Karnataka High Court
Shanmukha Bhovi vs State Of Karnataka on 27 April, 2017
Author: Anand Byrareddy
Bench: Anand Byrareddy
1
IN THE HIGH COURT OF KARNATAKA AT
BENGALURU
DATED THIS THE 27TH DAY OF APRIL 2017
BEFORE
THE HON'BLE MR. JUSTICE ANAND BYRAREDDY
CRIMINAL PETITION No.3551 OF 2017
BETWEEN:
1. SHANMUKHA BHOVI,
S/O. SANNA BHOOTA BHOVI ,
AGED ABOUT 53 YEARS
R/AT. G VADDARAHATTI VILLAGE,
PANCHANAHALLI HOBLI,
KADUR TALUK,
CHICKMAGALUR DISTRICT-577 548.
2. YOGISHA,
S/O. BHIMA BHOVI,
AGED ABOUT 36 YEARS,
R/AT. G. VADDARAHATTI VILLAGE,
PANCHANAHALLI HOBLI,
KADUR TALUK,
CHICKMAGLUR DISTRICT-577 548.
3. THIMMARAJU,
S/O. HULIYAR THIMMA BHOVI,
AGED ABOUT 30 YEARS,
R/AT. G. VADDARAHATTI VILLAGE,
PANCHANAHALLI HOBLI,
2
KADUR TALUK,
CHICKMAGALUR DISTRICT-577 548.
4. GOVINDA,
S/O. HULIYAR THIMMA BHOVI,
AGED ABOUT 25 YEARS,
R/AT. G VADDARAHATTI VILLAGE,
PANCHANAHALLI HOBLI,
KADUR TALUK,
CHICKMAGALUR DISTRICT-577 548.
5. KUMARA,
S/O. HULIYAR THIMMA BHOVI,
AGED ABOUT 26 YEARS,
R/AT. G. VADDARAHATTI VILLAGE,
PANCHANAHALLI HOBLI,
KADUR TALUK,
CHICKMAGALUR DISTRICT-577 548.
6. LACCHA BHOVI,
S/O. L. BHOOOTHA BHOVI,
AGED ABOUT 38 YEARS,
R/AT. G VADDARAHATTI VILLAGE,
PANCHANAHALLI HOBLI,
KADUR TALUK,
CHICKMAGALUR DISTRICT-577 548.
7. RAMA BHOVI,
S/O. SEETHA BHOVI,
AGED ABOUT 43 YEARS,
R/AT. G VADDARAHATTI VILLAGE,
PANCHANAHALLI HOBLI,
KADUR TALUK,
CHICKMAGALUR DISTRICT-577 548.
3
8. VENKATESHA,
S/O. SEETHA BHOVI ,
AGED ABOUT 25 YEARS,
R/AT. G VADDARAHATTI VILLAGE,
PANCHANAHALLI HOBLI,
KADUR TALUK,
CHICKMAGALUR DISTRICT-577 548.
9. RANGA BHOVI,
S/O. V. R. BHOOTHA BHOVI,
AGED ABOUT 43 YEARS,
R/AT. G. VADDARAHATTI VILLAGE,
PANCHANAHALLI HOBLI,
KADUR TALUK,
CHICKMAGALUR DISTRICT-577 548.
10. MANJA,
S/O. V. R. BHOOTHA BHOVI,
AGED ABOUT 43 YEARS
R/AT. G VADDARAHATTI VILLAGE,
PANCHANAHALLI HOBLI,
KADUR TALUK,
CHICKMAGALUR DISTRICT-577 548.
11. JAYANNA,
S/O. KOLKAR HANUMA BHOVI,
AGED ABOUT 29 YEARS,
R/AT. G. VADDARAHATTI VILLAGE,
PANCHANAHALLI HOBLI,
KADUR TALUK,
CHICKMAGALUR DISTRICT -577 548.
12. THIMMA BHOVI,
S/O. B. GOVIND BHOVI,
AGED ABOUT 32 YEARS
4
B KAVALAHATTI VILLAGE,
PANCHANAHALLI HOBLI,
KADUR TALUK,
CHICKMAGALUR DISTRICT -577 548.
