Karnataka High Court
Harish Mugare vs State Of Karnataka on 9 September, 2025
Author: M.Nagaprasanna
Bench: M.Nagaprasanna
1
Reserved on : 19.06.2025
Pronounced on : 09.09.2025
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 09TH DAY OF SEPTEMBER, 2025
BEFORE
THE HON'BLE MR. JUSTICE M. NAGAPRASANNA
WRIT PETITION No.11260 OF 2025 (GM - POLICE)
BETWEEN:
HARISH MUGARE
S/O BABU MUGARE
AGED ABOUT 32 YEARS
R/O THOMAPHAJE HOUSE
SHIBAJE VILLAGE
BELTHANGADI TALUK
DAKSHINA KANNADA
KARNATAKA - 574 214.
... PETITIONER
(BY SRI MAYUR D.BHANU, ADVOCATE)
AND:
1. STATE OF KARNATAKA
REPRESENTED BY
THE STATION HOUSE OFFICER
DHARMASTHALA POLICE STATION
REPRESENTED BY THE
STATE PUBLIC PROSECUTOR
HIGH COURT BUILDING
AMBEDKAR VEEDHI,
BENGALURU - 560 001.
2
2. DEPUTY SUPERINTENDENT OF POLICE
BANTWAL DIVISION, BANTWAL
DAKSHINA KANNADA
KARNATAKA - 574 211.
3. PRAKASH SINGH THORAT
DEPUTY SUPERINTENDENT OF POLICE
BANTWAL DIVISION, DAKSHINA KANNADA
KARNATAKA - 574 211.
4. SUPERINTENDENT OF POLICE
NEAR A.B.SHETTY CIRCLE
PANDESHWARA, MANGALORE - 575 001.
5. CENTRAL INVESTIGATION DEPARTMENT
CARLTON HOUSE, BENGALURU - 560 001
REPRESENTED BY ITS HEAD OF BRANCH.
6. CENTRAL BUREAU OF INVESTIGATION
NO. 36, BELLARY BRANCH, GANGANAGAR
BENGALURU - 560 032
REPRESENTED BY DIRECTOR GENERAL OF POLICE.
... RESPONDENTS
(BY SRI SPOORTHY HEGDE N., HCGP FOR R1, R2 AND R4;
SRI P.PRASANNA KUMAR, SPL. PP A/W.,
SRI RAHUL KRISHNA REDDY, ADVOCATE FOR R5 AND R6)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECTING
REINVESTIGATION OF THE CASE IN SPL. C. NO. 60/2023 PENDING
ON THE FILE OF LEARNED II ADDL. DISTRICT AND SESSIONS AND
SPECIAL JUDGE, DAKSHINA KANNADA AT MANGALORE ANNEXURE
-H, BY RESPONDENT NO.6, MONITORED BY THIS HON'BLE COURT
AND ETC.,
3
THIS WRIT PETITION HAVING BEEN HEARD AND RESERVED
FOR ORDERS ON 19.06.2025, COMING ON FOR PRONOUNCEMENT
THIS DAY, THE COURT MADE THE FOLLOWING:-
CORAM: THE HON'BLE MR JUSTICE M.NAGAPRASANNA
CAV ORDER
The petitioner is before this Court seeking a direction for re-
investigation in Special Case No.60 of 2023 pending before the II
Additional District and Sessions and Special Judge, Dakshina
Kannada, Mangalore; investigation be handed over to an
independent investigating agency and also sought direction to
initiate departmental inquiry against the 3rd respondent/
Investigating Officer.
2. Heard Sri Mayur D.Bhanu, learned counsel appearing for
the petitioner, Sri N.Spoorthy Hegde, learned High Court
Government Pleader appearing for respondents 1, 2 and 4 and
Sri P.Prasanna Kumar, learned Special Public Prosecutor appearing
for respondents 5 and 6.
4
3. Facts, in brief, germane are as follows: -
3.1. A crime in Crime No.91 of 2022 comes to be registered
for offences punishable under Sections 302, 323, 392 read with 34
of the Indian Penal Code and for offence punishable under Section
3(2)(v) and 3(2)(va) of the Prevention of Atrocities Act 2015
(hereinafter referred to as 'the Act' for short). The crime comes to
be registered pursuant to a complaint by the petitioner on
18-12-2022. It is the case of the complainant/petitioner that he is
working as Supervisor/Manager at Sarah Farms situated at Shivaji
Village, Belthangadi Taluk owned by one A.C.Kurian. On 17-12-
2022 at about 5.30 in the evening the complainant is said to have
heard a loud commotion and people shouting. Upon hearing the
same, the petitioner is said to have come out of the farm and
followed the voice where he is said to have seen Shreedhar,
deceased employee of the farm and one K.L. Anand Gowda, Mahesh
and others assaulting said Shreedhar. Upon seeing the petitioner,
they said to have ran away from the spot. The
petitioner/complainant is said to have taken said Sreedhar to the
farm house and treated him and asked him to stay in the farm
5
house itself on that day. On the next day ie.., on 18-12-2022 in
the morning around 6.30 p.m. when the petitioner went to the said
place, said Shreedhar was not found and it is noticed that the
accused persons had cut the fence, entered the farm house and
killed Sreedhar and had thrown his body in the middle of the farm.
Upon registration of the complaint on 18-12-2022, the Police
recorded the statement of the petitioner and commenced
investigation.
3.2. The investigation led to the Police filing a charge sheet
not for offences punishable under Sections 302 and 392 or
otherwise, but for offences punishable under Section 323, a non-
cognizable offence. The petitioner who was the first informant of
the incident that happened on 18-12-2022 is now drawn as accused
in a separate crime on the score that he has misguided the police.
Therefore, the petitioner is before this Court seeking re-
investigation into the case in Special case No.60 of 2023 where the
offences are now limited to the one punishable under Section 323 of
the IPC and the provisions of the Act.
6
4.1. The learned counsel appearing for the petitioner Sri
Mayur D.Bhanu would vehemently contend that the Police in a case
which was for an offence punishable under Section 302 of the IPC -
murder failed to arrest the accused persons on the same date. A
post-mortem was conducted on the body and a final opinion of the
report with regard to cause of death is kept pending for receipt of a
toxicology report. Subsequent to registration of FIR when the Police
of Belthangady Taluk failed to arrest the accused, huge protest
cropped up as the deceased was belonging to Scheduled Tribe and
Karnataka Dalitha Sangharsha Samithi has staged that protest. The
department of Forensic Medicine and Toxicology replies to the
queries of the Station House Officer observing that the deceased
died due to cranio-cerebral injuries as result of blunt force trauma
sustained to the head, which is most likely due to fall. The
toxicology report was then submitted with regard to presence of
alcohol and paraquat in the body. The final opinion of the
postmortem report was presence of poison and alcohol in the
stomach and small intestine which is suggestive of the fact that
poison and alcohol was not absorbed into the systemic circulation.
Based upon the report and the conduct of investigation, the Police
7
file a preliminary charge sheet not for offences under Section 302
or 392 of the IPC as was alleged at the time of registration of
crime, but for offence punishable under Section 323 of the IPC and
the provisions of the Act. The preliminary charge sheet was filed at
the time when the Police were yet to collect CDR and CCTV
footages.
4.2. It is the submission of the learned counsel that despite
receiving the postmortem report indicating nature of injuries
sustained and the toxicology report dated 17-01-2023, they were
never produced along with the preliminary charge sheet. Therefore,
he would submit that the investigating officer has misled the
investigation. The petitioner then being aggrieved by the shoddy
investigation, submits a representation for transfer of investigation
to the Central Investigation Department (CID) by quoting all the
lapses and lacunae in the investigation conducted by the
jurisdictional police. On the request of the petitioner, the case was
transferred to the CID on 08-09-2023. The Police then on
22-02-2025 filed additional charge sheet by drawing up accused
No.4/Guruva as the accused in the case at hand. While so doing,
8
the petitioner was also drawn as accused No.5 by invoking the
provisions of Section 195 and 203 of the IPC. It is his submission
that the investigation has been completely misled by the
Investigating Officer and, therefore, it has to be now transferred to
the independent investigating agency.
5. Per contra, learned High Court Government Pleader
appearing for respondents 1, 2 and 4 would submit that it is the
petitioner's complaint that has misled the investigation. The
deceased had consumed poison and had fallen. Due to the fall he
had blunt injuries around the skull and several injuries around the
body. There was no case made out for offence punishable under
Section 302 of the IPC. Therefore, the charge sheet was filed for
offences punishable under Section 323 of the IPC and that of the
Act. Additional charge sheet was filed after completing investigation
and finding out that the petitioner himself has misled the
investigation. He is now drawn as accused No.5 in the charge sheet.
He would submit that the investigation is conducted by the CID and
not by the jurisdictional Police. Therefore, no mala fides could be
attributed to the 3rd respondent/investigating officer. The instances
9
quoted by the petitioner concerning denial of bail are of no avail, as
the petitioner who is wanting to escape is now projecting that the
investigation is shoddy and should be transferred to another
investigating agency. He would seek dismissal of the petition.
6. I have given my anxious consideration to the submissions
made by the respective learned counsel and have perused the
material on record.
7. The afore-narrated facts are not in dispute. The entire
issue triggered from registration of the complaint of an incident that
happens on 18-12-2022. I, therefore, deem it appropriate to notice
the complaint. It reads as follows:
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11
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ಸe/-
ಉಪ 7 ೕ]ಕರು
ಧಮ ಸಳ ೕ ಾ ೆ
ಧಮ ಸಳ"
The complaint is registered before the Dharmasthala Police Station
of an alleged murder of one Shreedhar who is said to have been
killed. This becomes a crime in Crime No.91 of 2022 for the
offences punishable under Sections 302, 323, 392 and 34 of the IPC
and Sections 3(2)(v) and 3(2)(va) of the Act. The Police began to
conduct investigation. The investigation led to filing of preliminary
charge sheet against the accused. The summary of preliminary
charge sheet so filed on 17-03-2023 is as follows:
"ಧಮ ಸಳ ೕ ಾ ಾ ಅ.PÀæ..: 91/2022 ಕಲಂ: 323 'ೊ#ೆ ೆ 34 ಐt:, ಮತು& ಕಲಂ
3(2) (va), ಎ :/ಎ f ಾWF ಪ+ಕರಣದ ೋ„ಾ3ೋಪ ಾ ಪತ+ದ ಾಲಂ ನಂಬ+ 17
*****
12
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ಆದುದ ಂದ ಆ...ಾDತ3ೆಲ.ರೂ ಕಲಂ: 323 'ೊ#ೆ ೆ 34 ಐt:, ಮತು& ಕಲಂ 3 (2) (va), ಎ
:/ಎ f ಾWF 2014 ರಂ#ೆ ಗಳನIಯ )‡ಾಹ ಅಪ3ಾದ ಎಸEರು#ಾ&3ೆಂದು ಈ ೋ„ಾ3ೋಪ ಾ
ಪತ+,
ಸಳ:ಧಮ ಸಳ ೕ ಾ ೆ
D(ಾಂಕ : 17.03.2023"
The preliminary charge sheet was filed for offences punishable
under Section 323 of the IPC and provisions of the Act. The
petitioner being aggrieved by the shoddy investigation, submitted a
representation to the Chief Minister and the Home Minister seeking
transfer of investigation. The representation reads as follows:
"To:
(1)Honble Sri. Siddaramayya
Chief Minister
Govt. of Karnataka
Vidhana Soudha
Bangalore-1
(2). Dr. Sri. G Parameshwara
Hon'ble Home Minister
13
Govt. of Karnataka
Vidhana Soudha
Bangalore - 560 001.
(3) The Chief Secretary
Govt. of Karnataka
Vidhana Soudha
Bangalore-560 001.
Respected Sirs,
Sub: Request to order for Departmental enquiry on
(1) Mr. Prathap Singh Thorat, Dy.
Superintendent of Police, Buntwal Sub-
Division, (2) Mrs. Ghana P Kumar, Dy.
Superintendent of Police, DCRB, S.P. Office,
D.K.District, Mangalore.
I, Harish Mugera, S/o. Mr. Babu Mugera, resident of
Belthangady is making this earnest appeal to your good selves
seeking an order for a departmental enquiry into the acts of
misdeeds, misbehaviour, misconduct, frauds played by the
above 2 Deputy Superintendent of Police officials in the matter
of conducting investigation in the murder case registered in
Crime No. 91/2022 for offences punishable under sections 323,
302, 392 read with section 34 of the I.P.C. and sections 3 (2)
(v) and 3 (2) (va) of SC/ST (POA) act on the file of
Dharmasthala Police.
2. Sirs, I have personally seen the incident of assault on
one Mr. Sridhara Mugera, a person belonging to SC/ST
community on 17.12.2022 in the public road by the following 4
persons, namely,
i) Mr. Thimmappa Poojaly
ii) Mr. Lakshman Poojary
iii) Mr. Mahesh Poojary,
iv) Mr. K.L. Ananda Gowda
2. The said incident of crime was registered in Crime No.
91/2022 on the file of the Dharmasthala Police Station. The
14
Investigating Officer was one Mr. Prathap Singh Thorat. On
account of the political pressures brought by the then M.L.A. Mr.
Harish Poonja, of Belthangady Constituency, the Deputy
Superintendent of Police, Mr. Prathap Singh Thorat, filed a false
preliminary report dated 19.01.2023 to the 2nd Addl. Sessions
Court Mangalore even without the same being called for by the
court, to enable the above 4 accused persons to release on bail.
Not only to release on bail, even the said Deputy
Superintendent of Police has stated in his report that the
accused are not involved in the offences punishable u/s 302 and
392 and accordingly, the offences were reduced to section 323
read with 34 of the I.P.C. and section 3 (2) (va) of SC/ST (POA)
act.
3. In the post mortem report the Doctor has opined that
it is a case of murder, but the Deputy Superintendent of Police,
Mr. Prathap Singh Thorat, in his report dated 19.01.2023, has
stated that it is not a case of murder and that it is a case of
death by consumption of poison. Thereafter, about 3000 to
3500 members belonging to SC/ST community held a dharna in
front of the Dharmasthala Police Station which compelled the
Superintendent of Police to change the I.O. Accordingly, the
investigation file was handed over to the present I.O. Mrs.
Ghana P Kumar. Even the said I.O. bowing to the political
pressure, did not conduct the investigation transparently, rather
supported the accused. The accused were not sought for police
custody for investigation. Material objects used for murder were
not seized. 161 statements of the close family relatives of the
accused were recorded with a malafide intention to benefit the
accused for an order of acquittal.
4. Even the name of one of the accused, namely, Mr.
Mahesh Poojary was removed from the preliminary charge
sheet. When the bail application was moved by the accused, the
Hon'ble Second Additional District & Sessions Judge Court,
Mangalore, by her Order dated 07.02.2023, at para 13 to 16 has
passed strictures against the I.O. and rejected the bail
application. The subsequent IO Mrs.Ghana P Kumar filed a
further false report and enabled all the accused to be released
on bail. The court has taken serious note of the conduct of both
the I.O.'s. I have already moved the Hon'ble High Court of
Karnataka in WP No.4508/2023(GM-POLICE) to issue directions
to the Government to handover the investigation file to C.I.D.
15
The members of SC/ST community have no confidence on both
the I.O.'s. We have no confidence even on the Police Officials
involved in the investigation. We want the investigation team to
be changed and the same should be done by an impartial
investigating agency like, C.I.D. The police are acting according
to the tunes of the local M.L.A. who belong to the then ruling
party.
