Karnataka High Court
Sri L N Shivashankar vs State By Bmtf Police on 23 February, 2017
Author: John Michael Cunha
Bench: John Michael Cunha
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 23RD DAY OF FEBRUARY 2017
BEFORE
THE HON'BLE MR. JUSTICE JOHN MICHAEL CUNHA
CRIMINAL PETITION NO.4306 OF 2016
BETWEEN:
SRI L N SHIVASHANKAR
SON OF LATE L.NANJUNDAPPA
AGED ABOUT 75 YEARS,
R/AT NO.23, PATEL LAYOUT,
VYSHYA BANK COLONY,
BOMMANAHALLI,
BEGUR MAIN ROAD
BENGALURU-560 068
... PETITIONER
(By Sri: A V RAMAKRISHNA, ADVOCATE)
AND
1. STATE BY BMTF POLICE
REP BY STATE PUBLIC PROSECUTOR,
HIGH COURT OF KARNATAKA,
HIGH COURT BUILDING
BENGALURU-560 001
2. M.NARAYANA
S/O MUNISHAMAPPA
AGED ABOUT 81 YEARS
S.D.M.C. BEGUR GOVERNMENT HIGH SCHOOL,
BENGALURU-560 068
R/AT NO.816/K, 1ST CROSS,
2
JAYANAGARA 7TH BLOCK
BENGALURU-560 070
... RESPONDENTS
(By Sri: SANDESH J.CHOUTA, SPP-II FOR R1
SRI. VENKATAPPA, ADVOCATE FOR R2 )
THIS CRL.P IS FILED U/S.482 CR.P.C PRAYING TO QUASH
THE ORDER DATED 10.05.2013 PASSED BY THE LEARNED CMM,
BANGALORE CITY IN C.C.NO.16351/2013 IN ANNEXURE-A AND
QUASH THE CHARGE SHEET ANNEXURE-D IN CR.NO.49/2013.
THIS CRIMINAL PETITION COMING ON FOR ADMISSION
THIS DAY, THE COURT MADE THE FOLLOWING:-
ORDER
Heard the learned counsel for the petitioner and the learned counsel for the respondent No.2 and learned SPP-II for respondent No.1.
2. This petition is filed under section 482 of Cr.P.C., seeking to quash the order dated 10.5.2013 passed by the learned Chief Metropolitan Magistrate, Bengaluru, in C.C.No.16351/2013 and to quash the charge sheet Annexure-D. The charge sheet has been filed against the petitioner herein and 3 seven others alleging commission of offence under section 192(A) of the Karnataka Land Revenue Act and sections 447, 119 r/w. section 34 of Indian Penal Code. The substance of accusation in the charge sheet reads as under:
"§ÈºÀvï ¨ÉAUÀ¼ÀÆgÀÄ ªÀĺÁ £ÀUg À À ¥Á°PÉ ªÁå¦ÛUÉ ¸ÉÃjzÀ ¨ÉAUÀ¼ÀÆgÀÄ zÀQët vÁ®ÆèPÀÄ, ¨ÉÃUÀÆgÀÄ ºÉÆç½, ¨ÉÃUÀÆgÀÄ UÁæªÀÄzÀ ¸Àªð É £ÀA.381/2 gÀ°ègÀĪÀ ¨ÉÃUÀÆgÀÄ ¸ÀPÁðj ¥sËq æ sÀ ±Á¯ÉAiÀÄ ¸ÀPÁðj d«Ää£À zÀQëtzÀ PÀqÉ EgÀĪÀ d«ÄãÀ£ÀÄß PÁ®A £ÀA.4 gÀ°è £ÀªÀÄÆ¢¹gÀĪÀ DgÉÆæUÀ¼ÀÄ MmÁÖV ¸ÉÃj ¸ÀPÁðj ±Á¯ÉAiÀÄ d«ÄãÀ£ÀÄß MvÀÄÛªj À ªÀiÁqÀ®Ä GzÉÝñÀ ¥ÀƪÀðPÀªÁV ¸ÀPÁðj ±Á¯ÉAiÀÄ d«Ää£À°è CwÃPÀª æ ÄÀ ¥Àª æ ÃÉ ±À ªÀiÁr PÀlÖqU À ¼ À £ À ÀÄß/ªÀÄ£ÉU¼ À £ À ÀÄß ¤«Äð¹PÉÆAqÀÄ ¸ÀPÁðgÀzÀ d«ÄãÀ£ÀÄß C£À¢Ãü PÀÈvÀªÁV MvÀÄÛªj À ªÀiÁrgÀĪÀÅzÀÄ ¸ÀÞ¼¥ À j À ²Ã®£É ¬ÄAzÀ ºÁUÀÆ ¸ÀA§Azs¥ À ÀlÖ vÀº²À ïÁÝgï ªÀÄvÀÄÛ ¨sÀÆ ªÀiÁ¥ÀPg À À ªÀg¢ À ¬ÄAzÀ zÀÈqs¥ À ÀnÖgÀÄvÀÛz.É DzÀÝjAzÀ DgÉÆæUÀ¼À «gÀÄzÀÝ ªÉÄîÌAqÀ PÀ®A jÃvÁå zÉÆõÁgÉÆÃ¥ÀuÉ ¥ÀnÖAiÀÄ£ÀÄß ¸À°è¸¯ À ÁVzÉ".
3. A bare perusal of the said accusation indicate that the charge is vague and does not make out the alleged offences. It is stated that the petitioner herein and seven others have encroached the land situated on the southern side of the Government land comprised in Sy.No.381/2 of Begur village. 4 More over the petitioner has taken up a specific stand in the petition that he is in possession of a site comprised in Sy.No.379 of Begur village. In the said circumstances, there is absolutely no basis for the respondents to prosecute the petitioner on the alleged accusation that he has encroached into the southern portion of the government land situated in Sy.No.381/2 of Begur village. The charges leveled against the petitioner requires to be dropped at the out-set. Therefore, no purpose would be served in continuing the present proceedings, lest it turn out be an abuse of the process of law.
Hence, the proceedings pending on the file of learned Chief Metropolitan Magistrate, Bengaluru in C.C.No.16351/2013 are quashed.
Sd/-
JUDGE Bss.