Karnataka High Court
Parinita Properties And Inprostroctor vs Smt.Tippavva W/O Bhimapa Goudar on 27 November, 2018
:1:
IN THE HIGH COURT OF KARNATAKA
DHARWAD BENCH
DATED THIS THE 27TH DAY OF NOVEMBER 2018
BEFORE
THE HON'BLE MR. JUSTICE N.K.SUDHINDRARAO
Criminal Petition No.101779/2018
C/w
Criminal Petition Nos.101781, 101782, 101783
101784, 101785, 101786, 101787, 101788
101790, 101791, 101792, 101793, 101794,
101796, 102131, 102132, 102134, 102135
102136, 102139, 102140, 102141, 102143
102144 AND 102145 OF 2018
Criminal Petition No.101779/2018
BETWEEN:
1. PARINITA PROPERTIES & INPROSTROCTOR
@ INFRASTRUCTURE LTD.,
REPRESENTED BY ITS MANAGING DIRECTOR
MANJUNATH S/O: SIDDAIAH,
AGE: 59 YEARS, OCC: BUSINESS,
R/O: 122, ADICHUNCHANAGIRI ROAD,
MARULESHWAR TEMPLE COMPOUND NAGAR
KUVEMPU NAGAR, MYSURU-23.
2. MANJUNATH S/O: SIDDAIAH,
MANAGING DIRECTOR
AGE: 59 YEARS, OCC: BUSINESS,
R/O: # 75, 3RD CORSS,
I BLOCK KUVEMPU NAGAR,
MYSURU-23.
3. CHIDANAND
S/O: BASAPPA RATNAKAR, DIRECTOR,
:2:
PARINITA PROPERTIES @ INFRASTRUCTURE
AGE: 75 YEARS, OCC: BUSINESS,
R/O: # 75, 3RD CROSS,
I BLOCK KUVEMPU NAGAR,
MYSURU-23.
.....PETITIONERS
(BY SRI S.M.KALWAD, ADVOCATE)
AND
SRI NAGARAJ TERADAL
S/O: HUCHCHAPPA
AGE: 43 YEARS, OCC: PRIVATE WORK
R/O: KHANATOTA, GADAG.
TQ & DIST: GADAG.
.......RESPONDENT
THIS CRIMINAL PETITION IS FILED UNDER SECTION
407 OF CR.P.C., SEEKING TO PASS AN APPROPRIATE
ORDER TO TRANSFER C.C.NO.2623/2017 FOR THE
OFFENCE PUNISHABLE UNDER SECTION 138 OF N.I.ACT,
PENDING ON THE FILE OF I ADDL. CIVIL JUDGE & JMFC I
COURT GADAG, TO THE COURT OF CIVIL JUDGE (JUNIOR
DIVISION) & JMFC, MYSURU FOR THE EFFECTIVE
ADJUDICATION.
Criminal Petition No.101781/2018
BETWEEN:
1. PARINITA PROPERTIES & INPROSTROCTOR
@ INFRASTRUCTURE LTD.,
REPRESENTED BY ITS MANAGING DIRECTOR
MANJUNATH S/O: SIDDAIAH,
AGE: 59 YEARS, OCC: BUSINESS,
R/O: 122, ADICHUNCHANAGIRI ROAD,
MARULESHWAR TEMPLE COMPOUND NAGAR
KUVEMPU NAGAR, MYSURU-23.
:3:
2. MANJUNATH S/O: SIDDAIAH,
MANAGING DIRECTOR
AGE: 59 YEARS, OCC: BUSINESS,
R/O: # 75, 3RD CROSS,
I BLOCK KUVEMPU NAGAR,
MYSURU-23.
3. CHIDANAND
S/O: BASAPPA RATNAKAR, DIRECTOR,
PARINITA PROPERTIES @ INFRASTRUCTURE
AGE: 75 YEARS, OCC: BUSINESS,
R/O: # 75, 3RD CROSS,
I BLOCK KUVEMPU NAGAR,
MYSURU-23.
.....PETITIONERS
(BY SRI S.M.KALWAD, ADVOCATE)
AND
SMT. SAVITA W/O: NAGARAJ TERADAL,
AGE: 33 YEARS, OCC: BUSINESS
R/O: KHANATOTA, GADAG.
TQ & DIST: GADAG.
.......RESPONDENT
THIS CRIMINAL PETITION IS FILED UNDER SECTION
407 OF CR.P.C., SEEKING TO PASS AN APPROPRIATE
ORDER TO TRANSFER C.C.NO.2516/2017 FOR THE
OFFENCE PUNISHABLE UNDER SECTION 138 OF N.I.ACT,
PENDING ON THE FILE OF I ADDL. CIVIL JUDGE & JMFC I
COURT GADAG, TO THE COURT OF CIVIL JUDGE (JR.DN) &
JMFC, MYSURU FOR THE EFFECTIVE ADJUDICATION.
Criminal Petition No.101782/2018
BETWEEN:
1. PARINITA PROPERTIES & INPROSTROCTOR
@ INFRASTRUCTURE LTD.,
REPRESENTED BY ITS MANAGING DIRECTOR
:4:
MANJUNATH S/O: SIDDAIAH,
AGE: 59 YEARS, OCC: BUSINESS,
R/O: 122, ADICHUNCHANAGIRI ROAD,
MARULESHWAR TEMPLE COMPOUND NAGAR
KUVEMPU NAGAR, MYSURU-23.
2. MANJUNATH S/O: SIDDAIAH,
MANAGING DIRECTOR
AGE: 59 YEARS, OCC: BUSINESS,
R/O: # 75, 3RD CROSS,
I BLOCK KUVEMPU NAGAR,
MYSURU-23.
3. CHIDANAND
S/O: BASAPPA RATNAKAR, DIRECTOR,
PARINITA PROPERTIES @ INFRASTRUCTURE
AGE: 75 YEARS, OCC: BUSINESS,
R/O: # 75, 3RD CROSS,
I BLOCK KUVEMPU NAGAR,
MYSURU-23.
.....PETITIONERS
(BY SRI S.M.KALWAD, ADVOCATE)
AND
SMT. GEETA W/O: BASAVARAJ TERADAL,
AGE: 39 YEARS, OCC: HOUSEWIFE
R/O: KHANATOTA, GADAG.
TQ & DIST: GADAG.
.......RESPONDENT
THIS CRIMINAL PETITION IS FILED UNDER SECTION
407 OF CR.P.C., SEEKING TO PASS AN APPROPRIATE
ORDER TO TRANSFER C.C.NO.2517/2017 FOR THE
OFFENCE PUNISHABLE UNDER SECTION 138 OF N.I.ACT,
PENDING ON THE FILE OF I ADDL. CIVIL JUDGE & JMFC I
COURT GADAG, TO THE COURT OF CIVIL JUDGE (JR.DN) &
JMFC, MYSURU FOR THE EFFECTIVE ADJUDICATION.
:5:
Criminal Petition No.101783/2018
BETWEEN:
1. PARINITA PROPERTIES & INPROSTROCTOR
@ INFRASTRUCTURE LTD.,
REPRESENTED BY ITS MANAGING DIRECTOR
MANJUNATH S/O: SIDDAIAH,
AGE: 59 YEARS, OCC: BUSINESS,
R/O: 122, ADICHUNCHANAGIRI ROAD,
MARULESHWAR TEMPLE COMPOUND NAGAR
KUVEMPU NAGAR, MYSURU-23.
