Karnataka High Court
Sri G D Jayarama vs The State By Bangalore Metropolitan on 10 October, 2013
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 10TH DAY OF OCTOBER 2013
BEFORE
THE HON'BLE MR.JUSTICE K.N.KESHAVANARAYANA
CRL.P.No.5340/2012
C/W
CRL.P.Nos.5240/12, 5826/12, 6298/12, 5745/12, 5515/12,
5856/12, 6056/12, 5516/12, 5467/12, 5469/12, 5514/12,
5513/12, 5517/12, 6297/12, 6299/12, 5470/12, 5468/12,
5518/12, 5471/12, 5509/12, 5510/12, 5511/12, 5512/12,
5855/12, 5827/12, 6300/12, 4904/12, 4905/12, 4906/12,
5748/12, 5533/12, 5571/12, 4656/12, 5535/12, 5534/12,
4910/12, 4909/12, 4908/12 4907/12, 7231/12, 7280/12,
1719/13, 2369/13, 2370/13, 3877/13, 209/13, 103/13,
6545/12, 4039/13, 4040/13, 7230/12, 4035/13, 3331/13,
6795/12, 6792/12, 7339/12, 4038/13, 4037/13, 811/13,
810/13, 6796/12, 4036/13, 6399/12, 6793/12, 6759/12,
6543/12, 6544/12, 6390/12, 6219/12, 6223/12, 3218/13,
4744/13, 4743/13, 4486/13, 4485/13, 4483/13, 4482/13,
4481/13, 4478/13, 4477/13, 4479/13, 3361/13, 3333/13,
3332/13, 4385/13, 6059/12, 5499/12, 5497/12, 6058/12,
5899/12, 5965/12, 5566/12, 5595/12, 5594/12, 5565/12,
5971/12, 6249/12, 5967/12, 5964/12, 5962/12, 6060/12,
6057/12, 6063/12, 5966/12, 5968/12, 5970/12, 5963/12,
5394/12, 5498/12, 5961/12, 5897/12, 1066/13, 1067/13,
1226/13, 1227/13, 1225/13, 6413/12, 6414/12, 5341/12,
5342/12, 5343/12, 5617/12, 5620/12, 5746/12, 5747/12,
5749/12, 5750/12, 5751/12, 5807/12, 5898/12, 6061/12,
6062/12, 6296/12, 6398/12, 6902/2012, 6931/12, 7757/12,
51/13, 3283/13, 3284/13, 3554/13, 3556/13, 3557/13,
4439/13, 4994/13, 4995/13, 4996/13, 4997/13, 4998/13,
4999/13, 5000/13, 5482/13, 5483/13, 5484/13 AND 5485/13.
2
CRL.P.NO.5340/12:
BETWEEN:
1. SRI G D JAYARAMA
S/O LATE M A DEVAIAH
AGED ABOUT 57 YEARS
ASSISTANT EXECUTIVE ENGINEER
PRESENTLY ON DEPUTATION AT
BRUHATH BANGALORE MAHANAGARA PALIKE
CHAMARAJPET SUB-DIVISION, J C ROAD
BANGALORE - 560 001
2. SRI A NARENDRA KUMAR
S/O R APPAJAPPA
AGED ABOUT 27 YEARS
ASSISTANT ENGINEER
PRESENTLY WORKING IN
THE OFFICE OF THE CHIEF ENGINEER
ROAD INFRASTRUCTURE
BRUHATH BANGALORE MAHANAGARA PALIKE
N R SQUARE, BANGALORE
...PETITIONERS
(BY SRI.M S BHAGWAT & D PAVANESH, ADV)
AND:
THE STATE BY BANGALORE METROPOLITAN
TASK FORCE POLICE STATION
REP BY SUB-INSPECTOR OF POLICE
BANGALORE CITY
CORPORATION BUILDING, N R SQUARE
BANGALORE 560 002
... RESPONDENT
(BY SRI.S.DORERAJU, SPP)
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE FIR IN
CRIME No.91/2012 DT.12/7/2012 ON THE FILE OF THE
CMM., BANGALORE AND ALL FURTHER PROCEEDINGS
3
THEREON (ANNEXURES A & B), IN SO FAR AS THE
PETITIONER (ACCUSED NOs.1 & 2) ARE CONCERNED.
CRL.P.NO.5240/12:
BETWEEN:
1. SRI KRISHNA NAIK
S/O K S NANYA NAIK
AGED ABOUT 51 YEARS
PRESENLTY WORKING AS
ASST. EXECUTIVE ENGINEER( AEE)
LUGGERE SUB DIVISION, BBMP
NO.28, 10TH BLOCK
NAGARABAVI 2ND STAGE
LUGGERE
BANGALORE-82.
2. SRI PRADEEP KUMAR
S/O RAMAKRISNAIAH
AGED ABOUT 29 YEARS
PRESENLTY WORKING AS
ASST. ENGINEER (AE)
LUGGERE SUB DIVISION, BBMP
NO 28, 10TH BLOCK
NAGARABAVI 2ND STAGE
LUGGERE
BANGALORE-82.
... PETITIONERS
(BY SRI.A.NAGARAJAPPA, ADV)
AND:
THE STATE OF KARNATAKA
REPRESENTED BY POLICE SUB INSPECTOR
BMTF POLICE STATION, BBMP
BANGALORE-80.
... RESPONDENT
(BY SRI.S.DORERAJU, SPP)
*****
4
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE
ENTIRE CRIMINAL PROCEEDINGS IN CR. NO.100/2012
ON THE FILE OF THE C.M.M., BANGALORE.
CRL.P.NO.5826/12:
BETWEEN:
1. M G RAMMOHAN
S/O M C GIRIVASAN
AGED ABOUT 52 YEARS
WORKING AS ASST. EXECUTIVE ENGINEER
RAJARAJESHWARI SUB-DIVISION
BBMP, BANGALORE - 560 098
2. SRINIVAS
S/O S H TRISHNA JETTY
AGED ABOUT 48 YEARS
ASSISTANT ENGINEER
OFFICE OF ASSISTANT EXECUTIVE ENGINEER
RAJARAJESHWARI SUB-DIVISION
BBMP, BANGALORE - 560 098
...PETITIONERS
(BY SRI.V SRINIVAS, ADV)
AND:
STATE BY BMTF POLICE
BBMP BUILDING
NR SQUARE, BANGALORE
... RESPONDENT
(BY SRI.S.DORERAJU, SPP)
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE ENTIRE
PROCEEDINGS AS AGAINST THE PETITIONERS IN CRIME
No.84/2012 ON THE FILE OF THE CMM., BANGALORE, FILED
BY THE RESPONDENT POLICE.
5
CRL.P.NO.6298/12:
BETWEEN:
1. N M SHEKARAPPA
S/O MUDALAPPA
AGED ABOUT 52 YEARS
ASSISTANT EXECUTIVE ENGINEER
J.C.NAGAR SUB-DIVISION
BBMP, BANGALORE
2. RUKKANNA M B
S/O BYRASHETTY
AGED ABOUT 52 YEARS
CURRENTLY WORKING AS
ASSISTANT ENGINEER
WARD NO. 46
J.C.NAGAR SUB-DIVISION
BBMP, BANGALORE
...PETITIONERS
(BY SRI.V SRINIVAS, ADV)
AND:
STATE BY BMTF POLICE
BBMP BUILDING
NR SQUARE, BANGALORE
... RESPONDENT
(BY SRI.S.DORERAJU, SPP)
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE ENTIRE
PROCEEDINGS AS AGAINST THE PETITIONERS IN CR.
NO.146/2012 ON THE FILE OF THE C.M.M., BANGALORE
FILED BY THE RESPONDENT POLICE.
CRL.P.NO.5745/12:
BETWEEN:
1. UDAYAKUMAR N C
S/O CHIKKASIDDAIAH
6
AGED ABOUT 57 YEARS
CURRENLY WORKING AS
ASST EXECUTVE ENGINEER
BANASHANKARI SUB DIVISION
BBMP,BANGALORE
2. G L MARKANDAIAH
S/O LATE LAKSHME GOWDA
AGED ABOUT 49 YEARS
ASST ENGINEER
WARD NO 142, K G NAGAR
SUB DIVISION
BBMP, BANGALORE ...PETITIONERS
(BY SRI.V SRINIVAS, ADV)
AND:
STATE BY BMTF POLICE
BBMP BUILDING
NR SQUARE, BANGALORE
... RESPONDENT
(BY SRI.S.DORERAJU, SPP)
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE ENTIRE
PROCEEDINGS AS AGAINST THESE PETITIONERS IN CRIME
No.82/2012 ON THE FILE OF THE CMM., BANGALORE, FILED
BY THE RESPONDENT POLICE.
CRL.P.NO.5515/12:
BETWEEN:
1. SRI Y M MUNIRAJU
S/O MUNISHAMAPPA
AGED ABOUT 57 YEARS
ASSISTANT EXECUTIVE ENGINEER
B B M P, MATHIKERE SUB DIVISION
NETHAJI CIRCLE
BANGALORE-560054
7
2. SRI G L KESHAVAMURTHY
S/O G M LANKAPPA
AGED ABOUT 49 YEARS
ASSISTANT ENGINEER
OFFICE OF THE
ASSISTANT EXECUTIVE ENGINEER
B B M P MATHIKERE SUB DIVISION
NETHAJI CIRCLE
BANGALORE - 560 054
...PETITIONERS
(BY SRI.M S BHAGWAT, ADV.)
AND:
THE STATE BY BANGALORE METROPOLITAN
TASK FORCE POLICE STATION
REP BY ITS
SUB INSPECTOR OF POLICE
BANGALORE CITY
CORPORATION BUILDING
N R SQUARE, BANGALORE - 560 002
... RESPONDENT
(BY SRI.S.DORERAJU, SPP)
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE FIR IN
CRIME No.104/2012 ON THE FILE OF THE CMM.,
BANGALORE AND ALL FURTHER PROCEEDINGS THEREON
(ANNEXURES-A & B), IN SO FAR AS THE PETITIONERS
(ACCUSED Nos.1 & 2) ARE CONCERNED.
CRL.P.NO.5856/12:
BETWEEN:
1. C GEETHA
W/O N NAGESH
AGED ABOUT 40 YEARS
ASSISTANT EXECUTIVE ENGINEER
VASANTH NAGAR SUB DIVISION
SHIVAJINAGAR, M K KOIL STREET
BBMP, BANGALORE - 560 051
8
2. S JAYARAM
S/O LATE SIGAMANI D
AGED ABOUT 52 YEARS
WORKING AS ASST ENGINEER
IN THE OFFICE OF AEE
WARD NO.63
VASANTH NAGAR SUB DIVISON
SHIVAJINAGAR
M K KOIL STREET, BBMP
BANGALORE - 560 051
...PETITIONERS
(BY SRI.V SRINIVAS, ADV.)
AND:
STATE BY BMTF POLICE
BBMP BUILDING, N R SQUARE
BANGALORE - 560 001.
... RESPONDENT
(BY SRI.S.DORERAJU, SPP)
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE ENTIRE
PROCEEDINGS AS AGAINST THE PETITIONERS IN CRIME
No.34/2012 ON THE FILE OF THE CMM., BANGALORE, FILED
BY THE RESPONDENT POLICE.
CRL.P.NO.6056/12:
BETWEEN:
1. D HEMANTH
S/O DASSAIAH
AGED ABOUT 48 YEARS
WORKING AS
ASSISTANT EXECUTIVE ENGINEER
COTTONPET SUB-DIVISION
BBMP, BANGALORE - 560 007
2. REVANNA H.R
S/O S. RUDRAPPA
9
AGED ABOUT 49 YEARS
CURRENTLY WORKING AS
JUNIOR ENGINEER
WARD NO.109
COTTONPET SUB-DIVISION
BBMP, BANGALORE - 560 007
...PETITIONERS
(BY SRI.V SRINIVAS, ADV.)
AND:
STATE BY BMTF POLICE
BBMP BUILDING, N R SQUARE
BANGALORE - 560 001.
... RESPONDENT
(BY SRI.S.DORERAJU, SPP)
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE ENTIRE
PROCEEDINGS AS AGAINST THE PETRS. IN CR. NO.176/2012
ON THE FILE OF THE C.M.M., BANGALORE FILED BY THE
RESPONDENT POLICE.
CRL.P.NO.5516/12:
BETWEEN:
1. SRI Y M MUNIRAJU
S/O MUNISHAMAPPA
AGED ABOUT 57 YEARS
ASSISTANT EXECUTIVE ENGINEER
B B M P, MATHIKERE SUB DIVISION
NETHAJI CIRCLE
BANGALORE-560054
2. SRI G L KESHAVAMURTHY
S/O G M LANKAPPA
AGED ABOUT 49 YEARS
ASSISTANT ENGINEER
OFFICE OF THE
ASSISTANT EXECUTIVE ENGINEER
B B M P MATHIKERE SUB DIVISION
10
NETHAJI CIRCLE
BANGALORE-560054
...PETITIONERS
(BY SRI.M S BHAGWAT, ADV.)
AND:
THE STATE BY BANGALORE METROPOLITAN
TASK FORCE POLICE STATION
REP BY ITS SUB INSPECTOR OF POLICE
BANGALORE CITY
CORPORATION BUILDING
N R SQUARE, BANGALORE - 560 002
... RESPONDENT
(BY SRI.S.DORERAJU, SPP)
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE FIR IN
CRIME No.56/2012 ON THE FILE OF THE CMM., BANGALORE
AND ALL FURTHER PROCEEDINGS THEREON (ANNEXURES-A
& B), IN SO FAR AS THE PETITIONERS (ACCUSED Nos.1 & 2)
ARE CONCERNED.
CRL.P.NO.5467/12:
BETWEEN:
1. SURESH
S/O LATE K RAJU
AGED ABOUT 47 YEARS
WORKING AS ASST. EXECUTIVE ENGINEER
SRIRAMANDIRA SUB DIVISION
DIVISION, BBMP BANGALORE
2. MAHESHWARAPPA
S/O NANJUNDAPPA
AGED ABOUT 50 YEARS
WORKING AS ASST.ENGINEER
SRIRAMANDIRA SUB DIVISION
DIVISION, BBMP, BANGALORE
...PETITIONERS
(BY SRI.V SRINIVAS, ADV.)
11
AND:
STATE BY BMTF POLICE
BBMP BUILDING, N R SQUARE
BANGALORE.
... RESPONDENT
(BY SRI.S.DORERAJU, SPP)
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE ENTIRE
PROCEEDINGS AS AGAINST THE PETRS. IN CR. NO.70/2012
ON THE FILE OF THE C.M.M., BANGALORE CITY FILED BY
THE RESPONDENT POLICE.
CRL.P.NO.5469/2012
BETWEEN
1. SURESH
S/O LATE K RAJU
AGED ABOUT 47 YEARS
ASST EXECUTIVE ENGINEER
SRIRAMANDIRA SUB DIVISION
DIVISION, BBMP, BANGALORE.
2. B N RAMAKRISHNAIAH
S/O LATE NARASEEYAPPA
AGED ABOUT 46 YEARS
CURRENTLY WORKING AS ASST. ENGINEER
NAGAVARA WARD, HBR SUB DIVISION
BBMP
BANGALORE
... PETITIONERS
(BY SRI.V SRINIVAS, ADV.)
AND
STATE BY BMTF POLICE
BBMP BUILDING, NR SQUARE
BANGALORE
...RESPONDENT
(BY SRI.S. DORE RAJU, S.P.P.)
12
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE ENTIRE
PROCEEDINGS AS AGAINST THE PETRS. IN CR. NO.78/2012
ON THE FILE OF THE C.M.M., BANGALORE CITY FILED BY
THE RESPONDENT POLICE.
CRL.P NO.5514 OF 2012
BETWEEN
1. SRI Y M MUNIRAJU
S/O MUNISHAMAPPA
AGED ABOUT 57 YEARS
ASSISTANT EXECUTIVE ENGINEER
B B M P, MATHIKERE SUB DIVISION
NETHAJI CIRCLE
BANGALORE-560054
2. SRI G L KESHAVAMURTHY
S/O G M LANKAPPA
AGED ABOUT 49 YEARS
ASSISTANT ENGINEER
OFFICE OF THE ASSISTANT
EXECUTIVE ENGINEER
B B M P MATHIKERE SUB DIVISION
NETHAJI CIRCLE BANGALORE-560054
... PETITIONERS
(BY SRI.M S BHAGWAT, ADV.)
AND
THE STATE BY BANGALORE METROPOLITAN
TASK FORCE POLICE STATION
REP BY ITS SUB INSPECTOR OF POLICE
BANGALORE CITY
CORPORATION BUILDING
N R SQUARE
BANGALORE-560002
... RESPONDENT
(BY SRI. S. DORE RAJU, SPP)
13
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE FIR IN
CRIME No.28/2012 ON THE FILE OF THE CMM., BANGALORE
AND ALL FURTHER PROCEEDINGS THEREON (ANNEXURES-A
& B), IN SO FAR AS THE PETITIONERS (ACCUSED Nos.1 & 2)
ARE CONCERNED.
CRL.P.NO.5513 OF 2012
BETWEEN
1. SRI Y M MUNIRAJU
S/O MUNISHAMAPPA
AGED ABOUT 57 YEARS
ASSISTANT EXECUTIVE ENGINEER
B B M P, MATHIKERE SUB DIVISION
NETHAJI CIRCLE
BANGALORE-560054
2. SRI G L KESHAVAMURTHY
S/O G M LANKAPPA
AGED ABOUT 49 YEARS
ASSISTANT ENGINEER
OFFICE OF THE ASSISTANT
EXECUTIVE ENGINEER
B B M P MATHIKERE SUB DIVISION
NETHAJI CIRCLE
BANGALORE-560054
... PETITIONERS
(BY SRI.: M S BHAGWAT, ADV.)
AND
THE STATE BY BANGALORE METROPOLITAN
TASK FORCE POLICE STATION
REP. BY ITS SUB INSPECTOR OF POLICE,
BANGALORE CITY
14
CORPORATION BUILDING,
N R SQUARE, BANGALORE-560002
... RESPONDENT
(BY SRI. S.DORE RAJU, S.P.P.)
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE FIR IN
CRIME No.102/2012 ON THE FILE OF THE CMM.,
BANGALORE AND ALL FURTHER PROCEEDINGS THEREON
(ANNEXURES-A & B), IN SO FAR AS THE PETITIONERS
(ACCUSED Nos.1 & 2) ARE CONCERNED.
CRL.P.NO.5517/2012
BETWEEN
1. SRI Y M MUNIRAJU
S/O MUNISHAMAPPA
AGED ABOUT 57 YEARS
ASSISTANT EXECUTIVE ENGINEER
B B M P, MATHIKERE SUB DIVISION
NETHAJI CIRCLE
BANGALORE-560054
2. SRI G L KESHAVAMURTHY
S/O G M LANKAPPA
AGED ABOUT 49 YEARS
ASSISTANT ENGINEER
OFFICE OF THE ASSISTANT
EXECUTIVE ENGINEER
B B M P MATHIKERE SUB DIVISION
NETHAJI CIRCLE BANGALORE-560054
... PETITIONERS
(BY SRI.M S BHAGWAT, ADV)
AND
1. THE STATE BY BANGALORE METROPOLITAN
TASK FORCE POLICE STATION
15
REP BY ITS SUB INSPECTOR OF POLICE,
BANGALORE CITY
CORPORATION BUILDING,
N R SQUARE, BANGALORE-560002
... RESPONDENT
(BY SRI.S DORE RAJU, SPP)
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE FIR IN
CRIME No.137/2012 ON THE FILE OF THE CMM.,
BANGALORE AND ALL FURTHER PROCEEDINGS THEREON
(ANNEXURES-A & B), IN SO FAR AS THE PETITIONERS
(ACCUSED Nos.1 & 2) ARE CONCERNED.
CRL.P.NO.6297/2012
BETWEEN:
1. N M SHEKARAPPA
S/O.MUDALAPPA
AGED ABOUT 52 YEARS
ASSISTANT EXECUTIVE ENGINEER
J.C.NAGAR SUB-DIVISION
BBMP, BANGALORE-560 016.
2. DHARMA SING
S/O CHATRU NAIK
AGED ABOUT 44 YEARS
CURRENTLY WORKING AS
JUNIOR ENGINEER, WARD NO.34
OFFICE OF AEE
J.C.NAGAR SUB-DIVISION
BBMP, BANGALORE-560 016.
.. PETITIONERS
(BY SRI.V SRINIVAS, ADV.)
16
AND
STATE BY BMTF POLICE
BBMP BUILDING
NR SQUARE
BANGALORE-560 001.
... RESPONDENT
(BY SRI.S. DORE RAJU, SPP)
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE ENTIRE
PROCEEDINGS AS AGAINST THE PETITIONERS IN
CR.NO.114/2012 ON THE FILE OF THE C.M.M., BANGALORE
CITY FILED BY THE RESPONDENT POLICE.
CRL.P.NO.6299/2012
BETWEEN:
1. N.M. SHEKARAPPA
S/O. MUDALAPPA
AGED ABOUT 52 YEARS
ASSISTANT EXECUTIVE ENGINEER
J.C.NAGAR SUB-DIVISION
BBMP, BANGALORE - 560 006
2. RUKKANNA M B
S/O. BYRASHETTY
AGED ABOUT 52 YEARS
CURRENTLY WORKING AS
ASSISTANT ENGINEER
WARD NO.46
J.C.NAGAR SUB-DIVISION
BBMP, BANGALORE - 560 006
... PETITIONERS
(BY SRI.V SRINIVAS, ADV.)
AND
1. STATE BY
17
BMTF POLICE
BBMP BUILDING
NR SQUARE
BANGALORE - 560 001.
... RESPONDENT
(BY SRI.S. DORE RAJU, SPP)
****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE ENTIRE
PROCEEDINGS AGAINST THESE PETITIONERS IN
CR.NO.148/2012 ON THE FILE OF THE C.M.M., BANGALORE
FILED BY THE RESPONDENT POLICE.
CRL.P.NO.5470/2012
BETWEEN:
1. SURESH S/O LATE K RAJU
AGED ABOUT 47 YEARS
WORKING AS ASST EXECUTIVE ENGINEER
SRIRAMANDIRA SUB DIVISION
BBMP BANGALORE
2. B N RAMAKRISHNAIAH
S/O LATE NARASEEYAPPA
AGED ABOUT 46 YAERS
CURRENTLY WORKING AS
ASST ENGINEER
NAGAVARA WARD
HBR SUB DIVISION, BBMP
BANGALORE
... PETITIONERS
(BY SRI.V SRINIVAS, ADV.)
AND
1. STATE BY BMTF POLICE
BBMP BUILDING, N R SQUARE
BANGALORE
18
... RESPONDENT
(BY SRI.S.DORE RAJU, SPP)
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE ENTIRE
PROCEEDINGS AS AGAINST THESE PETRS. IN CR.
NO.134/2012 ON THE FILE OF THE C.M.M., BANGALORE CITY
FILED BY THE RESPONDENT POLICE.
CRL.P.NO.5468/2012
BETWEEN:
1. SURESH S/O LATE K RAJU
AGED ABOUT 47 YEARS
WORKING AS ASST. EXECUTIVE ENGINEER
SRIRAMANDIRA SUB DIVISION
BBMP
BANGALORE
2. B N RAMAKRISHNAIAH
S/O LATE NARASEEYAPPA
AGED ABOUT 46 YEARS
CURRENTLY WORKING AS
ASST. ENGINEER
NAGAVARA WARD
HBR SUB DIVISION
BBMP
BANGALORE
... PETITIONERS
(BY SRI.V SRINIVAS, ADV.)
AND
1. STAT BY BMTF POLICE
BBMP BUILDING, NR SQUARE
BANGALORE
... RESPONDENT
(BY SRI.S.DORE RAJU, SPP)
19
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE ENTIRE
PROCEEDINGS AS AGAINST THESE PETRS. IN CR.
NO.129/2012 ON THE FILE OF THE C.M.M., BANGALORE CITY
FILED BY THE RESPONDENT POLICE.
CRL.P.NO.5518/2012
BETWEEN:
1. SRI Y M MUNIRAJU
S/O MUNISHAMAPPA
AGED ABOUT 57 YEARS
ASSISTANT EXECUTIVE ENGINEER
B B M P, MATHIKERE SUB DIVISION
NETHAJI CIRCLE
BANGALORE-560054
2. SRI G L KESHAVAMURTHY
S/O G M LANKAPPA
AGED ABOUT 49 YEARS
ASSISTANT ENGINEER
OFFICE OF THE ASSISTANT EXECUTIVE ENGINEER
B B M P MATHIKERE SUB DIVISION
NETHAJI CIRCLE
BANGALORE-560054
... PETITIONERS
(BY SRI.M S BHAGWAT, ADV.)
AND
THE STATE BY BANGALORE
METROPOLITAN TASK FORCE
POLICE STATION
REP. BY ITS SUB-INSPECTOR OF
POLICE, BANGALORE CITY
CORPORATION BUILDING
N.R.SQUARE
BANGALORE - 560 002.
... RESPONDENT
(BY SRI.S.DORE RAJU, S.P.P.)
20
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE FIR IN
CRIME No.75/2012 ON THE FILE OF THE CMM., BANGALORE
AND ALL FURTHER PROCEEDINGS THEREON (ANNEXURES-A
& B), IN SO FAR AS THE PETITIONERS (ACCUSED Nos.1 & 2)
ARE CONCERNED.
CRL.P.NO.5471/2012
BETWEEN:
1. SHASHIDHAR N A
S/O N D ANJANA REDDY
AGED ABOUT 54 YEARS
WORKING AS ASSISTANT
EXECUTIVE ENGINEER
HORAMAVU SUB-DIVISION
BBMP, BANGALORE
2. K S SWAMY S SIDDAIAH
AGED ABOUT 42 YEARS
CURRENTLY WORKING AS
ASST. ENGINEER
HORAMAVU SUB-DIVISION
WARD NO.51, BBMP, BANGALORE
... PETITIONERS
(BY SRI.V SRINIVAS, ADV.)
AND
STATE BY BMTF POLICE
BBMP BUILDING
NR SQUARE, BANGALORE
... RESPONDENT
(BY SRI.S.DORE RAJU, SPP)
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE ENTIRE
PROCEEDINGS AS AGAINST THE PETRS. IN CR. NO.60/2012
21
ON THE FILE OF THE C.M.M., BANGALORE CITY FILED BY
THE RESPONDENT POLICE.
CRL.P.NO.5509/2012
BETWEEN:
1. SRI M K NANJAIAH
S/O KARIGOWDA
AGED ABOUT 58 YEARS
ASSISTANT EXECUTIVE ENGINEER
BBMP, MALESWARAM SUB DIVISION
BANGALORE-560003
2. SRI M J YOGESH
S/O R A JAVARE GOWDA
AGED ABOUT 48 YEARS
ASSISTANT ENGINEER
OFFICE OF THE ASSISTANT EXECUTIVE ENGINEER
BBMP NIMHANS SUB DIVISION
BANGALORE-560029
... PETITIONERS
(BY SRI.M S BHAGWAT, ADV.)
AND
THE STATE BY BANGALORE METROPOLITAN
TASK FORCE POLICE STATION
REP BY ITS SUB INSPECTOR OF POLICE,
BANGALORE CITY
CORPORATION BUILDING,
N R SQUARE, BANGALORE-560002
... RESPONDENT
(BY SRI.S.DORE RAJU, S.P.P.)
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE FIR IN
CRIME No.37/2012 ON THE FILE OF THE CMM., BANGALORE
AND ALL FURTHER PROCEEDINGS THEREON (ANNEXURES-A
22
& B), IN SO FAR AS THE PETITIONERS (ACCUSED Nos.1 & 2)
ARE CONCERNED.
CRL.P.NO.5510/2012
BETWEEN:
1. SRI M K NANJAIAH
S/O KARIGOWDA
AGED ABOUT 58 YEARS
ASSISTANT EXECUTIVE ENGINEER
BBMP, MALESWARAM SUB DIVISION
BANGALORE-560003
2. SRI M J YOGESH
S/O R A JAVARE GOWDA
AGED ABOUT 48 YEARS
ASSISTANT ENGINEER
OFFICE OF THE
ASSISTANT EXECUTIVE ENGINEER
BBMP NIMHANS SUB DIVISION
BANGALORE-560029
... PETITIONERS
(BY SRI.M S BHAGWAT, ADV.)
AND
THE STATE BY BANGALORE METROPOLITAN
TASK FORCE POLICE STATION
REP BY ITS SUB INSPECTOR OF POLICE
BANGALORE CITY
CORPORATION BUILDING
N R SQUARE, BANGALORE-560002
... RESPONDENT
(BY SRI.S.DORE RAJU, S.P.P.)
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE FIR IN
CRIME No.140/2012 ON THE FILE OF THE CMM.,
BANGALORE AND ALL FURTHER PROCEEDINGS THEREON
23
(ANNEXURES-A & B), IN SO FAR AS THE PETITIONERS
(ACCUSED Nos.1 & 2) ARE CONCERNED.
CRL.P.NO.5511/2012
BETWEEN:
1. SRI M K NANJAIAH
S/O KARIGOWDA
AGED ABOUT 58 YEARS
ASSISTANT EXECUTIVE ENGINEER
BBMP, MALESWARAM SUB DIVISION
BANGALORE-560003
2. SRI D.S. DEVARAJ
S/O. SAHMBHU GOWDA
AGED ABOUT 51 YEARS
ASSISTANT ENGINEER
OFFICE OF THE
ASSISTANT EXECUTIVE ENGINEER
BBMP MALLESWARAM SUB-DIVISION
BANGALORE-560003
... PETITIONERS
(BY SRI.M S BHAGWAT, ADV.)
AND
THE STATE BY BANGALORE METROPOLITAN
TASK FORCE POLICE STATION
REP BY ITS SUB INSPECTOR OF POLICE,
BANGALORE CITY
CORPORATION BUILDING,
N R SQUARE, BANGALORE-560002
... RESPONDENT
(BY SRI.S. DORE RAJU, SPP)
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE FIR IN
CRIME No.55/2012 ON THE FILE OF THE CMM., BANGALORE
AND ALL FURTHER PROCEEDINGS THEREON (ANNEXURES-A
24
& B), IN SO FAR AS THE PETITIONERS (ACCUSED Nos.1 & 2)
ARE CONCERNED.
CRL.P.NO.5512/2012
BETWEEN:
1. SRI M K NANJAIAH
S/O KARIGOWDA
AGED ABOUT 58 YEARS
ASSISTANT EXECUTIVE ENGINEER
BBMP, MALESWARAM SUB DIVISION
BANGALORE-560003
2. SRI D.S. DEVARAJ
S/O. SAHMBHU GOWDA
AGED ABOUT 51 YEARS
ASSISTANT ENGINEER
OFFICE OF THE ASSISTANT EXECUTIVE ENGINEER
BBMP MALLESWARAM SUB-DIVISION
BANGALORE-560003
... PETITIONERS
(BY SRI.M S BHAGWAT , ADV.)
AND
THE STATE BY BANGALORE METROPOLITAN
TASK FORCE POLICE STATION
REP BY ITS SUB INSPECTOR OF POLICE
BANGALORE CITY
CORPORATION BUILDING
N R SQUARE, BANGALORE-560002
... RESPONDENT
(BY SRI.S.DORE RAJU, SPP)
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE FIR IN
CRIME No.109/2012 ON THE FILE OF THE CMM.,
BANGALORE AND ALL FURTHER PROCEEDINGS THEREON
25
(ANNEXURES-A & B), IN SO FAR AS THE PETITIONERS
(ACCUSED Nos.1 & 2) ARE CONCERNED.
