H N Changappa vs State Of Karnataka on 19 April, 2010

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Karnataka High Court

H N Changappa vs State Of Karnataka on 19 April, 2010

Bench: B.Sreenivase Gowda

IN Tiiifi HXGH COURT OF KARNATAKA AT BANGALORE

DATEI) '1'I~i3S'I'HE 19m DAY OF APRIL 2010 g  Q

BEFORE

TTHE HONBLE MR. JUS'1'1CE B.sR§;Ez<1vAs._ﬁM¢G%;>w:5Af_;_  

CRIMINAL _'PFII'1'i'EON NQ.64d0_    

BETWEEN:

F9

SRl.H.N.CHANGAPPA.

:3/0 NANJAPPA,   «
AGED ABOUT 57 YEJARSI  1 A; A
R/AT HOSABEEDUV 'X.f1L1;Ac;Ei«:
KALKANDUR  ~ j   
SOMWARPET 'rALI;K;Av~A '  
KO[)A(}U_.D1ST.._ " "  A

sR1.H.'1'.V'KUMAI§AP';>A;~ 
s/0 HA 'l'I~?£Ai\/IiV£AI\3'1\EjVA,  " 

AGED ABOUT YHJAI~.{S, ;
TH0£.t.:IasHET"rA1;1A* VILLAGE AND POST.

 .SO'MW',ARPE'.1' 'I_'AI;UK___,___A ,

 KODAGU'7£)TS'1j.

VS;?2,;:V.~£-1.:).{iHA:¥é::-.é;~tDPA,
S/O 13013 IDMAE11.

 _A(}Eij3--. AB__'O1.J,T' 70 YEARS,

D O D'f)A'E'H;_O U LUR VILLAGE.

" " ' A 47 A ~'1fH.Q&;UR:3m:T1'A1.:,Y POST.
 "S03/£w:A_RPE'r'1fALUK.
..j_KO.I')A(}1_E 1313?.

g S'RI.A.S.RAMANNA,
gs/0 SOMANNA,

AGEI) ABOUT 40 YEARS,
R/AT SID DALENGAPURA VELLAGE.



THORENOORU POST,
SOi\/EVV'ARPET TQ.
KODAGU DTST.

SR1 .H .T. KUSHALAPPA.

S / O THAMMAIH,

AGED ABOUT 35 YEARS.
HARAGA VILLAGE.
SHANTHALLI POST,
SOMVVARPET TQ,
KODAGU DTST.

SR1 .L-.J . HOOVIAH,
S / O LATE L.R.JOYAPPA..
AGED ABOUT 34 YEARS,

HONAGAL SHETTALLY 'JILLAGET '  

HONAGAL POST, *
SOMWARPET TQ.
KODAGU DIST. 

Si\/I']'.SU¥:VLA1\IYA';VT.*V_v  _ 
w/0 H.R1;v.L0KEsI'--i,'ﬁ';--»    ' ----
AGED A.E3OUT 35'YfEZAVRS;'~..,__" 
R/AT KUND}xLL'{ VILL;:\(} 
SHANT:H1ALLY 'P05?' '

 A 'S€3M\?v:%xf3?ET T9;  .     14 T
A ¥_KO15).AC}US'1~'.,A_.

SR1$v1I_5R.
S /O MJK. RU'I)j_RAPPA,

 ;AGES"---_A_I3~OUT'°35 YEARS,
-   Ir'€Q'N'A{}ALSH E'I"1'ALLY VILLAGE,
 A' < "E1():\E,A_GA¥;' POST.
"  S€_)M'WARPE'I"I'Q.
_;&;o1>Ac;1J DIST.

AT iS'RI;E3.P.PONNAPPA,
'   /O PU'I'"I'AIAH,

AGED ABOUT 81 YEARS,
'I'AKER} \/'ILLA('.}E.



'4)

SO}\/[\NARPE"E' TQ.
KODAGU DIST.

10. SR; .1:).A.KA1.AT>pA.

S /O ANNAIAH.

AGED ABOUT 60 YEARS.
DODDATHOLUR VILLAGE,    A
THOLUR SHETTALLY POST. V 
SOMWARPET TQ.

KODAGU DIST.

11. SRi.K.S.JOYAPPA,

S/O LATE SUBBAIAH,  .
AGED ABOUT 35 YEARS;  _ I
R/AT KUNDALLY VILLAGE; V  
SHANTHALL; POS'i',V_   ~ 
SOMWARPET TQ. 'E g :
KODAGU DiS'«1iV   ,.  T

_   O   1 ...PE'l'{TIONERS

{BY srzm.-V9.:§'EAsAT;NA;»--_A;)V.;}'  
A.E\z'D: V V' ' ' «
STATE OE KAENAtcAT<:Af' _ 

E--BY R.I?.O.K,.G.LJDI. "
C}:--ETAMA¥{AL.{T\1AGAR.

