Pushpam Appala Naidu vs State Of Karnataka on 6 May, 2010

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Karnataka High Court

Pushpam Appala Naidu vs State Of Karnataka on 6 May, 2010

Bench: Jawad Rahim

IN THE HIGH COURT OF KARNATAKA AT BANGALORE

OATEO THIS THE 06TH DAY OF MAY 2010

BEFORE

THE HON'BLE MR. 3USTICE JAWAD RAH~INi_j"__'__2'OI'  

CRL.P. NO. 2025 OF 203.0   ' "

BETWEEN:  _ 

1. PUSHPAM APPALA NAIOU", : 

W/O APPALA |\EAIDU; _ '

AOEO ABOUT 46 YEA_RS.,

MANAGING DIRECTOR-._'* ._  
QUEST NET ENTERPR,ISES_ INDIA P'vT..,,Lj.*D
9"' FLOOR'B'__W1NC_'    , 

THE RAIN TREE 'PHAS_Eé--.7i.,   *

MAKE NIT<OLAS_R'O_AO'_, f'  ' "

 " '"CH,I,T;PET,*§r.;C--HE--N N-AI 6"0O--O'°31
 T,AMILNA_D<LJ  '

2.' SMT. PADMA _  ' '
O/O vEVER,AS.wA..T¢av
"  A<3EE,ABOLJT 45 YEARS
  O.CEAN"'(3F?T,g{,1UP LEA-DER,
 j QUEST NET ENTERPRISES INDIA PVT. LTD
 _  "i'~i_(J~.S't3, AUSTIN GARDEN,
 ROH E,NH'AI, TAMILNADU

 'SR1 SRIKANTH
.. }_S/O PRABHAKAR RAO,
 AGED ABOUT 29 YEARS,
R/AT No.8, RT" CROSS,
VARMA LAYOUT, HEBBAL.

KEM PAPU®/OE/ANGALO RE



Ix}

. SMT. KULSOOM, W/O ZAIN ALI NASSUR
AGED AOBUT 34 YEARS
R/AT NO.183, 9*" MAIN,
6"' CROSS, RAJARAJESHWARI NAGARA,
BANGALORE. V"

. SR1 Z.H.l\EASSUR  A'

AGED ABOUT 65 YEARS,S/O H.,H.NAS'.SjU7R_    V

R/AT NO.'84/7, UTTARAHALLI-.RQAiD_, V  
KENGERI, BANGALORE M 5E_>G=Q60 "

. SR1 RADHAKRISHNA---.._,*2,

S/0 MANJUNATH GOWDA V

AGED ABOUT24 YEARS» ' _

R/AT 13"' MA1N._,"'3RD -CRDSS~,._  
DEEPANJALI NAGAR.A,, M;rSOER_ E .R'QAD,
BANGALORE ,__g g , "a"4x"

. F. EE?.RN}L};.N: i:>O,,:::Z~"./ 'F-'RA:;'\s CIS' " 
A§f,iED_««..ABE):L__J_T 3_B.__Y'EARS;«,_' *
R/'AT'l.|_\lQ.65,r'95,*2"? CROSS,

 " A'--2*'€D_ 'B,LOAC§%<;~ K-A. LLERE"i'-'£AI'N ROAD,

RA.MA.MU_RT,H'~«.NAg;A._Rp.,

 BAN'GA'L~Q"E, 5R5O=Q_1'§__

. H*A,.NUMANT2.1A':-{OMAR

 _ HEMANTH KUMAR
  S,/_0 LATE...S.O'NNAPPA GOWDA
' j AG~E_D ABOUT 38 YEARS,
  R/'ATNO.74, 13"' MAIN ROAD,
 i"'S,AMT.RU PTI LAYOUT,

5'.m;AGAR, 7"" PHASE,

 'BANGALORE 560 076

1.-- ' K.S.NANJUNDE GOWDA
S/O DADDODI SHIVANNA
AGED ABOUT 38 YEARS,
R/AT GOWDHALLI VIi_LAGE,T.M.HOSUR POST,
SRIRANGAPATNA TAE_UK,MADYA DISTR1<:T..

631/



AND 

10. SMT.VEDA\/ATHI @ VEDASHREE
W/O HANUMANTH KUMAR

AGED ABOUT 32 YEARS,

R/AT NO.74, 15' MAIN ROAD,
SANTRUPTI LAYOUT,

J.P.NAGAR, 7?" PHASE,
BANGALORE - 560 076

SRI JA'./ARE GOWDA

S/O KRISHNAPPA
RESIDING AT N080, -1_8"""'
KURUBARAHALLI, I _     
J.C.NAGARA, BANGALORE  56 086 I jg

11.

CROSS,a°gL,; i"

12. SMT.AYISH«A':,BEc2UN?.  "
W/O LATE A.S.ANvvAR? 
AGED ABOUT_A.3.,YEAR.S,T.,, . 
R/AT. 520 .-100:3, HAj[>:UMA.NTHAERA
CO,M_POLiTN,D,.,D..G._HALL_I-ROS'T--OFFICE
B;I\NGALOR..E ~«~"-.5-50'~--Q45  '

   '   ..    PETITIONERS

(BTY'O':'-/1,/AS RR'i:;:r«IILA..,A.SSOC:VATES, ADVS.)

