Karnataka High Court
S Madhav vs State Of Karnataka By Bellary Kptcl on 25 November, 2008
Author: N.Ananda
Bench: N.Ananda
IN THE 3131»: COURT OF KARNATAKA CIRCUIT BENCH AT lI)I-IARWAD ' ~--: > DATED THIS THE 25'"! DAY Q1«f»Vr§ovg.wi13Ei>2_VV:;G<§s<% _ _: "
BEFORE, % & THE HOWBLE MR;Jt¥SFICE,.N.ANANi}f;v __: :2 R CRIMINAL P§rrr1ciifw%«.i§t0.3sSci2t)o6 BETWEEN:
Aged about A Managing l2§ir;=:ctoi" % BSAL--VF9,¢imy
2. B.oba1e_shu '% % .
S,'o.B.SIiz\1rapp;a .. Ageti about ycam
- VT/A'ssis3'tan.t (Electrical; % 'v .. 'VBsAL_pa;cto;y. Petitioners Prasad 85 Associates, Advs.) AND?
" of Karnataka Bcllary KPTCL (Vigilance) P.S Bellary Circle. ...Respondc11t %% (By Sri P.H.Gotkhindi, HCGP) :2: This criminal petition is filed under 482 Cr.P.C. praying to quash the entire proceedings L-{Ease No.20/05 on the file of the Special 'my allowing this petition. ' ' T' This petition coming on for:oxtie:r*s this c;iay_,'V made the followm g: ' ORBER 3 The Court no'Eiees;7ser§t 11: addresses furnished in thevcau&j,titEe back. Hence, samxemfimfifiatie petifion to quash the 2005. The petifionexs are alleged an ofienm punishable under V. '_ ofni.E"A<;t_Hr}w. Sec.379 IPC Ga 435 IPC. ' of the petitioners is that the learned judge bee apylied his mind whiie taking cognizance of the Ofi'e_fice and the petitioners have been falsety impiieated. Magistrate need not pass a detailed order to take ' of the efiences. At this stage, the contention of :3: petitioners that they have been falsely implicated "
accepted.
1133 .