Karnataka High Court
Sri. Jeevaraj Puranik vs State Of Karnataka on 20 September, 2016
Author: Anand Byrareddy
Bench: Anand Byrareddy
1
IN THE HIGH COURT OF KARNATAKA AT
BENGALURU
DATED THIS THE 20TH DAY OF SEPTEMBER 2016
BEFORE
THE HON'BLE MR. JUSTICE ANAND BYRAREDDY
CRIMINAL PETITION No.3774 OF 2015
CONNECTED WITH
CRIMINAL PETITION NOS.3419 OF 2015, 3420 of 2015,
3421 OF 2015, 3422 OF 2015, 3423 OF 2015, 3425 OF 2015,
3426 OF 2015, 3427 OF 2015, 3428 OF 2015, 3429 OF 2015,
3430 OF 2015, 3551 OF 2015, 3552 OF 2015, 3553 OF 2015,
3554 OF 2015, 3555 OF 2015, 3556 OF 2015, 3557 OF 2015,
3558 OF 2015, 3559 OF 2015, 3560 OF 2015, 3561 OF 2015,
3562 OF 2015, 3563 OF 2015, 3564 OF 2015, 3565 OF 2015,
3566 OF 2015, 3567 OF 2015, 3568 OF 2015, 3569 OF 2015,
3570 OF 2015, 3571 OF 2015, 3572 OF 2015, 3573 OF 2015,
3574 OF 2015, 3575 OF 2015, 3676 OF 2015, 3677 OF 2015,
3678 OF 2015, 3680 OF 2015, 3681 OF 2015, 3682 OF 2015,
3683 OF 2015, 3684 OF 2015, 3685 OF 2015, 3686 OF 2015,
3687 OF 2015, 3688 OF 2015, 3689 OF 2015, 3690 OF 2015,
3691 OF 2015, 3692 OF 2015, 3693 OF 2015, 3694 OF 2015,
3696 OF 2015, 3697 OF 2015, 3698 OF 2015, 3699 OF 2015,
3700 OF 2015, 3701 OF 2015, 3763 OF 2015, 3764 OF 2015,
3765 OF 2015, 3766 OF 2015, 3767 OF 2015, 3768 OF 2015,
3769 OF 2015, 3770 OF 2015, 3771 OF 2015, 3772 OF 2015,
3773 OF 2015, 3775 OF 2015, 3776 OF 2015, 4017 OF 2015,
4018 OF 2015, 4019 OF 2015, 4020 OF 2015, 4021 OF 2015,
4022 OF 2015, 4023 OF 2015, 4024 OF 2015, 4026 OF 2015,
4027 OF 2015, 4029 OF 2015, 4030 OF 2015, 4111 OF 2015,
2
4112 OF 2015, 4113 OF 2015, 4114 OF 2015, 4115 OF 2015,
4116 OF 2015, 4117 OF 2015, 4118 OF 2015, 4119 OF 2015,
4120 OF 2015, 4121 OF 2015, 4122 OF 2015, 4123 OF 2015,
4124 OF 2015, 4125 OF 2015, 4126 OF 2015, 4127 OF 2015
AND 4128 OF 2015
IN CRIMINAL PETITION No.3774 OF 2015
BETWEEN:
1. Sri. Jeevaraj Puranik,
Son of A G Puranik,
Aged 55 years,
Residing at D/No.01-22-1685/08,
"Shree Annapoorna",
Sultan Batteri Road,
Opposite Billava Sangha,
Mangaluru - 575006.
2. Sri. Roshan D'Souza,
Aged about 39 years,
Residing at Roshan Villa,
D.No.8-40/2, Kodical,
1st Cross Road, Ashoknagar Post,
Mangaluru - 575006.
...PETITIONERS
(By Shri Amar Correa, Advocate)
AND:
1. State of Karnataka,
By Mangaluru North Police Station,
Represented by State Public Prosecutor,
High Court of Karnataka,
Bengaluru - 560001.
3
2. Smt. Thanuja,
Wife of Mundappa Belchada,
Aged about 35 years,
Residing at Narla Padi House,
Talapady,
Mangalore - 575006.
...RESPONDENTS
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent)
*****
This Criminal Petition filed under Section 482 code of
Criminal Procedure, 1973, praying to 1) Quash the FIR and
complaint in Cr. No.269/2014, registered by respondent No.1
Police, pursuant to the order dated 29.11.2014 passed by II
Addl. SR. C.J and C.J.M., Mangalore U/s 156 (3) of the code of
criminal procedure in P.C.R.No.93/2014, for the offences p/u/s
506,120B,418,421,422,406,409,419,420,415 and 417 r/w 34 of
IPC at Annexure-A and B and etc.,
IN CRIMINAL PETITION No.3419 OF 2015
BETWEEN:
1. Sri. Jeevaraj Puranik,
Son of A G Puranik,
Aged 55 years,
Residing at D/No.01-22-1685/08,
"Shree Annapoorna",
Sultan Batteri Road,
Opposite Billava Sangha,
Mangaluru - 575006.
2. Sri. Roshan D'Souza,
4
Aged about 39 years,
Residing at Roshan Villa,
D.No.8-40/2, Kodical,
1st Cross Road, Ashoknagar Post,
Mangaluru - 575006.
...PETITIONERS
(By Shri Amar Correa, Advocate)
AND:
1. State of Karnataka,
By Mangaluru North Police Station,
Represented by State Public Prosecutor,
High Court of Karnataka,
Bengaluru - 560001.
2. Smt. Kushalakshi,
Wife of Padmanabha,
Aged about 33 years,
Residing at Kanadakatta House,
Pavuru Post, Pavuru,
Manjeshwara - 671323.
...RESPONDENTS
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent)
*****
This Criminal Petition filed under Section 482 code of
Criminal Procedure, 1973, praying to 1) Quash the FIR and
complaint in Cr. No.266/2014, registered by respondent No.1
Police, pursuant to the order dated 29.11.2014 passed by II
Addl. SR. C.J and C.J.M., Mangalore U/s 156 (3) of the code of
5
criminal procedure in P.C.R.No.92/2014, for the offences p/u/s
506,34,120B,418,421,422,406,409,419,420,415 and 417 of IPC
at Annexure-A and B and etc.,
IN CRIMINAL PETITION No.3420 OF 2015
BETWEEN:
1. Sri. Jeevaraj Puranik,
Son of A G Puranik,
Aged 55 years,
Residing at D/No.01-22-1685/08,
"Shree Annapoorna",
Sultan Batteri Road,
Opposite Billava Sangha,
Mangaluru - 575006.
2. Sri. Roshan D'Souza,
Aged about 39 years,
Residing at Roshan Villa,
D.No.8-40/2, Kodical,
1st Cross Road, Ashoknagar Post,
Mangaluru - 575006.
...PETITIONERS
(By Shri Amar Correa, Advocate)
AND:
1. State of Karnataka,
By Mangaluru North Police Station,
Represented by State Public Prosecutor,
High Court of Karnataka,
Bengaluru - 560001.
2. Smt. Kapu Srividya,
6
Wife of Kaviraj,
Aged about 30 years,
Residing at Akshaya Nilaya,
Near Mada Temple,
Kunjatharu, Udyavara,
Kasaragode,
Kerala - 671323.
...RESPONDENTS
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent)
*****
This Criminal Petition filed under Section 482 code of
Criminal Procedure, 1973, praying to 1) Quash the FIR and
complaint in Cr. No.260/2014, registered by respondent No.1
Police, pursuant to the order dated 29.11.2014 passed by II
Addl. SR. C.J and C.J.M., Mangalore U/s 156 (3) of the code of
criminal procedure in P.C.R.No.88/2014, for the offences p/u/s
506,34,120B,418,421,422,406,409,419,420,415 and 417 of IPC
at Annexure-A and B and etc.,
IN CRIMINAL PETITION No.3421 OF 2015
BETWEEN:
1. Sri. Jeevaraj Puranik,
Son of A G Puranik,
Aged Major,
Residing at D/No.01-22-1685/08,
"Shree Annapoorna",
Sultan Batteri Road,
Opposite Billava Sangha,
Mangalore - 560006.
2. Sri. Roshan D'Souza,
7
Aged about 39 years,
Residing at Roshan Villa,
D.No.8-40/2, Kodical,
1st Cross Road, Ashoknagar Post,
Mangalore - 560006.
...PETITIONERS
(By Shri Amar Correa, Advocate)
AND:
1. State of Karnataka,
By Mangalore North Police Station,
Represented by State Public Prosecutor,
High Court of Karnataka,
Bangalore - 560001.
2. Smt. Savitha Shetty,
Wife of Sri. Sadananda Shetty,
Aged Major,
Residing at Shri Ratna, Kapikad,
4th Cross Road, Pais Hill Road,
Mangalore City - 560004,
Karnataka.
...RESPONDENTS
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent)
*****
This Criminal Petition filed under Section 482 code of
Criminal Procedure, 1973, praying to 1) Quash the FIR and
complaint in Cr. No.233/2014, registered by respondent No.1
Police, pursuant to the order dated 20.11.2014 passed by II
Addl. SR. C.J and C.J.M., Mangalore U/s 156 (3) of the code of
8
criminal procedure in P.C.R.No.71/2014, for the offences p/u/s
506,34,120B,418,421,422,406,409,419,420,415 and 417 of IPC
at Annexure-A and B and etc.,
IN CRIMINAL PETITION No.3422 OF 2015
BETWEEN:
1. Sri. Jeevaraj Puranik,
Son of A G Puranik,
Aged 55 years,
Residing at D/No.01-22-1685/08,
"Shree Annapoorna",
Sultan Batteri Road,
Opposite Billava Sangha,
Mangaluru - 575006.
2. Sri. Roshan D'Souza,
Aged about 39 years,
Residing at Roshan Villa,
D.No.8-40/2, Kodical,
1st Cross Road, Ashoknagar Post,
Mangaluru - 575006.
...PETITIONERS
(By Shri Amar Correa, Advocate)
AND:
1. State of Karnataka,
By Mangaluru North Police Station,
Represented by State Public Prosecutor,
High Court of Karnataka,
Bengaluru - 560001.
2. Smt. Malathi,
9
Wife of Ishwar,
Aged about 32 years,
Residing at Pamman House,
Udyavara Mada, Kujathuru Post,
Manjeshwara,
Kasaragod - 671323.
...RESPONDENTS
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent)
*****
This Criminal Petition filed under Section 482 code of
Criminal Procedure, 1973, praying to 1) Quash the FIR and
complaint in Cr. No.261/2014, registered by respondent No.1
Police, pursuant to the order dated 29.11.2014 passed by II
Addl. SR. C.J and C.J.M., Mangalore U/s 156 (3) of the code of
criminal procedure in P.C.R.No.89/2014, for the offences p/u/s
506,34,120B,418,421,422,406,409,419,420,415 and 417 of IPC
at Annexure-A and B and etc.,
IN CRIMINAL PETITION No.3423 OF 2015
BETWEEN:
1. Sri. Jeevaraj Puranik,
Son of A G Puranik,
Aged about 55 years,
Residing at D/No.01-22-1685/08,
"Shree Annapoorna",
Sultan Batteri Road,
Opposite Billava Sangha,
Mangalore - 575006.
2. Sri. Roshan D'Souza,
Aged about 39 years,
10
Residing at Roshan Villa,
D.No.8-40/2, Kodical,
1st Cross Road, Ashoknagar Post,
Mangalore - 575006.
...PETITIONERS
(By Shri Amar Correa, Advocate)
AND:
1. State of Karnataka,
By Mangalore North Police Station,
Represented by State Public Prosecutor,
High Court of Karnataka,
Bangalore - 560001.
2. Smt. Geetha,
Daughter of Leela,
Aged Major,
Residing at D.No.1-10-629,
Angadigudda, Urwa Store,
Ashoknagara Post,
Mangalore Dakshina,
Kannada - 575006.
...RESPONDENTS
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent)
*****
This Criminal Petition filed under Section 482 code of
Criminal Procedure, 1973, praying to 1) Quash the FIR and
complaint in Cr. No.244/2014, registered by respondent No.1
Police, pursuant to the order dated 24.11.2014 passed by II
11
Addl. SR. C.J and C.J.M., Mangalore U/s 156 (3) of the code of
criminal procedure in P.C.R.No.81/2014, for the offences p/u/s
506,34,120B,418,421,422,406,409,419,420,415 and 417 of IPC
at Annexure-A and B and etc.,
IN CRIMINAL PETITION No.3425 OF 2015
BETWEEN:
1. Sri. Jeevaraj Puranik,
Son of A G Puranik,
Aged Major,
Residing at D/No.01-22-1685/08,
"Shree Annapoorna",
Sultan Batteri Road,
Opposite Billava Sangha,
Mangaluru - 575001.
2. Sri. Roshan D'Souza,
Aged about 39 years,
Residing at Roshan Villa,
D.No.8-40/2, Kodical,
1st Cross Road, Ashoknagar Post,
Mangaluru - 575001.
...PETITIONERS
(By Shri Amar Correa, Advocate)
AND:
1. State of Karnataka,
By Mangaluru North Police Station,
Represented by State Public Prosecutor,
High Court of Karnataka,
Bengaluru - 560001.
12
2. Smt. Shashikala Shetty,
Wife of Shivarama Shetty,
Aged about 32 years,
Residing at Muger guttu Hosue,
Pavuru post,
Manjeshwara, Kasaragodu,
Kerala - 671323.
...RESPONDENTS
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent)
*****
This Criminal Petition filed under Section 482 code of
Criminal Procedure, 1973, praying to 1) Quash the FIR and
complaint in Cr. No.90/2015, registered by respondent No.1
Police, pursuant to the order dated 2.2.2015 passed by II Addl.
SR. C.J and C.J.M., Mangalore U/s 156 (3) of the code of
criminal procedure in P.C.R.No.48/2015, for the offences p/u/s
506,34,120B,418,421,422,406,409,419,420,415 and 417 of IPC
at Annexure-A and B and etc.,
IN CRIMINAL PETITION No.3426 OF 2015
BETWEEN:
1. Sri. Jeevaraj Puranik,
Son of A G Puranik,
Aged about 55 years,
Residing at D/No.01-22-1685/08,
"Shree Annapoorna",
Sultan Batteri Road,
Opposite Billava Sangha,
Mangalore - 575006.
13
2. Sri. Roshan D'Souza,
Aged about 39 years,
Residing at Roshan Villa,
D.No.8-40/2, Kodical,
1st Cross Road, Ashoknagar Post,
Mangalore - 575006.
...PETITIONERS
(By Shri Amar Correa, Advocate)
AND:
1. State of Karnataka,
By Mangalore North Police Station,
Represented by State Public Prosecutor,
High Court of Karnataka,
Bangalore - 560001.
2. Smt. Kushala,
Wife of Vidyasagar Bangu,
Aged 42 years,
Residing at Munja Manjathodi House,
Paivalike Post, Via Uppala,
Kasargod,
Kerala - 671121.
...RESPONDENTS
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent)
*****
This Criminal Petition filed under Section 482 code of
Criminal Procedure, 1973, praying to 1) Quash the FIR and
complaint in Cr. No.250/2014, registered by respondent No.1
Police, pursuant to the order dated 18.11.2014 passed by II
14
Addl. SR. C.J and C.J.M., Mangalore U/s 156 (3) of the code of
criminal procedure in P.C.R.No.67/2014, for the offences p/u/s
506,34,120B,418,421,422,406,409,419,420,415 and 417 of IPC
at Annexure-A and B and etc.,
IN CRIMINAL PETITION No.3427 OF 2015
BETWEEN:
1. Sri. Jeevaraj Puranik,
Son of A G Puranik,
Aged Major,
Residing at D/No.01-22-1685/08,
"Shree Annapoorna",
Sultan Batteri Road,
Opposite Billava Sangha,
Mangalore - 575001.
2. Sri. Roshan D'Souza,
Aged about 39 years,
Residing at Roshan Villa,
D.No.8-40/2, Kodical,
1st Cross Road, Ashoknagar Post,
Mangalore - 575001.
...PETITIONERS
(By Shri Amar Correa, Advocate)
AND:
1. State of Karnataka,
By Mangalore North Police Station,
Represented by State Public Prosecutor,
High Court of Karnataka,
Bangalore - 560001.
15
2. Smt. Ramya,
Wife of Chethan Kumar,
Aged about 33 years,
Residing at 12-5-599,
Parameshwara Compound,
New Field Street,
Dongarakari,
Mangalooru City -01.
...RESPONDENTS
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent)
*****
This Criminal Petition filed under Section 482 code of
Criminal Procedure, 1973, praying to 1) Quash the FIR and
complaint in Cr. No.63/2015, registered by respondent No.1
Police, pursuant to the order dated 23.1.2015 passed by II Addl.
SR. C.J and C.J.M., Mangalore U/s 156 (3) of the code of
criminal procedure in P.C.R.No.26/2015, for the offences p/u/s
506,34,120B,418,421,422,406,409,419,420,415 and 417 of IPC
at Annexure-A and B and etc.,
IN CRIMINAL PETITION No.3428 OF 2015
BETWEEN:
1. Sri. Jeevaraj Puranik,
Son of A G Puranik,
Aged Major,
Residing at D/No.01-22-1685/08,
"Shree Annapoorna",
Sultan Batteri Road,
Opposite Billava Sangha,
Mangaluru - 575001.
16
2. Sri. Roshan D'Souza,
Aged about 39 years,
Residing at Roshan Villa,
D.No.8-40/2, Kodical,
1st Cross Road, Ashoknagar Post,
Mangaluru - 575001.
...PETITIONERS
(By Shri Amar Correa, Advocate)
AND:
1. State of Karnataka,
By Mangaluru North Police Station,
Represented by State Public Prosecutor,
High Court of Karnataka,
Bengaluru - 560001.
2. Smt. Jayanthi Kottari,
Wife of Late Purandara,
Aged about 45 years,
Residing at 3-211 A,
Konaje, Mangalooru City,
Karnataka - 574199.
...RESPONDENTS
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent)
*****
This Criminal Petition filed under Section 482 code of
Criminal Procedure, 1973, praying to 1) Quash the FIR and
complaint in Cr. No.79/2015, registered by respondent No.1
17
Police, pursuant to the order dated 30.1.2015 passed by II Addl.
SR. C.J and C.J.M., Mangalore U/s 156 (3) of the code of
criminal procedure in P.C.R.No.42/2015, for the offences p/u/s
506,34,120B,418,421,422,406,409,419,420,415 and 417 of IPC
at Annexure-A and B and etc.,
IN CRIMINAL PETITION No.3429 OF 2015
BETWEEN:
1. Sri. Jeevaraj Puranik,
Son of A G Puranik,
Aged Major,
Residing at D/No.01-22-1685/08,
"Shree Annapoorna",
Sultan Batteri Road,
Opposite Billava Sangha,
Mangalore - 560006.
2. Sri. Roshan D'Souza,
Aged about 39 years,
Residing at Roshan Villa,
D.No.8-40/2, Kodical,
1st Cross Road, Ashoknagar Post,
Mangalore - 560006.
...PETITIONERS
(By Shri Amar Correa, Advocate)
AND:
1. State of Karnataka,
By Mangalore North Police Station,
Represented by State Public Prosecutor,
High Court of Karnataka,
18
Bangalore - 560001.
2. Smt. Gayathri,
Wife of Sri. Harish @ Hariyappa,
Aged about 40 years,
Residing at Kailar House,
Kailar House, Bantwal,
Dakshina Kannada - 560006
...RESPONDENTS
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent)
*****
This Criminal Petition filed under Section 482 code of
Criminal Procedure, 1973, praying to 1) Quash the FIR and
complaint in Cr. No.242/2014, registered by respondent No.1
Police, pursuant to the order dated 24.11.2014 passed by II
Addl. SR. C.J and C.J.M., Mangalore U/s 156 (3) of the code of
criminal procedure in P.C.R.No.79/2014, for the offences p/u/s
506,34,120B,418,421,422,406,409,419,420,415 and 417 of IPC
at Annexure-A and B and etc.,
IN CRIMINAL PETITION No.3430 OF 2015
BETWEEN:
1. Sri. Jeevaraj Puranik,
Son of A G Puranik,
Aged Major,
Residing at D/No.01-22-1685/08,
"Shree Annapoorna",
Sultan Batteri Road,
Opposite Billava Sangha,
Mangaluru - 560006.
19
2. Sri. Roshan D'Souza,
Aged about 39 years,
Residing at Roshan Villa,
D.No.8-40/2, Kodical,
1st Cross Road, Ashoknagar Post,
Mangaluru - 560006.
...PETITIONERS
(By Shri Amar Correa, Advocate)
AND:
1. State of Karnataka,
By Mangaluru North Police Station,
Represented by State Public Prosecutor,
High Court of Karnataka,
Bengaluru - 560001.
2. Smt. Shwetha,
Daughter of Sundara Kotian,
Aged about 25 years,
Residing at Chamani Road,
Gurupura Post, Mangaluru City,
Karnataka - 560006.
...RESPONDENTS
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent)
*****
This Criminal Petition filed under Section 482 code of
Criminal Procedure, 1973, praying to 1) Quash the FIR and
complaint in Cr. No.3/2015, registered by respondent No.1
Police, pursuant to the order dated 4.12.2014 passed by II Addl.
20
SR. C.J and C.J.M., Mangalore U/s 156 (3) of the code of
criminal procedure in P.C.R.No.111/2014, for the offences
p/u/s 506,34,120B,418,421,422,406,409,419,420,415 and 417
of IPC at Annexure-A and B and etc.,
IN CRIMINAL PETITION No.3551 OF 2015
BETWEEN:
1. Sri. Jeevaraj Puranik,
Son of A G Puranik,
Aged 55 years,
Residing at D/No.01-22-1685/08,
"Shree Annapoorna",
Sultan Batteri Road,
Opposite Billava Sangha,
Mangaluru - 575006.
