Karnataka High Court
Sudeep Shetty vs State Of Karnataka on 19 February, 2025
Author: S.R.Krishna Kumar
Bench: S.R.Krishna Kumar
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NC: 2025:KHC:7337
CRL.P No. 5081 of 2024
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 19TH DAY OF FEBRUARY, 2025
BEFORE
THE HON'BLE MR JUSTICE S.R.KRISHNA KUMAR
CRIMINAL PETITION NO. 5081 OF 2024
BETWEEN:
1. SUDEEP SHETTY,
WRONGLY MENTIONED AS
SANDEEP SHETTY NITTE IN FIR,
S/O LATE SANJEEFVA SHETTY,
AGED ABOUT 38 YEARS,
RFA/T NO 5-160B, PALDADI DARKAS HOUSE,
NITTE BLOCK, KARKALA TALUK,
NITTE, UDUPI 574110..
2. PRAKASH H.,
WRONGLY MENTIONED AS PRAKASH
HANDOTTU IN FIR,
S/O SHANKARA POOJARY,
AGED ABOUT 39 YEARS,
R/AT 3-86(7), HANDATTU,
KOTATHATTU, UDUPI 576221.
3. SANJITH POOJARY,
WRONGLY MENTIONED AS SANJEETH
KOTYAN IN FIR,
Digitally S/O JAGANNATHA POOJARI,
signed by AGED ABOUT 31 YEARS,
VANAMALA R/AT 3-282, HARDHADDU BARKE,
N SANOOR POST, KARKALA TALUK,
Location: UDUPI - 574 114.
HIGH
COURT OF
KARNATAKA 4. P NARASIMHA R GAMSKAR,
WRONGLY MENTIONED AS
GAMSKAR N IN FIR,
S/O P RAGHAVENDR GAVASKAR,
AGED ABOUT 27 YEARS,
R./AT 2-69C, SHREE SHANTHADURGA NILAYA
VASUKI NAGARA ROAD, SANTHEKATTE,
PUTTUR, UDUPI 576 105.
...PETITIONERS
(BY SRI. VASANTHA KUMARA., ADVOCATE)
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NC: 2025:KHC:7337
CRL.P No. 5081 of 2024
AND:
1. STATE OF KARNATAKA,
BY KUNDAPURA POLICE STATION,
UDUPI, REP BY THE STATE PUBLIC PROSECUTOR
HIGH COURT OF KARNATAKA,
HIGH COURT BUILDING,
BENGALURU 560 001.
2. SRI SURENDRAS SHETTY,
S/O RAMESH SHETTY,
AGED ABOUT 47 YEARS,
R/AT SAHANA ESTATE,
ANKADAKATTE, KOTESHWARA VILLAGE,
KUNDAPURA, UDUPI 576 222.
...RESPONDENTS
(BY SRI. THEJESH, HCGP FOR R1;
SRI. BIPIN HEGDE, ADVOCATE FOR
SMT. LATHA S. SHETTY, ADVOCATE FOR R2)
THIS CRL.P IS FILED U/S.482 CR.P.C BY THE ADVOCATE FOR THE
PETITIONER PRAYING THAT THIS HONOURABLE COURT MAY BE
PLEASED TO QUASH THE FIR IN CR.NO.38/2024 PENDING ON THE FILE
OF RESPONDENT NO.1 KUNDAPURA P.S., FOR THE OFFENCE P/U/S
505(2) OF IPC AND SEC. 66(C) AND 66(D) OF INFORMATION
TECHNOLOGY ACT, PENDING ON THE FILE OF I ADDITIONAL CIVIL
JUDGE (JR.DN.) AND J.M.F.C., KUNDAPURA, UDUPI DISTRICT.
THIS PETITION, COMING ON FOR ADMISSION, THIS DAY, ORDER
WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR JUSTICE S.R.KRISHNA KUMAR
ORAL ORDER
In this petition, the petitioners seek the following relief:
"Quash the FIR in Crime No.38/2024 pending on the file of Respondent No.1 Kundapura PS, for the offences punishable u/s. 505(2) of the IPC, 1860, & u/s 66-C & 66-D of the IT Act, 2000 (also pending on the file of the 1st Addl. Civil Judge (Jr. Dn) and JMFC Court, Kundapura, Udupi District)."-3-
NC: 2025:KHC:7337 CRL.P No. 5081 of 2024
2. Learned High Court Government Pleader on instructions, submits that a 'B' Report in the present case would be filed within a period of two [2] weeks from today.
3. Submission is placed on record.
4. The petition stands disposed of as having become infructuous reserving liberty in favour of respondent No.2 to challenge the 'B' Report and take recourse to such other remedies as available in law.
Sd/-
(S.R.KRISHNA KUMAR) JUDGE RB