5. Therefore, I kindly request you to order for a
departmental enquiry on the misconduct, misdeeds, dereliction
of duty, suppression of material facts, joining hands with the
accused bowing to the political pressures of the local MLA, filing
false report into the court and specially the findings of the
Hon'ble First Additional Sessions Judge, referring the conduct of
the I.O.'s pointed out at Para 13 to 16 of the Order dated
07.02.2023, passed in Crime No. 91/2022 on the file of the
Dharmasthala Police Station.
6. I am enclosing herewith a copy of the said order dated
07.02.2023, for your kind consideration."
Pursuant to the representation, on 8-09-2023 the case was
transferred to the CID. The order of such transfer reads as follows:
"GOVERNMENT OF KARNATAKA
(Police Department)
FAX MESSAGE / E-MAIL
FROM: Police, Bengaluru
TO: 1) Director General of Police,
CID, Special Units & Economic Offences,
2) The Superintendent of Police
Dakshina Kannada District.
INFN IGP, Western Range, Mangaluru
No:L&O(2)/20/2023-24 Dated:08.09.2023
The case registered at Dharmasthala Police Station
Cr.No. 91/2022 u/s 323, 302, 392 r/w 34 IPC & u/s 3(2)(v),
16
3(2)(va) SC/ST (POA) Act of Dakshina Kannada District, is
transferred to C.I.D for further investigation with immediate
effect.
The Superintendent of Police, Dakshina Kannada District
is requested to send the case file with concerned I.O to hand
over personally to the Investigation Officer in C.I.D. After
completion of the investigation report may be sent to this
office.
Sd/-
(Dr.ALOK MOHAN IPS)
Director General and
Inspector General of Police,
Karnataka State, Bengaluru"
The CID then conduct investigation. While filing the supplementary
charge sheet, the petitioner is drawn as accused No.5. It is then the
petitioner has preferred the subject petition bringing in several
lapses in conduct of a shoddy investigation. The lacunae that are
projected by the petitioner are as follows: -
(i) The petitioner contends that subsequent to registration
of FIR the jurisdictional Police failed to arrest the
accused due to which the protest had to erupt.
(ii) After about two weeks from the date of death, the
Police finally arrest 4 accused named in the statement
by the petitioner before the concerned Court. They
were only then remanded to judicial custody on 19-01-
2023.
(iii) Final opinion of the postmortem report is ignored with
regard to the cause of death.
17
The final opinion in the postmortem report is as follows:
"DEPARTMENT OF FORENSIC MEDICINE & TOXICOLOGY
Date17.01.2023
Mangaluru
ANNEXURE TO POSTMORTEM No. 141/2022 dated
19/12/2022
Ref.No.: 1)P.M.141/2022 dated 19/12/2022 of Mr
Shreedhar, 36years old male
2) RFSL Report No.RFSLMNG/TS/1166/2022
dated 13/01/2023
RFSL REPORT: RFSLMNG/FLMS/TS/1166/2022 dated
13/01/2023
Colour tests, gas chromatography and thin layer
chromatographic methods of analysis have responded to the
presence of ethyl alcohol and paraquat (herbicide) in the
stomach and small intestine. The above tests have responded
negative in pieces of liver, kidney, and blood.
FINAL OPINION TO THE CAUSE OF DEATH
ON PERUSAL OF AUTOPSY FINDINGS AND RFSL
TOXICOLOGY REPORT I AM OF THE OPINION THAT:
THERE IS PRESENCE OF POISON (PARAQUAT) AND
ALCOHOL IN STOMACH AND SMALL INTESTINE AND
ABSENCE OF POISON AND ALCOHOL IN LIVER, KIDNEYS
AND BLOOD.
THIS IS SUGGESTIVE OF POISON AND ALCOHOL
HAS NOT BEEN ABSORBED INTO THE SYSTEMIC
CIRCULATION AND NOT SHOWN ANY EFFECT ON THE
BODY. HENCE, THE FOISON (PARAQUAT) AND ALCOHOL
DOES NOT CONTRIBUTE TO THE CAUSE OF DEATH.
18
CAUSE OF DEATH: THE DECEASED DIED DUE TO
CRANIO-CEREBRAL INJURIES AS A RESULT OF BLUNT
FORCE TRAUMA SUSTAINED TO THE HEAD.
-------------------end of report ------------------------
Dr. VARSHA A SHETTY MBBS, MD
Assistant Professor
Dept. of Forensic Medicine &
Toxicology
K. S. Hegde Medical Academy
Deralakatte, Mangaluru."
(Emphasis added)
The cause of death indicated in the report is that the deceased had
died due to cranio-cerebral injuries as a result of blunt force trauma
sustained to the head. The report is further suggestive of the fact of
poison and alcohol not being absorbed into the system and has not
shown any effect on the body. Therefore, alcohol and poison have
not contributed to the cause of death. Notwithstanding the said
postmortem report, the cause of death is shown to be due to
poison, alcohol and a fall. This is the third lacunae.
8. On 19-01-2023, the police file a requisition, for dropping of
the charges under Sections 302 and 392 of the IPC and Section
3(2)(v) of the Act, on the ground that there were no visible injuries
found on the body of the deceased when the body was found at the
19
arecanut plantation. Contrary to the postmortem report, in the
requisition, the cause of death is shown to be due to poison which
was found in the stomach of the deceased and the injuries
sustained were due to falling down which caused a big blow to the
head. The observation in the requisition submitted insofar as it is
relevant is as follows:
".... .... ....
ಇ ೊಂದು ಪ )ಷc 'ಾ>/ಪ )ಷc ಪಂಗಡ ೌಜ ನ2 ತOೆ ಾWFಯ, ಾಖ?ಾದ
WÉÆÃgÀಪ3ಾದ ಪ+ಕರಣ"ಾEದುF ಇದನುX 7ಯ0ಾನುCಾರ (ಾ(ೇ ತ7•ೆ ೈ ೊಳj ೇ ಾದುದ ಂದ
ಮತು& ಸD+ ಪ+ಕರಣವR ೊ?ೆ ಪ+ಕರಣ"ಾzÀÝjAzÀ Cಾ]ˆ (ಾಶ"ಾಗದಂ#ೆ (ೋಡುವ3ೇ ತ]ಣ
ಸಳದ .Wೕ ಸD+ ಪ+ಕರಣದ ತ7•ೆ ಮುಂದುವ3ೆ:ರು#ೆ&ೕ(ೆ.
ಪ+ಕರಣದ . ತ7•ೆ ಮುಂದುವ3ೆ: ಶವ ಪಂಚ(ಾB ನOೆಸುವ3ೇ )+ೕ ಅ7ಲಕು0ಾರ ,
ೕ ಉಪ-7 ೕ]ಕರು [ ಾ.ಸು] ಧಮ ಸಳ ಾ ೆ ರವ ೆ ಮೂರು ಜನ ಪಂಚರನುX
Qಾಜರುಪ,ಸುವ3ೇ 0ೌ€ಕ"ಾE ಆ ೇ):ದನು ಅದರಂ#ೆ ಸD+ ೕ ಉಪ-7 ೕ]ಕರು 1)
ಪ+4ೕ‰, ...ಾ+ಯ: 30 ವಷ , ತಂ ೆ: ಾಬು, "ಾಸ:ಕುರುಂಜ ಮ(ೆ, ) ಾ'ೆ ಾ+ಮ, ೆಳ&ಂಗ, #ಾಲೂಕು
2) ಗುರುವ, ...ಾ+ಯ: 42 ವಷ , ತಂ ೆ: ಮುಂಡ, "ಾಸ: ಕುರುಂ* ಮ(ೆ, ) ಾ'ೆ ಾ+ಮ, ೆಳ&ಂಗ,
#ಾಲೂಕು 3) ಸುಂದರ, ...ಾ+ಯ: 58 ವಷ , ತಂ ೆ: ಮುದರ, "ಾಸ: ಹೂ4ನಹPÀÄè ಮ(ೆ, e3ೇಗ ೆF ಾ+ಮ,
ೊಪ[ #ಾಲೂಕು, {ಕTಮಗಳ ರು *?ೆ. ರವರನುX ನನX ಮುಂ ೆ Qಾಜರು ಪ,: ಇವರು ಪಂಚ3ಾE
ಸಹಕ ಸುವ3ೇ ಒt[ ಬಂDರುವR ಾE ನನX ಮುಂ ೆ ಸಂ'ೆ 15.45 ಗಂKೆ ೆ Qಾಜರುಪ,:ರು#ಾ&3ೆ.
ಅವ ೆ ಪ+ಕರಣದ 0ಾe> >S: ಮೃತ )+ೕಧರ,ರವರ ಶವ ಪಂಚ (ಾB ನOೆಸುವ ಸಮಯ ಪಂಚ3ಾE
ಸಹಕ ಸುವಂ#ೆ (ೋfೕ 7ೕ,ದುF, ಅವರು ಸe 0ಾ, ಒt[ ೆ ಸೂ{:ರು#ಾ&3ೆ.
ಅದರಂ#ೆ (ಾನು ಪಂಚರ ಸಮPÀëಮ ಸಂ'ೆ 15.50 ಗಂKೆpಂದ )+ೕಧರ, ...ಾ+ಯ:36 ವಷ ,
ತಂ ೆ: D/ ಾಬು, "ಾಸ: DನX ೆ3ೆ ಮ(ೆ, nರುಗುಂದ ಅಂJೆ, ಮೂ, ೆ3ೆ #ಾಲೂಕು, {ಕTಮಗಳ ರು ರವರ
ಶವ ಪಂಚ(ಾB ಕ+ಮ ಜರುE:ದುF, D(ಾಂಕ: 18.12.2022 ರಂದು ೆS ೆA 6.30 ಗಂKೆ ೆ ಈ ಪ+ಕರಣದ
M@ಾ D ಾರ3ಾದ ಹ ೕy ಎಂಬವರು-ಮೃತ )+ೕಧರರವರು ಉಳ ೊಳij>&ದF 4kಾ+ಂ> ೊಠ,ಯ ಬS
Qೋ ಾಗ ೊಠ,ಯ . )+ೕಧರ ಕಂಡು ಾರ ೇ ಇದುF, ಬSಕ #ೋಟದ . ಹುಡುಕ?ಾE ಅ, ೆ #ೋಟದ .
20
ಮೃತ )+ೕಧರರವರು ನಗX :>ಯ . ಅಂ ಾತ(ೆ ಮೃತಪಟುc VದುF ೊಂ,ರುವRದನುX Šದಲು
ಕಂಡವ3ಾEರು#ಾ&3ೆ. ಮೃತ )+ೕಧರರವರು D(ಾಂಕ:17.12.20222 ರಂದು ಸಂ'ೆ 5.30 ಗಂKೆ ೆ ಹ ೕy
ಮತು& ಪರBೕಶIರ ೌಡ Qಾಗೂ f.: ಅ ಾ+ಹಂ ಎಂಬವರು ಮೃತ )+ೕಧರನು ೆಲಸ 0ಾಡು>&ದF #ೋಟದ
ಆtೕ:ನ ಎದುರು Cಾವ *7ಕ Oಾ0ಾರು ರCೆ&ಯ ಬDಯ . ಆ3ೋtತ ಂದ ಹ?ೆ. ೊಳ ಾದ ಸಮಯ
ಅವರನುX ಆ3ೈ ೆ 0ಾ, #ೋಟದ ಮ(ೆ ೆ ಕ3ೆದು ೊಂಡು QೋE ಊಟ 7ೕ,ದ ಬSಕ ಊಟ ಮುE:
)+ೕಧರನು ತನX 4kಾ+ಂ> ೊಠ,ಯ ಬS QೋEದುF, ಈ ಸಮಯ *ೕವಂತ"ಾEರುವRದನುX t@ಾ D
ಹ ೕy ಮತು& ಪರBೕಶIರ ೌಡ, f.: ಅಬ+Qಾಂ ರವರು ಅಂ>ಮ"ಾE ಕಂಡವ3ಾEರು#ಾ&3ೆ. ಮೃತರ
ಎತ&ರ 160 Cೆ.qೕ Cಾ ಾರಣ ಶ ೕರ ಕಪR[ Bೖಬಣ‹, ೋಲು ಮುಖ, ಕಪR[ ತ?ೆ ಕೂದಲು ಸು0ಾರು ಅಧ
ಇಂಚು ಉದF4ದುF, ಮುಖದ . VS q)+ತ ಕಪR[ ಗಡŒ ಇರುತ& ೆ. ಮೃತನು 4"ಾeತ ಗಂಡಸು ಆEರು#ಾ&(ೆ.
ಮೃತ ೇಹವR ೆಳ&ಂಗ, #ಾಲೂಕು ) ಾ'ೆ ಾ+ಮದ ಗುತು&ಮ(ೆ ಎಂಬ .ರುವ ಎ.: ಕು ಯ;
ರವರ ಾ§ÄÛ Cಾರ GಾH ನ ಅ, ೆ #ೋಟದ . ತ?ೆಯು ಪ\ವ DnTಗೂ ಾಲುಗಳi ಪ)wಮ DnTಗೂ
ಇದುF, ಮೃತ ೇಹವR ನಗX"ಾE ಅಂ ಾತ(ೆ@ಾE ಮುಖವR ಸIಲ[ Bೕಲು6ಖ"ಾE VದುF ೊಂ,ರುವRದು
ಕಂಡು ಬರುತ& ೆ. ಕಣು‹ಗ8ೆರಡು ಅ3ೆ#ೆ3ೆDದುF, ಾp ಸIಲ[ #ೆ3ೆದು ೊಂ,ದುF, ಾp•ಳEನ
BೕಲFವOೆಯ ಎದು ನ ಎರಡು ಹಲು.ಗಳi ಾಣು>&ರುವR ಾE ೆ. ಮೃತ - ೇಹವನುX ಪ )ೕ ಸ?ಾE
ಎಡ ೈಯು ಅಧ ಮಡ{ ೊಂಡು ಎ ೆಯ Bೕ?ೆ ಇದುF, ೈ ೆರಳiಗಳi ಅಧ ಮಡ{PÉÆA,ರುವRದು
ಕಂಡು ಬರುತ& ೆ. ಮೃತ ೇಹದ ಬಲ ೈಯು Bೕಲು6ಖ"ಾE ಅಧ ಮಡ{ ೊಂ,ದುF, ೈ ೆರಳiಗಳi
Žಾಗಶ: ಮಡ{ ೊಂ,ರುವRದು ಕಂಡು ಬರುತ& ೆ. ಾಲುಗಳi (ೇರ"ಾEದುF, ಎರಡೂ ಾಲುಗಳ
eಮ6,ಗಳ ಮzೆ2 ಸು0ಾರು ಒಂದು ಅ, ಅಂತರ ಇರುವRದು ಕಂಡು ಬರುತ& ೆ. ಮೃತ ೇಹದ Bೕ?ೆ
Bೕ?ೊXೕಟ ೆT @ಾವR ೇ ಾಯಗಳi ಇರುವRದು ಕಂಡು ಬರುವRDಲ.. ಮೃತ ೇಹದ Bೕ?ೆ @ಾವR ೇ
ಬKೆc ಬ3ೆ ಇ#ಾ2Dಗಳi ಕಂಡು ಬರುವRDಲ..
