T. Anurudsingh S/O T.Ravikiransingh vs The State Of Karnataka on 5 September, 2011

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Karnataka High Court

T. Anurudsingh S/O T.Ravikiransingh vs The State Of Karnataka on 5 September, 2011

Bench: C.R.Kumaraswamy

 -"',.jSERT.EMEE'R~A2G'i1
THE HON'BLE MR. JLJS_TIcEt.fR. :K"E|r4.A"RASWAMY
CRIMINAL PET_I"TIO_Nv _I_\|ca.1b'6v6'3/2.011

BETWEEN: .\ 

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T. AN1RU?_DSISNGH .    '   
S/O TE.~RAv1_KI--RA-_NS1mq,H--».._  A V .
AGE:24_ YEARS, " » _   *
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R/O TURP;BAZ;AR, _ 

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T.'SuDHARAN1j_a_  '  
w/o"VT.RAv1NK1RAr4V 'NG

AGE:5"a YEARS, ' "

; 'occ: Hous_E'H'oLD' & LECTURE,
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HYDERABAD.

~ ._ S..Av1TA_ @ KAVITA

W] SAN-TQSH REDDY

'DE-..~AGE:"31 YEARS,

occ: HOUSEHOLD,

 R/O MALKPET,

HYLTERABAD.
TLARVINDSINGH

 S/O T.RAv1KIRANSINGH
 AGE:46 YEARS,

OCC: GOVT.SERVANT,
R/0 PURANA PHOOL.

AT HYDERABAD.
REENA

vv/0 T.AR\/INDSINGH
AGE:34 YEARS, U

COUI-;{Tv..EaAO."F. AR'NATA.KA  
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OCC: HOUSEHOLD,
R/O PURANA PHOOL,

AT HYDERABAD.
6. ALKA

W/O T. SHIVKUMARSINGH   _
AGE:26 YEARS, A
OCC: HOUSEHOLD,

R/O R.C.PURAM, V
DISTRICT MEDAK, (A.P)..*     

   R_ETITI'ONERS'

(BY SRI:JAIRAJ K BUKKA, ADV)_____   i

I. THE STATE OF I<ARNA'TA.RA.1"   I  
TH ROUGH POLICE NEW-.TOWN BID,AR~,.  
TQ: AND DIST_:BI§_3AR.  4 *  P_ -  '
PRIYANKA  . . I' I I   

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W/Ofl';ANRU-DSING.H.,_ 
D/O IAIR'A3;SIN'GH._  _
AIO.E:.A2'2_YEA:R.S,  '_
;OCC: SEM»PLOY.EE,.' 
'R/O. PRATAP-NAc3A'RL,, 1. '
NAWBAD; BIDfAR,"~~..  
 *   »--   RESPONDENTS

(BYSRI: SHARA'NA'BA.SAF;PA K BOLOSHETTY, HCCP )
1 THIS CR1;-«P__1S «FILED UNDER SECTION 482 Of CR.P.C

 A RRAYING 'TO QUASH THE ENTIRE PROCEEDING IN C.C.NO.
_. ' ,f2»0.7/20':I~0'UNDER SECTIONS 498(A), 504, 323, AND 3 & 4
 OEfD,P«,ACTj-.P;/w 149 OF IPC IN CRIME NO. 300/2009

" AREGISTEP§EDE:'BY NEW TOWN POLICE BIDAR AND ORDER DT:

2"e..5.2_01I«--"'PASSED BY THE PRL. CJM COURT BIDAR ON
PENDING THE FILE OF THE PRLCJM COURT BIDAR, IN THE

 Y. INTEREST OF JUSTICE AND EQUITY.

THIS CRL.P IS COMING UP FOR ORDERS THIS DAY,

 THE COURT MADE THE FOLLOWING:

U



ORDER

This Criminal Petition is filed under Section 4.8.2 of Cr.P.C. praying to quash the entire proceeding:V:'i=nfC'C,, No.207/2010 under Sections 498A, 504, 32«3r'rea'd' V' Section 149 of Indian Penal Code "and. ,3 2' Prohibition Act in Crime No.300/200:5:registe_re--d_ Town Police, Bidar and ordVe--r:Vg:da_tedA.26,O'5.,V2€l,1'it~.;v'p'e':'*uCling on the file of Prl. CJM,,.C.0urt,,,.Bitl.ar.°--»..__ 2'

2. I have heard" for the petitioners Government Pleader for it ofA"_t"lie'"v§CC)mp|aint reveals that accused" l_\losV: hill-treating the complaint. Accupsedxiwevreﬂw'v._als.o "~:~"assaulting the complainant dowry---ariticles viz., gold , TV, Motorcar. Rs. ' tholas of gold silver articles were given to accdsedi. Even after receipt of these articles, accusecgl Nos, 1 to 6 were ill--treating the complainant. _The complainant was driven out from her matrimonial Vighome by accused Nos. 1 to 6 that on 22-12-2009 U the case of prosecution at this stage nor this Court can appreciate the evidence exercising the power under Section 482 of Cr.P.C. In that view of the matterﬂzhis Criminal Petition is devoid of merits and liable to be dismissed.

7. In the result, I pass theAl'ol_l0wing":A " A' V o"iz_:'D~iE R ' This Criminal Petition .is"'disjmis'sed. r "Ch\ JUDGE

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Karnataka High Court