2. Sri. Roshan D'Souza,
Aged about 39 years,
Residing at Roshan Villa,
D.No.8-40/2, Kodical,
1st Cross Road, Ashoknagar Post,
Mangaluru - 575006.
...PETITIONERS
(By Shri Amar Correa, Advocate)
AND:
1. State of Karnataka,
By Mangaluru North Police Station,
Represented by State Public Prosecutor,
High Court of Karnataka,
Bengaluru - 560001.
21
2. Smt. Rajani D. Shetty,
Wife of Devidas N. Shetty,
Aged about 53 years,
Residing at Asha Deepa House,
Opposite Sai Ram Garrage,
Anand Rao Compound,
Mangaluru City - 575001.
...RESPONDENTS
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent)
*****
This Criminal Petition filed under Section 482 code of
Criminal Procedure, 1973, praying to 1) Quash the FIR and
complaint in Cr. No.22/2015, registered by respondent No.1
Police, pursuant to the order dated 8.12.2014 passed by II Addl.
SR. C.J and C.J.M., Mangalore U/s 156 (3) of the code of
criminal procedure in P.C.R.No.123/2014, for the offences
p/u/s 506,34,120B,418,421,422,406,409,419,420,415 and 417
of IPC at Annexure-A and B and etc.,
IN CRIMINAL PETITION No.3552 OF 2015
BETWEEN:
1. Sri. Jeevaraj Puranik,
Son of A G Puranik,
Aged 55 years,
Residing at D/No.01-22-1685/08,
"Shree Annapoorna",
Sultan Batteri Road,
Opposite Billava Sangha,
Mangalore - 575006.
22
2. Sri. Roshan D'Souza,
Aged about 39 years,
Residing at Roshan Villa,
D.No.8-40/2, Kodical,
1st Cross Road, Ashoknagar Post,
Mangalore - 575006.
...PETITIONERS
(By Shri Amar Correa, Advocate)
AND:
1. State of Karnataka,
By Mangalore North Police Station,
Represented by State Public Prosecutor,
High Court of Karnataka,
Bengaluru - 560001.
2. Sri. Yashavantha,
S/o. Venkappa,
Aged about 40 years,
Residing at 7-153/1, Shiva
Kripa House, Masjid Road,
Bajal Post, Mangalooru City,
Karnataka - 575007
...RESPONDENTS
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent)
*****
This Criminal Petition filed under Section 482 code of
Criminal Procedure, 1973, praying to 1) Quash the FIR and
23
complaint in Cr. No.29/2015, registered by respondent No.1
Police, pursuant to the order dated 11.12.2014 passed by II
Addl. SR. C.J and C.J.M., Mangalore U/s 156 (3) of the code of
criminal procedure in P.C.R.No.129/2014, for the offences
p/u/s 506,34,120B,418,421,422,406,409,419,420,415 and 417
of IPC at Annexure-A and B and etc.,
IN CRIMINAL PETITION No.3553 OF 2015
BETWEEN:
1. Sri. Jeevaraj Puranik,
Son of A G Puranik,
Aged 55 years,
Residing at D/No.01-22-1685/08,
"Shree Annapoorna",
Sultan Batteri Road,
Opposite Billava Sangha,
Mangalore - 575006.
2. Sri. Roshan D'Souza,
Aged about 39 years,
Residing at Roshan Villa,
D.No.8-40/2, Kodical,
1st Cross Road, Ashoknagar Post,
Mangalore - 575006.
...PETITIONERS
(By Shri Amar Correa, Advocate)
AND:
1. State of Karnataka,
By Mangalore North Police Station,
Represented by State Public Prosecutor,
24
High Court of Karnataka,
Bangalore - 560001.
2. Smt. Reshma S,
Daughter of Deranna Bangaera,
Aged about 24 years,
Residing at Siddikudal House,
Mangalpady, Kasargode,
Kerala - 671324.
...RESPONDENTS
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent)
*****
This Criminal Petition filed under Section 482 code of
Criminal Procedure, 1973, praying to 1) Quash the FIR and
complaint in Cr. No.77/2015, registered by respondent No.1
Police, pursuant to the order dated 29.1.2015 passed by II Addl.
SR. C.J and C.J.M., Mangalore U/s 156 (3) of the code of
criminal procedure in P.C.R.No.38/2015, for the offences p/u/s
506,34,120B,418,421,422,406,409,419,420,415 and 417 of IPC
at Annexure-A and B and etc.,
IN CRIMINAL PETITION No.3554 OF 2015
BETWEEN:
1. Sri. Jeevaraj Puranik,
Son of A G Puranik,
Aged 55 years,
Residing at D/No.01-22-1685/08,
"Shree Annapoorna",
Sultan Batteri Road,
Opposite Billava Sangha,
Mangalore - 575006.
25
2. Sri. Roshan D'Souza,
Aged about 39 years,
Residing at Roshan Villa,
D.No.8-40/2, Kodical,
1st Cross Road, Ashoknagar Post,
Mangalore - 575006.
...PETITIONERS
(By Shri Amar Correa, Advocate)
AND:
1. State of Karnataka,
By Mangalore North Police Station,
Represented by State Public Prosecutor,
High Court of Karnataka,
Bangalore - 560001.
2. Smt. Ashalatha,
Wife of Gopala,
Aged about 32 years,
Residing at Kundapu House,
Pavoor Post, Kasargode,
Kerala - 671121.
...RESPONDENTS
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent)
*****
This Criminal Petition filed under Section 482 code of
Criminal Procedure, 1973, praying to 1) Quash the FIR and
complaint in Cr. No.89/2015, registered by respondent No.1
Police, pursuant to the order dated 2.2.2015 passed by II Addl.
26
SR. C.J and C.J.M., Mangalore U/s 156 (3) of the code of
criminal procedure in P.C.R.No.47/2015, for the offences p/u/s
506,34,120B,418,421,422,406,409,419,420,415 and 417 of IPC
at Annexure-A and B and etc.,
IN CRIMINAL PETITION No.3555 OF 2015
BETWEEN:
1. Sri. Jeevaraj Puranik,
Son of A G Puranik,
Aged 55 years,
Residing at D/No.01-22-1685/08,
"Shree Annapoorna",
Sultan Batteri Road,
Opposite Billava Sangha,
Mangaluru - 575006.
2. Sri. Roshan D'Souza,
Aged about 39 years,
Residing at Roshan Villa,
D.No.8-40/2, Kodical,
1st Cross Road, Ashoknagar Post,
Mangaluru - 575006.
...PETITIONERS
(By Shri Amar Correa, Advocate)
AND:
1. State of Karnataka,
By Mangaluru North Police Station,
Represented by State Public Prosecutor,
High Court of Karnataka,
Bengaluru - 560001.
27
2. Smt. Kusuma P. Shettigar,
Wife of Padmanabha Shettigar,
Aged about 34 years,
Residing at Ramanagara,
Marakada,
Kunjathbail Post,
Mangalore - 575015.
...RESPONDENTS
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent)
*****
This Criminal Petition filed under Section 482 code of
Criminal Procedure, 1973, praying to 1) Quash the FIR and
complaint in Cr. No.288/2014, registered by respondent No.1
Police, pursuant to the order dated 02.12.2014 passed by II
Addl. SR. C.J and C.J.M., Mangalore U/s 156 (3) of the code of
criminal procedure in P.C.R.No.107/2014, for the offences
p/u/s 506,34,120B,418,421,422,406,409,419,420,415 and 417
of IPC at Annexure-A and B and etc.,
IN CRIMINAL PETITION No.3556 OF 2015
BETWEEN:
1. Sri. Jeevaraj Puranik,
Son of A G Puranik,
Aged 55 years,
Residing at D/No.01-22-1685/08,
"Shree Annapoorna",
Sultan Batteri Road,
Opposite Billava Sangha,
Mangalore - 560006.
2. Sri. Roshan D'Souza,
28
Aged about 39 years,
Residing at Roshan Villa,
D.No.8-40/2, Kodical,
1st Cross Road, Ashoknagar Post,
Mangalore - 560006.
...PETITIONERS
(By Shri Amar Correa, Advocate)
AND:
1. State of Karnataka,
By Mangalore North Police Station,
Represented by State Public Prosecutor,
High Court of Karnataka,
Bangalore - 560001.
2. Mr. Chandrashekara,
Son of Mallesh,
Aged about 38 years,
Residing at 3-129-12, Pandith House,
Permanuur, Mangalooru City,
Karnataka - 575015.
...RESPONDENTS
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent)
*****
This Criminal Petition filed under Section 482 code of
Criminal Procedure, 1973, praying to 1) Quash the FIR and
complaint in Cr. No.74/2015, registered by respondent No.1
Police, pursuant to the order dated 27.1.2015 passed by II Addl.
SR. C.J and C.J.M., Mangalore U/s 156 (3) of the code of
criminal procedure in P.C.R.No.35/2015, for the offences p/u/s
29
506,34,120B,418,421,422,406,409,419,420,415 and 417 of IPC
at Annexure-A and B and etc.,
IN CRIMINAL PETITION No.3557 OF 2015
BETWEEN:
1. Sri. Jeevaraj Puranik,
Son of A G Puranik,
Aged Major,
Residing at D/No.01-22-1685/08,
"Shree Annapoorna",
Sultan Batteri Road,
Opposite Billava Sangha,
Mangalore - 560006.
2. Sri. Roshan D'Souza,
Aged about 39 years,
Residing at Roshan Villa,
D.No.8-40/2, Kodical,
1st Cross Road, Ashoknagar Post,
Mangalore - 560006.
...PETITIONERS
(By Shri Amar Correa, Advocate)
AND:
1. State of Karnataka,
By Mangalore North Police Station,
Represented by State Public Prosecutor,
High Court of Karnataka,
Bangalore - 560001.
2. Smt. Shobha Rao,
Wife of Sri. Venugopal Rao,
30
Aged about 47 years,
Residing at S.S.Park apartment,
D.No.302, 3rd Floor,
Near Mahamaya Temple,
Carstreet, Mangalore - 560601.
...RESPONDENTS
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent)
*****
This Criminal Petition filed under Section 482 code of
Criminal Procedure, 1973, praying to 1) Quash the FIR and
complaint in Cr. No.243/2014, registered by respondent No.1
Police, pursuant to the order dated 24.11.2014 passed by II
Addl. SR. C.J and C.J.M., Mangalore U/s 156 (3) of the code of
criminal procedure in P.C.R.No.80/2014, for the offences p/u/s
506,34,120B,418,421,422,406,409,419,420,415 and 417 of IPC
at Annexure-A and B and etc.,
IN CRIMINAL PETITION No.3558 OF 2015
BETWEEN:
1. Sri. Jeevaraj Puranik,
Son of A G Puranik,
Aged 55 years,
Residing at D/No.01-22-1685/08,
"Shree Annapoorna",
Sultan Batteri Road,
Opposite Billava Sangha,
Mangalore - 575006.
2. Sri. Roshan D'Souza,
Aged about 39 years,
Residing at Roshan Villa,
31
D.No.8-40/2, Kodical,
1st Cross Road, Ashoknagar Post,
Mangalore - 575006.
...PETITIONERS
(By Shri Amar Correa, Advocate)
AND:
1. State of Karnataka,
By Mangalore North Police Station,
Represented by State Public Prosecutor,
High Court of Karnataka,
Bangalore - 560001.
2. Sri. M Vishwanath,
Son of Late Subraya,
Aged about 50 years,
Residing at 12-2-246/1,
Mahamaya Temple Garden,
Field Street, Mangalore - 575001.
...RESPONDENTS
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent)
*****
This Criminal Petition filed under Section 482 code of
Criminal Procedure, 1973, praying to 1) Quash the FIR and
complaint in Cr. No.83/2015, registered by respondent No.1
Police, pursuant to the order dated 30.1.2015 passed by II Addl.
SR. C.J and C.J.M., Mangalore U/s 156 (3) of the code of
criminal procedure in P.C.R.No.43/2015, for the offences p/u/s
506,34,120B,418,421,422,406,409,419,420,415 and 417 of IPC
at Annexure-A and B and etc.,
32
IN CRIMINAL PETITION No.3559 OF 2015
BETWEEN:
1. Sri. Jeevaraj Puranik,
Son of A G Puranik,
Aged 55 years,
Residing at D/No.01-22-1685/08,
"Shree Annapoorna",
Sultan Batteri Road,
Opposite Billava Sangha,
Mangaluru - 575006.
2. Sri. Roshan D'Souza,
Aged about 39 years,
Residing at Roshan Villa,
D.No.8-40/2, Kodical,
1st Cross Road, Ashoknagar Post,
Mangaluru - 575006.
...PETITIONERS
(By Shri Amar Correa, Advocate)
AND:
1. State of Karnataka,
By Mangaluru North Police Station,
Represented by State Public Prosecutor,
High Court of Karnataka,
Bengaluru - 560001.
2. Sri. Stany D'Souza,
Son of Albert D'Souza,
Aged about 40 years,
Residing at 3-167/8, Narla House,
33
Talapady,
Mangalore - 575024.
...RESPONDENTS
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent)
*****
This Criminal Petition filed under Section 482 code of
Criminal Procedure, 1973, praying to 1) Quash the FIR and
complaint in Cr. No.272/2014, registered by respondent No.1
Police, pursuant to the order dated 29.11.2014 passed by II
Addl. SR. C.J and C.J.M., Mangalore U/s 156 (3) of the code of
criminal procedure in P.C.R.No.94/2014, for the offences p/u/s
506,34,120B,418,421,422,406,409,419,420,415 and 417 of IPC
at Annexure-A and B and etc.,
IN CRIMINAL PETITION No.3560 OF 2015
BETWEEN:
1. Sri. Jeevaraj Puranik,
Son of A G Puranik,
Aged 55 years,
Residing at D/No.01-22-1685/08,
"Shree Annapoorna",
Sultan Batteri Road,
Opposite Billava Sangha,
Mangalore - 575006.
2. Sri. Roshan D'Souza,
Aged about 39 years,
Residing at Roshan Villa,
D.No.8-40/2, Kodical,
1st Cross Road, Ashoknagar Post,
Mangalore - 575006.
34
...PETITIONERS
(By Shri Amar Correa, Advocate)
AND:
1. State of Karnataka,
By Mangalore North Police Station,
Represented by State Public Prosecutor,
High Court of Karnataka,
Bangalore - 560001.
2. Smt. Kesari,
Wife of Shailesh,
Aged about 30 years,
Residing at 7-58, 6th Block,
Jeppinamogaru,
Mangalooru City,
Karnataka - 575002.
...RESPONDENTS
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent)
*****
This Criminal Petition filed under Section 482 code of
Criminal Procedure, 1973, praying to 1) Quash the FIR and
complaint in Cr. No.75/2015, registered by respondent No.1
Police, pursuant to the order dated 29.1.2015 passed by II Addl.
SR. C.J and C.J.M., Mangalore U/s 156 (3) of the code of
criminal procedure in P.C.R.No.36/2015, for the offences p/u/s
506,34,120B,418,421,422,406,409,419,420,415 and 417 of IPC
at Annexure-A and B and etc.,
IN CRIMINAL PETITION No.3561 OF 2015
35
BETWEEN:
1. Sri. Jeevaraj Puranik,
Son of A G Puranik,
Aged 55 years,
Residing at D/No.01-22-1685/08,
"Shree Annapoorna",
Sultan Batteri Road,
Opposite Billava Sangha,
Mangalore - 560006.
2. Sri. Roshan D'Souza,
Aged about 39 years,
Residing at Roshan Villa,
D.No.8-40/2, Kodical,
1st Cross Road, Ashoknagar Post,
Mangalore - 560006.
...PETITIONERS
(By Shri Amar Correa, Advocate)
AND:
1. State of Karnataka,
By Mangalore North Police Station,
Represented by State Public Prosecutor,
High Court of Karnataka,
Bangalore - 560001.
2. Sri. Veera D Mello,
Son of Fedrick D'Souza,
Aged about 43 years,
Residing at Burdu House,
Permmannuru Post,
Mangalooru City,
36
Karnataka - 575006.
...RESPONDENTS
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent)
*****
This Criminal Petition filed under Section 482 code of
Criminal Procedure, 1973, praying to 1) Quash the FIR and
complaint in Cr. No.36/2015, registered by respondent No.1
Police, pursuant to the order dated 20.12.2014 passed by II
Addl. SR. C.J and C.J.M., Mangalore U/s 156 (3) of the code of
criminal procedure in P.C.R.No.139/2014, for the offences
p/u/s 506,34,120B,418,421,422,406,409,419,420,415 and 417
of IPC at Annexure-A and B and etc.,
IN CRIMINAL PETITION No.3562 OF 2015
BETWEEN:
1. Sri. Jeevaraj Puranik,
Son of A G Puranik,
Aged about 55 years,
Residing at D/No.01-22-1685/08,
"Shree Annapoorna",
Sultan Batteri Road,
Opposite Billava Sangha,
Mangalore - 575006.
2. Sri. Roshan D'Souza,
Aged about 39 years,
Residing at Roshan Villa,
D.No.8-40/2, Kodical,
1st Cross Road, Ashoknagar Post,
Mangalore - 575006.
37
...PETITIONERS
(By Shri Amar Correa, Advocate)
AND:
1. State of Karnataka,
By Mangalore North Police Station,
Represented by State Public Prosecutor,
High Court of Karnataka,
Bangalore - 560001.
2. Smt. Leena D'Souza,
Wife of Mr. Oswald D'Souza,
Aged about 53 years,
Residing at 7-153/1, Shiva
Kripa House, Masjid Road,
Bajal Post, Mangalooru City,
Karnataka - 575002.
...RESPONDENTS
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent)
*****
This Criminal Petition filed under Section 482 code of
Criminal Procedure, 1973, praying to 1) Quash the FIR and
complaint in Cr. No.25/2015, registered by respondent No.1
Police, pursuant to the order dated 11.12.2014 passed by II
Addl. SR. C.J and C.J.M., Mangalore U/s 156 (3) of the code of
criminal procedure in P.C.R.No.131/2014, for the offences
p/u/s 506,34,120B,418,421,422,406,409,419,420,415 and 417
of IPC at Annexure-A and B and etc.,
IN CRIMINAL PETITION No.3563 OF 2015
38
BETWEEN:
1. Sri. Jeevaraj Puranik,
Son of A G Puranik,
Aged 55 years,
Residing at D/No.01-22-1685/08,
"Shree Annapoorna",
Sultan Batteri Road,
Opposite Billava Sangha,
Mangalore - 575001.
2. Sri. Roshan D'Souza,
Aged about 39 years,
Residing at Roshan Villa,
D.No.8-40/2, Kodical,
1st Cross Road, Ashoknagar Post,
Mangalore - 575001.
...PETITIONERS
(By Shri Amar Correa, Advocate)
AND:
1. State of Karnataka,
By Mangalore North Police Station,
Represented by State Public Prosecutor,
High Court of Karnataka,
Bangalore - 560001.
2. Smt. Asha Kiran,
Wife of D N Jaya Shankar,
Aged about 45 years,
Residing at Akarsha Nilaya,
Kondana House,
Kotekar Post,
39
Mangaluru - 575022.
...RESPONDENTS
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent)
*****
This Criminal Petition filed under Section 482 code of
Criminal Procedure, 1973, praying to 1) Quash the FIR and
complaint in Cr. No.148/2015, registered by respondent No.1
Police, pursuant to the order dated 31.3.2015 passed by II Addl.
SR. C.J and C.J.M., Mangalore U/s 156 (3) of the code of
criminal procedure in P.C.R.No.80/2015, for the offences p/u/s
506,34,120B,418,421,422,406,409,419,420,415 and 417 of IPC
at Annexure-A and B and etc.,
IN CRL.P.No.3564/2015
BETWEEN:
1. Sri Jeevaraj Puranik,
S/o. A.G. Puranik,
Aged 55 years,
R/at D/No.01-22-1685/08,
"Shree Annapoorna"
Sultan Batteri Road,
Opp. Billava Sangha,
Mangaluru - 575 006.
2. Sri Roshan D'Souza,
Aged about 39 years,
R/at Roshan Villa,
D.No.8-40/2, Kodical,
1st Cross Road, Ashoknagar Post,
Mangaluru - 575 006.
40
...PETITIONERS
(By Shri Amar Correa, Advocate)
AND:
1. State of Karnataka,
By Mangaluru North Police Station,
Represented by State Public Prosecutor,
High Court of Karnataka,
Bengaluru - 560 001.
2. Sri Prashanth Alva,
S/o. D. Narayana Alva,
Aged about 34 years,
R/at Talapady, Naria,
Talapady,
Mangalore - 575 006.
...RESPONDENTS
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent No.1)
*****
This Criminal Petition filed under Section 482 code of
Criminal Procedure, 1973, praying to 1) Quash the FIR and
Complaint in Crime No.279/2014, registered by respondent
No.1 Police, pursuant to the Order dated 29.11.2014 passed by
II Addl. Sr. Civil Judge and C.J.M., Mangalore under Section
156(3) of the Code of Criminal Procedure in P.C.R.No.95/2014,
for the offences punishable under Sections 506,
34,120B,418,421,422,406,409,419,420,415 and 417 of IPC at
Annexures- A and B. 2) Set aside the order dated 29.11.2014
passed by the II Addl. Sr. Civil Judge and C.J.M., Mangalore in
41
PCR No.95/2014 thereby directing the respondent No.1 for
investigation under Section 156(3) of the Code of Criminal
Procedure and to submit report and etc.
IN CRL.P.No.3565/2015
BETWEEN:
1. Sri Jeevaraj Puranik,
S/o. A.G. Puranik,
Aged 55 years,
R/at D/No.01-22-1685/08,
"Shree Annapoorna"
Sultan Batteri Road,
Opp. Billava Sangha,
Mangaluru - 575 006.
2. Sri Roshan D'Souza,
Aged about 39 years,
R/at Roshan Villa,
D.No.8-40/2, Kodical,
1st Cross Road, Ashoknagar Post,
Mangaluru - 575 006.
