Karnataka High Court
Sri K A Madappa vs S Raghu on 24 June, 2010
Author: C.R.Kumaraswamy
Bench: C.R.Kumaraswamy
IN THE HIGH COURT OF KARNATAKA AT BANGALCi"i3::VE",4";..fl"'« V,
DATED THIS THE 24"' DAY OF JUNE 2O1'O.:,
BEFORE
THE HON'BLE MR. JUSTICE C.R.A:'hfi,j»i¥1_ARAS'ii'iI'v,{!Ai°i»Y'~ "
CRIMINAL PETITION 'i\I!a_':Q;.I._142fg2.QiCJ.,'_:
czw D' - ._
CRIMINAL pETITION.,NO-,1'4
In Criminai Petition No.1427[;'(5:i.'Q:"
BETWEEN:
1. Sri K.A. M'ad"é'pTpéi'. , M
S/0 Sri ApaVia'i*I,*I._, _ '
Aged abOut.44._ years}. ':1. V'
Ex President, ~
_ Karnatgaika Badminton Association,
4~--IJ,asrvn._a:'B:_havan Road, """
=Ba,nga,Eoa'e--360_'O--52.
2. sraN.E,,sI.III,
S/0 Sr} Cha.nna--i.<:eshawaiah,
Aged a"I2outA 44 "years.
'HIOD. .S.ecreta ry,
4._Ka_rn..ata'i:a Badminton Association,
% Igsangasore 560 052.
._4_.Jasrha Bhavan Road,
6%,,
3. Sri Vivek Karan
S/0 Sri Karuna Karan,
Aged about 50 years
Ex Secretary,
Karnataka Badminton Association,
4 Jasma Bhavan Road,
Bangalore 560 052.
4. Sri Gopal Sarcia -
S/o Late Gowrishankar Sarda,
Aged 62 years.
Hon. Treasurer, ' ; A .
Karnataka Badminton Associa__tion.,.*
4 Jasma Bhavan Road, _ '
Bangalore--56O 052.,
5. Sri Koshy Jacoii
S/o Sri P.V. Koshy, ;j_ , _ _
Aged about"60. ye.ars'.:¢;:.;
Ex Executive Mernbe'r~ _
Karnataka Badminton Association,
4 Jasma_Bhava'n Road, , ' "
__BangaIc_ire 5.60 052,." V PETITIONERS
('By smt..,VA'i>.-a§i$.arife;A.1.., Adv.)
AND:l"
1. S. Raghu
_ S-_./no late K. 'Srinivasa Rao,
'rK"'Ag'e.d,.about 42 years,
R_e3.i,din'g at No.14,
SBI,_0'fficers Colony,
___"Basaveshwaranagar,
.,_4'Baru--galore~79.
2. State of Karnataka,
High Ground Poiice Station,
Bangalore City. V.
(By Sri P.M. Nawaz, Additionai State Public Prosecutof fojrR'--é;-
Sri S. Raghu - party--in--person)
This Criminal Petition is filed under:se:;tio1n--?€.£i2A.'ofthe"-Code'
of Criminal Procedure praying to_qu_ashé'the'--entiije*"~lip.rvoceeE;lingsf'~~.
pursuant to the complaint P.C.R. NvoV]"1423Ehi/"09 'pehndinglllon the it
file of IV Additional Chief Metifopolitan l$iag'istrate;"' Bangaiore city
registered as Crime No.19/201:0 _ofI_Higi1Vg'r'oLJn:ds__Police Station.
In Criminal Petition N;;.142s.gi2o1ci;.
BETWEEN:
1. Sl'i SUFESI7 "" :':--:::::,;
S/o Sri Cnaluvego.wda;.V
Aged about 43 yea'r3.'jt....%
The Manager;»__ . ._
Karnataka Badminton"Association,
--'4g_Jasma,BVha~1an Ro'ad.,.. _____ _. .
Ba'ngValiore?560 Q52.
2. it ..
S/oiate M.N.--Rama Rao,
2 Aged a.bou__t'49..'years
A 'office Staffi'
' l<ja»rnata.ka Badminton Association,
"£1 Jasma' Bhavan Road,
_jsan'galore~56o o52. PETITIONERS
it S. Nagaraja, Adv.)
