Sri Suresh M Shenoy vs The State on 9 September, 2010

[Cites 2, Cited by 0]

Karnataka High Court

Sri Suresh M Shenoy vs The State on 9 September, 2010

Bench: Subhash B.Adi

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'm2_«: E--{ON"1-BLIBZ 1\fI§R.JUS'I'IC§~Z su:=3msH B.A_.£>1V_j CRIMINAL PETITION 330.4456/20 ' " if *' CRIMINAL PETITION Nos.4458/2-01:0,'4460*/2'0"1;Q_L. 4461/2010,4462/2010,4465/2Q10,4é6?f2010; *. 4457/2010, 4459/2010;4463/2010, 4/gaéev/2o1oV:& ' 446€5l,_2't'!1O ' ' BETVVEEN:

Sr1.Suresh M.Sheuoy S/0 C.M.She1'10y Aged about 46 years I --

R/a. " Naggesh1}'vI5;«ha}aks_h11;*:"..

Kanaka Layolii;  _ . I 
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Shimoga.      ~   .. PE'I'I'FiONER
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L' " Sta 110:1' -E"i."e:;1.sé: Ofﬁ 

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. ' -7«Crimir1a3 Peti't.i{>1*1 310.4456/QOIO is fiied Lmdssr Se<:1,i.on. " 482 Cr.¥'.C. praying to cgxxz-zssh the p:'(){*.eedi;1gs' in C,C.N'o.24/G9 ....fr<:é1'1dir1g on the file of the J§\fH'C~i. Dava.11£1geI'&: {}'5'mdm?ecf as dr_)<:L1r;1'1€1'1i, l.'€0..I} ami $121511 thy: Chzzlrge Sh.ec:1' c;f'£.O€S.'I2.08 ('I3r()dL1cé::d as d0e:1.1n'1em', I\£F0.2) C1'in'1ina§ tf-'e'£iti(m 310.4458/2010 is filed Lmdet' Seeticm 482 C1".I~".C. _;31'21yi1.'1§;{ to q1,1.221s1'1 the p1"0eeedi1'1gS in C.C.I\Eo."?'12/2006 pending; on the {tie of the JMFC {EwCo'u1't.), I7}:-1*»-«*a:1z'1g;et'e, [}?r(3dL1eed as d.(3eume}'1t No.1.) and Q1,1~'J.'f5h the Charge Sheet cit..10.€)3.2006 (Produced ass doetmaent C1'i.mine:l Peti.Ei()1'1 N'().4460/2010 is ﬁied L;1'h'<J:e.1V'~..Se'r:;€.t(:n 482 Cr'.P.C. p1'ayi11g to quash the p{*:()'t:eVe(.iVVir'1-53,19 _tin*. 4' C.C.N0.7'15/OS pending on the file of the JN€.§?C_{'¥V,uI.}3,Ve1._I122ge;'.eV " ._ (Produced as C§0()LlI11CI1Ei Ne.1) E1'I1d<"C§L1?1Sh~"'i.hC' Ch4m"ge._:'Sh'c5et.'..