CRL.P.NO.5855/2012
BETWEEN:
1. C GEETHA
W/O N NAGESH
AGED ABOUT 40 YEARS
ASSISTANT EXECUTIVE ENGINEER
VASANTH NAGAR SUB DIVISION
SHIVAJINAGAR
M K KOIL STREET
BBMP
BANGALORE-560 051
2. MURALIDHAR C
S/O SEEPURAPPA
AGED ABOUT 51 YEARS
WORKING AS ASST. ENGINEER
IN THE OFFICE OF AEE
VASANTH NAGAR SUB DIVISION
SHIVAJINAGAR
M K KOIL STREET
BBMP
BANGALORE-560 051
... PETITIONERS
(BY SRI.V SRINIVAS, ADV.)
AND
STATE BY BMTF POLICE
BBMP BUILDING, NR SQUARE
BANGALORE-560 001
... RESPONDENT
(BY SRI.S.DORE RAJU, S.P.P.)
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE ENTIRE
26
PROCEEDINGS AS AGAINST THE PETITIONERS IN CRIME
No.73/2012 ON THE FILE OF THE CMM., BANGALORE, FILED
BY THE RESPONDENT POLICE.
CRL.P.NO.5827/2012
BETWEEN:
1. M G RAMMOHAN
AGED ABOUT 52 YEARS
S/O M.C. GIRIVASAN
WORKING AS ASST. EXECUTIVE ENGINEER.
RAJARAJESHWARI SUB-DIVISION
BBMP, BANGALORE-560 098
2. SRINIVAS
AGED ABOUT 48 YEARS
S/O S.H. TRISHNA JETTY
ASSISTANT ENGINEER
OFFICE OF ASSISTANT EXECUTIVE ENGINEER
RAJARAJESHWARI SUB-DIVISION
BBMP, BANGALORE-560 098
... PETITIONERS
(BY SRI.V SRINIVAS, ADV.)
AND
STATE BY BMTF POLICE
BBMP BUILDING, NR SQUARE
BANGALORE
... RESPONDENT
(BY SRI.S. DORE RAJU, S.P.P.)
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE ENTIRE
PROCEEDINGS AS AGAINST THESE PETITIONERS IN
CR.NO.39/2012 ON THE FILE OF THE C.M.M., BANGALORE
FILED BY THE RESPONDENT POLICE.
27
CRL.P.NO.6300/2012
BETWEEN:
1. H. BHIMESH
S/O HANUMA DASAPPA
AGED ABOUT 40 YEARS
WORKING AS ASST EXECUTIVE ENGINEER
HAL AIRPORT SUB DIVISION
BBMP BANGALORE-560 008
2. RAMAKRISHNA REDDY
S/O NANJA REDDY
AGED ABOUT 50 YEARS
WORKING AS ASSISTANT ENGINEER
SUB DIVISON
BBMP
BANGALORE-560 008
... PETITIONERS
(BY SRI.V SRINIVAS, ADV.)
AND
STATE BY BMTF POLICE
BBMP BUILDING
NR SQUARE
BANGALORE
... RESPONDENT
(BY SRI.S.DORE RAJU, S.P.P.)
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE ENTIRE
PROCEEDINGS AGAINST THESE PETITIONERS IN
CR.NO.12/2012 ON THE FILE OF THE C.M.M., BANGALORE
FILED BY THE RESPONDENT POLICE.
28
CRL.P.NO.4904/2012
BETWEEN:
1. SRI B T RAMESH
S/O B H THAMMAIAH
AGED ABOUT 59 YEARS
WORKING AS ENGINEER-IN-CHIEF
BRUHAT BANGALORE MAHANAGARA PALIKE
(BBMP) R/A NO.702
3RD STAGE, III BLOCK, 9TH MAIN
BASAVESHWARANAGAR
BANGALORE-560079
... PETITIONER
(BY SRI.B B BAJENTRI, ADV.)
AND
1. THE STATE OF KARNATAKA
REPRESENTED BY THE POLICE INSPECTOR
BANGALORE METROPOLITAN TASK FORCE
(BMTF) BBMP OFFICE
N R SQUARE
BANGALORE-560002
2. SRI B M RAVI MUNIYAL
AGED MAJOR
NO.1405, 12TH B CROSS
2ND STAGE, WEST OF CHORD ROAD
MAHALAXMIPURAM
BANGALORE-560086
... RESPONDENTS
(BY SRI.S.DORE RAJU SPP FOR R1)
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE
PROCEEDINGS IN C.C.NO.16960/2012 ON THE FILE OF THE
C.M.M., BANGALORE CITY (ANNEXURE-A) AND TO QUASH
29
THE FIR DATED 15.02.2012 IN C.C.NO.16960/2012 FILED BY
THE 1ST RESPONDENT BMTF POLICE BEFORE THE C.M.M.,
BANGALORE CITY (ANNEXURE-B).
CRL.P.No.4905/2012
BETWEEN:
1. SRI B T RAMESH
S/O B H THAMMAIAH
AGED ABOUT 59 YEARS
WORKING AS ENGINEER-IN-CHIEF
BRUHAT BANGALORE MAHANAGARA PALIKE
(BBMP) R/A NO.702, 3RD STAGE
III BLOCK, 9TH MAIN
BASAVESHWARANAGAR
BANGALORE-560079
... PETITIONER
(BY SRI.B B BAJENTRI, ADV)
AND
1. THE STATE OF KARNATAKA
REPRESENTED BY THE POLICE INSPECTOR
BANGALORE METROPOLITAN TASK FORCE
(BMTF) BBMP OFFICE
N R SQUARE
BANGALORE-560002
2. SRI GAJENDRA K
AGED MAJOR
NO.10, 7TH MAIN
AGRAHARA DASARAHALLI
BANGALORE-560079
... RESPONDENTS
(BY SRI.S.DORE RAJU S.P.P. FOR R1
SRI.B.C. SEETHARAMA RAO, ADV FOR R2)
*****
30
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE
PROCEEDINGS IN C.C.NO.17365/2012 ON THE FILE OF THE
C.M.M., BANGALORE CITY (ANNEXURE-A) AND TO QUASH
THE FIR DATED 11.02.2012 IN C.C.NO.17365/2012 FILED BY
THE 1ST RESPONDENT BMTF POLICE BEFORE THE C.M.M.,
BANGALORE CITY (ANNEXURE-B).
CRL.P.NO.4906/2012
BETWEEN:
1. SRI B T RAMESH
S/O B H THAMMAIAH
AGED ABOUT 59 YEARS
WORKING AS ENGINEER-IN-CHIEF
BRUHAT BANGALORE MAHANAGARA PALIKE
(BBMP) R/A NO.702, 3RD STAGE,
II BLOCK, 9TH MAIN,
BASAVESHWARANAGAR
BANGALORE-560079
... PETITIONER
(BY SRI.B B BAJENTRI, ADV)
AND
1. THE STATE OF KARNATAKA
REPRESENTED BY THE POLICE INSPECTOR
BANGALORE METROPOLITAN TASK FORCE
(BMTF) BBMP OFFICE
N R SQUARE
BANGALORE-560002
2. SRI ARUN PATIL
AGED MAJOR
6TH CROSS, 7TH BLOCK
ANJANEYA TEMPLE
BANGALORE-560095
... RESPONDENTS
(BY SRI.S.DORE RAJA, SPP FOR R1
R2 SERVED)
31
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE
PROCEEDINGS IN C.C.NO.17366/2012 ON THE FILE OF THE
C.M.M., BANGALORE CITY (ANNEXURE-A) AND TO QUASH
THE FIR DATED 23.02.2012 IN C.C.NO.17366/2012 FILED BY
THE 1ST RESPONDENT BMTF POLICE BEFORE THE C.M.M.,
BANGALORE CITY (ANNEXURE-B).
CRL.P.NO.5748/2012
BETWEEN:
1. UDAYAKUMAR N C
S/O CHIKKASIDDAIAH
AGED ABOUT 57 YEARS,
CURRENLY WORKING AS
ASST. EXECUTVE ENGINEER,
BANASHANKARI SUB DIVISION
BBMP,BANGALORE
2. G L MARKANDAIAH
S/O LATE LAKSHME GOWDA
AGED ABOUT 49 YEARS
ASST ENGINEER,WARD NO 142
K G NAGAR SUB DIVISION
BBMP,BANGALORE
... PETITIONERS
(BY SRI.V SRINIVAS, ADV.)
AND
1. STATE BY BMTF POLICE
BBMP BUILDING
NR SQUARE,BANGALORE
... RESPONDENT
(BY SRI.S. DORE RAJU, S.P.P.)
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE ENTIRE
32
PROCEEDINGS AS AGAINST THESE PETITIONERS IN CRIME
No.51/2012 ON THE FILE OF THE CMM., BANGALORE, FILED
BY THE RESPONDENT POLICE.
CRL.P.NO.5533/2012
BETWEEN:
1. P M LINGANNA
S/O H MALLAIAH
AGED 55 YEARS WORKING AS
ASST. EXECUTIVE ENGINEER
R/AT NO. 440
LAKSHMI RANJANA
15TH MAIN, 3RD BLOCK
BASAVESHWARNAGAR
BANGALORE-560 739
2. M G HEGDE
S/O GANESH HEGDE
AGED ABOUT 49 YEARS
WORKING AS
ASST. ENGINEER
R/AT NO. 2427
3RD CROSS, BDA LAYOUT
MURUGESH PALYA
BANGALORE-560 017
... PETITIONERS
(BY SRI.C H JADHAV, ADV)
AND
1. STATE OF KARNATAKA
BY BANGALORE METROPOLITAN
TASK FORCE (BMTF)
BBMP HQRS
BANGALORE-560 001
... RESPONDENT
(BY SRI.S. DORE RAJU, S.P.P.)
*****
33
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE
PROCEEDINGS IN C.C. No.16962/2012 PENDING ON THE FILE
OF THE COURT OF C.M.M., BANGALORE.
CRL.P.NO.5571/2012
BETWEEN:
1. SHASHIDHAR N A
AGED ABUOT 54 YEARS
S/O N D ANJANA REDDY
WORKING AS ASSISTANT EXECUTIVE ENGINEER
HORAMAVU SUB DIVISION
BBMP, BANGALORE
2. RAMESH
S/O KANNAIAH
AGED ABUOT 35 YEARS
CURRENTLY WORKING AS
ASST. ENGINEER
HORAMAVU SUB DIVISION
WARD NO. 51 BBMP
BANGALORE
... PETITIONERS
(BY SRI.V SRINIVAS, ADV.)
AND
1. STATE BY BMTF POLICE
BBMP BUILDING, N R SQUARE
BANGALORE
... RESPONDENT
(BY SRI.S.DORE RAJU, S.P.P.)
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE ENTIRE
PROCEEDINGS AS AGAINST THE PETITIONERS IN CRIME
No.24/2012 ON THE FILE OF THE CMM., BANGALORE, FILED
BY THE RESPONDENT POLICE.
34
CRL.P.NO.4656/2012
BETWEEN:
1. SRI B T RAMESH
S/O B H THAMMAIAH
AGED ABOUT 59 YEARS
WORKING AS ENGINEER-IN-CHIEF
BRUHAT BANGALURU MAHANAGARA PALIKE
(BBMP)
R/A NO.702, 3RD STAGE, III BLOCK
9TH MAIN, BASAVESHWARANAGAR
BANGALORE-560079
... PETITIONER
(BY SRI.B B BAJENTRI, ADV.)
AND
1. THE STATE OF KARNATAKA
REPRESENTED BY THE POLICE INSPECTOR
BANGALORE METROPOLITAN TASK FORCE
(BMTF), BBMP OFFICE
N R SQUARE
BANGALORE-560002
2. SRI GAJENDRA
AGED MAJOR
R/A NO.10, 7TH MAIN
AGRAHARA DASARAHALLI
BANGALORE-560079
... RESPONDENTS
(BY SRI.S. DORE RAJU, S.P.P. FOR R1
R-2 SERVED)
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE
PROCEEDINGS IN C.C.No.16976/2012 (CRIME No.38/2012) ON
THE FILE OF THE CMM., BANGALORE CITY (ANN.A.) AND TO
QUASH THE FIR DT.6/3/2012 IN C.C.No.16976 FILED BY 1ST
RESPONDENT BMTF POLICE BEFORE THE CMM.,
BANGALORE CITY (ANN.B).
35
CRL.P.NO.5535/2012
BETWEEN:
1. P PRASAD
S/O T.PUTTASWAMY
AGED ABOUT 49 YEARS
CUTRETNY WORKING AS
JUNIOR ENGINEER
RR NAGAR SUB-DIVISION (BBMP)
KRIDL
BANGALORE.
2. MAHADEVAIAH K.P.
S/O PUTTAIAH
AGED ABOUT 52 YEARS
CURRETLY WORKING AS
ASSISTANT EXECURIVE ENGINEER
PWD.
... PETITIONERS
(BY SRI.V SRINIVAS, ADV.)
AND
STATE BY BMTF POLICE
BBMP BUILDING, NR SQUARE
BANGALORE.
... RESPONDENT
(BY SRI.S. DORE RAJU, S.P.P.)
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE ENTIRE
PROCEEDINGS AS AGAINST THE PETITIONERS IN CRIME
No.122/2012 ON THE FILE OF THE CMM., BANGALORE, FILED
BY THE RESPONDENT POLICE.
36
CRL.P.NO.5534/2012
BETWEEN:
1. LINGEGOWDA
S/O LATE NINGEGOWDA
AGED ABOUT 51 YEARS
WORKING AS
ASSISTANT ENGINEER
PADMANABHA NAGAR SUB-DIVISION
DIVISION, BBMP, BANGALORE
2. MAHADEVAIAH K.P.
S/O PUTTAIAH
AGED ABOUT 52 YEARS
CURRENTLY WORKING AS
ASST. EXECUTIVE ENGINEER
PWD
... PETITIONERS
(BY SRI.V SRINIVAS, ADV.)
AND
STATE BY BMTF POLICE
BBMP BUILDING, NR SQUARE
BANGALORE
... RESPONDENT
(BY SRI.S.DORE RAJU, S.P.P.)
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE ENTIRE
PROCEEDINGS AS AGAINST THE PETITIONERS IN CRIME
No.159/2012 ON THE FILE OF THE CMM., BANGALORE, FILED
BY THE RESPONDENT POLICE.
CRL.P.NO.4910/2012
BETWEEN:
SRI B T RAMESH
S/O B H THAMMAIAH
37
AGED ABOUT 59 YEARS
WORKING AS ENGINEER-IN-CHIEF
BRUHAT BANGALORE MAHANAGARA
PALIKE (BBMP),R/A NO.702, 3RD STAGE,
II BLOCK, 9TH MAIN,
BASAVESHWARANAGAR
BANGALORE-560079
... PETITIONER
(BY SRI.B B BAJENTRI, ADV.)
AND
1. THE STATE OF KARNATAKA
REPRESENTED BY THE POLICE INSPECTOR
BANGALORE METROPOLITAN TASK FORCE
(BMTF) BBMP OFFICE
N R SQUARE
BANGALORE-560002
2. SMT JALAJAKSHI SHIVASHANKAR
AGED MAJOR
NO.20, 2ND CROSS
KALIDAS LAYOUT, SRINAGAR
BANGALORE-560 050
... RESPONDENTS
(BY SRI.S.DORE RAJU, S.P.P. FOR R1
SRI.R.CHANDRASHEKAR, ADV. FOR R2)
****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE
PROCEEDINGS IN C.C.NO.16958/2012 (CRIME NO.11/2012)
ON THE FILE OF THE C.M.M., BANGALORE CITY (ANNEXURE-
A) AND TO QUASH THE FIR DATED 11.02.2012 IN
C.C.NO.16958/2012 FILED BY THE 1ST RESPONDENT BMTF
POLICE BEFORE THE C.M.M., BANGALORE CITY (ANNEXURE-
B).
38
CRL.P.NO.4909/2012
BETWEEN:
1. SRI B T RAMESH
S/O B H THAMMAIAH
AGED ABOUT 59 YEARS
WORKING AS ENGINEER-IN-CHIEF
BRUHAT BANGALORE MAHANAGARA
PALIKE (BBMP), R/A NO.702
3RD STAGE, III BLOCK, 9TH MAIN
BASAVESHWARANAGAR
BANGALORE-560079
... PETITIONER
(BY SRI.B B BAJENTRI, ADV.)
AND
1. THE STATE OF KARNATAKA
REPRESENTED BY THE POLICE INSPECTOR
BANGALORE METROPOLITAN TASK FORCE
(BMTF) BBMP OFFICE
N R SQUARE
BANGALORE-560002
2. SRI DAMODAR SINGH G
AGED MAJOR
NO.23, HIG, 2ND STAGE
1ST CROSS, KHB COLONY
BASAVESWARANAGAR
BANGALORE-560079
... RESPONDENTS
(BY SRI. S. DORE RAJU, S.P.P. FOR R1
SMT.M.GEETHA, ADVOCATE FOR R2)
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE
PROCEEDINGS IN C.C.NO.17364/2012 ON THE FILE OF THE
C.M.M., BANGALORE CITY (ANNEXURE-A) AND TO QUASH
THE FIR DATED 11.02.2012 IN C.C.NO.17364/2012 FILED BY
39
THE 1ST RESPONDENT BMTF POLICE BEFORE THE C.M.M.,
BANGALORE CITY (ANNEXURE-B).
CRL.P.NO.4908/2012
BETWEEN:
1. SRI B T RAMESH
S/O B H THAMMAIAH
AGED ABOUT 59 YEARS
WORKING AS ENGINEER-IN-CHIEF
BRUHAT BANGALORE MAHANAGARA
PALIKE (BBMP), R/A NO.702,
3RD STAGE, III BLOCK, 9TH MAIN,
BASAVESHWARANAGAR
BANGALORE-560079
... PETITIONER
(BY SRI.B B BAJENTRI, ADV.)
AND
1. THE STATE OF KARNATAKA
REPRESENTED BY
THE POLICE INSPECTOR
BANGALORE METROPOLITAN TASK FORCE
(BMTF) BBMP OFFICE
N R SQUARE
BANGALORE-560002
2. SRI RAMARAJU
AGED MAJOR
NO.27, 2ND CROSS, BYRASANDRA
JAYANAGARA 1ST BLOCK
BANGALORE-560011
... RESPONDENTS
(BY SRI.S.DORE RAJU SPP FOR R1
SRI.RACHAIAH ADV FOR R2)
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE
PROCEEDINGS IN C.C.NO.16972/2012 ON THE FILE OF THE
40
C.M.M., BANGALORE CITY (ANNEXURE-A) AND TO QUASH
THE FIR DATED 29.02.2012 IN C.C.NO.16972/2012 FILED BY
THE 1ST RESPONDENT BMTF POLICE BEFORE THE C.M.M.,
BANGALORE CITY (ANNEXURE-B).
CRL.P.NO.4907/2012
BETWEEN:
SRI B T RAMESH
S/O B H THAMMAIAH
AGED ABOUT 59 YEARS
WORKING AS ENGINEER-IN-CHIEF
BRUHAT BANGALORE MAHANAGARA PALIKE (BBMP)
R/A NO.702, 3RD STAGE, III BLOCK,
9TH MAIN, BASAVESHWARANAGAR
BANGALORE-560079.
... PETITIONER
[BY SRI.B B BAJENTRI, ADV.,]
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY THE POLICE INSPECTOR
BANGALORE METROPOLITAN TASK FORCE (BMTF)
BBMP OFFICE
N R SQUARE
BANGALORE-560002
2. SRI PRAKASH T
AGED MAJOR
# 144, 19TH CROSS
N A BLOCK, CMH ROAD
INDIRANAGAR
BANGALORE - 560 008.
...RESPONDENTS
[BY SRI.S.DORERAJU SPP R1
SRI.K.P.VASANTHA KUMAR ADV. FOR R2]
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE
41
PROCEEDINGS IN C.C.NO.17367/2012 ON THE FILE OF THE
C.M.M., BANGALORE CITY (ANNEXURE-A) AND TO QUASH
THE FIR DATED 26.02.2012 IN C.C.NO.17367/2012 FILED BY
THE 1ST RESPONDENT BMTF POLICE BEFORE THE C.M.M.,
BANGALORE CITY (ANNEXURE-B).
CRL.P.NO.7231/2012
BETWEEN:
1. Y L HARISH
S/O Y N L RAO
AGED ABOUT 54 YEARS
WORKING AS ASSISTANT EXECUTIVE ENGINEER
BASAVANAGUDI SUB DIVISION
BBMP, BANGALORE - 560 069
2. K B RAMADASAPPA
S/O BUDDEGOWDA
AGED ABOUT 48 YEARS
CURRENTLY WORKING AS
ASSISTANT ENGINEER
WARD NO 156 OFFICE OF
ASSISTANT EXECUTIVE ENGINEER
BASAVANAGUDI SUB DIVISION
BBMP BANGALORE - 560 069
... PETITIONERS
[BY SRI.V SRINIVAS, ADV.,]
AND:
STATE BY BMTF POLICE
BBMP BUILDING, NR SQUARE,
BANGALORE - 560 001.
...RESPONDENT
[BY SRI.S.DORERAJU, SPP]
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE ENTIRE
PROCEEDINGS IN CR.NO.197/2012 ON THE FILE OF C.M.M.,
BANGALORE FILED BY THE RESPONDENT POLICE.
42
CRL.P.NO.7280/2012
BETWEEN:
1. V. VINAYKUMAR
S/O VENKATAPPA
AGED ABOUT 50 YEARS
WORKING AS
ASST. EXECUTIVE ENGINEER
PADMANABHANAGAR SUB-DIVISION
BBMP.BANGALORE - 560 027
2. LINGEGOWDA
S/O LINGEGOWDA
AGED ABOUT 51 YEARS
ASSISTANT ENGINEER, WARD NO. 183
OFFICE OF ASSISTANT EXECUTIVE ENGINEER
PADMANABHANAGAR SUB-DIVISION
BBMP, BANGALORE - 560 027
... PETITIONERS
[BY SRI.V SRINIVAS, ADV.,]
AND:
STATE BY BMTF POLICE
BBMP BUILDING, N R SQUARE
BANGALORE - 560 001
...RESPONDENT
[BY SRI.S.DORERAJU, SPP]
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE ENTIRE
PROCEEDINGS AS AGAINST THESE PETRS. IN CR.NO.195/12
ON THE FILE OF THE C.M.M., BANGALORE FILED BY THE
RESPONDENT POLICE.
CRL.P.NO.1719/2013
BETWEEN:
1. C GEETHA
W/O N.NAGESH
43
AGED ABOUT 40 YEARS
ASSISTANT EXECUTIVE ENGINEER
VASANTH NAGAR SUB-DIVISION
SHIVAJINAGAR, M.K.KOIL SREET
BBMP
BANGALORE - 560 051
2. S JAYARAM
S/O LATE D.SIGAMANI
AGED ABOUT 52 YEARS
WORKING AS ASST. ENGINEER
IN THE OFFICE OF AEE, WARD NO.63
VASANTH NAGAR SUB-DIVISION
SHIVAJINAGAR
M.K.KOIL STREET, BBMP
BANGALORE - 560 051
... PETITIONERS
[BY SRI.V SRINIVAS, ADV.,]
AND:
STATE BY BMTF POLICE
BBMP BUILDING, N R SQUARE,
BANGALORE - 560 001
...RESPONDENT
[BY SRI.S.DORERAJU, SPP]
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE ENTIRE
PROCEEDINGS IN CR. NO.6/2013 ON THE FILE OF THE
C.M.M., BANGALORE FILED BY THE RESPONDENT POLICE.
CRL.P.NO.2369/2013
BETWEEN:
1. ANNEGOWDA I
S/O ERAPPA
AGED ABOUT 58 YEARS
CURRNETLY WORKING AS
ASST. EXECUTIVE ENGINEER
HSR LAYOUT SUB-DIVISION
44
9TH MAIN, 14TH CROSS
6TH SECTOR, HSR LAYOUT
BANGALORE - 560 102
2. SURESH M S
S/O SATHYANARAYANASHASHTRI
AGED ABOUT 48 YEARS
CURRENTLY WORKING AS
A.E.E., WARD NO. 171
OFFICE OF JAYANAGAR
SUB-DIVISION, BBMP
BANGALORE - 560 014
... PETITIONERS
[BY SRI.V SRINIVAS, ADV.,]
AND:
STATE BY BMTF POLICE
BBMP BUILDING, N R SQUARE
BANGALORE - 560 001
...RESPONDENT
[BY SRI.S.DORERAJU, SPP]
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE ENTIRE
PROCEEDINGS IN CR. NO.24/2013 ON THE FILE OF THE
C.M.M., BANGALORE FILED BY THE RESPONDENT POLICE.
CRL.P.NO.2370/2013
BETWEEN:
1. ANNEGOWDA I
S/O ERAPPA
AGED ABOUT 58 YEARS
CURRENTLY WORKING AS
ASST. EXECUTIVE ENGINEER
HSR LAYOUT SUB-DIVISION
9TH MAIN, 14TH CROSS
6TH SECTOR, HSR LAYOUT
BANGALORE - 560 102
45
2. SURESH M S
S/O SATHYANARAYANASHASHTRI
AGED ABOUT 48 YEARS
CURRENTLY WORKING AS
A.E.E., WARD NO. 171
OFFICE OF JAYANAGAR
SUB-DIVISION, BBMP
BANGALORE - 560 014
... PETITIONERS
[BY SRI.V SRINIVAS, ADV.,]
AND:
STATE BY BMTF POLICE
BBMP BUILDING, N R SQUARE,
BANGALORE - 560 001
...RESPONDENT
[BY SRI.S.DORERAJU, SPP]
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE ENTIRE
PROCEEDINGS IN CR. NO.13/2013 ON THE FILE OF THE
C.M.M., BANGALORE FILED BY THE RESPONDENT POLICE.
CRL.P.NO.3877/2013
BETWEEN:
1. ANNEGOWDA .I
S/O ERAPPA
AGED ABOUT 59 YEARS
CURRENTLY WORKING
AS ASST. EXECUTIVE ENGINEER
HSR LAYOUT SUB-DIVISION
9TH MAIN, 14TH CROSS
6TH SECTOR, HSR LAYOUT
BANGALORE -560 102.
2. SANDESH SHEETY
AGED ABOUT 48 YEARS
CURRENTLY WORKING
AS ASSISTANT ENGINEER
46
WARD NO 190
OFFICE OF ASST. EXECUTIVE ENGINEER
HSR LAYOUT SUB- DIVISION
9TH MAIN, 14TH CROSS
6TH SECTOR, HSR LAYOUT
BANGALORE -560 102. ... PETITIONERS
(BY SRI.V.SRINIVAS, ADV)
AND:
STATE BY
BANGALORE METROPOLITAN TASK FORCE
BBMP BUILDING, NR SQUARE
BANGALORE 560 003. ... RESPONDENT
(BY SRI.S.DORE RAJU, SPP)
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE ENTIRE
PROCEEDINGS AS AGAINST THESE PETRS. IN CR.
NO.60/2013 ON THE FILE OF THE C.M.M., BANGALORE FILED
BY THE RESPONDENT POLICE.
CRL.P.NO.209/2013:
BETWEEN:
1. D. HEMANTH
S/O DASSAIAH
AGED ABOUT 48 YEARS
WORKING AS
ASSISTANT EXECUTIVE ENGINEER
COTTONPET SUB DIVISION
BBMP, BANGALORE
2. REVANNA H R
S/O S RUDRAPPA
AGED ABOUT 49 YEARS
CURRENTLY WORKING AS
JUNIOR ENGINEER
WARD NO.109
47
COTTONPET SUB DIVISION
BBMP, BANGALORE
...PETITIONERS
(BY SRI.V SRINIVAS, ADV.)
AND:
STATE BY BMTF POLICE
BBMP BUILDING, N R SQUARE
BANGALORE - 560 001
... RESPONDENT
(BY SRI.S.DORERAJU, SPP)
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE ENTIRE
PROCEEDINGS AS AGAINST THESE PETRS. IN CR.NO.184/12
ON THE FILE OF THE C.M.M., BANGALORE.
CRL.P.NO.103/2013:
BETWEEN:
1. D. HEMANTH
S/O DASSAIAH
AGED ABOUT 48 YEARS
WORKING AS
ASSISTANT EXECUTIVE ENGINEER
COTTONPET SUB DIVISION
BBMP, BANGALORE - 560 009
2. D.HAREESH KUMAR
S/O DASAPPA
AGED ABOUT 41 YEARS
WORKING AS
ASSISTANT ENGINEER
WARD NO.120 IN OFFICE OF AEE
COTTONPET SUB DIVISION
BBMP, BANGALORE - 560 009
...PETITIONERS
(BY SRI.V SRINIVAS, ADV.)
48
AND:
STATE BY BMTF POLICE
BBMP BUILDING, N R SQUARE
BANGALORE - 560 001
... RESPONDENT
(BY SRI.S.DORERAJU, SPP)
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE ENTIRE
PROCEEDINGS AS AGAINST THESE PETRS. IN CR.NO.81/12
ON THE FILE OF THE C.M.M., BANGALORE FILED BY THE
RESPONDENT POLICE.
CRL.P.NO.6545/2012:
BETWEEN:
1. R JAGANNATHA
S/O C.RANGAIAH
AGED ABOAUT 58 YEARS
CURRENTLY WORKING AS
ASST. EXECUTIVE ENGINEER
HEBBAL SUB-DIVISION
BBMP, BANGALORE - 570 016
2. RAMESHA
S/O LATE NANJUNDE GOWDA
AGED ABOAUT 57 YEARS
ASST. ENGINEER, WARD NO.18
HEBBAL SUB-DIVISION
BBMP, BANGALORE - 570 016.
...PETITIONERS
(BY SRI.V SRINIVAS, ADV.)
AND:
STATE BY BMTF POLICE
BBMP BUILDING, N R SQUARE
BANGALORE - 560 001
... RESPONDENT
49
(BY SRI.S.DORERAJU, SPP)
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE ENTIRE
PROCEEDINGS AS AGAINST THESE PETITIONERS IN CR.
NO.165/2012 ON THE FILE OF THE C.M.M., BANGALORE
FILED BY THE RESPONDENT POLICE.
CRL.P.NO.4039/2013:
BETWEEN:
1. GANGADHAR R
S/O RUDRAPPA
AGED ABOUT 39 YEARS
CURRENTLY WORKING AS
ASST. EXECUTIVE ENGINEER
K G HALLI SUB-DIVISION
QUEENS ROAD
BBMP
BANGALORE - 560 045
2. PRASANNA KUMAR
S/O C THIPPERANNA
AGED ABOUT 53 YEARS
CURRNETLY WORKING AS
ASSISTANT ENGINEER
WARD NO.140
OFFICE OF ASST. EXECUTIVE
ENGINEER, CHAMARAJPET
SUB-DIVISION, BBMP
BANGALORE - 560 018
...PETITIONERS
(BY SRI.V SRINIVAS, ADV.)
AND:
STATE BY BANGALORE METROPOLITAN TASK FORCE
BBMP BUILDING, N R SQUARE
BANGALORE - 560 003
... RESPONDENT
50
(BY SRI.S.DORERAJU, SPP)
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE ENTIRE
PROCEEDINGS AS AGAINST THESE PETRS. IN CR.NO.83/13
ON THE FILE OF THE C.M.M., BANGALORE FILED BY THE
RESPONDENT POLICE.