/
2'
€/'
AND:
1. S. Raghu
S/o Late K. Srinivasa Rao,
Aged about 42 years,
Residing at No.14,
SBI Officers Colony,
Basaveshwaranagar,
Banga|ore--79.
2. State of Karnataka,
High Ground Police Station,
Bangalore City. -- Ch;-...ARESPCNDVENTS
(By Sri P.M. Nawaz, Additional State',"F'EuiV3lic:_P'ro:se_C.utor for R~2;
Notice issued to Rvl) ~ " '
This Crimirial ¥i'.etit'i'o:n i.sj'fi.I'fed"'under.,seCtion--482 of the Code
of Criminal Ppocedgujre.':prayii'i.g g'u'a~sh£ the entire proceedings
pursuant to:?the_ 'No.14239/09 pending on the
file of IV Additional, Clhief-.i;g1et4ro.p'oii'tan Magistrate, Bangalore city
registered as Crirne _i:\'lo..1'.'9/2010" of Highgrounds Police Station.
C}im:i'i1.a'i Petitlioins coming up for admission this day,
the lth'ei'o_l.! owing.
ORDER
iffTAhes--e Criminal Petitions are filed under section-482 of the of Criminal Procedure praying to quash the entire itVjj-proceledings pursuant to the complaint P.C.R. No.14239/O9 £9/, pending on the file of IV Additional Chief Metropoiitan Magistrate, Bangalore city registered as Crime High grounds Police Station.
2. I have heard the learned counsel ilfori'the_1pejtitioners'ii::in both the petitions as well as the'iV_party--in---..oer.son'V:'anjd-..also learned Additional State Public Prose_ct'1tor.~.._»
3. The primary facts on 8.7.2009 complainant by na.rr=eq1-S. a complaint before the Banjgigaiore city for registration of a case abuse against the Managementfof' Association. Thereafter he filed a p.rivate'"'coVmp,la=int'=.eV'P0R 14239/2009. The matter was referred Pol.iceuan'ci"'C'rime No.19/2010 was registered. It is a'l'ieg"ed in t:h.ecom:p_f.aint that on 30.11.2004 complainant made application.'fo~.r'i:life membership to Karnataka Badminton
--i%_f.f'_jAs.s0'ciation the same was approved on 6.12.2004. Then ."._T~-'.Vth<e'"'liV'com.p'iainant has paid Rs."/5,000/-- towards his life . iernbeirship entrance. It is also alleged in the complaint at p»a.ragraph~6 that the fifth accused with an intention to eliminate V, the complainant sent some unknown persons one night, while the complainant was driving in Rajajinagar in order to returin to his house. The said unknown persons followed the motorbike and hit the complainant's head with..a,'gbiluritifoibjelct,.,wel"
As the complainant was wearing a helmetpthe the unknown assailants broke the _helmAet_a'-nd C'i~ar';;;r,é.,-3-5:"~i' when a crowd gathered, the assailant.sV'll'an awayfiliheurefore it is alleged that the offence un'cl:e"r._section,l53i)V?,.VVVof.Indian Penal Code was committed.
the complain_an~t'di.d with the investigation of the complaint dateVtji,__48l.?.2O_()a9.'. * further submits that in view of the subs..er;'uei:t corn'pl.ain_t,,.the investigating agency closed the pirevious. dated 8.7.2009. iThe present Crime No.1§,r,;:lO.~.1l{)VVar:i's»e of the subsequent complaint and this is V'.:g_bei--ng inlvestigwateld. Thus the present crime is still under ,1.:'jnves,tiigattionis This being the position, in my view after V.'iv."'_i.;invé=stiga'tiAng agency investigate the crime, it will file the final ' report, The allegations made in the complaint constitute a prima
2./' facie case. Under Section-482 of the Code of Crimina! Procedure, this Court shouid be very cautious in e><xe.r_ciVsir{g'VVu.tiie inherent power to quash the proceedings. This is theiviiarest of rare case where this Court can exer::ise"its'_inhe;rent'«.pow*e'r to quash the proceedings at this stage. These»:'criminiavi_-v_i'oetitions devoid of merits and the same are to it
5. In view of the above diiscussiiohgwl foiiowing: