Karnataka High Court
Sri Gavisiddappa S/O Hanamappa ... vs The State Of Karnataka on 13 December, 2022
Author: Hemant Chandangoudar
Bench: Hemant Chandangoudar
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CRL.P No. 104130 of 2022
IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
DATED THIS THE 13TH DAY OF DECEMBER, 2022
BEFORE
THE HON'BLE MR JUSTICE HEMANT CHANDANGOUDAR
CRIMINAL PETITION NO. 104130 OF 2022 (482-)
BETWEEN:
1. SRI GAVISIDDAPPA
S/O HANAMAPPA VENKATAPUR
AGE.29 YEARS, OCC. TRACTOR DRIVER
R/O. KASANAKANDI
TQ. KOPPAL DIST. KOPPAL-582114
2. SHEKHARAPPA S/O GAVISIDDAPPA
AGE.30 YEARS,
OCC. LABOUR SUPERVISOR
R/O. KASANAKANDI, TQ. KOPPAL
DIST. KOPPAL-582114
3. VERABHADRAPPA
S/O NIGAPPA KANDAKUR ALIS KURANAL
AGE.33 YEARS, OCC. PRIVATE SERVICE
R/O. KASANAKANDI, TQ. KOPPAL
DIST. KOPPAL-582114
4. HANUMAPPA S/O RANGAPPA POOJAR
AGE.32 YEARS, OCC. AGRICULTURE
R/O. KASANAKANDI, TQ. KOPPAL
DIST. KOPPAL-582114
5. SRI. SHANMUKA
S/O HANUMAPPA VENKATAPUR
AGE.25 YEARS, OCC. PRIVATE SERVICE
R/O. KASANAKANDI TQ. KOPPAL
DIST. KOPPAL-582114
6. MUDIYAPPA S/O KALAKAPPA VAKRA
AGE.32 YEARS, OCC. PRIVATE SERVICE
R/O. KASANAKANDI TQ. KOPPAL
DIST. KOPPAL-582114
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CRL.P No. 104130 of 2022
7. SRI. SANTOSH S/O GADDIGEPPA KERI
AGE.27 YEARS, OCC. PRIVATE SERVICE
R/O. KASANAKANDI TQ. KOPPAL
DIST. KOPPAL-582114
8. SRI.MALLESH ALIAS MALLIKARJUN
S/O MUDIYAPPA JOLLI
AGE.35 YEARS, OCC. PRIVATE SERVICE
R/O. KASANAKANDI TQ. KOPPAL
DIST. KOPPAL-582114
9. SRI. BASAVARAJ
S/O ERAPPA MADIVAL
AGE.33 YEARS, OCC. PRIVATE SERVICE
R/O. KASANAKANDI TQ. KOPPAL
DIST. KOPPAL-582114
10. SRI.PARAMESH
S/O SOMALINGAPPA MUNDARAGI
AGE.26 YEARS, OCC. PRIVATE SERVICE
R/O. KASANAKANDI TQ. KOPPAL
DIST. KOPPAL-582114
11. IMRAN S/O HUAIN SAB BALIGAR
AGE.30 YEARS, OCC. PRIVATE SERIVE
R/O. KASANAKANDI TQ. KOPPAL
DIST. KOPPAL-582114
12. SRI.UMESH
S/O RANGAPPA POOJAR
AGE.27 YEARS, OCC. PRIVATE SERIVE
R/O. KASANAKANDI TQ. KOPPAL
DIST. KOPPAL-582114
13. NAGABUSHAN S/O NINGANNA
AGE.37 YEARS, OCC. PRIVATE SERIVE
R/O. KASANAKANDI TQ. KOPPAL
DIST. KOPPAL-582114
14. K SHIVARAM S/O KANIMEPPA
AGE.41 YEARS, OCC. PRIVATE SERIVE
R/O. KASANAKANDI TQ. KOPPAL
DIST. KOPPAL-582114
15. BHEEMAPPA
S/O SUDUGADEPPA KUNIKERI
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CRL.P No. 104130 of 2022
AGE.38 YEARS, OCC. PRIVATE SERIVE
R/O. KASANAKANDI TQ. KOPPAL
DIST. KOPPAL-582114
16. GALEPPA S/O MARKANDEPPA POOJARI
AGE.29 YEARS, OCC. PRIVATE SERIVCE
R/O. KASANAKANDI TQ. KOPPAL
DIST. KOPPAL-582114
17. NAGARAJ S/O HANUMANTHAPPA
AGE.23 YEARS, OCC. PRIVATE SERIVCE
R/O. KASANAKANDI TQ. KOPPAL
DIST. KOPPAL-582114
...PETITIONERS
(BY SRI. NIRMALA U DODAMANI.,ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
R/BY STATE PUBLIC PROSECUTOR
THROUGH MUNIRABAD
POLICE STATION
2. SRI. GURUMAHANTAYYA S/O
VEERABHADRAYYA GUDADUR KALMATH
AGE.50 YEARS,
OCC. GM HRMS METALICS STEELS PVT LTD
(HRG ALLIANCE AND STEEL PVT LTD.)