dt. 10.03.06 (Produced dOCL1H1f;'.I1f,;bNO.D2._}7 j. CI'i1'}}i118.§ fPet.i'ticm Nc)/£461./20'1.0"'is fiied."_t;tii:'de1' £Se(:'ti.O';-1 482 C1'.I3'.C. p1'ay"i11§.__{ t0"_q--:_V1aSh 'il1"1('V ";§_1'()'{§t:e>djH{t.gS in' C.C.N0.713/O6 pelldillg on 1'.}]e""£iu1.et.of' the gJ§JEI? _C~»I.°:Davanage1'e (Produced as document. No. 1.) __.21hd_ ::;t1ashth_e Charge Sheet. cit.10.03.06 (Produced ,a's~ ..giec2t1hen£.. §§EQ.'2.1_ Crimin.-21} Petition. N0_..'44R§2.'}'f3,O10v._1::sV filed under Section 482 Cr.P.C. praying__e_t'.0=, vq_u;11sh'"g the proceedings in C.C.N0.799/07' 4}.J:e11.di:1g on' the _fiIefQ_f the,-jVMFC»I, Davanagere (Produced as?_'Vdoc}jumexii: Neil) 3nd."C]'L{~.«'¥~.Sh the Charge Sheet dt. 1 1 .05. OZ {'};"\}';Vt,3_(i:E"'.~(35'",_'V't:i 'as:_:i_de..L_1'n':"er;«t' No.2] Cr'i111i.i'iaIjPetition4 'N.Q.4é165/2010 is {ﬂed under Section 482 Cr.P.C.. to ' "quash the proceedings in C.C.Ne.8«09/04 'pet2dtz1g'--~Qri'~«th.e file of the JMFC4. Davanagere [PI'()dL1C€éVV'7:j1S' d(>tit;rfxc:r1!.&'I'_.€0.1) and quash the Chatge Sheet dt..28,Q3.04 "{'i"'ajOd'...:c%ed"a.s Eiocument, No.2) C§:__'trr3§:1a1E 2¥&'et.vii.i_()¥1 N0.446'7/ZOEO is Died under Section. C1f.P.C,_ p1'a.yiI1.g to quash the p'r()(:eediz.1.gs in 'C.C.-.P€<)~.._'f§33>;'vO6 ..pending on the file 01' the JIVEI? CW1, If)21va11e1gere '---(P1ﬁe'r}L1eet§._asTd0<:L1n1ez1t. No.1] and quash. the Charge Sheet Cit... I'0'.O4§0€3j ':[P:Y"()dL1C€d as doeumem No.2) S Cﬁrhrxitihari I'et.it.;'o1'1 Nc>K4éL37/201.0 fiieci under Section 482 ~~Ct';,P.C. praying to quash the pr0eeed1'.I1gs in C.,C_.Nc)V.'€5.I.0/O4 pending on the fiie of the JMF C-1, .{.)a.Vanzigere {['1'0t§11Ce€1 as doetzmem. No.3.) and quash the Charge Sheet '~rjV'.'.'29.04.O4 (Pmdueed document No.2} C1*i1:r1inal I3et.iE'i0r1 Nc:).4459/2019 filed wider" Seet.1'o1'1 V""'%'iIL82 Cr.P.C, pz'ay*ing to quaeh the pr¢>(:.eecii1"1gs in 2.3 C.C~I\'0.8~'i4/04 p€1"tdiI'1g on the file of the J§\dE*'C~¥. Davemage1"e (Produced as d0cu.men£'. No.1) and quash the Charge Sheeé, di,.':.1.05.07 [Produced axe doc:L1men%. No.2] Crimiraai Peiitiora N0.44€»3;'20'10 is; fiieti L1nde1'__SeC¥;i01"1 482 Cr.P.C. 13ray'ing__{ to qua.si': the proceedings in C.C.N0.299/'O9 per1::f.ing on the file of {he JMFC~1, I.)2;x;"'2;':~r_1:;:§:»ez'e {Pr0<:§uced as €§()C¥.i.IIi€:".1'11 No.1} and quash the C.he_;n*gee- :;311"ee.1 cit..28.'i.2.08 {Pmdueeci as d0<::.:me11t No.2}. ' " j" ' Crimina} Pe.'£.i'i'i()n N0.«5E464/2Q.1..O_ is ﬂied" 1i€eci..ioi1".L 4182 Cr.P.C. praying to quash 'the proeee.:_iir1gS "'1'r1 5 C.C.1\E0.7 14/O6 pending on the fiEe';<}f 'a:h<:..JM'ETCaE,"'D2i*.{aneége're (Produced as dOCL11'1'1E".'I1i No.1} ar1é'q1.1&sh §'-Bheeij di. 1 1.05.0? (Produced as d0cLi[;11'.e_13'i N0'.-2} Cri.rni11a1 Petition I\?<>.-44667'?_.01--0 is ﬂied under Secrtiorx 482 Cr.P.C. pray'ing,', '.0 p'1"'ec2eedi11gs in C.C.N0.798/07 pe'n.ding;--.._ofr. the file (3£_'i'he<.}_MFCﬁI. Davanagere {Produced as ci0cu.mer1t 3}'-«..ﬁ;i1'€i qtz~a"::l)" --'the Charge Sheet dig} 135.07 [Produced aAs...r.io_(:u11'1er;..t E\3'c3';2}*=. These ;3:.e'Liti;1ja-"n5; 'tic-,1rri2';1'g 0I_i .fo'r' "aeE;11issio11 this day, the Court made 'tIE:C._Ibi}vo:x_fJir1g;-..__ ' ~ vP'<:'l:.'1"i.'i()VI'ﬂ'.:',IV'V J_qua$11i11g of 'me proceedings in C.CKNo.24'/200,9 {>11 Vthe' gromld t.hat'., without, maki.I1g the Coxnipairxgg as ;j'ar1;jy; }3e'ifIt;ie11e1" 21$ 2}. Marlager E12155 been arrayed ":-as 'é1ec1i-féedVI' »_Leamed Coeemsel for the petitioner .'5ubn'1ii.s that {his z2s§pe(ii;v (:.{°_ {he t"r1a.£'i.e1* is covered by the cieeisioI1 of the St'>},'3 i'V"€}'I1f:'T.{'.:V"{'3:_§,1A.'1':';[ 1'ep0rt:ec§ in (2009) 1 SCC 51.6 in the rnatier of R.I£«§LYk%4N'f éus» JANAI{'C.MIEIef'1'A AND ofrzmizs. 2' 0:1 thcé (')*:.h€I' Erizluci. §.e2:1'11c:>d G0ver'11me1'1t. Pleader S11§3II'1i{'[1€.d iE"1a1E", the pe*:4iIio11c:1" has} ziippmz-.1<:71"1t%(i this Court zmd those petit£m'1s 1'121x-re §J<:*e'r1 di.~;pc)$ec1 of wiéh Eibeny t0._tI*1<3 pe1ii.i<)1'1«31' Ea'; z11"g_gz.2c? for {'§i1€+(.'.1'1E:1I'§'(?.

