Karnataka High Court
Venkatesh vs The Tahsildar on 5 August, 2009
Author: Subhash B.Adi
Bench: Subhash B.Adi
*1.
W' THE HIGH COURT OF' KARNATAKA AT BANGALORE
DATED THIS THE 5TH DAY 0? AU{}US'I' 2009
BEFORE
THE HOIVPBLE MRJUSTICE sUBHAs.H 3.A1j_:j:~ T'
cma__z_mAL PETITION x{tb.4_$'2'3i2o€:7:f: '-- " _
BETWEEN :
1
_<j_:i
Veukatesh, -- " . *--
S] 0. Dadithixnmana Thixnme géwci.---3..,_
Aged about 40 year3~.__ *
Natesh@ Somas}:1ekar,;_ A =
Sfo.Moogana_Na:rzjegz;a.E';13hb--t3g0w{ia,
Aged abo11_t.3§} jrearfis, V' ' V
Nagendré. Pu*n;sheL11ama"' _V V
3/ 0 Moogai<1a;»'.N'S:1B b'ég0'wda,
Agctiabidut 2SV:ys:aI*s_,
Aniipa, "SI 0'
Puttaswainygowda, " .
Agcd abcinxjlg 2:4. yams,
S-[#0. Mifiéfitégowdana
' 2 , _PL1_1;ta$wfa;II§ygowda,
V _ Agtfié.-._«ab6'::£_1;: years,
. ,"l\»'Ia1i::si1v¥;1f§~f;0 Gflpi Ningegcxwda,
"figeci abéut 32 years,
n , RaVi;S/ o.I3e5huva.i1i Tammaiah,
_ Aged about 22 years,
Ramesha.S[ 0.B0£am T ah.
Aged about 24 years,
Kariya @ Chinnaswamy
S[o.I)andi111.1:nana Papa,
Aged about 25 years,
30
11
12
13
14
Nagaaraju.S/ 0.Goka1e Channegowda,
Aged about 25 years,
Cham1t:goWda,S/ 0. Bullana Doddavanu,
Aged about 19 years,
Krishna @ Kutta
S] 0. Neeiana Thammaiah, v '
Aged aboui: 33 years,
Ningegowda @ Pyarg _V
S/o.Settutana Siddcgowdafi "
Aged about 33 years,
Natarajll. S/o.(3hi1{1€é§£§yavé.raa,Vs1i;ai % _
Ningegowda, aged abouji '-%f£L.3zé:gsrs,_ "
All are rcsidc:i1;s_ of ._
Koppalu VPIi.r:r1&gz§:r5r:1.1"I11 H(>_b1i,"
MaJava1li"Ta,l_1i}=; V - PEITFIDNERS
(By M] :§s;so¢;.a§es; ;ms;j
AND:
I
The ."Vi*:5§1it1:}.'<'i".i?';4:'<Vat:c11tivt: Maghtrate
Malavallig hfIand;ya'Dié§'i1ict.
- insfiécwr' bf Police.
' , I<Ziruga:r_aiu_ Police Station,
' f s.4;a1a§a;3:%VTa1uk
" . 'F€épré3€:;t§§dV by State Public. Prosficuwr
This; Cfimmal Petition ia filad under Secfion 482 Cr.P.C.
,pra3§7i13.g to set aside the order passed by the PRLSJ and
"-- C£jncurrent Charge of FTC-IV at Mandya in Cr.R.P. £60,106] 299?
.' ..dt.9.8.20{37 am} quash the pmmedifigs by the 33*
"'HigIt:'Co1-irt Banding,
Baflgglam.
{B5} §3'I*3,'.'HoH'11n.'<1I3Pa. HCGP}
respondent in case No.MAG:CR:5'7j200'?-()8 ciated.22.6.';!(}07.
.. RESWJNEENTS This Petition coming on for admission this day, the Court made the following:
0 R D E R it appears that, two cases were registered crimes Crime No.36/2007 out of which Crime N(}.35[2Q07 in another oase. Bésed. ofizfl T. Taluka Executive Magistrate gxoug} in MAo:oR:57/2oo7§o$f" V__Iyn%.{}'§'{3,§:;SE5i'2§)07~08; Against the said prooeocfings. 'oéfifiong were filed before the Fast Track 'Fast Track CouIt«iII. Mandya. Insofaff' as No.93/200'? arising out it was allowed by by quashing the proceedings in Vlfioweverg as this Case is concemed, it was possted "'.o_b¢f¢;=..»:V ffrack (L'ou11;--iV, Mandya and the Fast 'Track iay its order dated 991 August 2007 has
-V dismissed éthhé' rovision petifion.
" » AA C»(}1111S€i appeaxing for the petitioners submits * tlhggt,' froth the cases were mgistared against the rival groups. He " 51540 oubmits that, the Fast Track Court-«Iii, Mandya allowed the rovision petition on the gro1m:;¥ that, Taluka Executive Magistrate -4- should not have proceeded only based on the F.I.R. xvithqut there being a moorci. Same mason applies in this case a]s0._ ».
4. Considenlng that between two g1t)ups_.,'"~«t\fic§ ' criminal petitioxw were registered and...two séjjératbf .c:%i,iséss Wefé» 1 flied under Section 107' of Cr.P.C. fiowegvcfg v§'h en . were filed before the two ..oH1fd"ersv§ passed.
in vsisw cf the sauna. The impugned order dated 9.8._2.QQ'?.._i11 f1.3r}.»R.:E'.NQA;'1:;?E_12G{3? on the file of Fast Track C»our'£~;-Wa"ti..b.'I;;1Iiclya__is ~3§:t: asi:ic. Consequently, the stand quashed.
Sd/-5 Iudge