ಮೃತ ೇಹವR ೆಳ&ಂಗ, #ಾಲೂಕು ) ಾ'ೆ ಾ+ಮದ ಗುತು&ಮ(ೆ ಎಂಬ .ರುವ ಎ.: ಕು ಯ;
ಎಂಬವರ ಾ§ÄÛ Cಾರ GಾH ನ ಅ, ೆ #ೋಟದ . ತ?ೆಯು ಪ\ವ ೆT ಾಲುಗಳi ಪ)wಮ ೆT ಇದುF,
ಮೃತ ೇಹವR ನಗX"ಾE ಮೃತಪಟುc ಅಂ ಾತನ VದುF ೊಂ,ರುವRದು ಕಂಡು ಬರುತ& ೆ. ಮೃತ ೇಹ
ೊ3ೆತ ಸಳDಂದ ಸು0ಾರು 50 ಅ, ದೂರ ಉತ&ರ ೆT BCಾTಂ ಇ?ಾ•ೆ ೆ ಸಂಬಂD:ದ 4ದು2• ಕಂಬ
ಇರುವRದು ಕಂಡು ಬರುತ& ೆ. ಮೃತ ೇಹ ೊ3ೆತ ಸಳDಂದ ಪ\ವ -ಪ)wಮ-ದ†ಣ DnT ೆ ಎ.: ಕು ಯ;
ರವರ ಾ§ÄÛ ಅ, ೆ #ೋಟ ಇರುವRದು ಕಂಡು ಬರುತ& ೆ. ಮೃತ ೇಹ ೊ3ೆತ ಸಳDಂದ ಸು0ಾರು 200
ಅ, ದೂರ ಉತ&ರ-ಪ)wಮದ . ಎ.: ಕು ಯ; ರವರ ಾ§ÄÛ #ೋಟದ ಮ(ೆ ಇರುವRದು ಕಂಡು ಬರುತ& ೆ.
ಮೃತ ೇಹ ೊರತ ಸಳDಂದ ಸು0ಾರು 200 ಅ, ದೂರ ಉತ&ರ-ಪ\ವ ದ . ಅ, ೆ ಒಣEಸಲು
Cೋ?ಾr ಟ...ಾ 7ಂದ 7q :ದ kೆ• ಇರುವRದು ಕಂಡು ಬರುತ& ೆ.
21
ಮೃತ ೇಹವನುX ಮೃತರ ಅಣ‹(ಾದ 1] )+ೕ (ಾ3ಾಯಣ, ...ಾ+ಯ: 52 ವಷ , ತಂ ೆ: D/ ಾಬು,
"ಾಸ: DನXಕ3ೆ ಮ(ೆ, nರುಗುಂದ ಅಂJೆ, ಮೂ, ೆ3ೆ #ಾಲೂಕು, {ಕTಮಗಳ ರು 2) ಸುq#ಾ+, ...ಾ+ಯ:
32 ವಷ , ಗಂಡ: ಪ+4ೕ‰, "ಾಸ: ಕುರುಂಜ ಮ(ೆ, ) ಾ'ೆ ಾ+ಮ, ೆಳ&ಂಗ, #ಾಲೂಕುರವರು
ಗುರು>:ದುF. ಅವರ QೇS ೆಯನುX ಪOೆದು ೊಂ,ರು#ೆ&ೕ(ೆ. ನಂತರ ಸSೕಯ3ಾದ 3] ಗುರುವ, ...ಾ+ಯ: 46
ವಷ , ತಂ ೆ: >ಮ6 ಮು ೇರ, "ಾಸ: ಕುರುಂ* ಮನ, ) ಾ'ೆ ಾ+ಮ, ೆಳ&ಂಗ, #ಾಲೂಕು ರವರ
QೇS ೆಯನುX ಪOೆದು ೊಂ,ರು#ೆ&ೕ(ೆ.
ಈ ಶವ ಪಂಚ(ಾBಯನುX D(ಾಂಕ: 18.12.2022 ರಂದು 15.50 ಗಂKೆ ೆ ತ7•ೆ ಆರಂ':
D(ಾಂಕ: 18.12.2022 ರಂದು 17.30 ಗಂKೆ ೆ ಮು ಾ&ಯ ೊS:ದುF, ಈ ಶವ ಮಹಜರನುX ಪ+ಕರಣದ
ತ7•ಾ ಾ @ಾದ ನನX ಉಕ&?ೇಖನದಂ#ೆ ಾ ಾ ಮ.Qೆ~.: 731 ಪ+ŠೕD7 ರವರ . ಇ?ಾ•ಾ
ವ>pಂದ ಒದEಸ?ಾದ ?ಾ2' Kಾ' ಮು•ಾಂತರ Kೈ' 0ಾ,: ಾ2ಟ Jಾ ತ t+ಂಟr
ಮು•ೇ(ಾ t+ಂ" #ೆ ೆದು ಸಳದ .Wೕ ಪಂಚರ ಸeಯನುX ಪOೆದು ೊಂ,ರು#ೆ&ೕ(ೆ.
ಈ ಪ+ಕರಣದ ಮೃತ )+ೕಧರನ ಮರಣದ ಸ[ಷc"ಾದ ಾರಣವನುX ಮೃತ ೇಹದ ಮರ ೋತ&ರ
"ೈದ2nೕಯ ಪ ೕ‡ೆpಂದ ಧೃಡಪ,: ೊಳijವRದು ಸೂಕ& ಎಂಬು ಾE ಸD+ ಮೃತ ೇಹವನುX D(ಾಂಕ:
18.12.2022 ರಂದು 17.30 ಗಂKೆ ೆ ಧಮ ಸಳ ಾ ಾ t: 2406 4ನಯ ಪ+ಸನXರವರ ಭD+ ೆಯ .
ಮಂಗಳ ರು ೇರಳಕKೆc ೆ.ಎ Qೆ ೆŒ ಆಸ[#ೆ+ಯ "ೈzಾ2 ಾ ಯ ಮುಂ ೆ Qಾಜರು ಪ,ಸುವಂ#ೆ
ಆ ೇ): ಕಳie: ೊKೆcನು.
ನಂತರ ಪ+ಕರಣದ t@ಾ D ಹ ೕಶರವರು ತ†ೕರು ನOೆದ ಸಳವನುX #ೋ : ೊಡುವR ಾE
>S:ದಂ#ೆ ಮೃತ )+ೕಧರನ ೊ?ೆ 0ಾ, ಹಣ ೋ{ರುವR ಾE t@ಾ ದು ಾರರು 7ೕ,ದ ತ†ೕರು
ನOೆದ ಸಳವನುX Šದ?ಾE ಸಳ ಪಂಚ(ಾB ನOೆ: Cಾ]ˆ ಸಂಗ+eಸುವ ಬ ೆA 7ಧ :. ಸD+ ತ†ೕರು
ಸಳದ ಪಂಚ(ಾB ನOೆಸುವ ಸಮಯ ಇಬPರು ಪಂಚರನುX ಕ3ೆತರುವಂ#ೆ ಸಳ ೆT ಾ ೆpಂದ "ಾ...ಾಸು
ಬಂDದF ಾ ಾ ಗುಪ& "ಾ#ಾ :ಬPಂD Qೆ~ : 1016 (ೇ ಪ+kಾಂ• ಧಮ ಸಳ ೕ ಾ ೆ ರವ ೆ
0ೌ€ಕ"ಾE ಸಳದ . ಆ ೇಶ 0ಾ,ದುF, ಅದರಂ#ೆ ಸD+ Qೆ~ : 1016 (ೇ ಪ+kಾಂ• ರವರು 1)
ಅಚುwತ& ೌಡ ...ಾ+ಯ: 60 ವಷ ತಂ ೆ. >ಮ6ಯ2 ೌಡ "ಾಸ: ೆಂಗಲ ಮ(ೆ ) ಾ'ೆ ಾ+ಮ ೆಳ&ಂಗ,
#ಾಲೂಕು Š ನಂಬ+ :9535007271 2) 4ಶI(ಾಥ ...ಾ+ಯ: 20 ವಷ ತಂ ೆ: ಸುಂದರ "ಾಸ: ಪRದು"ೆಟುc
ಮ(ೆ ಪRದು"ೆಟುc ಾ+ಮ ೆಳ&ಂಗ, #ಾಲೂಕು ರವರನುX ಕ3ೆದು ೊಂಡು ಬಂದು ತ7•ಾ ಾ @ಾದ ನನX
ಮುಂ ೆ Qಾಜರು ಪ,: ಇವರು ಪಂಚ3ಾE ಸಹಕ ಸುವ3ೇ ಒt[ ಬಂDರುವR ಾE ನು,Dರು#ಾ&3ೆ.
ಸD+. ಪಂಚ ೆ ಪ+ಕರಣದ t@ಾ D ಾರರನುX ಪ ಚp: ಅವರು ಏನನುX QೇS@ಾವ
ಸಳವನುX #ೋ : ೊಡು#ಾ&3ೋ ಆ ಸಳದ ಮಹಜರು ಸಮಯ ಪಂಚ3ಾE ಸಹಕ ಸುವಂ#ೆ (ೋfೕ
ನುX 7ೕ,ದುF ಅವರು ಸD+ . -(ೋfೕ ೆ ಸe 0ಾ, ಒt[ ೆ ಸೂ{:ರು#ಾ&3ೆ ಸD+ ಪಂಚರ ಸಮ]ಮ
22
t@ಾ ಾರರು D(ಾಂಕ: 17-12-2022 ರಂದು ಸಂ'ೆ: 5-30 ಗಂKೆ ಸಮಯ ೆT ನಮ6 ಧ7ಗಳ
#ೋಟದ ಆMೕ:ನ ಎದುರು Cಾವ ಜ7ಕ Oಾ0ಾರು ರCೆ&ಯ ಬDಯ . ನಮ6 ಧ7ಗಳ ಮ(ೆಯ #ೋಟದ
ೆಲಸ 0ಾ, ಅವರ #ೋಟದಮ(ೆಯ ೊಠ,ಯ . 4kಾ+ಂ> ಪOೆಯುವ )+ೕಧರ ಎಂ ಾತ7 ೆ ನನ ೆ
ಪ ಚಯದ >ಮ6ಪ[ ಪ\'ಾ , ಲ]^ಣ ಪ\'ಾ , ೆ,ಎ`, ಆನಂದ ೌಡ, Qಾಗೂ ಮQೇy ಎಂಬುವವರು
ೈ pಂದ ಹ?ೆ. ನOೆ:ದುF ಸD+ )+ೕಧರನನುX (ಾನು ಮತು& ಅ ಾ+ಹಂ ಮತು& ಪರBೕಶIರ ೌಡ ರವರುಗಳi
ಉಪಚ : )+ೕಧರ ರವರನುX ನಮ6 #ೋಟದ ಮ(ೆ ೆ ಕ3ೆದು ೊಂಡು ಬಂದು ಆತ7 ೆ ಊಟ7ೕ, ನಂತರ
ಅವನನುX ಆತ ಉಳ ೊಳijವ3ೇ 7ೕ,ದ 4kಾ+ಂ> ೊಠ, ೆ (ಾನು ಮತು& ಅ ಾ+ಹಂ ಕಳie:
ೊfcರು#ೆ&ೕ(ೆ ಈ Dನ D(ಾಂಕ: 18-12-2022 ರಂದು ೆS ೆA 06-30 ಗಂKೆ ೆ )+ೕಧರನನುX ಕ3ೆ ಾಗ
@ಾವR ೇ ೕ>ಯ ಪ+>n+W 7ೕಡ ೇ ಇದುF ಒಳ QೋE (ೋ, ಾಗ ಅತ ಾಣ ೆ ಇದುF. ಆತನು
4kಾ+ಂ> ಪOೆಯು>ದF ೊಠ,pಂದ ಸು0ಾರು ದೂರದ . ಅ, ೆ #ೋಟದ . ಅಂ ಾತನ VದುF ೊಂಡು
ಇರುವ :>ಯ . (ೋ, ೆನು (ಾನು ಧ7ಯವ ೆ ಈ 4ಷಯ >S:ದುF ನಂತರ ನಮ6 #ೋಟದ ಸುತ&
ಮುತ& ಪ ೕ) : ಾಗ #ೋಟದ ೆT ಅಳವ,:ದ ತಂ> ೇ ಒಂದು ಕOೆ *EAರುವRಕಂಡು ಬಂDದುF ಸD+
Bೕ ನ ಆ3ೋtತರು ಈ ತಂ> ೇ ಯನುX ಜEA )+ೕಧರನು 4kಾ+ಂ> ಪOೆಯು>ದF ೊಠ, ಬS ಬಂದು
ೊಠ,ಯ . ಆತನನುX ೊ?ೆ 0ಾ, ೊಠ,pಂದ #ೋಟದ ಮzೆ2 Qಾn QೋEರುವR ಾE ೆ ಅಲ. ೇ
ಆತನ . ಇದF 9500/- ರೂ ಹಣ ಆ3ೋtಗಳi ೋ{ ೊಂಡು QೋEದುF ಆ3ೋtತರು ತ†ೕರು ನOೆ:ದ
ೊಠ, ಇದು"ೇ ಎಂದು t@ಾ D ಾರರು : #ೋ : ನು,Dರು#ಾ&3ೆ. ಸD+ ತ†ೕರು ಸಳವನುX ಪಂಚರ
ಮತು& RFSL ತ-ರ ಸಮ]ಮ ಪ )ೕ ಸ?ಾE 4ವರ ಈ ೆಳಕಂಡಂ#ೆ ಇ ೆ.
ತ†ೕರು ನOೆದ ಸಳವR ೆಳ&ಂಗ, #ಾಲೂಕು ) ಾ'ೆ ಾ+ಮದ ಗುತು& ಮ(ೆ ಎಂಬ .
