Karnataka High Court
Sri S Bharath S/O K P Madan Master vs Sri Ramakrishna Adhyanthaya on 16 January, 2012
IN THE HIGH CQURT QF
Batea mm éay sf.;i;.é;:12§;:é::'§r"28'};A2-..: Y
Befc::r<:%'g : C
1. Sri S Bharath, T A ,
S/0 K.P¢Mad;an Masts; " vv A
Aged abczut 56 y:§ars.:" V
2. Sr} Rajhesih .
S/Q S..B}1'€%,§'aE:fif,?,
figs 3;}..}ze;i::=:s_." "
3' Sri__Shr:d hé;::a- %
S /' G Ba-'§:>uP0<:=j afg.:_LjB_aE:~tj}:a.1E.u,
Ageé abi::;_i":3€'; jg2'5a:$.»' _
4,, V? Eierggzipgfé Pafijary,
' " S;5_0"1i:§;f--*:ap;.}3. Fczajaiyg
. Ezgeii amzté '?~Z€ years.
'§€€;<:§?a&:§;§'a F903' arjgt
E{h_a§ Pas} ax";/2
égéd aéezgi 6% years.
35: _s:~:'B7a.iak;~:shngg Rafi,
S;'@~«_.P3£é§s€§&§::§a Ra:
._A}§:j:%:i aE::»@u% 31?' ysargg
38. Sr: Ramarma Pos}f21r};.
S/9 Miainda Peajary,
Eigsd abgui 45 fg'€21I'S.
E21 82*: Agianaia
S;/"9 Shivappa Poajarjg,
Ag._;>;{~:& abcwut 36 jgéars,
E8. Sr: Raéhakrishna,
S/0 Shivappa Psojarga
Aged about 28 years.
13 Sr: Bedu, W
8/0 Chakaru Mara, _ «_
Aged aboui 44 years. V
20, Sri Ba1;\u'E2{;§i3jaf}g, 3:
S;'<::» Ithapgga
Aged abaut 5:Z"jgfea::a. '
AH gm: :9/Lb"Mg::::;?§V%;2';:i: agég
Ba:3':v¥»_31E '7§_'ah.V2k,V.':*-. * ._ '
Q K Défiéfiifii. ' _ " " MPETETIQNERS
* E{;;1r'E;'E'¥;atara;, Adm}
Aéhyanthayag
Adhyanszsagga,
E%rEa};__a:1 _§{;"a 7L}3rkas§h E-E32338,
EX/Eu?a:a; 3333:,
'--~ u B::a:W.:2i **:*a1::1§,
V. :3 'K«..D§$§ri<':{fi .uR'EE?:?{f)§XEDEE\§'§'
33% §}£i;:V%:$%;;::fi;g2:" :'§?:a5:t:'%, Aéxi}
-4-
Criminal Péztitisrz is filed
C1".pJ~:. praying E0 quash '£h€;~€.:1't,ir€.' pr<jCé¢3di':1g$5g ':1:
C§C.N0'1{}92/2086 (P.C,N9.1/2008) {;;:1'*__:}*1:';e '-§i§s;.§f§h§::
€:l:3I{Jr'Dn.} arzé JMFQ, Baaixmai,
This Criminal PetViti'.:§::'~--._§to:r:2i::'§g'V' an '§f§ fvV;i.ezd:::i.Ss§§:;. '
this day, ihe Cour: mafié thévff)'iEawing:.__
"W9 R
This petition ié "a:n{;£:;f.19' 482 Cr.P.C. :0
quash the pro€:eecii:1g:>;V:.ijn pending
an the mgaf;::~~:::e_:;<::~;e:i'# J~§;:.gé" §.;}:iI}:1e) and JMFC,
Bamtwai, 'a V'
'};'heVE:éri€f"£:1é':$'E;-fihe petition are 213 feliawaz
_ _Thé 'fgSg.>Q1§dé;:t ""i;:}ed :2: Qgmplaini against the
9e{ii;§s:+§e:~::;gngézggess :2: 93%; 3 ;2@o@ aflsgiag ihai gr}
vi #5-.ab0ut 1@é{}§ gem. ths peiitigasrs and 39»
per3<::s::s by fermifig urfiawfui assembiy
' . V %ir€$p,as'$::s;€h<'§' inie ififzs pmgeréjsg' bearifig
Sjg?I?§es,2?E./18332, 2::::%;:(: am 274;/:,;: of Evlaifziia
ffiiiags $35 '§:>:"*€aE<;;E::g {he faziéts agié ihreaiemeé ivifié
, "Mg
1}
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{$621611}? wsapensg Afmr irespassirzg into the 1ancis_.-gf ths
respendézm, they destroyed éfhe ar€<::a;f1u£§ CGCi'§£%ii;Z£:'*_:3;i?.'§
barzana pianig stazfling in '*:E":€ lanai
piueiiing the Ceconutg, Esrzdezr :::§%:{;r:c:s.u§:3g, a:"éC.:é:3:1{' 3n{%
banana bunches which were j__:"£'--.Vf:he i;a.r'1's.:i = 0i'f'§:}:19é:~,
respondent' When he staxfési one
Radhakrishna 0f Mariiigg jfjsfifiiifiénadagoii and Garresh Kumar the spot On Seeing "[h{3fn§§'.fij:% ieft the Eand and carried V359 coconuts, 125 They also sarried.
