Chaluvegowda vs State Of Karnataka on 6 February, 2019

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Karnataka High Court

Chaluvegowda vs State Of Karnataka on 6 February, 2019

Bench: John Michael Cunha

                            1




     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 6TH DAY OF FEBRUARY, 2019

                          BEFORE

      THE HON'BLE MR. JUSTICE JOHN MICHAEL CUNHA

     CRIMINAL PETITION Nos.4791/2016 AND 4792/2016

IN CRL.P. No.4791/2016:

BETWEEN:

CHALUVEGOWDA
S/O KARI GOWDA,
AGED ABOUT 47 YEARS,
R/O BOOCHAHALLI VILLAGE,
BILIKERE (HO), HUNSUR TALUK,
MYSORE DISTRICT - 571105.             .. PETITIONER

(BY SRI.A.H.BHAGAVAN, ADV.)

AND:

1.     STATE OF KARNTAKA
       BY HUNSUR TOWN POLICE,
       REP. BY THE STATE
       PUBLIC PROSECUTOR,
       HIGH COURT BUILDINGS,
       BENGALURU - 560 001.

2.     DEVARAJ,
       REVENUE INSPECTOR,
       BILIKERE (HO), HUNSUR TALUK,
       MYSORE DISTRICT-571105         .. RESPONDENTS

(BY SRI.I.S.PRAMOD CHANDRA, SPP-II)
                           2




     THIS CRIMINAL PETITION IS FILED U/S 482 Cr.P.C.
PRAYING    TO   QUASH     THE    FIR/COMPLAINT    IN
CR.NO.146/2016 OF HUNSUR TOWN POLICE, HUNSUR FOR
THE OFFENCE P/U/S 417, 465, 466, 471, 162 AND 469 OF
IPC AND R/W 192(A) OF KLR ACT, PENDING ON THE FILE
OF THE LEARNED ADDL. CIVIL JUDGE (SR.DN) AND CJM
COURT, HUNSUR, MYSORE DISTRICT.

IN CRL.P. No.4792/2016:

BETWEEN:

HOMBAMMA
W/O KARI GOWDA,
AGED ABOUT 75 YEARS,
R/O BOOCHAHALLI VILLAGE,
BILIKERE (HO), HUNSUR TALUK,
MYSORE DISTRICT - 571105.             .. PETITIONER

(BY SRI.A.H.BHAGAVAN, ADV.)

AND:

1.     STATE OF KARNTAKA
       BY HUNSUR TOWN POLICE,
       REP. BY THE STATE
       PUBLIC PROSECUTOR,
       HIGH COURT BUILDINGS,
       BENGALURU - 560 001.

2.     DEVARAJ,
       REVENUE INSPECTOR,
       BILIKERE (HO), HUNSUR TALUK,
       MYSORE DISTRICT.               .. RESPONDENTS

(BY SRI.I.S.PRAMOD CHANDRA, SPP-II)
                                3




     THIS CRIMINAL PETITION IS FILED U/S 482 Cr.P.C.
PRAYING    TO   QUASH    THE     FIR/COMPLAINT    IN
CR.NO.147/2016 OF HUNSUR TOWN POLICE, HUNSUR FOR
THE OFFENCE P/U/S 417, 465, 471, 162, 469 OF IPC AND
R/W 192(A) OF KLR ACT, PENDING ON THE FILE OF THE
LEARNED ADDL. CIVIL JUDGE (SR.DN) AND CJM COURT,
HUNSUR, MYSORE DISTRICT.

     THESE PETITIONS COMING ON FOR ADMISSION,
THIS DAY, THE COURT PASSED THE FOLLOWING:

                          ORDER

Heard the learned counsel for the petitioners and perused the records.

2. Petitioners have sought to quash the FIR registered against them in Crime Nos.146/2016 and 147/2016, respectively, for the offences punishable under Section 417, 465, 466, 471, 162 and 469 of IPC read with Section 192(A) of KLR Act.

3. When these matters were taken up for hearing, learned SPP-II appearing for respondent No.1 submitted that on completion of the investigation, the Investigating Officer has submitted 'B' report on 26.7.2018. 4

4. In view of the said submission, the petitions do not survive for consideration.

Accordingly, the petitions are dismissed. In view of dismissal of these petitions IA-1/2016 in both the petitions stand dismissed.

Sd/-

JUDGE ln.

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