...PETITIONERS
(By Shri Amar Correa, Advocate)
AND:
1. State of Karnataka,
By Mangaluru North Police Station,
Represented by State Public Prosecutor,
High Court of Karnataka,
Bengaluru - 560 001.
2. Smt. Jessy D'Souza,
42
W/o. K.G. Paul,
Aged about 62 years,
R/at Ajay Villa,
Nehru Road, Souterpete,
3rd Left Cross, Gorigudde,
Mangalooru City - 560 002,
Karnataka.
...RESPONDENTS
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent No.1)
*****
This Criminal Petition filed under Section 482 code of
Criminal Procedure, 1973, praying to 1) Quash the FIR and
Complaint in CR.No.45/2015 registered by respondent No.1
Police, pursuant to the Order dated 19.01.2015 passed by II
Addl. Sr. Civil Judge and C.J.M., Mangalore under Section
156(3) of the Code of Criminal Procedure in P.C.R.No.7/2015,
for the offences punishable under Sections 506,
34,120B,418,421,422,406,409,419,420,415 and 417 of IPC at
Annexures- A and B. 2) Set aside the order dated 19.01.2015
passed by the II Addl. Sr. Civil Judge and C.J.M., Mangalore in
PCR No.7/2015 thereby directing the respondent No.1 for
investigation under Section 156(3) of the Code of Criminal
Procedure and to submit report and etc.
IN CRL.P.No.3566/2015
BETWEEN:
1. Sri Jeevaraj Puranik,
S/o. A.G. Puranik,
Aged 55 years,
R/at D/No.01-22-1685/08,
43
"Shree Annapoorna"
Sultan Batteri Road,
Opp. Billava Sangha,
Mangaluru - 575 006.
2. Sri Roshan D'Souza,
Aged about 39 years,
R/at Roshan Villa,
D.No.8-40/2, Kodical,
1st Cross Road, Ashoknagar Post,
Mangaluru - 575 006.
...PETITIONERS
(By Shri Amar Correa, Advocate)
AND:
1. State of Karnataka,
By Mangaluru North Police Station,
Represented by State Public Prosecutor,
High Court of Karnataka,
Bengaluru - 560 001.
2. Smt. Premalatha,
W/o. Prabhakar,
Aged about 37 years,
R/at Om Shri Nilaya,
Thuminar, Kunjathur,
Manjeshwara, Kasargode,
Kerala - 671323.
...RESPONDENTS
44
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent No.1)
*****
This Criminal Petition filed under Section 482 code of
Criminal Procedure, 1973, praying to 1) Quash the FIR and
Complaint in Crime No.105/2015, registered by respondent
No.1 Police, pursuant to the Order dated 03.02.2015 passed by
II Addl. Sr. Civil Judge and C.J.M., Mangalore under Section
156(3) of the Code of Criminal Procedure in P.C.R.No.54/2015,
for the offences punishable under Sections 506,
34,120B,418,421,422,406,409,419,420,415 and 417 of IPC at
Annexures- A and B. 2) Set aside the order dated 03.02.2015
passed by the II Addl. Sr. Civil Judge and C.J.M., Mangalore in
PCR No.54/2015 thereby directing the respondent No.1 for
investigation under Section 156(3) of the Code of Criminal
Procedure and to submit report and etc.
IN CRL.P.No.3567/2015
BETWEEN:
1. Sri Jeevaraj Puranik,
S/o. A.G. Puranik,
Aged 55 years,
R/at D/No.01-22-1685/08,
"Shree Annapoorna"
Sultan Batteri Road,
Opp. Billava Sangha,
Mangaluru - 575 006.
2. Sri Roshan D'Souza,
Aged about 39 years,
R/at Roshan Villa,
D.No.8-40/2, Kodical,
45
1st Cross Road, Ashoknagar Post,
Mangaluru - 575 006.
...PETITIONERS
(By Shri Amar Correa, Advocate)
AND:
1. State of Karnataka,
By Mangaluru North Police Station,
Represented by State Public Prosecutor,
High Court of Karnataka,
Bengaluru - 560 001.
2. Smt.Savitha V. Shetty,
W/o. Venu Gopala Shetty,
Aged about 35 years,
R/at Kamaajaal,
Narla, Talapady,
Mangalore - 575 006.
...RESPONDENTS
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent No.1)
*****
This Criminal Petition filed under Section 482 code of
Criminal Procedure, 1973, praying to 1) Quash the FIR and
Complaint in Crime No.271/2014, registered by respondent
No.1 Police, pursuant to the Order dated 29.11.2014 passed by
II Addl. Sr. Civil Judge and C.J.M., Mangalore under Section
156(3) of the Code of Criminal Procedure in P.C.R.No.97/2014,
for the offences punishable under Sections 506,
46
34,120B,418,421,422,406,409,419,420,415 and 417 of IPC at
Annexures- A and B. 2) Set aside the order dated 29.11.2014
passed by the II Addl. Sr. Civil Judge and C.J.M., Mangalore in
PCR No.97/2014 thereby directing the respondent No.1 for
investigation under Section 156(3) of the Code of Criminal
Procedure and to submit report and etc.
IN CRL.P.No.3568/2015
BETWEEN:
1. Sri Jeevaraj Puranik,
S/o. A.G. Puranik,
Aged 55 years,
R/at D/No.01-22-1685/08,
"Shree Annapoorna"
Sultan Batteri Road,
Opp. Billava Sangha,
Mangaluru - 575 006.
2. Sri Roshan D'Souza,
Aged about 39 years,
R/at Roshan Villa,
D.No.8-40/2, Kodical,
1st Cross Road, Ashoknagar Post,
Mangaluru - 575 006.
...PETITIONERS
(By Shri Amar Correa, Advocate)
AND:
1. State of Karnataka,
By Mangaluru North Police Station,
Represented by State Public Prosecutor,
47
High Court of Karnataka,
Bengaluru - 560 001.
2. Smt. Devaki M. Shetty,
W/o. Mahabala Shetty,
Aged about 63 years,
R/at Pthimbara, Mangalpady post,
Via Uppala, Kasargod,
Kerala - 671 322.
...RESPONDENTS
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent No.1)
*****
This Criminal Petition filed under Section 482 code of
Criminal Procedure, 1973, praying to 1) Quash the FIR and
Complaint in Crime No.265/2014, registered by respondent
No.1 Police, pursuant to the Order dated 29.11.2014 passed by
II Addl. Sr. Civil Judge and C.J.M., Mangalore under Section
156(3) of the Code of Criminal Procedure in P.C.R.No.91/2014,
for the offences punishable under Sections 506,
34,120B,418,421,422,406,409,419,420,415 and 417 of IPC at
Annexures- A and B. 2) Set aside the order dated 29.11.2014
passed by the II Addl. Sr. Civil Judge and C.J.M., Mangalore in
PCR No.91/2014 thereby directing the respondent No.1 for
investigation under Section 156(3) of the Code of Criminal
Procedure and to submit report and etc.
IN CRL.P.No.3569/2015
BETWEEN:
1. Sri Jeevaraj Puranik,
48
S/o. A.G. Puranik,
Aged 55 years,
R/at D/No.01-22-1685/08,
"Shree Annapoorna"
Sultan Batteri Road,
Opp. Billava Sangha,
Mangaluru - 575 006.
2. Sri Roshan D'Souza,
Aged about 39 years,
R/at Roshan Villa,
D.No.8-40/2, Kodical,
1st Cross Road, Ashoknagar Post,
Mangaluru - 575 006. ...PETITIONERS
(By Shri Amar Correa, Advocate)
AND:
1. State of Karnataka,
By Mangaluru North Police Station,
Represented by State Public Prosecutor,
High Court of Karnataka,
Bengaluru - 560 001.
2. Sri Akshitha S.,
D/o. S. Subrahmanya,
Aged about 22 years,
R/at Prashanthi House,
Kaikamba, Uppala Post,
Kasargod,
Kerala - 671 322.
...RESPONDENTS
49
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent No.1)
*****
This Criminal Petition filed under Section 482 code of
Criminal Procedure, 1973, praying to 1) Quash the FIR and
Complaint in Crime No.270/2014, registered by respondent
No.1 Police, pursuant to the Order dated 29.11.2014 passed by
II Addl. Sr. Civil Judge and C.J.M., Mangalore under Section
156(3) of the Code of Criminal Procedure in P.C.R.No.96/2014,
for the offences punishable under Sections 506,
34,120B,418,421,422,406,409,419,420,415 and 417 of IPC at
Annexures- A and B. 2) Set aside the order dated 29.11.2014
passed by the II Addl. Sr. Civil Judge and C.J.M., Mangalore in
PCR No.96/2014 thereby directing the respondent No.1 for
investigation under Section 156(3) of the Code of Criminal
Procedure and to submit report and etc.
IN CRL.P.No.3570/2015
BETWEEN:
1. Sri Jeevaraj Puranik,
S/o. A.G. Puranik,
Aged 55 years,
R/at D/No.01-22-1685/08,
"Shree Annapoorna"
Sultan Batteri Road,
Opp. Billava Sangha,
Mangaluru - 575 006.
2. Sri Roshan D'Souza,
Aged about 39 years,
R/at Roshan Villa,
D.No.8-40/2, Kodical,
50
1st Cross Road, Ashoknagar Post,
Mangaluru - 575 006.
...PETITIONERS
(By Shri Amar Correa, Advocate)
AND:
1. State of Karnataka,
By Mangaluru North Police Station,
Represented by State Public Prosecutor,
High Court of Karnataka,
Bengaluru - 560 001.
2. Sri Sudhakar K.,
S/o. Uggappa Gowda,
Aged about 43 years,
R/at Sithkaka Compound,
Attavara Babugudda,
Mangalooru City,
Karnataka - 575 001.
...RESPONDENTS
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent No.1)
*****
This Criminal Petition filed under Section 482 code of
Criminal Procedure, 1973, praying to 1) Quash the FIR and
Complaint in Crime No.44/2015, registered by respondent No.1
Police, pursuant to the Order dated 19.01.2015 passed by II
Addl. Sr. Civil Judge and C.J.M., Mangalore under Section
156(3) of the Code of Criminal Procedure in P.C.R.No.6/2015,
for the offences punishable under Sections 506,
51
34,120B,418,421,422,406,409,419,420,415 and 417 of IPC at
Annexures- A and B. 2) Set aside the order dated 19.01.2015
passed by the II Addl. Sr. Civil Judge and C.J.M., Mangalore in
PCR No.6/2015 thereby directing the respondent No.1 for
investigation under Section 156(3) of the Code of Criminal
Procedure and to submit report and etc.
IN CRL.P.No.3571/2015
BETWEEN:
1. Sri Jeevaraj Puranik,
S/o. A.G. Puranik,
Aged 55 years,
R/at D/No.01-22-1685/08,
"Shree Annapoorna"
Sultan Batteri Road,
Opp. Billava Sangha,
Mangaluru - 575 006.
2. Sri Roshan D'Souza,
Aged about 39 years,
R/at Roshan Villa,
D.No.8-40/2, Kodical,
1st Cross Road, Ashoknagar Post,
Mangaluru - 575 006.
...PETITIONERS
(By Shri Amar Correa, Advocate)
AND:
1. State of Karnataka,
By Mangaluru North Police Station,
52
Represented by State Public Prosecutor,
High Court of Karnataka,
Bengaluru - 560 001.
2. Ms. Deepika,
D/o. Vishwanath Anchan,
Aged about 27 years,
R/at 2-118B, Chethana Nagara,
Kumpala Post, Kotekar,
Someshwar,
Mangalore - 575 022.
...RESPONDENTS
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent No.1)
This Criminal Petition filed under Section 482 code of
Criminal Procedure, 1973, praying to 1) Quash the FIR and
Complaint in Crime No.66/2015, registered by respondent No.1
Police, pursuant to the Order dated 23.01.2014 passed by II
Addl. Sr. Civil Judge and C.J.M., Mangalore under Section
156(3) of the Code of Criminal Procedure in P.C.R.No.28/2015,
for the offences punishable under Sections 506,
34,120B,418,421,422,406,409,419,420,415 and 417 of IPC at
Annexures- A and B. 2) Set aside the order dated 23.01.2014
passed by the II Addl. Sr. Civil Judge and C.J.M., Mangalore in
PCR No.28/2015 thereby directing the respondent No.1 for
investigation under Section 156(3) of the Code of Criminal
Procedure and to submit report and etc.
IN CRL.P.No.3572/2015
BETWEEN:
1. Sri Jeevaraj Puranik,
S/o. A.G. Puranik,
53
Aged 55 years,
R/at D/No.01-22-1685/08,
"Shree Annapoorna"
Sultan Batteri Road,
Opp. Billava Sangha,
Mangaluru - 575 006.
2. Sri Roshan D'Souza,
Aged about 39 years,
R/at Roshan Villa,
D.No.8-40/2, Kodical,
1st Cross Road, Ashoknagar Post,
Mangaluru - 575 006. ...PETITIONERS
(By Shri Amar Correa, Advocate)
AND:
1. State of Karnataka,
By Mangaluru North Police Station,
Represented by State Public Prosecutor,
High Court of Karnataka,
Bengaluru - 560 001.
2. Smt. Sharada G.,
W/o. Balakrishna Gowda N.,
Aged about 40 years,
R/at 2-59/6, Chaleppadi,
Kollamgru, Sullia Taluk,
Dakshina Kannada,
Karnataka - 575 001.
...RESPONDENTS
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent No.1)
*****
54
This Criminal Petition filed under Section 482 code of
Criminal Procedure, 1973, praying to 1) Quash the FIR and
Complaint in Crime No.145/2015, registered by respondent
No.1 Police, pursuant to the Order dated 02.03.2015 passed by
II Addl. Sr. Civil Judge and C.J.M., Mangalore under Section
156(3) of the Code of Criminal Procedure in P.C.R.No.70/2015,
for the offences punishable under Sections 506,
34,120B,418,421,422,406,409,419,420,415 and 417 of IPC at
Annexures- A and B. 2) Set aside the order dated 02.03.2015
passed by the II Addl. Sr. Civil Judge and C.J.M., Mangalore in
PCR No.70/2015 thereby directing the respondent No.1 for
investigation under Section 156(3) of the Code of Criminal
Procedure and to submit report and etc.
IN CRL.P.No.3573/2015
BETWEEN:
1. Sri Jeevaraj Puranik,
S/o. A.G. Puranik,
Aged 55 years,
R/at D/No.01-22-1685/08,
"Shree Annapoorna"
Sultan Batteri Road,
Opp. Billava Sangha,
Mangaluru - 575 006.
2. Sri Roshan D'Souza,
Aged about 39 years,
R/at Roshan Villa,
D.No.8-40/2, Kodical,
1st Cross Road, Ashoknagar Post,
Mangaluru - 575 006.
...PETITIONERS
55
(By Shri Amar Correa, Advocate)
AND:
1. State of Karnataka,
By Mangaluru North Police Station,
Represented by State Public Prosecutor,
High Court of Karnataka,
Bengaluru - 560 001.
2. Smt. Gretta Dalmeda,
W/o. Albert Dalmeda,
Aged about 42 years,
R/at Kilenjar,
Kuppepadavu Post,
Mangalore - 575 006.
...RESPONDENTS
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent No.1)
*****
This Criminal Petition filed under Section 482 code of
Criminal Procedure, 1973, praying to 1) Quash the FIR and
Complaint in Crime No.281/2014, registered by respondent
No.1 Police, pursuant to the Order dated 02.12.2014 passed by
II Addl. Sr. Civil Judge and C.J.M., Mangalore under Section
156(3) of the Code of Criminal Procedure in
P.C.R.No.101/2014, for the offences punishable under Sections
506, 34,120B,418,421,422,406,409,419,420,415 and 417 of
IPC at Annexures- A and B. 2) Set aside the order dated
02.12.2014 passed by the II Addl. Sr. Civil Judge and C.J.M.,
Mangalore in PCR No.101/2014 thereby directing the
56
respondent No.1 for investigation under Section 156(3) of the
Code of Criminal Procedure and to submit report and etc.
IN CRL.P.No.3574/2015
BETWEEN:
1. Sri Jeevaraj Puranik,
S/o. A.G. Puranik,
Aged 55 years,
R/at D/No.01-22-1685/08,
"Shree Annapoorna"
Sultan Batteri Road,
Opp. Billava Sangha,
Mangaluru - 575 006.
2. Sri Roshan D'Souza,
Aged about 39 years,
R/at Roshan Villa,
D.No.8-40/2, Kodical,
1st Cross Road, Ashoknagar Post,
Mangaluru - 575 006. ...PETITIONERS
(By Shri Amar Correa, Advocate)
AND:
1. State of Karnataka,
By Mangaluru North Police Station,
Represented by State Public Prosecutor,
High Court of Karnataka,
Bengaluru - 560 001.
2. Smt. Sumangala,
57
W/o. Raghu Rai,
Aged about 30 years,
R/at Meugudde House,
Sangabettu Village, Bantwal,
Dakshina Kannada - 573 154.
...RESPONDENTS
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent No.1)
*****
This Criminal Petition filed under Section 482 code of
Criminal Procedure, 1973, praying to 1) Quash the FIR and
Complaint in Crime No.282/2014, registered by respondent
No.1 Police, pursuant to the Order dated 02.12.2014 passed by
II Addl. Sr. Civil Judge and C.J.M., Mangalore under Section
156(3) of the Code of Criminal Procedure in
P.C.R.No.102/2014, for the offences punishable under Sections
506, 34,120B,418,421,422,406,409,419,420,415 and 417 of
IPC at Annexures- A and B. 2) Set aside the order dated
02.12.2014 passed by the II Addl. Sr. Civil Judge and C.J.M.,
Mangalore in PCR No.102/2014 thereby directing the
respondent No.1 for investigation under Section 156(3) of the
Code of Criminal Procedure and to submit report and etc.
IN CRL.P.No.3575/2015
BETWEEN:
1. Sri Jeevaraj Puranik,
S/o. A.G. Puranik,
Aged 55 years,
R/at D/No.01-22-1685/08,
"Shree Annapoorna"
Sultan Batteri Road,
58
Opp. Billava Sangha,
Mangaluru - 575 006.
2. Sri Roshan D'Souza,
Aged about 39 years,
R/at Roshan Villa,
D.No.8-40/2, Kodical,
1st Cross Road, Ashoknagar Post,
Mangaluru - 575 006.
...PETITIONERS
(By Shri Amar Correa, Advocate)
AND:
1. State of Karnataka,
By Mangaluru North Police Station,
Represented by State Public Prosecutor,
High Court of Karnataka,
Bengaluru - 560 001.
2. Smt. Sunanda B.M.,
W/o. K. Chandrashekar,
Aged about 49 years,
R/at Shankara Nilaya,
Shetty Gadde road,
R.D. Nagar, Kudlu,
Kasargod,
Kerala - 671 124.
...RESPONDENTS
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent No.1)
59
*****
This Criminal Petition filed under Section 482 code of
Criminal Procedure, 1973, praying to 1) Quash the FIR and
Complaint in Crime No.80/2015, registered by respondent No.1
Police, pursuant to the Order dated 29.01.2015 passed by II
Addl. Sr. Civil Judge and C.J.M., Mangalore under Section
156(3) of the Code of Criminal Procedure in P.C.R.No.39/2015,
for the offences punishable under Sections 506,
34,120B,418,421,422,406,409,419,420,415 and 417 of IPC at
Annexures- A and B. 2) Set aside the order dated 29.01.2015
passed by the II Addl. Sr. Civil Judge and C.J.M., Mangalore in
PCR No.39/2015 thereby directing the respondent No.1 for
investigation under Section 156(3) of the Code of Criminal
Procedure and to submit report and etc.
IN CRL.P.No.3676/2015:
BETWEEN:
1. Sri. Jeevaraj Puranik,
Son of A.G.Puranik,
Aged major,
Residing at D/No.01-22-1685/08,
"Shree Annapoorna",
Sultan Batteri Road,
Opposite Billava Sangha,
Mangalore - 575 006.
2. Sri. Roshan D'Souza,
Aged about 39 years,
Residing at Roshan Villa,
D.No.8-40/2,
Kodical, 1st Cross Road,
Ashoknagar Post,
Mangalore - 575 006.
60
...PETITIONERS
(By Shri Amar Correa, Advocate)
AND:
1. State of Karnataka,
By Mangalore North Police Station,
Represented by
State Public Prosecutor,
High Court of Karnataka,
Bangalore - 560 001.
2. Smt. Shalini Kulal,
W/o. Bhoja Julal,
Aged major,
Residing at Kaliyoor Madaka House,
Sunkada Katte,
Manjeshwara,
Kasargod,
Kerala-625 006.
...RESPONDENTS
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent No.1)
*****
This Criminal Petition filed under Section 482 of the
Code of Criminal Procedure, 1973, praying to i) quash the FIR
and complaint in Crime No.62/2015, registered by respondent
no.1 police, pursuant to the order dated 22.01.2015 passed by II
Additional Senior Civil Judge and Chief Judicial Magistrate,
Mangalore under Section 156(3) of the Code of Criminal
Procedure in P.C.R.No.21/2015, for the offences punishable
under Sections 415, 417, 418, 419, 420, 421, 422, 406, 409,
61
506, 120B read with Section 34 of IPC at Annexure-A and B
and etc;
IN CRL.P.No.3677/2015:
BETWEEN:
1. Sri. Jeevaraj Puranik,
Son of A.G.Puranik,
Aged about 55 years,
Residing at D/No.01-22-1685/08,
"Shree Annapoorna",
Sultan Batteri Road,
Opposite Billava Sangha,
Mangalore - 575 006.
2. Sri. Roshan D'Souza,
Aged about 39 years,
Residing at Roshan Villa,
D.No.8-40/2,
Kodical, 1st Cross Road,
Ashoknagar Post,
Mangalore - 575 006.