2. MANJUNATH S/O: SIDDAIAH,
MANAGING DIRECTOR
AGE: 59 YEARS, OCC: BUSINESS,
R/O: # 75, 3RD CROSS,
I BLOCK KUVEMPU NAGAR,
MYSURU-23.
3. CHIDANAND
S/O: BASAPPA RATNAKAR, DIRECTOR,
PARINITA PROPERTIES @ INFRASTRUCTURE
AGE: 75 YEARS, OCC: BUSINESS,
R/O: # 75, 3RD CROSS,
I BLOCK KUVEMPU NAGAR,
MYSURU-23.
.....PETITIONERS
(BY SRI S.M.KALWAD, ADVOCATE)
AND
SRI SUNIL S/O: BASAVARAJ HALLIKERI,
AGE: 26 YEARS, OCC: BUSINESS,
R/O: KANAGINAHAL ROAD,
GANESH NAGAR, BETAGERI.
TQ & DIST: GADAG.
.......RESPONDENT
:6:
THIS CRIMINAL PETITION IS FILED UNDER SECTION
407 OF CR.P.C., SEEKING TO PASS AN APPROPRIATE
ORDER TO TRANSFER C.C.NO.2518/2017 FOR THE
OFFENCE PUNISHABLE UNDER SECTION 138 OF N.I.ACT,
PENDING ON THE FILE OF I ADDL. CIVIL JUDGE & JMFC I
COURT GADAG, TO THE COURT OF CIVIL JUDGE (JR.DN) &
JMFC, MYSURU FOR THE EFFECTIVE ADJUDICATION.
Criminal Petition No.101784/2018
BETWEEN:
1. PARINITA PROPERTIES & INPROSTROCTOR
@ INFRASTRUCTURE LTD.,
REPRESENTED BY ITS MANAGING DIRECTOR
MANJUNATH S/O: SIDDAIAH,
AGE: 59 YEARS, OCC: BUSINESS,
R/O: 122, ADICHUNCHANAGIRI ROAD,
MARULESHWAR TEMPLE COMPOUND NAGAR
KUVEMPU NAGAR, MYSURU-23.
2. MANJUNATH S/O: SHIDDAIAH,
MANAGING DIRECTOR
AGE: 59 YEARS, OCC: BUSINESS,
R/O: # 75, 3RD CROSS,
I BLOCK KUVEMPU NAGAR,
MYSURU-23.
3. CHIDANAND
S/O: BASAPPA RATNAKAR, DIRECTOR,
PARINITA PROPERTIES @ INFRASTRUCTURE
AGE: 75 YEARS, OCC: BUSINESS,
R/O: # 75, 3RD CROSS,
I BLOCK KUVEMPU NAGAR,
MYSURU-23.
.....PETITIONERS
(BY SRI S.M.KALWAD, ADVOCATE)
:7:
AND
SMT. BASAVANNEVVA W/O: BASAVARAJ HALLIKERI,
AGE: 51 YEARS, OCC: BUSINESS,
R/O: KANAGINAHAL ROAD,
GANESH NAGAR, BETAGERI.
TQ & DIST: GADAG.
.......RESPONDENT
THIS CRIMINAL PETITION IS FILED UNDER SECTION
407 OF CR.P.C., SEEKING TO PASS AN APPROPRIATE
ORDER TO TRANSFER C.C.NO.2519/2017 FOR THE
OFFENCE PUNISHABLE UNDER SECTION 138 OF N.I.ACT,
PENDING ON THE FILE OF I ADDL. CIVIL JUDGE & JMFC I
COURT GADAG, TO THE COURT OF CIVIL JUDGE (JR.DN) &
JMFC, MYSURU FOR THE EFFECTIVE ADJUDICATION.
Criminal Petition No.101785/2018
BETWEEN:
1. PARINITA PROPERTIES & INPROSTROCTOR
@ INFRASTRUCTURE LTD.,
REPRESENTED BY ITS MANAGING DIRECTOR
S.MANJUNATH S/O: SIDDAIAH,
AGE: 59 YEARS, OCC: BUSINESS,
R/O: 122, ADICHUNCHANAGIRI ROAD,
MARULESHWAR TEMPLE COMPOUND NAGAR
KUVEMPU NAGAR, MYSURU-23.
2. S.MANJUNATH S/O: SIDDAIAH,
MANAGING DIRECTOR
AGE: 59 YEARS, OCC: BUSINESS,
R/O: # 75, 3RD CROSS,
I BLOCK KUVEMPU NAGAR,
MYSURU-23.
3. CHIDANAND
S/O: BASAPPA RATNAKAR, DIRECTOR,
PARINITA PROPERTIES @ INFRASTRUCTURE
AGE: 75 YEARS, OCC: BUSINESS,
:8:
R/O: # 75, 3RD CROSS,
I BLOCK KUVEMPU NAGAR,
MYSURU-23.
.....PETITIONERS
(BY SRI S.M.KALWAD, ADVOCATE)
AND
SRI SHIVAKUMAR S/O: SHANKRAYYA HIREMATH,
AGE: 46 YEARS, OCC: DOCTOR,
R/O: BALAGANUR,
TQ & DIST: GADAG.
.......RESPONDENT
THIS CRIMINAL PETITION IS FILED UNDER SECTION
407 OF CR.P.C., SEEKING TO PASS AN APPROPRIATE
ORDER TO TRANSFER C.C.NO.3216/2017 FOR THE
OFFENCE PUNISHABLE UNDER SECTION 138 OF N.I.ACT,
PENDING ON THE FILE OF II ADDL. CIVIL JUDGE & JMFC II
COURT GADAG, TO THE COURT OF CIVIL JUDGE (JR.DN) &
JMFC, MYSURU FOR THE EFFECTIVE ADJUDICATION.
Criminal Petition No.101786/2018
BETWEEN:
1. PARINITA PROPERTIES & INPROSTROCTOR
@ INFRASTRUCTURE LTD.,
REPRESENTED BY ITS MANAGING DIRECTOR
MANJUNATH S/O: SIDDAIAH,
AGE: 59 YEARS, OCC: BUSINESS,
R/O: 122, ADICHUNCHANAGIRI ROAD,
MARULESHWAR TEMPLE COMPOUND NAGAR
KUVEMPU NAGAR, MYSURU-23.
2. MANJUNATH S/O: SIDDAIAH,
MANAGING DIRECTOR
AGE: 59 YEARS, OCC: BUSINESS,
R/O: # 75, 3RD CROSS,
:9:
I BLOCK KUVEMPU NAGAR,
MYSURU-23.
3. CHIDANAND
S/O: BASAPPA RATNAKAR, DIRECTOR,
PARINITA PROPERTIES @ INFRASTRUCTURE
AGE: 75 YEARS, OCC: BUSINESS,
R/O: # 75, 3RD CROSS,
I BLOCK KUVEMPU NAGAR,
MYSURU-23.
.....PETITIONERS
(BY SRI S.M.KALWAD, ADVOCATE)
AND
SMT. JAYASHRI W/O: RAVINDRASA MERAWADE,
AGE: 43 YEARS, OCC: HOUSEHOLD,
R/O: JAVALAGALLI, MASUTI NAGAR,
GADAG, TQ & DIST: GADAG.
.......RESPONDENT
THIS CRIMINAL PETITION IS FILED UNDER SECTION
407 OF CR.P.C., SEEKING TO PASS AN APPROPRIATE
ORDER TO TRANSFER C.C.NO.2520/2017 FOR THE
OFFENCE PUNISHABLE UNDER SECTION 138 OF N.I.ACT,
PENDING ON THE FILE OF I ADDL. CIVIL JUDGE & JMFC I
COURT GADAG, TO THE COURT OF CIVIL JUDGE (JR.DN) &
JMFC, MYSURU FOR THE EFFECTIVE ADJUDICATION.