away respsndént 1:3 irrigats his Eands. ':§'i1§:1'w.{he."- féépendené tricsd EC; resist the "-.pe£i-i.'i'Q:*3'é:2:'s"; . h€ wéé"«:h:*€a§ened wiih deacliy 'N€B.§GE3Se respandemi Eisdgsé a serzzglaém Wiéh '€216-..__ i?§_1i"{2:§_L'.i'.~'?503§c€ Séaiéen. $12: ihs S:§b~E§i1s§€€§$3:* ' ""i:":Qha:£"gé:;@f 313 said Peiice Statécn rsfusesi is F€g§S§Sf' 3:113 ':?:é:*:2§.é13;ifi%: agaéngé: fix: psiitisgsrs am Qéhérg, ...'7F%:€r§afi€r§ {E153 §f'€S§€?§E€§€§1'i S¥..ib:E"§§?§£L€Zf§ azisihar {,';§i"§3§§8;iIT§£ ,.(f}"
befsre tbs Asst, S'L§p€:"§I1'{€3f1(§t'3I1i 3f Pgiice. Putf:é3: ' on EQSEEJQQQ, but no aeitiien has been iaken ;;}$ti'§§:::~r:€:*39 {>12 2Li2.1§9Q aisa {he compiaim ihmugh R€§is*::>ré§"'u "
Supsriniendent 0f Palise, dié not take any action ' and' Qthersg the respor1d§:'n:_A' C'?v{:ir11§41aint in P.C.N0.1f2GGG on Addl. Civfi Judge {JreDn§§,.; ',§£\!fFC;_Ba.n.:§%}a&£.. .. Affigy " statament sf the Cémpiégginajgié vaf:e;i'*-..:h::é€.__é§:?€' Witriesses 0:7: €>1.12é2{305, the iearnéd§i"{ag15;'§§";:%:€€.A§3::a}i C(}§E1}ZZ8_§IC€i' 9f the <";ff€:1c€ a§ai§":§s': $363 §€'§§§§Q:3€YS and aihars zzncier S€*C§§€3fiS 23:22 :%.aj;:a§_ 1395, 392:: 42:? and 44? :95: am igsueé .3u:fi':*:<:az:s1--.f:L§A'{:= {E16 _g3€"{§%éc>;<:e§s arid 93:6: accusgd. 'VAgg::,£:ss;fé'§iAV 3;; {ha 33:51 esiéaz' {fated @m2,2;o§@§ figs V' '..j;::éE§%:i::;:":e3:'s haw: fiéésd éfizisg pstiééerz is igaasié the ' p:;>:::5€d§z:g'.s--; zzgaégrzsai: ihfim, ~7 - .. .. .
