Karnataka High Court
Hanumanthappa vs The State Of Karnataka on 8 March, 2012
Author: N.Ananda
Bench: N. Ananda
IN THE HIGH COURT OF KARNATAKA AT BANGALORE DATED THIS THE O8TH DAY OF MARCH 2012 i . BEFORE THE HON'BLE MR. JUSTICE N. ANANDA CRIMINAL PETITION W0.603/2612 oe BETWEEN: 1. Hanumanthappa S/o late Bommanna Aged about 46 Years. Occ : Agriculturist =~. R/at Konapura Village: Molakalmur Taluk. 2. Thimmappa ~.. | S/o Yellanpa =. Aged about 56 Years R/fat Konapura Villa ge. Molakahaur Taluis. _ 3. Veeranna os S/o late Ningappa_ Aged about 31 Years | Rat Bommadevarahall Village Molakalmur Taiuk.... ...Petitioners 7 (By Sri R. B. De eshpande, Advocate) SANDS 1. The State of Karnataka by Rampui ra Police Station, Chitradurga. 1 1s oe, S. Naga araj . Circle Inspector of Police Moiakalmur Circle - Chitradurga. . Respondents
a : (By Sri Vijaykumar Majage, HCGP for R1) This petition is filed under section 482 Cr.P.C., praying to quash the entire proceedings in C.C.No. 734. /20 10, pending on the file of Civil Judge (Jr. Dn.) and JMFC, Molakalmuru. Te ale yO This petition coming on for adimission_ this lays the Court made the following:
ORD ER The grievance of petitioners is that in a 4 complaint filed against them alleging offences punishable under sections 9, 39, 40, 44, 49(B) & (C), 50 & 51 of f the wild Life (Protection) Act, 1972, certain offences wader the provisions of Arms Act, so also for'an offence piinishabie under section 379 IPC are included."
2. The learned HGP would submit that the Investigating Officer will be directed 1 xe) proceed with investigation in Crime
- No.14/ 2010,. in relation to offences other than offences : under the provisions of Wild Life (Protection) Act, 1972 and the proceedings in C.C.No.734/2010 will be confined to the ~. offences tinder Wild Life (Protection) Act, 1972.
(- ( ANS. abst SEV Ode »
3. In view of this submission, apprehension of petitioners that they would be tried in C.C.No.734/2010 for offences other than offences under the provisions of Wild. Life .
4, The learned State Public Prosecutor is. directed to. inform the Investigating Officer to proceed with investigation | in Crime No.14/2010,. in relation to. offences: other than offences under the provisions of Wild Life (Protection) Act, 1972.
5. The fetition is dismissed with these observations.
A. copy of this order shall be made available to learned HCCP.
od/-
JUDGE SNN-