Karnataka High Court
Sriramamurthy S/O M Ramayya vs The State Of Karnataka on 5 September, 2023
Author: M.Nagaprasanna
Bench: M.Nagaprasanna
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NC: 2023:KHC-D:12207
CRL.P No. 100144 of 2022
IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
DATED THIS THE 5TH DAY OF SEPTEMBER, 2023
BEFORE
THE HON'BLE MR JUSTICE M.NAGAPRASANNA
CRIMINAL PETITION NO. 100144 OF 2022
BETWEEN:
1. SRI. RAMAMURTHY S/O M. RAMAYYA,
AGED ABOUT 78 YEARS, OCC. AGRICULTURE
R/O. BASAVANNE CAMP, KARATAGI,
TALUK. KARATAGI-583229, DIST. KOPPAL.
2. SRI. VEERESHAPPA S/O PAMPAPATHI,
AGED ABOUT 38 YEARS, OCC. AGRICULTURE,
R/O. KARATAGI, TALUK. KARATAGI-583229,
DIST. KOPPAL.
3. SRI. IRANNA S/O PAMPAPATHI,
AGED ABOUT 35 YEARS, OCC. AGRICULTURE,
R/O. KARATAGI, TALUK. KARATAGI-583229,
DIST. KOPPAL.
4. KUNTA MAHESH @ NAGARAJ
S/O. YANKAPPA UPPAR,
AGED ABOUT 33 YEARS,
OCC. DRIVER, R/O. KARATAGI,
TALUK. KARATAGI-583229,
Digitally
signed by
VISHAL
DIST. KOPPAL.
VISHAL NINGAPPA
NINGAPPA PATTIHAL
PATTIHAL Date:
2023.10.16
13:36:24
5. SANNA VEERESHAPPA @ VEERESHAPPA
+0530
S/O. VEERABHADRAPPA CHINIVALAR,
AGED ABOUT 55 YEARS, OCC. AGRICULTURE
R/O. KARATAGI, TALUK. KARATAGI-583229,
DIST. KOPPAL.
6. DODDA VEERESHAPPA @ VEERESHAPPA
S/O BASTEPPA CHINIVALAR,
AGED ABOUT 60 YEARS,
OCC. AGRICULTURE & BUSINESS,
R/O. KARATAGI, TALUK. KARATAGI-583229,
DIST. KOPPAL.
... PETITIONERS
(BY SRI. VIJAY S. CHINIWAR &
SRI. RAJASHEKAR GUNJALLI, ADVOCATE)
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NC: 2023:KHC-D:12207
CRL.P No. 100144 of 2022
AND:
1. THE STATE OF KARNATAKA,
R/BY STATE PUBLIC PROSECUTOR,
HIGH COURT OF KARNATAKA,
BENCH, AT DHARWAD,
BY ITS GANGAVATHI RURAL CIRCLE,
KARATAGI POLICE STATION, DIST. KOPPAL.
2. M. UMADEVI W/O M. VENKATESHWARA RAO,
AGED ABOUT 45 YEARS, OCC. AGRICULTURE,
R/O.POST. BASVANNA CAMP, KARATAGI-583229,
DIST. KOPPAL.
... RESPONDENTS
(BY SRI. V.S. KALASURMATH, HCGP FOR R1;
SRI. SANTOSH B. MALAGOUDAR, ADVOCATE FOR R2)
THIS CRIMINAL PETITION IS FILED U/S 482 OF CR.P.C.,
SEEKING TO QUASH THE ENTIRE PROCEEDING IN CC NO.1450/2019
PENDING ON THE FILE OF PRINCIPAL CIVIL JUDGE AND JMFC,
GANGAVATHI REGISTERED FOR THE OFFENCES U/S 143, 147,
354(B), 504, 506, R/W 149 OF IPC.
THIS PETITION, COMING ON FOR ADMISSION, THIS DAY, THE
COURT MADE THE FOLLOWING:
ORDER
1. Heard Sri.vijay S. Chiniwar along with Sri. Rajashekar Gunjalli, learned counsel appearing for the petitioners; Sri.V.S.Kalasurmtah, learned HCGP appearing -3- NC: 2023:KHC-D:12207 CRL.P No. 100144 of 2022 for the respondent No1 and Sri.Santosh B Malagoudar, Learned counsel appearing for respondent Nos.2.