Criminal Petition No.101787/2018
BETWEEN:
1. PARINITA PROPERTIES & INPROSTROCTOR
@ INFRASTRUCTURE LTD.,
REPRESENTED BY ITS MANAGING DIRECTOR
MANJUNATH S/O: SIDDAIAH,
AGE: 59 YEARS, OCC: BUSINESS,
R/O: 122, ADICHUNCHANAGIRI ROAD,
MARULESHWAR TEMPLE COMPOUND NAGAR
KUVEMPU NAGAR, MYSURU-23.
: 10 :
2. MANJUNATH S/O: SIDDAIAH,
MANAGING DIRECTOR
AGE: 59 YEARS, OCC: BUSINESS,
R/O: # 75, 3RD CROSS,
I BLOCK KUVEMPU NAGAR,
MYSURU-23.
3. CHIDANAND
S/O: BASAPPA RATNAKAR, DIRECTOR,
PARINITA PROPERTIES @ INFRASTRUCTURE
AGE: 75 YEARS, OCC: BUSINESS,
R/O: # 75, 3RD CROSS,
I BLOCK KUVEMPU NAGAR,
MYSURU-23.
.....PETITIONERS
(BY SRI S.M.KALWAD, ADVOCATE)
AND
SMT. GEETA W/O: VASU DODDAWAD,
AGE: 36 YEARS, OCC: HOUSEWIFE,
R/O: KHANATOTA ONI,
TQ & DIST: GADAG.
.......RESPONDENT
THIS CRIMINAL PETITION IS FILED UNDER SECTION
407 OF CR.P.C., SEEKING TO PASS AN APPROPRIATE
ORDER TO TRANSFER C.C.NO.2619/2017 FOR THE
OFFENCE PUNISHABLE UNDER SECTION 138 OF N.I.ACT,
PENDING ON THE FILE OF I ADDL. CIVIL JUDGE & JMFC I
COURT GADAG, TO THE COURT OF CIVIL JUDGE (JR.DN) &
JMFC, MYSURU FOR THE EFFECTIVE ADJUDICATION.
: 11 :
Criminal Petition No.101788/2018
BETWEEN:
1. PARINITA PROPERTIES & INPROSTROCTOR
@ INFRASTRUCTURE LTD.,
REPRESENTED BY ITS MANAGING DIRECTOR
MANJUNATH S/O: SIDDAIAH,
AGE: 59 YEARS, OCC: BUSINESS,
R/O: 122, ADICHUNCHANAGIRI ROAD,
MARULESHWAR TEMPLE COMPOUND NAGAR
KUVEMPU NAGAR, MYSURU-23.
2. MANJUNATH S/O: SIDDAIAH,
MANAGING DIRECTOR
AGE: 59 YEARS, OCC: BUSINESS,
R/O: # 75, 3RD CROSS,
I BLOCK KUVEMPU NAGAR,
MYSURU-23.
3. CHIDANAND
S/O: BASAPPA RATNAKAR, DIRECTOR,
PARINITA PROPERTIES @ INFRASTRUCTURE
AGE: 75 YEARS, OCC: BUSINESS,
R/O: # 75, 3RD CROSS,
I BLOCK KUVEMPU NAGAR,
MYSURU-23.
.....PETITIONERS
(BY SRI S.M.KALWAD, ADVOCATE)
AND
SMT. TIPPAVVA W/O: BHIMAPPA GOUDAR,
AGE: 63 YEARS, OCC: HOUSEHOLD,
R/O: HOUSE NO.168, RAILWAY QUARTERS,
GADAG, TQ & DIST: GADAG.
.......RESPONDENT
: 12 :
THIS CRIMINAL PETITION IS FILED UNDER SECTION
407 OF CR.P.C., SEEKING TO PASS AN APPROPRIATE
ORDER TO TRANSFER C.C.NO.2778/2017 FOR THE
OFFENCE PUNISHABLE UNDER SECTION 138 OF N.I.ACT,
PENDING ON THE FILE OF I ADDL. CIVIL JUDGE & JMFC I
COURT GADAG, TO THE COURT OF CIVIL JUDGE (JR.DN) &
JMFC, MYSURU FOR THE EFFECTIVE ADJUDICATION.
Criminal Petition No.101790/2018
BETWEEN:
1. PARINITA PROPERTIES & INPROSTROCTOR
@ INFRASTRUCTURE LTD.,
REPRESENTED BY ITS MANAGING DIRECTOR
MANJUNATH S/O: SHIDDAIAH,
AGE: 59 YEARS, OCC: BUSINESS,
R/O: 122, ADICHUNCHANAGIRI ROAD,
MARULESHWAR TEMPLE COMPOUND NAGAR
KUVEMPU NAGAR, MYSURU-23.
2. MANJUNATH S/O: SHIDDAIAH,
MANAGING DIRECTOR
AGE: 59 YEARS, OCC: BUSINESS,
R/O: # 75, 3RD CROSS,
I BLOCK KUVEMPU NAGAR,
MYSURU-23.
3. CHIDANAND
S/O: BASAPPA RATNAKAR, DIRECTOR,
PARINITA PROPERTIES @ INFRASTRUCTURE
AGE: 75 YEARS, OCC: BUSINESS,
R/O: # 75, 3RD CROSS,
I BLOCK KUVEMPU NAGAR,
MYSURU-23.
.....PETITIONERS
(BY SRI S.M.KALWAD, ADVOCATE)
: 13 :
AND
SMT. SHWETA D/O: PARASAPPA KUSALAPUR,
AGE: 27 YEARS, OCC: HOUSEHOLD,
R/O: NEAR PATANJALI YOGA MANDIR
SAINAGAR, HATALAGERI ROAD, GADAG
REP.BY HER GPA HOLDER PARASAPPA
S/O: VEERABASAPPA KUSALAPUR
AGE: 60 YEARS, OCC: AGRICULTURE,
TQ & DIST: GADAG.
.......RESPONDENT
THIS CRIMINAL PETITION IS FILED UNDER SECTION
407 OF CR.P.C., SEEKING TO PASS AN APPROPRIATE
ORDER TO TRANSFER C.C.NO.2224/2017 FOR THE
OFFENCE PUNISHABLE UNDER SECTION 138 OF N.I.ACT,
PENDING ON THE FILE OF I ADDL. CIVIL JUDGE & JMFC I
COURT GADAG, TO THE COURT OF CIVIL JUDGE (JR.DN) &
JMFC, MYSURU FOR THE EFFECTIVE ADJUDICATION.
Criminal Petition No.101791/2018
BETWEEN:
1. PARINITA PROPERTIES & INPROSTROCTOR
@ INFRASTRUCTURE LTD.,
REPRESENTED BY ITS MANAGING DIRECTOR
MANJUNATH S/O: SIDDAIAH,
AGE: 59 YEARS, OCC: BUSINESS,
R/O: 122, ADICHUNCHANAGIRI ROAD,
MARULESHWAR TEMPLE COMPOUND NAGAR
KUVEMPU NAGAR, MYSURU-23.
2. MANJUNATH S/O: SIDDAIAH,
MANAGING DIRECTOR
AGE: 59 YEARS, OCC: BUSINESS,
R/O: # 75, 3RD CROSS,
I BLOCK KUVEMPU NAGAR,
MYSURU-23.