...PETITIONERS
(By Shri Amar Correa, Advocate)
AND:
1. State of Karnataka,
By Mangalore North Police Station,
Represented by
State Public Prosecutor,
High Court of Karnataka,
Bangalore - 560 001.
62
2. Smt. Usha K,
W/o. Praveen Kumar .M,
Aged about 33 years,
Residing at Mudalthadka House,
Kudalmeskala Post,
Mangalpady,
Via Kasargod,
Kerala-671 324. ...RESPONDENTS
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent No.1)
*****
This Criminal Petition filed under Section 482 of the
Code of Criminal Procedure, 1973, praying to i) quash the FIR
and complaint in Crime No.76/2015, registered by respondent
no.1 police, pursuant to the order dated 29.01.2015 passed by II
Additional Senior Civil Judge and Chief Judicial Magistrate,
Mangalore under Section 156(3) of the Code of Criminal
Procedure in P.C.R.No.37/2015, for the offences punishable
under Sections 506, 120B, 418, 420, 421, 422, 406, 409, 419,
415 and 417 read with Section 34 of IPC at Annexure-A and B
and etc;
IN CRL.P.No.3678/2015:
BETWEEN:
1. Sri. Jeevaraj Puranik,
Son of A.G.Puranik,
Aged about 55 years,
Residing at D/No.01-22-1685/08,
"Shree Annapoorna",
Sultan Batteri Road,
63
Opposite Billava Sangha,
Mangalore - 575 006.
2. Sri. Roshan D'Souza,
Aged about 39 years,
Residing at Roshan Villa,
D.No.8-40/2,
Kodical, 1st Cross Road,
Ashoknagar Post,
Mangalore - 575 006.
...PETITIONERS
(By Shri Amar Correa, Advocate)
AND:
1. State of Karnataka,
By Mangalore North Police Station,
Represented by
State Public Prosecutor,
High Court of Karnataka,
Bangalore - 560 001.
2. Smt. Helen Lobo,
W/o. Kashmir D' Souza,
Aged about 45 years,
Resident of Mudimar House,
Pavoor, Manjeshwara,
Kasargode, Kerala-575 006.
...RESPONDENTS
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent No.1)
*****
64
This Criminal Petition filed under Section 482 of the
Code of Criminal Procedure, 1973, praying to i) quash the FIR
and complaint in Crime No.26/2015, registered by respondent
no.1 police, pursuant to the order dated 11.12.2014 passed by II
Additional Senior Civil Judge and Chief Judicial Magistrate,
Mangalore under Section 156(3) of the Code of Criminal
Procedure in P.C.R.No.132/2014, for the offences punishable
under Sections 406, 409, 420 and 120B read with Section 34 of
IPC at Annexure-A and B and etc;
IN CRL.P.No.3680/2015:
BETWEEN:
1. Sri. Jeevaraj Puranik,
Son of A.G.Puranik,
Aged about 55 years,
Residing at D/No.01-22-1685/08,
"Shree Annapoorna",
Sultan Batteri Road,
Opposite Billava Sangha,
Mangalore - 575 006.
2. Sri. Roshan D'Souza,
Aged about 39 years,
Residing at Roshan Villa,
D.No.8-40/2,
Kodical, 1st Cross Road,
Ashoknagar Post,
Mangalore - 575 006.
...PETITIONERS
(By Shri Amar Correa, Advocate)
AND:
65
1. State of Karnataka,
By Mangalore North Police Station,
Represented by
State Public Prosecutor,
High Court of Karnataka,
Bangalore - 560 001.
2. Smt. Jayashree Shetty,
Aged major,
Resident of Karmar House,
Kuthethur Village,
Katipalla,
Mangalore-30. ...RESPONDENTS
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent No.1)
*****
This Criminal Petition filed under Section 482 of the
Code of Criminal Procedure, 1973, praying to i) quash the FIR
and complaint in Crime No.56/2015, registered by respondent
no.1 police, pursuant to the order dated 22.01.2015 passed by II
Additional Senior Civil Judge and Chief Judicial Magistrate,
Mangalore under Section 156(3) of the Code of Criminal
Procedure in P.C.R.No.23/2015, for the offences punishable
under Sections 415, 417, 418, 419, 420, 421, 422, 406, 409,
506, 120B read with Section 34 of IPC at Annexure-A and B
and etc;
IN CRL.P.No.3681/2015:
BETWEEN:
1. Sri. Jeevaraj Puranik,
66
Son of A.G.Puranik,
Aged about 55 years,
Residing at D/No.01-22-1685/08,
"Shree Annapoorna",
Sultan Batteri Road,
Opposite Billava Sangha,
Mangalore - 575 006.
2. Sri. Roshan D'Souza,
Aged about 39 years,
Residing at Roshan Villa,
D.No.8-40/2,
Kodical, 1st Cross Road,
Ashoknagar Post,
Mangalore - 575 006.
...PETITIONERS
(By Shri Amar Correa, Advocate)
AND:
1. State of Karnataka,
By Mangalore North Police Station,
Represented by
State Public Prosecutor,
High Court of Karnataka,
Bangalore - 560 001.
2. Smt. Asha,
W/o. Lokesh,
Aged about 35 years,
Residing at Pommannu House,
Kunjathur Post,
Via Manjeshwara,
Kerala-671 112. ...RESPONDENTS
67
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent No.1)
*****
This Criminal Petition filed under Section 482 of the
Code of Criminal Procedure, 1973, praying to i) quash the FIR
and complaint in Crime No.274/2014, registered by respondent
no.1 police, pursuant to the order dated 01.12.2014 passed by II
Additional Senior Civil Judge and Chief Judicial Magistrate,
Mangalore under Section 156(3) of the Code of Criminal
Procedure in P.C.R.No.99/2014, for the offences punishable
under Sections 506, 120B, 418, 420, 421, 422, 406, 409, 419,
415 and 417 read with Section 34 of IPC at Annexure-A and B
and etc;
IN CRL.P.No.3682/2015:
BETWEEN:
1. Sri. Jeevaraj Puranik,
Son of A.G.Puranik,
Aged about 55 years,
Residing at D/No.01-22-1685/08,
"Shree Annapoorna",
Sultan Batteri Road,
Opposite Billava Sangha,
Mangalore - 575 006.
2. Sri. Roshan D'Souza,
Aged about 39 years,
Residing at Roshan Villa,
D.No.8-40/2,
Kodical, 1st Cross Road,
Ashoknagar Post,
68
Mangalore - 575 006.
...PETITIONERS
(By Shri Amar Correa, Advocate)
AND:
1. State of Karnataka,
By Mangalore North Police Station,
Represented by
State Public Prosecutor,
High Court of Karnataka,
Bangalore - 560 001.
2. Smt. Rathnavathi,
W/o. Somanatha,
Aged about 36 years,
Residing at Bollar House,
Bekuru House,
Kasargode,
Kerala-671 121. ...RESPONDENTS
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent No.1)
*****
This Criminal Petition filed under Section 482 of the
Code of Criminal Procedure, 1973, praying to i) quash the FIR
and complaint in Crime No.34/2015, registered by respondent
no.1 police, pursuant to the order dated 10.12.2014 passed by II
Additional Senior Civil Judge and Chief Judicial Magistrate,
Mangalore under Section 156(3) of the Code of Criminal
Procedure in P.C.R.No.128/2014, for the offences punishable
under Sections 415, 417, 418, 419, 420, 421, 422, 406, 409,
69
506, 120B read with Section 34 of IPC at Annexure-A and B
and etc;
IN CRL.P.No.3683/2015:
BETWEEN:
1. Sri. Jeevaraj Puranik,
Son of A.G.Puranik,
Aged about 55 years,
Residing at D/No.01-22-1685/08,
"Shree Annapoorna",
Sultan Batteri Road,
Opposite Billava Sangha,
Mangalore - 575 006.
2. Sri. Roshan D'Souza,
Aged about 39 years,
Residing at Roshan Villa,
D.No.8-40/2,
Kodical, 1st Cross Road,
Ashoknagar Post,
Mangalore - 575 006.
...PETITIONERS
(By Shri Amar Correa, Advocate)
AND:
1. State of Karnataka,
By Mangalore North Police Station,
Represented by
State Public Prosecutor,
High Court of Karnataka,
Bangalore - 560 001.
70
2. Smt. Geetha,
W/o. A. Ashok Kumar,
Aged about 54 years,
Residing at Sindhu House,
Sri Krishnanagar,
1st Cross, Kumpala,
Kotekar Post,
Mangalore-575 022. ...RESPONDENTS
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent No.1)
*****
This Criminal Petition filed under Section 482 of the
Code of Criminal Procedure, 1973, praying to i) quash the FIR
and complaint in Crime No.14/2015, registered by respondent
no.1 police, pursuant to the order dated 04.12.2014 passed by II
Additional Senior Civil Judge and Chief Judicial Magistrate,
Mangalore under Section 156(3) of the Code of Criminal
Procedure in P.C.R.No.118/2014, for the offences punishable
under Sections 415, 417, 418, 419, 420, 421, 422, 406, 409,
506, 120B read with Section 34 of IPC at Annexure-A and B
and etc;
IN CRL.P.No.3684/2015:
BETWEEN:
1. Sri. Jeevaraj Puranik,
Son of A.G.Puranik,
Aged about 55 years,
Residing at D/No.01-22-1685/08,
"Shree Annapoorna",
Sultan Batteri Road,
71
Opposite Billava Sangha,
Mangalore - 575 006.
2. Sri. Roshan D'Souza,
Aged about 39 years,
Residing at Roshan Villa,
D.No.8-40/2,
Kodical, 1st Cross Road,
Ashoknagar Post,
Mangalore - 575 006.
...PETITIONERS
(By Shri Amar Correa, Advocate)
AND:
1. State of Karnataka,
By Mangalore North Police Station,
Represented by
State Public Prosecutor,
High Court of Karnataka,
Bangalore - 560 001.
2. Smt. Tulasi B.,
W/o. Beliyappa Gouda,
Aged about 40 years,
Residing at Shantha Nilaya House,
Nidigal Post, Pelatabettu,
Ujire,
Mangalore-575 006.
...RESPONDENTS
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent No.1)
*****
72
This Criminal Petition filed under Section 482 of the
Code of Criminal Procedure, 1973, praying to i) quash the FIR
and complaint in Crime No.70/2015, registered by respondent
no.1 police, pursuant to the order dated 27.01.2015 passed by II
Additional Senior Civil Judge and Chief Judicial Magistrate,
Mangalore under Section 156(3) of the Code of Criminal
Procedure in P.C.R.No.32/2015, for the offences punishable
under Sections 506, 120B, 418, 420, 421, 422, 406, 409, 419,
415 and 417 read with Section 34 of IPC at Annexure-A and B
and etc;
IN CRL.P.No.3685/2015:
BETWEEN:
1. Sri. Jeevaraj Puranik,
Son of A.G.Puranik,
Aged about 55 years,
Residing at D/No.01-22-1685/08,
"Shree Annapoorna",
Sultan Batteri Road,
Opposite Billava Sangha,
Mangalore - 575 006.
2. Sri. Roshan D'Souza,
Aged about 39 years,
Residing at Roshan Villa,
D.No.8-40/2,
Kodical, 1st Cross Road,
Ashoknagar Post,
Mangalore - 575 006.
...PETITIONERS
(By Shri Amar Correa, Advocate)
73
AND:
1. State of Karnataka,
By Mangalore North Police Station,
Represented by
State Public Prosecutor,
High Court of Karnataka,
Bangalore - 560 001.
2. Smt. Anitha,
D/o. Narayana Poojary,
Aged major,
Residing at Sujir, Badigudde,
Pudu Post,
Bantwal Taluk,
Dakshina Kannada-574 153. ...RESPONDENTS
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent No.1)
*****
This Criminal Petition filed under Section 482 of the
Code of Criminal Procedure, 1973, praying to i) quash the FIR
and complaint in Crime No.49/2015, registered by respondent
no.1 police, pursuant to the order dated 20.01.2015 passed by II
Additional Senior Civil Judge and Chief Judicial Magistrate,
Mangalore under Section 156(3) of the Code of Criminal
Procedure in P.C.R.No.12/2015, for the offences punishable
under Sections 506, 34, 120B, 418, 421, 422, 406, 409, 419,
420, 415 and 417 of IPC at Annexure-A and B and etc;
IN CRL.P.No.3686/2015:
BETWEEN:
74
1. Sri. Jeevaraj Puranik,
Son of A.G.Puranik,
Aged about 55 years,
Residing at D/No.01-22-1685/08,
"Shree Annapoorna",
Sultan Batteri Road,
Opposite Billava Sangha,
Mangalore - 575 006.
2. Sri. Roshan D'Souza,
Aged about 39 years,
Residing at Roshan Villa,
D.No.8-40/2,
Kodical, 1st Cross Road,
Ashoknagar Post,
Mangalore - 575 006.
...PETITIONERS
(By Shri Amar Correa, Advocate)
AND:
1. State of Karnataka,
By Mangalore North Police Station,
Represented by
State Public Prosecutor,
High Court of Karnataka,
Bangalore - 560 001.
2. Sri. Kishore Kumar,
S/o. late K. Raghava Kottary,
Aged about 50 years,
Residing at 4-202,
Bettu Gadde House,
Permannur Post, Ranipura,
75
Mangalore-575 017.
Kerala-671 324. ...RESPONDENTS
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent No.1)
*****
This Criminal Petition filed under Section 482 of the
Code of Criminal Procedure, 1973, praying to i) quash the FIR
and complaint in Crime No.61/2015, registered by respondent
no.1 police, pursuant to the order dated 23.1.2015 passed by II
Additional Senior Civil Judge and Chief Judicial Magistrate,
Mangalore under Section 156(3) of the Code of Criminal
Procedure in P.C.R.No.25/2015, for the offences punishable
under Sections 415, 417, 418, 419, 420, 421, 422, 406, 409,
506, 120B read with Section 34 of IPC at Annexure-A and B
and etc;
IN CRL.P.No.3687/2015:
BETWEEN:
1. Sri. Jeevaraj Puranik,
Son of A.G.Puranik,
Aged about 55 years,
Residing at D/No.01-22-1685/08,
"Shree Annapoorna",
Sultan Batteri Road,
Opposite Billava Sangha,
Mangalore - 575 006.
2. Sri. Roshan D'Souza,
Aged about 39 years,
Residing at Roshan Villa,
76
D.No.8-40/2,
Kodical, 1st Cross Road,
Ashoknagar Post,
Mangalore - 575 006.
...PETITIONERS
(By Shri Amar Correa, Advocate)
AND:
1. State of Karnataka,
By Mangalore North Police Station,
Represented by
State Public Prosecutor,
High Court of Karnataka,
Bangalore - 560 001.
2. Smt. Celine Verghese,
W/o. Joseph Verghese,
Aged about 60 years,
Residing at SBI Colony,
H.No.7, Bondel Post,
Mangaluru City,
Karnataka-575 006.
...RESPONDENTS
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent No.1)
*****
This Criminal Petition filed under Section 482 of the
Code of Criminal Procedure, 1973, praying to i) quash the FIR
and complaint in Crime No.35/2015, registered by respondent
77
no.1 police, pursuant to the order dated 18.12.2014 passed by II
Additional Senior Civil Judge and Chief Judicial Magistrate,
Mangalore under Section 156(3) of the Code of Criminal
Procedure in P.C.R.No.137/2014, for the offences punishable
under Sections 506, 34, 120B, 418, 420, 421, 422, 406, 409,
419, 415 and 417 of the IPC at Annexure-A and B and etc;
IN CRL.P.No.3688/2015:
BETWEEN:
1. Sri. Jeevaraj Puranik,
Son of A.G.Puranik,
Aged about 55 years,
Residing at D/No.01-22-1685/08,
"Shree Annapoorna",
Sultan Batteri Road,
Opposite Billava Sangha,
Mangalore - 575 006.
2. Sri. Roshan D'Souza,
Aged about 39 years,
Residing at Roshan Villa,
D.No.8-40/2,
Kodical, 1st Cross Road,
Ashoknagar Post,
Mangalore - 575 006.
...PETITIONERS
(By Shri Amar Correa, Advocate)
AND:
78
1. State of Karnataka,
By Mangalore North Police Station,
Represented by
State Public Prosecutor,
High Court of Karnataka,
Bangalore - 560 001.
2. Smt. Revathi,
W/o. Vishwanath Anchan,
Aged about 50 years,
Residing at 2-119B,
Chethana Nagara,
Kumpala, Kotekar Post,
Someshwara,
Mangalore-575 022. ...RESPONDENTS
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent No.1)
*****
This Criminal Petition filed under Section 482 of the
Code of Criminal Procedure, 1973, praying to i) quash the FIR
and complaint in Crime No.60/2015, registered by respondent
no.1 police, pursuant to the order dated 23.01.2015 passed by II
Additional Senior Civil Judge and Chief Judicial Magistrate,
Mangalore under Section 156(3) of the Code of Criminal
Procedure in P.C.R.No.24/2015, for the offences punishable
under Sections 506, 120B, 418, 420, 421, 422, 406, 409, 419,
415 and 417 read with Section 34 of IPC at Annexure-A and B
and etc;
IN CRL.P.No.3689/2015:
BETWEEN:
79
1. Sri. Jeevaraj Puranik,
Son of A.G.Puranik,
Aged about 55 years,
Residing at D/No.01-22-1685/08,
"Shree Annapoorna",
Sultan Batteri Road,
Opposite Billava Sangha,
Mangalore - 575 006.
2. Sri. Roshan D'Souza,
Aged about 39 years,
Residing at Roshan Villa,
D.No.8-40/2,
Kodical, 1st Cross Road,
Ashoknagar Post,
Mangalore - 575 006. ...PETITIONERS
(By Shri Amar Correa, Advocate)
AND:
1. State of Karnataka,
By Mangalore North Police Station,
Represented by
State Public Prosecutor,
High Court of Karnataka,
Bangalore - 560 001.
2. Smt. Sharmila K.,
W/o. Udaya Kumar,
Aged major,
Residing at Akshaya Nilaya,
Near Mada Temple,
Udyawara,
80
Kujathuru-671 322.
...RESPONDENTS
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent No.1)
*****
This Criminal Petition filed under Section 482 of the
Code of Criminal Procedure, 1973, praying to i) quash the FIR
and complaint in Crime No.264/2014, registered by respondent
no.1 police, pursuant to the order dated 29.11.2014 passed by II
Additional Senior Civil Judge and Chief Judicial Magistrate,
Mangalore under Section 156(3) of the Code of Criminal
Procedure in P.C.R.No.90/2014, for the offences punishable
under Sections 506, 34, 120B, 418, 420, 421, 422, 406, 409,
419, 415 and 417 of the IPC at Annexure-A and B and etc;
IN CRL.P.No.3690/2015:
BETWEEN:
1. Sri. Jeevaraj Puranik,
Son of A.G.Puranik,
Aged about 55 years,
Residing at D/No.01-22-1685/08,
"Shree Annapoorna",
Sultan Batteri Road,
Opposite Billava Sangha,
Mangalore - 575 006.
2. Sri. Roshan D'Souza,
Aged about 39 years,
Residing at Roshan Villa,
D.No.8-40/2,
Kodical, 1st Cross Road,
81
Ashoknagar Post,
Mangalore - 575 006.
...PETITIONERS
(By Shri Amar Correa, Advocate)
AND:
1. State of Karnataka,
By Mangalore North Police Station,
Represented by
State Public Prosecutor,
High Court of Karnataka,
Bangalore - 560 001.
2. Mr. Rajesh Kumar Karkera,
S/o. B. Narayana,
Aged major,
Residing at Kamala Compound,
J.M. Road, Bajal Post,
Mangalore-575 027.
...RESPONDENTS
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent No.1)
*****
This Criminal Petition filed under Section 482 of the
Code of Criminal Procedure, 1973, praying to i) quash the FIR
and complaint in Crime No.73/2015, registered by respondent
no.1 police, pursuant to the order dated 27.01.2015 passed by II
Additional Senior Civil Judge and Chief Judicial Magistrate,
Mangalore under Section 156(3) of the Code of Criminal
Procedure in P.C.R.No.34/2015, for the offences punishable
under Sections 506, 120B, 418, 420, 421, 422, 406, 409, 419,
82
415 and 417 read with Section 34 of IPC at Annexure-A and B
and etc;
IN CRL.P.No.3691/2015:
BETWEEN:
1. Sri. Jeevaraj Puranik,
Son of A.G.Puranik,
Aged about 55 years,
Residing at D/No.01-22-1685/08,
"Shree Annapoorna",
Sultan Batteri Road,
Opposite Billava Sangha,
Mangalore - 575 006.
2. Sri. Roshan D'Souza,
Aged about 39 years,
Residing at Roshan Villa,
D.No.8-40/2,
Kodical, 1st Cross Road,
Ashoknagar Post,
Mangalore - 575 006.
...PETITIONERS
(By Shri Amar Correa, Advocate)
AND:
1. State of Karnataka,
By Mangalore North Police Station,
Represented by
State Public Prosecutor,
High Court of Karnataka,
Bangalore - 560 001.
83
2. Smt. R. Vijayalaxmi,
W/o. Suresh Kumar .K,
Aged major,
Residing at H.No.4H-59-A,
Landlinks Township,
Derebail, Konchady,
2nd Main, 8th Cross,
Mangalore-575 008. ...RESPONDENTS
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent No.1)
*****
This Criminal Petition filed under Section 482 of the
Code of Criminal Procedure, 1973, praying to i) quash the FIR
and complaint in Crime No.53/2015, registered by respondent
no.1 police, pursuant to the order dated 21.01.2015 passed by II
Additional Senior Civil Judge and Chief Judicial Magistrate,
Mangalore under Section 156(3) of the Code of Criminal
Procedure in P.C.R.No.15/2015, for the offences punishable
under Sections 506, 34, 120B, 418, 420, 421, 422, 406, 409,
419, 415 and 417 of IPC at Annexure-A and B and etc;
IN CRL.P.No.3692/2015:
BETWEEN:
1. Sri. Jeevaraj Puranik,
Son of A.G.Puranik,
Aged about 55 years,
Residing at D/No.01-22-1685/08,
"Shree Annapoorna",
Sultan Batteri Road,
Opposite Billava Sangha,
84
Mangalore - 575 006.