)+ೕದರರವ ೆ 4kಾ+ಂ> ೆ ಉSದು ೊಳijವ3ೇ 7ೕ,ದ ೊಠ,ಯ . ಆEರುತ& ೆ. ಸD+ ೊರ,ಯು
Kಾ3ೇ¸Àì¢æ ೊಠ, ೆ ಕVPಣದ )ೕ" ಅಳವ,:ದ Bೕ¯ÁÑವs ಇರುವRದು ಕಂಡು ಬರುತ& ೆ. ಈ ೊಠ, ೆ
ಉ#ಾ&3ಾ'ಮುಖ"ಾE ಪ+"ೇಶ ಾIರ4ದುF, ಸD+ ಪ+"ೇಶ ಾIರ ೆT ಅಳವ,:ದ ಮರದ ಾEಲು ಯ--ಾ
:>ಯ .ರುವRದು ಕಂಡು ಬರುತ& ೆ. ಸD+ ಪ+"ೇಶ ಾIರDಂದ ಪ+"ೇ): ಾಗ 10*10 ಉದF ಅಗಲದ
ೋ ೆ ಇರುವRದು ಕಂದು ಬರುತ& ೆ. ಸD+ ೋ ೆಯ ಪ)wಮ ಬDಯ . ಒಬP ಮನುಷ2 ಮಲಗುವಷುc ಉದF
ಅಗಲದ ಒಂದು ಮರದ ಮಂಚ ಇದುF, ಅದರ Bೕ?ೆ Qಾ: ೆ Qಾ:ರುವRದು ಕಂಡು ಬರುತ& ೆ.ಸD+
ಸD+ ಮಂಚದ
ಬS ಉತ&ರ DnT ೆ 1 ಅ, ಅಗಲ ಮತು& 4 ಅ, ಎತ&ರದ nಟn ಇದುF,ಇದ ೆT ಮರದ ಾEಲು ಮು{wರುವRದು
ಕಂಡು ಬರುತ& ೆ,ೆ ಸD+ ೊಠ,ಯ ಕಳಗOೆ 375 ML ನ ಆMೕಸr Jಾ˜™ ಕಂ...ೆ7ಯ ಾ*ನ ಮಧ2ದ
ಾಟ ಇದುF, ಅದರ . ಅಧ ದಷುc ಕಡು ಹ:ರು ಬಣ‹ದ ದ+ವ ಪ ಾಥ 4ದುF, ಸD+ ಾಟ ಯನುX RFSL
ತ-3ಾದ
ತ-3ಾದ )+ೕಮ> 4ೕ ಾ t ಮತು& ಅr ಪ+Šೕš e ಯ "ೈ›ಾ7ಕ ಅ ಾ ಯವರು ಮಂಗಳ ರು
ರವರು ಮುಂDನ ಕ+ಮದ ಬ ೆA ಸಂಗ+e: 7ೕ,ರು#ಾ&3ೆ.ೆ ನಂತರ ಸD+ ೊಠ, ೆ 4ಧು2• DIೕಪ
ಅಳವ,:ದುF, ಸD+ ೊಠ,ಯ ಪ+"ೇಶ ಾIರDಂದ (ೇರ"ಾE ಅಡು ೆ ೋ ೆ ೆ ಪ+"ೇ)ಸುವ ಾEಲು
ಇದುF, ಸD+ ಾE 7ಂದ ಪ+"ೇ): ಾಗ ಸು0ಾರು 6 ಅ, ಅಗಲ 7 ಅ, ಉದFದ ಅಡು ೆ ೋ ೆ ಇದುF,
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ಸD+ ೋ(ೆಯ ಪ\ವ DnTನ . 7ೕ ನ Kಾ2' ಮತು& ಾ2 ಇಡುವ ಸಳ4ದುF, ಸD+ ಅಡು ೆ
ೋ ೆpಂದ ಪ)wಮ DnT ೆ ಇ(ೊXಂದು ೋ ೆ ೆ Qೋಗುವ3ೇ ಾEಲು ಇದುF, ಇದ ಂದ ಪ+"ೇ)Dದಂ#ೆ
ಅ . 4 ಅ, ಅಗಲ 7 ಅ, ಉದFದ ಾ ೋ ೆ ಇದುF, ಸD+ ೋ ೆpಂದ Qೊರ Qೋಗುವ3ೇ ಪ)wಮ
DnT ೆ ಾEಲು ಇದುF, ಸD+ ಾEಲು ಕೂOಾ ಯ--ಾ :>ಯ .ರುವRದು ಕಂಡು ಬರುತ& ೆ. ಸD+ ಾEಲು ಬS
ಾ?ೊ3ೆಸುವ ೋs {ೕಲದ 0ಾ2" ಇದುF, ಸD+ 0ಾ2" ನ . ಕಡು ಹ:ರು ಬಣ‹ದ "ಾಂ>ಯ ಪ ಾಥ
ಕಂಡು ಬಂDದುF, ಸD+ "ಾಂ>
"ಾಂ> ಪ ಾಥ 4ದF 0ಾ2ಟನುX RFSL ತ-3ಾದ )+ೕಮ> 4ೕ ಾ t ಮತು& ಅr
ಪ+Šೕš e ಯ "ೈ›ಾ7ಕ ಅ ಾ ಯವರು ಮಂಗಳ ರು ರವರು ಮುಂDನ ಕ+ಮದ ಬ ೆA ಸಂಗ+e:
ಎನIಲœ ಕವr (ೊಳಗOೆ Qಾn 7ೕ,ರು#ಾ&3ೆ.ೆ ನಂತರ ಪ)wಮ DnT7ಂದ Qೊರ ಬಂ ಾಗ ಕVPಣದ
)ೕ" 7ಂದ 7q :ದ kೆOೆŒ ಇರುವRದು
ಇರುವRದು ಕಂಡು ಬರುತ& ೆ,ೆ ಸD+ kೆ• ನ ದ†ಣ ಬDಯ ಅಂ{ನ . ಕಡು
ಹ:ರು ಬಣ‹ದ ಕೂ,ದ "ಾಂ> 0ಾ,ದ ಪ ಾಥ 4ದುF, ಸD+ "ಾಂ> 0ಾ,ದ ಪ ಾಥ ವನುX RFSL
ತ-ರು ಹ>&pಂದ ಹDF ಸಂಗ+e: ಅದನುX ಎನIಲ' ಕವr (ೊಳಗOೆ Qಾn ಮುಂDನ ಕ+ಮದ ಬ ೆA
7ೕ,ರು#ಾ&3ೆ.ೆ ಸD+ ೊಟ,ಯ eಂŽಾಗ ದ†ಣ
ದ†ಣ ಬDಯ . (ೆಲದ . ಕಡು ಹ:ರು ಬಣ‹ದ "ಾಂ> 0ಾ,ದ
ಪ ಾಥ 4ದುF, ಸD+ "ಾಂ> 0ಾ,ದ ಮಣು‹ q)+ತಪ ಾಥ ವನುX RFSL ತ-ರು ಸಂಗ+e: ಅದನುX
ಎನIಲ' ಕವr (ೊಳಗOೆ Qಾn ಮುಂDನ ಕ+ಮದ ಬ ೆA 7ೕ,ರು#ಾ&3ೆ.ೆ ನಂತರ ಅ .ಯ 0ಾದ ಮಣ‹ನುX
RFSL ತ-ರು ಸಂಗ+e: ಅದನುX ಎನIಲ' ಕವr (ೊಳಗOೆ Qಾ4 ಮುಂDನ ಕ+ಮದ ಬ ೆA 7ೕ,ರು#ಾ&3ೆ.
ನಂತರ ಸD+ ೊಠ,pಂದ ಸು0ಾರು 150 ಅ, ಉತ&ರ-ಪ\ವ DnT ೆ #ೋಟ ಮzೆ2 kೌJಾಲಯ
ೊಠ, ಇದುF,ಸD+ kೌJಾಲಯದ ೊಠ,ಯ ಾEಲು ಪ\ವ DnT ೆ ಇದುF, ಸD+ ಾEಲು #ೆ3ೆದು ೊಂಡು
ಇದುF, ಸD+ ಾEಲ ಬS ಮಣು‹ ಹ>&ದ ಕಪR[ ಬಣ‹ದ ...ಾ2ಂ" (ೆಲದ . VದುF, ೊಂ,ದುF, ಸD+ ...ಾ2ಂಟನುX
t@ಾ D ಾರರು #ೋ : ಇದು )+ೕಧರರವರು 7ನX ಧ :ದF ...ಾ2ಂ" ಆEರುವR ಾE #ೋ :
ನು,Dರು#ಾ&3ೆ. ಸD+ ಮಣು‹ ಹ>&ದ ...ಾ2ಂ" ನುX RFSL ತ-ರು ಸಂಗ+e: ಅದನುX ಎನIಲ' ಕವr
(ೊಳಗOೆ Qಾn ಮುಂDನ ಕ+ಮದ ಬ ೆA 7ೕ,ರು#ಾ&3ೆ. ನಂತರ ಅ?ೆ.ೕ kೌJಾಲಯದ QೊರಗOೆ ಒಳ ಚ,Œ
ಒಂದು VದುF ೊಂ,ದುF, ಸD+ ಚ,ŒಯನುX t@ಾ D ಾರರು #ೋ : ಇದು )+ೕಧರರವರ ಚ,Œ
ಆEರುವR ಾE #ೋ : ನು,Dರು#ಾ&3ೆ. ಸD+ ಒಳ ಚ,ŒಯನುX RFSL ತ-ರು ಸಂಗ+e: ಅದನುX
ಎನIಲ' ಕವr (ೊಳಗOೆ Qಾn ಮುಂDನ ಕ+ಮದ ಬ ೆA 7ೕ,ರು#ಾ&3ೆ. ನಂತರ RFS ತ-ರು ಸಂಗ+e:
7ೕ,ದ Cೊತು&ಗ8ಾದ
1. RFSL ತ-ರು ಸಂಗ+e: 7ೕ,ದ 375 ML ನ ಆMೕಸr Jಾ˜™ ಾf. -1 ಇದನುX VS
ಬKೆcpಂದ ಸು>& SHO ಅರಗು :ೕಲು Qಾn ಅದ ೆT ಧಮ ಸಳ ೕ ಾ ಾ t: 2293 (ೇರವರ
ಮು•ೇ(ಾ ಬಂKಾIಳ ಉಪ-4Žಾಗ
ಉಪ 4Žಾಗ ಕ•ೇ pಂದ ತ : ೊಂಡ QR ೋ• {ೕfಯನುX ಅಂf: ಸD+
{ೕf ೆ ಪಂಚರ Qಾಗೂ ತ7•ಾ ಾ ಯವರ ಸe ಪOೆದು ಅಂf: ಅದ ೆT ಕ+ಮ ಸಂ•ೆ2 -1 ಎಂದು
ನಮೂD:ರುವR ಾE ೆ.ೆ
24
2. RFSL ತ-ರು ಸಂಗ+e: ಎನIಲ' ಕವr (ೊಳಗOೆ Qಾn 7ೕ,ದ ಾE ೆ Qಾಕುವ
ಾ?ೊ3ೆಸುವ 0ಾ2" -1
3. RFSL ತ-ರು ಸಂಗ+e: ಎನIಲ' ಕವr (ೊಳಗOೆ Qಾn 7ೕ,ದ "ಾಂ> 0ಾ,ದ ಪ ಾಥ ದ ಅಂಶ
-1
4. RFSL ತ-ರು ಸಂಗ+e: ಎನIಲ' ಕವr (ೊಳಗOೆ Qಾn 7ೕ,ದ 0ಾದ ಹ>&-1
5. RFSL ತ-ರು ಸಂಗ+e: ಎನIಲ' ಕವr (ೊಳಗOೆ Qಾn 7ೕ,ದ ಮಣು‹ q)+ತ "ಾಂ>
ಪ ಾಥ
6. RFSL ತ-ರು ಸಂಗ+e: ಎನIಲ' ಕವr (ೊಳಗOೆ Qಾn 7ೕ,ದ 0ಾದ ಮಣು‹-1
7. RFSL ತ-ರು ಸಂಗ+e: ಎನIಲ' ಕವr (ೊಳಗOೆ Qಾn 7ೕ,ದ ಮಣು‹ ಹ>&ದ ಕಪR[
...ಾ2ಂ"-1
8. RFSL ತ-ರು ಸಂಗ+e: ಎನIಲ' ಕವr (ೊಳಗOೆ Qಾn 7ೕ,ದ ಒಳ ಚ,Œ-1
ಸD+ ಕ+ಮ ಸಂ•ೆ2 2 -8 ರವ Eನ ಎ?ಾ. Cೊತು&ಗಳ ಎನIಲ[' ಕವr ಬಂš 0ಾ, SHO
ಅರಗು :ೕಲು Qಾn ಅದ ೆT ಧಮ ಸಳ ೕ ಾ ಾ t: 2293 (ೇರವರ ಮು•ೇ(ಾ ಬಂKಾIಳ ಉಪ-
4Žಾಗ ಕ•ೇ pಂದ ತ : ೊಂಡ QR ೋ• {ೕfಯನುX ಪ+>•ಂದು Cೊ>&ಗೂ ಅಂf: ಸD+
{ೕf ೆ ಪಂಚರ Qಾಗೂ ತ7•ಾ ಾ ಯವರ ಸe ಪOೆದು, ಸD+ Cೊತು&ಗS ೆ ಕ+ಮ"ಾE ಕ+ಮಸಂ•ೆ2 - 2
ಂದ 8 ಎಂದು ನಮೂD:ರುವR ಾE ೆ. ನಂತರ ಸD+ )+ೕದರ ಇದF ೊಠ,pಂದ ಸು0ಾರು ಅಂ ಾಜು
300 qೕಟr ದೂರ ಪ)wಮ DnT ೆ ಕ3ೆದು ೊಂಡು QೋE ಸD+ #ೋಟ ೆT ರ] ೆ ೆಂದು ಅಳವ,:ದ
ಮುಳij ತಂ>ಯನುX ಕತ& : ಆ3ೋtತರು ಬಂDರುವR ಾE ನು,DದುF, ಸD+ ತಂ> ೇ ಯನುX ಪಂಚರ
ಸಮ]ಮ ಪ )ೕ : ಾಗ ತಂ> ೇ ಯನುX ಕ .ನ ಕಂಬ ೆT VEದು 0ಾ,ದ ಕVPಣದ ಮುಳij
ತಂ>@ಾEರುತ& ೆ. t@ಾ D ಾರರು #ೋ :ದ ಸಳದ . ಸIಲ[ ಾEದಂ#ೆ ಕಂಡು ಬಂDರುತ& ೆ.
t@ಾ D ಾರರು t@ಾ Dಯ . ನಮೂD:ದಂ#ೆ ತುಂOಾEರುವRದು ಕಂಡು ಬಂDರುವRDಲ..
Jೆž ಬಂD:- ತ†ೕರು ಸಳದ ೊಠ,ಯ ಉತ&ರ DnT ೆ ಎ : ಕು ಯ; ರವರ ಾ§ÄÛ Kಾ3ೇ
ಮ£É ಇರುವRದು ಕಂಡು ಬರುತ& ೆ. ತ†ೕರು ಸಳದ ೊಠ,ಯ ಪ\ವ -ಪ)wಮ-ದ†ಣ DnT ೆ ಎ: ಕು ಯ;
ರವರ ಾ§ÄÛ ಅ, ೆ ಮತು& ರಬPr #ೋಟ ಇರುವRದು ಕಂಡು ಬರುತ& ೆ ಎಂಬು ಾE ಪಂಚರುಗಳ ಸಮ]ಮ
ದೃಡ ಪ,: ೊಂಡು ಈ ಮಹಜರನುX ಈ Dನ D(ಾಂಕ 18.12.2022 ರಂದು 17.45 ಂದ 19.45
ಗಂKೆಯವ3ೆ ೆ ಸಳದ .Wೕ ಇ?ಾ•ಾ ವ>pಂದ 7ೕ,ದ ?ಾ2' Kಾ' ನ . ತ7•ಾ ಸQಾಯಕ3ಾದ
Qೆ~ : 916 (ೇ :ೕ#ಾ3ಾಮರವ ೆ ಉಕ&?ೇಖನ 0ಾ,ದಂ#ೆ ಅವರು Kೈ' 0ಾ, ಾ2ಟ Jಾ ತ
t+ಂಟr 7ಂದ t+ಂ" #ೆ ೆದು ಪಂಚರ Qಾಗೂ t@ಾ D ಾರರ ಸeಯನುX
ಸಳದ .Wೕ ಪOೆಯ?ಾpತು.
