Karnataka High Court
Sri Ramesh B Pujari vs State Of Karnataka on 28 March, 2019
Author: John Michael Cunha
Bench: John Michael Cunha
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 28TH DAY OF MARCH, 2019
BEFORE
THE HON'BLE MR. JUSTICE JOHN MICHAEL CUNHA
CRIMINAL PETITION No.3236 OF 2015
BETWEEN:
SRI. RAMESH B. PUJARI
(ACCUSED NO.6)
SON OF BASAPPA
AGED ABOUT 26 YEARS
JAIL WARDER
AT C4, 1ST BLOCK
CENTRAL PRISON RESIDENTIAL
QUARTERS, PARAPPANA AGRAHARA,
BENGALURU.
...PETITIONER
(BY SRI. PRASHANTH S. H, ADVOCATE(ABSENT))
AND:
STATE OF KARNATAKA
BY PARAPANNA AGRAHARA
POLICE STATION
(LAW AND ORDER)
BENGALURU-560 100.
...RESPONDENT
(BY SRI. VIJAYA KUMAR MAJAGE, ADDL. SPP)
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF CR.P.C. PRAYING TO QUASHING THE IMPUGNED
FIR NO.246 OF 2013 AND COMPLAINT ON THE FILE OF
2
THE 1ST RESPONDENT DATED 01.09.2013 (ANNEXURE-A
AND B) RESPECTIVELY.
THIS CRIMINAL PETITION COMING ON FOR
ADMISSION, THIS DAY, THE COURT MADE THE
FOLLOWING:
ORDER
Counsel for the petitioner is absent.
2. Perused the petition. Petitioner has sought for quashing the proceedings in CC No.20608/2014. The petitioner is shown as accused No.6. The charge sheet is filed for offences under sections 224, 225A, 225B of the Indian Penal Code, 1860 and Section 54(1)(a) of the Karnataka Prisons Act, 1963.
3. When the matter is taken up for hearing, the learned Additional State Public Prosecutor appearing for the respondent has made available a copy of the orders passed by this court in Criminal Petition Nos.3234/2015 and 3235/2015 dated 27.3.2018 whereby the petitions filed by accused Nos.2,3 and 5 under Section 482 of Criminal Procedure Code, 1973 seeking to quash the 3 proceedings in CC No.20608/2014 are dismissed. The allegations made against the present petitioners are on par with the allegations against accused No.5, who was also a Jail Warden at Central Prison, Parappana Agrahara at the relevant point of time.
4. Since the petitioner herein is also sought to be proceeded with on the same set of facts and material, the instant petition is also liable to be rejected.
Accordingly, the petition is dismissed.
Sd/-
JUDGE nv