: 14 :
3. CHIDANAND
S/O: BASAPPA RATNAKAR, DIRECTOR,
PARINITA PROPERTIES @ INFRASTRUCTURE
AGE: 75 YEARS, OCC: BUSINESS,
R/O: # 75, 3RD CROSS,
I BLOCK KUVEMPU NAGAR,
MYSURU-23.
.....PETITIONERS
(BY SRI S.M.KALWAD, ADVOCATE)
AND
SMT. PUSHPAVATI W/O: PARASAPPA KUSALAPUR,
AGE: 53 YEARS, OCC: HOUSEHOLD,
R/O: NEAR PATANJALI YOGA MANDIR
SAINAGAR, HATALAGERI ROAD, GADAG
THROUGH HER PA HOLDER PARASAPPA
S/O: VEERABASAPPA KUSALAPUR
AGE: 60 YEARS, OCC: AGRICULTURE,
TQ & DIST: GADAG.
.......RESPONDENT
THIS CRIMINAL PETITION IS FILED UNDER SECTION
407 OF CR.P.C., SEEKING TO PASS AN APPROPRIATE
ORDER TO TRANSFER C.C.NO.2223/2017 FOR THE
OFFENCE PUNISHABLE UNDER SECTION 138 OF N.I.ACT,
PENDING ON THE FILE OF I ADDL. CIVIL JUDGE & JMFC I
COURT GADAG, TO THE COURT OF CIVIL JUDGE (JR.DN) &
JMFC, MYSURU FOR THE EFFECTIVE ADJUDICATION.
Criminal Petition No.101792/2018
BETWEEN:
1. PARINITA PROPERTIES & INPROSTROCTOR
@ INFRASTRUCTURE LTD.,
REPRESENTED BY ITS MANAGING DIRECTOR
MANJUNATH S/O: SIDDAIAH,
: 15 :
AGE: 59 YEARS, OCC: BUSINESS,
R/O: 122, ADICHUNCHANAGIRI ROAD,
MARULESHWAR TEMPLE COMPOUND NAGAR
KUVEMPU NAGAR, MYSURU-23.
2. MANJUNATH S/O: SIDDAIAH,
MANAGING DIRECTOR
AGE: 59 YEARS, OCC: BUSINESS,
R/O: # 75, 3RD CROSS,
I BLOCK KUVEMPU NAGAR,
MYSURU-23.
3. CHIDANAND
S/O: BASAPPA RATNAKAR, DIRECTOR,
PARINITA PROPERTIES @ INFRASTRUCTURE
AGE: 75 YEARS, OCC: BUSINESS,
R/O: # 75, 3RD CROSS,
I BLOCK KUVEMPU NAGAR,
MYSURU-23.
.....PETITIONERS
(BY SRI S.M.KALWAD, ADVOCATE)
AND
MURGESH S/O: VEERAPPA REVADI,
AGE: 42 YEARS, OCC: AGRIL & BUSINESS,
R/O: NEAR SHARANABASAVESHWAR TEMPLE
P.B. ROAD, BETAGERI-GADAG.
.......RESPONDENT
THIS CRIMINAL PETITION IS FILED UNDER SECTION
407 OF CR.P.C., SEEKING TO PASS AN APPROPRIATE
ORDER TO TRANSFER C.C.NO.2914/2017 FOR THE
OFFENCE PUNISHABLE UNDER SECTION 138 OF N.I.ACT,
PENDING ON THE FILE OF I ADDL. CIVIL JUDGE & JMFC I
COURT GADAG, TO THE COURT OF CIVIL JUDGE (JR.DN) &
JMFC, MYSURU FOR THE EFFECTIVE ADJUDICATION.
: 16 :
Criminal Petition No.101793/2018
BETWEEN:
1. PARINITA PROPERTIES & INPROSTROCTOR
@ INFRASTRUCTURE LTD.,
REPRESENTED BY ITS MANAGING DIRECTOR
MANJUNATH S/O: SIDDAIAH,
AGE: 59 YEARS, OCC: BUSINESS,
R/O: 122, ADICHUNCHANAGIRI ROAD,
MARULESHWAR TEMPLE COMPOUND NAGAR
KUVEMPU NAGAR, MYSURU-23.
2. MANJUNATH S/O: SIDDAIAH,
MANAGING DIRECTOR
AGE: 59 YEARS, OCC: BUSINESS,
R/O: # 75, 3RD CROSS,
I BLOCK KUVEMPU NAGAR,
MYSURU-23.
3. CHIDANAND
S/O: BASAPPA RATNAKAR, DIRECTOR,
PARINITA PROPERTIES @ INFRASTRUCTURE
AGE: 75 YEARS, OCC: BUSINESS,
R/O: # 75, 3RD CROSS,
I BLOCK KUVEMPU NAGAR,
MYSURU-23.
.....PETITIONERS
(BY SRI S.M.KALWAD, ADVOCATE)
AND
AMBARISH S/O: HANAMANTAPPA AILI,
AGE: 27 YEARS, OCC: TAILOR,
R/O: NEAR SHARANABASAVESHWAR TEMPLE
P.B. ROAD, BETAGERI-GADAG.
.......RESPONDENT
: 17 :
THIS CRIMINAL PETITION IS FILED UNDER SECTION
407 OF CR.P.C., SEEKING TO PASS AN APPROPRIATE
ORDER TO TRANSFER C.C.NO.2906/2017 /
C.C.NO.287/2018 FOR THE OFFENCE PUNISHABLE UNDER
SECTION 138 OF N.I.ACT, PENDING ON THE FILE OF II
ADDL. CIVIL JUDGE & JMFC II COURT GADAG, TO THE
COURT OF CIVIL JUDGE (JR.DN) & JMFC, MYSURU FOR
THE EFFECTIVE ADJUDICATION.
Criminal Petition No.101794/2018
BETWEEN:
1. PARINITA PROPERTIES & INPROSTROCTOR
@ INFRASTRUCTURE LTD.,
REPRESENTED BY ITS MANAGING DIRECTOR
MANJUNATH S/O: SIDDAIAH,
AGE: 59 YEARS, OCC: BUSINESS,
R/O: 122, ADICHUNCHANAGIRI ROAD,
MARULESHWAR TEMPLE COMPOUND NAGAR
KUVEMPU NAGAR, MYSURU-23.
2. MANJUNATH S/O: SIDDAIAH,
MANAGING DIRECTOR
AGE: 59 YEARS, OCC: BUSINESS,
R/O: # 75, 3RD CROSS,
I BLOCK KUVEMPU NAGAR,
MYSURU-23.
3. CHIDANAND
S/O: BASAPPA RATNAKAR, DIRECTOR,
PARINITA PROPERTIES @ INFRASTRUCTURE
AGE: 75 YEARS, OCC: BUSINESS,
R/O: # 75, 3RD CROSS,
I BLOCK KUVEMPU NAGAR,
MYSURU-23.
.....PETITIONERS
(BY SRI S.M.KALWAD, ADVOCATE)
: 18 :
AND
SRI MAHANTESH S/O: VEERAPPA REVADI,
AGE: 39 YEARS, OCC: AGRI & BUSINESS,
R/O: NEAR SHARANABASAVESHWAR TEMPLE
P.B. ROAD, BETAGERI-GADAG.