CRL.P.NO.4040/2013:
BETWEEN:
1. GANGADHAR R
S/O RUDRAPPA
AGED ABOUT 39 YEARS
CURRENTLY WORKING AS
ASST. EXECUTIVE ENGINEER
K G HALLI SUB-DIVISION
QUEENS ROAD
BBMP
BANGALORE - 560 045
2. VENKATA MALAVAIAH
S/O KARIAPPA
AGED ABOUT 50 YEARS
CURRNETLY WORKING AS
ASSISTANT ENGINEER
WARD NO. 139
OFFICE OF ASST. EXECUTIVE
ENGINEER, CHAMARAJPET
SUB-DIVISION, BBMP
BANGALORE - 560 015
...PETITIONERS
(BY SRI.V SRINIVAS, ADV.)
AND:
STATE BY BANGALORE METROPOLITAN TASK FORCE
BBMP BUILDING, N R SQUARE
BANGALORE - 560 003
... RESPONDENT
(BY SRI.S.DORERAJU, SPP)
51
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE ENTIRE
PROCEEDINGS AS AGAINST THESE PETRS. IN CR.NO.81/13
ON THE FILE OF THE C.M.M., BANGALORE FILED BY THE
RESPONDENT POLICE.
CRL.P.NO.7230/2012:
BETWEEN:
1. RUKKANNA M B
S/O BYRASHETTY
AGED ABOUT 52 YEARS
WORKING AS ASSISTANT ENGINEER
WARD NO.46
IN THE OFFICE
ASSISTANT EXECUTIVE ENGINEER
J.C.NAGAR SUB-DIVISION
BBMP. BANGALORE - 560 017
2. N.M.SHEKARAPPA
S/O. MUDLAPPA
AGED ABOUT 52 YEARS
CURRENTLY WORKING AS
ASSISTANT EXECUTIVE ENGINEER
J.C.NAGAR SUB-DIVISION
BBMP, BANGALORE - 560 017
...PETITIONERS
(BY SRI.V SRINIVAS, ADV.)
AND:
STATE BY BMTF POLICE
BBMP BUILDING, N R SQUARE
BANGALORE - 560 001.
... RESPONDENT
(BY SRI.S.DORERAJU, SPP)
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE ENTIRE
PROCEEDINGS AS AGAINST THESE PETRS. IN CR.NO.196/12
52
ON THE FILE OF THE C.M.M., BANGALORE AT BANGALORE
FILED BY THE RESPONDENT POLICE.
CRL.P.NO.4035/2013:
BETWEEN:
1. GANGADHAR R
S/O RUDRAPPA
AGED ABOUT 39 YEARS
CURRENTLY WORKING AS
ASST EXECUTIVE ENGINEER
K G HALLI SUB-DIVISION
QUEENS ROAD
BBMP
BANGALORE - 560 045
2. PRASANNA KUMAR
S/O C THIPPERANNA
AGED ABOUT 53 YEARS
CURRENTLY WORKING AS
ASSISTANT ENGINEER
WARD NO.140
OFFICE OF ASST EXECUTIVE ENGINEER
CHAMARAJPET SUB-DIVISION
BBMP
BANGALORE - 560 018
...PETITIONERS
(BY SRI.V SRINIVAS, ADV.)
AND:
STATE BY BANGALORE METROPOLITAN TASK FORCE
BBMP BUILDING, N R SQUARE
BANGALORE - 560 003.
... RESPONDENT
(BY SRI.S.DORERAJU, SPP)
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE ENTIRE
PROCEEDINGS AS AGAINST THESE PETRS. IN CR.NO.86/13
53
ON THE FILE OF THE C.M.M., BANGALORE FILED BY THE
RESPONDENT POLICE.
CRL.P.NO.3331/2013:
BETWEEN:
1. JAYARAM G.D.
S/O LATE M A DHEVAIAH
AGED ABOUT 58 YEARS
CURRENTLY WORKING AS
ASST EXECUTIVE ENGINEER
BYATARAYANAPURA SUB-DIVISION
BANGALORE-24
2. CHANDRAKANTHARAJU P A
S/O P ANJANAPPA
AGED ABOUT 47 YEARS
ASSISTANT ENGINEER
WARD NO 06, OFFICE OF
ASST EXECUTIVE ENGINEER
BYATARAYANAPURA SUB-DIVISION
BANGALORE-24
...PETITIONERS
(BY SRI.V SRINIVAS, ADV.)
AND:
STATE BY BANGALORE METROPOLITAN TASK FORCE
BBMP BUILDING, N R SQUARE
BANGALORE - 560 001.
... RESPONDENT
(BY SRI.S.DORERAJU, SPP)
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE ENTIRE
PROCEEDINGS AS AGAINST THESE PETITIONERS IN CR.
NO.46/2013 ON THE FILE OF THE C.M.M., BANGALORE FILED
BY THE RESPONDENT POLICE.
54
CRL.P.NO.6795/2012:
BETWEEN:
1. B HARINARAYAN
S/O LATE B CHANDRASHEKAR
AGED ABOUT 53 YEARS
CURRENTLY WORKING AS
ASST EXECUTIVE ENGINEER
BBMP, BANGALORE
2. K M KRISHNA
S/O LATE K MALLIAH
AGED ABOUT 43 YEARS
ASST ENGINEER, WARD NO.163
OFFICE OF A E E
GIRINAGARA SUB-DIVISION
CHENNAMMANA KERE ACHUKATTU
BBMP OFFICE BUILDING, BBMP
BANGALORE 28
...PETITIONERS
(BY SRI.V SRINIVAS, ADV.)
AND:
STATE BY BMTF POLICE
BBMP BUILDING, N R SQUARE
BANGALORE - 560 001.
... RESPONDENT
(BY SRI.S.DORERAJU, SPP)
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE ENTIRE
PROCEEDINGS AS AGAINST THESE PETITIONERS IN CR.
NO.125/2012 ON THE FILE OF THE C.M.M., BANGALORE
FILED BY THE RESPONDENT POLICE.
CRL.P.NO.6792/12:
BETWEEN:
1. B HARINARAYAN
55
S/O LATE B CHANDRASHEKAR
AGED ABOUT 53 YEARS
CURRENTLY WORKING AS
ASST EXECUTIVE ENGINEER
BBMP, BANGALORE
2. K M KRISHNA
S/O LATE K MALLIAH
AGED ABOUT 43 YEARS
ASST ENGINEER, WARD NO.163
OFFICE OF A E E
GIRINAGARA SUB-DIVISION
CHENNAMMANA KERE ACHUKATTU
BBMP OFFICE BUILDING, BBMP
BANGALORE 28
...PETITIONERS
(BY SRI.V SRINIVAS, ADV.)
AND:
STATE BY BMTF POLICE
BBMP BUILDING, N R SQUARE
BANGALORE - 560 001.
... RESPONDENT
(BY SRI.S.DORERAJU, SPP)
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE ENTIRE
PROCEEDINGS AS AGAINST THE PETRS. IN CR. NO.117/2012
ON THE FILE OF THE C.M.M., BANGALORE FILED BY THE
RESPONDENT POLICE.
CRL.P.NO.7339/12:
BETWEEN:
K B RAMADASAPPA
S/O BUDDEGOWDA
AGED ABOUT 48 YEARS
CURRENTLY WORKING AS
ASSISTANT ENGINEER
WARD NO 156 OFFICE OF
56
ASSISTANT EXECUTIVE ENGINEER
BASAVANAGUDI SUB DIVSION BBMP
BANGALORE - 560 004
...PETITIONER
(BY SRI.V SRINIVAS, ADV.)
AND:
STATE BY BMTF POLICE
BBMP BUILDING, N R SQUARE
BANGALORE - 560 001.
... RESPONDENT
(BY SRI.S.DORERAJU, SPP)
****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE CHARGE
SHEET FILED AGAINST THE PETR. IN C.C.NO.16958/2012
REGISTERED PURUSANT TO CR. NO.11/2012 ON THE FILE OF
THE C.M.M., BANGALORE FILED BY THE RESPONDENT
POLICE.
CRL.P.NO.4038/2013:
BETWEEN:
1. GANGADHAR R
S/O RUDRAPPA
AGED ABOUT 39 YEARS
CURRENTLY WORKING AS
ASST. EXECUTIVE ENGINEER
K.J. HALLI, SUB DIVISION
QUEENS ROAD
BANGALORE - 560 045
2. PRASANNA KUMAR
S/O C. THIPPERANNA
AGED ABOUT 53 YEARS
CURRENTLY WORKING AS
ASSISTANT ENGINEER
WARD NO.140
OFFICE OF ASST. EXECUTIVE ENGINEER
CHAMARAJPET SUB-DIVISION
57
BBMP, BANGALORE - 560 018
...PETITIONERS
(BY SRI.V SRINIVAS, ADV.)
AND:
STATE BY BANGALORE METROPOLITAN TASK FORCE
BBMP BUILDING, N R SQUARE
BANGALORE - 560 003.
... RESPONDENT
(BY SRI.S.DORERAJU, SPP)
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE ENTIRE
PROCEEDINGS AS AGAINST THESE PETRS. IN CR.NO.80/13
ON THE FILE OF THE C.M.M., BANGALORE FILED BY THE
RESPONDENT POLICE.
CRL.P.NO.4037/13:
BETWEEN:
1. GANGADHAR R
S/O RUDRAPPA
AGED ABOUT 39 YEARS
CURRENTLY WORKING AS
ASST. EXECUTIVE ENGINEER
K.G. HALLI, SUB DIVISION
QUEENS ROAD
BANGALORE - 560 045
2. PRASANNA KUMAR
S/O C. THIPPERANNA
AGED ABOUT 53 YEARS
CURRENTLY WORKING AS
ASSISTANT ENGINEER
WARD NO.140
OFFICE OF ASST. EXECUTIVE ENGINEER
CHAMARAJPET SUB-DIVISION
BBMP, BANGALORE - 560 018
...PETITIONERS
(BY SRI.V SRINIVAS, ADV.)
58
AND:
STATE BY BANGALORE METROPOLITAN TASK FORCE
BBMP BUILDING, N R SQUARE
BANGALORE - 560 003.
... RESPONDENT
(BY SRI.S.DORERAJU, SPP)
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE ENTIRE
PROCEEDINGS AS AGAINST THESE PETRS. IN CR.NO.82/13
ON THE FILE OF THE C.M.M., BANGALORE FILED BY THE
RESPONDENT POLICE.
CRL.P.NO.811/2013
BETWEEN
PRADEEP .T
S/O T.BULLAPPA
AGED ABOUT 33 YEARS
CURRENTLY WORKING AS
ASST. EXECUTIVE ENGINEER
BBMP, BANGALORE - 560 028
... PETITIONER
(BY SRI. V SRINIVAS, ADV.)
AND
STATE BY BMTF POLICE
BBMP BUILDING, NR SQUARE,
BANGALORE - 560 001.
... RESPONDENT
(BY SRI. S. DORE RAJU, S.P.P.)
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE ENTIRE
PROCEEDINGS AS AGAINST THE PETITIONER IN
C.C.NO.25727/2012 ON THE FILE OF THE C.M.M.,
BANGALORE FILED BY THE RESPONDENT POLICE.
59
CRL.P.NO.810/2013
BETWEEN
1. T. PRADEEP
S/O BULLAPPA T
AGED ABOUT 32 YEARS
CURRENTLY WORKING AS
ASST. EXECUTIVE ENGINEER
GIRINAGAR SUB-DIVISION
CHENNAMMANA KERE ACHUKATU
BBMP OFFICE BUILDING, BBMP
BANGALORE-28.
2. RAJANNA
S/O BOMMEGOWDA
AGED ABOAUT 43 YEARS
WORKING AS ASSISTANT ENGINEER
WARD NO.164
IN THE OFICE OF AEE
GIRINAGARA SUB-DIVISION
GIRINAGARA
BBMP, BANGALORE - 560 028.
... PETITIONERS
(BY SRI. V SRINIVAS, ADV.)
AND
STATE BY BMTF POLICE
BBMP BUILDING, NR SQUARE
BANGALORE - 560 001
... RESPONDENT
(BY SRI. S.DORE RAJU, S.P.P.)
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE ENTIRE
PROCEEDINGS AS AGAINST THESE PETITIONERS IN
CR.NO.23/2013 ON THE FILE OF THE C.M.M., BANGALORE
FILED BY THE RESPONDENT POLICE.
60
CRL.P.NO.6796/2012
BETWEEN
1. B HARINARAYAN
AGED ABOUT 53 YEARS
S/O LATE B CHANDRASHEKAR
CURRENTLY WORKING AS
ASST. EXECUTIVE ENGINEER
BBBMP, BANGALORE - 01
2. A PRAKASH RAO
S/O MADHAVA RAO DESHPANDE
AGED ABOUT 51 YEARS
ASST. ENGINEER, WARD NO.162
OFFICE OF A.E.E. GIRINAGARA SUB-DIVISION
CHENNAMMANA KERE ACHUKATTUR
BBMP OFFICE BUILDING,
BBMP, BANGALORE - 28
... PETITIONERS
(BY SRI. V. SRINIVAS, ADV)
AND
STATE BY BMTF POLICE
BBMP BUIDLING, NR SQUARE
BANGALORE - 560 001.
... RESPONDENT
(BY SRI. S. DORE RAJU, S.P.P.)
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE ENTIRE
PROCEEDINGS AS AGAINST THE PETRS. IN CR. NO.144/2012
ON THE FILE OF THE C.M.M., BANGALORE FILED BY THE
RESPONDENT POLICE.
CRL.P.No.4036/2013
BETWEEN
1. GANGADHAR R
S/O RUDRAPPA
61
AGED ABOUT 39 EYARS
CURRRENTLY WORKING AS
ASST. EXECUTIVE ENGINEER
K J HALLI SUB DIVISION
QUEENS ROAD
BBMP BANGALORE - 560 045
2. VENKATA MALAVAIAH
S/O KARIAPPA
AGED ABOUT 50 YEARS
CURRENLY WORKING AS
ASSISTANT ENGINEER
WARD NO 139
OFFICE OF ASST. EXECUTIVE ENGINEER
CHAMARAJPET SUB DIVISION
BBMP, BANGALORE - 560 015
... PETITIONERS
(BY SRI.V SRINIVAS, ADV.)
AND
STATE BY BANGALORE METROPOLITAN
TASK FORCE
BBMP BUILDING
NR SQUARE,
BANGALORE - 560 003.
... RESPONDENT
(BY SRI. S. DORE RAJU, S.P.P.)
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE ENTIRE
PROCEEDINGS AS AGAINST THESE PETRS. IN CR.NO.90/13
ON THE FILE OF THE C.M.M., BANGALORE FILED BY THE
RESPONDENT POLICE.
CRL.P.NO.6399/2012
BETWEEN
1. H S JAYAPRAKASH
S/O LATE H.S. SHIVAMURTHY
62
AGED ABOUT 55 YEARS
CURRNETLY WORKING AS ASST.
EXECUTIVE ENGINEER
HEROHALLI SUB-DIVISION
R.R. NAGAR ZONE, BBMP
BANGALORE - 560 088.
2. K.B. DEVARAJAIAH
S/O BYRASHETTY
AGED ABOUT 37 YEARS
WORKING AS ASST. ENGINEER
WARD NO.72
IN THE OFFICE OF AEE
HEROHALLI SUB-DIVISION
R.R. NAGAR ZONE, BBMP
BANGALORE - 560 088.
... PETITIONERS
(BY SRI. V SRINIVAS, ADV.)
AND
STATE BY BMTF POLICE
BBMP BUILIDNG,
NR SQUARE
BANGALORE - 560 001.
... RESPONDENT
(BY SRI. S. DORE RAJU, S.P.P.)
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE ENTIRE
PROCEEDINGS AS AGAINST THE PETITIONERS IN
CR.NO.74/2012 ON THE FILE OF THE C.M.M., BANGALORE
FILED BY THE RESPONDENT POLICE.
CRL.P.NO.6793/2012
BETWEEN
1. B HARINARAYAN
AGED ABOUT 53 YEARS
S/O LATE B CHANDRASHEKAR
63
CURRENTLY WORKING AS
ASST. EXECUTIVE ENGINEER
BBMP, BANGALORE
2. A PRAKASH RAO
S/O. MADHAVA RAO DESHPANDE
AGED ABOUT 51 YEARS
ASST. ENGINEER, WARD NO.162
OFFICE OF A.E.E.
GIRINAGARA SUB-DIVISION
CHENNAMMANA KERE ACHUKATU
BBMP OFFICE BUILDING, BBMP
BANGALORE - 560 028
... PETITIONERS
(BY SRI.V SRINIVAS, ADV.)
AND
STATE BY BMTF POLICE
BBMP BUIDLING, NR SQUARE
BANGALORE
... RESPONDENT
(BY SRI. S. DORE RAJU, S.P.P.)
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE ENTIRE
PROCEEDINGS AS AGAINST THESE PETRS. IN
CR.NO.119/2012 ON THE FILE OF THE C.M.M., BANGALORE
FILED BY THE RESPONDENT POLICE.
CRL.P.NO.6759/2012
BETWEEN
1. ANNEGOWDA .I
S/O ERAPPA
AGED ABOUT 58 YEARS
ASST. EXECUTIVE ENGINEER
JAYANAGAR SUB-DIVISION,
BBMP, BANGALORE - 560 027
64
2. SURESH M.S.
S/O SATHYANARAYANASHASHTRI
AGED ABOUT 48 YEARS
CURRENTLY WORKING AS
A.E.E. WARD NO.168, OFFICE OF
JAYANAGAR SUD-DIVISION
BBMP, BANGALORE - 560 027
... PETITIONERS
(BY SRI. V SRINIVAS, ADV.)
AND
STATE BY BMTF POLCE
BBMP BUILDING , NR SQUARE
BANGALORE - 560 001
... RESPONDENT
(BY SRI. S.DORE RAJU, SPP)
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE ENTIRE
PROCEEDINGS AS AGAINST THESE PETITIONERS IN CRIME
NO.80/12 ON THE FILE OF THE C.M.M., BANGALORE FILED
BY THE RESPONDENT POLICE.
CRL.P.NO.6543/2012
BETWEEN
1. JAGANATHA
S/O C RANGAIAH
AGED ABOUT 58 YEARS
CURRENTLY WORKING AS
ASST. EXECUTIVE ENGINEER
HEBBAL SUB-DIVISION
BBMP, BANGALORE - 560 016
2. RAMESH
S/O LATE NANJUNDE GOWDA
AGED ABOUT 57 YEARS
ASST. ENGINEER, WARD NO. 18
65
HEBBAL SUB-DIVISION
BBMP, BANGALORE - 560 016
... PETITIONERS
(BY SRI. V SRINIVAS, ADV.)
AND
STATE BY BMTF POLICE
BBMP BUILDING, N R SQUARE,
BANGALORE- 560 001
... RESPONDENT
(BY SRI. S.DORE RAJU, ADV.)
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE ENTIRE
PROCEEDINGS AS AGAINST THESE PETITIONERS IN
CR.NO.164/2012 ON THE FILE OF THE C.M.M., BANGALORE
FILED BY THE RESPONDENT POLICE.
CRL.P.NO.6544/2012
BETWEEN
1. ANNEGOWDA .I
S/O ERAPPA
AGED ABUT 58 YEARS
ASST. EXECUTIVE ENGINEER
JAYANAGAR SUB-DIVISION
BBMP, BANGALORE - 560 069
2. THIMMAPPA H M
CURRENTLY WORKING AS
ASSISTANT ENGINEER
WARD NO.169, OFFICE OF
ASST. EXECUTIVE ENGINEER
JAYANAGAR SUB-DIVISION
BBMP, BANGALORE - 560 069
... PETITIONERS
(BY SRI. V SRINIVAS, ADV.)
66
AND
STATE BY BMTF POLICE
BBMP BUILDING, NR SQUARE
BANGALORE - 560 001.
... RESPONDENT
(BY SRI. S. DORE RAJU, S.P.P.)
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE CHARGE
SHEET FILED AGAINST THE PETITIONER IN C.C.
No.16972/2012 REGD. PURSUANT TO CRIME No.29/2012 ON
THE FILE OF THE CMM., BANGALORE FILED BY THE
RESPONDENT POLICE.
CRL.P.NO.6390/2012
BETWEEN
1. R JAGANATH
S/O C. RANGAIAH
AGED ABOUT 58 YEARS
WORKING AS ASSISTANT
EXECUTIVE ENGINEER
HEBBAL SUB-DIVISION
QUEENS ROAD, BBMP
BANGALORE - 560 024.
2. KRISHNAPPA
S/O ERAPPA
AGED 39 YEARS
CURRENTLY WORKING AS
ASSISTANT ENGINEER WARD NO.19
OFFICE OF AEE
HEBBAL SUB-DIVISION
QUEENS ROAD, BBMP
BANGALORE - 560 024.
... PETITIONERS
(BY SRI. V SRINIVAS, ADV.)
67
AND
STATE BY BMTF POLICE
BBMP BUILDING,
NR SQUARE,
BANGALORE - 560 001.
... RESPONDENT
(BY SRI. S. DORE RAJU, S.P.P.)
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE ENTIRE
PROCEEDINGS AS AGIANST THESE PETITIONERS IN CRIME
NO.158/12 ON THE FILE OF THE C.M.M., BANGALORE FILED
BY THE RESPONDENT POLICE.
CRL.P.NO.6219/2012
BETWEEN
1. NANJAPPA VEERAPPA
S/O LATE N VEERAPPA
AGED ABOUT 54 YEARS
WORKING AS ASSISTANT
EXECUTIVE ENGINEER
HOMBEGOWDA NAGAR SUB-DIVISION
BBMP, BANGALORE - 560 027
2. SANTHOSH KUMAR M
S/O M MALLEGOWDA
AGED ABOUT 26 YEARS
CURRENTLY WORKING AS
ASSISTANT ENGINEER
WARD NO.153
HOMEBGOWDA NAGAR
SUB-DIVISION, BBMP
BANGALORE - 560 027
... PETITIONERS
(BY SRI. V SRINIVAS, ADV.)
68
AND
STATE BY BMTF POLICE
BBMP BUILDING
NR SQUARE
BANGALORE - 560 001
... RESPONDENT
(BY SRI. S. DORE RAJU, S.P.P.)
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE ENTIRE
PROCEEDINGS AS AGAINST THE PETRS. IN CR.NO.138/2012
ON THE FILE OF THE C.M.M., BANGALORE CITY FILED BY
THE RESPONDENT POLICE.
CRL.P.NO.6223/2012
BETWEEN:
1. NANJAPPA VEERAPPA
S/O LATE N VEERAPPA
AGED ABOUT 54 YEARS
WORKING AS
ASSISTANT EXECUTIVE ENGINEER
HOBEGOWDA NAGAR SUB-DIVISION
BBMP, BANGALORE - 560 027.
2. MALARAJ. G
S/O GANGAIAH M
AGED ABOUT 47 YEARS
CURRENTLY WORKING AS
ASSISTANT ENGINEER
WARD NO 145
HOMEBGOWDA NAGAR
SUB-DIVISION
BBMP, BANGALORE - 560 027.
... PETITIONERS
(BY SRI.V SRINIVAS, ADV.)
69
AND
STATE BY BMTF POLICE
BBMP BUILDING
NR SQUARE
BANGALORE - 560 001.
... RESPONDENT
(BY SRI.S.DORE RAJU, S.P.P.)
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE ENTIRE
PROCEEDINGS AS AGAINST THE PETRS. IN CR.NO.147/2012
ON THE FILE OF THE C.M.M., BANGALORE CITY FILED BY
THE RESPONDENT POLICE.
CRL.P.NO.3218/2013
BETWEEN
1. SHASHIDHAR N A
S/O N D ANJANA REDDY
AGED ABOUT 55 YEARS
WORKING AS ASST EXECUTIVE ENGINEER
HORAMAVU SUB DIVIISON
BBMP, BANGALORE-560027
2. T D VIJAY KUMAR
AGED ABOUT 27 YEARS
ASST. ENGINEER
WARD NO. 25
OFFICE OF ASST EXECUTIVE ENGINEER
HORAMAVU SUB-DIVISON
BBMP, BANGALORE-560027
... PETITIONERS
(BY SRI.V SRINIVAS, ADV.)
AND
STATE
BY BMTF POLICE
BBMP BUILDING
70
N R SQUARE
BANGALORE-560001
... RESPONDENT
(BY SRI. S. DORE RAJU, SPP.)
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE ENTIRE
PROCEEDINGS AS AGAINST THESE PETITIONERS IN
CR.NO.39/2013 ON THE FILE OF THE C.M.M., BANGALORE
FILED BY THE RESPONDENT POLICE.
CRL.P.NO.4744/2013
BETWEEN
1. LINGANNA P M
S/O H MALLAIAH
AGED ABOU 57 YEARS
CURRENTLY WORKING AS
ASST. EXECUTIVE ENGINEER
DOMLUR SUB-DIVISION
BBMP, 1ST MAIN ROAD
1ST "B" CROSS, DOMLUR LAYOUT
BANGALORE-560 071
2. M G HEGDE
S/O GANESH HEGDE
AGED ABOUT 49 YEARS
CURRENTLY WORKING AS
ASSISTANT ENGINEER
WARD NO.112
OFFICE OF ASST.EXECUTIVE ENGINEER
DOMLUR SUB-DIVISION
BBMP, 1ST MAIN ROAD
1ST "B" CROSS, DOMLUR LAYOUT
BANGALORE-560 071
... PETITIONERS
(BY SRI.V. SRINIVAS, ADV.)
71
AND
STATE BY
BANGALORE METROPOLITAN TASK FORCE
BBMP BUILDING,NR SQUARE
BANGALORE-560 003
... RESPONDENT
(BY SRI. S. DORE RAJU, SPP.)
****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE ENTIRE
PROCEEDINGS AS AGAINST THESE PETITIONERS IN
CR.NO.33/2012 ON THE FILE OF THE C.M.M., BANGALORE
FILED BY THE RESPONDENT POLICE.
CRL.P.NO.4743/2013
BETWEEN
1. LINGANNA P M
S/O H. MALLAIAH
AGED ABOUT 57 YEARS
CURRENTLY WORKING AS
ASST. EXECUTIVE ENGINEER
DOMLUR SUB-DIVISION, BBMP
1ST MAIN ROAD
1ST B" CROSS
DOMLUR LAYOUT
BANGALORE-560 071
2. M.G. HEGDE
S/O GANESH HEGDE
AGED ABOUT 49 YEARS
CURRENTLY WORKING AS
ASSISTANT ENGINEER
WARD NO.112
OFFICE OF ASST. EXECUTIVE ENGINEER
DOMLUR SUB-DIVISION
BBMP, 1ST MAIN ROAD
1ST " B " CROSS, DOMLUR LAYOUT
BANGALORE-560 071
72
... PETITIONERS
(BY SRI.SRINIVAS V, ADV.)
AND
STATE BY
BANGALORE METROPOLITAN TASK FORCE
BBMP BUILDING
N.R. SQUARE
BANGALORE - 560 003.
... RESPONDENT
(BY SRI. S. DORE RAJU, SPP.)
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE ENTIRE
PROCEEDINGS AS AGAINST THESE PETITIONERS IN
CR.NO.32/2012 ON THE FILE OF THE C.M.M., BANGALORE
FILED BY THE RESPONDENT POLICE.
CRL.P.NO.4486/2013
BETWEEN
1. DHARMARAJ NAYAK
ASST. EXECUTIVE ENGINEER
GANDHINAGAR SUB-DIVISION
BANGALORE
2. H.N. PRABHAKAR
S/O H.V. NANJEGOWDA
AGED ABOUT 55 YEARS
ASST. EXECUTIVE ENGINEER
BBMP
R/AT NO.1282, 1ST CROSS
BEML MAIN ROAD
NEW THIPPASANDRA
BANGALORE-560 075
3. M. PRABHU
S/O MUNISWAMY
AGED ABOUT 47 YEARS
73
R/AT NO.9,
SWIMMING POOL EXTENSION
9TH CROSS, MALLESHWARAM
BANGALORE
... PETITIONERS
(BY SRI.A N RADHA KRISHNA, ADV.)
AND
STATE OF KARNATAKA
BY B.M.T.F. POLICE
REPRESENTED BY
THE STATE PUBLIC PROSEUCTOR
HIGH COURT BUILDINGS
BANGALORE-560 001
... RESPONDENT
(BY SRI. S. DORE RAJU, SPP.)
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE ENTIRE
PROCEEDINGS AS AGAINST THESE PETITIONERS IN
C.C.NO.25290/2012 ON THE FILE OF THE C.M.M.,
BANGALORE FILED BY THE RESPONDENT POLICE.
CRL.P.NO.4485/2013
BETWEEN
1. H.N.PRABHAKAR
S/O H V NANJEGOWDA
AGED ABOUT 55 YEARS
ASST EXECUTIVE ENGINEER
BBMP, R/AT NO.1282, 1ST CROSS
BEML MAIN ROAD, NEW THIPPASANDRA
BANGALORE -560075
2. MOHAN V., A.E.
S/O VENKATASWAMY
AGED ABOUT 50 YEARS
R/AT NO. 32, 3RD CROSS
SARASWATHIPURAM
74
NANDINI LAYOUT
BANGALORE
... PETITIONERS
(BY SRI. A N RADHA KRISHNA, ADV.)
AND
STATE OF KARNATAKA
BY B M T F POLICE
REPRESENTED BY
THE STATE PUBLIC PROSECUTOR
HIGH COURT BUILDINGS
BANGALORE-560001
... RESPONDENT
(BY SRI. S. DORE RAJU, S.P.P.)
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE ENTIRE
PROCEEDINGS AS AGAINST THESE PETITIONERS IN
C.C.NO.52/2012 ON THE FILE OF THE C.M.M., BANGALORE
OF BMTF POLICE.
CRL.P.NO.4483/2013
BETWEEN
1. H.N.PRABHAKAR
S/O H.V. NANJEGOWDA
AGED ABOUT 55 YEARS
ASST. EXECUTIVE ENGINEER
BBMP
R/A NO.1282, 1ST CROSS
BEML MAIN ROAD
NEW THIPPASANDRA
BANGALORE 560075.
2. M. PRABHU
S/O MUNISWAMY
AGED ABOUT 47 YEARS
R/A NO.9, SWIMMING POOL EXTEN.
75
9TH CROSS, MALLESHWARAM
BANGALORE - 560 026
... PETITIONERS
(BY SRI. A N RADHA KRISHNA, ADV.)
AND
STATE OF KARNATAKA
BY B.M.T.F. POLICE
REPRESENTED BY
THE STATE PUBLIC PROSECUTOR
HIGH COURT BUILDINGS
BANGALORE 560001
... RESPONDENT
(BY SRI. S. DORE RAJU, SPP.)
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE ENTIRE
PROCEEDINGS IN CR. NO.62/13 ON THE FILE OF THE C.M.M.,
BANGALORE OF BMTF POLICE.
CRL.P.NO.4482/2013
BETWEEN
1. H.N. PRABHAKAR
S/O H.V. NANJEGOWDA
AGED ABOUT 55 YEARS
ASST. EXECUTIVE ENGINEER, BBMP
R/AT NO.1282, 1ST CROSS
BEML MAIN ROAD, NEW THIPPASANDRA
BANGALORE-560 075
2. DHARMARAJ NAIK
ASST. EXECUTIVE ENGINEER
GANDHINAGAR SUB-DIVISION
NANDINI LAYOUT
BANGALORE-560012
... PETITIONERS
76
(BY SRI. A N RADHA KRISHNA, ADV.)