KASANAKANDI, R/O. KASANAKANDI
TQ. KOPPAL, DIST. KOPPAL-582114
...RESPONDENTS
(BY SRI. V.S.KALASURMATH, HCGP FOR R1
SRI. ANAND R.KOLLI, ADVOCATE FOR R2)
THIS CRIMINAL PETITION IS FILED U/S 482 OF CR.P.C.,
SEEKING TO QUASH PRAYS THAT THIS HON BLE COURT MAY
PLEASE TO QUASH THE REGISTRATION/LODGING OF FALSE
COMPLAINT/FIR CHARGE SHEET IN CRIME NO. 126/2019 (CC NO.
147/2020) REGISTERED BEFORE MANIRABAD POLICE STATION
DISTRICT KOPPAL FOR THE OFFENCES PUNISHABLE UNDER
SECTION 143,147,148,448,323,324,427,504,506 R/W 149 OF IPC
PENDING ON THE FILE OF PRINCIPAL CIVIL JUDGE AND JMFC ,
KOPPAL DISTRICT KOPPAL. IN SO FAR ACCUSED/PETITION NO.
1,2,3,6,7,8,10,11,12,13,14,16,17,18,19,20,21 ARE CONCERNED.
THIS PETITION COMING ON FOR ADMISSION, THIS DAY, THE
COURT MADE THE FOLLOWING:
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CRL.P No. 104130 of 2022
ORDER
The petitioners have been charge sheeted for the offences punishable under Section 143, 147, 148, 448, 323, 324, 427, 504, 506 read with Section 149 of the Indian Penal Code, 1860, alleging that the petitioners-accused criminally trespassed into the cabin of respondent No.2, assaulted and abused him in filthy language and also damaged the furniture in the cabin of respondent No.2.
2. The parties are present before this court and have filed a compromise petition under Section 320(2) of the Code of Criminal Procedure, 1973 read with Section 482 of Cr.P.C. stating that the parties to the petition have amicably settled the dispute among themselves and the petitioners would maintain peace and harmony and good relationship of employer- employee between them. Respondent No.2 has also agreed that he has no objection for quashing the impugned proceedings. The compromise petition is placed on record.
3. Though the offences alleged are cognizable and non-compoundable, having regard to the fact that parties have amciably settled the dispute among themselves, it would be a -5- CRL.P No. 104130 of 2022 futile exercise if the petitioners are subjected to trial since the possibility of conviction of the petitioners-accused is remote and bleak, in view of the settlement arrived at between the parties. Accordingly, I pass the following:
ORDER The criminal petition is allowed. The impugned proceedings in C.C. No.147/2020 pending on the file of Principal Civil Judge and JMFC,Koppal, insofar as it relates to the petitioners-accused herein, is hereby quashed.
Sd/-
JUDGE KMS List No.: 1 Sl No.: 37