.......RESPONDENT
THIS CRIMINAL PETITION IS FILED UNDER SECTION
407 OF CR.P.C., SEEKING TO PASS AN APPROPRIATE
ORDER TO TRANSFER C.C.NO.2363/2017 /
C.C.NO.250/2018 FOR THE OFFENCE PUNISHABLE UNDER
SECTION 138 OF N.I.ACT, PENDING ON THE FILE OF II
ADDL. CIVIL JUDGE & JMFC II COURT GADAG, TO THE
COURT OF CIVIL JUDGE (JR.DN) & JMFC, MYSURU FOR
THE EFFECTIVE ADJUDICATION.
Criminal Petition No.101796/2018
BETWEEN:
1. PARINITA PROPERTIES & INPROSTROCTOR
@ INFRASTRUCTURE LTD.,
REPRESENTED BY ITS MANAGING DIRECTOR
MANJUNATH S/O: SIDDAIAH,
AGE: 59 YEARS, OCC: BUSINESS,
R/O: 122, ADICHUNCHANAGIRI ROAD,
MARULESHWAR TEMPLE COMPOUND NAGAR
KUVEMPU NAGAR, MYSURU-23.
2. CHIDANAND
S/O: BASAPPA RATNAKAR, DIRECTOR,
PARINITA PROPERTIES @ INFRASTRUCTURE
AGE: 75 YEARS, OCC: BUSINESS,
R/O: # 75, 3RD CROSS,
I BLOCK KUVEMPU NAGAR,
MYSURU-23.
.....PETITIONERS
(BY SRI S.M.KALWAD, ADVOCATE)
: 19 :
AND
SMT. FAKIRAWWA D/O: HANAMANTAPPA KURI,
AGE: 26 YEARS, OCC: BUSINESS,
R/O: GADAG, TQ & DIST: GADAG.
.......RESPONDENT
THIS CRIMINAL PETITION IS FILED UNDER SECTION
407 OF CR.P.C., SEEKING TO PASS AN APPROPRIATE
ORDER TO TRANSFER C.C.NO.2661/2017 FOR THE
OFFENCE PUNISHABLE UNDER SECTION 138 OF N.I.ACT,
PENDING ON THE FILE OF I ADDL. CIVIL JUDGE & JMFC I
COURT GADAG, TO THE COURT OF CIVIL JUDGE (JR.DN) &
JMFC, MYSURU FOR THE EFFECTIVE ADJUDICATION.
Criminal Petition No.102131/2018
BETWEEN:
1. PARINITA PROPERTIES & INPROSTROCTOR
@ INFRASTRUCTURE LTD.,
REPRESENTED BY ITS MANAGING DIRECTOR
S MANJUNATH S/O: SIDDAIAH,
AGE: 59 YEARS, OCC: BUSINESS,
R/O: 122, ADICHUNCHANAGIRI ROAD,
MARULESHWAR TEMPLE COMPOUND NAGAR
KUVEMPU NAGAR, MYSURU-23.
2. S MANJUNATH S/O: SIDDAIAH,
MANAGING DIRECTOR
AGE: 59 YEARS, OCC: BUSINESS,
R/O: # 75, 3RD CROSS,
I BLOCK KUVEMPU NAGAR,
MYSURU-23.
3. CHIDANAND
S/O: BASAPPA RATNAKAR, DIRECTOR,
PARINITA PROPERTIES @ INFRASTRUCTURE
AGE: 75 YEARS, OCC: BUSINESS,
R/O: # 75, 3RD CROSS,
: 20 :
I BLOCK KUVEMPU NAGAR,
MYSURU-23.
.....PETITIONERS
(BY SRI S.M.KALWAD, ADVOCATE)
AND
ASHWINI D/O; NIJAGUN GADAD,
AGE: 56 YEARS, OCC: BUSINESS,
R/O: DEVANG PET, HUBBALLI,
PRESENTLY AT HAMALAR PLOT,
GADAG, TQ & DIST: GADAG.
.......RESPONDENT
THIS CRIMINAL PETITION IS FILED UNDER SECTION
407 OF CR.P.C., SEEKING TO PASS AN APPROPRIATE
ORDER TO TRANSFER C.C.NO.3092/2017 FOR THE
OFFENCE PUNISHABLE UNDER SECTION 138 OF N.I.ACT,
PENDING ON THE FILE OF I ADDL. CIVIL JUDGE & JMFC I
COURT GADAG, TO THE COURT OF CIVIL JUDGE (JR.DN) &
JMFC, MYSURU FOR THE EFFECTIVE ADJUDICATION.
Criminal Petition No.102132/2018
BETWEEN:
1. PARINITA PROPERTIES & INPROSTROCTOR
@ INFRASTRUCTURE LTD.,
REPRESENTED BY ITS MANAGING DIRECTOR
S MANJUNATH S/O: SIDDAIAH,
AGE: 59 YEARS, OCC: BUSINESS,
R/O: 122, ADICHUNCHANAGIRI ROAD,
MARULESHWAR TEMPLE COMPOUND NAGAR
KUVEMPU NAGAR, MYSURU-23.
2. S MANJUNATH S/O: SIDDAIAH,
MANAGING DIRECTOR
AGE: 59 YEARS, OCC: BUSINESS,
: 21 :
R/O: # 75, 3RD CROSS,
I BLOCK KUVEMPU NAGAR,
MYSURU-23.
3. CHIDANAND
S/O: BASAPPA RATNAKAR, DIRECTOR,
PARINITA PROPERTIES @ INFRASTRUCTURE
AGE: 75 YEARS, OCC: BUSINESS,
R/O: # 75, 3RD CROSS,
I BLOCK KUVEMPU NAGAR,
MYSURU-23.
.....PETITIONERS
(BY SRI S.M.KALWAD, ADVOCATE)
AND
SMT. YALLAWWA W/O; HUCHAPPA TERADAL,
AGE: 71 YEARS, OCC: HOUSEWIFE,
R/O: KHANATOTA GADAG,
TQ & DIST: GADAG.
.......RESPONDENT
THIS CRIMINAL PETITION IS FILED UNDER SECTION
407 OF CR.P.C., SEEKING TO PASS AN APPROPRIATE
ORDER TO TRANSFER C.C.NO.2697/2017 FOR THE
OFFENCE PUNISHABLE UNDER SECTION 138 OF N.I.ACT,
PENDING ON THE FILE OF I ADDL. CIVIL JUDGE & JMFC I
COURT GADAG, TO THE COURT OF CIVIL JUDGE (JR.DN) &
JMFC, MYSURU FOR THE EFFECTIVE ADJUDICATION.
Criminal Petition No.102134/2018
BETWEEN:
1. PARINITA PROPERTIES & INPROSTROCTOR
@ INFRASTRUCTURE LTD.,
REPRESENTED BY ITS MANAGING DIRECTOR
S MANJUNATH S/O: SIDDAIAH,
: 22 :
AGE: 59 YEARS, OCC: BUSINESS,
R/O: 122, ADICHUNCHANAGIRI ROAD,
MARULESHWAR TEMPLE COMPOUND NAGAR
KUVEMPU NAGAR, MYSURU-23.
2. S MANJUNATH S/O: SIDDAIAH,
MANAGING DIRECTOR
AGE: 59 YEARS, OCC: BUSINESS,
R/O: # 75, 3RD CROSS,
I BLOCK KUVEMPU NAGAR,
MYSURU-23.
3. CHIDANAND
S/O: BASAPPA RATNAKAR, DIRECTOR,
PARINITA PROPERTIES @ INFRASTRUCTURE
AGE: 75 YEARS, OCC: BUSINESS,
R/O: # 75, 3RD CROSS,
I BLOCK KUVEMPU NAGAR,
MYSURU-23.