AND
STATE OF KARNATAKA
BY B.M.T.F. POLICE
REPRESENTED BY
THE STATE PUBLIC PROSEUCTOR
HIGH COURT BUILDINGS
BANGALORE-560 001
... RESPONDENT
(BY SRI. S. DORE RAJU, SPP.)
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE ENTIRE
PROCEEDINGS IN CR.NO.17/13 ON THE FILE OF THE C.M.M.,
BANGALORE OF BMTF POLICE.
CRL.P.NO.4481/2013
BETWEEN
1. H.N.PRABHAKAR
AGED ABOUT 55 YEARS
S/O H.V.NANJEGOWDA
ASST. EXECUTIVE ENGINEER
BBMP
R/AT NO.1282, 1ST CROSS
BEML MAIN ROAD
NEW THIPPASANDRA
BANGALORE - 560 075.
2. DHARMARAJ NAIK
ASST. EXECUTIVE ENGINEER,
GANDHINAGAR SUB-DIVISION,
BANGALORE - 560 026.
... PETITIONERS
(BY SRI. A N RADHA KRISHNA, ADV.)
77
AND
STATE OF KARNATAKA
BY B.M.T.F. POLICE
REPRESENTED BY
THE STATE PUBLIC PROSECUTOR
HIGH COURT BUILDINGS
BANGALORE - 560 001.
... RESPONDENT
(BY SRI. S. DORE RAJU, SPP.)
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE ENTIRE
PROCEEDINGS AS AGAISNT THESE PETRS. IN CR.NO.139/12
ON THE FILE OF THE C.M.M., BANGALORE OF BMTF POLICE.
CRL.P.NO.4478/2013
BETWEEN:
1. M.S.PALAKSHA
S/O M K SHIVALINGAPPA
AGED ABOUT 55 YEARS
NO.14 (1ST FLOOR)
7TH MAIN ROAD
BINNY LAYOUT, 1ST STAGE
VIJAYANAGARA
BANGALORE - 560 020
2. M PRABHU
S/O MUNISWAMY
AGED ABOUT 47 YEARS
R/AT NO.9, SWIMMING POOL EXTN
9TH CROSS, MALLESHWARAM
BANGALORE - 560 075
... PETITIONERS
[BY SRI.A N RADHA KRISHNA, ADV.,]
AND:
STATE OF KARNATAKA
78
BY B M T F POLICE
REPRESENTED BY
THE STATE PUBLIC PROSECUTION
HIGH COURT BUILDINGS
BANGALORE-560001
...RESPONDENT
[BY SRI.S.DORERAJU, SPP]
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE ENTIRE
PROCEEDINGS IN C.C.NO.16966/2012 PENDING ON THE FILE
OF THE C.M.M., BANGALORE.
CRL.P.NO.4477/2013
BETWEEN:
1. M.S.PALAKSHA
S/O M K SHIVALINGAPPA
AGED ABOUT 55 YEARS
NO.14, 7TH MAIN ROAD
BINNY LAYOUT, 1ST STAGE
VIJAYANAGARA
BANGALORE.
2. H.N PRABHAKAR
S/O H.V. NANJEGOWDA
AGED ABOUT 55 YEARS
ASST. EXECUTIVE ENGINEER
BBMP,
R/AT NO.1282, 1ST CROSS
BEML MAIN ROAD
NEW THIPPASANDRA
BANGALORE - 560 075
... PETITIONERS
[BY SRI.A N RADHA KRISHNA, ADV.,]
AND:
STATE OF KARNATAKA
BY B M T F POLICE
REPRESENTED BY
79
THE STATE PUBLIC PROSECUTION
HIGH COURT BUILDINGS
BANGALORE - 560 001
...RESPONDENT
[BY SRI.S.DORERAJU, SPP]
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE ENTIRE
PROCEEDINGS IN C.C.NO.16971/2012 PENDING ON THE FILE
OF THE C.M.M., BANGALORE.
CRL.P.NO.4479/2013
BETWEEN:
1. H.N.PRABHAKAR
S/O H.V. NANJEGOWDA
AGED ABOUT 55 YEARS
ASST. EXECUTIVE ENGINEER
BBMP,
R/AT NO.1282, 1ST CROSS
BEML MAIN ROAD
NEW THIPPASANDRA
BANGALORE-75
2. MOHAN V., A.E.
S/O VENKATASWAMY
AGED ABOUT 50 YEARS
R.AT NO.32, 3RD CROSS
SARASWATHIPURAM
NANDINI LAYOUT
BANGALORE
... PETITIONERS
[BY SRI.A N RADHA KRISHNA, ADV.,]
AND:
STATE OF KARNATAKA
BY B M T F POLICE
REPRESENTED BY
THE STATE PUBLIC PROSECUTION
HIGH COURT BUILDINGS
80
BANGALORE - 560 001
...RESPONDENT
[BY SRI.S.DORERAJU, SPP]
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE ENTIRE
PROCEEDINGS IN CR. NO.126/2012 ON THE FILE OF THE
C.M.M., BANGALORE OF BMTF POLICE.
CRL.P.NO.3361/2013
BETWEEN:
1. SATISH G
S/O GOVINDAPPA
AGED ABOUT 48 YEARS
CURRENTLY WORKING AS
ASST. EXECUTIVE ENGINEER
YELAHANKA SUB DIVISION
BANGALORE 24
2. SUDHAKAR REDDY
S/O MAREDDY
AGED ABOUT 28 EYARS
ASSISTANT ENGINEER
WARD NO 01, OFFICE OF
ASST EXECUTIVE ENGINEER
YELAHANKA SUB DIVISION
BANGALORE 24
... PETITIONERS
[BY SRI.V SRINIVAS, ADV.,]
AND:
STATE BY BANGALORE METROPOLITAN TASK FORCE
BBMP BUILDING, N.R.SQUARE
BANGALORE - 560 001.
...RESPONDENT
[BY SRI.S.DORERAJU, SPP]
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE ENTIRE
81
PROCEEDINGS AS AGAINST THESE PETITIONERS IN CR.
NO.50/2013 ON THE FILE OF THE C.M.M., BANGALORE FILED
BY THE RESPONDENT POLICE.
CRL.P.NO.3333/2013
BETWEEN:
1. JAYARAM G.D.
S/O LATE M A DHEVAIAH
AGED ABOUT 58 YEARS
CURRENTLY WORKING AS
ASST EXECUTIVE ENGINEER
BYATARAYANAPURA SUB DIVISION
BANGALORE 24
2. PRADEEP B N
S/O NATARAJ B.S.
AGED ABOUT 27 YEARS
ASSISTANT ENGINEER
WARD NO 05
OFFICE OF ASST. EXECUTIVE ENGINEER
BYATARAYANAPURA SUB DIVISION
BANGALORE 24
... PETITIONERS
[BY SRI.V SRINIVAS, ADV.,]
AND:
STATE BY BANGALORE METROPOLITAN TASK FORCE
BBMP BUILDING, N.R.SQUARE
BANGALORE - 560 001.
...RESPONDENT
[BY SRI.S.DORERAJU, SPP]
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE ENTIRE
PROCEEDINGS AS AGAINST THESE PETITIONERS IN CR.
NO.47/2013 ON THE FILE OF THE C.M.M., BANGALORE FILED
BY THE RESPONDENT POLICE.
82
CRL.P.NO.3332/2013
BETWEEN:
1. JAYARAM G.D.
S/O LATE M.A.DHEVAIAH
AGED ABOUT 58 YEARS
CURRENTLY WORKING AS
ASST.EXECUTIVE ENGINEER
BYATARAYANAPURA SUB-DIVISION
BANGALORE-24.
2. CHANDRAKANTHARAJU P.A.
S/O P.ANJANAPPA
AGED ABOUT 47 YEARS
ASSISTANT ENGINEER
WARD NO.06, OFFICE OF
ASST. EXECUTIVE ENGINEER
BYATARAYANAPURA SUB-DIVISION
BANGALORE-24.
... PETITIONERS
[BY SRI.V SRINIVAS, ADV.,]
AND:
STATE BY BANGALORE METROPOLITAN TASK FORCE
BBMP BUILDING, N.R.SQUARE
BANGALORE - 560 001.
...RESPONDENT
[BY SRI.S.DORERAJU, SPP]
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE ENTIRE
PROCEEDINGS AS AGAINST THESE PETITIONERS IN CR.
NO.48/2013 ON THE FILE OF THE C.M.M., BANGALORE FILED
BY THE RESPONDENT POLICE.
83
CRL.P.NO.4385/2013
BETWEEN:
1. GANGADHAR R
S/O RUDRAPPA
AGED ABOUT 39 YEARS
CURRENTLY WORKING AS
ASST EXECUTIVE ENGINEER
K G HALLI SUB DIVISION
QUEENS ROAD
BBMP
BANGALORE - 560 045
2. PRASANNA KUMAR
S/O C THIPPERANNA
AGED ABOUT 53 YEARS
CURRENTLY WORKING AS
ASSISTANT ENGINEER
WARD NO. 140
OFFICE OF ASST EXECUTIVE ENGINEER
CHAMARAJPET SUB-DIVISION
BBMP
BANGALORE - 560 018
... PETITIONERS
[BY SRI.V SRINIVAS, ADV.,]
AND:
STATE BY BANGALORE METROPOLITAN TASK FORCE
BBMP BUILDING, N.R.SQUARE
BANGALORE - 560 003.
...RESPONDENT
[BY SRI.S.DORERAJU, SPP]
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE ENTIRE
PROCEEDINGS AS AGAINST THESE PETRS. IN CRIME
NO.74/13 ON THE FILE OF THE C.M.M., BANGALORE FILED
BY THE RESPONDENT POLICE.
84
CRL.P.NO.6059/2012
BETWEEN:
1. D HEMANTH
S/O DASSAIAH
AGED ABOUT 48 YEARS
WORKING AS ASSISTANT EXECUTIVE ENGINEER
COTTONPET SUB DIVISION
BBMP
BANGALORE - 560 007
2. REVANNA H.R.
S/O S RUDRAPPA
AGED ABOUT 49 YEARS
CURRENTLY WORKING AS
JUNIOR ENGINEER
WARD NO 109
COTTONPET SUB DIVISION
BBMP, BANGALORE - 560 007
... PETITIONERS
[BY SRI.V SRINIVAS, ADV.,]
AND:
STATE BY BMTF POLICE
BBMP BUILDING, NR SQUARE,
BANGALORE - 01
...RESPONDENT
[BY SRI.S.DORERAJU, SPP]
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE ENTIRE
PROCEEDINGS AS AGAINST THE PETITIONERS IN CR.
NO.179/2012 ON THE FILE OF THE C.M.M., BANGALORE
FILED BY THE RESPONDENT POLICE.
CRL.P.NO.5499/2012
BETWEEN:
1. B M GANGADHARSWAMY
85
S/O LATE M MASTHAIAH
AGED ABOUT 57 YEARS
WORKING AS
ASST EXECUTIVE ENGINEER
MAHALAKSHMIPURAM SUB-DIVISION, BBMP
BANGALORE CITY
RESIDING AT FLAT NO.21/2
1ST B CROSS
MUTTAPPA BLOCK
MATHRU KRUPA
GANGANAGAR
BANGALORE 560032
2. K S RAMEGOWDA
S/O SANNARANGE GOWDA
AGED ABOUT 46 YEARS
WORKING AS
ASST ENGINEER
WARD NO.44
MAHALAKSHMIPURAM SUB-DIVISION
BBMP
BANGALORE CITY
RESIDING AT FLAT NO.4230
19TH MAIN
A BLOCK
SUBRAMANYANAGAR
BANGALORE 560021
... PETITIONERS
[BY SRI.C H JADHAV & ASSTS, ADVS.,]
AND:
STATE OF KARNATAKA
BY BANGALORE METROPOLITAN
TASK FORCE, (BMTF)
BBMP HQRS.,
BANGALORE 560001
...RESPONDENT
[BY SRI.S.DORERAJU, SPP]
*****
86
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE
PROCEEDINGS PENDING IN C.C.No.17369/2012 PENDING ON
THE FILE OF THE COURT OF C.M.M., BANGALORE.
CRL.P.NO.5497/2012
BETWEEN:
1. H. ESHWARAIAH
S/O HANUMANTHRAYAPPA
AGED 53 YEARS
WORKING AS
ASST EXECUTIVE ENGINEER
NAGPUR SUB-DIVISION
BANGALORE CITY
RESIDING AT NO. 38
"SHARADA NILAYA"
1ST "A" MAIN CROSS
RMV II STAGE
BANGALORE-560094
2. SHANTHEGOWDA
S/O LATE K C PUTTEGOWDA
AGED 52 YEARS
WORKING AS
ASST. ENGINEER
NAGPUR SUB-DIVISION
WARD NO. 67
BRUHAT BANGALORE
MAHANAGARA PALIKE
BANGALORE
RESIDING AT NO. 99
2ND CROSS, 3RD MAIN
MAHALAXMIPURAM
BANGALORE-560086
... PETITIONERS
[BY SRI.C H JADHAV & ASSTS, ADVS.,]
87
AND:
STATE OF KARNATAKA
BY BANGALORE METROPOLITAN
TASK FORCE, (BMTF)
BBMP HQRS.,
BANGALORE 560001
...RESPONDENT
[BY SRI.S.DORERAJU, SPP]
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE
PROCEEDINGS PENDING IN C.C.NO.16960/2012 PENDING ON
THE FILE OF THE C.M.M., BANGALORE CITY.
IN CRL.P.No.6058/12:
BETWEEN:
1. D HEMANTH
AGED ABOUT 48 YEARS
S/O DASSAIAH
WORKING AS ASSISTANT
EXECUTIVE ENGINEER
COTTONPET SUB-DIVISION
BBMP
BANGALORE.
2. REVANNA H.R.
AGED ABOUT 49 YEARS
S/O S. RUDRAPPA
CURRENTLY WORKING AS
JUNIOR ENGINEER
WARD NO.109
COTTONPET SUB-DIVISION
BBMP
BANGALORE. ... PETITIONERS
(BY SRI.V.SRINIVAS, ADV)
88
AND:
STATE BY BMTF POLICE,
BBMP BUILDING, NR SQUARE
BANGALORE. ... RESPONDENT
(BY SRI.S.DORERAJU, SPP)
*****
THIS CRL.P IS FILED UNDER SECTION 482 CR.P.C BY
THE ADVOCATE FOR THE PETITIONERS PRAYING THAT THIS
HON'BLE COURT MAY BE PLEASED TO QUASH THE ENTIRE
PROCEEDINGS AS AGAINST THE PETITIONERS IN CR.
NO.178/2012 ON THE FILE OF THE C.M.M., BANGALORE
FILED BY THE RESPONDENT POLICE.
IN CRL.P.NO.5899/12:
BETWEEN:
1. IBRAHIM BHAGWAN
S/O MEHABOOB SAB
AGED ABOUT 58 YEARS
CURRENTLY WORKING
AS ASST EXECUTIVE ENGINEER
SHIVAJINAGAR SUB-DIVISION
BBMP
BANGALORE 560 051.
2. B V CHANDRASHEKAR
AGED ABOUT 50 YEARS
S/O VENKATA REDDY
WORKING AS ASST ENGINEER
WARD NO.90
IN THE OFFICE OF AEE
SHIVAJINAGAR SUB-DIVISION
BBMP,
BANGALORE 560 051. ... PETITIONER(S
(BY SRI.V.SRINIVAS, ADV)
89
AND:
STATE BY BMTF POLICE
BBMP BUILDING, NR SQUARE
BANGALORE. ... RESPONDENT
(BY SRI.S.DORERAJU, SPP)
*****
THIS CRL.P IS FILED UNDER SECTION 482 OF CR.P.C
BY THE ADVOCATE FOR THE PETITIONER PRAYING THAT
THIS HON'BLE COURT MAY BE PLEASED TO QUASH THE
ENTIRE PROCEEDINGS AS AGAINST THE PETITIONERS IN
CRIME No.171/2012 ON THE FILE OF THE CMM.,
BANGALORE, FILED BY THE RESPONDENT POLICE.
IN CRL.P.NO.5965/12:
BETWEEN:
1. RAMEGOWDA V.
AGED ABOUT 58 YEARS
S/O LATE VENKATEGOWDA
CURRENTLY WORKING AS
ASST. EXECUTIVE ENGINEER
HRB LAYOUT SUB-DIVISION
BBMP,
BANGALORE.
2. JAGADISH B R
AGED ABOUT 29 YEARS
S/O RAMAKRISHNAIAH
WORKING AS ASST. ENGINEER
WARD NO.24
IN THE OFFICE OF AEE
HBR LAYOUT SUB-DIVISION
BBMP,
BANGALORE. ... PETITIONERS
(BY SRI.V.SRINIVAS, ADV)
90
AND:
STATE BY BMTF POLICE
BBMP BUILDING, NR SQUARE
BANGALORE. ... RESPONDENT
(BY SRI.S.DORERAJU, SPP)
*****
THIS CRL.P IS FILED UNDER SECTION 482 OF CR.P.C
BY THE ADVOCATE FOR THE PETITIONERS PRAYING THAT
THIS HON'BLE COURT MAY BE PLEASED TO QUASH THE
ENTIRE PROCEEDINGS AS AGAINST THE PETITIONERS IN
CRIME No.53/2012 ON THE FILE OF THE CMM., BANGALORE,
FILED BY THE RESPONDENT POLICE.
IN CRL.P.NO.5566/12:
BETWEEN:
1. ASHWATH H V.
S/O VENKATASHAMAPPA
AGED ABOUT 44 YEARS
WORKING AS
ASST. EXECUTIVE ENGINEER
RAJAJINAGAR SUB-DIVISION
BBMP
BANGALORE.
2. T. D. VIJAY KUMAR
S/O T V DODDANNA
AGED ABOUT 50 YEARS
CURRENTLY WORKING AS
ASST. ENGINEER
OFFICE OF AEE
HORAMAVU SUB-DIVISION
K R PURAM DIVSION
BBMP
BANGALORE. ... PETITIONERS
(BY SRI.V.SRINIVAS, ADV)
91
AND:
STATE BY BMTF POLICE
BBMP BUILDING, NR SQUARE
BANGALORE. ... RESPONDENT
(BY SRI.S.DORERAJU, SPP)
*****
THIS CRL.P IS FILED UNDER SECTION 482 OF CR.P.C
BY THE ADVOCATE FOR THE PETITIONERS PRAYING THAT
THIS HON'BLE COURT MAY BE PLEASED TO QUASH THE
ENTIRE PROCEEDINGS AS AGAINST THE PETITIONERS IN
CRIME No.128/2012 ON THE FILE OF THE CMM.,
BANGALORE, FILED BY THE RESPONDENT POLICE.
IN CRL.P.NO.5595/12:
BETWEEN:
1. MADHU R
AGED ABOUT 38 YEARS
S/O LATE M RAMAKRISHNAPPA
WORKING AS ASST EXECUTIVE ENGINEER
BANASHANKARI SUB DIVISION
BBMP
BANGALORE.
2. P R NAGARAJAIAH
AGED ABOUT 45 YEARS
S/O P S RANGAIAH
JUNIOR ENGINEER
OFFICE OF ASSISTANT
EXECUTIVE ENGINEER
BSK SUB DIVISION
BBMP,
BANGALORE. ... PETITIONERS
(BY SRI.V.SRINIVAS, ADV)
92
AND:
STATE BY BMTF POLICE
BBMP BUILDING, NR SQUARE
BANGALORE. ... RESPONDENT
(BY SRI.S.DORERAJU, SPP)
*****
THIS CRL.P IS FILED UNDER SECTION 482 CR.P.C.BY
THE ADVOCATE FOR THE PETITIONERS PRAYING THAT THIS
HON'BLE COURT MAY BE PLEASED TO QUASH THE ENTIRE
PROCEEDINGS AS AGAINST THESE PETITIONERS IN CR.
NO.111/2012 ON THE FILE OF THE C.M.M., BANGALORE CITY
FILED BY THE RESPONDENT POLICE.
IN CRL.P.NO.5594/12:
BETWEEN:
1. MADHU R
AGED ABOUT 38 YEARS
S/O LATE M RAMAKRISHNAPPA
WORKING AS ASST EXECUTIVE ENGINEER
BANASHANKARI SUB DIVISION
BBMP
BANGALORE.
2. PARAMESHA GOWDA
AGED ABOUT 51 YEARS
S/O LATE NIRAVANI GOWDA M N
ASSISTANT ENGINEER
OFFICE OF ASSISTANT
EXECUTIVE ENGINEER
BSK SUB DIVISION
BBMP
BANGALORE. ... PETITIONERS
(BY SRI.V.SRINIVAS, ADV)
93
AND:
STATE BY BMTF POLICE
BBMP BUILDING, NR SQUARE
BANGALORE. ... RESPONDENT
(BY SRI.S.DORERAJU, SPP)
*****
THIS CRL.P IS FILED UNDER SECTION 482 BY THE
ADVOCATE FOR THE PETITIONERS PRAYING THAT THIS
HON'BLE COURT MAY BE PLEASED TO QUASH THE ENTIRE
PROCEEDINGS AS AGAINST THESE PETITIONERS IN CR.
NO.157/2012 ON THE FILE OF THE C.M.M., BANGALORE CITY
FILED BY THE RESPONDENT POLICE.
CRL.P.NO.5565/2012
BETWEEN:
1. ASHWATH H V
S/O VENKATASHAMAPPA
AGED ABOUT 44 YEARS
WORKING AS
ASST. EXECUTIVE ENGINEER
RAJAJINAGAR SUB-DIVISION
BBMP, BANGALORE
2. T D VIJAYA KUMAR
S/O T V DODDANNA
AGED ABOUT 50 YEARS
CURRENTLY WORKING AS
ASST. ENGINEER
OFFICE OF AEE
HORAMAVU SUB-DIVISION
K R PURAM, DIVSION
BBMP, BANGALORE
... PETITIONERS
[BY SRI.V SRINIVAS, ADV.,]
94
AND:
STATE BY BMTF POLICE
BBMP BUILDING,NR SQUARE,
BANGALORE
...RESPONDENT
[BY SRI.S.DORERAJU, SPP]
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE ENTIRE
PROCEEDINGS AS AGAINST THE PETITIONERS IN CRIME
No.54/2012 ON THE FILE OF THE CMM., BANGALORE, FILED
BY THE RESPONDENT POLICE.
CRL.P.NO.5971 /2012
BETWEEN:
1. LINGAPPA
S/O LINGEGOWDA
AGED ABOUT 56 YEARS
CURRENTLY WORKING AS
ASST EXECUTIVE ENGINEER
CV RAMAN NAGAR SUB-DIVISION
BBMP, BANGALORE
2. RAJA A M
S/O MADA SHETTY
AGED ABOUT 52 YEARS
ASST ENGINEER, WARD NO.79
OFFICE OF ASST. EXECUTIVE ENGINEER
C V RAMAN NAGAR SUB-DIVISION
BBMP, BANGALORE
... PETITIONERS
[BY SRI.V SRINIVAS, ADV.,]
AND:
STATE BY BMTF POLICE
BBMP BUILDING, NR SQUARE,
BANGALORE
95
...RESPONDENT
[BY SRI.S.DORERAJU, SPP]
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE ENTIRE
PROCEEDINGS AS AGAINST THE PETITIONERS IN CRIME
No.166/2012 ON THE FILE OF THE CMM., BANGALORE, FILED
BY THE RESPONDENT POLICE.
CRL.P.NO.6249/2012
BETWEEN:
1. SHASHIDHAR N A
S/O N D ANJANA REDDY
AGED ABOUT 54 YEARS
WORKING AS ASST. EXECUTIVE ENGINEER
HORAMAVU SUB DIVISION
BBMP, BANGALORE - 562 106
2. RAMESH
S/O KANNAIAH
AGED ABOUT 35 YEARS
CURRENTLY WORKING AS
ASST. ENGINEER
OFFICE OF ASSISTANT EXECUTIVE ENGINEER
HOORAMAVU SUB DIVISION
WARD NO 25
BBMP
BANGALORE - 562 106
... PETITIONERS
[BY SRI.V SRINIVAS, ADV.,]
AND:
STATE BY BMTF POLICE
BBMP BUILDING, NR SQUARE,
BANGALORE - 01
...RESPONDENT
[BY SRI.S.DORERAJU, SPP]
*****
96
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE ENTIRE
PROCEEDINGS AS AGAINST THE PETITIONERS IN CR.
NO.169/2012 ON THE FILE OF THE C.M.M., BANGALORE CITY
FILED BY THE RESPONDENT POLICE.
CRL.P.NO.5967/2012
BETWEEN:
1. LINGAPPA
S/O LINGEGOWDA
AGED ABOUT 56 YEARS
CURRENTLY WORKING AS
ASST EXECUTIVE ENGINEER
CV RAMAN NAGAR SUB-DIVISION
BBMP, BANGALORE - 560 008
2. V NATRAJU
S/O V VEERABADRAIAH
AGED ABOUT 46 YEARS
ASST ENGINEER, WARD NO.50
OFFICE OF ASST. EXECUTIVE ENGINEER
C V RAMAN NAGAR SUB-DIVISION
BBMP, BANGALORE - 560 008
... PETITIONERS
[BY SRI.V SRINIVAS, ADV.,]
AND:
STATE BY BMTF POLICE
BBMP BUILDING, NR SQUARE,
BANGALORE - 01
...RESPONDENT
[BY SRI.S.DORERAJU, SPP]
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE ENTIRE
PROCEEDINGS AS AGAINST THE PETITIONERS IN CR.
NO.88/2012 ON THE FILE OF THE C.M.M., BANGALORE FILED
BY THE RESPONDENT POLICE.
97
CRL.P.NO.5964/2012
BETWEEN:
1. NAGARAJ R
S/O K. RAMAIAH
AGED ABOUT 37 YEARS
CURRENTLY WORKING AS
ASSISTANT EXECUTIVE ENGINEER
JEEVABEEMA NAGAR, SUB-DIVISION
C.V. RAMAN NAGAR DIVISION
BBMP BANGALORE
2. VENKATESH MURTHY
S/O NARAYANAPPA
AGED ABOUT 50 YEARS
CURRENTLY WORKING AT
ASST.ENGINEER, WARD NO.80
OFFICE OF ASSISTANT EXECUTIVE ENGINEER
JEEVABEEMA NAGAR SUB-DIVISION, C.V RAMAN
NAGAR DIVISION, BBMP BANGALORE
... PETITIONERS
[BY SRI.V SRINIVAS, ADV.,]
AND:
STATE BY BMTF POLICE
BBMP BUILDING, NR SQUARE,
BANGALORE
...RESPONDENT
[BY SRI.S.DORERAJU, SPP]
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER QUASH THE ENTIRE
PROCEEDINGS AS AGAINST THE PETITIONERS IN CRIME
No.143/2012 ON THE FILE OF THE CMM., BANGALORE, FILED
BY THE RESPONDENT POLICE.
98
CRL.P.NO.5962/2012
BETWEEN:
1. RAGHAVENDRA A R
S/O RAMANNAGOWDA
AGED ABOUT 53 YEARS
RA/T # 297, 1ST "N" BLOCK
RAJAJINAGAR
BANGALORE - 560 010
2. CHANDRAKANTHA RAJU P.A
S/O P. ANJENAPPA
AGED ABOUT 47 YEARS
R/AT NO. 132, 1ST CROSS
VINAYAKA LAYOUT
KEMPAPURA, BANGALORE
CURRENTLY WORKING AT
ASST. ENGINEER, WARD NO.6
TANISANDRA
BYATARAYANPURA SUB-DIVISION
BBMP, BANGALORE
... PETITIONERS
[BY SRI.V SRINIVAS, ADV.,]
AND:
STATE BY BMTF POLICE
BBMP BUILDING, NR SQUARE,
BANGALORE
...RESPONDENT
[BY SRI.S.DORERAJU, SPP]
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER QUASH THE ENTIRE
PROCEEDINGS AS AGAINST THE PETITIONERS IN CRIME
No.116/2012 ON THE FILE OF THE CMM., BANGALORE, FILED
BY THE RESPONDENT POLICE.
99
CRL.P.NO.6060/2012
BETWEEN:
1. D HEMANTH
S/O DASSAIAH
AGED ABOUT 48 YEARS
WORKING AS ASSISTANT EXECUTIVE ENGINEER
COTTONPET SUB DIVISION
BBMP
BANGALORE - 560 007
2. REVANNA H.R.
S/O S RUDRAPPA
AGED ABOUT 49 YEARS
CURRENTLY WORKING AS JUNIOR ENGINEER
WARD NO 109, COTTONPET SUB DIVISION
BBMP, BANGALORE - 560 007
... PETITIONERS
[BY SRI.V SRINIVAS, ADV.,]
AND:
STATE BY BMTF POLICE
BBMP BUILDING, NR SQUARE,
BANGALORE - 01
...RESPONDENT
[BY SRI.S.DORERAJU, SPP]
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER QUASH THE ENTIRE
PROCEEDINGS AS AGAINST THE PETITIONERS IN CR.
NO.89/2012 ON THE FILE OF THE C.M.M., BANGALORE FILED
BY THE RESPONDENT POLICE.
CRL.P.NO.6057/2012
BETWEEN:
1. D HEMANTH
S/O DASSAIAH
AGED ABOUT 48 YEARS
100
WORKING AS ASSISTANT EXECUTIVE ENGINEER
COTTONPET SUB DIVISION
BBMP
BANGALORE - 560 007
2. REVANNA H.R.
S/O S RUDRAPPA
AGED ABOUT 49 YEARS
CURRENTLY WORKING AS JUNIOR ENGINEER
WARD NO 109, COTTONPET SUB DIVISION
BBMP, BANGALORE - 560 007
... PETITIONERS
[BY SRI.V SRINIVAS, ADV.,]
AND:
STATE BY BMTF POLICE
BBMP BUILDING, NR SQUARE,
BANGALORE - 01
...RESPONDENT
[BY SRI.S.DORERAJU, SPP]
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER QUASH THE ENTIRE
PROCEEDINGS AS AGAINST THE PETRS. IN CR. NO.177/2012
ON THE FILE OF THE C.M.M., BANGALORE FILED BY THE
RESPONDENT POLICE.
CRL.P.NO.6063/2012
BETWEEN:
1. D HEMANTH
S/O DASSAIAH
AGED ABOUT 48 YEARS
WORKING AS ASSISTANT EXECUTIVE ENGINEER
COTTONPET SUB-DIVISION
BBMP, BANGALORE - 560 007
2. REVANNA H R
S/O S RUDRAPPA
AGED ABOUT 49 YEARS
101
CURRENTLY WORKING AS
JUNIOR ENGINEER
WARD NO. 109, COTTONPET SUB-DIVISION
BBMP, BANGALORE - 560 007
... PETITIONERS
[BY SRI.V SRINIVAS, ADV.,]
AND:
STATE BY BMTF POLICE
BBMP BUILDING, NR SQUARE,
BANGALORE - 01
...RESPONDENT
[BY SRI.S.DORERAJU, SPP]
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER QUASH THE ENTIRE
PROCEEDINGS AS AGAINST THE PETITIONERS IN CR.
NO.95/2012 ON THE FILE OF THE C.M.M., BANGALORE FILED
BY THE RESPONDENT POLICE.