3. Thve learned Cieuilsei far' €113 ,«.p.::¥ éi:i:::1sfs& »::0::;:er:<::1ed that thas §1"'Gf_3€£'€i€S in wilich 1ih'é __:fe;s p§§%:%ie$*::
was :2': Passsgsiaa were: §G'sf€1'?'71;f>§:1V€f1§'12%;1'i55£$),_ " §,1Z V13:-7a:&5'G caatenfieé that tbs secerzd p€'€:if§_<}3¥.;?,;.I' aiicfi. 13:13: :9:-._éT:;}*f: €';_u filed suit C}.S§N0.188/199$-._:ibxf ir1j"u;f_1z:'é§.;>:r:_: é§;é'ir:s% th€:
respendent restraining hi:r1""ffi§;1iV'"£:f€spé£$;singV§ into the pmperty bsaréng [82, which :3 parading an_d. :hai: 'and. 2 are in p0ss&s$i0::" %>_f:'§12¢' %%heduie iar:d$ and théy ":h;esVVr';§$p0ndent. It is further conténded as Wei} as the: fathsr 0f 'ihe fir§i' §e:i£é':;;{"e:§f_ ° Jgixth petitienér made iihsir §es§ec§i'Je ciaims fog? rsguiarisatéen :::f thega lands and .' 9&3 §€1"':dif}gf arid ihs rfispszzéeni has filed " ~fé;§3;:3 éi{;s:9§:f:;g:§§;:=,i§:*:V'£ jug? £9 gaetggihsn his Case mfiihsué any §s' ;Sub3:::Et:€§ "aha: {E153 petéiimzerg 1 and 2 E35335 §">€2_€:": £:§¢6::3§9yr::€:3t 3? éihe Said: lands and the qu§s'{:€;:: GE ':_Cr::§:£::3ii*i§:2g i:*€$pas$ §O€S 22:21: arise: Ag-
4* The 1€£iYf':€d Ccmnsééi far the r'§&7'3:fi§i_§i":§'£'?I'a:;7' submittsd that: Q.S.N0, 5:88;' E999 Ca:11€ 1:9 K S€3¢:E{}f1Ci p<3ii'éiez2e:* azid hig §I}{}'i{',h€'--:I" <32": ji;€i§.§E;i19§§E_s:.gé;£::$% the F€SpGi"§d{:'ffi'{ far permanent E-¢:;}%::.nQtiQ::'.L.:}és'i:"3§I.riipg'v, him from interfering with t$VéLi.;.V'pe_acefu.i and efijoyment of the prg§§er:ie_$V; "éhat Since thé suit was {he}; filed a MisCe11aneo:;S'??é{--i§tVi0:n EC} It is further submitted' the parties is civil in Ezatuié befere {he Civil ané Rexrezéizs ._C;c:uft3';w. _V V .5. ii: :é:;:;:>';;>0:*: if his cezztaniisn, '§}1€ Eearfied CQEAEESASVE for ::hé§3€'§i::o::ers has piacéd f'f3§ia:f:Cé' in thg: 3/Ishan Gsswami and Anefiher Vs, State .:3if"§itté:é::::#§::a.i ané Qthers r$;:u:>1*'g$& 205:? 9:3; gcw in miss cage '::h€§€ wag 22. Civil §ifE«§3.E'§,E;* 33$ ;:t;ri::.<*§::sai §§C3Cf3é?§i:E§S am: §::5~s%,§:u$€d ggzzinsi €116 'V€3¥}§Gf. 'fi'%'h€ ,i¥:§<,>:f'@§§:: SL2§§'€::::::é% C{EE,%,'{'{ h::%E::% ihai the €{:sL::'§: mafia: "gm ensure that criminal proeeexztiori is net ueed',_af:3 an irzsirument sf harassment er for seeki::§.¢'VV'.§f§;_.j_aie vendetéa er am:/$1 an zihierier meetive iO.§7%§€'SS{§.§'i8€ 'i:%i=:, aeeuseei end ihej: ihe refuigefi jejj, u::§.:é;s?:1_4'-;:%ri;ii§.:::e:a:'i preeeedéngs is impreper.
8, The learned 5:139 eleeed reiiaeee an another decision in Pentaiah Vs.) State of A.?..:;§n_d :t¢.;%1:i=e.:;;::%%e§Ve 2088 AIR sew 8901, In alleging that the A' iE--:e..v'eomp0und wail} cf ihe 'has been harassing the eempiaifiazfi, éwae flied by the eernplainafit aggeiafgeé the e_é:e.:.:.$_ed. Heaeeverg shearing ihaf fee ' eG'e2pEvz3§:3e;::i"'vgas in pesseseier: ef the disputeé get 3:: {';af;V0f {he aiiegaiiene of iniimifiaiiee ey th:rea%e were 'a;ss miseifig 331 '(he eempéeéetg Ehe Eéerfbée " Siiggeezee Ceurt heid the eeeapiami is liable is be 'A éggeeehed.