2. Sri. Roshan D'Souza,
Aged about 39 years,
Residing at Roshan Villa,
D.No.8-40/2,
Kodical, 1st Cross Road,
Ashoknagar Post,
Mangalore - 575 006. ...PETITIONERS
(By Shri Amar Correa, Advocate)
AND:
1. State of Karnataka,
By Mangalore North Police Station,
Represented by
State Public Prosecutor,
High Court of Karnataka,
Bangalore - 560 001.
2. Smt. Jyothilakshmi,
W/o. Balakrishna P.I.,
Aged about 45 years,
Residing at D.No.3-59/6,
Mathrakripa, Behind
Prashanthanagar, Derebail,
Ashokanagar Post,
Mangalore City-575 004. ...RESPONDENTS
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent No.1)
*****
85
This Criminal Petition filed under Section 482 of the
Code of Criminal Procedure, 1973, praying to i) quash the FIR
and complaint in Crime No.247/2014, registered by respondent
no.1 police, pursuant to the order dated 25.11.2014 passed by II
Additional Senior Civil Judge and Chief Judicial Magistrate,
Mangalore under Section 156(3) of the Code of Criminal
Procedure in P.C.R.No.82/2014, for the offences punishable
under Sections 506, 120B, 418, 420, 421, 422, 406, 409, 419,
415 and 417 read with Section 34 of IPC at Annexure-A and B
and etc;
IN CRL.P.No.3693/2015:
BETWEEN:
1. Sri. Jeevaraj Puranik,
Son of A.G.Puranik,
Aged about 55 years,
Residing at D/No.01-22-1685/08,
"Shree Annapoorna",
Sultan Batteri Road,
Opposite Billava Sangha,
Mangalore - 575 006.
2. Sri. Roshan D'Souza,
Aged about 39 years,
Residing at Roshan Villa,
D.No.8-40/2,
Kodical, 1st Cross Road,
Ashoknagar Post,
Mangalore - 575 006.
...PETITIONERS
(By Shri Amar Correa, Advocate)
86
AND:
1. State of Karnataka,
By Mangalore North Police Station,
Represented by
State Public Prosecutor,
High Court of Karnataka,
Bangalore - 560 001.
2. Sri. Prakash P.B.,
S/o. Sanjeeva Poojary,
Aged about 30 years,
Residing at Banathrody House,
Baraya Kanyady Village,
Guripalla Post-575 006,
Belthangady D.K.
...RESPONDENTS
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent No.1)
*****
This Criminal Petition filed under Section 482 of the
Code of Criminal Procedure, 1973, praying to i) quash the FIR
and complaint in Crime No.2/2015, registered by respondent
no.1 police, pursuant to the order dated 02.12.2014 passed by II
Additional Senior Civil Judge and Chief Judicial Magistrate,
Mangalore under Section 156(3) of the Code of Criminal
Procedure in P.C.R.No.104/2014, for the offences punishable
under Sections 506, 120B, 418, 420, 421, 422, 406, 409, 419,
415 and 417 read with Section 34 of IPC at Annexure-A and B
and etc;
IN CRIMINAL PETITION No.3694 OF 2015
87
BETWEEN:
1. Sri. Jeevaraj Puranik,
Son of A G Puranik,
Aged 55 years,
Residing at D/No.01-22-1685/08,
"Shree Annapoorna",
Sultan Batteri Road,
Opposite Billava Sangha,
Mangalore - 575006.
2. Sri. Roshan D'Souza,
Aged about 39 years,
Residing at Roshan Villa,
D.No.8-40/2, Kodical,
1st Cross Road, Ashoknagar Post,
Mangalore - 575006.
...PETITIONERS
(By Shri Amar Correa, Advocate)
AND:
1. State of Karnataka,
By Mangalore North Police Station,
Represented by State Public Prosecutor,
High Court of Karnataka,
Bangalore - 560001.
2. Smt. Vedavathi
Wife of Suresh Bangera
Aged about 37 years
Residing at Balaka House,
Kunjathuru, Kasargod,
Kerala - 671323.
88
...RESPONDENTS
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent)
*****
This Criminal Petition filed under Section 482 code of
Criminal Procedure, 1973, praying to 1) Quash the FIR and
complaint in Cr. No.113/2015, registered by respondent No.1
Police, pursuant to the order dated 3.2.2015 passed by II Addl.
SR. C.J and C.J.M., Mangalore U/s 156 (3) of the code of
criminal procedure in P.C.R.No.58/2015, for the offences p/u/s
506,120B,418,421,422,406,409,419,420,415 and 417 r/w 34 of
IPC at Annexure-A and B and etc.,
IN CRIMINAL PETITION No.3696 OF 2015
BETWEEN:
1. Sri. Jeevaraj Puranik,
Son of A G Puranik,
Aged 55 years,
Residing at D/No.01-22-1685/08,
"Shree Annapoorna",
Sultan Batteri Road,
Opposite Billava Sangha,
Mangalore - 575006.
2. Sri. Roshan D'Souza,
Aged about 39 years,
Residing at Roshan Villa,
D.No.8-40/2, Kodical,
1st Cross Road, Ashoknagar Post,
Mangalore - 575006.
...PETITIONERS
89
(By Shri Amar Correa, Advocate)
AND:
1. State of Karnataka,
By Mangalore North Police Station,
Represented by State Public Prosecutor,
High Court of Karnataka,
Bangalore - 560001.
2. Smt. Hemalatha C Shetty,
Wife of Chandrashekara Shetty,
Aged about 38 years,
Residing at Chaithali Nilaya,
S.V.S College Road,
Bantwal Bypass Road,
D.K - 574211.
...RESPONDENTS
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent)
*****
This Criminal Petition filed under Section 482 code of
Criminal Procedure, 1973, praying to 1) Quash the FIR and
complaint in Cr. No.17/2015, registered by respondent No.1
Police, pursuant to the order dated 8.12.2014 passed by II Addl.
SR. C.J and C.J.M., Mangalore U/s 156 (3) of the code of
criminal procedure in P.C.R.No.122/2014, for the offences
p/u/s 506,34,120B,418,421,422,406,409,419,420,415 and 417
of IPC at Annexure-A and B and etc.,
IN CRIMINAL PETITION No.3697 OF 2015
BETWEEN:
90
1. Sri. Jeevaraj Puranik,
Son of A G Puranik,
Aged about 55 years,
Residing at D/No.01-22-1685/08,
"Shree Annapoorna",
Sultan Batteri Road,
Opposite Billava Sangha,
Mangalore - 575006.
2. Sri. Roshan D'Souza,
Aged about 39 years,
Residing at Roshan Villa,
D.No.8-40/2, Kodical,
1st Cross Road, Ashoknagar Post,
Mangalore - 575006.
...PETITIONERS
(By Shri Amar Correa, Advocate)
AND:
1. State of Karnataka,
By Mangalore North Police Station,
Represented by State Public Prosecutor,
High Court of Karnataka,
Bangalore - 560001.
2. Smt. Hemalatha Ashwath Kumar,
Wife of Ashwath Kumar,
Aged about 27 years,
Residing at Gopi Nivas,
Near Rice Mill, Mullakadu Kavoor,
Mangalooru City,
Karnataka - 575001.
...RESPONDENTS
91
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent)
*****
This Criminal Petition filed under Section 482 code of
Criminal Procedure, 1973, praying to 1) Quash the FIR and
complaint in Cr. No.47/2015, registered by respondent No.1
Police, pursuant to the order dated 19.1.2015 passed by II Addl.
SR. C.J and C.J.M., Mangalore U/s 156 (3) of the code of
criminal procedure in P.C.R.No.9/2015, for the offences p/u/s
506,120B,418,421,422,406,409,419,420,415 and 417 r/w 34 of
IPC at Annexure-A and B and etc.,
IN CRIMINAL PETITION No.3698 OF 2015:
BETWEEN:
1. Sri. Jeevaraj Puranik,
Son of A G Puranik,
Aged about 55 years,
Residing at D/No.01-22-1685/08,
"Shree Annapoorna",
Sultan Batteri Road,
Opposite Billava Sangha,
Mangalore - 575006.
2. Sri. Roshan D'Souza,
Aged about 39 years,
Residing at Roshan Villa,
D.No.8-40/2, Kodical,
1st Cross Road, Ashoknagar Post,
Mangalore - 575006.
...PETITIONERS
(By Shri Amar Correa, Advocate)
92
AND:
1. State of Karnataka,
By Mangalore North Police Station,
Represented by State Public Prosecutor,
High Court of Karnataka,
Bangalore - 560001.
2. Smt. Manorama G K,
Wife of Gopal K Kulal,
Aged about 62 years,
Residing at Indradhanush Apartment,
3rd Floor, Jain Compound, Attavar,
Mangalooru City - 570001.
...RESPONDENTS
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent)
*****
This Criminal Petition filed under Section 482 code of
Criminal Procedure, 1973, praying to 1) Quash the FIR and
complaint in Cr. No.46/2015, registered by respondent No.1
Police, pursuant to the order dated 19.1.2015 passed by II Addl.
SR. C.J and C.J.M., Mangalore U/s 156 (3) of the code of
criminal procedure in P.C.R.No.8/2015, for the offences p/u/s
417,418,419,420,421,422,406,409,506,120B r/w 34 of IPC at
Annexure-A and B and etc.,
IN CRIMINAL PETITION No.3699 OF 2015
BETWEEN:
1. Sri. Jeevaraj Puranik,
Son of A G Puranik,
Aged about 55 years,
93
Residing at D/No.01-22-1685/08,
"Shree Annapoorna",
Sultan Batteri Road,
Opposite Billava Sangha,
Mangalore - 575001.
2. Sri. Roshan D'Souza,
Aged about 39 years,
Residing at Roshan Villa,
D.No.8-40/2, Kodical,
1st Cross Road, Ashoknagar Post,
Mangalore - 575001.
...PETITIONERS
(By Shri Amar Correa, Advocate)
AND:
1. State of Karnataka,
By Mangalore North Police Station,
Represented by State Public Prosecutor,
High Court of Karnataka,
Bangalore - 560001.
2. Smt. Vidyavathi,
Wife of Late Karunan,
Aged about 64 years,
Residing at H.No.1-22,
Nettal Mudnoor, Bantwal Taluq,
D.K.
...RESPONDENTS
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent)
*****
94
This Criminal Petition filed under Section 482 code of
Criminal Procedure, 1973, praying to 1) Quash the FIR and
complaint in Cr. No.55/2015, registered by respondent No.1
Police, pursuant to the order dated 22.1.2015 passed by II Addl.
SR. C.J and C.J.M., Mangalore U/s 156 (3) of the code of
criminal procedure in P.C.R.No.22/2015, for the offences p/u/s
415,417,418,419,420,421,422,406,409,506,120B r/w 34 of IPC
at Annexure-A and B and etc.,
IN CRIMINAL PETITION No.3700 OF 2015
BETWEEN:
1. Sri. Jeevaraj Puranik,
Son of A G Puranik,
Aged 55 years,
Residing at D/No.01-22-1685/08,
"Shree Annapoorna",
Sultan Batteri Road,
Opposite Billava Sangha,
Mangalore - 575006.
2. Sri. Roshan D'Souza,
Aged about 39 years,
Residing at Roshan Villa,
D.No.8-40/2, Kodical,
1st Cross Road, Ashoknagar Post,
Mangalore - 575006.
...PETITIONERS
(By Shri Amar Correa, Advocate)
AND:
1. State of Karnataka,
By Mangalore North Police Station,
Represented by State Public Prosecutor,
95
High Court of Karnataka,
Bangalore - 560001.
2. Smt. Rathi V Rai,
Wife of Vishwanath Rai,
Aged Major,Residing at Rai Nivas,
Pratap Nagar, Mangalpady,
Kerala - 671324. ...RESPONDENTS
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent)
*****
This Criminal Petition filed under Section 482 code of
Criminal Procedure, 1973, praying to 1) Quash the FIR and
complaint in Cr. No.114/2015, registered by respondent No.1
Police, pursuant to the order dated 3.2.2015 passed by II Addl.
SR. C.J and C.J.M., Mangalore U/s 156 (3) of the code of
criminal procedure in P.C.R.No.59/2015, for the offences p/u/s
506,34,120B,418,421,422,406,409,419,420,415 and 417 of IPC
at Annexure-A and B and etc.,
IN CRIMINAL PETITION No.3701 OF 2015
BETWEEN:
1. Sri. Jeevaraj Puranik,
Son of A G Puranik,
Aged about 55 years,
Residing at D/No.01-22-1685/08,
"Shree Annapoorna",
Sultan Batteri Road,
Opposite Billava Sangha,
Mangaluru - 575006.
2. Sri. Roshan D'Souza,
96
Aged about 39 years,
Residing at Roshan Villa,
D.No.8-40/2, Kodical,
1st Cross Road, Ashoknagar Post,
Mangaluru - 575006.
...PETITIONERS
(By Shri Amar Correa, Advocate)
AND:
1. State of Karnataka,
By Mangaluru North Police Station,
Represented by State Public Prosecutor,
High Court of Karnataka,
Bengaluru - 560001.
2. Smt. Kavitha P.P,
Wife of Suresh Rao,
Aged about 41 years,
Residing at S.S.Park Apartment,
D.No.302, 3rd Floor,
Near Mahamaya Temple, Carstreet,
Mangalore - 1.
...RESPONDENTS
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent)
*****
This Criminal Petition filed under Section 482 code of
Criminal Procedure, 1973, praying to 1) Quash the FIR and
complaint in Cr. No.257/2014, registered by respondent No.1
Police, pursuant to the order dated 25.11.2014 passed by II
Addl. SR. C.J and C.J.M., Mangalore U/s 156 (3) of the code of
criminal procedure in P.C.R.No.83/2014, for the offences p/u/s
97
506,34,120B,418,421,422,406,409,419,420,415 and 417 of IPC
at Annexure-A and B and etc.,
IN CRIMINAL PETITION No.3763 OF 2015
BETWEEN:
1. Sri. Jeevaraj Puranik,
Son of A G Puranik,
Aged about 55 years,
Residing at D/No.01-22-1685/08,
"Shree Annapoorna",
Sultan Batteri Road,
Opposite Billava Sangha,
Mangalore - 575006.
2. Sri. Roshan D'Souza,
Aged about 39 years,
Residing at Roshan Villa,
D.No.8-40/2, Kodical,
1st Cross Road, Ashoknagar Post,
Mangalore - 575006.
...PETITIONERS
(By Shri Amar Correa, Advocate)
AND:
1. State of Karnataka,
By Mangalore North Police Station,
Represented by State Public Prosecutor,
High Court of Karnataka,
Bangalore - 560001.
2. Smt. Philomena D'Souza,
98
Wife of Peter D'Souza,
Aged about 49 years,
Residing at 2-82/2, Holy Spirit Villa,
Vidyanagar, Panjimogeru,
Mangalore - 575103.
...RESPONDENTS
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent)
This Criminal Petition filed under Section 482 code of
Criminal Procedure, 1973, praying to 1) Quash the FIR and
complaint in Cr. No.48/2015, registered by respondent No.1
Police, pursuant to the order dated 20.1.2015 passed by II Addl.
SR. C.J and C.J.M., Mangalore U/s 156 (3) of the code of
criminal procedure in P.C.R.No.11/2015, for the offences p/u/s
506,120(B),418,421,422,406,409,419,420,415 and 417 r/w 34
of IPC at Annexure-A and B and etc.,
IN CRIMINAL PETITION No.3764 OF 2015
BETWEEN:
1. Sri. Jeevaraj Puranik,
Son of A G Puranik,
Aged 55 years,
Residing at D/No.01-22-1685/08,
"Shree Annapoorna",
Sultan Batteri Road,
Opposite Billava Sangha,
Mangaluru - 575006.
2. Sri. Roshan D'Souza,
Aged about 39 years,
Residing at Roshan Villa,
D.No.8-40/2, Kodical,
1st Cross Road, Ashoknagar Post,
99
Mangaluru - 575006.
...PETITIONERS
(By Shri Amar Correa, Advocate)
AND:
1. State of Karnataka,
By Mangaluru North Police Station,
Represented by State Public Prosecutor,
High Court of Karnataka,
Bengaluru - 560001.
2. Smt. Sarashwathi,
Wife of Harish Poojary,
Aged Major, Residing at Kadenabettu,
Kulavuru Village, Kuppepadavu,
Mangalore - 575006.
...RESPONDENTS
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent)
*****
This Criminal Petition filed under Section 482 code of
Criminal Procedure, 1973, praying to 1) Quash the FIR and
complaint in Cr. No.280/2014, registered by respondent No.1
Police, pursuant to the order dated 2.12.2014 passed by II Addl.
SR. C.J and C.J.M., Mangalore U/s 156 (3) of the code of
criminal procedure in P.C.R.No.100/2014, for the offences
p/u/s 506,34,120B,418,421,422,406,409,419,420,415 and 417
of IPC at Annexure-A and B and etc.,
IN CRIMINAL PETITION No.3765 OF 2015
BETWEEN:
100
1. Sri. Jeevaraj Puranik,
Son of A G Puranik,
Aged about 55 years,
Residing at D/No.01-22-1685/08,
"Shree Annapoorna",
Sultan Batteri Road,
Opposite Billava Sangha,
Mangalore - 575006.
2. Sri. Roshan D'Souza,
Aged about 39 years,
Residing at Roshan Villa,
D.No.8-40/2, Kodical,
1st Cross Road, Ashoknagar Post,
Mangalore - 575006.
...PETITIONERS
(By Shri Amar Correa, Advocate)
AND:
1. State of Karnataka,
By Mangalore North Police Station,
Represented by State Public Prosecutor,
High Court of Karnataka,
Bangalore - 560001.
2. Smt. Rukmini Devadiga,
Daughter of Ramayya Devadiga,
Aged about 36 years,
Residing at Angadi Badi House,
Kilenjar Village, Kuppepadavu,
Mangalore - 575006.
...RESPONDENTS
101
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent)
*****
This Criminal Petition filed under Section 482 code of
Criminal Procedure, 1973, praying to 1) Quash the FIR and
complaint in Cr. No.28/2015, registered by respondent No.1
Police, pursuant to the order dated 9.12.2014 passed by II Addl.
SR. C.J and C.J.M., Mangalore U/s 156 (3) of the code of
criminal procedure in P.C.R.No.126/2014, for the offences
p/u/s 415,417,418,419,420,421,422,406,409,506,120B r/w 34
of IPC at Annexure-A and B and etc.,
IN CRIMINAL PETITION No.3766 OF 2015
BETWEEN:
1. Sri. Jeevaraj Puranik,
Son of A G Puranik,
Aged about 55 years,
Residing at D/No.01-22-1685/08,
"Shree Annapoorna",
Sultan Batteri Road,
Opposite Billava Sangha,
Mangalore - 575006.
2. Sri. Roshan D'Souza,
Aged about 39 years,
Residing at Roshan Villa,
D.No.8-40/2, Kodical,
1st Cross Road, Ashoknagar Post,
Mangalore - 575006.
...PETITIONERS
(By Shri Amar Correa, Advocate)
102
AND:
1. State of Karnataka,
By Mangalore North Police Station,
Represented by State Public Prosecutor,
High Court of Karnataka,
Bangalore - 560001.
2. Smt. Suguna Shetty,
Wife of Late Sankappa Shetty,
Aged about 53 years,
Residing at Gutthu House,
Orkady, Pavoor,
Kerala - 671323.
...RESPONDENTS
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent)
*****
This Criminal Petition filed under Section 482 code of
Criminal Procedure, 1973, praying to 1) Quash the FIR and
complaint in Cr. No.104/2015, registered by respondent No.1
Police, pursuant to the order dated 3.2.2015 passed by II Addl.
SR. C.J and C.J.M., Mangalore U/s 156 (3) of the code of
criminal procedure in P.C.R.No.53/2015, for the offences p/u/s
506,34,120B,418,421,422,406,409,419,420,415 and 417 of IPC
at Annexure-A and B and etc.,
IN CRIMINAL PETITION No.3767 OF 2015
BETWEEN:
1. Sri. Jeevaraj Puranik,
Son of A G Puranik,
Aged about 55 years,
103
Residing at D/No.01-22-1685/08,
"Shree Annapoorna",
Sultan Batteri Road,
Opposite Billava Sangha,
Mangalore - 575006.
2. Sri. Roshan D'Souza,
Aged about 39 years,
Residing at Roshan Villa,
D.No.8-40/2, Kodical,
1st Cross Road, Ashoknagar Post,
Mangalore - 575006.
...PETITIONERS
(By Shri Amar Correa, Advocate)
AND:
1. State of Karnataka,
By Mangalore North Police Station,
Represented by State Public Prosecutor,
High Court of Karnataka,
Bangalore - 560001.
2. Smt. Gowri,
Wife of Babu Poojary,
Aged about 48 years,
Residing at Shivaprasad House,
Ambar, Mangalpady,
Kasargod,
Kerala - 575006.
...RESPONDENTS
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent)
*****
104
This Criminal Petition filed under Section 482 code of
Criminal Procedure, 1973, praying to 1) Quash the FIR and
complaint in Cr. No.249/2014, registered by respondent No.1
Police, pursuant to the order dated 18.11.2014 passed by II
Addl. SR. C.J and C.J.M., Mangalore U/s 156 (3) of the code of
criminal procedure in P.C.R.No.66/2014, for the offences p/u/s
415,417,418,419,420,421,422,406,409,506,120B r/w 34 of IPC
at Annexure-A and B and etc.,
IN CRIMINAL PETITION No.3768 OF 2015
BETWEEN:
1. Sri. Jeevaraj Puranik,
Son of A G Puranik,
Aged about 55 years,
Residing at D/No.01-22-1685/08,
"Shree Annapoorna",
Sultan Batteri Road,
Opposite Billava Sangha,
Mangaluru - 575006.