CRL.P.NO.5966/2012
BETWEEN:
1. NAGARAJ R
S/O K. RAMAIAH
AGED ABOUT 37 YEARS
CURRENTLY WORKING AS
ASSISTANT EXECUTIVE ENGINEER
JEEVAN BHEEMA NAGAR SUB-DIVISION
C.V. RAMAN NAGAR DIVISION
BBMP, BANGALORE - 560 008
2. K.M. VINOD
S/O LATE K.S. MURUDARAJU
AGED ABOUT 43 YEARS
CURRENTLY WORKING AT
ASST. ENGINEER WARD NO.88
OFFICE OF ASSISTANT EXECUTIVE ENGINEER
JEEVABEEMA NAGAR, SUB-DIVISION
C.V. RAMAN NAGAR DIVISION
102
BBMP, BANGALORE
... PETITIONERS
[BY SRI.V SRINIVAS, ADV.,]
AND:
STATE BY BMTF POLICE
BBMP BUILDING, NR SQUARE,
BANGALORE - 01
...RESPONDENT
[BY SRI.S.DORERAJU, SPP]
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER QUASH THE ENTIRE
PROCEEDINGS AS AGAINST THE PETITIONERS IN CRIME
No.142/2012 ON THE FILE OF THE CMM., BANGALORE, FILED
BY THE RESPONDENT POLICE.
CRL.P.NO.5968/2012
BETWEEN:
1. LINGAPPA
S/O LINGEGOWDA
AGED ABOUT 56 YEARS
CURRENTLY WORKING AS
ASST EXECUTIVE ENGINEER
CV RAMAN NAGAR SUB-DIVISION
BBMP, BANGALORE
2. G RAVINDRANATH
S/O K GOPALKRISHNA RAO
AGED ABOUT 51 YEARS
ASST ENGINEER, WARD NO.58
OFFICE OF ASST. EXECUTIVE ENGINEER
C V RAMAN NAGAR SUB-DIVISION
BBMP, BANGALORE
... PETITIONERS
[BY SRI.V SRINIVAS, ADV.,]
103
AND:
STATE BY BMTF POLICE
BBMP BUILDING, NR SQUARE,
BANGALORE - 01
...RESPONDENT
[BY SRI.S.DORERAJU, SPP]
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER QUASH THE ENTIRE
PROCEEDINGS AS AGAINST THE PETITIONERS IN CR.
NO.115/2012 ON THE FILE OF THE C.M.M. COURT,
BANGALORE CITY FILED BY THE RESPONDENT POLICE.
CRL.P.NO.5970/2012
BETWEEN:
1. LINGAPPA
S/O LINGEGOWDA
AGED ABOUT 56 YEARS
CURRENTLY WORKING AS
ASST EXECUTIVE ENGINEER
CV RAMAN NAGAR SUB-DIVISION
BBMP, BANGALORE - 560 008
2. RAJA A M
S/O MADA SHETTY
AGED ABOUT 52 YEARS
ASST ENGINEER, WARD NO.79
OFFICE OF ASST. EXECUTIVE ENGINEER
C V RAMAN NAGAR SUB-DIVISION
BBMP, BANGALORE - 560 008
... PETITIONERS
[BY SRI.V SRINIVAS, ADV.,]
AND:
STATE BY BMTF POLICE
BBMP BUILDING, NR SQUARE,
BANGALORE - 01
104
...RESPONDENT
[BY SRI.S.DORERAJU, SPP]
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER QUASH THE ENTIRE
PROCEEDINGS AS AGAINST THE PETITIONERS IN CR.
NO.94/2012 ON THE FILE OF THE C.M.M., BANGALORE FILED
BY THE RESPONDENT POLICE.
CRL.P.NO.5963/2012
BETWEEN:
1. SHIVALINGE GOWDA
S/O KULLEGOWDA
AGED ABOUT 47 YEARS
CURRENTLY WORKING AS
ASST. EXECUTIVE ENGINEER
UTTARAHALLI SUB-DIVISION
BBMP, BANGALORE
2. T.M SHASHIKUMAR
S/O MADAIAH
AGED ABOUT 47 YEARS
WORKING AS ASST. ENGINEER
WARD NO.185
IN THE OFFICE OF AEE
UTTARAHALLI SUB-DIVISION
BBMP BANGALORE
... PETITIONERS
[BY SRI.V SRINIVAS, ADV.,]
AND:
STATE BY BMTF POLICE
BBMP BUILDING, NR SQUARE,
BANGALORE - 01
...RESPONDENT
[BY SRI.S.DORERAJU, SPP]
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER QUASH THE ENTIRE
105
PROCEEDINGS AS AGAINST THE PETITIONERS IN CRIME
No.123/2012 ON THE FILE OF THE CMM., BANGALORE, FILED
BY THE RESPONDENT POLICE.
CRL.P.NO.5394/2012
BETWEEN:
1. SURESH
S/O LATE K RAJU
AGED ABOUT 47 YEARS
NO.23, 4TH CROSS, BAPUJI LAYOUT
VIJAYANAGAR 2ND STAGE
BANGALORE-40
WORKING AS
ASST. EXECUTIVE ENGINEER
SRIRAMANDIRA SUB-DIVISION
DIVISION, BBMP, BANGALORE
2. B N RAMAKRISHNAIAH
S/O LATE NARASEEYAPPA
AGED ABOUT 46 YEARS
NO. 536, 8TH CROSS, 7TH MAIN
COFFEE BOARD LAYOUT
BANGALORE - 560 024
WORKING AS
ASST. ENGINEER
WARD NO. 23, NAGAVARA
HBR LAYOUT SUB-DIVISION
BBMP
... PETITIONERS
[BY SRI.V SRINIVAS, ADV.,]
AND:
STATE BY BMTF POLICE
BANGALORE - 01
...RESPONDENT
[BY SRI.S.DORERAJU, SPP]
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER QUASH THE CHARGE
106
SHEET FILED AGAINST THE PETR. IN C.C.NO.16969/2011
REGISTERED PURSUANT TO CR. NO.22/2012 ON THE FILE OF
THE C.M.M., BANGALORE FILED BY THE RESPONDENT
POLICE.
CRL.P.NO.5498/2012
BETWEEN:
1. P M LINGANNA
S/O H MALLAIAH
AGED ABOUT 55 YEARS
WORKING AS
ASST EXECUTIVE ENGINEER
RESIDING AT NO 440
LAKSHMI RANJANA
15TH MAIN, 3RD BLOCK
BASAVESHWARNAGAR
BANGALORE-560739
2. SOMASHEKAR
S/O LINGARAJU
AGED ABOUT 27 YEARS
WORKING AS ASST ENGINEER
RESIDING AT LAKSHMI RANJANA
15TH MAIN, 3RD BLOCK
BASAVESHWARNAGAR
BANGALORE-560739
... PETITIONERS
[BY SRI.C H JADHAV & ASSTS, ADVS.,]
AND:
STATE OF KARNATAKA
BY BANGALORE METROPOLITAN
TASK FORCE(BMTF)
BBMP HQRS
BANGALORE-560 001
...RESPONDENT
[BY SRI.S.DORERAJU, SPP]
*****
107
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER QUASH THE
PROCEEDINGS PENDING IN C.C.NO.16974/2012 PENDING ON
THE FILE OF THE C.M.M., BANGALORE CITY.
CRL.P.NO.5961/2012
BETWEEN:
1. RAGHAVENDRA A R
S/O RAMMANNAGOWDA
AGED ABOUT 53 YEARS
R/AT # 297, 1ST "N" BLOCK
RAJAJINAGAR
BANGALORE
2. PRADEEP B N
S/O NATRAJA B.S
AGED ABOUT 27 YEARS
ASST. ENGINEER
WARD NO.5, JAKKUR
YELAHANKA SUB-DIVISION
BBMP, BANGALORE
... PETITIONERS
[BY SRI.V SRINIVAS, ADV.,]
AND:
STATE BY BMTF POLICE
BBMP BUILDING, NR SQUARE
BANGALORE
...RESPONDENT
[BY SRI.S.DORERAJU, SPP]
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER QUASH THE ENTIRE
PROCEEDINGS AS AGAINST THE PETITIONERS IN CRIME
No.107/2012 ON THE FILE OF THE CMM., BANGALORE, FILED
BY THE RESPONDENT POLICE.
108
CRL.P.NO.5897/2012
BETWEEN:
1. IBRAHIM BHAGWAN
S/O MEHABOOB SAB
AGED ABOUT 58 YEARS
CURRENTLY WORKING AS
ASST EXECUTIVE ENGINEER
SHIVAJINAGAR SUB-DIVISION
BBMP, BANGALORE 560051
2. ATHIF
S/O MOHAMMED BUDDEN
AGED ABOUT 26 YEARS
WORKING AS ASST.ENGINEER
WARD NO.92
IN THE OFFICE OF AEE
SHIVAJINAGAR SUB DIVISION
BBMP, BNAGALORE - 560 051.
... PETITIONERS
[BY SRI.V SRINIVAS, ADV.,]
AND:
STATE BY BMTF POLICE
BBMP BUILDING, NR SQUARE
BANGALORE
...RESPONDENT
[BY SRI.S.DORERAJU, SPP]
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER QUASH THE ENTIRE
PROCEEDINGS AS AGAINST THE PETITIONERS IN CRIME
No.141/2012 ON THE FILE OF THE CMM., BANGALORE, FILED
BY THE RESPONDENT POLICE.
109
CRL.P.NO.1066/2013
BETWEEN:
1. K B RAMADASAPPA
S/O BUDDEGOWDA
AGED ABOUT 48 YEARS
CURRENTLY WORKING AS
ASSISTANT ENGINEER
WARD NO 156
OFFICE OF ASSISTANT EXECUTIVE ENGINEER
BASAVANAGUDI SUB DIVISION
BBMP, BANGALORE-560017
2. Y L HARISH
S/O Y N L RAO
AGED ABOUT 54 YEARS
WORKING AS ASSISTANT EXECUTIVE ENGINEER
BASAVANAGUDI SUB DIVISION
BBMP, BANGALORE-560017
... PETITIONERS
[BY SRI.V SRINIVAS, ADV.,]
AND:
STATE BY BMTF POLICE
BBMP BUILDING, NR SQUARE
BANGALORE
...RESPONDENT
[BY SRI.S.DORERAJU, SPP]
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER QUASH THE ENTIRE
PROCEEDINGS IN CR. NO.14/2013 ON THE FILE OF THE
C.M.M., BANGALORE FILED BY THE RESPONDENT POLICE.
CRL.P.NO.1067/2013
BETWEEN:
1. SHIVALINGE GOWDA K
110
S/O KULLEGOWDA
AGED ABOUT 48 YEARS
CURRENTLY WORKING AS
ASST EXECUTIVE ENGINEER
UTTARAHALLI SUB-DIVISION
BBMP, BANGALORE 560023
2. N KADARIPATHI
S/O LATE G K NARAYANAPPA
AGED ABOUT 48 YEARS
WORKING AS ASSISTANT ENGINEER WARD 94
IN THE OFFICE OF ASST EXECUTIVE ENGINEER
UTTARAHALLI SUB-DIVISION
BBMP
BANGALORE 560023
... PETITIONERS
[BY SRI.V SRINIVAS, ADV.,]
AND:
STATE BY
BANGALORE METROPOLITAN TASK FORCE
N.R.SQUARE, BANGALORE - 560 001
...RESPONDENT
[BY SRI.S.DORERAJU, SPP]
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER QUASH THE ENTIRE
PROCEEDINGS AS AGAINST THESE PETRS. IN CRIME NO.7/13
ON THE FILE OF THE C.M.M., BANGALORE FILED BY THE
RESPONDENT POLICE.
CRL.P.NO.1226/2013
BETWEEN:
1. LINGAPPA
S/O LINGEGOWDA
AGED ABOUT 56 YEARS
CURRENTLY WORKING AS
ASST. EXECUTIVE ENGINEER
CV RAMAN NAGAR SUB-DIVISION
111
BBMP,BANGALORE-560023
2. RAJA A M
S/O MADA SHETTY
AGED ABOUT 52 YEARS
ASST. ENGINEER,WARD NO.79
OFFICE OF ASST.EXECUTIVE ENGINEER
C V RAMAN NAGAR SUB-DIVISION
BBMP, BANGALORE-560023
... PETITIONERS
[BY SRI.V SRINIVAS, ADV.,]
AND:
STATE BY BMTF POLICE
BBMP BUILDING, N.R.SQUARE
BANGALORE - 560 001
...RESPONDENT
[BY SRI.S.DORERAJU, SPP]
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER QUASH THE ENTIRE
PROCEEDINGS AS AGAINST THESE PETITIONERS IN CR.
NO.16/2013 ON THE FILE OF THE C.M.M., BANGALORE FILED
BY THE RESPONDENT POLICE.
IN CRL.P.No.1227/13:
BETWEEN:
1. LINGAPPA
S/O LINGEGOWDA
AGED ABOUT 56 YEARS
CURRENTLY WORKING AS
ASST. EXECUTIVE ENGINEER
C.V RAMAN NAGAR SUB-DIVISION
1ST "A"CROSS
2ND H MAIN, KASTURI NAGAR
BBMP
BANGALORE-560 023.
2. THIPPESWAMY M.
112
S/O MALLIKARJUNA
AGED ABOUT 27 YEARS
ASST. ENGINEER
WARD NO.57
OFFICE OF
ASST.EXECUTIVE ENGINEER
C V RAMAN NAGAR SUB-DIVISION
1ST "A" CROSS
2ND H MAIN, KASTURI NAGAR
BBMP
BANGALORE-560 023. ... PETITIONERS
(BY SRI.V.SRINIVAS, ADV)
AND:
STATE BY BMTF POLICE,
BBMP BUILDING, NR SQUARE,
BANGALORE. ... RESPONDENT
(BY SRI.S.DORERAJU, SPP)
*****
THIS CRL.P IS FILED UNDER SECTION 482 CR.P.C.BY
THE ADVOCATE FOR THE PETITIONERS PRAYING THAT THIS
HON'BLE COURT MAY BE PLEASED TO QUASH THE ENTIRE
PROCEEDINGS AS AGAINST THESE PETITIONERS IN CR.
NO.18/2013 ON THE FILE OF THE C.M.M., BANGALORE FILED
BY THE RESPONDENT POLICE.
IN CRL.P.No.1225/13:
BETWEEN:
1. LINGAPPA
S/O LINGEGOWDA
AGED ABOUT 56 YEARS
CURRENTLY WORKING AS
ASST. EXECUTIVE ENGINEER
C.V RAMAN NAGAR SUB-DIVISION
1ST "A"CROSS
2ND H MAIN, KASTURI NAGAR
113
BBMP
BANGALORE-560 023.
2. G.RAVINDRANATH
S/O. K.GOPALKRISHNA RAO
AGED ABOUT 51 YEARS
OFFICE OF ASST.EXECUTIVE ENGINEER
C.V RAMAN NAGAR SUB-DIVISION
1ST "A"CROSS
2ND H MAIN, KASTURI NAGAR
BBMP
BANGALORE-560 023. ... PETITIONERS
(BY SRI.V.SRINIVAS, ADV)
AND:
STATE BY BMTF POLICE
BBMP BUILDING, NR SQUARE
BANGALORE. ... RESPONDENT
(BY SRI.S.DORERAJU, SPP)
*****
THIS CRL.P IS FILED UNDER SECTION 482 CR.P.C.BY
THE ADVOCATE FOR THE PETITIONERS PRAYING THAT THIS
HON'BLE COURT MAY BE PLEASED TO QUASH THE ENTIRE
PROCEEDINGS AS AGAINST THESE PETITIONERS IN CR.
NO.15/2013 ON THE FILE OF THE C.M.M., BANGALORE FILED
BY THE RESPONDENT POLICE.
IN CRL.P.No.6413/12:
BETWEEN:
1. SRI M G NAGARAJ
S/O SRI.V.GANGAPPA
AGED 55 YEARS
WORKING AS ASST. EXE.ENGINEER
BBMP, GOVINDARAJANAGAR
SUB-DIVISION
BANGALORE-560 040.
114
2. SRI.S.T.SRINIVAS
S/O L.T.THIMMEGOWDA
AGED 44 YEARS
WORKING AS ASST. ENGINEER
BBMP,GOVINDARAJANAGAR
SUB-DIVISION
BANGALORE-560 040. ...PETITIONERS
(BY SRI.MAHESH S KAMMAR, ADV)
AND
BANGALORE METROPOLITAN TASK FORCE
BBMP MAIN BUILDING
N.R.SQUARE
BANGALORE-560 002.
REPRESENTED BY
DEPUTY INSPECTOR GENERAL OF POLICE
... RESPONDENT
(BY SRI.S.DORERAJU, SPP)
*****
THIS CRL.P FILED U/S.482 CR.P.C BY THE ADVOCATE
FOR THE PETITIONERS PRAYING THAT THIS HON'BLE COURT
MAY BE PLEASED TO QUASH THE CHARGE SHEET IN
C.C.NO.17364/2012 PENDING ON THE FILE OF THE C.M.M.,
BANGALORE, INITIATED AGAINST THE PETITIONERS.
IN CRL.P.No.6414/12:
BETWEEN:
1. SRI M G NAGARAJ
S/O SRI. V. GANGAPPA
AGE 55 YEARS
WORKING AS ASST.EXE.ENGINEER
BBMP, GOVINDARAJANAGAR
SUB-DIVISION
BANGALORE-560 040
2. SRI. S.T. SRINIVASA
S/O L.T. THIMMEGOWDA
115
44 YEARS
WORKING AS ASST.ENGINEER
BBMP, GOVINDARAJANAGAR
SUB-DIVISION
BANGALORE-560 040
...PETITIONERS
(BY SRI.MAHESH S KAMMAR, ADV)
AND
BANGALORE METROPOLITAN TASK FORCE
BBMP MAIN BUILDING
N.R.SQUARE
BANGALORE-560 002.
REPRESENTED BY
DEPUTY INSPECTOR GENERAL OF POLICE
... RESPONDENT
(BY SRI.S.DORERAJU, SPP)
*****
THIS CRL.P FILED U/S.482 CR.P.C BY THE ADVOCATE
FOR THE PETITIONERS PRAYING THAT THIS HON'BLE COURT
MAY BE PLEASED TO QUASH THE CHARGE SHEET IN
C.C.NO.17365/2012 PENDING ON THE FILE OF THE C.M.M.,
BANGALORE INITIATED AGAINST THE PETITIONERS.
IN CRL.P.No.5341/12:
BETWEEN:
1. SRI G D JAYARAMA
S/O LATE M.A. DEVAIAH
AGED ABOUT 57 YEARS
ASSISTANT EXECUTIVE ENGINEER
PRESENTLY ON
DEPUTATION AT BRUHATH BANGALORE MAHANAGARA
PALIKE
CHAMARAJPET SUB-DIVISION
J.C. ROAD, BANGALORE - 560 001
2. SRI. K. ROOPESH
S/O A.S. KUMARA SWAMY
AGED ABOUT 27 YEARS
116
ASSISTANT ENGINEER
PRESENTLY WORKING
IN THE OFFICE OF THE
EXECUTIVE ENGINEER
MAJOR ROAD
SOUTH DIVISION
BRUHATH BANGALORE
MAHANAGARA PALIKE
N.R. SQUARE, BANGALORE - 560 001
...PETITIONERS
(BY SRI.M S BHAGWAT, ADV)
AND
THE STATE BY BANGALORE METROPOLITAN
TASK FORCE POLICE STATION
REP BY ITS
SUB-INSPECTOR OF POLICE
BANGALORE CITY
CORPORATION BUILDING
N.R. SQUARE, BANGALORE - 560 002
... RESPONDENT
(BY SRI.S.DORERAJU, SPP)
*****
THIS CRL.P FILED U/S.482 CR.P.C BY THE ADVOCATE
FOR THE PETITIONERS PRAYING THAT THIS HON'BLE COURT
MAY BE PLEASED TO QUASH THE FIR IN CRIME No.92/2012
DT.12/7/2012 ON THE FILE OF THE CMM., BANGALORE AND
ALL FURTHER PROCEEDINGS THEREON (ANNEXURES A & B),
IN SO FAR AS THE PETITIONER (ACCUSED NOs.1 & 2) ARE
CONCERNED.
IN CRL.P.No.5342/12:
BETWEEN:
1. SRI M RAJANNA
S/O G MUNISHAMAPPA
AGED ABOUT 55 YEARS
WORKING AS
ASSISTANT EXECUTIVE ENGINEER
117
BRUHAT BANGALORE MAHANAGARA PALIKE
YELAHANKA NEW TOWN SUB DIVISION
BBMP, YELAHANKA,
BANGALORE
2. SRI K N YADUKRISHNA
S/O K N MAYANNA GOWDA
AGED ABOUT 47 YEARS
ASSISTANT ENGINEER
PRESENTLY WORKING
IN THE OFFICE OF THE
ASSISTANT EXECUTIVE ENGINEER
YELAHANKA NEW TOWN SUB DIVISION
BBMP, YELAHANKA
BANGALORE - 560 064.
...PETITIONERS
(BY SRI.M S BHAGWAT, ADV)
AND
THE STATE BY BANGALORE METROPOLITAN
TASK FORCE POLICE STATION
REP BY ITS
SUB-INSPECTOR OF POLICE
BANGALORE CITY
CORPORATION BUILDING
N.R. SQUARE, BANGALORE - 560 002
... RESPONDENT
(BY SRI.S.DORERAJU, SPP)
*****
THIS CRL.P FILED U/S.482 CR.P.C BY THE ADVOCATE
FOR THE PETITIONERS PRAYING THAT THIS HON'BLE COURT
MAY BE PLEASED TO QUASH THE FIR IN CRIME No.59/2012
DT.25/6/2012 ON THE FILE OF THE CMM., BANGALORE AND
ALL FURTHER PROCEEDINGS THEREON (ANNEXURES A & B),
IN SO FAR AS THE PETITIONER (ACCUSED NOs.1 & 2) ARE
CONCERNED.
IN CRL.P.No.5343/12:
BETWEEN:
118
1. SRI M RAJANNA
S/O G MUNISHAMAPPA
AGED ABOUT 55 YEARS
WORKING AS ASSISTANT EXECUTIVE
ENGINEER
BRUHATH BANGALORE MAHANAGARA
PALIKE
YELAHANKA NEW TOWN SUB-
DIVISION
BBMP YELAHANKA
BANGALORE - 560 064
2. SRI K N YADUKRISHNA
S/O K N MAYANNA GOWDA
AGED ABOUT 47 YEARS
ASSISTANT ENGINEER
PRESENTLY WORKING IN THE
OFFICE OF THE ASSISTANT
EXECUTIVE ENGINEER
YELAHANKA NEW TOWN SUB-
DIVISION
BBMP YELAHANKA
BANGALORE - 560 064.
. ...PETITIONERS
(BY SRI.M S BHAGWAT, ADV)
AND
THE STATE BY BANGALORE METROPOLITAN
TASK FORCE POLICE STATION
REP BY ITS
SUB-INSPECTOR OF POLICE
BANGALORE CITY
CORPORATION BUILDING
N.R. SQUARE
BANGALORE - 560 002
... RESPONDENT
(BY SRI.S.DORERAJU, SPP)
*****
THIS CRL.P FILED U/S.482 CR.P.C BY THE ADVOCATE
FOR THE PETITIONERS PRAYING THAT THIS HON'BLE COURT
MAY BE PLEASED TO QUASH THE FIR IN CRIME No.130/2012
119
DT.18/7/2012 ON THE FILE OF THE CMM., BANGALORE AND
ALL FURTHER PROCEEDINGS THEREON (ANNEXURES A & B),
IN SO FAR AS THE PETITIONER (ACCUSED NOs.1 & 2) ARE
CONCERNED.
IN CRL.P No.5617/12:
BETWEEN:
1. ASHWATH H V
S/O VENKATASHAMAPPA
AGED ABOUT 44 YEARS
WORKING AS
ASST EXECUTIVE ENGINEER
RAJAJINAGAR SUB DIVISION
BBMP, BANGALORE
2. FARJANA M
W/O SURESH K
AGED ABOUT 26 YEARS
CURRENTLY WORKING AS
ASSISTANT ENGINEER
OFFICE OF
DEPUTY ENVIORNMENTAL OFFICER
1ST FLOOR, RTO COMPLEX
2ND BLOCK, RAJAJINAGAR
BANGALORE
... PETITIONERS
(BY SRI.V.SRINIVAS, ADV)
AND:
STATE BY BMTF POLICE
BBMP BUILDING,
N.R. SQUARE,
BANGALORE. ... RESPONDENT
(BY SRI.S.DORERAJU, SPP)
*****
120
THIS CRL.P IS FILED UNDER SECTION 482 CR.P.C BY
THE ADVOCATE FOR THE PETITIONERS PRAYING THAT THIS
HON'BLE COURT MAY BE PLEASED TO QUASH THE ENTIRE
PROCEEDINGS AS AGAINST THE PETITIONERS IN CRIME
No.83/2012 ON THE FILE OF THE CMM., BANGALORE, FILED
BY THE RESPONDENT POLICE.
CRL.P.NO.5620/2012
BETWEEN:
1. NAGARAJ R
S/O K RAMAIAH
AGED ABOUT 37 YEARS
OCC:ASSISTANT EXECUTIVE ENGINEER
JEEVANBHIMA NAGAR SUB DIVISION
RESIDING AT NO.11
3RD MAIN ROAD
17TH CROSS, CHOLUR PALYA
BANGALORE - 560 023
2. VENKATESH MURTHY
S/O NARAYANAPPA
AGED ABOUT 50 YEARS
OCC:ASSISTANT ENGINEER
JEEVANBHIMA NAGAR SUB DIVISION
R/O NO. 71, MUNICIPAL LAYOUT
M G ROAD
CHIKKABALLAPUR-562101
... PETITIONERS
[BY SRI.C H JADHAV & ASSTS, ADVS.,]
AND:
STATE OF KARNATAKA
BY BANGALORE METROPOLITAN
TASK FORCE, (BMTF)
BBMP HQRS.,
BANGALORE 560001
...RESPONDENT
[BY SRI.S.DORERAJU, SPP]
*****
121
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE
PROCEEDINGS PENDING IN C.C.NO.17367/2012, PENDING
ON THE FILE OF THE C.M.M., BANGALORE.
CRL.P.NO.5746/2012
BETWEEN
1. UDAYKUMAR N.C.
S/O CHIKKASIDDAIAH
AGED ABOUT 57 YEARS
CURRENTLY WORKING AS
ASST. EXECUTIVE ENGINEER
BANASHANKARI SUB-DIVISION
BBMP, BANGALORE
2. G.L. MARKANDAIAH
S/O LATE LAKSHME GOWDA
AGED ABOUT 49 YEARS
ASST. ENGINEER, WARD NO.142,
K.G. NAGAR, SUB-DIVISION
BBMP, BANGALORE
... PETITIONERS
(BY SRI.V SRINIVAS, ADV.)
AND
STATE BY BMTF POLICE
BBMP BUILDING
NR SQUARE, BANGALORE
... RESPONDENT
(BY SRI. S.DORE RAJU, S.P.P.)
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE ENTIRE
PROCEEDINGS AS AGAINST THE PETITIONERS IN CRIME
No.96/2012 ON THE FILE OF THE CMM., BANGALORE, FILED
BY THE RESPONDENT POLICE.
CRL.P.NO. 5747/2012
122
BETWEEN
1. UDAYAKUMAR N.C.
S/O. CHIKKASIDDAIAH
AGED ABOUT 57 YEARS
CURRENLY WORKING AS
ASST. EXECUTVE ENGINEER
BANASHANKARI SUB-DIVISION
BBMP, BANGALORE
2. G.L.MARKANDAIAH
AGED ABOUT 49 YEARS
S/O LATE LAKSHME GOWDA
ASST. ENGINEER,WARD NO 142
K.G.NAGAR SUB DIVISION
BBMP, BANGALORE
... PETITIONERS
(BY SRI.V SRINIVAS, ADV.)
AND
STATE BY BMTF POLICE,
BBMP BUILDING
NR SQUARE, BANGALORE
... RESPONDENT
(BY SRI. S.DORE RAJU, S.P.P.)
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE ENTIRE
PROCEEDINGS AS AGAINST THE PETITIONERS IN CRIME
No.105/2012 ON THE FILE OF THE CMM., BANGALORE, FILED
BY THE RESPONDENT POLICE.
CRL.P.NO.5749/2012
BETWEEN
1. MARADI RANGAPPA
S/O THIPPE SWAMY
AGED ABOUT 52 YEARS
CURRENTLY WORKING AS ASST.
123
EXECUTIVE ENGINEER
MARUTHI SEVA NAGARA SUB-DIVISION
ULSOOR LAKE
BBMP, BANGALORE
2. NARENDRA KUMAR H.V.
S/O LATE C VEERANKAIAH
AGED ABOUT 50 YEARS
WORKING AS ASST. ENGINEER
IN THE OFFICE OF AEE
MARUTHI SEVA NAGARA SUB DIVISION
ULSOOR LAKE,
BBMP, BANGALORE
... PETITIONER
(BY SRI.V SRINIVAS, ADV.)
AND
STATE BY BMTF POLICE
BBMP BUILDING,
NR SQUARE, BANGALORE
... RESPONDENT
(BY SRI. S. DORE RAJU, S.P.P.)
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE ENTIRE
PROCEEDINGS AS AGAINST THE PETITIONERS IN CRIME
No.98/2012 ON THE FILE OF THE CMM., BANGALORE, FILED
BY THE RESPONDENT POLICE.
CRL.P.NO.5750/2012
BETWEEN
1. MARADI RANGAPPA
S/O THIPPE SWAMY
AGED ABOUT 52 YEARS
CURRENTLY WORKING AS
ASST. EXECUTIVE ENGINEER
MARUTHI SEVA NAGARA SUB-DIVISION
124
ULSOOR LAKE
BBMP, BANGALORE
2. NARENDRA KUMAR H.V.
S/O LATE C VEERANKAIAH
AGED ABOUT 50 YEARS
WORKING AS ASST. ENGINEER
IN THE OFFICE OF AEE
MARUTHI SEVA NAGARA SUB-DIVISION
ULSOOR LAKE
BBMP, BANGALORE
... PETITIONERS
(BY SRI.V SRINIVAS, ADV.)
AND
STATE BY BMTF POLICE
BBMP BUILDING,
NR SQUARE, BANGALORE
... RESPONDENT
(BY SRI.S. DORE RAJU, S.P.P)
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE ENTIRE
PROCEEDINGS AS AGAINST THE PETITIONERS IN CRIME
No.85/2012 ON THE FILE OF THE CMM., BANGALORE, FILED
BY THE RESPONDENT POLICE.
CRL.P.NO.5751/2012
BETWEEN
1. MARADI RANGAPPA
S/O THIPPE SWAMY
AGED ABOUT 52 YEARS
CURRENTLY WORKING AS
ASST. EXECUTIVE ENGINEER
MARUTHI SEVA NAGARA SUB-DIVISION
ULSOOR LAKE, BBMP
BANGALORE
125
2. NARENDRA KUMAR H V
S/O LATE C VEERANKAIAH
AGED ABOUT 50 YEARS
WORKING AS ASST. ENGINEER
IN THE OFFICE OF AEE
MARUTHI SEVA NAGARA SUB-DIVISION
ULSOOR LAKE, BBMP
BANGALORE
... PETITIONERS
(BY SRI.V SRINIVAS, ADV.)
AND
STATE BY BMTF POLICE
BBMP BUILDING,
NR SQUARE, BANGALORE
... RESPONDENT
(BY SRI. S.DORE RAJU, S.P.P.)
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE ENTIRE
PROCEEDINGS AS AGAINST THE PETITIONERS IN CRIME
No.99/2012 ON THE FILE OF THE CMM., BANGALORE, FILED
BY THE RESPONDENT POLICE.
