Karnataka High Court
Suresh V vs State By Hoskote P S on 20 January, 2011
Author: V.Jagannathan
Bench: V.Jagannathan
1
IN 'THE HIOE-i COURT OF KARNATAKA AT BANGAL_O:{_E:_T'~'-- _
Dated: T his the 20"" day of January 2:11 1' ' ' ' 'A
BEFORE
THE HONBLIEE MRJUSTICEIVJzXG;A1'{E1\E}5{FI;¥A_?\Jv~.:O 'V
CRL.P.N0.6£j_Q_3 /2O"1AQ"L:/MW' , " "
CRL.P.NoK5/$5/2010. ' '-
BETWEEN:
sums}: V, , '
S/O VELNKATESAH V,
AGEDABOU::;j33\:EA:'<s, _ -
OCC: BUs1NB:ss}.;R/A NOi9'5, "
STANNB §:;O:',1,E€rEROga1:j,~V.._ V V »
RAMAMU*1'::DI-iN2;_OARA,_V '_
BANG£\LOREZa~16'§i:;_ ~
: '~ '1 PETITIONER
(COMMON)
[By Sri ax AssOc1z=m3:s, ADVS.)
'sfrA'r£§"'13§'~I¥1O:s_:s:O'rE P 8.
Rap BY.THE;'STAT1"; PUBLIC PROSEECUTGR,
I~IIGH t;'Z',OUR'I' OF KARNATAKA,
HIGH COURT BUILDINGS,
4',~BA§GALORE.
((3 RESPONDENT'
(COMMQN) ' " - Vgiejg Sri S R GERJL HCGRE CRLP NOESOGS/2810 £<'§I.{E§iI} U/S 482 Cr.P.C §'RAY§N G T0 QUASH "?}*-I E PROC EZED INGE5 IN trial for the offexlce puI1ishab1e under seet1'onsV3Q2 and 201 I'/W' 34 of IPC and the said ease acquittal in S.C.N'o.2'76/ 10 on 4.12.10. H submission made is that, no puI'pose'w_ou1d«be"served in directing the petitionerVt:o«:%%ii1.cie1%§O--- ?\.2V\'?3?..o1-;*3 once again. . t a t
8. Above .AA.'c_ou1f1_'t1"oVerted by the learned State and on a perusali. title triai court in all the material Therefore, the trial court aoeoseci persons Awl to A4}. This «'V"petsitio15ieruheing accused No.5, I see no different resu.1 t~fooiIzing§~'out of the case against. this petitior1er when otfaefs have been aeq_L1itt.ed on the very same . e\;e:den::¢. Moreover; this court in the case reported in ' '''f§«OG*i'«[»4.L) Crimes 41'? has held that the evidence to be " '*-pirodueed wfli not be different from the one that led to 3"?
3 ac:<:;:_1it,ta1 eariier and the prcmeeding-gs are 1.£21b1ef"t;0 'bé'._ qtlashed.
For the above reasons, ailowed. The proceedings 10"
Hoskote 19.8. are quashed. ' Criminal Petitionv: N.0';.54V85/'i Q dismissad as withdrawn in__"'ih€ light» "of the other <:asei.e. I, Séjw ?ué§§