Visweswaraiah, HCGP)
This Criminal Revision Petition is filed under section
397 read with Section 401 Cr.P.C. praying to set aside the
9
order dated 29.08.2016 passed by the Addl. Civil Judge and
J.M.F.C., Mandya on the application filed by the petitioner
under Section 239 of CR.P.C., 1973 in C.C.No.1093/2009
and consequently, allow the said application.
IN CRIMINAL REVISION PETITION NO.1331 OF 2016
BETWEEN:
H S Cheluvaraju
Aged about 41 years
S/o Late Seetharamu
R/at No.3644
TAPCMS, Nizam Mohalla
Hunsur Taluk
Mysore-571 105. ... PETITIONER
(By Sri Raghavendra N and
Sri Maruthi S Hosur, Advs.)
AND:
State of Karnataka
Through Mandya West Police Station
Represented by the
State Public Prosecutor
High Court Building
Bengaluru-560 001. ...RESPONDENT
(By Sri B Visweswaraiah, HCGP)
This Criminal Revision Petition is filed under section
397 read with Section 401 Cr.P.C. praying to set aside the
order dated 29.08.2016 passed by the Addl. Civil Judge and
J.M.F.C., Mandya on the application filed by the petitioner
under Section 239 of CR.P.C., 1973 in C.C.No.1094/2009
and consequently, allow the said application.
10
IN CRIMINAL REVISION PETITION NO.1332 OF 2016
BETWEEN:
H S Cheluvaraju
Aged about 41 years
S/o Late Seetharamu
R/at No.3644
TAPCMS, Nizam Mohalla
Hunsur Taluk
Mysore-571 105. ... PETITIONER
(By Sri Raghavendra N and
Sri Maruthi S Hosur, Advs.)
AND:
State of Karnataka
Through Mandya West Police Station
Represented by the
State Public Prosecutor
High Court Building
Bengaluru-560 001. ...RESPONDENT
(By Sri B Visweswaraiah, HCGP)
This Criminal Revision Petition is filed under section
397 read with Section 401 Cr.P.C. praying to set aside the
order dated 29.08.2016 passed by the Addl. Civil Judge and
J.M.F.C., Mandya on the application filed by the petitioner
under Section 239 of CR.P.C., 1973 in C.C.No.1095/2009
and consequently, allow the said application.
IN CRIMINAL REVISION PETITION NO.1333 OF 2016
BETWEEN:
H S Cheluvaraju
Aged about 41 years
11
S/o Late Seetharamu
R/at No.3644
TAPCMS, Nizam Mohalla
Hunsur Taluk
Mysore-571 105. ... PETITIONER
(By Sri Raghavendra N and
Sri Maruthi S Hosur, Advs.)
AND:
State of Karnataka
Through Mandya West Police Station
Represented by the
State Public Prosecutor
High Court Building
Bengaluru-560 001. ...RESPONDENT
(By Sri B Visweswaraiah, HCGP)
This Criminal Revision Petition is filed under section
397 read with Section 401 Cr.P.C. praying to set aside the
order dated 29.08.2016 passed by the Addl. Civil Judge and
J.M.F.C., Mandya on the application filed by the petitioner
under Section 239 of CR.P.C., 1973 in C.C.No.1096/2009
and consequently, allow the said application.
IN CRIMINAL REVISION PETITION NO.1334 OF 2016
BETWEEN:
H S Cheluvaraju
Aged about 39 years
S/o Late Seetharamu
R/at No.3644
TAPCMS, Nizam Mohalla
Hunsur Taluk
Mysore-571 105. ... PETITIONER
12
(By Sri Raghavendra N and
Sri Maruthi S Hosur, Advs.)
AND:
State of Karnataka
Through Mandya West Police Station
Represented by the
State Public Prosecutor
High Court Building
Bengaluru-560 001. ...RESPONDENT
(By Sri B Visweswaraiah, HCGP)
This Criminal Revision Petition is filed under section
397 read with Section 401 Cr.P.C. praying to set aside the
order dated 29.08.2016 passed by the Addl. Civil Judge and
J.M.F.C., Mandya on the application filed by the petitioner
under Section 239 of CR.P.C., 1973 in C.C.No.1097/2009
and consequently, allow the said application.
IN CRIMINAL REVISION PETITION NO.1335 OF 2016
BETWEEN:
H S Cheluvaraju
Aged about 39 years
S/o Late Seetharamu
R/at No.3644
TAPCMS, Nizam Mohalla
Hunsur Taluk
Mysore-571 105. ... PETITIONER
(By Sri Raghavendra N and
Sri Maruthi S Hosur, Advs.)
13
AND:
State of Karnataka
Through Mandya West Police Station
Represented by the
State Public Prosecutor
High Court Building
Bengaluru-560 001. ...RESPONDENT
(By Sri B Visweswaraiah, HCGP)
This Criminal Revision Petition is filed under section
397 read with Section 401 Cr.P.C. praying to set aside the
order dated 29.08.2016 passed by the Addl. Civil Judge and
J.M.F.C., Mandya on the application filed by the petitioner
under Section 239 of CR.P.C., 1973 in C.C.No.1099/2009
and consequently, allow the said application.
IN CRIMINAL REVISION PETITION NO.1336 OF 2016
BETWEEN:
H S Cheluvaraju
Aged about 39 years
S/o Late Seetharamu
R/at No.3644
TAPCMS, Nizam Mohalla
Hunsur Taluk
Mysore-571 105. ... PETITIONER
(By Sri Raghavendra N and
Sri Maruthi S Hosur, Advs.)
AND:
State of Karnataka
Through Mandya West Police Station
Represented by the
State Public Prosecutor
14
High Court Building
Bengaluru-560 001. ...RESPONDENT
(By Sri B Visweswaraiah, HCGP)
This Criminal Revision Petition is filed under section
397 read with Section 401 Cr.P.C. praying to set aside the
order dated 29.08.2016 passed by the Addl. Civil Judge and
J.M.F.C., Mandya on the application filed by the petitioner
under Section 239 of CR.P.C., 1973 in C.C.No.1100/2009
and consequently, allow the said application.
These Criminal Revision Petitions coming on for
Admission this day, the Court made the following:-
ORDER
Learned counsel for the petitioner has filed a Memo seeking leave to convert the petitions under Section 482 of Cr.P.C.
In view of the said Memo, the petitions are taken as closed for statistical purposes, with liberty to the petitioner to convert the petitions into 482 of Cr.P.C., in accordance with the procedure.
Sd/-
JUDGE bkp