3. it is 110% in cii.<,'~;;::utf<~;% t'.11a*i: the charge s11&'ji':§: 1121.5. ﬂied 2-md (:u;g1'1i2:21?:1'1cr<~: is iﬁkeil. I*"u1"1.h'¢;%Ai'. "i£ 't.h':é p_.<?¥:,_iTtivO'n.e1'--.?:e1$'-- already t,a.k<-:11 a Iibe1'1ﬁy. 116;? (fem argue tEi<: 1'n;1f"éer b'€f()1?<: t.«hé {."I'~i£i1'v C'()L3.1'f for (iH:'-,':'»("fI'1d1'g€?. I'c%t:i¥;.i0I1éf*.f§"~~;1»{ 1i§jt1rt.y .:AL>".5ré:}§V"O11'V:Um judg1":ne.:*1t: (:1)? the Apex Ccngrt: 1':1 {2(3'?O;€9}-J 515 {supra} and also éhe Cases by this Ccmrt. and .'%U€',h ()ﬁ'1V€',IT'. fa}: the p6={1ii'i():1cr COI]dU('{iI1.§§ {he tI"i:1i. Si I;.h'r: 'ﬁberty to ague E01" diséchargfr, £116: 1,r1'aI (i'<'n§;f1_' ;~9l1c){il(ia(:()1'1ss'ide1" the a_pp1icat.i01'1 for disc:ha1'ge zmd EE1i}}])1'()§3ﬁ'£!.I(? <)1'c.§r;21" as early 2155 pC}SSib}C not 1z1.'i'.e1' t'.ha.'n two' '1I}_:1()11i.ht.§ 1)-IT'L}A.I"1'1v1..1'1('.* daﬁe 01" 1'e.(;tei;)t of Copy of Ihiss Order. '-- A . 'AC:(1511'i'i'1=1.g11}*V,V the pet.iE':icms €:§[£:1E'}d ciispc)se.d of. Séﬁ Eﬁﬁgﬁ

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Karnataka High Court