2. The petitioners are before this Court calling in question the proceedings in CC.No.1450/2019 registered for the offences punishable under Sections 143, 147, 354(B), 504, 506 R/w. Section 149 of IPC.
3. The petitioner is the purchaser of the subject property from the hands of the father of the complainant. A complaint comes to be registered on 20.4.2019, alleging that the complainant along with his wife and children have instituted a suit in O.S.No.177/2018, seeking partition of the property. One of the property which is the subject matter of partition is purchased by the petitioner, on that ground erupts a quarrel between the petitioner and the complainant which leads the complainant before the jurisdictional police to registers a complaint. The complaint reads as follows:
"From:- Date:
21/3/2019
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NC: 2023:KHC-D:12207
CRL.P No. 100144 of 2022
M. Umadevi,
W/o M. Venkateshwara Rao,
Basavanna Camp.
9449066649
To:
Respected Sub-Inspector(PSI)
Karatagi, Koppal Dist.
Complaint: I M. Uma Devi resident of Basavanna Camp came to file a complaint to Karatagi Police Station against M. Sree Rama Murthy, EreshPonapur, Eresh brother, driver Mahesh, Sanna Veereshappai in Dodda Veereshappa came to my house harassed me using valgur language and manhandled me by pulling by saree and dragged me out of the house and gave life threatment that if you don't leave the house we will see when you are going to ponapur village. They have dragged my sons and husbands mobile when they are capturing the real incident and pulled out of the house and erased all our evidences in the mobile phone. In this incident I have list my finger ring four bangles and cash. They have pulled my saree and caught my throat and in this incident I was injuried. This is the second time they have come and gave us life threatenment, this is because we are in the position and the house which we are living was sold out by our father-in-law without our concern.
We are in the position so they are all these activities who is the purchaser so please file a complaint against them and take action their driver Mahesh is threatening my husband that if we give a complaint -5- NC: 2023:KHC-D:12207 CRL.P No. 100144 of 2022 against him he will see our end. Sir even our document bag is missing when this incident happened."
4. The aforesaid complaint becomes a crime in Crime No. 73/2019. The police after investigation have filed a charge sheet. The summary of the charge sheet as obtaining in column No.17 reads as follows:
