R P Trivikram vs State Of Karnataka on 20 January, 2012

[Cites 1, Cited by 5]

Karnataka High Court

R P Trivikram vs State Of Karnataka on 20 January, 2012

EN 235 HIGH comm' OE'  ABAN{."§:A'i%€}RE X

Qaied 2€3'5?1 day df:;:}a:}u$r§7._2®Ti.2  '
Henme M:-.Jusz:¢e%  RAG

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BE:'1'WEE1§3:~   '  "   A

1,   "   
S,/0 Kate R.V"Pra:b'hMai«:.a:'..R3.e,
Aged afbout 56  ' 
Residingat %No;8, "63: .-Cinss,
Amarjy0th':';*3afg9.r',*-- Vijayhagar;

 Bangalore «~ 

 %2ﬁf'~sudna%"r::»rkram
 --X7v'/30 Rv.'.[P;T:*ix%i1::varam§

Agefi A ab:r¢ §?;' yearsg
R€S'idi:z__g'a;t-"'No.8§ 813 Cress,

§ _  _ '_  ' ~ ._»$marj§:0{hinagarg '\/'§jajy*:1aga:;
.A   i}f%:1gaI{>'r§ ~« 5§GG4@, ..¢PE'E'I'§'EQNERS

{By Sri Szﬁrazzga S. Aév. for
Sri Suﬁ§8.F8.S'i&7aE13}? Ramdas and Sr: ﬁnandé

 %  Azm:

1, Siam of Eiarnaiaka,
Bangaiare représenisé by
S@E2;ﬁs:!a:':a%::33}i F6595.



2% Mumiswanxy,

S/0 Papgiah,

Aged. about 4% years,

Eiereguddadahaiiig

Chikkabanavara Past,

Yeshaizazlipura Habi,    i M  '  
Bangaiare Ngrth.   .j;R;§SP®N'E':E§_NT.S.'

{By Sr: P.M.1'€awaz, .:'i3.ci.__é1. "fer   _
(By Sri Vishalagia Kaiiiféiral, Adv,  -5'
Absent)  - " «. 

This Criminal ,;_P_e"i;i:1:0i_f_1 ::s~"'~f:E«:--;%ii;§ .. i'};I1d€I' Section
482 Cr.P.Cf .-§1':'«;y'i:§g its}:~;¢i'~.'as5i:ic}:e";«*:'}1<3 order dated
9307,2002-_.   1V;h€ H_ }§.€3Z'L'1';"'SJ., {Sp}: Court)
Bangaioxfé Ruf:;1E;__ »B«é:3i1ga_ib_ré.: £15: SpLC.C.N0.86/O4
and q:_;:§sE2.}:§1é,;_:sa::i_V pr£'3.Cecj:§dings,

his Cfigiiiiflaii'"%E"é*€iii<3'n coming 9:1 for heariag
this day, 'i%1€'C{>s:gr: ;<_:;ac;a the feﬂewmgi

 6RBER

'E3';1€VVV'§eiit§sners whs aré acczsseé E\Z'{>$.2 gizé 3 in

1~:sp:;£§s&;s5;2Qs4<xz:he:nss§:he::A§dLTaagﬁctgs

§%SS§{}2;1S- i'é}%ﬁ§g€§ éﬁpeciaé Courii Baggaiars Rum}

 .Ej}:s*:r.i'::--i; Bgngaiarsa have fiied 'éhisg §€ii'{iG§} azzzder

" 'g_V5:*":::::%:@§; 482: {§:x?,€§.,, p:"§.y§ng {:3 S31: 3.si§€ $333 Grﬁsr daisd

 " ~' ;€}§.€I}'?,2§®2 ggasgiicé E152 133255 Eﬁarnéé Sésgsiiarzg Qiméggs 9:":

E  5  I



W3 - 
the pretest pettiéien fiieé by the seeend resg3e::£::ie'z<1vi~

eemplainam: azzé to quash the preeeedinge--é2,gé;i:§$% ~

peiiéierzere 21:1 Spi,C.C.Neg8§j2GQ_4.. _

2' The facts of the ease_ are ifheitthe ff':-*";s;1i':

is the Managing Directer ef  Ste:3Ve'§X>e--;i'e  and
Potteries Limited and ES  {ﬁfe of the
first petitioner. The ifes-s«;§Ve§§<_§fef:t-eempiainant
was an  of The second
 the Seladeizéanahalli
P0iiee:v'Véj'riV'2'i8e:;  offence under Seeiien
35:} aed M' {$3}  v4§J:_ &{e;;::;;ee: Cassie and Scheduled

Tribe (P§*e:rer::ie:%: Agesfe...~'»L;%ir0eities} Act against zthe

 §:€.'.§:i_4%:;§Gf5E\h€:§';'*L%.,'_ a:idV"'0ﬁe-Silarayans 1: ie aﬂegeé in ihe said

'e«:}:::p1ain': the geiitieeere end: ihe Sééié Narayan

égbegeedv  §:':e:::p1a:iea§:t by éakieg the eeine ef hie

 eaeie, $13.: Eawiiixzg tie aepeey €03' {he werk 1:: Ehe E ehifé.

