NANJAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner who admittedly happens to be an accused in five of the enlisted criminal cases is knocking at the doors of writ court with the following prayer:

(2.) Learned counsel for the petitioner argues that out of nine criminal cases enlisted in the Police Notice dtd. 20/6/2023 at Annexure-A, his client happens to be one of the accused in only five cases and that all they involve petty offences and therefore the proposal to enlist him as a Rowdy Sheeter is unsustainable. He draws attention of the court to the judgments of Co-ordinate Benches in his client's Criminal Petition No.6200/2022 disposed off on 8/2/2023 granting bail in Crime No.136/2021 and Criminal Petition No.813/2023 disposed off on 3/3/2023 quashing C.C.No.8653/2022.

(3.) Learned AGA on request appearing for the respondent-State vehemently opposes the petition making submission in justification of the proceedings in question. She takes the court through the judgment of Co-ordinate Bench in Criminal Petition No.6200/2022 which mentions about serious allegations of setting up a dead person as being alive and thereby causing sale of property by playing fraud & fabrication. She also highlights a spate of criminal cases which the petitioner has been facing, although one having been quashed by a Co-ordinate Bench in Criminal Petition No.813/2023. She adds that rowdy sheeting is a serious exercise which the jurisdictional police would undertake keeping in view the parameters fixed by this court in B.S.PRAKASH vs. STATE OF KARNATAKA & OTHERS, AIR 2022 KAR 155. So contending she seeks dismissal of the writ petition.