13. RAMA BHOVI,
S/O. SANNA BHOOTA BHOVI,
AGED ABOUT 62 YEARS,
R/AT. G VADDARAHATTI VILLAGE,
PANCHANAHALLI HOBLI,
KADUR TALUK,
CHICKMAGALUR DISTRICT-577 548.
14. GOVINDA BHOVI,
S/O. SANNA BHOOTA BHOVI,
AGED ABOUT 64 YEARS,
R/AT. G VADDARAHATTI VILLAGE,
PANCHANAHALLI HOBLI,
KADUR TALUK,
CHICKMAGALUR DISTRICT-577 548.
15. VENKATESH @ GANGADHARA,
S/O. RAMA BHOVI,
AGED ABOUT 32 YEARS,
R/AT. G. VADDARAHATTI VILLAGE,
PANCHANAHALLI HOBLI,
KADUR TALUK,
CHICKMAGALUR DISTRICT-577 548.
16. DAYANANDA,
S/O. GOVINDA BHOVI,
AGED ABOUT 40 YEARS,
R/AT. G VADDARAHATTI VILLAGE,
PANCHANAHALLI HOBLI,
KADUR TALUK,
5
CHICKMAGALUR DISTRICT-577 548.
17. GOVINDAPPA,
S/O. HANUMANTA BHOVI,
AGED ABOUT 35 YEARS,
R/AT. G VADDARAHATTI VILLAGE,
PANCHANAHALLI HOBLI,
KADUR TALUK,
CHICKMAGALUR DISTRICT-577 548.
18. BUDNAGIRI,
S/O. YALLAPPA,
AGED ABOUT 25 YEARS,
R/AT. G VADDARAHATTI VILLAGE,
PANCHANAHALLI HOBLI,
KADUR TALUK,
CHICKMAGALUR DISTRICT-577 548.
19. CHANAPPA,
S/O. THIMMABHOVI,
AGED ABOUT 52 YEARS,
SINGENAHALLI BHOVI HATTI VILLAGE,
SRIRAMPURA HOBLI,
HOSDURGA TALUK,
CHITRADURGA-577 527.
20. RAMANJANEYA,
S/O. ERANNA,
AGED ABOUT 30 YEARS,
HULIKUNTA BHOVI KALONI,
PARSHURAMPURA HOBLI,
CHALLAKERE,
CHITRADURGA-577 522.
21. SHIVAKUMARA @ SHIVU
6
S/O. RAMANA,
AGE ABOUT 27 YEARS,
HULIKUNTA BHOVI KALONI,
PARSHURAMPURA HOBLI,
CHALLAKERE,
CHITRADURGA-577 522.
22. SHRAVANA RATHOD,
S/O. LAKSHMANA RATHOD,
AGED ABOUT 32 YEARS,
JALGERI TANDA NO. 1,
BIJAPUR TALUK,
VIJAYPURA-586 101.
23. MURTHY @ AUTO MURTHY,
S/O. CHANDA BHOVI,
AGED ABOUT 28 YEARS,
G. VADDARAHATTI VILLAGE,
PANCHANAHALLI HOBLI,
KADUR TALUK,
CHICKMAGLUR DISTRICT - 577 548.
24. THIMMARAJA,
S/O. KANMAYYA,
AGED ABOUT 23 YEARS,
BALLAGATTA VILLAGE,
MARI KANIVE HOBLI,
HIRIYUR TALUK,
CHITRADURGA-577 598.
25. NAGARAJA,
S/O. BHANGI THIMMAIAH,
AGED ABOUT 28 YEARS,
BALLAGATTA VILLAGE,
MARI KANIVE HOBLI,
7
HIRIYUR TALUK,
CHITRADURGA-577 598.
26. RAVI,
S/O. YALLABHOVI,
AGED ABOUT 30 YEARS,
MADIHALLI VILLAGE,
MADADAKERE,
CHITRADURGA-577 598.
27. SRINIVASA,
S/O. MYLARAPPA,
AGED MAJOR,
KUNTAPPANAHATTI VILLAGE,
MARI KANIVE HOBLI,
HIRIYUR TALUK,
CHITRADURGA-577 598.
