Ajjamada Suresh Poonacha vs State By The Sho on 9 July, 2010

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Karnataka High Court

Ajjamada Suresh Poonacha vs State By The Sho on 9 July, 2010

Bench: Subhash B.Adi

IN' 'l'H.E HIGH COURT OF KARNATAKA 

BANGALORE '"\
l)A'l'El) 'i'H'}S THE 09"' DAY 01? .IUl_.Y_2_§3--1U'  A. V
BEFORE HH=_l [' Cl .
THE I»ION'BLE MR. JUSTI(:ElSl1;1;HAsHllI;l   "
C1mv11NAL PE'l'I"f10NA'NO,47'*. G1? 21) 20*   A ' T j

BETWEEN:

Ajjzlmzlda Suresh Poonaclla, V

S/0 late l\/Iuthzmna.
Aged about 35 yams,

INmum;KumhivnmgeP¢m,f

Srimangala Natl,

VirajpetTalul<.   'v

South Kmlaagu. '  

ggysnagslmmgmﬁmhygawl

 _

 «l._ W'Stz1"t'e: b}? 'ihe S HO,

"S,1'l'Vlﬁ>El!}§;i2il£l 'i?'<.)lic't: Station,

  ril :':«2"1"_:~*..g:.-t'!.:.;;1'; 'South Koala gu.

2. "",£\jji:i_1m'u'i}:t.l\/i.Al<ksm1ma1,
\/\7f,0_ late Muthalma,

 A' '"---Agélcl about 57 yezllts,
"  _KLu'chi Village and Pam.

SI'im:.111g_zila Natl,
Vimjpct Tuluk,

V7 lPETHI0NER



South K0(.iagLI. ...RESPONDENTS

(By Sri.B.Ba1ak1"isl1uL1, HCGP for R-1, S1.'i.P.MaheSh, Adv. for R-2) This Criminal Petition is fiied unde1f-"E}$:CjiQ1i'~..}482 Q} 2 Cr.P.C. praying to quasii the ordcer c:i;;tec:§"'E7:;7.«@9» p'ziS;§é€I:b_y "tif:;:« cuvn Judge (]L[hL) and Jséﬁcx, Si xwngpég aw ~PCFL»"

No.1 E3109, and further gzuaslq tAlV1£2.VVVFvER"ﬁEed -the VS:§"imz1zagz1}z1 Police SlE1[i()l1 in Crime .Nt)')66/(}9_[?~ the Coﬁrt :'--n';-Ida Vti:5iff'QVEV10W§j1}.g:---' ' '"Q,QRDER Pe"ti1i0ne1?"E1:'a«sV_c.ailed in question the proceedings in PCR V &nu%E.ﬁ_ K St'3ct'ic).h-._2:I}() of Cr.P.C., inleraiia zllleoimz that this etitioner

2.v.R§:}$j'{.a($13cie11t No.2 1135 med :1 private cornplaim under 1;") forcibly entered the house of the eompiainzmt on i__3.6.()9 without consent and Ih.l't3{1t€11€d the eompE.ainar1t ztndf't<)§j'§t;V:t~l,1e switch key of the ez--:r',. mobile phone, d()eL1111eht:x' articles. She has made ;<;eri0u§~'"iiEiegztti'ﬁ';ns_J'.Ert;.tit_E':te{-'fIth§s;A petitioner.

3_ The ]e,1u'nCd _1\/!;'j:'<g;~w;.sjt:".:rt:e, l_Q'0~}-:.i._r1g"'i~--ttt0 the nature of the offence, found it neees"sa::'y"t]'1at_t the ::t12rtj't'er91"e:qL.rh'es investigation and 21ec(31*ciingEiy, Ej}jy~'the. i}np€qghed_4Order';'hats referred the matter to the p(.)lice-r..f'0'r. Vi:'i;1__\resutibgztthieh«.a.rht;ie1'::Seeti():1 156(3) of Cr.P.C. At t}1isv':sAtag_=je', petitri':('n1e1'.hzLi':;._t'i"E~e(j this petition. ji4575A':.,f\L€§11'E1Cti"VC(i)!.,!.!1SCE for the petitioner submits that the tm:»:tt'enj sho'LiE,ti~hi:ve been referred to the }urisdieti0naI police i.e., S:"'in_ta11g;:1.zt'peiieeand not C.P.J. Kutta police. if the matter has been referred to the wrong poiiee = ...s:tati<):1, the ]t'3£El'l1Cd Mz.:gistr'ate would take appropriate steps to get it investigated by the jurisdictionui pulice. No g:'£)L=--ads to inI<-31'fc31'c-3. Heme. petition is dismissal.

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