Karnataka High Court
Rudresh M vs G Honnanjappa on 13 November, 2013
Author: H N Nagamohan Das
Bench: H.N. Nagamohan Das
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 13TH DAY OF NOVEMBER, 2013
BEFORE
THE HON'BLE MR. JUSTICE H.N. NAGAMOHAN DAS
W.P.No.49022/2012 c/w W.P.Nos.45502-03/2012
W.P.No.45794/2012, W.P.No.45500/2012,
W.P.No.45244/2012, W.P.Nos.46842-43/2012,
W.P.Nos.45845-47/2012 and
W.P.Nos,49264-65/2012 (GM-RES)
W.P.No.49022/2012
BETWEEN :
--------------
Mr. RUDRESH.M
S/O MARULU SIDDAIAH
AGED ABOUT 40 YEARS
SOMPURA VILLAGE
KENGERI HOBLI-560 061.
BANGALORE SOUTH. ... PETITIONER
(By Sri. D.M.NANJUNDA REDDY, SR.ADV.)
AND :
-------
1. STATE OF KARNATAKA
REPRESENTED BY PRINCIPAL
SECRETARY TO GOVERNMENT
URBAN DEVELOPMENT DEPARTMENT
VIDHANA SOUDHA
2
BANGALORE - 560 001.
2. BANGALORE METROPOLITAN TASK
FORCE, REPRESENTED BY THE
STATION HOUSE OFFICER,
BMTF POLICE STATION
BRUHAT BANGALORE MAHANAGARA
PALIKE, N.R.SQUARE,
BANGALORE - 560 001.
3. Mr.G.HONNANJAPPA
S/O LATE GURUMURHACHAR
AGED ABOUT 72 YEARS
RESIDING AT No.676
HESSARGHATTA 560 089.
BANGALORE. ... RESPONDENTS
(By Sri. K.NAGESHWARAPPA, GP FOR R1 & R2
R3 SERVED UNREPRESENTED)
THIS WRIT PETITION IS FILED UNDER ARTICLE 226 AND
227 OF THE CONSTITUTION AND SECTION 482 OF THE
CODE OF CRIMINAL PROCEDURE, 1973 WITH A PRAYER
TO QUASH THE FIR & CRIME No.190/12 FILED BY BMTF
INSOFAR AS IT RELATES TO THE PETITIONER IN THE
COURT OF THE HON'BLE CHIEF METROPOLITAN
MAGISTRATE, BANGALORE CITY DATED OCTOBER
19,2012 VIDE ANNEXURE-A.
W.P.Nos.45502-03/2012
BETWEEN :
--------------
1. Mr. R. PADMANABHA
S/O LATE SHRI REVANNA
3
AGED 69 YEARS
2. Mrs. A. LAKSHMIDEVAMMA
W/O Mr. R. PADMANABHA
AGED 60 YEARS
BOTH ARE R/OF AGARA
VILLAGE, KENGERI HOBLI,
BANGALORE SOUTH TALUK,
BANGALORE - 560 062. ... PETITIONERS
(By Sri. I.S.PRAMOD CHANDRA, ADV., AND
Sri D.R.RAVI SHANKAR, ADV.)
AND :
-------
1. STATE OF KARNATAKA
REPRESENTED BY THE
PRINCIPAL SECRETARY
URBAN DEVELOPMENT DEPARTMENT
GOVT.OF KARNATAKA
VIDHANA SOUDHA
Dr.AMBEDKAR VEEDHI,
BANGALORE - 560 001.
2. THE PRINCIPAL SECRETARY
REVENUE DEPARTMENT
GOVT.OF KARNATAKA
VIDHANA SOUDHA,
Dr.AMBEDKAR VEEDHI,
BANGALORE - 560 001.
3. THE STATION HOUSE OFFICER
BANGALORE METROPOLITAN
TASK FORCE
BANGALORE - 560 001. ... RESPONDENTS
4
(By Sri. K.NAGESHWARAPPA, GP FOR R1 & R2
R3 SERVED)
THESE WRIT PETITIONS FILED UNDER ARTICLE 226 AND
227 OF THE CONSTITUTION AND SECTION 482 OF THE
CODE OF CRIMINAL PROCEDURE, 1973 WITH A PRAYER
TO QUASH THE F.I.R. IN CRIME NO.192/2012 REGISTERED
BY THE 3RD RESPONDENT VIDE ANNEXURE-B AND ALL
FURTHER PROCEEDINGS PURSUANT TO REGISTRATION
OF THE CASE AS AGAINST THE PETITIONER HEREIN.
