Karnataka High Court
Pushpam Appala Naidu vs State Of Karnataka on 1 September, 2010
Author: Subhash B.Adi
Bench: Subhash B.Adi
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 15'1" DAY OF SEPTEMBER 2010
BEFORE
THE HONBLE MRJUSTICE SUBHASH B.AD.IE
CRIMINAL PETITION No.4244/2o:§.d' if *'
BETWEEN:
1.
Pushpam Appaia Naidu
W/0 Appala Naidu
Aged about 46 years
Managing Director E» .
Quest Net Enterprises India' Ltd.," _ E
9th Floor, 'B, ' 'A
The rain tree Phas«e:T', '
Make Nikoias Road _' » : '
Chitpet, Chennai--_ES0OO31--.A ' "
Tamilnadw A V' -
K1,_iIfl._ar A
{V5/0 TQC.fFf._udrappa' ' _
R/'at.'--Nehn1'Njaga"r~.,¢_ " '~
Chif1*adLI;'ga._ ' .. PETITIONERS
Pran9iiia..V1:\:Iesa:1'gi, Sr.AdV.}
« of ~Kamataka
By K0te'Po1ice Station
" Chitradurga
" Bangalore --- 1.
CID.'
.. RESPONDENTS
'(fey Sri.Satish R. Girji, HCGP for R1}
This Criminal Petition is filed under Section 482 Cr.P.C.
praying to quash the proceedins in C.C.No.1'794/O9 on the file
of the Add}. C.J.[Jr.Dn.} & JMFC., Chitradurga in Crime
No.46/O8 of Kote P.S., Chitradurga.
This petition coming on for admission this ;rt
made the followmgz V. ' " -1- ' '
Government Pleader is directeds to 3,take*- notioefifor
respondent No. 1.
This is a joint petition filed the accused No.1 as well
as the compiainant.
2. Petitioner.i$fo.2:=A._has before the Kote
Police, 3 under Sections
420 that, petitioner No.1 -
accusedvxinduced No.2 -- complainant to deposit
Rs.3.Q0,000'/ii of by assuring handsome income
V. ,.out:'th._e:said amoutritd through the oniine business. However.
po_oi1eoti.ng évthettjsaid amount, neither he paid the money nor
got' out of the same. In turn, the accused with
"intention to cheat the complainant had collected the said
" « .amou'i)_t.
3. Learned Senior Counsel appearing for the petitioners
A' submits that, the matter is settled and both the complainant
and accused No.1 have jointly filed this petition for
compounding. it is submitted that, there is no pubiicinterest
or public policy involved in this matter and in the"-«.si'niilar
circumstances, two other complaints were
Mandya City Police and High Grounds Police," .
this Court in Criminal Petition
2025/ 2010 by order dated 13'~h.__.Nove1nberp
2010 respectively has quashed t4Iie';proceedi11¢.<VgAs}'' 0}
Considering the i"tije.v'petition is allowed.
Insofar as accLised_ proceedings in
C.C.No. Chitradurga arising
out of. ;'V'1i:.io..'éi6d/000$;«lgfegistered by Kote Police,
Chitradurga, 0
-
iaage