 RESPONDENT

[BY ADV. ,) '1fT-Es OEE.4i§1i\sAL PE3"E'{T{ON IS '£+'§1.E+)D UNDER SECTION 482 'TET,.OT«"f1jT~114: c:O.:O'E OF CRIMINAL PROCEDURE. PRAYiNG TO THIS " " '«E3:1.GN"i'3I_:.I1Z OOJJRT MAY BE H.EAs3EO TO SET ASEDE THE : =§;>1'~*:<.>.§;i:.r_.:1E_«:,'f1;>INOS IN" I"-'.O.C. W.L.NO.6/2005-06 PEZNDENG ON THE "'FIE;E?l'--,A(3E%'_ gn-TE ADDI'I'ION CEVIL JUDGE~3(JR.DV'N.) 65: JMFC. '- .C1-{A;M£i,?PUxLJANAGAR AND ETC.

" .'V"§""i"IIS CRIMINAE, 'I3E§'i'£'i'I()N COMENG FOR ADIK/i{SS1ON THIS I:>m-", TH E <:c>'L2RT MAI..i)I£'1'I~1{€ F'()I',{.O\«'\.FIN(}-:

()RDE_I_{ The pe1:it:i01'1ers 1'1ave preferred t.h<-3 above p;2I:it:iQ'1r~1V_ SE;T€KiI1§.§ to set aside-% the proceedirlgs in N0. No.6/2005~06 perlding on the file (r)f__ri;he_ Addifi()ri'g: Judge [Jr.Dn.) and J.M.F.C.. CI1a111a1'ajIr':1ga7rf.? *

2. The resp01'1d<:m 2111egiI1g _tl1e pe'r_i'ti{S1'1é:r:s were t,rar1sp0rting flesh of xVi1d f pigs . forest apprehended then1 and rc%gist§%.red'V--2;:._C2%,ée $gai11str them in F'.O.C.W,L. N0.6[ i-7r.;1'~. 0_i%.'4£?:I1véri-7."'punishable under S<=2(:t.i()1'1s 2 (21, (5M:75),« E2;Q),y:'{3rj5). aridké. 27, 29, 31. 39, 50 of the. Wild Life Agjt"19T2'2;.r1d't:.agi't:i«e1' Sections 24 and 51 of the K211'1121't,ak2;z;'£*'<)rest,u,A(tAf"arid"-1'e{f()vered the ﬂesh and 1'! guns from ihrij by drawing a M:¢1ha'/,.ar to thal'. €ff€(.','t",. SfV"'The";j;;:ttiti(.me1'ss made an appiicatiorx before the

-. _.T'_J.1;1.r1:s,c§icti(mal"£VIagist.rat;e seeking interim £:ust0dy of the guns. Me1gisi',r211.e by order {fated 11.10.200€ has 7i.1I1*10w(%<:i the ap'p1icrai.i01'2 2;:.1'1.(,i c)rcie1"ed for interim c.:.;ts5t;()dy of the 'g1--..uis in fe'1V()m" of the petitioners. The mspondent. aggrieved "$.35,-' the ssaid r:)1*c:ier. (:1'1a11<:r:g;§ec1 it, in (_',rimiz1a1 Revis3i<31'1 Pmiticm $35 E.\Io. 1 /200"? beforc' 11110 l('.'2:11'1lC(.l Sessions Jtzdgge. Cl1a111z11'e;1_.jnagar. '.l'I'1_e lo;-x.1'1'1ed Sessi()1'1:~3 Judge 21}l()\v(2d the rcvisicm pctii'.i()11 and set. aside '£1119 order passed by the 1T"r=id21l (?0L11"t.

4. T119 pe1.1't:i()11crs agg1"ieved the .*t'.>"1'ci.<}{1i ' of *i',l1c__l "3' leamecl Sessions Judge, cthallenged itf'A:4in;"Crim'L1jal :?,éV'i:;x:;._i_o'r2Vo_' Petition l\lo.630/2008 before this dated 25.06.2008 allowed t,l}o and directed the learned Magist:1'}ﬁ::o. 'arms in favour of the peiiE',i(_).1'1ers S1.1.l')j.(:;:':'(.fl\_ 1:0 i. 'E'lli:: lpeti€.io111.'érs"'-$lo:.;)7ll_. produce the arms o1'1ce<.. 1'11» f()1'mi i: , loj&:1T(:)'re j u1'isdict:ional police 1" o @1131; re' it,$'V--se:i}:ty'.;"

L..lPe;t.it,ic:)11ersH'shall also execute indemnity ' 2 , b_o11d .i:'<.)'r. Rs.25,000/ -- each.

ii~i..l7._'l.1.'V1"«<:9';;sc*'~j'.ii(: arms are 1d1seci 'fo1* any' illegzil p1.:r§)o::~j,0, 1';l"1c ju1"isdi<%tio11al pc)li(_te ' 1)é'IjII1i{'[4Cd to seize the arms 'f()rt.hwith.