25
ಸD+ ತ†ೕರು ಸಳದ ಪಂಚ(ಾB ಸಮಯ CಾIDೕನ ಪ,: ೊಂಡ ಸD+ Cೊತು&ಗಳನುX
ಧಮ ಸಳ ೕ ಾ ಾ Cೊತು& ಪfc ಸಂ•ೆ2 144/2022 D(ಾಂಕ 18.12.2022 ರಂ#ೆ
ನಮೂD: ೊಂಡು 0ಾನ2 (ಾ2@ಾಲಯದ . ಸD+ ¸ÉÆತು&ಗಳನುX "ೈ›ಾ7ಕ ಪ ೕ‡ೆ ೊಳಪ,ಸುವ3ೇ
ಕಳie: ೊಡಲು ಅನುಮ> 7ೕಡುವ3ೇ ವರD 7"ೇD: ೊಂಡು Cನಮ> ಪOೆದು ೊಂ,ರುವR ಾE ೆ
ನಂತರ ಮರು Dನ D(ಾಂಕ 19.12.2022 ರಂದು ಸD+ ಪ+ಕರಣದ . D(ಾಂಕ 17.12.2022
ರಂದು ಸಂ'ೆ 5.30 ೦Kೆ ೆ ಆ3ೋtತರು ಹ?ೆ. ನOೆ:ದ ತ†ೕರು ಸಳದ ಮಹಜರು ನOೆಸುವ3ೇ ಸಳ ೆT
ೆS ೆA 9.30 ಗಂKೆ ೆ Žೇf ¤Ã, ಾಗ ಪ+ಕರಣದ t@ಾ D ಾರ3ಾದ ಹ ೕy ಮು ೇರ (32) ತಂ ೆ:
ಾಬು ಮು ೇರ "ಾಸ: #ೊಂಬ#ಾ&'ೆ ಮ(ೆ, ² ಾ'ೆ ಾ+ಮ ೆಳ&ಂಗ, #ಾಲೂಕುರವರು Qಾಜ ದುF,
ಸD+ಯವರು ತ†ೕರು ನOೆದ ಸಳವನುX #ೋ : ೊಡುವR ಾE £ÀÄrದಂ#ೆ ಸD+ ತ†ೕರು ಸಳದ ಮಹಜರು
ಸಮಯ ಇಬPರು ಪಂಚರನುX ಕ3ೆದು ೊಂಡು ಬರುವಂ#ೆ Qೆ~ : 1015 (ೇ ಪ+kಾಂ• ಧಮ ಸಳ ೕ
ಾ ೆ ರವ ೆ 0ೌ€ಕ"ಾE ಸಳದ . ಆ ೇಶ 0ಾ,ದುF, ಅದರಂ#ೆ ಸD+ Qೆ~ : 1016 )+ೕ ಪ+kಾಂ•
ರವರು 7ನX ನOೆ:ದ ಮಹಜರು ಸಮಯ ಪಂಚ3ಾE ಸಹಕ :ದ ಅ ೇ 1) ಅಚುwತ& ೌಡ ...ಾ+ಯ: 60-ವಷ
ತಂ ೆ: >ಮ6ಯ2 ೌಡ "ಾಸ: ೆಂಗಲ ಮ(ೆ ) ಾ'ೆ ಾ+ಮ ೆಳ&ಂಗ, #ಾಲೂಕು Š ನಂಬ+
9535007271 2) «±Àé(ಾಥ ...ಾ+ಯ: 20 ವಷ ತಂ ೆ: ಸುಂದರ "ಾಸ: ಪRದು"ೆಟುc ಮ(ೆ ಪRದು"ೆಟುc
ಾ+ಮ ೆಳ&ಂಗ, #ಾಲೂಕು ರವರನುX ಕ3ೆದು ೊಂಡು ಬಂದು ತ7•ಾ ಾ @ಾದ ನನX ಮುಂ ೆ Qಾಜರು
ಪ,: ಇವರು ಪಂಚ3ಾE ಸಹಕ ಸುವ3ೇ ಒt[ ಬಂDರುವR ಾE ನು,Dರು#ಾ&3ೆ. ಸD+ ಪಂಚ ೆ
ಪ+ಕರಣದ t@ಾ D ಾರರನುX #ೋ : ೊಟುc ಅವರು ಏನನುX QೇS @ಾವ ಸಳವನುX #ೋ :
ೊಡು#ಾ&3ೋ ಆ ಸಳದ ಮಹಜರು ಸಮಯ ಪಂಚ3ಾE ಸಹಕ ಸುವಂ#ೆ (ೋfೕ¸ïನುX 7ೕ,ದುF ಅವರು
ಸD+ (ೋfೕ ೆ ಸe 0ಾ, ಒt[ ೆ ಸೂ{:ರು#ಾ&3ೆ. ಸD+ ಪಂಚರ ಸಮ]ಮ t@ಾ ಾರರು
D(ಾಂಕ: 17-12-2022 ರಂದು ಸಂ'ೆ: 5-30 ಗಂKೆ ಸಮಯ ೆT ನಮ6 ಧ7ಗಳ #ೋಟದ ಆMೕ:ನ
ಎದುರು Cಾವ ಜ7ಕ Oಾ0ಾರು ರCೆ&ಯ ಬDಯ . ನಮ6 ಧ7ಗಳ ಮ(ೆಯ #ೋಟದ ೆಲಸ 0ಾಡುವ
)+ೕಧರ ಎಂ ಾತ7 ೆ ನನ ೆ ಪ ಚಯದ >ಮ6ಪ[ ಪ\'ಾ , ಲ]^ಣ ಪ\'ಾ , ೆ,ಎ`, ಆನಂದ ೌಡ,
Qಾಗೂ ಮQೇy ಎಂಬುವವರು ೈ pಂದ ಹ?ೆ. ನOೆ:ದುF ಸD+ ಸಳವR ಇದು"ೇ ಎಂದು #ೋ :ದುF,
ಸD+ ತ†ೕರು ಸಳವR ೆಳ&ಂಗ, #ಾಲೂಕು ) ಾ'ೆ ಾ+ಮದ ಅ ೋOೆ'ಾಲು ಎಂಬ ., ಅರ:ನ
ಮnT - )3ಾ, Oಾ0ಾರು ರCೆ&ಯ ದ†ಣ ಬDಯ . ಆEರುತ& ೆ. ಸD+ ರCೆ&ಯು ಪ)wಮ ಅರ:ನ ಮnT
ಕOೆpಂದ ಪ\ವ ದ )3ಾ, ಕOೆ Qಾದು QೋಗುವR ಾEರುತ& ೆ. ಸD+ ರCೆ&ಯು ತ†ೕರು ನOೆದ ಸಳದ .
ಸು0ಾರು 12 ಅ, ಅಗಲ4ರುವRದು ಕಂಡು ಬರುತ& ೆ. ತ†ೕರು ಸಳDಂದ 25 ಅ, ಪ)wಮ ೆT ಒಂದು 7ೕರು
ಹ ಯುವ #ೋಡು ಇರುವRದು ಕಂಡು ಬರುತ& ೆ. ತ†ೕರು ಸಳದ ದ†ಣ ೆT ಎ: ಮ(ೋ ಕು ಯ; ರವರ
ಾ§ÄÛ 'ಾಗ ಮತು& ಮ(ೆ ಇರುವRದು ಕಂಡು ಬರುತ& ೆ. ತ†ೕಗು ಸಳದ ಉತ&ರ ೆT ಉತ&ರ ೆT ಎ : ೇV
ಕು ಯ;ರವರ ಾ§ÄÛ #ೋಟ ಇರುವRದು ಕಂಡು ಬರುತ& ೆ. ತ†ೕರು ಸಳDಂದ ಸು0ಾರು 70 ಅ, ದೂರ
ಪ)wಮ -ದ†ಣ ೆT ಸD+ t@ಾ D ಾರ ೆ ಉಳ ೊಳijವ3ೇ #ೋಟದ 0ಾ ಕ3ಾದ ಎ.: ಕು ಯ;
26
ರವರು 7ೕ,ದ ಮ(ೆ ಇರುವRದು ಕಂಡು ಬರುತ& ೆ. ತ†ೕರು ಸಳDಂದ ಸು0ಾರು 75 ಅ, ದೂರ ಪ)wಮ-
ಉತ&ರ ೆT ಎ: ೇV ಕು ಯ; ರವರ Cಾ3ಾ 7"ಾಸ ಮ(ೆ ಇರುವRದು ಕಂಡು ಬರುತ& ೆ ಎಂಬು ಾE
ಪಂಚರುಗಳ ಸಮ]ಮ ದೃಡ ಪ,: ೊಂಡು ಸD+ ತ†ೕರು ಸಳದ ಮಹಜರನುX D(ಾಂಕ 19.12.2022
ರಂದು ೆS ೆA 9.45 ಗಂKೆpಂದ ೆS ೆA 10.30 ಗಂKೆ ತನಕ ಪಂಚರ ಸಮ]ಮ ಸಳದ .Wೕ 0ಾ,
ಪ\3ೈ: ೊಂ,ರು#ೆ&ೕ(ೆ.
ನಂತರ ಸD+ t@ಾ D ಾರರನುX ಮತು& ಮೃತ )+ೕಧರರವ ೆ ಆ3ೋtತರು ಹ?ೆ. ನOೆ:ದ
ಸಮಯ (ೋ,ದ ಪ+ತ2] Cಾ†ೕ ಾರ3ಾದ t@ಾ D ಮತು& ಪರBೕಶIರ ೌಡ ಮತು& f : ಅಬ+Qಾಂ
ರವರನುX 4Jಾ : ೊಂಡು QೇS ೆ ಪOೆದು ೊಂOೆನು.
t@ಾ D )+ೕ ಹ ೕಶ ಮು ೇರ ...ಾ+ಯ:32 ವಷ ತಂ ೆ: ಾಬು ಮು ೇರ "ಾಸ: ತುಂಬ#ಾ&'ೆ
ಮ(ೆ, ) ಾ'ೆ ಾ+ಮ, ೆಳ&ಂಗ, #ಾಲೂಕುರವರನುX ಕೂಲಂಕುಷ"ಾE 4Jಾ : ೊಂಡು QೇS ೆ
ಪOೆದು ೊಂ,ದುF, ಅವರು ತನX ಮರು QೇS ೆಯ . "D(ಾಂಕ 17.12.2022 ರಂದು ನಮ6 . #ೋಟದ
ೆಲಸ 0ಾಡುವ )+ೕಧರನು ೊಕTಡ ೋ 'ಾ#ೆ+ ೆ Qೋಗು#ೆ&ೕ(ೆಂದು ?ೈ; ಾ,ಯ . ೆS ೆA 10.30
ಗಂKೆ ೆ QೋEರು#ಾ&(ೆ. ಆತ 'ಾ#ೆ+ ೆ Qೋಗುವ ಸಮಯ (ಾನು ಅವನ ಸಂಬಳದ ಹಣ 9500/- ರೂ
ಅವ7 ೆ 7ೕ,ರು#ೆ&ೕ(ೆ.. ಆತ ಸಂ'ೆ ಸಮಯ 5.30 ಗಂKೆ ೆ ಬಂDದುF, ಆ ಸಮಯ ಆತ7 ೆ ನಮ6 #ೋಟದ
ಆMೕ ನ ಎದುರು ಇರುವ Cಾವ ಜ7ಕ Oಾ0ಾರು ರCೆ&ಯ ಬDಯ . ನನ ೆ ಪ ಚಯ4ರುವ >ಮ6ಪ[
ಪ\'ಾ , ಲ]^ಣ ಪ\'ಾ , ೆ ೆ ಆನಂದ ೌಡ Qಾಗೂ ಮQೇy ಪ\'ಾ ಎಂಬವರು (ಾಲುT ಜನ Cೇ
)+ೕಧರ7 ೆ ೈpಂದ QೊOೆಯು>&ದFರು. ಅಷcರ . (ಾನು ಮತು& #ೋಟದ . ೆಲಸ ೆT ಇದF f : ಅ ಾ+ಹಂ
ಮತು& ಅ ೇ ‡ಾದ . ಬಂDದF ಪರBೕಶIರ ೌಡರವರು ಜಗಳ V,:ದುF, (ಾವR )+ೕಧರನನುX ಉಪಚ :
#ೋಟದ ಮ(ೆ ೆ ಕ3ೆದು ೊಂಡು ಬಂDದುF, ನಂತರ ಆತ7 ೆ (ಾವR ಊಟ 7ೕ,ರು#ೆ&ೕ"ೆ. ನಂತರ (ಾನು
ಆತನನುX ಆತ 3ಾ>+ ಉSದು ೊಳijವ 4kಾ+ಂ> ೊಠ, ೆ ಕ3ೆದು ೊಂಡು ಬಂದು Vfcರು#ೆ&ೕ(ೆ. ಆತ
ಾEಲು Qಾn ೊಂಡು ಮಲEರು#ಾ&(ೆ. ಅಂದು ನಮ6 ದs ೆ ಈ 4ಷಯ Qೇಳಲು ೕ; 0ಾ, ಾಗ,
ಅವರ ೕ; :ಗ ಲ.. )+ೕಧರ ಸIಲ[ ಕು,DದF ನಂತರ (ಾನು ಮರು Dನ ಅಂದ3ೆ D(ಾಂಕ 18.12.2022
ರಂದು ೆS ೆA 06.30 ಗಂKೆ ೆ ಆತನ ೊಠ, ಬS ಬಂದು 4kಾ+ಂ>ಯ .ದF )+ೕಧರನನುX ಕೂE ಕ3ೆ ಾಗ
@ಾವR ೇ ೕ>ಯ ಪ+>n+Wೕ 7ೕಡ ೇ ಇದುF (ೋಡ?ಾE ಆತ 4kಾ+ಂ>ಯ .ದF ೊಠ,ಯ ಮುಂDನ.
ಾEಲು #ೆ3ೆDತು&. eಂಬD ಾEಲು ಕೂOಾ #ೆ3ೆDತು&. (ಾನು ಒಳ QೋE (ೋಡ?ಾE )+ೕಧರನು
4kಾ+ಂ> ೊಠ,ಯ . ಇಲ. ೇ ಇದುF, ಆತನ Š ೈ` ಅ?ೆ.ೕ ಇತು&. ಅ . ಒಂದು ಆMೕಸr Jಾ˜™ ಮಧ2
ಾಟ ಯ . ಕಡು ಹ:ರು ಬಣ‹ದ ಪ ಾಥ 4ದುFದನ
F ುX (ೋ,ರು#ೆ&ೕ(ೆ.
(ೆ ಒಳಗOೆ (ೋಡ?ಾE ಅ . Qೊರ
Qೋಗುವ ಾEಲ ಬS Qಾ:ದ ೋs 0ಾ2" Bೕ?ೆ ಹ:ರು ಬಣ‹ದ . "ಾಂ> ಪ ಾಥ 4DFತು.
ು ಅ .
eಂಬD
eಂಬD ಾE 7ಂದ Qೊರ ಬಂ ಾಗ ಕVPಣದ )ೕ" 7ಂದ 7q :ದ kೆ• ಇದುF, ಅ . ಒಂದು ಬDಯ .
ಹ:ರು ಬಣ‹Dಂದ ಕೂ,ದ "ಾಂ> 0ಾ,ದ ಪ ಾಥ 4ದುF, ನಂತರ (ಾನು ಹುಡುಕು#ಾ& KಾW." ಕOೆ
Qೋ ಾಗ ಆತನ ಕಪR[ ಬಣ‹ದ ...ಾ2ಂ" ಮತು& ಒಳ ಚ,Œ ಅ . #ೋಟದ . kೌJಾಲಯ ೊಠ,ಯ ಾEಲ
27
ಬS (ೆಲದ . VದುF ೊಂ,ದುF, ...ಾ2ಂ" ನ . ಮಣು‹ ಹ>&ತು&. ನಂತರ ನನ ೆ Qೆದ ೆ@ಾE ನಮ6 .