.....PETITIONERS
(BY SRI S.M.KALWAD, ADVOCATE)
AND
SMT. YALLAMMA D/O; YALLAPPA CHALAWADI,
AGE: 28 YEARS, OCC: PRIVATE WORK,
R/O: JANATA COLONY GADAG,
TQ & DIST: GADAG.
.......RESPONDENT
THIS CRIMINAL PETITION IS FILED UNDER SECTION
407 OF CR.P.C., SEEKING TO PASS AN APPROPRIATE
ORDER TO TRANSFER C.C.NO.2856/2017 FOR THE
OFFENCE PUNISHABLE UNDER SECTION 138 OF N.I.ACT,
PENDING ON THE FILE OF I ADDL. CIVIL JUDGE & JMFC I
COURT GADAG, TO THE COURT OF CIVIL JUDGE (JR.DN) &
JMFC, MYSURU FOR THE EFFECTIVE ADJUDICATION.
: 23 :
Criminal Petition No.102135/2018
BETWEEN:
1. PARINITA PROPERTIES & INPROSTROCTOR
@ INFRASTRUCTURE LTD.,
REPRESENTED BY ITS MANAGING DIRECTOR
S MANJUNATH S/O: SIDDAIAH,
AGE: 59 YEARS, OCC: BUSINESS,
R/O: 122, ADICHUNCHANAGIRI ROAD,
MARULESHWAR TEMPLE COMPOUND NAGAR
KUVEMPU NAGAR, MYSURU-23.
2. S MANJUNATH S/O: SIDDAIAH,
MANAGING DIRECTOR
AGE: 59 YEARS, OCC: BUSINESS,
R/O: # 75, 3RD CROSS,
I BLOCK KUVEMPU NAGAR,
MYSURU-23.
3. CHIDANAND
S/O: BASAPPA RATNAKAR, DIRECTOR,
PARINITA PROPERTIES @ INFRASTRUCTURE
AGE: 75 YEARS, OCC: BUSINESS,
R/O: # 75, 3RD CROSS,
I BLOCK KUVEMPU NAGAR,
MYSURU-23.
.....PETITIONERS
(BY SRI S.M.KALWAD, ADVOCATE)
AND
SHAMASHAD S/O: MABUSAB NARAGUND,
AGE: 35 YEARS, OCC: BUSINESS,
R/O: SHIVANAGA NAGAR HALLIKERI PLOT,
BETAGERI, TQ & DIST: GADAG.
.......RESPONDENT
: 24 :
THIS CRIMINAL PETITION IS FILED UNDER SECTION
407 OF CR.P.C., SEEKING TO PASS AN APPROPRIATE
ORDER TO TRANSFER C.C.NO.2850/2017 FOR THE
OFFENCE PUNISHABLE UNDER SECTION 138 OF N.I.ACT,
PENDING ON THE FILE OF I ADDL. CIVIL JUDGE & JMFC I
COURT GADAG, TO THE COURT OF CIVIL JUDGE (JR.DN) &
JMFC, MYSURU FOR THE EFFECTIVE ADJUDICATION.
Criminal Petition No.102136/2018
BETWEEN:
1. PARINITA PROPERTIES & INPROSTROCTOR
@ INFRASTRUCTURE LTD.,
REPRESENTED BY ITS MANAGING DIRECTOR
S MANJUNATH S/O: SIDDAIAH,
AGE: 59 YEARS, OCC: BUSINESS,
R/O: 122, ADICHUNCHANAGIRI ROAD,
MARULESHWAR TEMPLE COMPOUND NAGAR
KUVEMPU NAGAR, MYSURU-23.
2. S MANJUNATH S/O: SIDDAIAH,
MANAGING DIRECTOR
AGE: 59 YEARS, OCC: BUSINESS,
R/O: # 75, 3RD CROSS,
I BLOCK KUVEMPU NAGAR,
MYSURU-23.
3. CHIDANAND
S/O: BASAPPA RATNAKAR, DIRECTOR,
PARINITA PROPERTIES @ INFRASTRUCTURE
AGE: 75 YEARS, OCC: BUSINESS,
R/O: # 75, 3RD CROSS,
I BLOCK KUVEMPU NAGAR,
MYSURU-23.
.....PETITIONERS
(BY SRI S.M.KALWAD, ADVOCATE)
: 25 :
AND
SHIDDAYYA S/O: IRAYYA LAXMESHWARAMATH,
AGE: 29 YEARS, OCC: BUSINESS,
R/O: VEERAPUR, TQ: MUNDARAGI,
DIST: GADAG.
.......RESPONDENT
THIS CRIMINAL PETITION IS FILED UNDER SECTION
407 OF CR.P.C., SEEKING TO PASS AN APPROPRIATE
ORDER TO TRANSFER C.C.NO.2698/2017 FOR THE
OFFENCE PUNISHABLE UNDER SECTION 138 OF N.I.ACT,
PENDING ON THE FILE OF I ADDL. CIVIL JUDGE & JMFC I
COURT GADAG, TO THE COURT OF CIVIL JUDGE (JR.DN) &
JMFC, MYSURU FOR THE EFFECTIVE ADJUDICATION.
Criminal Petition No.102139/2018
BETWEEN:
1. PARINITA PROPERTIES & INPROSTROCTOR
@ INFRASTRUCTURE LTD.,
REPRESENTED BY ITS MANAGING DIRECTOR
S MANJUNATH S/O: SIDDAIAH,
AGE: 59 YEARS, OCC: BUSINESS,
R/O: 122, ADICHUNCHANAGIRI ROAD,
MARULESHWAR TEMPLE COMPOUND NAGAR
KUVEMPU NAGAR, MYSURU-23.
2. S MANJUNATH S/O: SIDDAIAH,
MANAGING DIRECTOR
AGE: 59 YEARS, OCC: BUSINESS,
R/O: # 75, 3RD CROSS,
I BLOCK KUVEMPU NAGAR,
MYSURU-23.
3. CHIDANAND
S/O: BASAPPA RATNAKAR, DIRECTOR,
PARINITA PROPERTIES @ INFRASTRUCTURE
: 26 :
AGE: 75 YEARS, OCC: BUSINESS,
R/O: # 75, 3RD CROSS,
I BLOCK KUVEMPU NAGAR,
MYSURU-23.
.....PETITIONERS
(BY SRI S.M.KALWAD, ADVOCATE)
AND
SMT. SUJATA W/O: SHEKHAPPA IRANNAVAR,
AGE: 37 YEARS, OCC: BUSINESS,
R/O: HALLIKERI PLOT GANESH NAGAR,
GADAG, TQ & DIST: GADAG.
.......RESPONDENT
THIS CRIMINAL PETITION IS FILED UNDER SECTION
407 OF CR.P.C., SEEKING TO PASS AN APPROPRIATE
ORDER TO TRANSFER C.C.NO.2846/2017 FOR THE
OFFENCE PUNISHABLE UNDER SECTION 138 OF N.I.ACT,
PENDING ON THE FILE OF I ADDL. CIVIL JUDGE & JMFC I
COURT GADAG, TO THE COURT OF CIVIL JUDGE (JR.DN) &
JMFC, MYSURU FOR THE EFFECTIVE ADJUDICATION.
Criminal Petition No.102140/2018
BETWEEN:
1. PARINITA PROPERTIES & INPROSTROCTOR
@ INFRASTRUCTURE LTD.,
REPRESENTED BY ITS MANAGING DIRECTOR
S MANJUNATH S/O: SIDDAIAH,
AGE: 59 YEARS, OCC: BUSINESS,
R/O: 122, ADICHUNCHANAGIRI ROAD,
MARULESHWAR TEMPLE COMPOUND NAGAR
KUVEMPU NAGAR, MYSURU-23.
