CHITHKALA MALLIKARJUN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner in Criminal Petition No.5753/2019 has prayed for quashing the entire proceedings initiated against the petitioner in C.C.No.30973/2018 (PCR No.14252/2018) on the file of the VIII Additional Chief Metropolitan Magistrate, Bangalore City (hereinafter for brevity referred to as 'the Trial Court'), for the offences punishable under Sections 499 and 500 Crl.P. No. 5753/2019 Crl.P. No. 5080/2019 of the Indian Penal Code, 1860 (hereinafter for brevity referred to as 'the IPC').

(2.) In Criminal Petition No.4079/2019 and Criminal Petition No.5080/2019, the petitioners have sought for quashing the entire proceedings as against them pending in C.C.No. 5344/2019, in the Trial Court for the offences punishable under Sections 499, 500, 504, and 506 of the IPC.

(3.) The criminal case, i.e. C.C.No.5344/2019 is for the offences punishable under Sections 499, 500, 504 and 506 of the IPC. The petitioner in Criminal Petition No. 4079/2019 has mentioned all these offences in his prayer column, whereas the petitioners in Criminal Petition No.5080/2019 have mentioned only Sections 499 and 500 of the IPC as the offences in C.C.No.5344/2019 in the prayer column. However, a perusal of the certified copy of the order dated 18-03-2019 passed in the matter by the Trial Court would go to show that, the Court has registered the said criminal case for the offences punishable under Sections 499, 500, 504 and 506 of the IPC.