W.P.Nos.45794/2012
BETWEEN :
--------------
Mr. C.VENKATAPPA
AGED ABOUT 52 YEARS
S/O Mr. CHANNAPPA
R/AT UTTARI
KAGGALIPURA POST
UTTARAHALLI HOBLI
KANAKAPURA ROAD
BANGALORE SOUTH. ... PETITIONER
(By Sri. D.M.NANJUNDA REDDY, SR.ADV., FOR
Sri SAJAN POOVAYYA, ADV., & Sri P.B.ACHAPPA,
ADV., AND Sri SHRAVANTH ARYA TANDRA, ADV.)
AND :
-------
1. STATE OF KARNATAKA
REPRESENTED BY THE
PRINCIPAL SECRETARY TO
GOVERNMENT URBAN
DEVELOPMENT DEPARTMENT
VIDHANA SOUDHA
5
BANGALORE - 560 001.
2. BANGALORE METROPOLITAN
TASK FORCE, REPRESENTED BY
THE STATION HOUSE OFFICER
BMTF POLICE STATION
BRUHAT BENGALURU MAHANAGARA
PALIKE, N.R.SQUARE,
BANGALORE - 560 001.
3. Mr. G.HONNANJAPPA
S/O LATE GURUMURHA
AGED ABUT 72 YEARS
R/AT No.676, HESSARGHATTA
BANGALORE - 560 078. ... RESPONDENTS
(By Sri. K.NAGESHWARAPPA, GP FOR R1
R2 & R3 SERVED)
THIS WRIT PETITION FILED UNDER ARTICLE 226 AND 227
OF THE CONSTITUTION AND SECTION 482 OF THE CODE
OF CRIMINAL PROCEDURE, 1973 WITH A PRAYER TO
QUASH THE FIR FILED BY BMTF INSOFAR AS IT RELATES
TO THE PETITIONER IN THE CRIME No.189/2012 VIDE
ANNEXURE-A IN THE COURT OF THE CHIEF
METROPOLITAN MAGISTRATE, BANGALORE CITY.
W.P.No.45500/2012
BETWEEN :
--------------
Mrs. A.P.MAMATHA
W/O Mr.MAHESH
AGED ABOUT 44 YEARS
R/AT No.268, 17TH CROSS,
32ND MAIN, VI PHASE,
J.P.NAGAR,
6
BANGALORE - 560 072. ... PETITIONER
(By Sri.G.SURESH, ADV.)
AND :
-------
1. STATE OF KARNATAKA
REPRESENTED BY THE
PRINCIPAL SECRETARY
URBAN DEVELOPMENT
DEPARTMENT, GOVT.OF
KARNATAKA, VIDHANA
SOUDHA, Dr.AMBEDKAR VEEDHI,
BANGALORE - 560 001.
2. THE PRINCIPAL SECRETARY
REVENUE DEPARTMENT
GOVT.OF KARNATAKA
VIDHANA SOUDHA,
Dr.AMBEDKAR VEEDHI,
BANGALORE - 560 001.
3. THE STATION HOUSE OFFICER
BANGALORE METROPOLITAN
TASK FORCE, BANGALORE. ... RESPONDENTS
(By Sri. K.NAGESHWARAPPA, GP FOR R1& R2
R3 SERVED)
THIS WRIT PETITION FILED UNDER ARTICLE 226 AND 227
OF THE CONSTITUTION AND SECTION 482 OF THE CODE
OF CRIMINAL PROCEDURE, 1973 WITH A PRAYER TO
QUASH THE FIR IN CRIME No.192/2012 REGISTERED BY
THE 3RD RESPONDENT VIDE ANNEXURE-B AND ETC.
W.P.No.45244/2012
7
BETWEEN :
--------------
Mr. A.P.RANGANATHA
S/O Mr. PADMANABHA
AGED ABOUT 41 YEARS
AGARA VILLAGE
KENGERI HOBLI
BANGALORE SOUTH TALUK
BANGALORE - 560 062. ... PETITIONER
(By Sri.D.R.RAVISHANKAR, ADV., AND
Sri I.S.PRAMOD CHANDRA, ADV.)
AND :
-------
1. STATE OF KARNATAKA
REPRESENTED BY THE
PRINCIPAL SECRETARY
URBAN DEVELOPMENT
DEPARTMENT, GOVT.OF
KARNATAKA, VIDHANA
SOUDHA, Dr.AMBEDKAR VEEDHI,
BANGALORE - 560 001.
2. THE PRINCIPAL SECRETARY
REVENUE DEPARTMENT
GOVT.OF KARNATAKA
VIDHANA SOUDHA,
Dr.AMBEDKAR VEEDHI,
BANGALORE - 560 001.
3. THE STATION HOUSE OFFICER
BANGALORE METROPOLITAN
TASK FORCE, BANGALORE.