"17 PÉù£À ¸ÀAQë¥ÀÛ ««gÀ : (CªÀ±Àå«zÀÝ°è ¥ÀævÉåÃPÀ ºÁ¼É ®UÀwÛ¹) ªÀiÁ£Àå £ÁåAiÀiÁ®AiÀÄzÀ ªÁå¦ÛUÉ §gÀĪÀ §¸ÀªÀtÚ PÁåA¦£À°ègÀĪÀ DgÉÆæ £ÀA.1 gÀªÀgÀÄ vÀ£ï£À ªÀÄUÀ & ¸ÉƸÀ ¦üAiÀiÁð¢zÁgÀ½UÉ ªÀÄ£ÉAiÀÄ£ÀÄß ªÀÄvÀÄÛ D¹ÛAiÀÄ£ÀÄß ¥Á®Ä ªÀiÁqÀĪÀ «µÀAiÀÄzÀ°è FUÉÎ ¸ÀĪÀiÁgÀÄ ªÀµÀðUÀ½AzÀ dUÀ¼À ªÀiÁqÀÄvÁÛ zÉñÀ ElÄÖPÉÆArzÀÝ£ÀÄ. CzÀ£ÀÄß ªÀÄ£À¹ì£À°è ElÄÖPÉÆAqÀÄ ¢£ÁAPÀ 21-03-2019 gÀAzÀÄ ªÀÄzÁåºÀß 2-00 UÀAmÉAiÀÄ ¸ÀĪÀiÁjUÉ ¦üAiÀiÁð¢zÁgÀ¼ÁzÀ ²æêÀÄw GªÀiÁzÉë EªÀgÀÄ vÀ£ï£À ªÀÄ£ÉAiÀÄ ºÀwÛgÀ ¤AvÀÄPÉÆAqÁUÀ D ¸ÀªÀÄAiÀÄzÀ°è F zÉÆõÁgÉÆÃ¥Àt ¥ÀvÀæzÀ CAPÀt £ÀA.12 gÀ°è £ÀªÀÄÆ¢¹zÀ DgÉÆævÀgÉ®ègÀÆ PÀÆrPÉÆAqÀÄ 15 ¦üAiÀiÁð¢zÁgÀ¼À ªÀÄ£ÉAiÀÄ ºÀwÛgÀ §AzÀÄ DgÉÆæ £ÀA.1 gÀªÀgÀÄ ¦üAiÀiÁð¢zÁgÀ½UÉ ¯Éà ¸ÀƼÉà F ªÀÄ£É £ÀªÀÄUÉ ¸ÀA§A¢ü¹zÀÄÝ, ¤ÃªÀÅ F zÉÆqÀØ ªÀÄ£É ©lÄÖ ºÉÆÃV CAvÁ dUÀ¼À vÉUÉzÀÄ DgÉÆæ £ÀA.2 FvÀ£ÀÄ PÉʬÄAzÀ PÀ¥Á¼ÀPÉÌ ¦üAiÀiÁð¢zÁgÀ½UÉ ºÉÆqÉ-§qÉ ªÀiÁrzÀ£ÀÄ. DgÉÆæ £ÀA.3 FvÀ£ÀÄ ¦üAiÀiÁð¢zÁgÀ¼À ¹ÃgÉ »rzÀÄ J¼ÉzÁr CªÀªÀiÁ£À ªÀiÁrzÀ£ÀÄ. DgÉÆæ £ÀA.4 FvÀ£ÀÄ ¤Ã£ÀÄ PÀA¥ÉèÃmï K£ÁzÀgÀÆ PÉÆlÖ°è ¤£Àß UÀAqÀ£À£ÀÄß ºÁUÀÆ ¤£Àß ªÀÄUÀ£À£ÀÄß fêÀAvÀ G½¸ÀĪÀÅ¢®è CAvÁ fêÀzÀ ¨ÉzÀjPÉ ºÁQgÀÄvÁÛgÉ CAvÁ vÀ¤SɬÄAzÀ w½zÀÄ §A¢gÀÄvÀÛzÉ.-6-
NC: 2023:KHC-D:12207 CRL.P No. 100144 of 2022 PÁgÀt ¸À¢æ DgÉÆævÀgÀÄ «gÀÄzÀÞ PÀ®A 143, 147, 504, 506, 354 (©) ¸À»vÀ 149 L¦¹ CrAiÀÄ°è C¥ÀgÁzsÀªÉ¸ÀVgÀĪÀzÀÄ vÀ¤SɬÄAzÀ ¸Á©ÃvÁVzÀÝjAzÀ CªÀgÀ «gÀÄzÀÞ F zÉÆõÁgÉÆÃ¥Àt ¥ÀvÀæªÀ£ÀÄß ¸À°è¸À¯ÁVzÉ."
A perusal at the summary of the charge sheet would prima facie indicate the ingredients that would become the offences punishable under Sections 354, 507, 447 of IPC. The Learned counsel appearing for respondent would submit that the concerned court had already framed the charges and the trial is set into motion, it is at this juncture, the interim order is granted. He would seek dismissal of the petition.
5. I have given my anxious consideration to the submissions made by the respective learned counsel and have perused the material on record.
6. A perusal at the complaint and summary of the charge sheet would prima facie indicate that the ingredients to become offences punishable under Sections 354, 507, 447 of IPC are prima facie met and the charges are already -7- NC: 2023:KHC-D:12207 CRL.P No. 100144 of 2022 framed and there is no warrant of interference, at this juncture, there is no document produced by the petitioner that is so clinching, which would enure for entertainment of the petition, the petition stands rejected.
Sd/-
JUDGE vb ct:bck List No.: 1 Sl No.: 95