CRL.P.NO.5807/2012
BETWEEN
1. SRI G SATHISH
AGED ABOUT 48 YEARS
S/O. GOVINDAPPA
ASSISTANT EXECUTIVE ENGINEER
YELAHANKA SUB-DIVISION
B.B.M.P. BANGALORE - 560 002
2. SRI. SUDHAKAR REDDY
S/O K.N. MAREDDY
AGED ABOUT YEARS
ASSISTANT ENGINEER
OFFICE OF THE ASSISTANT
EXECUTIVE ENGINEER
126
YELAHANKA SUB-DIVISION
B.B.M.P, BANGALORE - 560 002
... PETITIONERS
(BY SRI. M S BHAGWAT , ADV.)
AND
THE STATE BY
BANGALORE METROPOLITAN TASK FORCE
POLICE STATION
REP. BY ITS SUB-INSPECTOR OF POLICE
BANGALORE CITY
CORPORATION BUILDING
N.R SQUARE
BANGALORE - 560 002.
... RESPONDENT
(BY SRI.S.DORE RAJU, S.P.P.)
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE FIR IN
CRIME No.145/2012 ON THE FILE OF THE CMM.,
BANGALORE AND ALL FURTHER PROCEEDINGS THEREON
(ANNEXURES-A & B), IN SO FAR AS THE PETITIONERS
(ACCUSED Nos.1 & 2) ARE CONCERNED.
CRL.P.NO.5898/2012
BETWEEN
1. IBRAHIM BHAGWAN
S/O MEHABOOB SAB
AGED ABOUT 58 YEARS
CURRENTLY WORKING AS
ASST. EXECUTIVE ENGINEER
SHIVAJINAGAR SUB-DIVISION
BBMP, BANGALORE 560051
2. B V CHANDRASHEKAR
AGED ABOUT 50 YEARS
S/O VENKATA REDDY
WORKING AS ASST. ENGINEER
127
WARD NO.90
IN THE OFFICE OF AEE
SHIVAJINAGAR SUB-DIVISION
BBMP, BANGALORE 560051
... PETITIONERS
(BY SRI.V SRINIVAS, ADV.)
AND
STATE BY BMTF POLICE
BBMP BUILDING,
NR SQUARE
BANGALORE - 560 001
... RESPONDENT
(BY SRI. S. DORE RAJU, S.P.P.)
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE ENTIRE
PROCEEDINGS AS AGAINST THE PETITIONERS IN CRIME
No.170/2012 ON THE FILE OF THE CMM., BANGALORE, FILED
BY THE RESPONDENT POLICE.
CRL.P.NO.6061/2012
BETWEEN
1. D HEMANTH
S/O DASSAIAH
AGED ABOUT 48 YEARS
WORKING AS ASSISTANT
EXECUTIVE ENGINEER
COTTONPET SUB-DIVISION
BBMP,BANGALORE - 560 007.
2. REVANNA H.R.
S/O S RUDRAPPA
AGED ABOUT 49 YEARS
CURRENTLY WORKING AS
JUNIOR ENGINEER
WARD NO 109
COTTONPET SUB-DIVISION
BBMP, BANGALORE - 560 007.
128
... PETITIONERS
(BY SRI. V SRINIVAS, ADV)
AND
STATE BY BMTF POLICE
BBMP BUILDING,
NR SQUARE,
BANGALORE - 560 001.
... RESPONDENT
(BY SRI. S.DORE RAJU, S.P.P.)
*****
CRL.P FILED U/S.482 CR.P.C BY THE ADVOCATE FOR
THE PETITIONERS PRAYING THAT THIS HON'BLE COURT MAY
BE PLEASED TO QUASH THE ENTIRE PROCEEDINGS AS
AGAINST THE PETITIONERS IN CR.NO.90/2012 ON THE FILE
OF THE C.M.M., BANGALORE FILED BY THE RESPONDENT
POLICE.
CRL.P.NO.6062/2012
BETWEEN
1. D HEMANTH
S/O DASSAIAH
AGED ABOUT 48 YEARS
WORKING AS ASSISTANT
EXECUTIVE ENGINEER,
COTTONPET SUB-DIVISION
BBMP,BANGALORE - 560 007.
2. REVANNA H.R.
S/O S RUDRAPPA
AGED ABOUT 49 YEARS
CURRENTLY WORKING AS
JUNIOR ENGINEER,
WARD NO 109,
COTTONPET SUB-DIVISION
BBMP, BANGALORE-560 007.
... PETITIONERS
(BY SRI. V SRINIVAS, ADV)
129
AND
STATE BY BMTF POLICE
BBMP BUILDING, NR SQUARE,
BANGALORE - 560 001.
... RESPONDENT
(BY SRI.S. DORE RJAU, S.P.P.)
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE ENTIRE
PROCEEDINGS AS AGAINST THE PETITIONERS IN
CR.NO.93/2012 ON THE FILE OF THE C.M.M., BANGALORE
FILED BY THE RESPONDENT POLICE.
CRL.P.NO.6296/2012
BETWEEN
1. N M SHEKARAPPA
S/O MUDALAPPA
AGED ABOUT 52 YEARS
ASSISTANT EXECUTIVE ENGINEER
J.C.NAGAR SUB-DIVISION
BBMP, BANGALORE - 560 016
2. RUKKANNA M.B.
S/O BYRASHETTY
AGED ABOUT 52 YEARS
CURRENTLY WORKING AS
ASSISTANT ENGINEER
WARD NO.46
J.C.NAGAR SUB-DIVISION
BBMP, BANGALORE - 560 016.
... PETITIONERS
(BY SRI.V SRINIVAS, ADV)
AND
STATE BY BMTF POLICE
BBMP BUILDING,
130
NR SQUARE,
BANGALORE - 560 001.
... RESPONDENT
(BY SRI. S. DORE RAJU, S.P.P.)
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE ENTIRE
PROCEEDINGS AS AGAINST THE PETITIONERS IN
CR.NO.40/2012 ON THE FILE OF THE C.M.M., BANGALORE
CITY FILED BY THE RESPONDENT POLICE.
CRL.P.NO.6398/2012
BETWEEN:
1. H S JAYAPRAKASH
S/O LATE H.S.SHIVAMURTHY
AGED ABOAUT 55 YEARS
CURRENTLY WORKING AS
ASST. EXECUTIVE ENGINEER
HEROHALLI SUB-DIVISION
R.R.NAGAR ZONE, BBMP
BANGALORE - 560 088
2. K.B.DEVARAJAIAH
S/O BYRASHETTY
AGED ABOUT 37 YUEARS
WORKING AS ASST. ENGINEER
WARD NO.72
IN THE OFFICE OF AEE
HEROHALLI SUB-DIVISION
R.R.NAGAR ZONE
BBMP
BANGALORE - 560 088
... PETITIONERS
[BY SRI.V SRINIVAS, ADV.,]
AND:
STATE BY BMTF POLICE
BBMP BUILDING, N.R.SQUARE
131
BANGALORE
...RESPONDENT
[BY SRI.S.DORERAJU, SPP]
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE ENTIRE
PROCEEDINGS AS AGAINST THE PETITIONERS IN CR.
NO.65/2012 ON THE FILE OF THE C.M.M., BANGALORE FILED
BY THE RESPONDENT POLICE.
CRL.P.NO.6902/2012
BETWEEN
1. T PRADEEP
S/O BULLAPPA T
AGED ABOUT 32 YEARS
CURRENTLY WORKING AS
ASST. EXECUTIVE ENGINEER
GIRINAGAR SUB-DIVISION,
CHENNAMMANA KERE ACHUKATTU
BBMP OFFICE BUILIDING,BBMP
BANGALORE-28
2. K M KRISHNA
S/O LATE K MALLAIAH
AGED ABOUT 43 YEARS
ASST. ENGINEER
WARD NO. 163
OFFICE OF A.E.E. GIRINAGARA SUB-DIVISION
CHENNAMMANA KERE ACHUKATU
BBMP OFFICE BUILDING, BBMP
BANGALORE- 28 ... PETITIONERS
(BY SRI.V SRINIVAS, ADV)
AND:
STATE BY BMTF POLICE
BBMP BUILDING, NR SQUARE
BANGALORE ... RESPONDENT
132
(BY SRI.S.DORERAJU, SPP FOR R1)
*****
THIS CRIMINAL PETITION IS FILED UNDER
SECTION 482 OF THE CR.P.C. WITH A PRAYER TO
QUASH THE ENTIRE PROCEEDINGS AS AGAINST THESE
PETRS. IN CR.NO.185/12 ON THE FILE OF THE C.M.M.,
BANGALORE FILED BY THE RESPONDENT POLICE.
CRL.P.NO.6931/2012
BETWEEN
1. M G RAMMOHAN
S/O M C GIRIVASAN
AGED ABOUT 52 YEARS
WORKING AS ASST EXECUTIVE ENGINEER
RAJARAJESHWARI SUB DIVISION
BBMP
BANGALORE - 35.
2. PAPAREDDY
S/O LAKSHMANA REDDY
AGED ABOUT 42 YEARS
JUNIOR ENGINEER
WARD NO 160,
OFFICE OF AEE
RAJARAJESHWARI SUB DIVISION
BBMP BANGALORE
... PETITIONERS
(BY SRI.V SRINIVAS, ADV)
AND:
STATE BY BMTF POLICE
BBMP BUILDING, NR SQUARE
BANGALORE ... RESPONDENT
(BY SRI.S.DORERAJU, SPP FOR R1)
*****
THIS CRIMINAL PETITION IS FILED UNDER
SECTION 482 OF THE CR.P.C. WITH A PRAYER TO
133
QUASH THE ENTIRE PROCEEDINGS AS AGAINST THESE
PETRS. IN CR. NO.183/2012 ON THE FILE OF THE
C.M.M., BANGALORE FILED BY THE RESPONDENT
POLICE.
CRL.P.NO.7757/2012
BETWEEN:
K B RAMADASAPPA
S/O BUDDEGOWDA
AGED ABOUT 48 YEARS
CURRENTLY WORKING AS
ASSISTANT ENGINEER
WARD NO 156
OFFICE OF
ASSISTANT EXECUTIVE ENGINEER
BASAVANAGUDI SUB DIVISION
BBMP BANGALORE - 560 026
... PETITIONER
[BY SRI.V SRINIVAS, ADV.,]
AND:
STATE BY BMTF POLICE
BBMP BUILDING, N.R.SQUARE
BANGALORE - 560 001.
...RESPONDENT
[BY SRI.S.DORERAJU, SPP]
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE ENTIRE
PROCEEDINGS FILED AGAINST THIS PETR. IN CR.NO.124/12
ON THE FILE OF THE CMM, BANGALORE FILED BY THE
RESPONENT POLICE AS AGAINST THE PETR.
CRL.P.NO.51/2013
BETWEEN:
1. D HEMANTH
S/O DASSAIAH
134
AGED ABOUT 48 YEARS
WORKING AS
ASSISTANT EXECUTIVE ENGINEER
COTTONPET SUB-DIVISION
BBMP, BANGALORE - 560 009
2. D HAREESH KUMAR
S/O DASAPPA
AGED ABOUT 41 YEARS
WORKING AS ASSISTANT ENGINEER
WARD NO.120 IN OFFICE OF AEE
COTTONPET SUB-DIVISION
BBMP,
BANGALORE - 560 009
... PETITIONERS
(BY SRI.V SRINIVAS, ADV.)
AND
STATE BY BMTF POLICE
BBMP BUILDING, N R SQUARE
BANGALORE - 560 001
... RESPONDENT
(BY SRI. S. DORE RAJU, S.P.P.)
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE ENTIRE
PROCEEDINGS AS AGAINST THESE PETRS. IN CRIME
NO.186/12 ON THE FILE OF C.M.M., BANGALORE FILED BY
THE RESPONDENT POLICE.
CRL.P.NO.3283/2013
BETWEEN:
1. ANNEGOWDA I
S/O ERAPPA
AGED ABOUT 59 YEARS
CURRENTLY WORKING AS
ASST. EXECUTIVE ENGINEER
HSR LAYOUT SUB DIVISION
9TH MAIN, 14TH CROSS
135
6TH SECTOR HSR LAYOUT
BANGALORE 102
2. JAYAKUMAR M B
S/O BOMMARAYI GOWDA
AGED ABOUT 48 YEARS
CURRENTLY WORKING AS
ASSISTANT ENGINEER
WARD NO 174
OFFICE OF ASST. EXECUTIVE ENGINEER
HSR LAYOUT SUB DIVISION
9TH MAIN 14TH CROSS
6TH SECTOR HSR LAYOUT
BANGALOE 102
... PETITIONERS
[BY SRI.V SRINIVAS, ADV.,]
AND:
STATE BY BANGALORE METROPOLITAN TASK FORCE
BBMP BUILDING, N.R.SQUARE
BANGALORE - 560 001.
...RESPONDENT
[BY SRI.S.DORERAJU, SPP]
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE ENTIRE
PROCEEDINGS AS AGAINST THESE PETITIONERS IN CR.
NO.59/2013 ON THE FILE OF THE C.M.M., BANGALORE FILED
BY THE RESPONDENT POLICE.
CRL.P.NO.3284/2013
BETWEEN:
1. ANNEGOWDA I
S/O ERAPPA
AGED ABOUT 58 YEARS
CURRENTLY WORKING AS
ASST. EXECUTIVE ENGINEER
HSR LAYOUT SUB DIVISION
9TH MAIN, 14TH CROSS
136
6TH SECTOR HSR LAYOUT
BANGALORE 102
2. JAYAKUMAR M B
S/O BOMMARAYI GOWDA
AGED ABOUT 48 YEARS
CURRENTLY WORKING AS
ASSISTANT ENGINEER
WARD NO 174
OFFICE OF ASST. EXECUTIVE ENGINEER
HSR LAYOUT SUB DIVISION
9TH MAIN 14TH CROSS
6TH SECTOR HSR LAYOUT
BANGALOE 102
... PETITIONERS
[BY SRI.V SRINIVAS, ADV.,]
AND:
STATE BY BANGALORE METROPOLITAN TASK FORCE
BBMP BUILDING, N.R.SQUARE
BANGALORE - 560 001.
...RESPONDENT
[BY SRI.S.DORERAJU, SPP]
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE ENTIRE
PROCEEDINGS AS AGAINST THESE PETITIONERS IN CR.
NO.58/2013 ON THE FILE OF THE C.M.M., BANGALORE FILED
BY THE RESPONDENT POLICE.
CRL.P.NO.3554/2013
BETWEEN:
1. SRI M.G. NAGARAJ
S/O SRI V GANGAPPA
AGED ABOUT 55 YEARS
WORKING AS ASST. EX. ENGINEER
BBMP, GOVINDARAJANAGAR
SUB-DIVISION
137
BANGALORE - 560 040
2. SRI CHANDRASHEKAR
S/O MALLIKARJUNA CHANDRA
AGED ABOUT 29 YEARS
WORKING AS ASST. ENGINEER
BBMP, GOVINDARAJANAGAR
SUB-DIVISION, 4TH MAIN
M C LAYOUT
BANGALORE - 560 040
... PETITIONERS
[BY SRI.KAMMAR MAHESH SHANKARAPPA, ADV.,]
AND:
BANGALORE METROPOLITAN TASK FORCE
BBMP MAIN BUILDING
N R SQUARE
BANGALORE-560002
REPRESENTED BY DEPUTY
INSPECTOR GENERAL OF POLICE
...RESPONDENT
[BY SRI.S.DORERAJU, SPP]
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE FIR AS
AGAINST THESE PETITIONERS IN CR. NO.98/2013 OF BMTF
POLICE ON THE FILE OF THE C.M.M., BANGALORE FILED BY
THE RESPONDENT POLICE.
CRL.P.NO.3556/2013
BETWEEN:
1. SRI M.G. NAGARAJ
S/O SRI V GANGAPPA
AGED ABOUT 55 YEARS
WORKING AS ASST. EX. ENGINEER
BBMP, GOVINDARAJANAGAR
SUB-DIVISION
BANGALORE - 560 040
138
2. SRI VEERSH ALADAKATTI
S/O ADIVEPPA
AGED ABOUT 27 YEARS
WORKING AS ASST.ENGINEER
BBMP,GOVINDARAJANAGAR
SUB-DIVISION,4TH MAIN
M.C. LAYOUT
BANGALORE-560 040
... PETITIONERS
[BY SRI.KAMMAR MAHESH SHANKARAPPA, ADV.,]
AND:
BANGALORE METROPOLITAN TASK FORCE
BBMP MAIN BUILDING
N R SQUARE
BANGALORE-560002
REPRESENTED BY DEPUTY
INSPECTOR GENERAL OF POLICE
...RESPONDENT
[BY SRI.S.DORERAJU, SPP]
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE FIR AS
AGAINST THESE PETITIONERS IN CR. NO.97/2013 OF BMTF
POLICE ON THE FILE OF THE C.M.M., BANGALORE FILED BY
THE RESPONDENT POLICE.
CRL.P.NO.3557/2013
BETWEEN:
1. SRI M.G. NAGARAJ
S/O SRI V GANGAPPA
AGED ABOUT 55 YEARS
WORKING AS ASST. EX. ENGINEER
BBMP, GOVINDARAJANAGAR
SUB-DIVISION
BANGALORE - 560 040
139
2. SRI VEERSH ALADAKATTI
S/O ADIVEPPA
AGED ABOUT 27 YEARS
WORKING AS ASST.ENGINEER
BBMP, GOVINDARAJANAGAR
SUB-DIVISION, 4TH MAIN
M.C. LAYOUT
BANGALORE-560 040
... PETITIONERS
[BY SRI.KAMMAR MAHESH SHANKARAPPA, ADV.,]
AND:
BANGALORE METROPOLITAN TASK FORCE
BBMP MAIN BUILDING
N R SQUARE
BANGALORE-560002
REPRESENTED BY DEPUTY
INSPECTOR GENERAL OF POLICE
...RESPONDENT
[BY SRI.S.DORERAJU, SPP]
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE FIR AS
AGAINST THESE PETITIONERS IN CR. NO.100/2013 OF BMTF
POLICE ON THE FILE OF THE C.M.M., BANGALORE FILED BY
THE RESPONDENT POLICE.
CRL.P.NO.4439/2013
BETWEEN:
1. GANGADHAR R
S/O RUDRAPPA
AGED ABOUT 39 YEARS
CURRENTLY WORKING AS
ASST. EXECUTIVE ENGINEER
K G HALLI SUB-DIVISION
QUEENS ROAD
BBMP
BANGALORE - 560 048
140
2. PRASANNA KUMAR
S/O C THIPPERANNA
AGED ABOUT 53 YEARS
CURRNETLY WORKING AS
ASSISTANT ENGINEER
WARD NO.140
OFFICE OF ASST. EXECUTIVE
ENGINEER, CHAMARAJPET
SUB-DIVISION, BBMP
BANGALORE - 560 018
...PETITIONERS
(BY SRI.V SRINIVAS, ADV.)
AND:
STATE BY BANGALORE METROPOLITAN TASK FORCE
BBMP BUILDING, N R SQUARE
BANGALORE - 560 003
... RESPONDENT
(BY SRI.S.DORERAJU, SPP)
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE ENTIRE
PROCEEDINGS AS AGAINST THESE PETRS. IN CR.NO.66/13
ON THE FILE OF THE C.M.M., BANGALORE FILED BY THE
RESPONDENT POLICE.
CRL.P NO 4994 OF 2013
BETWEEN
1. SRI S.H. PUJARI
S/O SRI HANUMANTHAPPA PUJARI
AGED ABOUT 50 YEARS
WORKING AS ASSISTANT EXECUTIVE ENGINEER,
BBMP KORAMANGALA SUB-DIVISION
BANGALORE - 560 095.
2. SRI SHIVALINGAPPA S SAVUKAR
S/O SHIVAPPA
141
AGED ABOUT 29 YEARS
WORKING AS ASSISTANT ENGINEER
BBMP KORMANGALA SUB-DIVISION
BANGALORE - 560 095.
... PETITIONERS
(BY SRI. KAMMAR MAHESH SHANKARAPPA, ADV.)
AND
BANGALORE METROPOLITAN TASK FORCE
BBMP MAIN BUILDING
N R SQUARE
BANGALORE - 560 002
... RESPONDENT
(BY SRI. S. DORE RAJU, S.P.P.)
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE ENTIRE
PROCEEDINGS AS AGAINST THESE PETRS. IN CRIME
NO.21/13 ON THE FILE OF THE C.M.M., BANGALORE FILED
BY RESPONDENT POLICE.
CRL.P.NO.4995/2013
BETWEEN:
1. SRI S.H. PUJARI
S/O SRI HANUMANTHAPPA PUJARI
AGED ABOUT 50 YEARS
WORKING AS ASSISTANT EXECUTIVE ENGINEER
BBMP, KORAMANGALA SUB DIVISION
BANGALORE-560 095
2. SRI ANIL KUMAR S
S/O C H SRINIVASA
AGED ABOUT 27 YEARS
142
WORKING AS ASSISTANT ENGINEER
(WARD NO.147) BBMP,
KORAMANGALA SUB-DIVISION
BANGALORE - 560 095.
... PETITIONERS
(BY SRI. MAHESH S KAMMAR, ADV.)
AND
BANGALORE METROPOLITAN TASK FORCE
BBMP MAIN BUILDING
N R SQUARE
BANGALORE-560002
REPRESENTED BY DEPUTY INSPECTOR
GENERAL OF POLICE
... RESPONDENT
(BY SRI. S.DORE RAJU, S.P.P.)
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE ENTIRE
PROCEEDINGS AS AGAINST THESE PETRS. IN
C.C.NO.22038/12 ON THE FILE OF THE C.M.M., BANGALORE
FILED BY RESPONDENT POLICE.
CRL.P.NO.4996/2013
BETWEEN:
1) SRI S.H. PUJARI
S/O SRI HANUMANTHAPPA PUJARI
AGED ABOUT 50 YEARS
WORKING AS ASSISTANT EXECUTIVE ENGINEER
BBMP, KORAMANGALA SUB-DIVISION
BANGALORE-560 095
2. SRI RAJESH M
S/O MARIYANNA V
AGED ABOUT 27 YEARS
WORKING AS ASSISTANT ENGINEER
WARD NO.148
BBMP, KORAMANGALA SUB-DIVISION
BANGALORE - 560 095
143
... PETITIONERS
(BY SRI. MAHESH S KAMMAR, ADV.)
AND
BANGALORE METROPOLITAN TASK FORCE
BBMP MAIN BUILDING
N R SQUARE
BANGALORE-560002
REPRESENTED BY DEPUTY INSPECTOR
GENERAL OF POLICE
... RESPONDENT
(BY SRI.S.DORE RAJU, S.P.P.)
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE ENTIRE
PROCEEDINGS AS AGAINST THESE PETRS. IN CRIME
NO.172/12 ON THE FILE OF THE C.M.M., BANGALORE FILED
BY RESPONDENT POLICE.
CRL.P.NO.4997/2013
BETWEEN:
1. SRI S.H. PUJARI
S/O SRI.HANUMANTHAPPA PUJARI
AGED ABOUT 50 YEARS
WORKING AS ASSISTANT EXECUTIVE ENGINEER
BBMP, KORAMANGALA SUB-DIVISION
BANGALORE-560 095
2. SRI.ANIL KUMAR
S/O C.H.SRINIVASA
AGED ABOUT 27 YEARS
WORKING AS ASSISTANT ENGINEER
(WARD NO.147)
BBMP, KORAMANGALA SUB-DIVISION
BANGALORE - 560 095
... PETITIONERS
(BY SRI.MAHESH S KAMMAR, ADVOCATE)
144
AND
BANGALORE METROPOLITAN TASK FORCE
BBMP MAIN BUILDING
N.R.SQUARE
BANGALORE-560 002.
... RESPONDENT
(BY SRI. S. DORE RAJU, S.P.P.)
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE ENTIRE
PROCEEDINGS AS AGAINST THESE PETRS. IN CRIME
NO.135/12 ON THE FILE OF THE C.M.M., BANGALORE FILED
BY RESPONDENT POLICE.
CRL.P.NO.4998/2013
BETWEEN:
1. SRI S.H. PUJARI
AGED ABOUT 50 YEARS
S/O SRI HANUMANTHAPPA PUJARI
WORKING AS ASSISTANT EXECUTIVE ENGINEER
BBMP, KORAMANGALA SUB-DIVISION
BANGALORE - 560 095
2. SRI. RAJESH M
AGED ABOUT 27 YEARS
S/O MARIYANNA V
WORKING AS ASSISTANT ENGINEER
WARD NO.148 BBMP
KORAMANGALA SUB-DIVISION
BANGALORE - 560 095
... PETITIONERS
(BY SRI. MAHESH S KAMMAR, ADV.)
AND
BANGALORE METROPOLITAN TASK FORCE
BBMP MAIN BUILDING,
145
N.R. SQUARE,
BANGALORE 560002
REPRSENTED BY DEPUTY INSPECTOR
GENERAL OF POLICE
... RESPONDENT
(BY SRI. S. DORE RAJU, S.P.P.)
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE ENTIRE
PROCEEDINGS AS AGAINST THESE PETRS. IN CRIME
NO.110/12 ON THE FILE OF THE C.M.M., BANGALORE FILED
BY RESPONDENT POLICE.
CRL.P.NO.4999/2013
BETWEEN:
1. SRI. S.H. PUJARI
S/O SRI.HANUMANTHAPPA PUJARI
AGED ABOUT 50 YEARS
WORKING AS
ASSISTANT EXECUTIVE ENGINEER
BBMP, KORAMANGALA SUB-DIVISION
BANGALORE-560 095
2 SRI.RAJESH.M
S/O MARIYANNA.V
AGED ABOUT 27 YEARS
WORKING AS ASSISTANT ENGINEER
WARD NO.148, BBMP
KORAMANGALA SUB-DIVISION
BANGALORE - 560 095
... PETITIONERS
(BY SRI. MAHESH S KAMMAR, ADV )
AND
BANGALORE METROPOLITAN TASK FORCE
BBMP MAIN BUILDING,
N.R.SQUARE,
BANGALORE-560 002.
146
... RESPONDENT
(BY SRI. S. DORE RAJU, S.P.P.)
*****
CRL.P FILED U/S.482 CR.P.C BY THE ADVOCATE FOR
THE PETITIONERS PRAYING THAT THIS HON'BLE COURT MAY
BE PLEASED TO QUASH THE ENTIRE PROCEEDINGS AS
AGAINST THESE PETRS. IN CRIME NO.168/12 ON THE FILE
OF THE C.M.M., BANGALORE FILED BY RESPONDENT
POLICE.
CRL.P.NO.5000/2013
BETWEEN:
1. SRI S.H. PUJARI
S/O SRI HANUMANTHAPPA PUJARI
AGED ABOUT 50 YEARS
WORKING AS ASSISTANT EXECUTIVE ENGINEER
BBMP, KORAMANGALA SUB-DIVISION
BANGALORE-560 095
2. SRI RAJESH M
S/O MARIYANNA V
AGED ABOUT 27 YEARS
WORKING AS ASSISTANT ENGINEER
WARD NO.148
BBMP, KORAMANGALA SUB-DIVISIN
BANGALORE
... PETITIONERS
(BY SRI. MAHESH S KAMMAR, ADV.)
AND
BANGALORE METROPOLITAN TASK FORCE
BBMP MAIN BUILDING
N R SQUARE
BANGALORE-560002
... RESPONDENT
(BY SRI.S.DORE RAJU, S.P.P.)
*****
147
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE ENTIRE
PROCEEDINGS AS AGAINST THESE PETRS. IN CRIME
NO.49/12 ON THE FILE OF THE C.M.M., BANGALORE FILED
BY RESPONDENT POLICE.
CRL.P.NO.5482/2013
BETWEEN:
1. MARADI RANGAPPA
S/O THIPPE SWAMY
AGED ABOUT 52 YEARS
CURRENTLY WORKING AS ASST.
EXECUTIVE ENGINEER
OFFICE OF THE PROJECT CHIEF ENGINEER
N.R. SQUARE,
BBMP,BANGALORE - 560 003
2. NARENDRA KUMAR H.V.
S/O LATE C. VEERANKAIAH
AGED ABOUT 50 YEARS
WORKING AS ASST.ENGINEER
IN THE OFFICE OF AEE
MARUTHI SEVA NAGARA SUB-DIVISION
ULSOOR LAKE
BBMP, BANGALORE - 560 008
... PETITIONERS
(BY SRI. V. SRINIVAS, ADV)
AND
STATE BY BMTF POLICE
BBMP BUILDING, N.R. SQUARE
BANGALORE - 560 003
... RESPONDENT
(BY SRI. S. DORE RAJU, S.P.P.)
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE ENTIRE
148
PROCEEDINGS AS AGAINST THESE PETRS. IN CIRME
NO.91/13 OF BMTC POLICE STATION, BANGALORE CITY,
WHICH IS PENDING ON THE FILE OF THE C.M.M.,
BANGALORE.
CRL.P.NO.5483/13:
BETWEEN:
1. MARADI RANGAPPA
S/O THIPPE SWAMY
AGED ABOUT 52 YEARS
CURRENTLY WORKING AS
ASST. EXECUTIVE ENGINEER
OFFICE OF THE PROJECT
CHIEF ENGINEER, N.R. SQUARE
BBMP, BANGALORE-03.
2. NARENDRA KUMAR H.V.,
S/O LATE C. VEERANKAIAH
AGED ABOUT 50 YEARS
WORKING AS ASST.ENGINEER
IN THE OFFICE OF AEE
MARUTHI SEVA NAGARA SUB-DIVISION
ULSOOR LAKE
BBMP, BANGALORE - 08.
... PETITIONERS
(BY SRI.V.SRINIVAS, ADV)
AND:
STATE BY BMTF POLICE
BBMP BUILDING,
N.R. SQUARE,
BANGALORE-03. ... RESPONDENT
(BY SRI.S.DORERAJU, SPP FOR R1)
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE ENTIRE
149
PROCEEDINGS AS AGAINST THESE PETRS. IN CIRME
NO.92/13 OF BMTF POLICE STATION, BANGALORE CITY,
WHICH IS PENDING ON THE FILE OF THE C.M.M.,
BANGALORE.
CRL.P.NO.5484/2013
BETWEEN:
B V CHANDRASHEKAR
S/O T VENKATREDDY
AGED ABOUT 51 YEARS
WORKING AS ASST. ENGINEER
IN THE OFFICE OF AEE
MARUTHI SEVA NAGARA SUB-DIVISION
WARD NO.27, ULSOOR LAKE
BBMP, BANGALORE - 560008
... PETITIONER
(BY SRI. V SRINIVAS, ADV )
AND
STATE BY BMTF POLICE
BBMP BUILDING, NR SQUARE
BANGALORE - 560003
... RESPONDENT
(BY SRI. S. DORE RAJU, S.P.P.)
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE ENTIRE
PROCEEDINGS AS AGAINST THESE PETRS. IN CIRME
NO.112/13 OF BMTC POLICE STATION, BANGALORE CITY,
WHICH IS PENDING ON THE FILE OF THE C.M.M.,
BANGALORE.
CRL.P.NO.5485/2013
BETWEEN:
B.V. CHANDRASHEKAR
S/O T. VENKATREDDY
AGED ABOUT 51 YEARS
150
WORKING AS ASST ENGINEER
IN THE OFFICE OF AEE
MARUTHI SEVA NAGARA SUB-DIVISION
WARD NO.27, ULSOOR LAKE
BBMP, BANGALORE - 560008
... PETITIONER
(BY SRI. V. SRINIVAS, ADV.)
AND
STATE BY BMTF POLICE
BBMP BUILDING, NR SQUARE
BANGALORE - 560003
... RESPONDENT
(BY SRI. S. DORE RAJU, S.P.P.)
