Sri Fakeerappa Gangappa Aravalli @ ... vs State Of Karnataka on 28 May, 2009

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Karnataka High Court

Sri Fakeerappa Gangappa Aravalli @ ... vs State Of Karnataka on 28 May, 2009

Bench: Subhash B.Adi

- 1 .
IN THE HIGH COURT OF KARNATAKA AT BANGALORE

DATED THIS THE 2873 BAY OF MAY 

BEFORE

THE HON'BLE MRJUSTICE SUBHASH:_:B..Ai§}7'    

cmamm. PETITIOK-NU».1£_ '<_   
BETWEEN:     A' " V' 

Sn'. Fakeerappa Gangappa _

@ Talawar, Aged about 66 years  "
Occupation: Retd. Assistant inspcejtor' '=._,
General of Registration,    _  é 
R/at Nt>:24 14thA cross," *   2. ;

West oﬁ Chord Road, 2115 Stags,  ' _ ..
2'33 Phase, Mahalakshmiplhmig, " 

Bangalore -m 560 036. .. PE'I'i'TIONER

(By Sri. v.:;;ca»mgg:a§ A§é;ft.3:;' A€ivé;;--§:  A

AND:

1.

Stataof Kaima{i;als:a,.'''~-- ' Rept by its VC1;ief-.Sé~3retary, Vid.haJ3aV'SQu'dha,' " Bangalore -'V 89?.

. _ ¢ Rt:_1j3t, the Sccretaw, . Revem-3eT1'Depart1nent, M;S.!E3in'lding, Bangalore -- 560 00 I 'T Tﬂﬁ Inspector General " -- Of Re§'stratis:>r1 and Commiﬁsioncr of stamps I{.R.CircIe, Bangalare ---- 560 O0 1

4. The Inspector General Of Police, CRE Cell, K.R.Circ1e, Bangalore.

--, ~ .

The Inspector, Directorate of Human Rights Belgaum Range, Belgaum, The Inspector of Poiice Ranibennur Town Police Station, Ranebemmr, Dist: Haveri (By Siiﬂonnappa, HCGP ) This Criminal Petiﬁon isﬁled under S}eetig1ir.§482w éf Cr.P;C. praying to quash the pmceediﬁgs' SC,' No.22/2008 pending in the court of the sadudge,' 'liavciri Posted on 15.55.2009 and conseq':.1__e1"aI}y .the_Vc'1§.me 'No.82[1988 and charge sheet No.8] 2008 by settingeihe »at-l_1'berty.

This Petiﬁon this day, the Court made the V' A 1j"e1eki','ieVf§/"Meiii}?!V ear eieasmng of the proceedings in SC/ST » on the ﬁle of the Special Haveei Cxime No.82/1988 and charge sheet Counsel for the petitioner submits that, Crizne

--V N032 for which the charge sheet is now ﬁled, was the M' embéecfvinatter of Critninai Petition 510.618/1989 c/W 496/1993. ' "a~$id"'i?14/1988. This Court by its order éated 218* December ' I995 quasleed the proceedings. Again the crime is registereci by the Police for the same oﬁence against the same petitioner.

'_ .. .. e ,",f.'je_Es'?f0N ijemfs _

3. Sziﬂonaappa, learned Government Pituader, on pemsai of the order of this Court, does not dispute No.82] 1988 has been quashed by this Court.

4. It is ummderstandable as tojgow fer '~ which the garoceedings are quashed " ethe'*~_ Police registered a crime and ﬁI(ed_'charg e éheet.e.'i?'I:;¥;§}ef;er;§ of the earlier erder, the petiﬁon t0"be Accordingly, the _ The proceedings in SC/ST Case No.82/2OG8...j;)end§§1g;:L Ciii'. ~ ﬁle of the Special Judge, H3.ve=ii"

 . . ' '  'I  -.    . ..   

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