: 27 :
2. S MANJUNATH S/O: SIDDAIAH,
MANAGING DIRECTOR
AGE: 59 YEARS, OCC: BUSINESS,
R/O: # 75, 3RD CROSS,
I BLOCK KUVEMPU NAGAR,
MYSURU-23.
3. CHIDANAND
S/O: BASAPPA RATNAKAR, DIRECTOR,
PARINITA PROPERTIES @ INFRASTRUCTURE
AGE: 75 YEARS, OCC: BUSINESS,
R/O: # 75, 3RD CROSS,
I BLOCK KUVEMPU NAGAR,
MYSURU-23.
.....PETITIONERS
(BY SRI S.M.KALWAD, ADVOCATE)
AND
SMT. PARVATI W/O: YAMANAPPA HALAGIMANI,
AGE: 53 YEARS, OCC: BUSINESS,
R/O: HOMBAL NAKA JANATA COLONY,
GADAG, TQ & DIST: GADAG.
.......RESPONDENT
THIS CRIMINAL PETITION IS FILED UNDER SECTION
407 OF CR.P.C., SEEKING TO PASS AN APPROPRIATE
ORDER TO TRANSFER C.C.NO.3217/2017 FOR THE
OFFENCE PUNISHABLE UNDER SECTION 138 OF N.I.ACT,
PENDING ON THE FILE OF I ADDL. CIVIL JUDGE & JMFC I
COURT GADAG, TO THE COURT OF CIVIL JUDGE (JR.DN) &
JMFC, MYSURU FOR THE EFFECTIVE ADJUDICATION.
Criminal Petition No.102141/2018
BETWEEN:
1. PARINITA PROPERTIES & INPROSTROCTOR
@ INFRASTRUCTURE LTD.,
REPRESENTED BY ITS MANAGING DIRECTOR
: 28 :
S MANJUNATH S/O: SIDDAIAH,
AGE: 59 YEARS, OCC: BUSINESS,
R/O: 122, ADICHUNCHANAGIRI ROAD,
MARULESHWAR TEMPLE COMPOUND NAGAR
KUVEMPU NAGAR, MYSURU-23.
2. S MANJUNATH S/O: SIDDAIAH,
MANAGING DIRECTOR
AGE: 59 YEARS, OCC: BUSINESS,
R/O: # 75, 3RD CROSS,
I BLOCK KUVEMPU NAGAR,
MYSURU-23.
3. CHIDANAND
S/O: BASAPPA RATNAKAR, DIRECTOR,
PARINITA PROPERTIES @ INFRASTRUCTURE
AGE: 75 YEARS, OCC: BUSINESS,
R/O: # 75, 3RD CROSS,
I BLOCK KUVEMPU NAGAR,
MYSURU-23.
.....PETITIONERS
(BY SRI S.M.KALWAD, ADVOCATE)
AND
MALLAYYA S/O: CHIDANANDAYYA AYYANGOUDRA,
AGE: 49 YEARS, OCC: PRIVATE WORK,
R/O: VEERAPUR, TQ: MUNDARAGI,
DIST: GADAG.
.......RESPONDENT
THIS CRIMINAL PETITION IS FILED UNDER SECTION
407 OF CR.P.C., SEEKING TO PASS AN APPROPRIATE
ORDER TO TRANSFER C.C.NO.2853/2017 FOR THE
OFFENCE PUNISHABLE UNDER SECTION 138 OF N.I.ACT,
PENDING ON THE FILE OF I ADDL. CIVIL JUDGE & JMFC I
COURT GADAG, TO THE COURT OF CIVIL JUDGE (JR.DN) &
JMFC, MYSURU FOR THE EFFECTIVE ADJUDICATION.
: 29 :
Criminal Petition No.102143/2018
BETWEEN:
1. PARINITA PROPERTIES & INPROSTROCTOR
@ INFRASTRUCTURE LTD.,
REPRESENTED BY ITS MANAGING DIRECTOR
S MANJUNATH S/O: SIDDAIAH,
AGE: 59 YEARS, OCC: BUSINESS,
R/O: 122, ADICHUNCHANAGIRI ROAD,
MARULESHWAR TEMPLE COMPOUND NAGAR
KUVEMPU NAGAR, MYSURU-23.
2. S MANJUNATH S/O: SIDDAIAH,
MANAGING DIRECTOR
AGE: 59 YEARS, OCC: BUSINESS,
R/O: # 75, 3RD CROSS,
I BLOCK KUVEMPU NAGAR,
MYSURU-23.
3. CHIDANAND
S/O: BASAPPA RATNAKAR, DIRECTOR,
PARINITA PROPERTIES @ INFRASTRUCTURE
AGE: 75 YEARS, OCC: BUSINESS,
R/O: # 75, 3RD CROSS,
I BLOCK KUVEMPU NAGAR,
MYSURU-23.
.....PETITIONERS
(BY SRI S.M.KALWAD, ADVOCATE)
AND
SMT. CHANNAMMA W/O; SHARANAPPA KUMBAR,
AGE: 33 YEARS, OCC: BUSINESS,
R/O: SHIVANAG NAGAR HALLIKERI PLOT,
BETAGERI, TQ & DIST: GADAG.
.......RESPONDENT
: 30 :
THIS CRIMINAL PETITION IS FILED UNDER SECTION
407 OF CR.P.C., SEEKING TO PASS AN APPROPRIATE
ORDER TO TRANSFER C.C.NO.2851/2017 FOR THE
OFFENCE PUNISHABLE UNDER SECTION 138 OF N.I.ACT,
PENDING ON THE FILE OF I ADDL. CIVIL JUDGE & JMFC I
COURT GADAG, TO THE COURT OF CIVIL JUDGE (JR.DN) &
JMFC, MYSURU FOR THE EFFECTIVE ADJUDICATION.
Criminal Petition No.102144/2018
BETWEEN:
1. PARINITA PROPERTIES & INPROSTROCTOR
@ INFRASTRUCTURE LTD.,
REPRESENTED BY ITS MANAGING DIRECTOR
S MANJUNATH S/O: SIDDAIAH,
AGE: 59 YEARS, OCC: BUSINESS,
R/O: 122, ADICHUNCHANAGIRI ROAD,
MARULESHWAR TEMPLE COMPOUND NAGAR
KUVEMPU NAGAR, MYSURU-23.
2. S MANJUNATH S/O: SIDDAIAH,
MANAGING DIRECTOR
AGE: 59 YEARS, OCC: BUSINESS,
R/O: # 75, 3RD CROSS,
I BLOCK KUVEMPU NAGAR,
MYSURU-23.
3. CHIDANAND
S/O: BASAPPA RATNAKAR, DIRECTOR,
PARINITA PROPERTIES @ INFRASTRUCTURE
AGE: 75 YEARS, OCC: BUSINESS,
R/O: # 75, 3RD CROSS,
I BLOCK KUVEMPU NAGAR,
MYSURU-23.
.....PETITIONERS
(BY SRI S.M.KALWAD, ADVOCATE)
: 31 :
AND
PARASHURAM S/O: RAMAPPA BHANDARI,
AGE: 57 YEARS, OCC: PRIVATE WORK,
R/O: JAYALAGALLI GADAG,
TQ & DIST: GADAG.