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF THE CR.P.C. WITH A PRAYER TO QUASH THE ENTIRE
PROCEEDINGS AS AGAINST THIS PETR. IN CIRME NO.111/13
OF BMTC POLICE STATION, BANGALORE CITY, WHICH IS
PENDING ON THE FILE OF THE C.M.M., BANGALORE.
THESE CRIMINAL PETITIONS COMING FOR "DICTATING
ORDERS" ON THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
In this batch of petitions, the petitioners who are all Engineers working in Bruhat Bangaluru Mahanagara Palike ( for short, 'BBMP') have sought for quashing the FIRs as well as the Charge Sheets filed against them by Bangalore Metropolitan Task Force (for short, 'BMTF') for the offences punishable under Section 217 IPC in some 151 cases, for the offences under Sections 217, 214, 119 and 109 of I.P.C. and Section 321(B) of Karnataka Municipal Corporation Act 1976 ( for short, 'KMC Act'), in other cases. The details of the offence/s for which these petitioners are sought to be prosecuted and other particulars are as under:-
Sl. Case FIR/ C.C. Name of accused/petitioners Offences Nos Numbers Crime Nos. Alleged (Crl.Pets) Nos.
1. 5340/12 91/12 1.Sri. G. D. Jayarama 217 IPC
2. Sri. A. Narendra Kumar
2. 5240/12 100/12 1.Sri Krishna Naik 217 IPC
2.Sri Pradeep Kumar
3. 5826/12 84/12 1.M.G. Rammohan 217 IPC
2.Srinivas
4. 6298/12 146/12 1.N. M. Shekarappa 217 IPC
2. Rukkanna M. B.
5. 5745/12 82/12 1.Udayakumar N C 217 IPC
2.G L Markandaiah
6. 5515/12 104/12 1.Sri Y M Muniraju 217 IPC
2.Sri G L Keshavamurthy
7. 5856/12 34/12 1.C Geetha 217 IPC
2.S Jayaram
8. 6056/12 176/12 1.Hemanth 217 IPC
2.Revanna H.R
9. 5516/12 56/12 1.Sri Y M Muniraju 217 IPC
2.Sri G L Keshavamurthy
10. 5467/12 70/12 1.Suresh 217 IPC
2.Maheshwarappa
11. 5469/12 78/12 1.Suresh 217 IPC 152
2.B N Ramakrishnaiah
12. 5514/12 28/12 1.Sri Y M Muniraju 217 IPC
2.Sri G L Keshavamurthy
13. 5513/12 102/12 1.Sri Y M Muniraju 217 IPC
2.Sri G L Keshavamurthy
14. 5517/12 137/12 1.Sri Y M Muniraju 217 IPC
2.Sri G L Keshavamurthy
15. 6297/12 114/12 1.N M Shekarappa 217 IPC
2.Dharma Sing
16. 6299/12 148/12 1.N.M. Shekarappa 217 IPC
2.Rukkanna M B
17. 5470/12 134/12 1.Suresh 217 IPC
2.B N Ramakrishnaiah
18. 5468/12 129/12 1.Suresh 217 IPC
2.B N Ramakrishnaiah
19. 5518/12 75/12 1.Sri Y M Muniraju 217 IPC
2.Sri G L Keshavamurthy
20. 5471/12 60/12 1.Shashidhar N A 217 IPC
2.K S Swamy S Siddaiah
21. 5509/12 37/12 1.Sri M K Nanjaiah 217 IPC
2.Sri M J Yogesh
22. 5510/12 140/12 1.Sri M K Nanjaiah 217 IPC
2.Sri M J Yogesh
23. 5511/12 55/12 1.Sri M K Nanjaiah 217 IPC
2.Sri D.S. Devaraj
24. 5512/12 109/12 1.Sri M K Nanjaiah 217 IPC
2.Sri D.S. Devaraj
25. 5855/12 73/12 1.C Geetha 217 IPC
2.Muralidhar C
26. 5827/12 39/12 1.M G Rammohan 217 IPC
2.Srinivas
27. 6300/12 12/12 1.H. Bhimesh 217 IPC
2.Ramakrishna Reddy 153
28. 4904/12 16960/ Sri B T Ramesh 217 & 119 12 IPC & 321 (B) KMC ACT
29. 4905/12 17365/ Sri B T Ramesh 217 & 119 12 IPC & 321 (B) KMC ACT
30. 4906/12 17366/12 Sri B T Ramesh 217 & 119 IPC & 321 (B) KMC ACT
31. 5748/12 51/12 1.Udayakumar N C 217 IPC
2.G L Markandaiah
32. 5533/12 16962/12 1.P M Linganna 217 IPC &
2.M G Hegde 321 (B) KMC ACT
33. 5571/12 24/12 1.Shashidhar.N.A 217 IPC
2.Ramesh
34. 4656/12 16976/12 Sri B T Ramesh 217 & 119 IPC & 321 (B) KMC ACT
35. 5535/12 122/12 1.PPrasad 217 IPC
2.Mahadevaiah K.P.
36. 5534/12 159/12 1.Lingegowda 217 IPC
2.Mahadevaiah K.P.
37. 4910/12 16958/12 Sri B T Ramesh 217 & 119 IPC & 321 (B) KMC ACT
38. 4909/12 17364/12 Sri B T Ramesh 217 & 119 IPC & 321 (B) KMC ACT
39. 4908/12 16972/12 Sri B T Ramesh 217 & 119 IPC & 321 (B) KMC ACT
40. 4907/12 17367/12 Sri B T Ramesh 217 & 119 IPC & 321 (B) KMC ACT
41. 7231/12 197/12 1.Y L Harish 217 IPC
2.K B Ramadasappa
42. 7280/12 195/12 1.V. Vinaykumar 217 IPC 154
2.Lingegowda
43. 1719/13 6/13 1.C Geetha 217, 214,
2.S Jayaram 109 OF IPC & 321 (B) KMC ACT
44. 2369/13 24/13 1.Annegowda I 217, 214,
2.Suresh M S 109 OF IPC & 321 (B) KMC ACT
45. 2370/13 13/13 1.Annegowda I 217, 214,
2.Suresh M S 109 OF IPC & 321 (B) KMC ACT
46. 3877/13 60/13 1.Annegowda .I 217, 214,
2.Sandesh Sheety 109 OF IPC & 321 (B) KMC ACT
47. 209/13 184/12 1.D. Hemanth 217 IPC
2.Revanna H R
48. 103/13 81/12 1.D. Hemanth 217 IPC
2.D.Hareesh Kumar
49. 6545/12 165/12 1.R Jagannatha 217 IPC
2.Ramesha
50. 4039/13 83/13 1.Gangadhar R 217, 214,
2.Prasanna Kumar 109 OF IPC & 321 (B) KMC ACT
51. 4040/13 81/13 1.Gangadhar R 217, 214,
2.Venkata Malavaiah 109 OF IPC & 321 (B) KMC ACT
52. 7230/12 196/12 1.Rukkanna M B 217 IPC
2.N.M.Shekarappa
53. 4035/13 86/13 1.Gangadhar R 217, 214,
2.Prasanna Kumar 109 OF IPC & 321 (B) KMC ACT
54. 3331/13 46/13 1.Jayaram G.D. 217, 214,
2.Chandrakantharaju P A 109 OF IPC & 321 (B) KMC ACT
55. 6795/12 125/12 1.B Harinarayan 217 IPC
2.K M Krishna
56. 6792/12 117/12 1.B Harinarayan 217 IPC 155
2.K M Krishna
57. 7339/12 16958/12 K B Ramadasappa 217 IPC
58. 4038/13 80/13 1.Gangadhar R 217, 214,
2.Prasanna Kumar 109 OF IPC & 321 (B) KMC ACT
59. 4037/13 82/13 1.Gangadhar R 217, 214,
2.Prasanna Kumar 109 OF IPC & 321 (B) KMC ACT
60. 811/13 25727/12 Pradeep .T 217 IPC
61. 810/13 23/13 1.T. Pradeep 217, 214,
2.Rajanna 109 OF IPC & 321 (B) KMC ACT
62. 6796/12 144/12 1.B Harinarayan 217 IPC
2. A Prakash Rao
63. 4036/13 90/13 1.Gangadhar R 217, 214,
2.Venkata Malavaiah 109 OF IPC & 321 (B) KMC ACT
64. 6399/12 74/12 1.H S Jayaprakash 217 IPC
2.K.B. Devarajaiah
65. 6793/12 119/12 1.B Harinarayan 217 IPC
2.A Prakash Rao
66. 6759/12 80/12 1.Annegowda .I 217 IPC
2.Suresh M.S.
67. 6543/12 164/12 1.Jaganatha 217 IPC
2.Ramesh
68. 6544/12 16972/12 1.Annegowda .I 217 & 119
2. Thimmappa H M IPC 321 (B) KMC ACT
69. 6390/12 158/12 1.R Jaganath 217 IPC
2. Krishnappa
70. 6219/12 138/12 1.Nanjappa Veerappa 217 IPC
2.Santhosh Kumar M
71. 6223/12 147/12 1.Nanjappa Veerappa 217 IPC
2.Malaraj. G
72. 3218/13 39/13 1.Shashidhar N A 217, 214,
2.T D Vijay Kumar 109 OF IPC & 321 (B) 156 KMC ACT
73. 4744/13 33/13 1.Linganna P M 217, 214,
2.M G Hegde 109 OF IPC & 321 (B) KMC ACT
74. 4743/13 32/13 1.Linganna P M 217, 214,
2.M G Hegde 109 OF IPC & 321 (B) KMC ACT
75. 4486/13 25290/12 1.Dharmaraj Nayak 217 IPC
2.H.N. Prabhakar
3.M. Prabhu
76. 4485/13 52/12 1.H.N.Prabhakar 217 IPC
2.Mohan V., A.E.
77. 4483/13 62/13 1.H.N.Prabhakar 217, 214,
2.M. Prabhu 109 OF IPC & 321 (B) KMC ACT
78. 4482/13 17/13 1.H.N. Prabhakar 217, 214,
2.Dharmaraj Naik 109 OF IPC & 321 (B) KMC ACT
79. 4481/13 139/12 1.H.N.Prabhakar 217 IPC
2.Dharmaraj Naik
80. 4478/13 16966/12 1.M.S.Palaksha 217 IPC &
2.M Prabhu 321 (B) KMC ACT
81. 4477/13 16971/12 1.M.S.Palaksha 217 IPC &
2.H.N Prabhakar 321 (B) KMC ACT
82. 4479/13 126/12 1.H.N.Prabhakar 217 IPC
2.Mohan V., A.E.
83. 3361/13 50/13 1.Satish G 217, 214,
2.Sudhakar Reddy 109 r/w 34 OF IPC & 321 (B) KMC ACT
84. 3333/13 47/13 1.Jayaram G.D. 217, 214 &
2.Pradeep B N 109 OF IPC & 321 (B) KMC ACT
85. 3332/13 48/13 1.Jayaram G.D. 217, 214 &
2.Chandrakantharaju P.A. 109 OF IPC & 321 (B) KMC 157 ACT
86. 4385/13 74/13 1.Gangadhar R 217, 214 &
2.Prasanna Kumar 109 OF IPC & 321 (B) KMC ACT
87. 6059/12 179/12 1.D Hemanth 217 IPC
2.Revanna H.R.
88. 5499/12 17369/12 1.B M Gangadharswamy 217 IPC
2.K S Ramegowda
89. 5497/12 16960/12 1.H. Eshwaraiah 217 & 119
2.Shanthegowda OF IPC & 321 (B) KMC ACT
90. 6058/12 178/12 1.D Hemanth 217 IPC
2.Revanna H.R.
91. 5899/12 171/12 1.Ibrahim Bhagwan 217 IPC
2.B V Chandrashekar
92. 5965/12 53/12 1.Ramegowda V. 217 IPC
2.Jagadish B R
93. 5566/12 128/12 1.Ashwath H V. 217 IPC
2.T. D. Vijay Kumar
94. 5595/12 111/12 1.Madhu R 217 IPC
2. P R Nagarajaiah
95. 5594/12 157/12 1.Madhu R 217 IPC
2.Paramesha Gowda
96. 5565/12 54/12 1.Ashwath H V 217 IPC
2.T D Vijaya Kumar
97. 5971/12 166/12 1.Lingappa 217 IPC
2.Raja A M
98. 6249/12 169/12 1.Shashidhar N A 217 IPC
2.Ramesh
99. 5967/12 88/12 1.Lingappa 217 IPC
2.V Natraju 100 5964/12 143/12 1.Nagaraj R 217 IPC
2.Venkatesh Murthy 101 5962/12 116/12 1.Raghavendra A R 217 IPC 158
2.Chandrakantha Raju P.A 102 6060/12 89/12 1.D Hemanth 217 IPC
2.Revanna H.R. 103 6057/12 177/12 1.D Hemanth 217 IPC
2.Revanna H.R. 104 6063/12 95/12 1.D Hemanth 217 IPC
2.Revanna H R 105 5966/12 142/12 1.Nagaraj R 217 IPC
2.K.M. Vinod 106 5968/12 115/12 1.Lingappa 217 IPC
2.G Ravindranath 107 5970/12 94/12 1.Lingappa 217 IPC
2.Raja A M 108 5963/12 123/12 1.Shivalinge Gowda 217 IPC
2.T.M Shashikumar 109 5394/12 16969/11 1.Suresh 217 IPC &
2.B N Ramakrishnaiah 321 (B) KMC ACT
110 5498/12 16974/12 1.P M Linganna 217 IPC &
2.Somashekar 321(B) KMC ACT 111 5961/12 107/12 1.Raghavendra A R 217 IPC
2.Pradeep B N 112 5897/12 141/12 1.Ibrahim Bhagwan 217 IPC
2.Athif 113 1066/13 14/13 1.K B Ramadasappa 217, 214,
2.Y L Harish 109 OF IPC & 321 (B) KMC ACT 114 1067/13 07/13 1.Shivalinge Gowda K 217, 214,
2.N Kadaripathi 109 OF IPC & 321 (B) KMC ACT 115 1226/13 16/13 1.Lingappa 217, 214,
2.Raja A M 109 OF IPC & 321 (B) KMC ACT 116 1227/13 18/13 1.Lingappa 217, 214,
2.Thippeswamy M. 109 OF IPC & 321 (B) 159 KMC ACT 117 1225/13 15/13 1.Lingappa 217, 214,
2.G.Ravindranath 109 OF IPC & 321 (B) KMC ACT 118 6413/12 17364/12 1.Sri M G Nagaraj 217, 119
2.Sri.S.T.Srinivas OF IPC & 321 (B) KMC ACT.
119 6414/12 17365/12 1.Sri M G Nagaraj 217, 119
2.Sri. S.T. Srinivasa OF IPC & 321 (B) KMC ACT.
120 5341/12 92/12 1.Sri G D Jayarama 217 IPC
2.Sri. K. Roopesh 121 5342/12 59/12 1.Sri M Rajanna 217 IPC
2.Sri K N Yadukrishna 122 5343/12 130/12 1.Sri M Rajanna 217 IPC
2.Sri K N Yadukrishna 123 5617/12 83/12 1.Ashwath H V 217 IPC
2.Farjana M 124 5620/12 17367/12 1.Nagaraj R 217, 119
2.Venkatesh Murthy OF IPC & 321 (B) KMC ACT.
125 5746/12 96/12 1.Udaykumar N.C. 217 IPC
2.G.L. Markandaiah 126 5747/12 105/12 1.Udayakumar N.C. 217 IPC
2.G.L.Markandaiah 127 5749/12 98/12 1.Maradi Rangappa 217 IPC
2.Narendra Kumar H.V. 128 5750/12 85/12 1.Maradi Rangappa 217 IPC
2.Narendra Kumar H.V. 129 5751/12 99/12 1.Maradi Rangappa 217 IPC
2.Narendra Kumar H.V. 130 5807/12 145/12 1.Sri G Sathish 217 IPC
2.Sri. Sudhakar Reddy 131 5898/12 170/12 1.Ibrahim Bhagwan 217 IPC
2.B V Chandrashekar 132 6061/12 90/12 1.D Hemanth 217 IPC
2.Revanna H.R. 133 6062/12 93/12 1.D Hemanth 217 IPC
2.Revanna H.R. 160 134 6296/12 40/12 1.N M Shekarappa 217 IPC
2.Rukkanna M.B. 135 6398/12 65/12 1.H S Jayaprakash 217 IPC
2.K.B.Devarajaiah 136 6902/12 185/12 1.T Pradeep 217 IPC
2.K M Krishna 137 6931/12 183/12 1.M G Rammohan 217 IPC
2.Papareddy 138 7757/12 124/12 K B Ramadasappa 217 IPC 139 51/13 186/12 1.D Hemanth 217 IPC
2.D Hareesh Kumar 140 3283/13 59/13 1.Annegowda I 217, 214,
2.Jayakumar M B 109 OF IPC & 321 (B) KMC ACT 141 3284/13 58/13 1.Annegowda I 217, 214,
2.Jayakumar M B 109 OF IPC & 321 (B) KMC ACT 142 3554/13 98/13 1.Sri M.G. Nagaraj 217, 214,
2.Sri Chandrashekar 109 OF IPC & 321 (B) KMC ACT 143 3556/13 97/13 1.Sri M.G. Nagaraj 217, 214,
2.Sri Veersh Aladakatti 109 OF IPC & 321 (B) KMC ACT 144 3557/13 100/13 1.Sri M.G. Nagaraj 217, 214,
2.Sri Veersh Aladakatti 109 OF IPC & 321 (B) KMC ACT 145 4439/13 66/13 1.Gangadhar R 217, 214,
2.Prasanna Kumar 109 OF IPC & 321 (B) KMC ACT 146 4994/13 21/13 1.Sri S.H. Pujari 217, 214,
2.Sri Shivalingappa S.Savukar 109 OF IPC & 321 (B) KMC ACT 147 4995/13 22038/12 1.Sri S.H. Pujari 217 IPC &
2.Sri Anil Kumar S 321 (B) KMC ACT 148 4996/13 172/12 1.Sri S.H. Pujari 217 IPC
2.Sri Rajesh M 161 149 4997/13 135/12 1.Sri S.H. Pujari 217 IPC
2.Sri.Anil Kumar 150 4998/13 110/12 1.Sri S.H. Pujari 217 IPC
2.Sri. Rajesh M 151 4999/13 168/12 1.Sri. S.H. Pujari 217 IPC
2.Sri.Rajesh.M 152 5000/13 49/12 1.Sri S.H. Pujari 217 IPC
2.Sri Rajesh M 153 5482/13 91/13 1.Maradi Rangappa 217, 214,
2.Narendra Kumar H.V. 109 OF IPC & 321 (B) KMC ACT 154 5483/13 92/13 1.Maradi Rangappa 217, 214,
2.Narendra Kumar H.V., 109 OF IPC & 321 (B) KMC ACT 155 5484/13 112/13 B V Chandrashekar 217, 214, 109 OF IPC & 321 (B) KMC ACT 156 5485/13 111/13 B.V. Chandrashekar 217, 214, 109 OF IPC & 321 (B) KMC ACT
2) The common grounds on which the cases are registered by BMTF and the prosecutions have been launched against the petitioner/s are that, in and around Bangalore Metropolitan Area, within the limits of BMTF, several owners/Developers of properties started constructing buildings without obtaining necessary permission as required by the KMC Act and in some cases constructions were in violation of the permissions obtained 162 from the BBMP. In some cases, there were attempts to encroach upon to neighbourers property also. The petitioners being Engineers attached to the Town Planning Sections of BBMP and who were required to prevent such unauthorized or illegal constructions, deliberately or wantonly and for extraneous considerations failed to take any action in accordance with the directions of the KMC Act and failed to prevent such unauthorized/illegal constructions in spite of such facts having been brought to their notice in the form of written reports, either from the neighbourers or the residents of the same locality. Thus, these petitioners, as Engineers, have failed to discharge their duties which they are required to perform and thereby they have violated the directions of law, as such, they have committed the aforesaid offences. According to the respondents, reports were submitted to BMTF police by the neighbourers of such constructions or the residents of the same locality and based on such reports, cases were registered for the aforesaid offences. Since the allegations made in such reports disclosed commission of non- 163 cognizable offences, the BMTF police submitted reports to the jurisdictional Magistrate with a request to permit them to conduct investigation. Upon the jurisdictional Magistrate according permission, BMTF police registered the cases, investigated the matters and in some cases charge sheets have been filed and in some cases, investigation is still pending. On coming to know of the registration of the cases and launching prosecutions, the petitioners have presented these petitions seeking to quash the FIRs/prosecutions.
3) Quashing of the FIRs/Prosecutions is sought principally on the following contentions.
i) BMTF police has no jurisdiction to register and investigate the cases for the alleged offences in relation to the construction on private properties since the purpose and object of constituting BMTF was to protect the public property from being illegally encroached or occupied by unauthorized persons and to prevent unauthorized constructions on public properties and that BMTF has jurisdiction only to detect such unauthorized construction or occupation of the public property. 164
ii) The procedures adopted by BMTF police in submitting the report to the jurisdictional Magistrate and seeking permission to investigate cases in respect of non-cognizable offences is contrary to the provisions of Section 155 of Cr.P.C, therefore, the permissions accorded by the Magistrate on such requisitions submitted by BMTF police are without jurisdiction, as such, registration of the cases by BMTF police is bad in law.
iii) In the light of the allegations made against these petitioners who are public servants, the order passed by the jurisdictional Magistrate taking cognizance of the offences alleged in the charge sheets filed without there being sanction to prosecute as required under Section 197 of Cr.P.C., is bad in law. Therefore, the prosecutions launched thereon is abuse of process of the court, as such, they are liable to be quashed.
4) The petitions are opposed by the Respondent- State and BMTF.
5) I have heard C.H. Jadhav, learned Senior counsel, Sri. M.S. Bhagwat, D. Pavanesh, Sri. A.N. Radha 165 Krishna, Sri. V. Srinivas, Sri. A Nagarajappa, Sri. B.B. Bajentri, Sri.Mahesh S. Kammar, Sri. L.M. Chidanandayya, Sri. Leela Krishnan D., Smt. Nalina Mayegowda, Sri. K. Shashikiran Shetty, learned counsels appearing for the petitioners and Sri. S. Doreraju, learned State Public Prosecutor for the Respondent -State and BMTF.
6) Learned counsels appearing for the petitioners reiterating the grounds urged in the petitions, contended that registration of the cases by BMTF police was without jurisdiction and in majority of cases, the petitioners in exercise of powers vested in them, have issued preliminary orders as contemplated under Section 321(1) and confirmation order under Section 321(3) of KMC Act in respect of unauthorized/illegal constructions, however, they could not take further actions in the matter in view of the fact that the respective owners/Developers of the property have approached Judicial Forums and have obtained interim orders, thus the petitioners have taken necessary steps as contemplated by law and therefore, they 166 are not guilty of any of the offences alleged. It is also their contention that since the offences alleged are non- cognizable offences, as provided by Section 155(1) of Cr.P.C., the officer-in-charge of the police station was merely required to enter the substance of such report in a prescribed book and then refer the informant to the Magistrate and it is not obligatory on the part of the officer- in-charge of the police station to submit report to the jurisdictional Magistrate and seek permission to investigate. Therefore, the procedures adopted in this regard are contrary to the provisions of Section 155 of Cr.P.C.. In this behalf reliance was placed on the unreported decision of this Court in Anand Singh Vs. State of Karantaka (Crl.P. No.3082/2007 Disposed of on 22.10.2008). They also contended that reading of the allegations made in the charge sheets filed, makes it clear that the alleged acts have been done in discharge of or in purported discharge of official duty, therefore, sanction for prosecution as required under Section 197 of Cr.P.C. is a condition precedent for the court to take cognizance and 167 since in none of the cases sanction from the competent authority as required under Section 197 of Cr.P.C. has been obtained, the learned Magistrate could not have taken cognizance of any of the offences alleged against the public servants. Therefore, the order taking cognizance is without authority of law.
7) Per contra, learned State Public Prosecutor contended that though the violations alleged are in relation to the private property, still BMTF police have jurisdiction to register and investigate the cases in relation to such constructions and therefore, the FIRs registered by BMTF police cannot be quashed on that ground. He also contended that there is nothing in Section 155 of Cr.P.C., which prevents the officer-in-charge of the Police Station from submitting report to the jurisdictional Magistrate and seeking permission to investigate and therefore, the procedures adopted by BMTF police in seeking permission of the jurisdictional Magistrate, cannot be termed as contrary to the provisions of Section 155 of Cr.P.C.. 168 According to him, at any rate, since the FIRs came to be registered and investigation was taken-up pursuant to the permission granted by the jurisdictional Magistrate, no fault can be found with the procedure adopted by BMTF police. He also contended that the requirement of sanction could be considered by the Magistrate even at the final stage of the case and it is not necessary that the said question to be considered at the stage of taking cognizance. In this regard reliance was placed on the decision of the Apex Court in the case of Ashok Sahu Vs. Gokul Saikia and Another [1990(Supp) SCC 41. Therefore, learned S.P.P. sought for dismissal of these petitions.
8) In the facts and circumstances of the case and in the light of the submissions made on both sides, the points that arise for consideration are,-
i. Whether BMTF police had jurisdiction to register the cases and to investigate the matter against the officials/officers of BBMP in relation to unauthorized/illegal construction of buildings on private properties.
169ii. Whether the procedures adopted by BMTF police in submitting reports and seeking permission of the jurisdictional Magistrate to investigate cases involving non-cognizable offences is in accordance with law.
iii. Whether the order taking cognizance without there being sanction under Section 197 of Cr.P.C., is bad in law.
Regarding Point No.1:
9) To properly adjudicate this question, it is necessary to consider the purpose and object with which BMTF was constituted and as to what are its powers and functions.
10) In the early part of 1996, in the wake of the Karnataka Municipal Corporations and Certain Other Lands (Amendment) Act, 1984, which amended KMC Act, BDA Act, KSC Act, etc., prohibiting unauthorized occupation of lands belonging to the authorities and making such unauthorized occupation punishable with imprisonment for a term which may extend to three years and also fine which may extend to Rs.5,000/- and since there were 170 reports of large scale attempts by land grabbers to unauthorisedly occupy the lands belonging to Government and local authorities, the Government decided to establish a Task Force for prevention, detection and investigation of offences and to launch prosecution against the persons relating to unauthorized occupation of the public properties within Bangalore Metropolitan Area. Accordingly, by Government Order No.HD.247.MNU.95 dated 19.03.1996, sanction was accorded to constitute a Force to be called Bangalore Metropolitan Task Force (BMTF) and a Police Officer of the rank of Deputy Inspector General of Police was ordered to head the Task Force. The said notification also set-out the powers and functions of the BMTF. To properly understand the objectives for which the Task Force was constituted and also to understand its powers and functions, it is necessary to extract the very Government Order issued in this behalf, which reads as under:-171
"PROCEEDINGS OF THE GOVERNMENT OF KARNATAKA Sub: Creation of Bangalore Metropolitan Task Force PREAMBLE:
It has come to the notice of the Government that large scale attempts are made by land-grabbers to occupy unauthorisedly the lands belonging to the Government, the Bangalore City Corporation, the Bangalore Development Authority, the Municipal Councils and the Slum Clearance Board in Bangalore Metropolitan area.
The Karnataka Municipal Corporations and certain other laws (Amendment) Act, 1984 amended the Karnataka Municipal Corporation Act, 1976, Karnataka Municipalities Act, Bangalore Development Authority Act, Karnataka Slum Clearance Act Prohibiting unauthorized occupation of lands belonging to the Corporations, the Bangalore Development Authority, the Municipal Council and the unauthorized occupations were made punishable with imprisonment for term which may extend to three years and a fine which may extent to five thousand rupees.
In order to enforce these provisions effectively it has been decided to establish a task force for prevention, detection and investigation of offences and prosecution, detection in unauthorized occupation in Bangalore Metropolitan Area. It is proposed to post of the police officers from the police Department on deputation and declares the force as a police station to enable than to register and investigate the cases.
Hence the order.
ORDER No.HD 247 MNU 95 BANGALORE DATED 19 MARCH 1996.
Sanction is accorded to constitute a force to be called the Bangalore Metropolitan Task Force (BMTF) 172 A Deputy Inspector General of Police shall be the head of the task force with the designation " The Deputy Inspector General of Police, Bangalore Metropolitan Task Force". The command, supervision and administration shall vest in the Deputy Inspector General of Police, Task Force.
The functions of the task force shall be as follows, namely:
Better protection of the property belonging to the Government, the Bangalore City Corporation, the Bangalore Development Authority, the Bangalore Water Supply and Sewerage Board, the City Municipal Council the Slum Clearance Board in Bangalore.
The Detection of commission of any design of committing any offence, of investigation and prosecution of such offence relating to unauthorized occupation of any land which is an offence under the following enactment.
The Karnataka Municipal Corporation Act, 1976.
The Bangalore Development Authority Act, 1976.
The Karnataka Municipality Act, 1964.
The Bangalore Water Supply and Sewerage Act, 1964.
The Karnataka Slum Areas (Improvement, and Clearance) Act, 1973.
The Bangalore Metropolitan Task Force shall consist of the officers mentioned in Annexure-1.
Every person employed in the Bangalore City Corporation, the Bangalore Development Authority or any other local authority within the Bangalore Metropolitan Area shall forthwith communicate to the task force any information which he may possess respecting commission or attempt to commit any offence by any person under the Karnataka Municipal Corporation Act, 1976. The Bangalore Development Authority Act, 1976, the Karnataka Municipalities Act, 1964 and Karnataka Slum Areas (Improvement and Clearance) Act, 1973.173
The task force shall be provided with the assistance of around reserve police by the K.S.R.F. during the critical periods of operation whenever required.
The Metropolitan Task Force will be a field unit of the Urban Development Department of Government of Karnataka and work under the over all supervision and control of the Secretary, Urban Development.
The Deputy Inspector General shall furnish periodical statements and progress reports to Government. He shall also send a copy of the reports to the Commissioner, Bangalore City Corporation, Commissioner, Bangalore Development Authority, Deputy Commissioner, Bangalore Urban District, Secretary Karnataka Slum Clearance Board, Chairman, Bangalore Water Supply and Sewerage Board and Commissioners of the City Municipal Councils, as the case may be.
The expenditure on the Metropolitan Task Force shall be shared between Government and the organizations mentioned above in proportion to be specified by the Government. The initial expenditure however will be met by Government and debited to Head of Account 2251-Secretariat Social Service-01- Karnatak Government Secretariat and subsequently got reimbursed for the concerned organizations."
Thus, as could be seen from the aforesaid notification, the BMTF was constituted for the purpose of better protection of the property belonging to the Government and other local authorities and in that regard, it was empowered to detect commission or any design for committing of any offence and in that regard undertake investigation into unauthorized occupation of public property belonging to 174 Government or to any other authorities enumerated therein, which constitutes an offence under the enactments referred to therein and also to launch prosecution against any such persons in respect of such offences. Thus, from the aforesaid notification, it is clear that BMTF was constituted as a 'Force' for a specific purpose and to function in a specific area. From reading of the aforesaid notification, it is further clear that BMTF was not competent to register any case or investigate into any offences under any other law except the offences relating to unauthorized occupation of the land belonging to the Government or other authorities enumerated in the notification.
11) Subsequently, by notification dated 15.04.1996 issued by the Government, the powers of BMTF was further extended as indicated in the said notification, which reads as under:-
"PROCEDING OF THE GOVERNMENT OF KARNATAKA Sub: Creation of Bangalore Metropolitan Task Force.175
Read: 1) G.O.No.UDL 247 MNU 95 dated 19.03.1996 Government letter No.HUD 646 MNY 95 dated 21.12.1995.