1. "STATE OF' RA R,,N~ATA}?<A
BY-HIGH GROUNDS POLICE

..iCID, BA'NG..,ALORE -- 1

  _ '(ST  P.M.NAWAZ, ADDL SPP.)

 RESPONDENTS

>i<>i<* .. CRLP FILED U/S482 CR.P.C PRAYING TO QUASH THE

---- PROCEEDINGS IN C.C.NO.13035/2010 ON THE FILE OF THE ,1ST"ACMM COURT AT BANGALORE IN CRIME NO.28/2008 OF 'z_H'IGH GROUNDS P.S.

-- THIS PETITION IS COMING ON FOR ORDERS THIS DAY THIS COURT MADE THE FOLLOWING:-

6,01% QRDER This petition under Section 482 Cr.P.CA._"is'g"-t§cji'r:ec.ted against the proceedings in Cr. No. 28/2008 I Addl. Chief Metropoiitan Magistra't'e',"E5an'.ga|_o'f{g;]wiii'chw after T investigation is registered as offence punishabie under Sect:ig:o'*.<ig40é.3§ and

2. Petitioners.._.":p.:3re5__ar_ra"ig«n'ed"~ias accused. The circumstances E.eading...to,_r*eg'istriati'o'n Vo'fi.such a case is that i one Smt. '__BeVgun1,ﬁpe_tit_iVo'ne'r""No.12, med a reD0ft allegin'g'"tha:tL;»heiriifﬁeighgbofr '\/faze-e"r Vayathyuila Sharieff, had introduced Net Company on the basis that he wasV'woi~'vI<.iVng__ He persuaded her to invest i2isj.~3of,ojoo_/- 0un"tih.e..promise that she wouid get: Rs.1,000/- ' ..inco_meV"pe"rnionth. Beiieving his assurance she deposited "th'eiéan1Aofujr3t}' V He had actuatly assured other benefits also, but ..later it was found it was a trick to defraud the Complainant. Cheating was the main offence aiieged apart from the charge under Section 4063 WC.

3. On the basis of her report, investigation by CID resulted in filing of the final report. Petitioners are summoned. They are ranked as accused V~1'.§.\V'fi:er lodging of the complaint the Complainant.}f.Srnt.._Ayishal Begum on her own volition sought tog'\r,:ith:d:?aw_ 4lser.s__'reipo':"t, '* but police officers have not,all_owed"heI' since'utif:.e: final'; report has already been filed. Pursuuanyt to filing golf' 'the':§final report case is registered in C..r.i"a'fnine.i_Vl _

4. In ..the VC~i~rc.ni'nst-aynwceya"l_they "petitioners have applied to_this _'t.he,4C':oni'pIa'inant has joined them as pavii-ty'i'a.ltV.r;'a;;y t«o*§:.;sup"poi'--t'theircafuse. The Complainant has also filed an case indicating that she has no interest in».cpr'osec_uti.ng*the case as she has already received enjtirye aAAr'nou._n_t« invested. The learned counsel for ' ywuld submit that in view of the fact situation .'there case made out to try them for the offence pu'ni.sha._ble under Section 420 IPC or 406 IPC or for Sections and 6 of Prize Chits and Money Circulation Scheme Vf(Banning) Act 1978.

3327 (3

5. On behalf of the State there is little or nothing to say in the matter because the Compiainant on whose complaint the case was registered and investigation was carried out by the CID, Bangaiore has now reca"l.i.ecj:"'viand withdrawn all aliegations. This court in simiiaﬂcircumstainjces» accepted the plea of the accug¢'d'--and it-.he'j« proceedings as is evident from the iordier No. 5607/2009 dated 13~i1.t:'u,o9 M "P. No.' 6600/2009 dated 18312-2009'; -..",_:Si'n"ce the 'same: issue has arisen for consideration_,_'i'n'*th'is:' in view of the Cornplainant'.s.--sta.nd riot intend to prosecute her cvpmpiaiAi'nl't..gaS,_she=héS__aiready received the amount and as ther'e,_was petitioners 1 to 11 to defraud hergi am sVat.isf'i'ed thatvno fruitful purpose would be served «§VF'l.x'(I.')Fl:3Z..':AiA'i'..£:l"I'ii'u'.j. prosecution, which will undoubtedly fail in view I by the Compiainant.

~.i"'In the result, the petition is aliowed. The Aptoceeidiings in c.c. No. 13035/2010 on the file of the I Chief Metropolitan Magistrate, Bangalore, are .K"~"ouashed.

§yQ7/ At this stage, the learned Acldl. S.P.P. Mr. Nawazg»-."'_"i..V_ submits that the order may be confined only petitioners in this case.

Accordingly, the order would conii'ne"--_on|y the V' petitioners herein. L» » .

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