8
4. Mr. G.HONNANANJAPPA
S/O GURUMURHACHAR
AGED 72 YEARS
R/AT No.676, HESSARGHATTA
BANGALORE - 560 008. ... RESPONDENTS
(By Sri. K.NAGESHWARAPPA, GP FOR R1TO R3
R4 SERVED)
THIS WRIT PETITION FILED UNDER ARTICLE 226 AND 227
OF THE CONSTITUTION AND SECTION 482 OF THE CODE
OF CRIMINAL PROCEDURE, 1973 WITH A PRAYER TO
QUASH THE FIR IN CRIME No.192/12 DATED 19.10.12
REGISTERED BY THE R3 VIDE ANNX-B AS AGAINST THE
PETITIONER HEREIN.
W.P.Nos.46842-43/2012
BETWEEN :
--------------
1. Mr. KARTHIK SUGUNA
AGED 34 YEARS
S/O Sri SUGUNA
R/AT 25/6, KARTHIK NILAYA,
YELACHENAHALLI,
KANAKAPURA MAIN ROAD,
BANGALORE - 560 078.
2. Smt MANJULA
AGED 43 YEARS
W/O Sri BASAVARAJ
R/AT No.294, 7TH MAIN
ROAD, BHAVANI NAGAR
2ND STAGE,
BANGALORE- 560 070. ... PETITIONERS
(By Sri. D.M.NANJUNDA REDDY, SR.ADV., FOR
9
Sri SAJAN POOVAYYA, ADV., & Sri P.B.ACHAPPA,
ADV., AND Sri SHRAVANTH ARYA TANDRA, ADV.)
AND :
-------
1. STATE OF KARNATAKA
REPRESENTED BY THE
PRINCIPAL SECRETARY
TO GOVERNMENT
URBAN DEVELOPMENT
DEPARTMENT,
VIDHANA SOUDHA,
BANGALORE - 560 001.
2. BANGALORE METROPOLITAN
TASK FORCE,
REPRESENTED BY THE STATION
HOUSE OFFICER,
BMTF POLICE STATION
BRUHAT BENGALURU MAHANAGARA
PALIKE, N.R.SQUARE,
BANGALORE - 560 001.
3. Mr. G.HONNANJAPPA
S/O LATE GURUMURHACHAR
AGED ABOUT 72 YEARS
R/AT No.676, HESSARGHATTA,
BANGALORE - 560 089. ... RESPONDENTS
(By Sri. K.NAGESHWARAPPA, GP FOR R1TO R3
R3 SERVED)
THESE WRIT PETITIONS FILED UNDER ARTICLE 226 AND
227 OF THE CONSTITUTION AND SECTION 482 OF THE
CODE OF CRIMINAL PROCEDURE, 1973 WITH A PRAYER
10
TO QUASH THE FIR AND CRIME No.191/12, DATED
19.10.2012 FILED BY THE BMTF INSOFAR AS IT RELATES
TO THE PETITIONER IN THE COURT OF THE HON'BLE
CHIEF METROPOLITAN MAGISTRATE, BANGALORE CITY
VIDE ANNEXURE-A AND ETC.
W.P.Nos.45845-47/2012
BETWEEN :
--------------
1. Sri K.NARAHARI
AGED 82 YEARS
S/O LATE K.KRISHNAPPA
EX.M.L.C.
2. Sri K.GOPINATH
AGED 76 YEARS
S/O LATE K.KRISHNAPPA
BUSINESSMAN
3. Sri K.SURYANARAYANA RAO
AGED 88 YEARS
S/O LATE K.KRISHNAPPA
LANDLORD
ALL ARE R/OF CHAITANYA
No.1357, 7TH MAIN ROAD,
SRIRAMPURAM,
BANGALORE - 560 021. ... PETITIONERS
(By Sri.K.C.SHANTHAKUMAR, ADV.)
AND :
-------
1. THE DEPUTY SUPERINTENDENT OF
11
POLICE, BANGALORE METROPOLITAN
TASK FORCE, CORPORATION OFFICES,
J.C.ROAD, BANGALORE- 560 002.
2. THE STATE OF KARNATAKA
REPRESENTED BY ITS PRINCIPAL
SECRETARY, HOUSING AND URBAN
DEVELOPMENT DEPARTMENT
M.S.BUILDING, VIDHANA VEEDHI,
BANGALORE- 560 001.
3. Sri DINESH KALLAHALLI
AGED 34 YEARS
S/O RAMAIAH, RTI ACTIVIST
KALLAHALLI POST,
KANAKAPURA POST,
RAMANAGARA DISTRICT.