Preamble:
Bangalore Metropolitan Task Force (BMTF) is constituted under G.O.No.UDD 247 MNU 95 dated 19.03.1996 headed by Deputy Inspector General of Police at Government level to enforce the provisions of the following Acts to safeguard the properties of respective local bodies and Boards:
a) The Karnataka Municipal Corporation Act, 1976.
b) The Bangalore Development Authority Act, 1976.
c) The Karnataka Municipality Act, 1964.
d) The Bangalore Water Supply and Sewerage Act, 1964.
e) The Karnataka Slum Areas (Improvement, and Clearance) Act, 1973.
Now, the Deputy Inspector General of Police has proposed following further powers to Bangalore Metropolitan Task Force for smooth and proper enforcement of provisions of above acts in addition to G.O.read at Sl.No.(1) above.
The employees of Bangalore City Corporation, Bangalore Development Authority. The Bangalore Water Supply and Sewerage Board, Karnataka Slum Areas (Improvement & Clearance) Boards and Municipal Councils in Bangalore Metropolitan Area shall give every assistance required by Bangalore Metropolitan Task Force in its work;
The Police Department shall provide all the assistance whenever required by the Task Force in its operations.
The detection of commission or any design or committing any offences of investigation and prosecution of such offences relating to unauthorized occupation of any land which is an 176 offence under the above referred enactments will also include any other offences & irregularities including change of khatas.
To identify the employees/officers of the above organization who collude with the public in making them to commit the offences.
Hence this order.
Government Order No.UDD 247 MNU 95, Bangalore Dated 15.04.1996 In continuation of Government Order read at Sl.No.1 (1) above, Government are pleased to extend further powers to Deputy Inspector General of Police, Bangalore Metropolitan Task Force, as indicated in item Nos. 1 to 4 in preamble for smooth and proper functioning of the force."
Thus from the above it is clear that, in addition to the powers conferred under the notification dated 19.03.1996, BMTF was empowered to detect commission of or design for committing any offences; to investigate and launch prosecution for such offences relating to unauthorized occupation of any land which is an offence under the enactments referred to therein including any other offences and irregularities including change of katha. BMTF was also empowered to identify the employees and/or officers of such organizations who collude with the public in making them to commit the offences. By notification dated 177 27.05.1996 issued by the Home Department of State Government, the BMTF was declared as a 'Police Station' in terms of Section 2(s) of Cr.P.C. and its area of jurisdiction was within Bangalore Metropolitan Area.
12) At that stage, a batch of writ petitions came to be filed before this court by one Dr. S.M. Kalligudd and others, who were employees of BBMP, questioning the jurisdiction and authority of BMTF in registering cases against them for the offences punishable under Sections 420, 465 , 120-B and 109 of IPC. Those writ petitions were disposed of by order dated 28.05.1997, reported in (1998) 1 KLJ 252. This court in the said decision after referring to the Notifications dated 19.03.1996 and 27.05.1996 (extracted supra), and also considering the fact that the BMTF was declared as a 'Police Station' in terms of Section 2(s) of Cr.P.C., held that the Officer In charge of the said Police Station (BMTF) can register a case and proceed with the investigation of case if the facts contained in the FIR disclose offences under the said Special Acts enumerated 178 therein read with or without those under the Indian Penal Code and the Karnataka Police Act. Consequently, it was held that, if the FIR discloses commission of the offences only under Indian Penal Code or under the Karnataka Police Act, then it will not be competent on the part of the officer-in-charge of BMTF Police Station to proceed with the investigation thereof. Subsequent to the decision of this Court in Dr. S.M. Kalligudd, the Government thought it necessary to entrust some more functions and powers and functions to BMTF for better protection of Government lands including Tanks, Lakes, Tank-beds, etc. in the areas falling within Bangalore District excluding Anekal Revenue Taluk but including Bangalore Metropolitan area. In that regard, the Government issued notification dated 28.08.1997 in partial modification of the earlier notifications dated 19.03.1996 and 15.04.1996, which reads as under:-
ORDER NO.UDD 110 MNU 97, BANGALORE DATED 28TH AUGUST 1997 179 After considering the above aspects, in partial modifications of the Government Order read at (1) and (2) above, Government are pleased to order the following namely:-
The Inspector General of Police shall be the head of the task force with the designation "The Inspector General of Police, Bangalore Metropolitan Task Force". The command, Supervision and Administration shall vest in the Inspector General of Police Task Force.
The functions of the Task Force shall be as follows:
1. Better protection of the property (including lands) belonging to the Bangalore City Corporation, the Bangalore Development Authority, The Bangalore Water Supply and Sewerage Board, the Karnataka Slum Clearance Board, the City Municipal Councils, the Town Municipal Council and to the Government, including tanks, lakes and tank-beds handed over for maintenance to the Forest Department within the Bangalore District excluding Anekal Revenue Taluk but including Bangalore Metropolitan Area.
2. The detection of Commission or any design to commit any offence, the investigation and prosecution of such offences relating to the unauthoirsed occupation of any land belonging to the Government, the Bangalore City Corporation, the Bangalore Development Authority, The Bangalore Water Supply and Sewerage Board, the Karnataka Slum Clearance Board, the City Municipal Councils, the Town Municipal Council within Bangalore Metropolitan and also other offences and irregularities committed under the following enactments.180
a) The Karnataka Municipal Corporation Act, 1976
b) The Bangalore Development Authority Act, 1976
c) The Karnataka Municipalities Act, 1964
d) The Bangalore Water Supply and Sewerage Board Act, 1964
e) The Karnataka Slum Areas (Improvement and Clearance) Act, 1973.
f) The Karnataka Land Revenue Act, 1964
g) The Karnataka SC & ST (Prohibition of Transfer of Certain Lands) Act, 1978
h) The Karnataka Land Reforms Act, 1961
i) Inam Abolition Act
j) The Indian Penal Code
k) The Karnataka Police Act, 1963
3. To identify those employees and officers of the above organizations who collude with the public in committing the offences by creating false and forged documents and which involves loss of revenue and to take action against them as per law.
4. All the employees and officers of the concerned organizations shall furnish all the information regarding the offences and irregularities aforementioned to the Bangalore Metropolitan Task Force and shall provide all assistance and co-operation without delay for the effective performance of its duties. 181
5. The Police Department shall provide all the necessary and adequate assistance and support including the armed police platoons without any delay whenever requisitioned by the Bangalore Metropolitan Task Force
6. The Bangalore Metropolitan Task Force will be a field unit of the Urban Development Department of Government of Karnataka and work under the over all supervision and control of the Principal Secretary, Urban Development Department.
7. In respect of revenue lands, tanks, lakes and tank-beds the Inspector General of Police, Bangalore Metropolitan Task Force will directly report to the Principal Secretary, Revenue Department, Government of Karnataka and co-ordinate the operations. The Inspector General of Police, Bangalore Metropolitan Task Force shall furnish periodical statements and progress reports to the Government. He shall also send copy of the reports to the Commissioners, Bangalore City Corporation, the Bangalore Development Authority, The Commissioner of City Municipal council or Chief Officer of Town Municipal Council, Deputy Commissioner, Bangalore District, Secretary, Karnataka Slum Clearance Board, Chairman, Bangalore Water Supply and Sewerage Board and the Divisional Commissioner, Bangalore Division, as the case may be..
By order and in the Name of the Governor of Karnataka, Sd/-
Under Secretary to Government, Urban Development Department"
182
Thus, as per the notification dated 28.08.1997 extracted supra, a police officer of the rank of Inspector-General of Police was made as head of BMTF; BMTF was empowered to investigate into the offences relating to unauthorized occupation of the property including lands belonging to the Government and other authorities mentioned therein, as also tanks, lakes and tank-beds handed-over to the Forest Department. BMTF was also authorized to undertake detection of commission of or any design to commit any offence and to investigate as also to launch prosecution for such offences relating to unauthorized occupation of any land belonging to Government and other authorities, and also other offences and illegalities committed under the five enactments enumerated in Notification dated 19.03.1996 and also other enactments like, Karnataka Land Revenue Act, Karnataka SC & SC (Prohibition and Transfer of Certain Lands ) Act, Karnataka Land Reforms Act, Inam Abolition Act, Indian Penal Code and Karnataka Police Act.
The BMTF was also authorized to identify the employees and officers of the Organizations enumerated therein, who 183 collude with the public in making them to commit the offences of creating false and forged documents which involves loss of revenue and also to take action against such employees in accordance with law.
13) Subsequently, considering the proposal submitted by the head of BMTF, the Government issued notification dated 17.11.2004 substituting Paragraphs- 1 & 2 to the notification dated 28.08.1997. The notification dated 17.11.2004 reads as under:-
G.O.No.UDD 132 MNU 2004, Bangalore, dated 17.11.2004 After careful consideration of the proposal of Inspector General of Police, Bangalore Metropolitan Task Force, Bangalore the Government are pleased to order that for the paragraphs 1 and 2 under the "The functions of the task force" in G.O.No.UDD 110 MNU 97, dated 28.8.97 the following shall be substituted:-
1. "Better protection of property (including lands) belonging to Government, Bangalore City Corporation, Bangalore Development Authority, Bangalore Water Supply and Sewerage Board, Karnataka Slum Clearance Board, City Municipal Councils, Town Municipal Councils including tanks, lakes and tank-beds handed over for maintenance to the Forest Department within Bangalore Urban District, Bangalore Rural District and in Bangalore Metropolitan Region as defined in section 2 (c) BMRDA Act, 1985" and the areas coming under the jurisdiction of Bangalore-Mysore Infrastructure Corridor Local Planning Authority in Bangalore District and any other property specified by Government from time to time through notifications and Government Orders.184
2. The detection of Commission or any design to commit any offence, the investigation and prosecution of such offences relating to the unauthorized occupation of land belonging to the Government, the Bangalore City Corporation, the Bangalore Development Authority, the Bangalore Water Supply and Sewerage Board, the Karnataka Slum Clearance Board, the City Municipal Councils and Town Municipal Councils in the jurisdiction of Bangalore Urban District, Bangalore Rural District and in Bangalore Metropolitan Region as defined in Section 2 (c) of BMRDA Act, 1985 and the areas coming under the jurisdiction of Bangalore-Mysore infrastructure Corridor Local Planning Authority in Bangalore District and in any other area specified by Government from time to time through notifications and Government Orders and other offences and irregularities committed under the following enactments.
1. The Karnataka Municipal Corporations Act, 1976
2. The Bangalore Development Authority Act, 1976
3. The Karnataka Municipalities Act, 1964
4. The Bangalore Water Supply and Sewerage Board Act, 1964
5. The Karnataka Slum Areas (Improvement and Clearance Act, 1973)
6. The Karnataka Land Revenue Act, 1964
7. The Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands)Act, 1978
8. The Karnataka Land Reforms Act, 1961
9. Inam Abolition Acts
10. The Indian Penal Code
11. The Karnataka Police Act, 1963
12. The BMRDA Act, 1985.
Thus, reading of the contents of all the notifications extracted supra make it clear that, the Government never intend to create BMTF as a 'General Police Station' for dealing with all kinds of offences and thereby create overlapping of powers conferred on General Police Stations. However, in spite of limited powers and functions 185 conferred, the BMTF started registering cases involving I.P.C. offences and offences in relation to private properties. This led to filing of large number of petitions before this court questioning the authority of BMTF to register the cases. In the light of this, the Government thought it necessary to clarify the position as to the powers and functions of BMTF to register the cases and consequently, issued notification dated 02.02.2013, which reads as under:-
PROCEEDINGS OF THE GOVERNMENT OF KARNATAKA Subject: Functions and powers of Bangalore Metropolitan Task Force (BMTF) PREAMBLE:
The Government vide order No.UDD 247 MNU 95 dated 19.03.1996 has given sanction to constitute a force to be called the Bangalore Metropolitan Task Force (BMTF). Vide Government Order No.UDD 247 MNU 95 dated 15.04.1996 it has extended further powers to this Task Force. Vide Notification No.HD 231 PEG 95 dated 27.05.1996, the Government has declared the office of the Deputy Inspector General of Police, BMTF Bangalore as a police Station for the Bangalore Metropolitan area u/s 2 (s) of the Code of criminal Procedure, 1973 in respect of certain offences specified in the Notification. Subsequently Government has issued orders No.UDD 110 MNU 97, dated 28.08.1997, G.O.NO.UDD 1 BMR 2001 dated 06.08.2001, Notification No.HD 181 POP 2001 dated 02.09.2002, G.O.No.UDD 132 MNU 2004 dated 17.11.2004, G.O.NO.UDD 88 BMR 2004 dated 22.06.2004, G.O.No.UDD 403 MNU 2010, dated 18.02.2011 with regard to the powers and functions of the BMTF.186
2. Bangalore Metropolitan Task Force (BMTF) constituted in 1996 was specially entrusted with the task of protection of Government lands, lakes and public property in the city of Bangalore. They were specially empowered to deal with the offences arising out of the steps taken by them in line with these objectives.
3. However there is confusion with regard to the jurisdiction and scope of the powers of the BMTF. An appraisal of the large number of cases being investigated by the BMTF in which investigation has been stayed by the Honourable High Court reveals that investigations in majority of cases in being conducted under Indian Penal Code (IPC) only. No offence has been registered and being investigated under the Special Acts pertaining to protection of Government lands, property etc. It is also seen that investigations have been taken up under the Act like Karnataka Town and Country Planning Act under which the BMTF has not been specifically authorized.
4. The deliberations and objections leading to the issue of Government Order No.UDD 247 MNU 95 dated 19.03.1996 and notification No.HD 231 PEG 95 dated 27.05.1996 clearly bring out that the powers under relevant provisions of IPC were entrusted for effective enforcement of the enactments pertaining to urban governance. All subsequent orders and notifications are in consonance with this approach only. The Government order creating BMTF states that BMTF shall work for the better protection of the public properties in the Bangalore Metropolitan Area. It shall take special measures to protect tanks, lakes and tank beds in the Bangalore Metropolitan Area. BMTF booking cases under IPC for forgery, atrocities is encroachment on the powers of the local jurisdictional police station. Government envisaged BMTF as a specialized force for the offences under Special Acts. BMTF straying the other areas would result in loss of focus and objectives for which it was created. This would also result in thin spreading and burdening of the manpower of the BMTF. Most importantly the function of protection of the public properties like lakes, tanks, parks in the Bangalore Metropolitan Area would recede in to the background. BMTF investigating cases for all kinds of offences makes it like a Police Station for the entire Bangalore Metropolitan Area which was neither intended by the Government and nor is in public interest.
5. The first notification No.HD 231 PEG 95 of the Government after creation of BMTF issued on 27.5.1996 was also the subject matter before the Honorable High Court which vide its order in Dr.S.M.Kalligudd and Others vs. State of Karnataka and Others on 28 May, 1997 has held "On a plain reading of the notification it is quite clear that the Officer-in-charge of the said police station can 187 register a case and proceed with the investigation of case if the facts containing in the FIR disclose the offences under the said Special Acts read with or without those under the Indian Penal Code and the Karnataka Police Act. Consequently, it has to be held that if the FIR discloses commission of offences only under the Indian Penal Code or under the Karnataka Police Act, then it will not be competent on the part of the Officer-in-charge of the police station constituted under Annexure-
H to proceed with the investigation thereof." Thus the Honorable High court and made it clear that he jurisdiction of the Task Force operates when there is an offence under the Special Acts dealing with the protection of Government lands, lakes and public property in the Bangalore Metropolitan Area. This is clearly in line with Government objectives also. The Government had never intended to create BMTF as a Police Station for all offences in the Bangalore Metropolitan Area.
6. There appears to be misinterpretation of subsequent orders of the government and especially Notification No.HD 181 POP 2001 dated 2.9.2001 which does not refer specifically to any of earlier orders and notifications. It is therefore, necessary to clarify the position in line with Government's objectives and law laid down by the Honorable High Court in the case mentioned above. It is necessary to reiterate that the basis on which the Government issued the notification which was the subject matter in the case Dr.Kalligudd and Others vs. State of Karnataka And Others on 28 May, 1997 in the Honorable High Court has not changed. Thus the law laid down by the Honorable Court is to be followed. The objective for which the BMTF was created and its jurisdiction and focus needs to be limited to Special Acts which empower it to take steps for the purposes of protection of Government lands, lakes and public property in the Bangalore Metropolitan Area. Hence, the following order:-
GOVERNMENT ORDER NO.UDD 349 MNU 2011, BANGALORE DATED 02-02-2013
7. Government is pleased to supersede all orders and notifications issued subsequent to Government order No. UDD 247 MNU 95 dated 19.03.1996. Hence Government Order No. UDD 247 MNU 95 dated 15.04.1996, Notification No. HD 231 PEG 95 dated 27.05.1996, G.O.No. UDD 110 MNU 97 dated 28.08.1997, G.O.No. UDD 1 BMR 2011 dated 06.08.2011, Notification No. HD 181 POP 2001 dated 02.09.2002, G.O.No. UDD 88 BMR 2004 dated 22.06.2004, G.O.No.UDD 132 MNU 2004 dated 17.11.2044, G.O.NO.UDD 403 MNU 2010 dated 18.02.2011 with regard to the powers and functions of the BMTF stand superseded. IN addition to the enactments mentioned in Government Order No.UDD 247 MNU 95 dated 188 19.03.1996, the Bangalore Metropolitan Task Force (BMTF) is empowered to enquire into the offences pertaining to Government land and property under the following laws in the Bangalore Metropolitan area.
1. Karnataka Land Revenue Act, 1964
2. Karnataka Land Reforms Act, 1961
3. Inam Abolition Acts
4. The BMRDA Act, 1985
5. Karnataka SC/ST (Prohibition of Transfer of Certain Lands) Act, 1978
8. BMTF can register a case and proceed with the investigation of case if the facts contained in the complaint disclose the offences under the Special Acts mentioned in G.O.No.UDD 247 MNU 95 dated 19.03.1996 and those mentioned above read with or without those relevant under the Indian Penal Code and the Karnataka Police Act. If the complaint discloses commission of offences only under the Indian Penal Code or under the Karnataka Police Act, then it will not be competent on the part of the BMTF to proceed with the investigation thereof.
14) This notification dated 02.02.2013 was assailed in a Public Interest Litigation (PIL) before this court in W.P. No.12381-12382/2013, wherein it was alleged by the petitioners therein that the Government has curtailed the powers of BMTF and has tried to curb the activities of BMTF with an intention to shield the corrupt politicians and officers. In the said writ petitions, the State contended that the Government has not curtailed the powers of BMTF, but has only issued clarification regarding powers and functions of BMTF. In the light of the statement of 189 objections filed by the Government, the Public Interest Litigation was disposed of observing thus in Paragraphs- 4 & 5:-
4. After perusal of the statement of objections and the submissions made on behalf of the respondents, it was clearly and fairly conceded on behalf of the petitioners that the powers of the BMTF were not sought to be curtailed by the impugned order, but in fact, clarified with the condition that if the complaint discloses commission of offences only under Indian Penal Code or the Karnataka Police Act, it would not be competent for the BMTF to proceed with the investigation thereon. Barring that, there is no prohibition or restriction on BMTF against detection or investigation of any offences under the specified enactments or against implication of any Government Officer if he were found to be involved in the commission of the alleged offence.
5. In view of these submissions and clarifications, the petitions are not required to be entertained and in fact, they are not pressed for 190 any further orders. Accordingly, they are disposed of along with the interim application made therein, with no order as to cost."
Thus, as per notification dated 19.03.1996, whereunder BMTF was constituted and as held by this Court in Dr.S.M. Kalligudd's case, BMTF was empowered to register and investigate cases only relating to unauthorized occupation of public properties which constitute an offence under the enactments enumerated therein with or without any of the offences punishable under Indian Penal Code, as indicated in the notification dated 27.05.1996. In addition to this, in accordance with the notification dated 28.08.1997, issued subsequent to the decision of this Court in Dr. S.M. Kalligudd's case, the powers of BMTF was extended to identifying those employees and officers of the organizations mentioned therein, who collude with the public in committing the offences by creating false and forged documents, which involves loss of revenue and to take actions against them as per law. Thus, from the aforesaid notifications, it is clear that the object of 191 constituting BMTF was for better protection of the property belonging to the Government and other organizations enumerated in the notifications, which includes BBMP. Though BMTF is declared as a 'Police Station' in terms of Section 2(s) of Cr.P.C., it cannot be held as a 'Police Station' in general terms, but a ' Police Station', which is required to function within the limited powers and spheres.
15) Thus, from the above discussions, it is clear that the object of constituting BMTF was to protect the public properties and it is empowered to detect any unauthorized occupation or construction over the public property and to launch prosecution against any persons who indulge in such activities. Of course, as indicated in the notification dated 28.08.1997 extracted supra, the BMTF is also empowered to identify the Officers and officials of the organizations who collude with the public in creating and fabricating documents and thereby cause loss to the funds of the authorities and to launch prosecution against such persons. Thus, reading of various notifications 192 issued by the State Government in relation to the constitution, objects, powers and functions of BMTF, makes it clear that BMTF has no jurisdiction to register the case and investigate any offences regarding unauthorized or illegal construction on private properties. It has no power to register and investigate cases involving I.P.C. offence/s only.
16) Section 321 of KMC Act sets-out the powers of the commissioner of the Corporation in relation to unauthorized or illegal construction by any person over the property owned by him or developed by him. Various notifications produced by the learned S.P.P. indicates that the Commissioner has delegated his general powers to the Engineers of the Town Planning Section and they have been authorized to issue necessary orders where there are constructions in violation of any permission obtained or where construction is undertaken without permission. Therefore, such engineers are under an obligation to prevent any unauthorized or illegal constructions over the 193 property by private individuals and to take necessary action. However, the moot question is, wherever these engineers have failed to take any such actions as required by Section 321 of KMC Act or under any other provisions and thereby have failed to prevent unauthorized/illegal constructions, whether BMTF police have jurisdiction to proceed against such Engineers or officials of BBMP for the alleged offences under Sections 214, 217, 109, 119 of IPC and Section 321(B) of KMC Act.
17) In all these cases, as noticed supra, the accusation made against these petitioners is that, they have either deliberately or wantonly and for extraneous considerations omitted to take actions as required by law to prevent unauthorized/illegal construction over the private properties. Petitioners have not been accused of creating false and forged documents in collusion with public and thereby causing loss of revenue.
18) Having regard to the specific powers and functions of BMTF as narrated in various notifications 194 including the clarificatory notification recently issued by the Government on 02.02.2013, it is clear that BMTF has no jurisdiction to register any cases and investigate any offences relating to the alleged unauthorized/illegal constructions over the private properties. No doubt, as per Section 321-B of KMC Act, the jurisdictional officer who is proved to have failed to prevent unauthorized deviation or construction that have taken place in his jurisdiction shall be liable for such punishment as may be prescribed. Thus, failure to prevent unauthorized deviation or construction is an offence under the KMC Act. However, as noticed supra, the object and purpose of constituting BMTF is to protect the public properties and to prevent any encroachment or illegal construction over the public properties belonging to the Government or authorities enumerated therein. Therefore, even where the alleged offence is one under Section 321-B of KMC Act, if it is in relation to an unauthorized deviation or construction over private property, in my considered opinion, the BMTF has no jurisdiction to register the case and investigate the same. In 195 addition to this, though Section-321(B) makes such omissions an offence, it does not specify the nature of punishment. Though this section was introduced into the statute in the year 2007, till today, nature and extent of punishment to be imposed, is not prescribed. As a result, even if a person is found guilty of said offence, he cannot be punished. It is for the Government to look into this and take necessary steps in this regard.
19) Before concluding on this point, it is necessary to make it clear that this court is not in any way legalizing the construction activities carried-on without obtaining permission from the competent authority under KMC Act or any other local authority or any construction in violation of permission obtained, nor this court is against taking action against the officials who fails to prevent such unauthorized or illegal constructions. Power to take action against such erring officials or officers is one thing, but power to prosecute such persons for such omissions and lapses is entirely different. When the jurisdiction of an authority to 196 register criminal case and to investigate any offence or to launch prosecution is questioned, it has to be examined on the touchstone of right to liberty guaranteed under Article 21 of Constitution of India.
20) Initiation of criminal prosecution and summoning of a person to answer charges results in serious consequences and it affects the right to liberty of such person/s. Therefore, such actions should be in accordance with the law and should be by a person or authority recognized by law, as otherwise it would offend the right guaranteed under Article 21 of the Constitution of India. It is well settled rule of interpretation that penal statutes are to be interpreted strictly. It is in this background the power and jurisdiction of BMTF to register and investigate the cases and to launch prosecution has been examined in the light of the purpose for and the object with which the said Force was constituted and was conferred the status of 'Police Station', as also in the light of the powers conferred and functions enumerated.
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21) In view of the above discussions, in my considered opinion, the registration of the case by BMTF police against these petitioners alleging the aforesaid offences in relation to unauthorized/illegal construction over the private properties, was without jurisdiction and authority of law, as such, the cases registered by BMTF police and the prosecutions launched thereon are liable to be quashed. Hence, I answer Point No.1 accordingly. Regarding Point No.2:
22) The offence punishable under Sections 214 and 217 of IPC are non-cognizable offences. The offence punishable under Sections 109 and 119 of IPC in relation to the offences under Section 214 and 217 of IPC also are non-cognizable offences. As noticed supra, the nature and extent of punishment for the offence under Section 321-B of KMC Act is not prescribed. Therefore, there is no indication as to whether it is a cognizable or non-cognizable offence. Section 155 of Cr.P.C deals with the procedure to be adopted in respect of an information received by an 198 officer-in-charge of a police station relating to commission of non-cognizable offence. According to Sub-section (1) of Section 155 of Cr.P.C., when an information is given to the officer-in-charge of the Police Station regarding commission of a non-cognizable offence within the limits of such police station, the officer-in-charge of the police station is required to enter or cause to be entered the substance of the information in the book kept for such purpose and refer the informant to the Magistrate. Sub-section (2) of Section 155 of Cr.P.C., creates an embargo on the part of the police officer to investigate the non-cognizable case without the order of a Magistrate having power to try such case or commit the case for trial. According to sub-section (3), where the Magistrate having power to try such cases or commit the cases for trial, issues order, the police officer may exercise same powers in respect of the investigation, as an officer-in-charge of a police station, may exercise in a cognizable case.199
23) Thus, reading of sub-section (1) Section 155 of Cr.P.C. makes it clear that, when an information as to the commission of non-cognizable offence is given, the officer- in-charge of the police station has to merely enter the substance of such information in the prescribed book and refer the informant to the Magistrate. Section 155 of Cr.P.C. does not contemplate the submission of any report to the Magistrate nor the Section empowers or obligates the officer-in-charge of police station seeking permission to investigate. The very language of sub-section (1) of Section 155 of Cr.P.C. that the officer-in-charge of the police station is required to refer the informant to the Magistrate indicates that the informant in relation to a non-cognizable offence is required to approach the Magistrate and seek necessary orders regarding investigation. The Section does not empower the officer-in-charge of the police station to submit report to the Magistrate and seek permission. This Court in the case of Anand Singh Vs. State of Karnataka in Crl. P. No.3082/2007 disposed of on 22.10.2008 (supra), had an occasion to consider similar 200 question and it has been held therein that the police officer-in-charge of the police station who receives an information regarding commission of non-cognizable offence is not obliged to submit report to the Magistrate and seek permission. It has been further held that it is for the informant to approach the Magistrate and seek necessary permission. It is only if the informant approaches the Magistrate and in the event of the Magistrate directing investigation, the officer-in-charge of the police station gets jurisdiction to investigate into the matter.
24) In the case of State of U.P. Vs. Ram Nath [(1972) 13 SCC 130] the Apex Court while considering an appeal filed by the State of U.P. against the order of Allahabad High Court quashing the charges framed by the Magistrate for the offences under Sections 78 & 79 of Trade and Merchandise Marks Act, 1958, which are non- cognizable offences, has noticed the procedures to be followed under Section -155 of Cr.P.C. as under in Para-7 201 "7. ........................... In such cases under Section 155 of the Criminal Procedure Code when an information as given to an officer- incharge of the Police Station of the commission of a non-cognizable offence, he has to enter the substance of the information in a book to be kept for the purpose and refer the informant to the Magistrate, but he cannot under sub- section (2) investigate such a case without the order of a Magistrate. On receiving such an order, any Police Officer may exercise the same powers in respect of the investigation (except the power to arrest without warrant) as an officer-in-charge of police station may exercise in a cognizable case. On receipt of a report from the Police in compliance with such orders, the Magistrate may if the report discloses the commission of an offence try the accused by the procedure prescribed under Section 251-A of the Criminal Procedure Code. This being the legal position in this case, the Magistrate in our view has followed the correct procedure...........".
25) Though in relation to cognizable offence, even if the information discloses commission of such offence 202 outside the limits of the police station, the officer-in-charge of police station is required to receive the same, enter the substance of the same in the prescribed book and proceed further , but in respect of non-cognizable offence, the officer-in-charge of police station is not required to receive the same if the offence alleged has been committed outside the limits of the police station.
26) The decisions relied upon by the learned S.P.P. in the cases reported in Brij Lal Bhar Vs. State of U.P. [2006 Crl.L.J. 3334 (All.)], Kunwar Singh Vs. State of U.P.[2007 Crl.L.J. 1364 (All.) ], S.Murari Vs. State of Karnataka [2004 Crl.L.J. 2272 (Kar.)], Het Ram Beniwal Vs. State of Rajasthan [1988(1)WLN 350 (Rajastan)] do not support the contention raised by him. On the other hand, as could be seen from all the reported decisions, the informants before the police in respect of reports in relation to non-cognizable offences, approached the Magistrate seeking direction to the police for investigation.
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27) In the cases on hand, the allegations made in the reports lodged by the private individuals disclosed only commission of non-cognizable offence/s. It was for that reason only, the officer-in-charge of BMTF Police Station submitted reports to the jurisdictional Magistrate and sought permission to investigate. The jurisdictional Magistrate in all such cases has accorded permission and it was thereafter the cases were registered and investigation was taken-up. In none of these cases, the informants approached the Magistrate seeking a direction to the police for investigation. Thus, the procedures adopted by BMTF police in submitting reports to the jurisdictional Magistrate and seeking permission, are contrary to the provisions of Section 155 of Cr.P.C. and the permission accorded thereon by the Magistrate on such requisitions, are without authority of law. Therefore, the entire procedures adopted by the BMTF police in registering the case are contrary to the provisions of Section 155 of Cr.P.C. and also opposed to the principles of law laid-down in the aforesaid decision. In view of this, the orders taking cognizance on the charge 204 sheets filed are vitiated, therefore, the prosecutions launched are liable to be quashed. Therefore, I answer Point No.2 accordingly.
Regarding Point No.3:
28) In the light of the findings on Point Nos. 1 & 2, I do not think that it is necessary to record any opinion on the question as to whether in the facts and circumstances of the case, sanction under Section 197 of Cr.P.C. was condition precedent for the court taking cognizance of the offences. Therefore, I refrain from expressing any opinion on this aspect of the matter.
29) In the light of my findings on Point Nos. 1 & 2, registration of the cases by BMTF police and the prosecutions launched thereon against these petitioners are bad in law and are liable to be quashed.205
30) In the result, the petitions are allowed. The FIRs registered and the charge sheets filed by BMTF police against the respective petitioners as detailed in the table noted in Para-1 of this order, are hereby quashed.
SD/-
JUDGE KGR*