2. Sri. Roshan D'Souza,
Aged about 39 years,
Residing at Roshan Villa,
D.No.8-40/2, Kodical,
1st Cross Road, Ashoknagar Post,
Mangaluru - 575006.
...PETITIONERS
(By Shri Amar Correa, Advocate)
AND:
1. State of Karnataka,
By Mangaluru North Police Station,
105
Represented by State Public Prosecutor,
High Court of Karnataka,
Bengaluru - 560001.
2. Smt. Shakunthala,
Wife of Yogish Kanchan,
Aged about 42 years,
Residing at Kanchan Nivas,
Baikampady,
Mangalore - 575022. ...RESPONDENTS
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent)
*****
This Criminal Petition filed under Section 482 code of
Criminal Procedure, 1973, praying to 1) Quash the FIR and
complaint in Cr. No.65/2015, registered by respondent No.1
Police, pursuant to the order dated 23.1.2015 passed by II Addl.
SR. C.J and C.J.M., Mangalore U/s 156 (3) of the code of
criminal procedure in P.C.R.No.29/2015, for the offences p/u/s
415,417,418,419,420,421,422,406,409,506,120B r/w 34 of IPC
at Annexure-A and B and etc.,
IN CRIMINAL PETITION No.3769 OF 2015
BETWEEN:
1. Sri. Jeevaraj Puranik,
Son of A G Puranik,
Aged 55 years,
Residing at D/No.01-22-1685/08,
"Shree Annapoorna",
Sultan Batteri Road,
Opposite Billava Sangha,
Mangalore - 575006.
106
2. Sri. Roshan D'Souza,
Aged about 39 years,
Residing at Roshan Villa,
D.No.8-40/2, Kodical,
1st Cross Road, Ashoknagar Post,
Mangalore - 575006.
...PETITIONERS
(By Shri Amar Correa, Advocate)
AND:
1. State of Karnataka,
By Mangalore North Police Station,
Represented by State Public Prosecutor,
High Court of Karnataka,
Bangalore - 560001.
2. Smt. Geetha A.K,
Wife of Ashoka,
Aged about 41 years,
Residing at Deepa Nilaya,
Kumpala, Kotekar Post,
Mangalore - 575001.
...RESPONDENTS
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent)
*****
This Criminal Petition filed under Section 482 code of
Criminal Procedure, 1973, praying to 1) Quash the FIR and
complaint in Cr. No.125/2015, registered by respondent No.1
Police, pursuant to the order dated 18.03.2015 passed by II
Addl. SR. C.J and C.J.M., Mangalore U/s 156 (3) of the code of
107
criminal procedure in P.C.R.No.73/2015, for the offences p/u/s
506,34,120B,418,421,422,406,409,419,420,415 and 417 of IPC
at Annexure-A and B and etc.,
IN CRIMINAL PETITION No.3770 OF 2015
BETWEEN:
1. Sri. Jeevaraj Puranik,
Son of A G Puranik,
Aged about 55 years,
Residing at D/No.01-22-1685/08,
"Shree Annapoorna",
Sultan Batteri Road,
Opposite Billava Sangha,
Mangalore - 575006.
2. Sri. Roshan D'Souza,
Aged about 39 years,
Residing at Roshan Villa,
D.No.8-40/2, Kodical,
1st Cross Road, Ashoknagar Post,
Mangalore - 575006.
...PETITIONERS
(By Shri Amar Correa, Advocate)
AND:
1. State of Karnataka,
By Mangalore North Police Station,
Represented by State Public Prosecutor,
High Court of Karnataka,
Bangalore - 560001.
2. Smt. Shonith M Naik,
Son of Mahalinga Naik M,
108
Aged Major, Residing at Jalligudde House,
Gurupura Post,
Mangalore, D.K. - 574145.
...RESPONDENTS
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent)
*****
This Criminal Petition filed under Section 482 code of
Criminal Procedure, 1973, praying to 1) Quash the FIR and
complaint in Cr. No.251/2014, registered by respondent No.1
Police, pursuant to the order dated 24.11.2014 passed by II
Addl. SR. C.J and C.J.M., Mangalore U/s 156 (3) of the code of
criminal procedure in P.C.R.No.76/2014, for the offences p/u/s
506,34,120B,418,421,422,406,409,419,420,415 and 417 of IPC
at Annexure-A and B and etc.,
IN CRIMINAL PETITION No.3771 OF 2015
BETWEEN:
1. Sri. Jeevaraj Puranik,
Son of A G Puranik,
Aged about 55 years,
Residing at D/No.01-22-1685/08,
"Shree Annapoorna",
Sultan Batteri Road,
Opposite Billava Sangha,
Mangalore - 575006.
2. Sri. Roshan D'Souza,
Aged about 39 years,
Residing at Roshan Villa,
D.No.8-40/2, Kodical,
1st Cross Road, Ashoknagar Post,
109
Mangalore - 575006.
...PETITIONERS
(By Shri Amar Correa, Advocate)
AND:
1. State of Karnataka,
By Mangalore North Police Station,
Represented by State Public Prosecutor,
High Court of Karnataka,
Bangalore - 560001.
2. Smt. Malathi J Shetty,
Wife of Jayarama Shetty,
Aged about 40 years,
Residing at 1-7, Idya,
Near Dharma Saale,
Mangalore - 575014.
...RESPONDENTS
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent)
*****
This Criminal Petition filed under Section 482 code of
Criminal Procedure, 1973, praying to 1) Quash the FIR and
complaint in Cr. No.4/2015, registered by respondent No.1
Police, pursuant to the order dated 4.12.2014 passed by II Addl.
SR. C.J and C.J.M., Mangalore U/s 156 (3) of the code of
criminal procedure in P.C.R.No.112/2014, for the offences
p/u/s 506,34,120B,418,421,422,406,409,419,420,415 and 417
of IPC at Annexure-A and B and etc.,
IN CRIMINAL PETITION No.3772 OF 2015
110
BETWEEN:
1. Sri. Jeevaraj Puranik,
Son of A G Puranik,
Aged 55 years,
Residing at D/No.01-22-1685/08,
"Shree Annapoorna",
Sultan Batteri Road,
Opposite Billava Sangha,
Mangalore - 575006.
2. Sri. Roshan D'Souza,
Aged about 39 years,
Residing at Roshan Villa,
D.No.8-40/2, Kodical,
1st Cross Road, Ashoknagar Post,
Mangalore - 575006.
...PETITIONERS
(By Shri Amar Correa, Advocate)
AND:
1. State of Karnataka,
By Mangalore North Police Station,
Represented by State Public Prosecutor,
High Court of Karnataka,
Bangalore - 560001.
2. Smt. Naveena,
Wife of Ashoka,
Aged about 33 years,
Residing at Baddahitlu House,
Near Mahalingeshwara House,
Kunjathuru, Kasargode,
Kerala - 671323.
111
...RESPONDENTS
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent)
*****
This Criminal Petition filed under Section 482 code of
Criminal Procedure, 1973, praying to 1) Quash the FIR and
complaint in Cr. No.116/2015, registered by respondent No.1
Police, pursuant to the order dated 03.02.2015 passed by II
Addl. SR. C.J and C.J.M., Mangalore U/s 156 (3) of the code of
criminal procedure in P.C.R.No.61/2015, for the offences p/u/s
506,34,120B,418,421,422,406,409,419,420,415 and 417 of IPC
at Annexure-A and B and etc.,
IN CRIMINAL PETITION No.3773 OF 2015
BETWEEN:
1. Sri. Jeevaraj Puranik,
Son of A G Puranik,
Aged about 55 years,
Residing at D/No.01-22-1685/08,
"Shree Annapoorna",
Sultan Batteri Road,
Opposite Billava Sangha,
Mangalore - 575006.
2. Sri. Roshan D'Souza,
Aged about 39 years,
Residing at Roshan Villa,
D.No.8-40/2, Kodical,
1st Cross Road, Ashoknagar Post,
Mangalore - 575006.
...PETITIONERS
112
(By Shri Amar Correa, Advocate)
AND:
1. State of Karnataka,
By Mangalore North Police Station,
Represented by State Public Prosecutor,
High Court of Karnataka,
Bangalore - 560001.
2. Smt. Shobha Devadiga,
Wife of Mohandas Devadiga,
Aged Major, Residing at 1-17/342,
3rd Cross Raod, Landlinks,
Konchady Post,
Mangalore - 575008.
...RESPONDENTS
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent)
*****
This Criminal Petition filed under Section 482 code of
Criminal Procedure, 1973, praying to 1) Quash the FIR and
complaint in Cr. No.52/2015, registered by respondent No.1
Police, pursuant to the order dated 20.01.2015 passed by II
Addl. SR. C.J and C.J.M., Mangalore U/s 156 (3) of the code of
criminal procedure in P.C.R.No.14/2015, for the offences p/u/s
415,417,418,419,420,421,422,406,409,120B,506 r/w 34 of IPC
at Annexure-A and B and etc.,
IN CRIMINAL PETITION No.3775 OF 2015
BETWEEN:
113
1. Sri. Jeevaraj Puranik,
Son of A G Puranik,
Aged about 55 years,
Residing at D/No.01-22-1685/08,
"Shree Annapoorna",
Sultan Batteri Road,
Opposite Billava Sangha,
Mangalore - 575006.
2. Sri. Roshan D'Souza,
Aged about 39 years,
Residing at Roshan Villa,
D.No.8-40/2, Kodical,
1st Cross Road, Ashoknagar Post,
Mangalore - 575006.
...PETITIONERS
(By Shri Amar Correa, Advocate)
AND:
1. State of Karnataka,
By Mangalore North Police Station,
Represented by State Public Prosecutor,
High Court of Karnataka,
Bangalore - 560001.
2. Smt. Shobha,
Wife of Sudhir,
Aged about 28 years,
Residing at 1-103/3,
Siddarth Nagar,
Mangalore - 575006.
...RESPONDENTS
114
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent)
*****
This Criminal Petition filed under Section 482 code of
Criminal Procedure, 1973, praying to 1) Quash the FIR and
complaint in Cr. No.153/2015, registered by respondent No.1
Police, pursuant to the order dated 9.4.2015 passed by II Addl.
SR. C.J and C.J.M., Mangalore U/s 156 (3) of the code of
criminal procedure in P.C.R.No.87/2015, for the offences p/u/s
506,120B,418,421,422,406,408,419,420,415,417 r/w 34 of IPC
at Annexure-A and B and etc.,
IN CRIMINAL PETITION No.3776 OF 2015
BETWEEN:
1. Sri. Jeevaraj Puranik,
Son of A G Puranik,
Aged Major, Residing at D/No.01-22-1685/08,
"Shree Annapoorna",
Sultan Batteri Road,
Opposite Billava Sangha,
Mangalore - 575006.
2. Sri. Roshan D'Souza,
Aged about 39 years,
Residing at Roshan Villa,
D.No.8-40/2, Kodical,
1st Cross Road, Ashoknagar Post,
Mangalore - 575006.
...PETITIONERS
(By Shri Amar Correa, Advocate)
AND:
115
1. State of Karnataka,
By Mangalore North Police Station,
Represented by State Public Prosecutor,
High Court of Karnataka,
Bangalore - 560001.
2. Smt. Yogini,
Wife of Hariprasad,
Aged Major, Residing at 64- B,
3rd Cross Road, Landlinks,
Nchady, Mangalore
Dakshina Kannada - 575001. ...RESPONDENTS
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent)
*****
This Criminal Petition filed under Section 482 code of
Criminal Procedure, 1973, praying to 1) Quash the FIR and
complaint in Cr. No.245/2014, registered by respondent No.1
Police, pursuant to the order dated 24.11.2014 passed by II
Addl. SR. C.J and C.J.M., Mangalore U/s 156 (3) of the code of
criminal procedure in P.C.R.No.77/2015, for the offences p/u/s
506,34,120B,418,421,422,406,409,419,420,415,417of IPC at
Annexure-A and B and etc.,
IN CRL.P.No.4017/2015
BETWEEN:
1. Sri. Jeevaraj Puranik,
Son of A.G.Puranik,
Aged 55 years,
Residing at D/No.01-22-1685/08,
"Shree Annapoorna",
116
Sultan Batteri Road,
Opposite Billava Sangha,
Mangalore - 575 006.
2. Sri. Roshan D'Souza,
Aged about 39 years,
Residing at Roshan Villa,
D.No.8-40/2,
Kodical, 1st Cross Road,
Ashoknagar Post,
Mangalore - 575 006.
...PETITIONERS
(By Shri Amar Correa, Advocate)
AND:
1. State of Karnataka,
By Mangalore North Police Station,
Represented by
State Public Prosecutor,
High Court of Karnataka,
Bangalore - 560 001.
2. Sri. Gokuldas,
Son of Sathish Ullal,
Aged about 43 years,
Residing at Kumpala,
Chethan Nagar,
Kujimagadde Road,
Kotekar Post,
Mangalore - 575 002.
...RESPONDENTS
117
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent No.1)
*****
This Criminal Petition filed under Section 482 code of
Criminal Procedure, 1973, praying to i) quash the FIR and
complaint in Crime No.118/2015, registered by respondent no.1
police, pursuant to the order dated 4.2.2015 passed by II
Additional Senior Civil Judge and Chief Judicial Magistrate,
Mangalore under Section 156(3) of the Code of Criminal
Procedure in P.C.R.No.63/2015, for the offences punishable
under Sections 506, 34, 120B, 418, 421, 422, 406, 409, 419,
420, 415 and 417 of IPC at Annexure-A and B and etc;
IN CRL.P.No.4018/2015
BETWEEN:
1. Sri. Jeevaraj Puranik,
Son of A.G.Puranik,
Aged 55 years,
Residing at D/No.01-22-1685/08,
"Shree Annapoorna",
Sultan Batteri Road,
Opposite Billava Sangha,
Mangalore - 575 006.
2. Sri. Roshan D'Souza,
Aged about 39 years,
Residing at Roshan Villa,
D.No.8-40/2,
Kodical, 1st Cross Road,
Ashoknagar Post,
Mangalore - 575 006.
...PETITIONERS
118
(By Shri Amar Correa, Advocate)
AND:
1. State of Karnataka,
By Mangalore North Police Station,
Represented by
State Public Prosecutor,
High Court of Karnataka,
Bangalore - 560 001.
2. Mrs. Roopa,
Wife of Vishnu Poojary,
Major,
Residing at Bayarthota House,
Kotekar Post,
Mangalore - 574 142.
...RESPONDENTS
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent No.1)
*****
This Criminal Petition filed under Section 482 code of
Criminal Procedure, 1973, praying to i) quash the FIR and
complaint in Crime No.130/2015, registered by respondent no.1
police, pursuant to the order dated 27.3.2015 passed by II
Additional Senior Civil Judge and Chief Judicial Magistrate,
Mangalore under Section 156(3) of the Code of Criminal
Procedure in P.C.R.No.75/2015, for the offences punishable
under Sections 506, 34, 120B, 418, 421, 422, 406, 409, 419,
420, 415 and 417 of IPC at Annexure-A and B and etc;
119
IN CRL.P.No.4019/2015
BETWEEN:
1. Sri. Jeevaraj Puranik,
Son of A.G.Puranik,
Aged 55 years,
Residing at D/No.01-22-1685/08,
"Shree Annapoorna",
Sultan Batteri Road,
Opposite Billava Sangha,
Mangalore - 575 006.
2. Sri. Roshan D'Souza,
Aged about 39 years,
Residing at Roshan Villa,
D.No.8-40/2,
Kodical, 1st Cross Road,
Ashoknagar Post,
Mangalore - 575 006.
...PETITIONERS
(By Shri Amar Correa, Advocate)
AND:
1. State of Karnataka,
By Mangalore North Police Station,
Represented by
State Public Prosecutor,
High Court of Karnataka,
Bangalore - 560 001.
2. Smt. Asha R.,
Wife of Ravindra B.S.,
120
Major,
Residing at Bekur,
Bekur Post,
Via Uppala,
Kasargod,
Kerala - 561 121.
...RESPONDENTS
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent No.1)
*****
This Criminal Petition filed under Section 482 code of
Criminal Procedure, 1973, praying to i) quash the FIR and
complaint in Crime No.39/2015, registered by respondent no.1
police, pursuant to the order dated 10.12.2014 passed by II
Additional Senior Civil Judge and Chief Judicial Magistrate,
Mangalore under Section 156(3) of the Code of Criminal
Procedure in P.C.R.No.127/2014, for the offences punishable
under Sections 506, 34, 120B, 418, 421, 422, 406, 409, 419,
420, 415 and 417 of IPC at Annexure-A and B and etc;
IN CRL.P.No.4020/2015
BETWEEN:
1. Sri. Jeevaraj Puranik,
Son of A.G.Puranik,
Aged 55 years,
Residing at D/No.01-22-1685/08,
"Shree Annapoorna",
Sultan Batteri Road,
Opposite Billava Sangha,
Mangalore - 575 006.
121
2. Sri. Roshan D'Souza,
Aged about 39 years,
Residing at Roshan Villa,
D.No.8-40/2,
Kodical, 1st Cross Road,
Ashoknagar Post,
Mangalore - 575 006.
...PETITIONERS
(By Shri Amar Correa, Advocate)
AND:
1. State of Karnataka,
By Mangalore North Police Station,
Represented by
State Public Prosecutor,
High Court of Karnataka,
Bangalore - 560 001.
2. Smt. Sanjeevi R. Shetty,
Wife of Late Ramachandra Shetty,
Aged about 60 years,
Residing at D.No.2-15-1330/2,
Kodalbail, Anegundi Road,
Bejai,
Mangalore - 575 003.
...RESPONDENTS
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent No.1)
*****
This Criminal Petition filed under Section 482 code of
Criminal Procedure, 1973, praying to i) quash the FIR and
122
complaint in Crime No.286/2014, registered by respondent no.1
police, pursuant to the order dated 2.12.2014 passed by II
Additional Senior Civil Judge and Chief Judicial Magistrate,
Mangalore under Section 156(3) of the Code of Criminal
Procedure in P.C.R.No.105/2014, for the offences punishable
under Sections 506, 34, 120B, 418, 421, 422, 406, 409, 419,
420, 415 and 417 of IPC at Annexure-A and B and etc;
IN CRL.P.No.4021/2015
BETWEEN:
1. Sri. Jeevaraj Puranik,
Son of A.G.Puranik,
Aged 55 years,
Residing at D/No.01-22-1685/08,
"Shree Annapoorna",
Sultan Batteri Road,
Opposite Billava Sangha,
Mangalore - 575 006.
2. Sri. Roshan D'Souza,
Aged about 39 years,
Residing at Roshan Villa,
D.No.8-40/2,
Kodical, 1st Cross Road,
Ashoknagar Post,
Mangalore - 575 006.
...PETITIONERS
(By Shri Amar Correa, Advocate)
AND:
1. State of Karnataka,
123
By Mangalore North Police Station,
Represented by
State Public Prosecutor,
High Court of Karnataka,
Bangalore - 560 001.
2. Sri. Sachindra,
Son of Narayana Banjan Porikan,
Aged about 30 years,
Residing at Soorinje,
Mangalore - 575 030.
...RESPONDENTS
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent No.1)
*****
This Criminal Petition filed under Section 482 code of
Criminal Procedure, 1973, praying to i) quash the FIR and
complaint in Crime No.15/2015, registered by respondent no.1
police, pursuant to the order dated 8.12.2014 passed by II
Additional Senior Civil Judge and Chief Judicial Magistrate,
Mangalore under Section 156(3) of the Code of Criminal
Procedure in P.C.R.No.121/2014, for the offences punishable
under Sections 415, 417, 418, 419, 420, 421, 422, 406, 409,
506, 120-B. 34 of IPC at Annexure-A and B and etc;
IN CRL.P.No.4022/2015
BETWEEN:
1. Sri. Jeevaraj Puranik,
Son of A.G.Puranik,
Aged 55 years,
Residing at D/No.01-22-1685/08,
124
"Shree Annapoorna",
Sultan Batteri Road,
Opposite Billava Sangha,
Mangalore - 575 006.
2. Sri. Roshan D'Souza,
Aged about 39 years,
Residing at Roshan Villa,
D.No.8-40/2,
Kodical, 1st Cross Road,
Ashoknagar Post,
Mangalore - 575 006.
...PETITIONERS
(By Shri Amar Correa, Advocate)
AND:
1. State of Karnataka,
By Mangalore North Police Station,
Represented by
State Public Prosecutor,
High Court of Karnataka,
Bangalore - 560 001.
2. Ms. Prajna,
Daughter of Krishna,
Aged about 19 years,
Residing at Vidyanagar,
Near Ollavina Halli,
Koteka, Kinya,
Mangalore - 575 023.
...RESPONDENTS
125
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent No.1)
*****
This Criminal Petition filed under Section 482 code of
Criminal Procedure, 1973, praying to i) quash the FIR and
complaint in Crime No.144/2015, registered by respondent no.1
police, pursuant to the order dated 31.3.2015 passed by II
Additional Senior Civil Judge and Chief Judicial Magistrate,
Mangalore under Section 156(3) of the Code of Criminal
Procedure in P.C.R.No.79/2015, for the offences punishable
under Sections 506, 34, 120B, 418, 421, 422, 406, 409, 419,
420, 415 and 417 of IPC at Annexure-A and B and etc;
IN CRL.P.No.4023/2015
BETWEEN:
1. Sri. Jeevaraj Puranik,
Son of A.G.Puranik,
Aged 55 years,
Residing at D/No.01-22-1685/08,
"Shree Annapoorna",
Sultan Batteri Road,
Opposite Billava Sangha,
Mangalore - 575 006.