4. THE POLICE SUB-INSPECTOR
BMTF POLICE STATION
BANGALORE METROPOLITAN TASK
FORCE, CORPORATION OFFICES,
J.C.ROAD,
BANGALORE - 560 002 ... RESPONDENTS
(By Sri. K.NAGESHWARAPPA, GP FOR R1, R2 & R4
R3 SERVED)
THESE WRIT PETITIONS FILED UNDER ARTICLE 226 AND
227 OF THE CONSTITUTION AND SECTION 482 OF THE
CODE OF CRIMINAL PROCEDURE, 1973 WITH A PRAYER
TO CALL FOR THE RECORDS RELATING TO CONCERNING
& CONNECTED WITH THE IMPUGED FIR IN CRIME
No.194/12 VIDE ANNEXUER-Z DATED 03.11.2012 FROM THE
R4 AND ETC.
W.P. Nos.49264 -65/2012
12
BETWEEN :
---------------
1. Smt. K.S. PUSHPALATHA
AGED ABOUT 42 YEARS,
W/O SHRI RAJASHEKARAIAH,
SOMPURA VILLAGE,
KENGERI HOBLI,
BANGALORE SOUTH-560 069.
2. Sri M. RAJASHEKARAIAH
AGED ABOUT 53 YEARS,
S/O MARALU SIDDAIAH,
SOMPURA VILLAGE,
KENGERI HOBLI,
BANGALORE SOUTH-560 069. ... PETITIONERS
(By Sri. D.M.NANJUNDA REDDY, SR.ADV., FOR
Smt. NALINA MAYEGOWDA, ADV., AND
Sri SAJAN POOVAYYA, ADV., & Sri P.B.ACHAPPA,
ADV., AND Sri SHRAVANTH ARYA TANDRA, ADV.)
AND :
-------
1. STATE OF KARNATAKA
REPRESENTED BY
PRINCIPAL SECRETARY
TO GOVERNMENT,
URBAN DEVELOPMENT
DEPARTMENT,VIDHANA SOUDHA,
BANGALORE- 560 001
2. BANGALORE METROPOLITAN TASK FORCE
REPRESENTED BY THE
STATION HOUSE OFFICER,
BMTF POLICE STATION,
13
BRUHAT BENGALURU
MAHANAGARA PALIKE,
N.R. SQUARE,
BANGALORE- 560 001
3. Mr. G. HONNANJAPPA
S/O LATE GURUMURHACHAR,
AGED ABOUT 72 YEARS,
R/AT NO. 676,
HESSARGHATTA -560 089
BANGALORE. ... RESPONDENTS
(By Sri. K.NAGESHWARAPPA, GP FOR R1 & R2
R3 SERVED)
THESE WRIT PETITIONS FILED UNDER ARTICLE 226 AND
227 OF THE CONSTITUTION AND SECTION 482 OF THE
CODE OF CRIMINAL PROCEDURE, 1973 WITH A PRAYER
TO CALL FOR RECORDS IN CRIME NO.190/12 ON THE
FILES OF THE HON'BLE CHIEF METROPOLITAN
MAGISTRATE, BANGALORE CITY AND ETC.
THESE PETITIONS COMING ON FOR HEARING THIS
DAY, THE COURT PASSED THE FOLLOWING;
ORDER
At the instance of private respondent, the Bangalore Metropolitan Task Force (for short `the Task Force') registered criminal cases against the petitioners (FIR No. 190/2012 in W.P. Nos. 49022/2012 and 49264-49265/2012, FIR No. 189/2012 in W.P. 14 No. 45794/2012, FIR No. 191/2012 in W.P. Nos. 46842- 46843/2012, FIR No. 192/2012 in W.P. Nos. 45502-45503/2012, 45244/2012 and 45500/2012, FIR No. 194/2012 in W.P. Nos. 45845-45847/2012) for the offences punishable under Section 120- B, 468, 471, 420 IPC read with Section 13(1)(d) and 13(2) of the Prevention of Corruption Act. But, the Task Force had taken up investigation for offences punishable under the IPC alone and not in respect of the offences punishable under the Prevention of Corruption Act.
2. This Court in Crl.P. No. 5340/2012 and connected matters vide order dated 10.10.2013 held that the Task Force has no jurisdiction to register a case for the offences punishable under the IPC. For the reasons stated in the order in Crl.P. No. 5340/2012 and on the same terms the following;
ORDER i. Petitions are hereby allowed.
15ii. Proceedings initiated against the petitioners in FIR No. 190/2012 in W.P. Nos. 49022/2012 and 49264-49265/2012, FIR No. 189/2012 in W.P. No. 45794/2012, FIR No. 191/2012 in W.P. Nos. 46842-46843/2012, FIR No. 192/2012 in W.P. Nos. 45502-45503/2012, 45244/2012 and 45500/2012, FIR No. 194/2012 in W.P. Nos. 45845- 45847/2012 for the offences punishable under Section 120-B, 468, 471, 420 IPC with the Task Force are hereby quashed.
Sd/-
JUDGE.
LRS.