SATHYENDRA CHOUDHARY @ SATHYA vs STATE OF KARNATAKA
- Court
- Karnataka High Court
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HC-KAR
NC: 2026:KHC:61281
WP No. 2777 of 2024
CNR: KAHC010041492024
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
TH
DATED THIS THE 4 DAY OF NOVEMBER, 2026
BEFORE
THE HON'BLE MR. JUSTICE T.P.VIVEKANANDA
WRIT PETITION NO. 2777 OF 2024 (GM-RES)
BETWEEN:
1. SATHYENDRA CHOUDHARY @ SATHYA
S/O GOPAL CHOUDHARY,
AGED ABOUT 48 YEARS,
R/AT VVMVP CAMPUS,
ST
21 KM, UDAYAPURA,
ART OF LIVING INTERNATIONAL CENTER,
KANAKAPURA ROAD, BENGALURU SOUTH,
BENGALURU - 560 082.
2. GANGADHAR,
C/O SHIVAYYAGANDADAMATA,
AGED ABOUT 38 YEARS,
R/AT SRI. SRIPUBLICATION TRUST,
ST
21 KM, VVMVP,KANAKAPURA ROAD,
BENGALURU SOUTH,
BENGALURU - 560 082.
3. VIJAY AGARWAL @ VIJAY SWAMIJI
S/O OM PRAKASH,
AGED ABOUT 42 YEARS,
R/AT NO.54,
VVMVP CAMPUS,
RAVI SHANKAR ASHRAM,
KANAKAPURA ROAD,
UDAYAPURA,BENGALURU SOUTH,
BENGALURU - 560 082.
4. KISHORE KUMAR PRASAD @ KISHORE,
S/O KASIRAM RAJENDRA PRASAD,
Digitally signed by
PREMCHANDRA M R
Location: HIGH
COURT OF
KARNATAKA
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AGED ABOUT 45 YEARS,
ND
R/AT NO.638, 2 CROSS,
RD
BEML LAYOUT, 3 STAGE,
RAJARAJESHWARINAGAR,
BENGALURU - 560 098.
5. NARENDRA SINGH LAMBA @ NARENDRA LAMBA,
S/O MAHAVIR SINGH,
AGED ABOUT 47 YEARS,
R/AT VVMVP CAMPUS,
ST
21 KM, UDAYAPURA,
ART OF LIVING INTERNATIONAL CENTER,
KANAKAPURA ROAD, BENGALURU SOUTH,
BENGALURU - 560 082.
6. KULVIR SINGH @ KULDEEP,
S/O DEENANATH,
AGED ABOUT 35 YEARS,
R./AT NO.5/1,TIARY POOL,
HOLI (186) CHAMBA,
HIMACHAL PRADESH - 176 309.
7. MANAK SHARMA M. V.,
S/O LATE M.S. VENKATAKRISHNA,
AGED ABOUT 44 YEARS,
R/AT SRI SRIGURUKUL,
VVMVP CAMPUS,
ST
21 KM, UDYAYAPURA,
ART OF LIVING INTERNATIONAL CENTER,
KANAKAPURA ROAD,
BENGALURU SOUTH,
BENGALURU - 560 082.
8. K. PRASAD,
S/O B. ANANTHAKRISHNA,
AGED ABOUT 53 YEARS,
TH
R/AT NO.1683, 6 MAIN,
RPC LAYOUT, VIJAYANAGAR,
BENGALURU NORTH - 560 040.
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WP No. 2777 of 2024
CNR: KAHC010041492024
9. SRI. RAGHU RAJANNA @ RAGHU SWAMIJI,
S/O T.S. RAJANNA,
AGED ABOUT 51 YEARS,
TH
R/AT NO.576, 16 CROSS,
TH
6 PHASE, J.P. NAGAR,
BENGALURU - 560 078.
10. SURESH BABU,
WORKING AS ASHRAM,
AGED ABOUT 54 YEARS,
R/AT ART OF LIVING INTERNATIONAL CENTER,
ST
21 KM, UDIPALYA,
KANAKAPURA MAIN ROAD,
UTTARAHALLI HOBLI,
BENGALURU SOUTH TALUK,
BENGALURU - 560 082.