Kಾ2tಂu 0ಾಡುವ 'ೋp ಎಂ ಾತನನುX ಕ3ೆದು ಆತ ಮತು& (ಾನು )+ೕಧರನನುX ಹುಡುಕ?ಾE ಅ .
#ೋಟದ . )+ೕಧರನ ೇಹ VDFತು&. (ೋಡ?ಾE ಅ . ಆತನ ೇಹದ . @ಾವR ೇ ಾಯ ಇರ ಲ..
ಆತನು ಹ:ರು ಬಣ‹ದ . "ಾಂ> 0ಾ,ದF. ನಮ6 ಈ Cಾ3ಾ ...ಾªÀiïð #ೋಟದ . ಹುಲು. Bೕ?ೆ
ಾರದಂ#ೆ ಅದ ೆT ೆqಕ` ಮದುF Qಾಕು#ೆ&ೕ"ೆ.
"ೆ ಅದನುX ನಮ6 ದ7ಯವ3ೇ ತರುವR ಾE ೆ.ೆ ಅದರಂ#ೆ ಆ
ಆMೕಸr Jಾ˜™ ಮಧ2 ಾಟ ಯ ದ
. F ದ+ವ ವಸು& ಕಂಡು ಬಂDರುತ& ೆ.ೆ ಈ ೆqಕ` ನುX ನಮ6
ದsಯವ3ೇ ತರುವRದು.
ತರುವRದು ಇ . ೆಲ¡ಂದು
ೆಲ¡ಂದು ಅಂಗ,ಯ . ಕೂOಾ :ಗುತ& ೆ.ೆ ಆತನ .ದF 9,500 ರೂ @ಾರು
#ೆ ೆದು ೊಂಡು QೋEರು#ಾ&3ೆಂದು (ಾನು (ೋ,ಲ.. (ಾನು ಆತನನುX ಊಟ 0ಾ,: "ಾ...ಾಸು ಆತನ
4kಾ+ಂ> ೊಠ, ೆ ಕ3ೆದು ೊಂಡು ಬಂದು VfcದುF, ಆ ಸಮಯ (ಾನು ಆತನ .ದF ಹಣದ ಬ ೆA Jೆž
0ಾ,ರುವRDಲ.. )+ೕದರನನುX @ಾರು ೊ?ೆ 0ಾ, ಾF3ೆಂದು (ಾನು (ೋ,ಲ.. ಅ . ೇ ಯ ತಂ>
ಾE ೆ ಅ„ೆcೕ ತಂ>ಯನುX @ಾರು ಕೂOಾ ಕ" 0ಾ,ರುವRDಲ.. ನಮ6 #ೋಟ ೆT @ಾರು
ಪ+"ೇ)ಸದಂ#ೆ ತಂ> ೇ Qಾnರು#ೆ&ೕ"ೆ. ಎಂV#ಾ2D ನು,Dರು#ಾ&3ೆ.
ನಂತರ ಪ+ತ2] Cಾ† 2] ಪರBೕಶIರ ೌಡ ...ಾ+ಯ:58 ವಷ ತಂ ೆ:D|| ಕುಂಞ ೌಡ "ಾಸ-
ೈಕರ ಮ(ೆ, ) ಾ'ೆ ಾ+ಮ ೆಳ&ಂಗ, #ಾಲೂಕು ಮತು& 3] f.: ಅಬ+Qಾಂ, ...ಾ+ಯ: 53 ವಷ , ತಂ ೆ:
f.ಯು Jಾ ೋ, "ಾಸ: ಸಂ...ಾ2, ಮ(ೆ, )3ಾ, ಾ+ಮ. ಕಡಬ #ಾಲೂಕು ರವರನುX 4Jಾ : ಾಗ?ೋ
ಅವರು ಆ3ೋtತರು D(ಾಂಕ 17.12.2022 ರಂದು ಸಂ'ೆ 5.30 ಗಂKೆ ೆ ಮೃತ )+ೕಧರ7 ೆ ೈpಂದ
ಹ?ೆ. ನOೆ:ದF ಬ ೆA 0ಾತ+ ನು,ಯು>&ದುF, Qೊರತು ಮೃತ )+ೕಧರನನುX ೊ?ೆ 0ಾ,ದ ಬ ೆA ಮತು& ಆತನ
ಹಣವನುX ಸು ೆ 0ಾ,ದ ಬ ೆA ನು,DರುವRDಲ.. ಅಲ. ೇ ಮೃತ )+ೕಧರನು ಕಡು ಹ:ರು ಬಣ‹ದ ೕ>ಯ
ಪ ಾಥ ವನುX "ಾಂ> 0ಾ,ರುವR ಾE ನು,Dರು#ಾ&3ೆ.
ಅಲ. ೇ ಅ ೇ #ೋಟದ . ೆಲಸ 0ಾಡು>&ದF ಕು0ಾ ರ#ಾXವ>, ...ಾ+ಯ: 25 ವಷ , ತಂ ೆ:
D|| ಕುಂಞ ಮು ೇರ, "ಾಸ: ಕುರುಂ* ಮ(ೆ, ) ಾ'ೆ ಾ+ಮ, ೆಳ&ಂಗ, #ಾಲೂಕು ರವರನುX ಧಮ ಸಳ
ೕ ಾ ೆಯ . 4Jಾ : ೊಂಡು ಅವರ QೇS ೆ ಪOೆದು ೊಂ,ದುF, ಅವರು ತನX QೇS ೆಯ .
"(ಾನು Bೕ ನ 48ಾಸದ . ನನX #ಾp ತಮ6 ನ 'ೊ#ೆ ೆ "ಾಸ"ಾEದುF, (ಾನು ಎ : ಕು ಯ; ರವರ
Cಾ3ಾ ...ಾH™ #ೋಟದ . ಕೂ ೆಲಸ 0ಾ, ೊಂ,ರು#ೆ&ೕ(ೆ.ಈ ೊಂದು 2 "ಾರದ eಂ ೆ ನನ ೆ
Bೖ ೆ ಹು„ಾ ಲ. ೇ ಇದುFದ ಂದ (ಾನು ಅ . ೆ ೆಲಸ ೆT QೋEರುವRDಲ..ನನX {ಕTಪ[ನ ಮಗ ಪ+4ೕ‰
ಎಂಬವ ೆ ಮೂ, ೆ3ೆ 7"ಾ: DನXಕರ ಸುq#ಾ+ ಎಂಬವರನುX 4"ಾಹ"ಾEರುತ& ೆ. ಅವರ ಅಣ‹ )+ೕಧರ
ಎಂಬವರು ಅವರ ಮ(ೆ ೆ ಆ ಾಗ ಬರು>&ದುF, ಆ ಸಮಯ ನನ ೆ )+ೕಧರ ರವರ ಪ ಚಯ"ಾEರುತ& ೆ.
ಅಲ. ೇ )+ೕಧರ7 ೆ ಈ Šದಲು 4"ಾಹ"ಾEದುF, ಆ ೆಯು Qೆ ೆ ಸಮಯ ಮೃತಪಟc 4Jಾರ ಕೂOಾ
ನನ ೆ >SDರುತ& ೆ ಅಲ. ೇ ಆತ7 ೆ ಒಂದು Qೆಣು‹ ಮಗು ಇರುವ 4Jಾರ ಕೂOಾ ನನ ೆ >SDರುತ& ೆ.ಸD+
)+ೕದರರವರು (ಾನು ೆಲಸ ಮಡು>&ದF ಅ ೇ ಎ: ಕು ಯ; ರವರ Cಾ3ಾ ...ಾH™ #ೋಟದ . ಕೂ
ೆಲಸ 0ಾಡು>&ದFರು. ಅ . ನq6ಬP3ೊಳ ೆ ಅನು3ಾಗ ಉಂKಾE (ಾನು ಮತು& )+ೕಧರ ಅನೂ2ನ2"ಾEದುF,
28
ಸು0ಾರು 3 >ಂಗSಂದ (ಾ4ಬPರೂ ಪರಸ[ರ t+ೕ>ನ #ೊಡE 4"ಾಹ"ಾಗಲು 7ಧ : ೆವR. ಈ
4JಾರವನುX ಮ(ೆಯವರ . >S:ದುF, ಅವರು (ಾ4ಬPರೂ 4"ಾಹ"ಾಗುವRದ ೆT ಎಲ.ರೂ ಒt[ ೆ
7ೕ,ರು#ಾ&3ೆ. ನನX ತಮ6 ನಮ6 ಮದು"ೆ ಖ{ ೆ ಧಮ ಸಳ ಾ0ಾ'ವೃD| •ೕಜ(ೆpಂದ Cಾಲ
ಪOೆದು ನಂತರ ಒಂದು "ಾರದ ಬSಕ 4"ಾಹ 0ಾ, ೊಡುವR ಾE ಅ ೇ )+ೕಧರರವರ
ಬS>S:ರುವR ಾE ೆ. )+ೕಧರನು 4ಪ ೕತ ಅಮಲು ಪ ಾಥ Cೇವ(ೆ 0ಾಡು>&ದುF, (ಾನು
@ಾ"ಾಗಲೂ ಅವ ೆ ಬುDF 0ಾತು Qೇಳi>& ೆFನು.
ು ಅವರು ಅಮಲು ಪ ಾಥ Cೇವ(ೆ 0ಾ, ಬಂದ
ಸಮಯದ . (ಾನು ಅವರ . QೆJಾwE ೕ; 0ಾಡು>&ರ ಲ.. D(ಾಂಕ: 17.12.2022 ರಂದು ೊಕTಡ
ೋ 'ಾ#ೆ+ ಇದುF, ೊಕTಡ ೋ 'ಾ#ೆ+ ೆ ºÉÆÃV §gÉÆÃt JAzÀÄ ºÉý £À£ÀUÉ ±ÀjÃzsÀgÀ£ÄÀ
zÀÆgÀªÁt PÀgÉ ªÀiÁr w½¹zÀÄÝ, £Á£ÀÄ D ¢£À PÉ®¸ÀPÉÌ ºÉÆÃVzÀÄÝ, £Á£ÀÄ eÁvÉæUÉ §gÀ®è JAzÀÄ
ºÉýgÀÄvÉÛãÉ. D ¢£À ²æÃzsÀgÀgÀªÀgÀÄ PÉ®¸ÀPÉÌ gÀeÉ ªÀiÁr PÉÆPÀÌqÀ PÉÆÃj eÁvÉæUÉ QೋEರು#ಾ&3ೆ.
ಅ ೇ Dನ ಸಂ'ೆ ೆಲಸ ಮುEದ ಬSಕ (ಾನು )+ೕಧರರವ ೆ ದೂರ"ಾs ಕ3ೆ 0ಾ, ಾಗ ಅವರು
ಕ3ೆಯನುX :Iೕಕ ಸು>&ರ ಲ.. ಬSಕ ಅವ3ೇ ಸು0ಾರು 3ಾ>+ 7 ಗಂKೆಯ Qೊ>& ೆ ನನ ೆ ದೂರ"ಾs ಕ3ೆ
0ಾ, ಾಗ )+ೕಧರವರು 4ಪ ೕತ ಶ3ಾಬು Cೇವ(ೆ 0ಾ, 0ಾತ(ಾಡು>&ದುF, (ಾನು ಆಗ ಅವ ೆ 7ೕವR
ಶ3ಾಬು Cೇವ(ೆ 0ಾಡ ಾರ ೆಂದು ಹಲ"ಾರು ಾ QೇSದರೂ ಕೂOಾ 7ೕವR "ಾ...ಾಸು ಅಮಲು
ಪ ಾrಥ
ಾrಥ Cೇವ(ೆ 0ಾ,ರು>&ೕ ಮುಂದ ೆT 7ೕವR ನನX . 0ಾತ(ಾಡ ಾರ ೆಂದು ೋಪದ .
QೇSರು#ೆ&ೕ(ೆ.
(ೆ ಬSಕ ಅವರು ನನX . 7ೕನು ಮದು"ೆ@ಾದ ಬSಕ ನನX ಊ3ಾದ ಮೂ, ೆ3ೆ ೆ ಬರ ೇಕು
ಎಂದು QೇS ಾಗ (ಾನು ನನX ಅಮ6ನನುX Vಟುc ಬರುವRDಲ.. 7ೕವR ಇ W
. ೕ ಇದುF, ನನXನುX
ಮದು"ೆ@ಾಗುವRDದF3ೆ (ಾನು ಮದು"ೆ
ಮದು"ೆ ೆ ಒಪR[#ೆ&ೕ(ೆ.
(ೆ 7ೕವR ಈ ೕ> ಕು,ದ3ೆ ಅ . ನನX ಗ> ಏನು ?
ಇಲ.DದF3ೆ ನನ ೆ ಮದು"ೆ ೇಡ ಎಂದು QೇSರು#ೆ&ೕ(ೆ.
(ೆ ಅದ ೆT ಅವರು 7ೕನು ನನXನುX ಮದು"ೆ@ಾಗ ೇಕು
7ೕನು ನನXನುX ಮದು"ೆ@ಾಗ ೇ ಇದF3ೆ (ಾನು 4ಷ ಕು,ದು Cಾಯು#ೆ&ೕ(ೆ ಎಂದು QೇSದ.
QೇSದ ಆ ಸಮಯ
(ಾನು :fc7ಂದ ೕ; ಕ" 0ಾ,ರು#ೆ&ೕ(ೆ.
(ೆ ಬSಕ (ಾನು ಅವ ೆ BCೇ 0ಾ,ರು#ೆ&ೕ(ೆ.
(ೆ ಅದ ೆT
ಅವರು ಉತ& :ರುವRDಲ.. ಸIಲ[ Qೊತು& Vಟುc "ಾ...ಾಸು )+ೕಧರರವ ೆ ದೂರ"ಾs ಕ3ೆ 0ಾಡ?ಾE
ಅವರು ಕ3ೆಯನುX :Iೕಕ ಸು>&ರ ಲ.. ಆ ಸಮಯ ಅವ ೆ ಾ` #ೆ ೆಯುವ3ೇ BCೆ 0ಾ, ೆF.
ಮರುDನ D(ಾಂಕ:18.12.2022
D(ಾಂಕ ರಂದು ೆS ೆA ಕೂOಾ
ಕೂOಾ ಕ3ೆ 0ಾ,ದುF, ಆ ಸಮಯ ಕೂOಾ
:Iೕಕ ಸು>&ರ ಲ.. ಬSಕ ಾ` #ೆ ೆಯುವಂ#ೆ BCೇ ಕೂOಾ 0ಾ,ರು#ೆ&ೕ(ೆ.
