GEETHA RAMESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These petitions are filed seeking to quash the complaint dated 20.04.2013 lodged by 2nd respondent before the 1st respondent and registration of the case in Crime No.77/2013 by the 1st respondent police/ Bengaluru Metropolitan Task Force (for short BMTF) for the offences punishable under Sections 120(B), 119, 167, 218, 406, 420 R/w 34 of Penal Code and Sec.192(A)(2)(7) of Karnataka Land Revenue Act.

(2.) Heard learned counsel for the petitioners and learned HCGP for respondent No.1. R2 is served and unrepresented.

(3.) Learned counsel for the petitioners at the outset has placed reliance on the decision of this Court in W.P.No.26160/2013(GM-RES) connected with Crl.P.No.2459/2013 and W.P.No.26162/2013(GM-RES) dated 26.09.2018 and submitted that a Coordinate Bench of this Court has already held that Bengaluru Metropolitan Task Force(for short 'BMTF') which registered the FIR in the instant case is not a "police station" in terms of Sec. 2(s) of Crimial P.C. and that BMTF ceased to be in force w.e.f. 18.3.2013 and therefore BMTF had no jurisdiction either to register the case against the petitioners or to investigate into the alleged offences and hence the proceedings initiated against the petitioners being without authority of law is stark abuse of process of court.