.......RESPONDENT
THIS CRIMINAL PETITION IS FILED UNDER SECTION
407 OF CR.P.C., SEEKING TO PASS AN APPROPRIATE
ORDER TO TRANSFER C.C.NO.2855/2017 FOR THE
OFFENCE PUNISHABLE UNDER SECTION 138 OF N.I.ACT,
PENDING ON THE FILE OF I ADDL. CIVIL JUDGE & JMFC I
COURT GADAG, TO THE COURT OF CIVIL JUDGE (JR.DN) &
JMFC, MYSURU FOR THE EFFECTIVE ADJUDICATION.
Criminal Petition No.102145/2018
BETWEEN:
1. PARINITA PROPERTIES & INPROSTROCTOR
@ INFRASTRUCTURE LTD.,
REPRESENTED BY ITS MANAGING DIRECTOR
S MANJUNATH S/O: SIDDAIAH,
AGE: 59 YEARS, OCC: BUSINESS,
R/O: 122, ADICHUNCHANAGIRI ROAD,
MARULESHWAR TEMPLE COMPOUND NAGAR
KUVEMPU NAGAR, MYSURU-23.
2. S MANJUNATH S/O: SIDDAIAH,
MANAGING DIRECTOR
AGE: 59 YEARS, OCC: BUSINESS,
R/O: # 75, 3RD CROSS,
I BLOCK KUVEMPU NAGAR,
MYSURU-23.
3. CHIDANAND
S/O: BASAPPA RATNAKAR, DIRECTOR,
PARINITA PROPERTIES @ INFRASTRUCTURE
: 32 :
AGE: 75 YEARS, OCC: BUSINESS,
R/O: # 75, 3RD CROSS,
I BLOCK KUVEMPU NAGAR,
MYSURU-23.
.....PETITIONERS
(BY SRI S.M.KALWAD, ADVOCATE)
AND
PRAKASH S/O: GANAPATASA HAVANOOR,
AGE: 21 YEARS, OCC: PRIVATE WORK,
R/O: GANGAPUR PETH GADAG,
TQ & DIST: GADAG.
.......RESPONDENT
THIS CRIMINAL PETITION IS FILED UNDER SECTION
407 OF CR.P.C., SEEKING TO PASS AN APPROPRIATE
ORDER TO TRANSFER C.C.NO.2691/2017 FOR THE
OFFENCE PUNISHABLE UNDER SECTION 138 OF N.I.ACT,
PENDING ON THE FILE OF I ADDL. CIVIL JUDGE & JMFC I
COURT GADAG, TO THE COURT OF CIVIL JUDGE (JR.DN) &
JMFC, MYSURU FOR THE EFFECTIVE ADJUDICATION.
THESE PETITIONS COMING ON FOR ADMISSION,
THIS DAY, THE COURT MADE THE FOLLOWING:
: 33 :
ORDER
The petitioners seek for transfer of the cases mentioned in the schedule here under from Gadag to Mysore.
2. The petitioners seek to transfer all the cases to the Court at Mysore. In this connection, the learned counsel for the petitioners would submit apart from hardship, inconvenience and expenditure for the petitioners to travel to Gadag all the way for attending the cases, the difficulties are threats posed on the various persons including the petitioners.
3. The petitioner No.1 is the Registered Company having its office at Mysore and petitioner Nos.2 and 3 are the Managing Director and Director of the Company. The respondents being the member of the petitioner company invested an amount of Rs.30,000/- through RD pigmi and this amount was invested in some local executive at Gadag.
: 34 :
4. Later that the amount was purchased for the sake of members came to be acquired by National Highway Authority of India for widening the road. Therefore, the petitioner could not complete the project by affording sites to members including the respondents. However, petitioner No.2 has executed an agreement in favour of the executives to afford the property as a security for the repayment of cheque amount.
5. The trial Court took cognizance of a criminal case for the offence punishable under Section 138 of N.I.Act, and in the process 29 cases are filed against the petitioner. Moreover, the petitioners also facing threat for life. The prayer of the petitioners is that the matter pending on the file of the District and Sessions Judge, Gadag deserves to be transferred to Mysore.
6. Several cases are filed against the petitioners in the Court as stated above. It is seen that several cases are filed against the petitioners for the aforesaid offences.
: 35 :
7. Sri S.M.Kalwad, learned counsel for the petitioners would submit that it is not only a matter of inconvenience and the petitioner is also facing threat at Gadag.
8. Under these circumstances, even on comparing the inconvenience, the grounds that are pleaded are related to personal inconvenience, health reasons, as the petitioner is said to be aged 75 years. Further, the travel expenditure also mentioned as the difficulty to the complainant. 29 members have initiated the similar proceedings at Gadag.
9. In the circumstances, comparative loss and difficulty also are to be kept in mind.
10. Since all the cases are connected to a common accused persons against whom the criminal complaints are filed for the offence punishable under Section 138 of the Negotiable Instrument Act. : 36 :
11. The petitioners seek to transfer all the cases to the Court at Mysore. In this connection, the learned counsel for the petitioners would submit apart from hardship, inconvenience and expenditure for the petitioners to travel to Gadag all the way for attending the cases, the difficulties are threats posed on the various persons including the petitioners.
12. The various cases that are filed against the petitioners in different Courts with reference to cheque amount are as under:-
Sl. C.C.No. Crl.P.No. Cheque
No. Amount
(in Rs.)
1. 2623/2017 101779/2018 30,000/-
2. 2516/2017 101781/2018 9,500/-,
3. 2512/2017 101782/2018 44,200/-
4. 2518/2017 101783/2018 60,890/-
5. 2519/2017 101784/2018 18,000/-
6. 3216/2017 101785/2018 46,000/-
7. 2520/2017 101786/2018 60,000/-
8. 2619/2017 101787/2018 12,000/-
9. 2778/2017 101788/2018 92,000/-
10. 2224/2017 101790/2018 30,000/-
11. 2223/2017 101791/2018 30,000/-
12. 2914/2017 101792/2018 47,500/-
13. 2906/2017 101793/2018 18,000/-
14. 2363/2017 101794/2018 63,280/-
: 37 :
15. 2661/2017 101796/2018 11,650/-
16. 3092/2017 102131/2018 52,250/-
17. 2697/2017 102132/2018 66,300/-
18. 2856/2017 102134/2018 24,000/-
19. 2850/2017 102135/2018 30,000/-
20. 2698/2017 102136/2018 60,000/-
21. 2846/2017 102139/2018 30,000/-
22. 3217/2017 102140/2018 48,000/-
23. 2853/2017 102141/2018 60,000/-
24. 2581/2017 102143/2018 30,000/-
25. 2585/2017 102144/2018 66,300/-
26. 2691/2017 102145/2018 48,000/-
13. The petitioners in respect of the amount of cheque has stated that they never denied the right of the borrowers in respect of the cheque amount. In this connection, mutual agreement also said to have been entered into. Thus, the petitioners claim that despite his promise, the respondents (complainants) have chosen to initiate the proceedings.
14. In the context and circumstances of the case, the inconvenience of individual persons against group of 26 also has to be taken into consideration. The inconvenience that may be caused to all the complainants-respondents is more than that of. In the total circumstances, I am of the considered, and firm : 38 : finding that the inconvenience or the hardship which should the petitioners claim in all the petitions cannot be more than that which is going to be caused to the respondents incase the transfer is effected.
15. Thus, I find none of the petitioners have made ground for transferring the same as sought for. Petitions are dismissed.
SD JUDGE Msr/Vmb