-E'C3~ ?. In yet another decision in the ease ref. Goa Vs. Pedro Lcpes reported in ..25:3;? ., ihe Mtxmbei Sigh Gear: held thief 'tE:eT'eeézgpiiéaiesggfi:v.._ffii:;e5{ be is: unquestienabie eesseeseien sf ;'3;=e:}peri;§?M. '{}£¢3':":'§;§i'I1€ ".> of trespase afieged and the eiiLs.§};efee peseeesien of pmperty wee per:(§i'r:.g? €V€f1 th€ evidence of :heAVpr0see};V:§'e.:} disciesmg the evidence cf 'aeeeusede the proper iL'O'LIFS€ : V '.'.é"V1?V1V:ev»V?zea.rr:e<1 Couneei fer the Eeepeiiiieizi seer: afier flee ieeidenie the :'eS§_e:1de:ii" igéfezfiqeii éfie revenue effieiale and as ihey get aeiios/1? he Eileci e Sufi 3:1 en LE6, E2§:§99 and Qbiained a éeeree
5.;.;,:;::;s:§:;V;;:; gfiefiéieners herein, Seine ef the geiitieness fiieei zéppeefi fir: ééze Appeileie Ceuri, zeherebjg the A Efififieiéaie Cage? pzsaeeeé ea erder 4;? etatuewefggio and tiie egaié egapeaé ie 532% eezzdmg.
fig};
9, Tha Eearneé Cfaunséi fer the responden{,.fr;:~fifif2__er submitted tha: éhe respondent has £36611 _ azsd t3fijOj§'1}"1€r1I; of 8:6 p?€}:3€f{i§$ :1*:€:3.:E§':;>::a§j:'é in'gf£h+E com lain? ané 'H16 Gavernr:1en%:"T..--":e "z.11arisé<i:"*~..ti*;1,; _ _ g_ 'C pOSS€SSiOI1 by an Crrder d2:*;ed_V. the instance if one Gf figs thé' '<>f'§$rbv &VaS scat aside on 2O.{}3.2Q(}1vé:2:{£i_AtEAa§§ remancied to the Assistant and ihe appeal was"; pcséiitien filed by be dismissed with 3 diresiigién ':0 §3«:é'ti:§c:>n.. SU;bS€q1l€E'1§:§y9 {he resp0:2def:é.."fi§$dVV'a 'R-f:ir§§;:"<§n Petiiien and the same; W33 3ES: :>'%::1:1!siI'L::is5s§V [ "2~'5:g_3_,_3',g hfi fiiéd anoiher writ geiiéiién aria? ifixé» gairi ?€:i*'::s:: Wag afiawsd ané file maiésr was réiaiiééiad' 'E3 "£136 Assisiané CG§}:'i}"fiiSS§Gfi€§' fa? '.§:sp'$.€:3§,A.. %}1€ maiéér is psndmg bsfarfi ths Assisiani V' :f_€ZixQ:;'r:§;:i$s§@n€r$ E is fzgzthsr submitiefi ihaé frsm {ha ' éégés ef §§2{"iid€2:*?£ iii} zgsixsg ihs E'€8§3fif§Ci€fi'{, bsifin £33
-13"
passessign arid enjoynzent of {he suit prepsriiseg. it is further 3ubn1i§:€fiV that the <:iv:*E prgcaeéings are gendizzgg", i?_;~é3:'riGi a. gr§%j§3_é quash {he Cztirminal procsasiizéga ag;a_:f:::¢i, £1.36' ';;ee:;: ti0_:'1ers who have committed g:*i€v0uus;'«.;j:ff<::'1Ce:é' 1:>§f'C0:f::1m.itti:1g damage to the garden;..£_fi"§igz%§ti:;n,L'.pé.;3»s§é'by terrarising the rfispsnderzt. 7' " " --
19. 1;; the learnad Counsel has t§VpViaced relianae in the $336: €3.Mehta and Others repertefi. E1: T316 H01/ibis Supfeme Cigar: hag E:.;{é1<i _ "HigE*:.____Q<3urt Grdinarégr wsuid :19:
A €§:'i:rC'i3e iis inherent jurisciiciigfi is quasi": a a'3:£;*:1}2:;;éE__ praseeding and? in partic:/Elan a T'§i:$%;. " V"§::§z3rmati0n repay: mfiess {E16 "VV'aEEég..é3§,§§ns ceniaizrzed éhereing gverz if given fasséz .:»{:.+3.k3€ 8§E§ iakea :3 be CGFYECE in ihfiif sziiifeiy, digcigseti no csggigiablg offerzsa, F02"
A T £115' aaié purpaga ihe Csurt, save and &'.X€€§i «.,_:i§1 Vary €X€€§§§Gf:3l C§§'C't.i§I1S{3}.'}C€89 wgzgici fiat iaok E0 3213? §§C13:I}'Z1€§E§ §€§€§ ugisa 'by $316 €§€f€fEif3€, S::{*:%: 3. gsawéz" sieéiié ':36 §X€§{','§S€€§ very spariagiy. if "E333 aééfigatigiég mzzais in $316 ,4". M "717;
» :3' FIR disclose cgtommiasierx cf 21:: offenc_€:;Wthé}: :_. Cant: shed} not go beyand U516 Sam-€_ ai:.r.i"' "
pass an ordsr in faveur efmthé a:;z;:::v--se:.d> is «- hoki absémte of any mer:s::*ea;'<3:* a':;i11.;»: _r€:;:;. if 313 afiagziriiczzz éisciaseg &__iT,ii'xf"§ .,<?§§sp;1té,"-$.i::'€{f-.___ AA same by itself may mat be gmund f;_~;': '::.r3§.§ "
that tbs criminal §m«ii_e<i<;'£ings~.gh@u1:§ :'::§§;...i}<;j aliowed :3 <:onti:1ue." '--