11.
VINAY B HEGDE,
S/O BHASKAR G HEGDE,
AGED ABOUT 37 YEARS,
R/AT VVMVP CAMPUS,
ST
21 KM, UDAYAPURA,
ART OF LIVING INTERNATIONAL CENTER,
KANAKAPURA ROAD,
BENGALURU SOUTH,
BENGALURU - 560 082.
…PETITIONERS
(BY SRI. ROHITH B J., ADVOCATE)
AND:
1.
STATE OF KARNATAKA,
REPRESENTED BY SHO,
KAGALIPURA POLICE STATION,
RAMANAGAR DISTRICT,
THROUGH STATE PUBLIC PROSECUTOR,
HIGH COURT OF KARNATAKA,
BENGALURU - 560 001.
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WP No. 2777 of 2024
CNR: KAHC010041492024
2. THE TAHASILDAR,
BENGALURU SOUTH TALUK,
K.G.ROAD,
BENGALURU - 560 009.
…RESPONDENTS
(BY SRI. M. SRINIVAS KUMAR, HCGP)
THIS WRIT PETITION IS FILED UNDER ARTICLE 227 OF
THE CONSTITUTION OF INDIA, PRAYING TO QUASHING THE
IMPUGNED NOTICE BEARING NO.MAG/CR/(107)/03/23-24
DATED:17.11.2023 ISSUED BY THE R-2 TAHSILDAR WHICH IS
PRODUCED AT ANNXURE-E SO FAR AS ITS RELATES TO THE
PETITIONER WHO ARE MENTIONED AS RESPONDENT NO.15 TO
26 HEREIN AND ETC.
THIS PETITION, COMING ON FOR PRELIMINARY HEARING
B' GROUP, THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE T.P.VIVEKANANDA
ORAL ORDER
The petitioners are before this Court, calling in
question the notice dated 17.11.2023 issued by
respondent No.2, invoking the provisions of Section 107 of
the Code of Criminal Procedure, 1973, calling upon the
petitioners to show cause as to why they should not be
ordered to execute a bond for keeping the peace in the
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vicinity for a period of one year. The cause of action for
issuance of the impugned notice is the complaints
produced at Annexures-B and C.
2. The learned counsel appearing for the
petitioners submits that, on the date fixed for holding the
enquiry, pursuant to the impugned notice, one of the
noticees had appeared before respondent No.2 and sought
time to file the reply. Accordingly, the reply to the notice
was submitted on 10.01.2024 by petitioner No.2 herein.
Thereafter, no further proceedings have been conducted in
the light of the interim order passed by this Court.
3. It is the submission of the learned counsel for
the petitioners that the other petitioners except petitioner
No.2 may also be provided an opportunity to respond to
the impugned notice issued by respondent No.2 and upon
submission of the reply to the notice, respondent No.2
may proceed in the matter in accordance with law.
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NC: 2026:KHC:61281
WP No. 2777 of 2024
CNR: KAHC010041492024
4. The learned High Court Government Pleader
submits that the petitioners have approached this Court
challenging the show cause notice itself and that the
petition is premature, since no adverse order has been
passed by respondent No.2. Be that as it may, as could be
seen from the contents of the notice at Annexure-E, it is
clear that, before passing any orders under Section 107 of
Cr.P.C, respondent No.2 had called upon the petitioners to
show cause as to why an order to execute a bond for
keeping the peace should not be made. Therefore, the
impugned notice is in the nature of a show cause notice
and the petitioners are required to show cause as to why
the further action under Section 107 of the Cr.P.C, should
not be taken.
5. In that view of the matter, the petition is
,
disposed of permitting the petitioners to submit their
reply to the notice at Annexure-E dated 17.11.2023,
within a period of three weeks from the date of receipt of a
certified copy of this order and on such reply being filed by
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WP No. 2777 of 2024
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the petitioners, respondent No.2 shall conduct the enquiry
as contemplated under Section 107 of the Cr.P.C and
proceed in the matter.
All contentions of the parties are kept open to be
considered by respondent No.2.
Sd/-
(T.P.VIVEKANANDA)
JUDGE
PK
List No.: 1 Sl No.: 28