2. Sri. Roshan D'Souza,
Aged about 39 years,
Residing at Roshan Villa,
D.No.8-40/2,
Kodical, 1st Cross Road,
Ashoknagar Post,
Mangalore - 575 006.
...PETITIONERS
126
(By Shri Amar Correa, Advocate)
AND:
1. State of Karnataka,
By Mangalore North Police Station,
Represented by
State Public Prosecutor,
High Court of Karnataka,
Bangalore - 560 001.
2. Smt. Saritha P. Kanchan,
Wife of Prakash Kanchan,
Aged about 38 years,
Residing at G.L.Nivas,
Sandspit, Bengre,
Mangalore - 574 142.
...RESPONDENTS
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent No.1)
*****
This Criminal Petition filed under Section 482 code of
Criminal Procedure, 1973, praying to i) quash the FIR and
complaint in Crime No.50/2015, registered by respondent no.1
police, pursuant to the order dated 21.1.2015 passed by II
Additional Senior Civil Judge and Chief Judicial Magistrate,
Mangalore under Section 156(3) of the Code of Criminal
Procedure in P.C.R.No.13/2015, for the offences punishable
under Sections 417, 418, 419, 420, 421, 422, 406,409, 506,
120-b and 34 of IPC at Annexure-A and B and etc;
127
IN CRL.P.No.4024/2015
BETWEEN:
1. Sri. Jeevaraj Puranik,
Son of A.G.Puranik,
Aged 55 years,
Residing at D/No.01-22-1685/08,
"Shree Annapoorna",
Sultan Batteri Road,
Opposite Billava Sangha,
Mangalore - 575 006.
2. Sri. Roshan D'Souza,
Aged about 39 years,
Residing at Roshan Villa,
D.No.8-40/2,
Kodical, 1st Cross Road,
Ashoknagar Post,
Mangalore - 575 006.
...PETITIONERS
(By Shri Amar Correa, Advocate)
AND:
1. State of Karnataka,
By Mangalore North Police Station,
Represented by
State Public Prosecutor,
High Court of Karnataka,
Bangalore - 560 001.
2. Ms. Irene Veigas,
Wife of Felix Veigas,
128
Aged about 27 years,
Residing at 25796/257,
Kalkar, House Pavoor Vorkady,
Kasargode,
Kerala - 671 323.
...RESPONDENTS
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent No.1)
*****
This Criminal Petition filed under Section 482 code of
Criminal Procedure, 1973, praying to i) quash the FIR and
complaint in Crime No.111/2015, registered by respondent no.1
police, pursuant to the order dated 3.2.2015 passed by II
Additional Senior Civil Judge and Chief Judicial Magistrate,
Mangalore under Section 156(3) of the Code of Criminal
Procedure in P.C.R.No.56/2015, for the offences punishable
under Sections 506, 34, 120B, 418, 421, 422, 406, 409, 419,
420, 415 and 417 of IPC at Annexure-A and B and etc;
IN CRL.P.No.4026/2015
BETWEEN:
1. Sri. Jeevaraj Puranik,
Son of A.G.Puranik,
Aged 55 years,
Residing at D/No.01-22-1685/08,
"Shree Annapoorna",
Sultan Batteri Road,
Opposite Billava Sangha,
Mangalore - 575 006.
2. Sri. Roshan D'Souza,
129
Aged about 39 years,
Residing at Roshan Villa,
D.No.8-40/2,
Kodical, 1st Cross Road,
Ashoknagar Post,
Mangalore - 575 006.
...PETITIONERS
(By Shri Amar Correa, Advocate)
AND:
1. State of Karnataka,
By Mangalore North Police Station,
Represented by
State Public Prosecutor,
High Court of Karnataka,
Bangalore - 560 001.
2. Smt. Vanajakshi,
Wife of Pravin,
Major,
Residing at Kavoor Kula,
Kavoor Post,
Mangalore - 575 015.
...RESPONDENTS
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent No.1)
This Criminal Petition filed under Section 482 code of
Criminal Procedure, 1973, praying to i) quash the FIR and
complaint in Crime No.283/2014, registered by respondent no.1
police, pursuant to the order dated 2.12.2014 passed by II
Additional Senior Civil Judge and Chief Judicial Magistrate,
130
Mangalore under Section 156(3) of the Code of Criminal
Procedure in P.C.R.No.103/2014, for the offences punishable
under Sections 506, 34, 120B, 418, 421, 422, 406, 409, 419,
420, 415 and 417 of IPC at Annexure-A and B and etc;
IN CRL.P.No.4027/2015
BETWEEN:
1. Sri. Jeevaraj Puranik,
Son of A.G.Puranik,
Aged 55 years,
Residing at D/No.01-22-1685/08,
"Shree Annapoorna",
Sultan Batteri Road,
Opposite Billava Sangha,
Mangalore - 575 006.
2. Sri. Roshan D'Souza,
Aged about 39 years,
Residing at Roshan Villa,
D.No.8-40/2,
Kodical, 1st Cross Road,
Ashoknagar Post,
Mangalore - 575 006.
...PETITIONERS
(By Shri Amar Correa, Advocate)
AND:
1. State of Karnataka,
By Mangalore North Police Station,
Represented by
State Public Prosecutor,
131
High Court of Karnataka,
Bangalore - 560 001.
2. Smt. Harinakshi,
Wife of Vishvanath,
Aged about 40 years,
Residing at Manaibettu House,
Gurupur Post,
Mangalore - 574 145.
...RESPONDENTS
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent No.1)
*****
This Criminal Petition filed under Section 482 code of
Criminal Procedure, 1973, praying to i) quash the FIR and
complaint in Crime No.7/2015, registered by respondent no.1
police, pursuant to the order dated 4.12.2014 passed by II
Additional Senior Civil Judge and Chief Judicial Magistrate,
Mangalore under Section 156(3) of the Code of Criminal
Procedure in P.C.R.No.115/2014, for the offences punishable
under Sections 506, 34, 120B, 418, 421, 422, 406, 409, 419,
420, 415 and 417 of IPC at Annexure-A and B and etc;
IN CRL.P.No.4029/2015
BETWEEN:
1. Sri. Jeevaraj Puranik,
Son of A.G.Puranik,
Aged 55 years,
Residing at D/No.01-22-1685/08,
"Shree Annapoorna",
Sultan Batteri Road,
132
Opposite Billava Sangha,
Mangalore - 575 006.
2. Sri. Roshan D'Souza,
Aged about 39 years,
Residing at Roshan Villa,
D.No.8-40/2,
Kodical, 1st Cross Road,
Ashoknagar Post,
Mangalore - 575 006.
...PETITIONERS
(By Shri Amar Correa, Advocate)
AND:
1. State of Karnataka,
By Mangalore North Police Station,
Represented by
State Public Prosecutor,
High Court of Karnataka,
Bangalore - 560 001.
2. Mrs. Udaya Kumar,
Wife of Prakash Novoda,
Major,
Residing at Kasturi Nivasa,
Alankara Gudde,
Talapady,
Mangalore - 575 024.
...RESPONDENTS
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent No.1)
*****
133
This Criminal Petition filed under Section 482 code of
Criminal Procedure, 1973, praying to i) quash the FIR and
complaint in Crime No.131/2015, registered by respondent no.1
police, pursuant to the order dated 27.3.2015 passed by II
Additional Senior Civil Judge and Chief Judicial Magistrate,
Mangalore under Section 156(3) of the Code of Criminal
Procedure in P.C.R.No.76/2015, for the offences punishable
under Sections 506, 34, 120B, 418, 421, 422, 406, 409, 419,
420, 415 and 417 of IPC at Annexure-A and B and etc;
IN CRL.P.No.4030/2015
BETWEEN:
1. Sri. Jeevaraj Puranik,
Son of A.G.Puranik,
Aged 55 years,
Residing at D/No.01-22-1685/08,
"Shree Annapoorna",
Sultan Batteri Road,
Opposite Billava Sangha,
Mangalore - 575 006.
2. Sri. Roshan D'Souza,
Aged about 39 years,
Residing at Roshan Villa,
D.No.8-40/2,
Kodical, 1st Cross Road,
Ashoknagar Post,
Mangalore - 575 006.
...PETITIONERS
(By Shri Amar Correa, Advocate)
134
AND:
1. State of Karnataka,
By Mangalore North Police Station,
Represented by
State Public Prosecutor,
High Court of Karnataka,
Bangalore - 560 001.
2. Mrs. M.R.Latha,
Wife of Rama Krishna Acharya,
Aged about 46 years,
Residing at Naga Mar House
Compound, Near Janatha
Deluxe Hotel,
Ballalbhag,
Mangalore - 573 008.
...RESPONDENTS
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent No.1)
*****
This Criminal Petition filed under Section 482 code of
Criminal Procedure, 1973, praying to i) quash the FIR and
complaint in Crime No.146/2015, registered by respondent no.1
police, pursuant to the order dated 30.3.2015 passed by II
Additional Senior Civil Judge and Chief Judicial Magistrate,
Mangalore under Section 156(3) of the Code of Criminal
Procedure in P.C.R.No.77/2015, for the offences punishable
under Sections 506, 34, 120B, 418, 421, 422, 406, 409, 419,
420, 415 and 417 of IPC at Annexure-A and B and etc;
135
IN CRL.P.No.4111/2015
BETWEEN:
1. Sri. Jeevaraj Puranik,
Son of A.G.Puranik,
Aged 55 years,
Residing at D/No.01-22-1685/08,
"Shree Annapoorna",
Sultan Batteri Road,
Opposite Billava Sangha,
Mangalore - 575 006.
2. Sri. Roshan D'Souza,
Aged about 39 years,
Residing at Roshan Villa,
D.No.8-40/2,
Kodical, 1st Cross Road,
Ashoknagar Post,
Mangalore - 575 006.
...PETITIONERS
(By Shri Amar Correa, Advocate)
AND:
1. State of Karnataka,
By Mangalore North Police Station,
Represented by
State Public Prosecutor,
High Court of Karnataka,
Bangalore - 560 001.
2. Smt. Shashikala,
Wife of Ramachandra,
136
Aged about 36 years,
Residing at 2-93/3,
Rohini Vihar,
Opposite Capithanio School,
Kankanady,
Mangalore - 575 002.
...RESPONDENTS
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent No.1)
*****
This Criminal Petition filed under Section 482 code of
Criminal Procedure, 1973, praying to i) quash the FIR and
complaint in Crime No.110/2015, registered by respondent no.1
police, pursuant to the order dated 3.2.2015 passed by II
Additional Senior Civil Judge and Chief Judicial Magistrate,
Mangalore under Section 156(3) of the Code of Criminal
Procedure in P.C.R.No.55/2015, for the offences punishable
under Sections 506, 34, 120B, 418, 421, 422, 406, 409, 419,
420, 415 and 417 of IPC at Annexure-A and B and etc;
IN CRL.P.No.4112/2015
BETWEEN:
1. Sri. Jeevaraj Puranik,
Son of A.G.Puranik,
Aged 55 years,
Residing at D/No.01-22-1685/08,
"Shree Annapoorna",
Sultan Batteri Road,
Opposite Billava Sangha,
Mangalore - 575 006.
137
2. Sri. Roshan D'Souza,
Aged about 39 years,
Residing at Roshan Villa,
D.No.8-40/2,
Kodical, 1st Cross Road,
Ashoknagar Post,
Mangalore - 575 006.
...PETITIONERS
(By Shri Amar Correa, Advocate)
AND:
1. State of Karnataka,
By Mangalore North Police Station,
Represented by
State Public Prosecutor,
High Court of Karnataka,
Bangalore - 560 001.
2. Smt. Vedavathi,
Wife of Ganapathi Das,
Aged about 33 years,
Residing at Derebail Konchady,
Near Mukambika Mandira,
Mangalore - 575 008.
...RESPONDENTS
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent No.1)
*****
This Criminal Petition filed under Section 482 code of
Criminal Procedure, 1973, praying to i) quash the FIR and
complaint in Crime No.72/2015, registered by respondent no.1
138
police, pursuant to the order dated 27.1.2015 passed by II
Additional Senior Civil Judge and Chief Judicial Magistrate,
Mangalore under Section 156(3) of the Code of Criminal
Procedure in P.C.R.No.33/2015, for the offences punishable
under Sections 415, 417, 418, 419, 420, 421, 422, 406, 409,
506, 120B and 34 of IPC at Annexure-A and B and etc;
IN CRL.P.No.4113/2015
BETWEEN:
1. Sri. Jeevaraj Puranik,
Son of A.G.Puranik,
Aged 55 years,
Residing at D/No.01-22-1685/08,
"Shree Annapoorna",
Sultan Batteri Road,
Opposite Billava Sangha,
Mangalore - 575 006.
2. Sri. Roshan D'Souza,
Aged about 39 years,
Residing at Roshan Villa,
D.No.8-40/2,
Kodical, 1st Cross Road,
Ashoknagar Post,
Mangalore - 575 006.
...PETITIONERS
(By Shri Amar Correa, Advocate)
AND:
1. State of Karnataka,
By Mangalore North Police Station,
139
Represented by
State Public Prosecutor,
High Court of Karnataka,
Bangalore - 560 001.
2. Ms. Sarojini,
Wife of Manoj Kumar Rai,
Major,
Residing at Girija Compound,
Permannur,
Mangalore - 575 024.
...RESPONDENTS
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent No.1)
*****
This Criminal Petition filed under Section 482 code of
Criminal Procedure, 1973, praying to i) quash the FIR and
complaint in Crime No.112/2015, registered by respondent no.1
police, pursuant to the order dated 3.2.2015 passed by II
Additional Senior Civil Judge and Chief Judicial Magistrate,
Mangalore under Section 156(3) of the Code of Criminal
Procedure in P.C.R.No.57/2015, for the offences punishable
under Sections 506, 34, 120B, 418, 421, 422, 406, 409, 419,
420, 415 and 417 of IPC at Annexure-A and B and etc;
IN CRL.P.No.4114/2015
BETWEEN:
1. Sri. Jeevaraj Puranik,
Son of A.G.Puranik,
Aged 55 years,
Residing at D/No.01-22-1685/08,
140
"Shree Annapoorna",
Sultan Batteri Road,
Opposite Billava Sangha,
Mangalore - 575 006.
2. Sri. Roshan D'Souza,
Aged about 39 years,
Residing at Roshan Villa,
D.No.8-40/2,
Kodical, 1st Cross Road,
Ashoknagar Post,
Mangalore - 575 006.
...PETITIONERS
(By Shri Amar Correa, Advocate)
AND:
1. State of Karnataka,
By Mangalore North Police Station,
Represented by
State Public Prosecutor,
High Court of Karnataka,
Bangalore - 560 001.
2. Mr. Shivaprasad G.,
Son of Mahalinga Gowda,
Aged about 32 years,
Residing at Barengala House,
Charwaka Post and Village,
Puttur Taluk,
Dakshina Kannada 575 201.
...RESPONDENTS
141
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent No.1)
*****
This Criminal Petition filed under Section 482 code of
Criminal Procedure, 1973, praying to i) quash the FIR and
complaint in Crime No.124/2015, registered by respondent no.1
police, pursuant to the order dated 12.3.2015 passed by II
Additional Senior Civil Judge and Chief Judicial Magistrate,
Mangalore under Section 156(3) of the Code of Criminal
Procedure in P.C.R.No.72/2015, for the offences punishable
under Sections 506, 34, 120B, 418, 421, 422, 406, 409, 419,
420, 415 and 417 of IPC at Annexure-A and B and etc;
IN CRL.P.No.4115/2015
BETWEEN:
1. Sri. Jeevaraj Puranik,
Son of A.G.Puranik,
Aged 55 years,
Residing at D/No.01-22-1685/08,
"Shree Annapoorna",
Sultan Batteri Road,
Opposite Billava Sangha,
Mangalore - 575 006.
2. Sri. Roshan D'Souza,
Aged about 39 years,
Residing at Roshan Villa,
D.No.8-40/2,
Kodical, 1st Cross Road,
Ashoknagar Post,
Mangalore - 575 006.
...PETITIONERS
142
(By Shri Amar Correa, Advocate)
AND:
1. State of Karnataka,
By Mangalore North Police Station,
Represented by
State Public Prosecutor,
High Court of Karnataka,
Bangalore - 560 001.
2. Mrs. Sylaja P.,
Wife of Sadashiva,
Aged about 35 years,
Residing at Om Shree Nilaya,
Thuminadu, Kunjathur,
Manjeshwara,
Kerala - 671 323.
...RESPONDENTS
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent No.1)
*****
This Criminal Petition filed under Section 482 code of
Criminal Procedure, 1973, praying to i) quash the FIR and
complaint in Crime No.103/2015, registered by respondent no.1
police, pursuant to the order dated 3.2.2015 passed by II
Additional Senior Civil Judge and Chief Judicial Magistrate,
Mangalore under Section 156(3) of the Code of Criminal
Procedure in P.C.R.No.52/2015, for the offences punishable
under Sections 506, 34, 120B, 418, 421, 422, 406, 409, 419,
420, 415 and 417 of IPC at Annexure-A and B and etc;
143
IN CRL.P.No.4116/2015
BETWEEN:
1. Sri. Jeevaraj Puranik,
Son of A.G.Puranik,
Aged 55 years,
Residing at D/No.01-22-1685/08,
"Shree Annapoorna",
Sultan Batteri Road,
Opposite Billava Sangha,
Mangalore - 575 006.
2. Sri. Roshan D'Souza,
Aged about 39 years,
Residing at Roshan Villa,
D.No.8-40/2,
Kodical, 1st Cross Road,
Ashoknagar Post,
Mangalore - 575 006.
...PETITIONERS
(By Shri Amar Correa, Advocate)
AND:
1. State of Karnataka,
By Mangalore North Police Station,
Represented by
State Public Prosecutor,
High Court of Karnataka,
Bangalore - 560 001.
2. Smt. Ramani Shetty,
Wife of Gangadhar Shetty,
144
Major,
Residing at Sai Kripa,
Madoor,
Mangalore - 575 022.
...RESPONDENTS
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent No.1)
*****
This Criminal Petition filed under Section 482 code of
Criminal Procedure, 1973, praying to i) quash the FIR and
complaint in Crime No.147/2015, registered by respondent no.1
police, pursuant to the order dated 30.3.2015 passed by II
Additional Senior Civil Judge and Chief Judicial Magistrate,
Mangalore under Section 156(3) of the Code of Criminal
Procedure in P.C.R.No.78/2015, for the offences punishable
under Sections 506, 34, 120B, 418, 421, 422, 406, 409, 419,
420, 415 and 417 of IPC at Annexure-A and B and etc;
IN CRL.P.No.4117/2015
BETWEEN:
1. Sri. Jeevaraj Puranik,
Son of A.G.Puranik,
Aged 55 years,
Residing at D/No.01-22-1685/08,
"Shree Annapoorna",
Sultan Batteri Road,
Opposite Billava Sangha,
Mangalore - 575 006.
2. Sri. Roshan D'Souza,
Aged about 39 years,
145
Residing at Roshan Villa,
D.No.8-40/2,
Kodical, 1st Cross Road,
Ashoknagar Post,
Mangalore - 575 006.
...PETITIONERS
(By Shri Amar Correa, Advocate)
AND:
1. State of Karnataka,
By Mangalore North Police Station,
Represented by
State Public Prosecutor,
High Court of Karnataka,
Bangalore - 560 001.
2. Mrs. Shameena Banu,
Wife of Hazmal,
Aged about 28 years,
Residing at 8/10/756,
Mahiyuddin Nagar,
Kudroli,
Mangalore - 575 008.
...RESPONDENTS
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent No.1)
*****
This Criminal Petition filed under Section 482 code of
Criminal Procedure, 1973, praying to i) quash the FIR and
complaint in Crime No.126/2015, registered by respondent no.1
police, pursuant to the order dated 20.3.2015 passed by II
146
Additional Senior Civil Judge and Chief Judicial Magistrate,
Mangalore under Section 156(3) of the Code of Criminal
Procedure in P.C.R.No.74/2015, for the offences punishable
under Sections 506, 34, 120B, 418, 421, 422, 406, 409, 419,
420, 415 and 417 of IPC at Annexure-A and B and etc;
IN CRL.P.No.4118/2015
BETWEEN:
1. Sri. Jeevaraj Puranik,
Son of A.G.Puranik,
Aged 55 years,
Residing at D/No.01-22-1685/08,
"Shree Annapoorna",
Sultan Batteri Road,
Opposite Billava Sangha,
Mangalore - 575 006.
2. Sri. Roshan D'Souza,
Aged about 39 years,
Residing at Roshan Villa,
D.No.8-40/2,
Kodical, 1st Cross Road,
Ashoknagar Post,
Mangalore - 575 006.
...PETITIONERS
(By Shri Amar Correa, Advocate)
AND:
1. State of Karnataka,
By Mangalore North Police Station,
Represented by
147
State Public Prosecutor,
High Court of Karnataka,
Bangalore - 560 001.
2. Smt. Prema Veera D'Souza,
Daughter of Iliyas D'Souza,
Aged about 23 years,
Residing at Koppala Mane,
Pavoor Post,
Manjeshwara via
Kasargod,
Kerala - 671 323.
...RESPONDENTS
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent No.1)
*****
This Criminal Petition filed under Section 482 code of
Criminal Procedure, 1973, praying to i) quash the FIR and
complaint in Crime No.119/2015, registered by respondent no.1
police, pursuant to the order dated 5.2.2015 passed by II
Additional Senior Civil Judge and Chief Judicial Magistrate,
Mangalore under Section 156(3) of the Code of Criminal
Procedure in P.C.R.No.64/2015, for the offences punishable
under Sections 506, 34, 120B, 418, 421, 422, 406, 409, 419,
420, 415 and 417 of IPC at Annexure-A and B and etc;
IN CRL.P.No.4119/2015
BETWEEN:
1. Sri. Jeevaraj Puranik,
Son of A.G.Puranik,
Aged 55 years,
148
Residing at D/No.01-22-1685/08,
"Shree Annapoorna",
Sultan Batteri Road,
Opposite Billava Sangha,
Mangalore - 575 006.
