Karnataka High Court
Afzal S/O Abdul Rehaman Rajagoli vs The State By Market Ps on 8 January, 2025
Author: Hemant Chandangoudar
Bench: Hemant Chandangoudar
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NC: 2025:KHC-D:287
CRL.P No. 100255 of 2023
IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
DATED THIS THE 8TH DAY OF JANUARY, 2025
BEFORE
THE HON'BLE MR. JUSTICE HEMANT CHANDANGOUDAR
CRIMINAL PETITION NO. 100255 OF 2023 (482(Cr.PC)/528(BNSS))
BETWEEN:
1. AFZAL S/O. ABDUL REHAMAN RAJAGOLI
AGE. 44 YEARS, OCC. BUSINESS,
R/O. UJWAL NAGAR, BELAGAVI-590016.
2. MAINODDIN S/O. MOHAMMAD HANIF MUJAWAR
AGE. 45 YEARS, OCC. BUSINESS,
R/O. H. NO. 4816/8, CHAVATA GALLI,
BELAGAVI-590016.
...PETITIONERS
(BY SRI. ANWARALI DILAWAR NADAF, ADVOCATE)
AND:
THE STATE BY MARKET PS, BELAGAVI
REPRESENTED BY HIGH COURT GOVT. PLEADER,
OFFICE AT DHARWAD HIGH COURT, DHARWAD-580011.
...RESPONDENT
Digitally signed by
ASHPAK
KASHIMSA
(BY SRI. T.HANUMAREDDY, ADDL. GOVT. ADVOCATE)
MALAGALADINNI
Location: HIGH
COURT OF
KARNATAKA
DHARWAD BENCH
THIS CRIMINAL PETITION IS FILED U/SEC. 482 OF CR.P.C.
Date: 2025.01.13
15:17:07 +0530 SEEKING TO QUASH ALL THE CONSEQUENTIAL PROCEEDINGS
INITIATED AGAINST THE PETITIONERS NO. 1 AND 2/ACCUSED
NOS. 1 AND 3 IN CRIME NO. 326/2017, FOR THE OFFENCE
PUNISHABLE U/SEC. 3 AND 4 OF KARNATAKA OPEN PLACES
(PREVENTION OF DISFIGUREMENT) ACT, 1981, IN
C.C.NO.282/2020, PENDING ON THE FILE II JMFC COURT,
BELAGAVI.
THIS PETITION, COMING ON FOR ADMISSION, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: THE HON'BLE MR. JUSTICE HEMANT
CHANDANGOUDAR
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NC: 2025:KHC-D:287
CRL.P No. 100255 of 2023
ORAL ORDER
1. The petitioners are being prosecuted for offences punishable under Sections 3 and 4 of the Karnataka Open Places (Prevention of Disfigurement) Act, 1981. The prosecution alleges that a head constable of Market Police Station, Belagavi, while patrolling Veerabhadra Nagar, 7th Cross, towards the double road, observed posters and pamphlets affixed to electrical poles located in the median of the road. These posters stated, "Babri Masjid Dec 6, 1992 - Dec 6, 2017: 25 years of National Shame. Rebuilding is a National Responsibility." Upon further inquiry, the head constable identified the petitioners as the individuals responsible for affixing the posters and sought legal action against them.
2. The petitioners had previously approached this Court in Crl.P.No.101349/2022, which was dismissed with liberty to file an appropriate application for discharge. The petitioners subsequently filed a discharge application, arguing that the complaint was barred by limitation. However, the learned Magistrate rejected the application, stating that cognizance had been taken within the prescribed time.
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3. The learned Additional Government Advocate (AGA) contended that the petitioners had earlier approached this Court, and hence, the successive petition is not maintainable. The grounds raised in the earlier criminal petition were as follows:
i. That the proceedings initiated against the petitioners violated Section 195 of the Cr.P.C., as the Court cannot take cognizance unless a public servant files a private complaint under Section 200 of the Cr.P.C. Therefore, the registration of the case under Sections 3 and 4 of the Karnataka Open Places (Prevention of Disfigurement) Act, 1981, is illegal and barred by statute.
ii. That the offences under Sections 3 and 4 of the Act are non-cognizable, and the police are prohibited from investigating the matter without prior permission of the jurisdictional Magistrate under Section 155(2) of the Cr.P.C.
iii. That the date of complaint is 06.12.2017, while the charge sheet was filed on 15.06.2020, and the Magistrate took cognizance on 17.06.2020. There was a delay of 3 years, 6 months, and 15 days from the registration of the FIR. As per Section 468(2) of the Cr.P.C., cognizance should have been taken within one year, making it barred by limitation.-4-
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4. In the present petition, the petitioners challenge the cognizance taken on the ground that the complainant has failed to disclose the source of information regarding who affixed the posters on the electrical poles. The prosecution's case is entirely based on the statement of the constable, who allegedly gathered information that the petitioners were responsible for affixing the posters. However, the source of this information has not been disclosed by the complainant, rendering the allegation that the petitioners are responsible for affixing the posters unsubstantiated.
5. In view of the above, the continuation of criminal proceedings against the petitioners would amount to an abuse of the process of law.
6. Accordingly, I pass the following:
ORDER
i) The petition is allowed.
ii) The impugned proceedings in CC No.282/2020 pending on the file of the learned II Additional JMFC -5- NC: 2025:KHC-D:287 CRL.P No. 100255 of 2023 Court Belagavi, insofar as it relates to the petitioners
- accused stands quashed.
Sd/-
(HEMANT CHANDANGOUDAR) JUDGE AC Ct:vh List No.: 1 Sl No.: 75