l' 5}' H PS1,:bs<3que1'1§'.l};, tl'1c"r p<:ti':.i()1'}c;'.1"s n"1_oVc(l an lii§p»li.(f:23ali(_)11 in C',rimi1'1aE Revisicm Pe1.ition N'o.630/2008 V.'\..,_s'£%til<;ir1g lT1(.)ClifiCE-1'fiOE] of flue <~.or1dii'.io1'1s imposed, permif;i:i1'1g (3 the petitio1'1e1"s to p1"c:.>d1.1ce the a1"ms before the _j11ris5di(>t_i.o11a1 Police once in a month. 1'11st:e.=;1d of once in for1;1'11g.ht..fVi'i:;.iare£3u allowed zzmd the petit:io1'1e1"s Kw-':re% pe1*mit:ted to ;:'fod12€:e'*-ttftief V' arans 1)ei'ore the j1,1i"i--Sdi('H()1'1&11 P(._)1i(je""()1*'1tt*c? 111, $1'-v'.1t1(');1<1t.h:g 'I'1'1e1"eby._ pent. of the grievance of V"I.'h:(i"_V pet.iijio11"e..1:~;; "

Considered. The only grievemce in this })€1,ﬂii(.)11 is w1'1et:he1" ef1'e1i'i"t1eci for quashing of the proceedings on the file of the Add:1,;o:ﬁ§.1tii*-- cm and JMFC, Ch21maraja1'1agar1. _ .3 The"lea1'tiett:'-Co1.1:i*1*s_ei=for the petitioners sL1bmit.s_. the o1'fe1'1ces are-. pz:a.1'1isE_12ib1e.w'i1e.1a impri:~:;oI1me11t. for a period _1e.:;-is ,.t.}12t11:":t}11je.Ve years"a1.1d.«therefore. Police were required to fileeha'1.'gt=w:gsheet".v'"w'i't~hi1'1 90 days from the datze of 1*egist,1'at.io11 ' the e1I_1.C£3i_,}'!.e resp()r1den£'. ~ Police haviI1g not done so.

-.."nr)3Af».;1re p1'eve:1ted from f'ih'ng charge sheet and proceeding ' '--.vL~' it 'ti ' --% E" 3 4:: _ €..'.2:::i:,_Stf'. K In response: to the said submiseion of the lez-trnecl ttfiounsei for the pet.it'ioners. the learried HCGP appea1"i11g for 7 the State su'm'nit.s. the respondent. ~u Police have kept. the t'E1e11'gt: sheet. ready to be filed within 90 days from the dzuie of zfegist:rz;1t.ion of the ('.2-?1$€¥. but they have not ﬁled the s21111£:§"~int:v0 court. and therefore, they may be permiﬂed to _ He c1nes's not c1i.sput.e ()f1b1'1('es alieggjed are p1,1nis}1__'(:_b{.:; '1*<:§j* l_e:'as' t'.11em 21 period of three years and Chéihrge".-sheet. V'i1«r3_tV 'filed wit:1"n'n 90 days from the date of regist.'iz:;t.i2')ri ofe:3,Se_e:.nd.:"11d'--.

21.pp1ic*at',ic)n filed for ex£;ensi01'1 of time.

8. It: is not in dispute, ,t't.'}1eV}_"-offencesA'a.11eged are punisllahle with impris0n1ne'nt,ﬂ rm» lt.h--.'<i:1Athree years. and ach11itted1y the 1"esp0i'1dj'e11Vti».§V"i?gj'hrt:%;t have not filed the charge sheet within 90V'd.2;._V::a f1f0_1"r1 z_t.he,_ «date of reg§ist:rati0I1 of the ease zxgaizlst, 1:i_'1elapg-é__t:'it..ionerS"'a1:1(i_.they have not made an applieatiml for Ve.,>,<'tict:..:r'A1'.*;.s*i<)_1'i».,¢(iftithe to fiie Charge sheet: beyond 90 days. ' Vt=£:§.J.thc)11g;itt3»fesp()1'1'{iTet'i:t. - Police have prepared the charge sheet kept, £'.E1e,sé:me ready to be filed, but till day the charge is 4'~;i'(:«t. 2}.'-iV1"t,_?'.i' "'§_«1'11':0 Court, for the re21s011.9 best: known to them. 'E}1"1.ri§,21' the said (fi1'(?{,1II1SIa1'1C€S. pet'.i't:i0ne1's are emﬁxled for «._t.1"u21Sh.i1:ag of the prc)ee.e<:iin ﬁg/.

9. Acco1'di11gIy, C:'Em1'1'1aI_ Petit'ic)n is 211ic)wec1 and p1"()C('."t'?{f1i11§§_S in F.O.C.W.L. No.6/2005~08 pending on iht', file of the Add}. CW1} Jtldge (J1*.I)1'}..} amci JMFC. Cham21ra1jVe;i'§.;§§;;;;1r are qua,s1'1ed. T136 reSp02:1de1'1'£:. « Police are di1'ecét"e?d_§'fE§"reéip. _ {he 2:'u'n;15 Sc'-Ti:/,e(i by Ehem in the 2:1b()\-'e gtasc in"fav.(jL11' '0f'-tlui I3et,iti()n.e1"s. 'V IG§§E' % SR?/NI(.}N'>'

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