A CfTfE:e'-._e3;§é eempiaim', came 1:6 be yegistereﬁ as Crieae

.' §'%;§eé§5§3;'§.§Q8§ The peiéee eéiee irweeéigfgsséizzggf mie {he

N

 2 /m,' V 1
us



§ff€I':{E€ ﬂied 'B' :*epe:m: s£:.:»:t::i:g that the rep:>__f't   

'ihs seecxzzd r°:aspon<:§€%n{ is f22:1se3,"'*}{'3r*:€:7€3a;,f':c3:_f«,  5t'r::e; se':€7@n}cZA

f'€SpG§'Ed€I1'E {ﬂed a prs:rie::si pétiiiﬁg :'~i~3;S*;9f 

$01314: after reeéorémg the-v..%"'s§wornV' v$t§:§,eméi':f ""é§s i:he "

complainant on  <:>ﬁ};.:'«:~::+.. miitnesses,
Qrdered precass agaifisig Qn G§.Q?.2GO2.
Questioning vﬂfiifﬁ .__$aIr§§§" =   ','/, 3.CC{lS€€1 3303.2
and 3   the said Grder
dated   thé prGce€dingS in

Sp}.C:;C.§9sV'8Vé'§;f2~Q€}'4.'7,  "... 
 The -- }i<::V:.2;_:7;fii:%£.§/__ -.C;:>unse3 fer the §€3'{}l{i8I'1€1"S

Submﬁiteig'-ﬁhatVV':hAé--, S€éond ?€SpG§}{i€f1§ filed 3 false

  €G'§1_"i§31éfx§::§~.ag"ai1"§Si'"'ﬁié psiiiiazzsrs and aiteihar aascugedg

 L' gig?Tt?:§'§;-:;«S€.ig'3:j':i':k:: <35 ether greup Qf smpisyses werking 32::

 3% E3 furihér su§:3m:5'$:€d $33: $16

' V ._ CGI}C€fﬁ$§ £383 C{}?I11"IL'iS8iG§'}€i' of 96358?

 f V. '4:'$'?s§;:?ii$':::21§2:?a Sui} Bi¥J§Si€}f3:,, Barggalsieg Wile

ijfsvesgﬁggsiﬁé ifiii} 2:/hs 83%', e;2.§§:'g:ii*:€§  rsggfi, s:a,:i€:g§ aha:

éhs €?%§"£'§.€}'"%:§;S 5? §;h€?T {:vé:}I::§E22§§:*: are ;?aEs;f€,



 3;

   



4. The Eéarned CS1/1f1S€1 fer tbs peiiticzner ha:3 f;§:t}f;€r

szibmitted thaé; after taE<;;ng crsgnizazaize sf  _

m.21é:€:° wag §}§S'{,€C§ 50:' éﬁsszi BL:z*i:;;; ihé  igréaai 'afgé 

Sﬁconé regpondeni fﬁﬁﬁ an apgslicaiisfziiév E;$fo:€:*- tfiév-LL."E'r::;::§

Cami': under Sectiori 25'?.=C:f_.  bei1:3i; e'  

Judicial Magistrate, Bangaiéfaﬁﬂurai Biétriést, "}3:aﬁga}:3:'e
011 25.84.2004

. The another applicatien under Se§'iiVc.:"1: Withdraw the Compiaintg is In {he said applicatisiéﬂ he lscigeé cempiaiizt v3%O.11.1998g pursuant {Q i§§8 came to be rsgistered.

ThV€reaf:é§:--.<_€ﬁh»€ :'ps::1Vi'<:.,<3":1Lf'i'%;":r investigation fﬁéﬂ "E rézpsri. Vsxfaéd 3§ppEji§?_:_a?';i<}:r; is psnﬁingf 9o:;sid€:*a'{:i0m ' jibe Eespondeni fﬁed a pméssli peéiiéaﬁ G11 3§;'?:2iE9f2?.§---- $315; $336 Cezzri E333 Eakeiz CC2§I}§:é8J(EC€ 0:7 the Caséé... :"v§+§€ $.g3.i:3 §i€§ anﬁihgy aypiisaéian ::§:*s§€r Seiéiéazz :{§i?'._ €vf;?.C. bsfgye {ﬁes ?v'T£agisé:"a1€ $2": E§;$2.2§{I:§. 9;:

u;;3':égraph~é~ £2»? aha apgséécaiigézi ii, E3 Cieaﬂjg iE1§i{i'.Ei§[,€§ ihai ' 3 Vihgi :::{:::*;:§§2:in;:s.:§%;':+:2 §A£37E,§"E€§" 'W.:/15%: '%ﬁJ€}§"§{§§}§§ 2:12:36? :36 iézéhay Q? :0 pursL2€ '(ha C2185: and he is net; diiigéni in pr0s€:'C'u:§ng the C336.

8. Bavmg rsgard is thy 2:b{§€r€é"'--::f;f;:éf;:: '.a:t1Cl C§FCL1II£S§a,f1C€-3 and in View sf"€he;"'i12Ci"€.ha€:_"':}":é;. "z?':CTi:?;

Yeshwanihpura Poiicé fiIa:%d I'€"§3'@£"€ ;sta{ﬁg:;;;~.,.%;hVat3 %;IrV"1E-- Cemplaini dated 28: E 1. VV':-kxdgaed seconci respczndeni is faisé, EV '(tags to quash ths proceedings inv " against 'tha §€:i§i0:1ers 2'»§:( >::~:f {$6 of the K Add}. Bigiricti' Rural Digtrict, Bangajigvorev. 1 "

, --§c$0:;€i1i:§Vg§3.;';.A'thé- péﬁiiion is aiimxgeéi. '_ V"eV'§'< U dag-

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Karnataka High Court

R P Trivikram vs State Of Karnataka on 20 January, 2012