28. HANUMANTHA,
S/O. BHIMAYYA,
AGED 40 YEARS,
KUNTAPPANAHATTI VILLAGE,
MARI KANIVE HOBLI,
HIRIYUR TALUK,
CHITRADURGA-577 598.
29. MURTHY,
S/O. MUDLAPPA,
AGED ABOUT 45 YEARS,
KUNTAPPANAHATTI VILLAGE,
MARI KANIVE HOBLI,
HIRIYUR TALUK,
CHITRADURGA-577 598.
30. RAMESHA,
8
S/O. BHANGI THIMMAIAH,
AGED ABOUT 28 YEARS,
MADIHALLI VILLAGE,
MAADADAKERE HOBLI,
HOSDURGA TALUK,
CHITRADURGA-577 527.
31. BALARAJA,
S/O. RAMCHANDRA BHOVI,
AGED ABOUT 35 YEARS,
HULIKANTA BHOVI COLONY,
PARASHURAMPURA HOBLI,
CHALKERE TALUK,
CHITRADUGA-577 522.
... PETITIONERS
(By SHRI. MOHAMMED FARUKE, ADVOCATE)
AND:
1. STATE OF KARNATAKA,
REPRESENTED BY
THE HIGH COURT PUBLIC PROSECUTOR,
BENGALURU - 560 001.
2. SRI. YALAPPA D
S/O DASA BHOVI
AGED ABOUT 63 YEARS
R/AT. G. VADDARAHATTI VILLAGE,
PANCHANAHALLI HOBLI, KADUR TALUK,
CHICKMAGALUR DISTRICT-577 548.
3. JNANESHA,
S/O. THIMMAYYA D.,
AGED ABOUT 40 YEARS
9
R/AT. G VADDARAHATTI VILLAGE,
PANCHANAHALLI HOBLI, KADUR TALUK,
CHICKMAGALUR DISTRICT -577 548.
... RESPONDENTS
(By SHRI VIJAYAKUMAR MAJAGE, ADDITIONAL
STATE PUBLIC PROSECUTOR FOR RESPONDENT NO.1,
SHRI. B. LETHIF, ADVOCATE FOR RESPONDENT NOS. 2
AND 3)
THIS CRIMINAL PETITION IS FILED UNDER
SECTION 482 OF CODE OF CRIMINAL PETITION,
PRAYING THAT THIS HON'BLE COURT MAY BE
PLEASED TO QUASH THE PROCEEDINGS IN
S.C.NO.57/2016 ARISING OUT OF C.C.NO.56/2016
PENDING BEFORE THE PRL. DIST. AND S.J.,
CHIKKAMAGALURU FOR THE OFFENCE U/S
143,147,148,447,323,324, 326,307,504,506 R/W 149 OF IPC.
THIS CRIMINAL PETITION COMING ON FOR
ADMISSION THIS DAY, THE COURT MADE THE
FOLLOWING:
ORDER
The learned counsel Shri Mohammed Faruke enters appearance for the petitioners. Shri B. Lethif, learned counsel files vakalath for Respondents 2 and 3.
2. The petitioners are the accused who are said to have been involved in a scuffle with the complainant and others as a 10 result of which there were injuries caused and it is in this background that a case has been registered against them for offences punishable under Sections 143, 147, 148, 447, 323, 324, 307, 506, 341 read with Section 149 of the Indian Penal Code, 1860.
3. At the instance of the well-wishers of the community, these petitioners who are all farmers and villagers have settled their dues and have come before this court seeking that the proceedings be quashed. Though they have amicably settled their disputes, since the offences alleged are non-compoundable in nature and hence the present petition.
A joint memo in this background is also filed. The same is placed on record.
4. Given the law laid down by the Supreme Court in the case of Gian Singh vs. State of Punjab and Another ((2012) 10 SCC 303. and having regard to the background from which the petitioners hail, the petitions initiated by the petitioners would have to be quashed. Consequently, the petition is allowed. 11 Since Section 307 IPC was invoked, the matter has been given notoriety in having the matter referred to the Sessions Court.
Notwithstanding the same, given the present circumstances, the petition is summarily allowed. The proceedings pending against the petitioners in S.C.No.57/2016 on the file of the Principal District and Sessions Judge, Chikkamagalur, stands quashed.
Sd/-
JUDGE KS