11. In the i::v:;i:*:«;§:':t' the alieged c::ffen::€ wok pi:3..c§: 16.06 am.
Admittedly. VV af<éire reguiariseci in fav£>L1rv_:>f dated 30.98.1994 and [asie:i€ by an oréer dated
20.(}3.2'{}{} L cifiar ':hat by éihe date Qf ::::Ci<;i€::i1, ihe zgépézzdéni is in ggssesgian and Sfljfiyffififif 5:? flue §:i%'f;,'§3f€:if:i}i€$ *0§}m§i:*1:2;€ Sf ihe eréer ciatéé 338,88. 1994 p3;;és€<fi;'v%5}:.t3£f€{ismmittae eonstiméeii fer zagzziarésafiezi.
"§;5.%_'::§%2g'}"; 'ghe Grdsrs pagseé er: 39.88. E§§«iE §¥€i'€ Se: a&<%T§§:, the mafia? :3 31:33 §:s§::§§:r:g;§ bsfara the fisgigtané Céézémissiogszx gs grey' éha {Eirr3${iGr:S cf this Caurfa is a iéfzéi ?€T:§{,EEGR fiéefi 'éaja; {E/2%: §°es§3©;fi§€::é,%:. During €313 5% "jg-
iizterrtsgnzgm period,' {he :'€3Sp{}11d€:§1f fiksd a Sp:-it, in {lS§E'~30.2€iQ,/199$ against. the petiaignepg" " ;"§:*fi<s:
rsspendsnii aiiegeci ifhai; {he peiiiisnérs arm"7§:$:IV:»:=::<$ E:--é;2»*§§<"? iakan away large qz1anf:éi:i€s €}'§TM3;:'e§a;:uV%:<, . C@_ci}fi':1'is,"1 tender coctonmfsfi bananas and ::i1¢:;5"g3;ip€s i_:1éstaE1z%Ci.3:23;?"-- the respondent ané has to hime The 'v'€1j},.r facé" irfi1 disfi'ut€ are regulariseé in faveur ths date of thé alleged that the ré;pond€ni7 anjoyrneni: 0%" the p:"0p€rfii§éM:s ; even if :he civii 'the very sams pr0per%:y_ 1?;
may :50: bééz._grG:1'nC{'-trswquash the créminai graceéfiings '"ia'u:r':--€:€!:é.&i§A 'iéy thfivwféépsndegzé aflégizig" ihefi, Qf iaygs 1 L:<1::;if:€§?i&:'.:Vi*;f ";3:f'C:;%.}:mz.,z%.i§ 85% cocaazzats, §€§f1{i€f Cecattnuis, bgglarza §3'a.n%:he§ 213$. fiyi irriifaiian E €8a '§'§";é:=:'e§<?;:'<i: E . . :3 , '"--._E'i:%;eE ihazif- E§3€re arts 32:} gissé gyeunég '£0 quash tbs _ p:fVQ*:é3.§&ing$ iii €,C.N€;, 'Q92/2é3{Z*é'§ pésiaééng 13:: ihfi EEE6 :3?
~ @256 €t2:z§ aasge {Jr.E)::.E 3,1: Q,:§§;'€::;€::;, Eazzmwgg. J1 \ ~ E-
z'3;{E{?O1"§§EE§§§}?, ihfi petitican V is «:fismiss€d.W_'f'~hé'*fifiészi 8912:': is iiim-{:{€a:§ :23 d§S§{}S€ " :_. = Efifififhfi €303: £333 @2235 5;? reztssipi; ;':$f ' ':%'<;g.}}l~g 95.; :'::fs< .:_,s:f§i€:*. J'§';¥ of ihe {iiziififfi-_.viR7ifi1§f'1 Six "