(ೆ ಆ Dನ Žಾನು"ಾರ
ಆEರುವRದ ಂದ (ಾನು ೆಲಸ ೆT Qೋಗ ೇ ಮ(ೆಯ .Wೕ ಇದುF, ಸಮಯ ಸು0ಾರು ೆS ೆA 10.00
ಗಂKೆ ೆ ಮ(ೆಯ . ನನXನುX ಮದು"ೆ@ಾಗು#ೆ&ೕ(ೆಂದು QೇSದ )+ೕಧರನು @ಾವR ೋ 4ಷ ಪ ಾಥ
Cೇ4: ಮೃತಪಟc 4JಾರವನುX ನನX ತಮ67 ೆ ಎ: ಕು ಯ; ರವರ #ೋಟದ ೆಲಸವನುX
(ೋಡು>&ರುವ ಹ ೕಶರವರು ೕ; ಕ3ೆ 0ಾ, >S:ರು#ಾ&3ೆ.ೆ )+ೕದರರವರು ಮೃತ ಪಟc ಬ ೆA
ಧಮ ಸಳ ೕ ಾ ೆಯ . ಪ+ಕರಣ ಾಖ?ಾದ 4ಷಯ ಧಮ ಸಳ ೕ ಾ ಾ ೕಸರು
ನನXನುX 4Jಾರ ೆ ೆ ಧಮ ಥಳ ೕ ಾ ೆ ೆ ಕ3ೆ ಾಗ?ೇ >SDರುವR ಾE ೆ ಎಂV#ಾ2D
ನು,Dರು#ಾ&8 ೆ.ೆ
29
ಪ+ಕರಣದ t@ಾ D ಾರರ 4Jಾರ ೆpಂದ Qಾಗೂ ಪ+ತ2] Cಾ†ೕ ಾರರ 4Jಾರ ೆpಂದ
ಮತು& ಇತರ Cಾ†ೕ 4Jಾರ ೆpಂದ Qಾಗೂ ...ಾ+ಥqಕ ತ7•ೆpಂದಲೂ ಮೃತ )+ೕಧರ7 ೆ D(ಾಂಕ
17.12.2022 ರಂದು ಸಂ'ೆ 5.30 ಗಂKೆ ೆ ಹ?ೆ. 0ಾ,ದ ಆ3ೋtತ3ಾದ >ಮ6ಪ[ ಪ\'ಾ , ಲ]^ಣ
ಪ\'ಾ , ೆ ೆ ಆನಂದ ೌಡ Qಾಗೂ ಮQೇy ಪ\'ಾ ರವರು )+ೕಧರನನುX ೊ?ೆ 0ಾ, ಹಣ ಸು ೆ
0ಾ,ರುವRದು ದೃಡ ಪfcರುವRDಲ.. ಈ (ಾಲೂT ಜನ ಆ3ೋtತರು D(ಾಂಕ 17.12.2022 ರಂದು ಸಂ'ೆ
5.30 ಗಂKೆ ೆ ಮೃತ )+ೕದರ7 ೆ ೇವಲ ೈpಂದ ಹ?ೆ. ನOೆ:ರುವRದು ತ7•ೆpಂದ ದೃಢ ಪಡುತ& ೆ.ೆ
3ಾ>+ t@ಾ D ಾರ )+ೕದರರವರು ಮತು& ಅ ಾ+ಹಂ ರವರು ಮೃತ )+ೕದರನನುX ಊಟ 0ಾ,: ಆತನ
4kಾ+ಂ> ಪOೆಯುವ ಮ(ೆ ೆ Vಟುc ಬಂದ ನಂತರ )+ೕದರ7 ೆ ಈ Bೕ ನ ಆ3ೋtತರು ಹ?ೆ.
ನOೆ:ರುವRದನುX @ಾರೂ (ೋ,ರುವRDಲ..
ನಂತರ ಸD+ ಧಮ ಸಳ ೕ ಾ ಾ t: 2286 (ೇ ಬು,+ (ಾಗ3ಾ ರವರು ಪ+ಕರಣದ .
ಮೃತ )+ೕಧರನ ಮರ ೋತ&ರ ಪ ೕ‡ಾ ಸಮಯ ಮರಣದ (ೈಜ ಾರಣ >Sಯುವ3ೇ ತ7•ಾ 7q#ಾ&
"ೈzಾ2 ಾ ಯವರು #ೆ ೆD :ದ Cೊತು&ಗಳನುX 4 4›ಾನ ಪ+•ೕ ಾಲಯ ೆT ಕಳie: ೊಡುವgÉÃ
7ೕ,ರುವR ಾE "ೈಧ2nೕಯ ದೃಢ ಪತ+ ೊಂD ೆ D(ಾಂಕ 27.12.2022 ರಂದು ನನX ಮುಂ ೆ ಬಂKಾIಳ
ಉಪ 4Žಾಗದ . Qಾಜರುಪ,:ದುF, ಸD+ Cೊತ&ನುX ಪ )ೕ ಸ?ಾE ಕಂಡು ಬಂದ 4ವರ ಈ
ೆಳEನಂ> ೆ.
1. "PM No 141/2022 date 19.12.2022 Shreedhar age 36 yrs
Male-Stomach and its contents and portion of small
intestines and its content in saturated solution of sodium
chloride ಎಂದು ಬ3ೆದು "ೈzಾ2 ಾ ಯವರು ಸe ಮತು& :ೕಲು 0ಾ, ಅಂf:
7ೕ,ದ VS ಬKೆcpಂದ ...ಾ2ž 0ಾ,ದ ...ಾ.:cž ಾmïè -1 ಅದ ೆT QR ೋ•
{ೕfಯನುX ಅಂf: ಸD+ {ೕf ೆ ತ7•ಾ ಾ @ಾದ (ಾನು ಸe 0ಾ, ಅದ ೆT ಕ+ಮ
ಸಂ•ೆ2- 9 ಎಂದು ಗುರುತು 7ೕ, ೆನು
2. "PM No 141/2022 date 19.12.2022 Shreedhar age 36 yrs
Male e -portion of Liver (500 gms) and Half of each Kidney
in saturated solution of sodium chloride ಎಂದು ಬ3ೆದು
"ೈzಾ2 ಾ ಯವರು ಸe ಮತು& :ೕಲು 0ಾ, ಅಂf: 7ೕ,ದ VS ಬKೆcpಂದ ...ಾ2ž
0ಾ,ದ ...ಾ.:cž ಾmïè -1. ಅದ ೆT QR ೋ• {ೕfಯನುX ಅಂf: ಸD+ {ೕf ೆ
ತ7•ಾ ಾ @ಾದ (ಾನು ಸe 0ಾ, ಅದ ೆT ಕ+ಮ ಸಂ•ೆ2 - 10 ಎಂದು ಗುರುತು
7ೕ,ದನು
3. "PM No 141/2022 date 19.12.2022 Shreedhar age 36 yrs
Male- Blood 30-50 ml in sodium fluoride ಎಂದು ಬ3ೆದು
30
"ೈzಾ2 ಾ ಯವರು ಸe ಮತು& :ೕಲು 0ಾ, ಅಂf: 7ೕ,ದ VS ಬKೆcpಂದ ...ಾ2ž
0ಾ,ದ ...ಾ.:cž ಾmïè -1. ಅದ ೆT QR ೋ• {ೕfಯನುX ಅಂf: ಸD+ {ೕf ೆ
ತ7•ಾ ಾ @ಾದ (ಾನು ಸe 0ಾ, ಅದ ೆT ಕ+ಮ ಸಂ•ೆ2 - 11 ಎಂದು ಗುರುತು
7ೕ, ೆನು
4. "PM No 141/2022 date 19.12.2022 Shreedhar age 36 yrs
Male - Preservative used-saturated sodium of sodium
chloride ಎಂದು ಬ3ೆದು "ೈzಾ2 ಾ ಯವರು ಸe ಮತು& :ೕಲು 0ಾ, ಅಂf:
7ೕ,ದ VS ಬKೆcpಂದ ...ಾ2ž 0ಾ,ದ ...ಾ.:cž ಾmïè -1 ಅದ ೆT QR ೋ•
{ೕfಯನುX ಅಂf: ಸD+ {ೕf ೆ ತ7•ಾ ಾ @ಾದ (ಾನು ಸe 0ಾ, ಅದ ೆT ಕ+ಮ
ಸಂ•ೆ2 - 12 ಎಂದು ಗುರುತು 7ೕ,ದನು
ಸD+ Bೕ ನ Cೊತು&ಗಳನುX ಪOೆದು ೊಂಡು ಧಮ ಸಳ ಾ ಾ Cೊತು& ಪfc ಸಂ•ೆ2
147/2022 D(ಾಂಕ 27.12.2022 ರಂ#ೆ ನಮೂD: ೊಂಡು ಸD+ Cೊತು&ಗಳನುX ತ-ರ
ಪ ೕ‡ೆ ೊಳಪ,ಸಲು 4 4›ಾನ. ಪ+•ೕ ಾಲಯ ಮಂಗಳ ರು ಇ . ೆ ಕಳie: ೊಡುವ3ೇ 0ಾನ2
(ಾ2@ಾಲಯದ . ಅನುಮ> ಾE ೋ ೊಂ,ರುವR ಾE ೆ.
ಸD+ ಮೃತನ ಶ ೕರದ . 13 ಾಯಗಳi ಇರುವR ಾE "ೈzಾ2 ಾ ಯವರು ಮರ ೋತ&ರ
ಪ ೕ‡ೆಯ ವರDಯ . 7ೕ,ರು#ಾ&3ೆ.
ಪ+ಕರಣದ . ಈ BೕಲTಂಡ ಎ?ಾ. Cೊತು&ಗಳನುX ತ-ರ 4kೆ.ೕಷ ೆ ೆ ಒಳಪ,ಸಲು
ಕಳie: ೊಟುc ಸD+ Cೊತು&ಗಳನುX 3ಾCಾಯ7ಕ 4kೆ.ೕಷ ೆ ೆ ಒಳಪ,: ಈ ೆಳಕಂಡ ಅಂಶಗS ೆ ತ-ರ
ಅ'...ಾ+ಯವನುX 7ೕಡ ೇ ಾE ೋ ೊಂ,ರು#ೆ&ೕ(ೆ..
1. ಇ; "ಾp ನ . ನಮೂD:ದ 1,2,3,4,5,6,7,8,9,10,11,12 ರ Cೊ>&ನ .
@ಾವR ಾದರೂ 4ಷ ಅಥ"ಾ ಅಮಲು ಪ ಾಥ ದ ಅಂಶ4 ೆWೕ? ಇದF3ೆ ಅದು @ಾವ
4ಷ/ ಅಮಲು ಪ ಾಥ ?
2. ಇ; "ಾp ನ . ನಮೂD:ದ 1,2,3,4,5,6,7,8,9,10,11,12 ರ . ಪ#ೆ&@ಾದ
4ಷ/ಅಮಲು ಪ ಾಥ ಕೂT ಇ; "ಾp ನ . ನಮೂD:ದ Cೊ>&ನ . ಪ#ೆ&@ಾದ
4ಷ/ಅಮಲು ಪ ಾಥ ಕೂT ಒಂದ ೊTಂದು Qೋ ೆ : ಕಂಡು ಬರು>& ೆWೕ ಎಂದು
ೇSದುF.
ಸD+ Cೊತು&ಗಳನುX 3ಾCಾಯ7ಕ 4kೆ.ೕಷ ೆ ೊಳಪ,: ಉಪ-7
ಉಪ 7 ೇ ಶಕರು 3ಾCಾಯ7ಕ 4
4›ಾನ ಪ+•ೕ ಾಲಯ ಮಂಗಳ ರು ರವರು ವರD 7ೕ,ದುF, ಸD+ಯವರು 1] RFSL ತ-ರು ಸಂಗ+e:
31
7ೕ,ದ 375 ML ನ D¦üøÀgï ZÁAiÀiïì ¨Ánè-1 AiÀÄ°è ªÀÄvÀÄÛ PM No 141/2022 date
19.12.2022 Shreedhar age 36 yrs Male -Stomach and its
contents and portion of small intestines and its content in
saturated solution of sodium chloride ಎಂದು ಬ3ೆದು "ೈzಾ2 ಾ ಯವರು ಸe
ಮತು& :ೕಲು 0ಾ, ಅಂf: 7ೕ,ದ VS ಬKೆcpಂದ ...ಾ2ž 0ಾ,ದ ...ಾ.:cž ಾmïè -1. £À°è
[PRESENCE OF ETHYL ALCOHOL AND PARAQUAT (HERBICIDE ) ]
ಅ¯ÉÆÌÃQಾ` ಮತು& 4ಷದ
4ಷದ ಅಂಶ ಇ ೆ ಮತು& RFSL ತ-ರು ಸಂಗ+e: ಎನIಲ' ಕವr (ೊಳಗOೆ
Qಾn 7ೕ,ದ ಾE ೆ Qಾಕುವ ಾ?ೊ3ೆಸುವ 0ಾ2" -1 ನ . Qಾಗೂ ಕವr (ೊಳಗOೆ Qಾn 7ೕ,ದ
"ಾಂ> 0ಾ,ದ ಪ ಾಥ ದ ಅಂಶ -1 ದ . ಮತು& RFSL ತ-ರು ಸಂಗ+e: ಎನIಲ' ಕವr (ೊಳಗOೆ
Qಾn 7ೕ,ದ ಮಣು‹ q)+ತ "ಾಂ> ಪ ಾಥ ದ . PARAQUAT (HERBICIDE] 4ಷದ
ಅಂಶ4 ೆ ಎಂಬು ಾE ವರD 7ೕ,ರು#ಾ&3ೆ.ೆ
ಸD+,
ಸD+ ವರDಯನುX "ೈzಾ2D ಾ ಯವ ೆ #ೋ : ಮೃತನ ಮರಣದ ಾರಣದ ಬ ೆA
ಅ'...ಾ+ಯ ೇಳ?ಾE ಮೃತನ QೊKೆcಯ . [PRESENCE OF ALCOHOL AND
PARAQUAT 4ಷದ ಅಂಶ4ದುF, ಮೃತ )+ೕಧರನ ತ?ೆಯ BದುS ೆ ಬಲ"ಾದ QೊOೆತDಂ
QೊOೆತDಂ ಾದ
ಾಯDಂದ )+ೕದರನು ಮೃತ ಪfcರುವR ಾE ಮತು& ಈ ಾಯ ೈpಂದ QೊOೆದ3ೆ ಆಗುವ Cಾಧ2#ೆ
ಇಲ.. ಈ ಾಯವR Bೕ ಂದ V ಾFಗ ಆಗುವ Cಾಧ2#ೆ ಇರುವR ಾE ತಮ6 ಅ'...ಾ+ಯ ವರD
7ೕ,ರು#ಾ&3ೆ.ೆ
ಮತು& ಮೃತನ ಮರ ೋತ&ರ ವರDಯ . ನಮೂD:ದ ಾಯಗ8ಾದ 1,2,5.to 9.12.13
ಾಯಗಳi ೈpಂದ QೊOೆದ3ೆ ಆಗುವ ಾಯಗ8ಾEದುF, ಇದು Cಾ0ಾನ2 ೕ>ಯ ಾಯ"ೆಂದು
ಅ'...ಾ+ಯ ವರD 7ೕ,ರು#ಾ&3ೆ.ೆ ಅಲ. ೇ ತ?ೆ ಮತು& ೆ7Xನ ೆಳŽಾಗದ . ತುಂ ಾ ಕOೆ ತರ{ದ ೕ>ಯ
ಾಯ4ರುವR ಾE ಅ'...ಾ+ಯ 7ೕ,ರು#ಾ&3ೆ.ೆ
ಆದುದ ಂದ 0ಾನ2 (ಾ2@ಾಲಯದ . 7"ೇD: ೊಳijವR ೇ(ೆಂದ3ೆ
ೇ(ೆಂದ3ೆ ಸD+ ಪ+ಕರಣ . ಮೃತ
)+ೕದರನು 4ಷ ಪ ಾಥ Cೇ4:ರುವRದು ದೃಡ ಪfcರುತ& ೆ.ೆ ಮತು& ಆತನು ಮೃತ ಪಡಲು ಾರಣ"ಾದ
ಾಯವR ೈpಂದ QೊOೆದ3ೆ ಅಗುವ Cಾಧ2#ೆ ಇಲ. ಅದು Bೕ ಂದ VದF3ೆ ಆಗುವ Cಾಧ2#ೆ ಇರುವR ಾE
"ೈಧ2 ಾ ಯವರು ಅ'...ಾ+ಯ ವರD 7ೕ,ರು#ಾ&3ೆ.ೆ ಈ ಎ?ಾ. ಾರಣDಂದ " D(ಾಂಕ
D(ಾಂಕ 17.12.2022
ರಂದು ಸಂ'ೆ ಸಮಯ 5.30 ಗಂKೆ ೆ ಆ3ೋtತ3ಾದ >ಮ6ಪ[ ಪ\'ಾ , ಲ]^ಣ ಪ\'ಾ , ೆ ೆ ಆನಂದ
ೌಡ Qಾಗೂ ಮQೇy ಪ\'ಾ ರವರು )+ೕದರ7 ೆ ೈpಂದ ಹ?ೆ. ನOೆ:ರುವRದನುX ಪ+ತ2] (ೋ,ದ
Cಾ†ೕ ಾರ ದುF, ನಂತರ )+ೕದರನನುX ಆತನ 4kಾ+ಂ> ಪOೆಯುವ ಮ(ೆ ೆ ಇ ೇ t@ಾ ದು ಾರರು
ಮತು& ಅ ಾ+ಹಂ ರವರು Vಟುc ಬಂDರು#ಾ&3ೆ.ೆ ಆ ನಂತರ ನOೆದ ಘಟ(ೆಯನುX Cಾ'ೕತು ಪ,ಸುವ ಪ+ತ2]
Cಾ]ˆ ಇರ ೇ ಇದುFದ ಂದ ಮತು& ತ7•ಾ ಸಮಯದ . ಸD+ ಮೃತ )+ೕದರನು ಇದF ಮ(ೆಯ . @ಾವR ೇ
ಾEಲು ೆ+ೕž ಆEರ ೇ ಇದುF, ಮೃತ )+ೕದರನು 4kಾ+ಂ> ಪOೆಯು>&ದF ೊಠ,ಯ . ಮದ2ದ
32
ಾಟ ಯ . ಕಡು 7ೕ ಬಣ‹ದ 4ಷದ ಅಂಶ4ದುF, ಮತು& ಅ . "ಾಂ> 0ಾ,ದ ಪ ಾಥ ದ ಅಂಶದ .
