MOHAMMED AYATHULLA WASIM S/O MOHAMMED RUHULIA Vs. STATE PUBLIC PROSECUTOR HIGH COURT BUILDING BANGALORE BY VIVEKNAGAR POLICE STATION BANGALORE

JUDGEMENT

(1.) AS common question of fact and law arise for consideration in these petitions and since the petitioner in all these petitions is common, these petitions were heard together are being disposed of by this common order.

(2.) IN these petitions filed under Section 482 of Cr.P.C., the petitioner has sought for quashing the investigation by Viveknagar Police in Crime No. 146/2010, investigation by Pulakeshinagar in Crime No. 168/2010, investigation by Banasawadi Police in Crime No. 324/2010, and investigation by Pulakeshinagar Police in Crime No. 182/2010, interalia on the ground that he has been falsely implicated by the respective police, therefore the investigation by the Police in these cases are required to be quashed.

(3.) IT is the contention of the learned Counsel for the petitioner that in all these cases, the compliant filed before the police was against the unknown persons and during investigation the respective police have falsely implicated the petitioner. In Crime No. 146/2010 of Viveknagar police Station, the are investigating the case for the offence punishable under Section 380 IPC and in the other cases the offences alleged are punishable under Section 392 IPC. The I.O. after completing the investigating have filed the charge sheet and the matters are pending before the jurisdictional Magistrate far trial, No doubt the complaints filed in these cases before the police ware against the unknown persons as at that stage the respective complainant had no knowledge about the identity of the culprit, However according to the investigating officers, during the investigating the petitioner herein was apprehended and the incriminating materials were recorded at his instance and subsequently those articles have been identified by the respective complainant