2. Sri. Roshan D'Souza,
Aged about 39 years,
Residing at Roshan Villa,
D.No.8-40/2,
Kodical, 1st Cross Road,
Ashoknagar Post,
Mangalore - 575 006.
...PETITIONERS
(By Shri Amar Correa, Advocate)
AND:
1. State of Karnataka,
By Mangalore North Police Station,
Represented by
State Public Prosecutor,
High Court of Karnataka,
Bangalore - 560 001.
2. Smt. Niranjaya,
Daughter of Bhaskar,
Aged about 33 years,
Residing at Sri Ganesh Kripa,
Melkar,
Panemangalore Post,
Bantwal - 574 231.
...RESPONDENTS
149
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent No.1)
*****
This Criminal Petition filed under Section 482 code of
Criminal Procedure, 1973, praying to i) quash the FIR and
complaint in Crime No.27/2015, registered by respondent no.1
police, pursuant to the order dated 9.12.2014 passed by II
Additional Senior Civil Judge and Chief Judicial Magistrate,
Mangalore under Section 156(3) of the Code of Criminal
Procedure in P.C.R.No.124/2014, for the offences punishable
under Sections 415, 417, 418, 419, 420, 421, 422, 406, 409,
120-B, 506, 34 of IPC at Annexure-A and B and etc;
IN CRL.P.No.4120/2015
BETWEEN:
1. Sri. Jeevaraj Puranik,
Son of A.G.Puranik,
Aged 55 years,
Residing at D/No.01-22-1685/08,
"Shree Annapoorna",
Sultan Batteri Road,
Opposite Billava Sangha,
Mangalore - 575 006.
2. Sri. Roshan D'Souza,
Aged about 39 years,
Residing at Roshan Villa,
D.No.8-40/2,
Kodical, 1st Cross Road,
Ashoknagar Post,
Mangalore - 575 006.
...PETITIONERS
150
(By Shri Amar Correa, Advocate)
AND:
1. State of Karnataka,
By Mangalore North Police Station,
Represented by
State Public Prosecutor,
High Court of Karnataka,
Bangalore - 560 001.
2. Smt. Sarojini,
Wife of K. Narendra,
Aged about 62 years,
Residing at 5-21-1291,
J.B.D.Souza,
E.S.I. 3rd Cross Road,
Lower Bendoor,
Mangalore - 575 002.
...RESPONDENTS
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent No.1)
*****
This Criminal Petition filed under Section 482 code of
Criminal Procedure, 1973, praying to i) quash the FIR and
complaint in Crime No.254/2014, registered by respondent no.1
police, pursuant to the order dated 25.11.2014 passed by II
Additional Senior Civil Judge and Chief Judicial Magistrate,
Mangalore under Section 156(3) of the Code of Criminal
Procedure in P.C.R.No.85/2014, for the offences punishable
under Sections 415, 417, 418, 419, 420, 421, 422, 406, 409,
120B, 506 read with 34 of IPC at Annexure-A and B and etc;
151
IN CRL.P.No.4121/2015
BETWEEN:
1. Sri. Jeevaraj Puranik,
Son of A.G.Puranik,
Aged 55 years,
Residing at D/No.01-22-1685/08,
"Shree Annapoorna",
Sultan Batteri Road,
Opposite Billava Sangha,
Mangalore - 575 006.
2. Sri. Roshan D'Souza,
Aged about 39 years,
Residing at Roshan Villa,
D.No.8-40/2,
Kodical, 1st Cross Road,
Ashoknagar Post,
Mangalore - 575 006.
...PETITIONERS
(By Shri Amar Correa, Advocate)
AND:
1. State of Karnataka,
By Mangalore North Police Station,
Represented by
State Public Prosecutor,
High Court of Karnataka,
Bangalore - 560 001.
2. Smt. Gayathri,
152
Wife of Chidananda,
Aged about 32 years,
Residing at Shree Devi Nilaya,
Nekara Colony,
Kemmaje,
Kinnigoli,
Mangalore - 575 014.
...RESPONDENTS
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent No.1)
*****
This Criminal Petition filed under Section 482 code of
Criminal Procedure, 1973, praying to i) quash the FIR and
complaint in Crime No.23/2015, registered by respondent no.1
police, pursuant to the order dated 9.12.2014 passed by II
Additional Senior Civil Judge and Chief Judicial Magistrate,
Mangalore under Section 156(3) of the Code of Criminal
Procedure in P.C.R.No.125/2014, for the offences punishable
under Sections 506, 34, 120B, 418, 421, 422, 406, 409, 419,
420, 415 and 417 of IPC at Annexure-A and B and etc;
IN CRL.P.No.4122/2015
BETWEEN:
1. Sri. Jeevaraj Puranik,
Son of A.G.Puranik,
Aged 55 years,
Residing at D/No.01-22-1685/08,
"Shree Annapoorna",
Sultan Batteri Road,
Opposite Billava Sangha,
Mangalore - 575 006.
153
2. Sri. Roshan D'Souza,
Aged about 39 years,
Residing at Roshan Villa,
D.No.8-40/2,
Kodical, 1st Cross Road,
Ashoknagar Post,
Mangalore - 575 006.
...PETITIONERS
(By Shri Amar Correa, Advocate)
AND:
1. State of Karnataka,
By Mangalore North Police Station,
Represented by
State Public Prosecutor,
High Court of Karnataka,
Bangalore - 560 001.
2. Smt. Umavathi,
Wife of Sadashiva,
Major,
Residing at Shivakripa,
Near Mahalingeshwara Temple,
Kunjathuru,
Kasargod,
Kerala - 671 323.
...RESPONDENTS
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent No.1)
*****
154
This Criminal Petition filed under Section 482 code of
Criminal Procedure, 1973, praying to i) quash the FIR and
complaint in Crime No.115/2015, registered by respondent no.1
police, pursuant to the order dated 3.2.2015 passed by II
Additional Senior Civil Judge and Chief Judicial Magistrate,
Mangalore under Section 156(3) of the Code of Criminal
Procedure in P.C.R.No.60/2015, for the offences punishable
under Sections 506, 34, 120B, 418, 421, 422, 406, 409, 419,
420, 415 and 417 of IPC at Annexure-A and B and etc;
IN CRL.P.No.4123/2015
BETWEEN:
1. Sri. Jeevaraj Puranik,
Son of A.G.Puranik,
Aged 55 years,
Residing at D/No.01-22-1685/08,
"Shree Annapoorna",
Sultan Batteri Road,
Opposite Billava Sangha,
Mangalore - 575 006.
2. Sri. Roshan D'Souza,
Aged about 39 years,
Residing at Roshan Villa,
D.No.8-40/2,
Kodical, 1st Cross Road,
Ashoknagar Post,
Mangalore - 575 006.
...PETITIONERS
(By Shri Amar Correa, Advocate)
155
AND:
1. State of Karnataka,
By Mangalore North Police Station,
Represented by
State Public Prosecutor,
High Court of Karnataka,
Bangalore - 560 001.
2. Smt. Mamatha,
Wife of Sadananda,
Aged about 42 years,
Residing at 2-118C,
Someshwara,
Mangalore - 575 022.
...RESPONDENTS
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent No.1)
*****
This Criminal Petition filed under Section 482 code of
Criminal Procedure, 1973, praying to i) quash the FIR and
complaint in Crime No.117/2015, registered by respondent no.1
police, pursuant to the order dated 4.2.2015 passed by II
Additional Senior Civil Judge and Chief Judicial Magistrate,
Mangalore under Section 156(3) of the Code of Criminal
Procedure in P.C.R.No.62/2015, for the offences punishable
under Sections 506, 34, 120B, 418, 421, 422, 406, 409, 419,
420, 415 and 417 of IPC at Annexure-A and B and etc;
156
IN CRL.P.No.4124/2015
BETWEEN:
1. Sri. Jeevaraj Puranik,
Son of A.G.Puranik,
Aged 55 years,
Residing at D/No.01-22-1685/08,
"Shree Annapoorna",
Sultan Batteri Road,
Opposite Billava Sangha,
Mangalore - 575 006.
2. Sri. Roshan D'Souza,
Aged about 39 years,
Residing at Roshan Villa,
D.No.8-40/2,
Kodical, 1st Cross Road,
Ashoknagar Post,
Mangalore - 575 006.
...PETITIONERS
(By Shri Amar Correa, Advocate)
AND:
1. State of Karnataka,
By Mangalore North Police Station,
Represented by
State Public Prosecutor,
High Court of Karnataka,
Bangalore - 560 001.
2. Smt. Hema Ravindra,
157
Wife of Ravindra,
Aged about 40 years,
Residing at Navaneetha Nilaya,
Gandhinagar,
Moodabidre 574 227.
...RESPONDENTS
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent No.1)
*****
This Criminal Petition filed under Section 482 code of
Criminal Procedure, 1973, praying to i) quash the FIR and
complaint in Crime No.8/2015, registered by respondent no.1
police, pursuant to the order dated 4.12.2014 passed by II
Additional Senior Civil Judge and Chief Judicial Magistrate,
Mangalore under Section 156(3) of the Code of Criminal
Procedure in P.C.R.No.116/2014, for the offences punishable
under Sections 506, 34, 120B, 418, 421, 422, 406, 409, 419,
420, 415 and 417 of IPC at Annexure-A and B and etc;
IN CRL.P.No.4125/2015
BETWEEN:
1. Sri. Jeevaraj Puranik,
Son of A.G.Puranik,
Aged 55 years,
Residing at D/No.01-22-1685/08,
"Shree Annapoorna",
Sultan Batteri Road,
Opposite Billava Sangha,
Mangalore - 575 006.
158
2. Sri. Roshan D'Souza,
Aged about 39 years,
Residing at Roshan Villa,
D.No.8-40/2,
Kodical, 1st Cross Road,
Ashoknagar Post,
Mangalore - 575 006.
...PETITIONERS
(By Shri Amar Correa, Advocate)
AND:
1. State of Karnataka,
By Mangalore North Police Station,
Represented by
State Public Prosecutor,
High Court of Karnataka,
Bangalore - 560 001.
2. Mr. Giridhara Suvarna,
Son of Monappa Poojary,
Aged about 45 years,
Residing at Srigiri Nilaya,
KGK Ballal Road,
Panjimogaru,
Mangalore - 575 006.
...RESPONDENTS
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent No.1)
*****
This Criminal Petition filed under Section 482 code of
Criminal Procedure, 1973, praying to i) quash the FIR and
159
complaint in Crime No.151/2015, registered by respondent no.1
police, pursuant to the order dated 31.3.2015 passed by II
Additional Senior Civil Judge and Chief Judicial Magistrate,
Mangalore under Section 156(3) of the Code of Criminal
Procedure in P.C.R.No.83/2015, for the offences punishable
under Sections 506, 34, 120B, 418, 421, 422, 406, 409, 419,
420, 415 and 417 of IPC at Annexure-A and B and etc;
IN CRL.P.No.4126/2015
BETWEEN:
1. Sri. Jeevaraj Puranik,
Son of A.G.Puranik,
Aged 55 years,
Residing at D/No.01-22-1685/08,
"Shree Annapoorna",
Sultan Batteri Road,
Opposite Billava Sangha,
Mangalore - 575 006.
2. Sri. Roshan D'Souza,
Aged about 39 years,
Residing at Roshan Villa,
D.No.8-40/2,
Kodical, 1st Cross Road,
Ashoknagar Post,
Mangalore - 575 006.
...PETITIONERS
(By Shri Amar Correa, Advocate)
AND:
1. State of Karnataka,
160
By Mangalore North Police Station,
Represented by
State Public Prosecutor,
High Court of Karnataka,
Bangalore - 560 001.
2. Smt. Rajeevi B.R.,
Wife of Raghu R.D.,
Aged about 38years,
Residing at Shri Shastha,
Nilaya House,
Nidigal Post,
Ujire, Belthangady Taluk,
Dakshina Kannada 575 201.
...RESPONDENTS
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent No.1)
*****
This Criminal Petition filed under Section 482 code of
Criminal Procedure, 1973, praying to i) quash the FIR and
complaint in Crime No.69/2015, registered by respondent no.1
police, pursuant to the order dated 24.1.2015 passed by II
Additional Senior Civil Judge and Chief Judicial Magistrate,
Mangalore under Section 156(3) of the Code of Criminal
Procedure in P.C.R.No.30/2015, for the offences punishable
under Sections 415, 417, 418, 419, 420, 421, 422, 406, 409,
506, 120B and 34 of IPC at Annexure-A and B and etc;
161
IN CRL.P.No.4127/2015
BETWEEN:
1. Sri. Jeevaraj Puranik,
Son of A.G.Puranik,
Aged 55 years,
Residing at D/No.01-22-1685/08,
"Shree Annapoorna",
Sultan Batteri Road,
Opposite Billava Sangha,
Mangalore - 575 006.
2. Sri. Roshan D'Souza,
Aged about 39 years,
Residing at Roshan Villa,
D.No.8-40/2,
Kodical, 1st Cross Road,
Ashoknagar Post,
Mangalore - 575 006.
...PETITIONERS
(By Shri Amar Correa, Advocate)
AND:
1. State of Karnataka,
By Mangalore North Police Station,
Represented by
State Public Prosecutor,
High Court of Karnataka,
Bangalore - 560 001.
2. Smt. Pushpalatha,
Wife of Padmanabha,
162
Aged about 38 years,
Residing at Manaibettu House,
Gurupur Post,
Mangalore - 575 001.
...RESPONDENTS
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent No.1)
*****
This Criminal Petition filed under Section 482 code of
Criminal Procedure, 1973, praying to i) quash the FIR and
complaint in Crime No.6/2015, registered by respondent no.1
police, pursuant to the order dated 4.12.2014 passed by II
Additional Senior Civil Judge and Chief Judicial Magistrate,
Mangalore under Section 156(3) of the Code of Criminal
Procedure in P.C.R.No.114/2014, for the offences punishable
under Sections 506, 34, 120B, 418, 421, 422, 406, 409, 419,
420, 415 and 417 of IPC at Annexure-A and B and etc;
IN CRL.P.No.4128/2015
BETWEEN:
1. Sri. Jeevaraj Puranik,
Son of A.G.Puranik,
Aged 55 years,
Residing at D/No.01-22-1685/08,
"Shree Annapoorna",
Sultan Batteri Road,
Opposite Billava Sangha,
Mangalore - 575 006.
2. Sri. Roshan D'Souza,
Aged about 39 years,
163
Residing at Roshan Villa,
D.No.8-40/2,
Kodical, 1st Cross Road,
Ashoknagar Post,
Mangalore - 575 006.
...PETITIONERS
(By Shri Amar Correa, Advocate)
AND:
1. State of Karnataka,
By Mangalore North Police Station,
Represented by
State Public Prosecutor,
High Court of Karnataka,
Bangalore - 560 001.
2. Smt. Anitha G. Shetty,
Wife of Girish Shetty,
Aged about 47 years,
Residing at Skanda Nivas,
Devipura Temple Road,
Talapady,
Mangalore City 575 006,
Karnataka.
...RESPONDENTS
(By Shri K.R.Keshav Murthy, State Public Prosecutor-II for
Respondent No.1)
*****
164
This Criminal Petition filed under Section 482 code of
Criminal Procedure, 1973, praying to i) quash the FIR and
complaint in Crime No.273/2014, registered by respondent no.1
police, pursuant to the order dated 1.12.2014 passed by II
Additional Senior Civil Judge and Chief Judicial Magistrate,
Mangalore under Section 156(3) of the Code of Criminal
Procedure in P.C.R.No.98/2014, for the offences punishable
under Sections 506, 34, 120B, 418, 421, 422, 406, 409, 419,
420, 415 and 417 of IPC at Annexure-A and B and etc;
These Criminal Petitions coming on for Admission this
day, the court made the following:
ORDER
These petitions are disposed of by the common order, in the following circumstances.
2. Heard the learned counsel for the petitioner in each of these petitions and the learned State Public Prosecutor who was directed to take notice.
The petitioners in all these petitions are arraigned as accused Nos.1 and 2. The first of the petitions namely, Crl.P.3774/2015, arises out of Crime No.172/2014 which is 165 now numbered as C.C.No.8/2015 on the file of the Court of the II Additional Senior Civil Judge & Chief Judicial Magistrate, Mangaluru. It was alleged by the complainant in each of the petitions that the petitioners and four other persons were running a company in the name and style of "Vraksha Business Solutions India Ltd., situated at Utility Royal Towers, II Floor, K.S. Rao Road, Mangaluru and were involved in collecting deposits from the public for a fixed period and interest was to be paid on the said deposits, to the depositors. The business of the company was widely publicized through media and investors were invited from the general public. Respondent No.2 in all these petitions was an agent for collecting money from the public and they had deposited the monies so collected, to the company run by the petitioners. On maturity of the fixed deposit period, it transpires that the company did not refund the monies collected from the public and there were repeated requests by such depositors to the agents, who were the complainants in the cases. Since there were evasive answers to 166 the queries and demands made by the complainants, the complainants had approached the court and the same was registered as an First Information Report (FIR), as already stated.
The second respondent in the present petitions are all complainants who are similarly aggrieved. Each such complaint being separately numbered as an FIR and individual criminal cases having been initiated against the petitioners, the petitioners are before this court.
3. The learned counsel for the petitioners would draw the attention to the observations of the Supreme Court in the case of T.T. Antony vs. State of Kerala and others 2001 (6) SCC 181, wherein it is observed that an information given under sub- section (1) of Section 154 of the Cr.P.C. is commonly known as a First Information Report (FIR), though this term is not used in the Cr.P.C. It is the earliest and the first information of a cognizable offence recorded by an officer in charge of a police station. It sets the criminal law into motion and marks the 167 commencement of the investigation which ends up with the formation of opinion under Section 169 or 170 of Cr.P.C., as the case may be, and forwarding of a police report under Section 173 of Cr.P.C. It is also possible that more information than one are given to a police officer in charge of a police station in respect of the same incident involving one or more than one cognizable offences. In such a case, the Supreme Court has observed that the police officer in charge need not enter every one of them in the station house diary and this is implied in Section 154 of Cr.P.C. All other informations made orally or in writing after the commencement of the investigation into the cognizable offence disclosed from the facts mentioned in the FIR and entered in the station house diary by the police officer or such other cognizable offences as may come to his notice during the investigation, will be statements falling under Section 162 of Cr.P.C. And that no such information or statement can properly be treated as an F.I.R. and entered in the station house diary again, as it would in effect be a second FIR 168 and the same cannot be in conformity with the scheme of the Cr.P.C.
The Supreme Court has, by way of illustration, postulated a situation in which A having killed B, his wife, informs the police that she is killed by an unknown person or knowing that B is killed by his mother or sister, A owns up the responsibility and during investigation the truth is detected; it does not require filing of fresh FIR against A - the real offender who can be arraigned in the report under Section 173(2) or 173(8) of Cr.P.C., as the case may be. It would of course be permissible for the investigating officer to send up a report to the concerned Magistrate even earlier that investigation is being directed against the person suspected to be the accused. Therefore, the Supreme Court has concluded that under the scheme of the provisions of Sections 154, 155, 156, 157, 162, 169, 170 and 173 of Cr.P.C., only the earliest or the first information in regard to the commission of a cognizable offence satisfies the requirements of Section 154 Cr.P.C. Thus, 169 there can be no second F.I.R. and consequently there can be no fresh investigation on receipt of every subsequent information in respect of the same cognizable offence or the same occurrence or incident giving rise to one or more cognizable offences. On receipt of information about a cognizable offence or an incident giving rise to a cognizable offence or offences and on entering the F.I.R. in the station house diary, the officer in charge of a Police Station has to investigate not merely the cognizable offence reported in the FIR but also other connected offences found to have been committed in the course of the same transaction or the same occurrence and file one or more reports as provided in Section 173 of the Cr.P.C.
It is also pointed out that the Government of Karnataka, Police Department has issued a circular No.L&O/Misc./24/2015-16 dated 30.07.2015, wherein it has been stated that any subsequent information the Investigating Officer receives with regard to any incident out of the same incident or with regard to any incident out of the same 170 transaction, he shall not register further crime numbers but he shall treat that information as the statement of the witnesses either under Section 162 of Cr.P.C. or under Section 161 of Cr.P.C. in the earliest case registered. Therefore, he would submit that it would save precious judicial time and the pending proceedings could be conveniently disposed of if the earliest case registered on the same set of circumstances is taken as the main case and all subsequent complaints are made as statements made in the said case and to that extent, there would be no prejudice caused to any of the complainants, as the relief sought for by the complainants is to punish the petitioners for the alleged offences which could be conveniently tried on one single case and therefore, would seek the indulgence of this court to allow these petitions in terms as prayed for.
4. The learned State Public Prosecutor would not dispute the legal position as sought to be interpreted with reference to the judgment of the Supreme Court as well as the circular issued by the State.
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Consequently, the petitions are allowed. The court below is directed to treat the case in C.C.No.8/2015 as the main case and all subsequent complaints which are the subject matter of these several petitions be treated as statements by the witnesses and the cases could be tried as a single case, on the strength of the evidence of the several complainants who would be treated as witnesses. If any further complaints are registered, since there are large number of investors involved and it is more likely that in future other cases would be filed, in respect of such cases arising out of the same set of circumstances, the same rule shall be applied by the prosecution in taking those cases, recording the statements of such complainants as statements made in the course of investigation. In the event there are any private complaints filed under Section 200 Cr.P.C., the same shall be brought to the attention of the court that the above order has been passed whereby if such additional cases either by way of a police complaint or a private complaint 172 is instituted, they shall be treated as statements made in the pending cases aforesaid.
I.A.1/2015 in all the petitions stand disposed of.
Sd/-
JUDGE KS