4ಷದ ಅಂಶ4ದುFದ ಂದ ಈ ಮಧ2 ೊಂD ೆ 4ಷ ಕು,ದ ಾರಣ ಆತನು Bೕ ಂದ VದುF Qೊರ8ಾಟ
ನOೆ: ಾಗ ತ?ೆಯ Žಾಗ ೆT ಈ ಾಯ"ಾEರುವ Cಾಧ2#ೆ ಇರುವRದ ಂದ.
ಂದ ಈ ಪ+ಕರಣದ . ಈ (ಾಲೂT
ಜನ ಅ3ೊtತ3ೇ ಆತನನುX ೊ?ೆ 0ಾ,
0ಾ, ಹಣವನುX ೋ{ರು#ಾ&3ೆಂದು Cಾ'ೕತು ಪ,ಸುವ3ೇ
Cಾ‡ಾ ಾರ4ಲ."ಾEದುFದ ಂದ,
ಂದ ಸD+ ಪ+ಕರಣದ
ಪ+ಕರಣದ . ಪ+ಕರಣ ಾಖ?ಾದ ಸಮಯ Qಾnದ ಕಲಂ:
ಕಲಂ 302,
392, ಾ.ದಂ
ಾ ದಂ.ಸಂ
ದಂ ಸಂ,
ಸಂ ಮತು& ಕಲಂ 3(2)(v), ಎ :/ಎ f ಾWF 2015 ೈ Vಟುc,
Vಟುc ಕಲಂ:323,
ಕಲಂ 'ೊ#ೆ ೆ
34 ಐt:,
ಐt: ಮತು& ಕಲಂ 3(2)(va), ಎ :/ಎ f ಾWF 2015 ರಂ#ೆ ಈ ಪ+ಕರಣದ ತ7•ೆಯನುX
ಮುಂದುವ3ೆಸು>&ರುವR ಾE 0ಾನ2 (ಾ2@ಾಲಯ ೆT ವರD 7"ೇದ(ೆ.
7"ೇದ(ೆ
D(ಾಂಕ:- 19.01.2023
ಸಳ,-ಬಂKಾIಳ ಉಪ 4Žಾಗ"
Sd/- 19/08/23
Deputy Superintendent of Police
Bantwal Sub-Division
Bantwal, D.K."
(Emphasis added)
If the report of the postmortem is juxtaposed with the Police
investigation as detailed in the requisition, what would
unmistakably emerge is, absolute shoddy investigation. The
presence of ethyl alcohol and herbicide is said to be the reason for
death. The postmortem report, which was submitted prior to the
filing of the requisition by the police, says otherwise. Therefore,
what is to be looked into is not what the Police have drawn, but
what the postmortem report would indicate. This is the fourth
lacunae.
33
9. The next lacunae is when the Police filed the preliminary
charge sheet for offence punishable only under Section 323 of the
IPC, they were yet to collect CDR and CCTV footages. The police
dropped accused No.4, while filing the preliminary charge sheet and
after about 2 years filed additional charge sheet adding two more
accused, one Guruva, the eye witness and the petitioner, the first
informant, but charges under Section 302 and 392 remain to be
dropped. This is the further lacunae. On 17-02-2025, it is the case
of the petitioner that CDR records would indicate the presence of
the accused around the deceased Shreedhar at the time of death.
The details of CDR are appended to the petition. Despite this, the
charge now remains to the offence punishable under Section 323 of
the IPC, a non-cognizable offence and offence under the Act. The
alleged murder now turns into a mere assault that too for a non-
cognizable offence. The deceased dies. Postmortem report indicates
that alcohol and poison are not the reason, but the Police say
alcohol and poison are the reasons. Therefore, the matter would
undoubtedly require re-investigation.
34
10. The re-investigation to be done by whom is the question.
The case from the jurisdictional Police is already transferred to the
CID. The CID has conducted a shoddy investigation, although
prima facie the material such as postmortem report is also ignored
and the reason for death is indicated as poison. Consumption of
alcohol and blunt injury on the face which is said to be due to a fall
are projected as reasons for the death, all of which are contrary to
facts. But, every case cannot be entrusted to the CBI in the light of
the judgment of the Apex Court in the case of ROYDEN HAROLD
BUTHELLO v. STATE OF CHHATTISGARH1, wherein it is held as
follows:
"17. Having noted this aspect of the matter it is
appropriate to refer to the decision in the case of State of West
Bengal v. Committee for Protection of Democratic Rights, West
Bengal, (2010) 3 SCC 571 wherein it is held as hereunder: -
"70. Before parting with the case, we deem it
necessary to emphasise that despite wide powers conferred
by Articles 32 and 226 of the Constitution, while passing
any order, the Courts must bear in mind certain self-
imposed limitations on the exercise of these constitutional
powers. The very plenitude of the power under the said
articles requires great caution in its exercise. Insofar as
the question of issuing a direction to CBI to conduct
investigation in a case is concerned, although no
inflexible guidelines can be laid down to decide
whether or not such power should be exercised but
time and again it has been reiterated that such an
1
2023 SCC OnLine SC 204
35
order is not to be passed as a matter of routine or
merely because a party has levelled some allegations
against the local police. This extraordinary power
must be exercised sparingly, cautiously and in
exceptional situations where it becomes necessary to
provide credibility and instil confidence in
investigations or where the incident may have
national and international ramifications or where
such an order may be necessary for doing complete
justice and enforcing the fundamental rights.
Otherwise CBI would be flooded with a large number
of cases and with limited resources, may find it
difficult to properly investigate even serious cases
and in the process lose its credibility and purpose
with unsatisfactory investigations."
18. Also Mithilesh Kumar Singh v. State of
Rajasthan, (2015) 9 SCC 795 wherein it is held hereunder:
"12. Even so the availability of power and its
exercise are two distinct matters. This Court does not
direct transfer of investigation just for the asking nor
is transfer directed only to satisfy the ego or vindicate
the prestige of a party interested in such
investigation. The decision whether transfer should or
should not be ordered rests on the Court's
satisfaction whether the facts and circumstances of a
given case demand such an order. No hard-and-fast
rule has been or can possibly be prescribed for
universal application to all cases. Each case will
obviously depend upon its own facts. What is
important is that the Court while exercising its
jurisdiction to direct transfer remains sensitive to the
principle that transfers are not ordered just because a
party seeks to lead the investigator to a given
conclusion. It is only when there is a reasonable
apprehension about justice becoming a victim
because of shabby or partisan investigation that the
Court may step in and exercise its extraordinary
powers. The sensibility of the victims of the crime or
their next of kin is not wholly irrelevant in such
situations. After all transfer of investigation to an
outside agency does not imply that the transferee
agency will necessarily, much less falsely implicate
anyone in the commission of the crime. That is
particularly so when transfer is ordered to an outside
36
agency perceived to be independent of influences,
pressures and pulls that are commonplace when State
Police investigates matters of some significance. The
confidence of the party seeking transfer in the
outside agency in such cases itself rests on the
independence of that agency from such or similar
other considerations. It follows that unless the Court
sees any design behind the prayer for transfer, the
same must be seen as an attempt only to ensure that
the truth is discovered. The hallmark of a transfer is
the perceived independence of the transferee more
than any other consideration. Discovery of truth is the
ultimate purpose of any investigation and who can do
it better than an agency that is independent.
13. Having said that we need to remind ourselves
that this Court has, in several diverse situations, exercised
the power of transfer. In Inder Singh v. State of Punjab this
Court transferred the investigation to CBI even when the
investigation was being monitored by senior officers of the
State Police. So also in R.S. Sodhi v. State of
U.P. investigation was transferred even when the State
Police was doing the needful under the supervision of an
officer of the rank of an Inspector General of Police and the
State Government had appointed a one-member
Commission of Inquiry headed by a sitting Judge of the High
Court to enquire into the matter. This Court held that
however faithfully the police may carry out the investigation
the same will lack credibility since the allegations against
the police force involved in the encounter resulting in the
killing of several persons were very serious. The transfer to
CBI, observed this Court, "would give reassurance to all
those concerned including the relatives of the deceased that
an independent agency was looking into the matter".
14. Reference may also be made to the decision of
this Court in State of Punjab v. CBI wherein this Court
upheld the order transferring investigation from the State
Police to CBI in connection with a sex scandal even when
the High Court had commended the investigation conducted
by the DIG and his team of officers. In Subrata
Chattoraj v. Union of India, this Court directed transfer of
the Chit Fund Scam in the States of West Bengal and Orissa
from the State Police to CBI keeping in view the
involvement of several influential persons holding high
positions of power and influence or political clout.
37
15. Suffice it to say that transfers have been
ordered in varied situations but while doing so the
test applied by the Court has always been whether a
direction for transfer, was keeping in view the nature
of allegations, necessary with a view to making the
process of discovery of truth credible. What is
important is that this Court has rarely, if ever, viewed
at the threshold the prayer for transfer of
investigation to CBI with suspicion. There is no
reluctance on the part of the Court to grant relief to
the victims or their families in cases, where
intervention is called for, nor is it necessary for the
petitioner seeking a transfer to make out a cast-iron
case of abuse or neglect on the part of the State
Police, before ordering a transfer. Transfer can be
ordered once the Court is satisfied on the available
material that such a course will promote the cause of
justice, in a given case."
19. The above-noted decisions are in fact cited by
the learned Senior Counsel for the appellants to contend
that this Court should exercise its extraordinary power to
refer to the matter to CBI in the instant facts. In that
regard, it is also necessary to note that the High Court on
the other hand has referred to the various decisions on
the said aspect and has also taken into consideration the
recent decision in the case of Arnab Ranjan
Goswami v. Union of India, (2020) 14 SCC 12 wherein the
entire aspect has been crystalized and this Court has held
that the power to transfer an investigation must be used
sparingly. The relevant portion reads as hereunder: -
"52. In assessing the contention for the
transfer of the investigation to CBI, we have factored
into the decision-making calculus the averments on
the record and submissions urged on behalf of the
petitioner. We are unable to find any reason that
warrants a transfer of the investigation to CBI. In
holding thus, we have applied the tests spelt out in
the consistent line of precedent of this Court. They
have not been fulfilled. An individual under
investigation has a legitimate expectation of a fair
process which accords with law. The displeasure of an
accused person about the manner in which the
investigation proceeds or an unsubstantiated
38
allegation (as in the present case) of a conflict of
interest against the police conducting the
investigation must not derail the legitimate course of
law and warrant the invocation of the extraordinary
power of this Court to transfer an investigation to
CBI. Courts assume the extraordinary jurisdiction to
transfer an investigation in exceptional situations to
ensure that the sanctity of the administration of
criminal justice is preserved. While no inflexible
guidelines are laid down, the notion that such a
transfer is an "extraordinary power" to be used
"sparingly" and "in exceptional circumstances"
comports with the idea that routine transfers would
belie not just public confidence in the normal course
of law but also render meaningless the extraordinary
situations that warrant the exercise of the power to
transfer the investigation. Having balanced and
considered the material on record as well as the
averments of and submissions urged by the
petitioner, we find that no case of the nature which
falls within the ambit of the tests enunciated in the
precedents of this Court has been established for the
transfer of the investigation."
20. Hence it is clear that though there is no
inflexible guideline or a straightjacket formula laid down,
the power to transfer the investigation is an
extraordinary power. It is to be used very sparingly and
in an exceptional circumstance where the Court on
appreciating the facts and circumstance arrives at the
conclusion that there is no other option of securing a fair
trial without the intervention and investigation by the CBI
or such other specialized investigating agency which has
the expertise."
(Emphasis supplied)
The Apex Court holds that if there is no option of securing a fair
trial without the intervention and investigation by the CBI, the
matter should be entrusted to the CBI, which power should be
sparingly exercised.
39
11. In that light, finding that the investigation conducted is
absolutely shoddy, I direct re-investigation to be done in the case
at hand, not by the hands of the CBI or the CID which has already
done, but at the hands of the Special Investigation Team to be
constituted for the purpose, so that a fair trial emerges. The
Special Investigation Team shall also look into the fact whether the
petitioner has misled the investigation or otherwise.
12. For the foresaid reasons, the following:
ORDER
(i) Writ Petition is allowed.
(ii) The 1st respondent/State shall constitute Special
Investigation Team ('SIT') of appropriate Officer for re- investigation or further investigation with respect to Crime No.91 of 2022 within 4 weeks from the date of receipt of a copy of this order.
(iii) After constitution of SIT, it shall take over the investigation, conduct the same and file its final report before the concerned Court within 4 months from the date of its commencement.
40(iv) Till the SIT files its final report, further proceedings in Special Case No.60 of 2023 shall remain stayed. Once the report is placed before the concerned Court by the SIT, the concerned Court shall proceed further regulating its procedure.
Consequently, I.A.No.1 of 2025 also stands disposed.
Sd/-
(M.NAGAPRASANNA) JUDGE bkp CT:SS