Karnataka High Court
Buggareddy S/O Late Saireddy, vs Karnataka Lokayukta on 11 November, 2011
Author: Anand Byrareddy
Bench: Anand Byrareddy
E IN THE HIGH COURT OF KARNATAKA AT Bz3xNG'AL()RE DATED THIS 3"ffi1}AY OF N{)E"E§/IBER 20': 1 BEFORE:
THE HONBLE MR. IUSTICE ANAND Bymiz CRE'MiNAL 1>E.Tm0N No.8084 OFEE-O " ' .C£}f: 7' V * J CR.E_MiNAL Pf:i'1"1T}ON :VN<>.2éi2{) O{-?~:2().§{}-- k "
CRI'M"INAL 957mg): 'N'c;._8i~38 OFv2€}Ai;_Q' "
IN CRLPNO. 8()84f2{) '1 0
B BTW EEN:
Buggsireddy, % S/<>.La€e S'a.iréd£iy; V ' Ageyifi }-"t';i=F3.I"S§; ..
O<:<:upat§:)114'i'}¥r1<§'{<)rV 'ff:§héc§é: 'E nsp€<:t0z1, ReS;§dé11:. of: C%o$_$ N0. E ' ., z<5s.s.h<}ék:,.;*23gE::",. H2iEf21'Ef'{§§{}'§'"i'EV§'€§, . S«a1._E2:1:°j;' _ .&.PET§TE€3E\§E1R '{h§"'§. ..E':?E[::,§'i'1e&:hx-';>:§;:§ ,%%€E"ms;2Ee} A:~€3i;; "A _" §%<'§_.2':"§":'s!;'a%;;:E<;: §-{éE~::1ja;é.:kE::
'._E{:::'§:a:'~<5*.$€:1:a3<§ by Eézi';
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AND:
Ka1:'1"1zztz1E<z: La3kayL&kta1 P<>§i<:<:':., B6I.Ear'y, Repz"esen£t:d by:
The Special Public ProseL:ut0z_' if Kz;'zr11z:I.aka L<>'ka'yukm), High Court 01' E{2u*11atz1§<z1 Circuit. Bench, . L' 5 , ' Dharwad. -
(By Sh1*i.3ag21dis;h 'Patil, ,"3+.(;iV'()C{ifC) -
This C;*§1nir1z-"d Pc::tii_i«;);a is: f.%_'_l€d LIi1d_ei* §ec:.i'{5f:A._g'1$'§_2 0f§c0de_€)}f criminal} pr<>cedz.n'e, p1"213'ing"'-vL.:{3'~M.qu21sh---- .t i1'<:2. "En Crime No.7/2()E() re§,;.iste1'ed in Kaarnaéa-kvgt -..I_,<)k21§kuk_t:a Pcélice Station Be§Ia_z.'y fer the <>f'i'c3nc.c"s;'...puni.$?321bI.@1'usééigr Se<:1;i'()ri's§ 7,8,I3(E){d) Rfw 13(2) of P.C.A<.:t S"e<rV%.' 3.4 of§1'I::d$35" ,1?fén.z:_1 Code in which {he pe-tétionel' i133 been arr21yed'72.§_s; :.:iC<:i1se.d.VN:j'V,'2__ .¥3011s§equenE'iy, quash the entire: inx-'€st'igz1:_iL>n z_i;s'-.;;V§a:._t'iii(§n«31"7'is <:0ncer11<:<;i. Tfhésa C?ri:z3'ih'f51.}V Pc:.£_§{i'i.{);1.::; hawing been heard and r<:s<~:;:ved on (}3..! 1.20 zmii C{::z1'i_'i11g-- :3}:-.1'[_'o»r p;"<>n<)L:ncemc3ni {sf <}1"<:Ee1':; téaig (fay, {ha Ccymrt daéfi we $6.6.'-the-'V.f0_§11_owmg: -
' ..... .. V 'ihiféifi pet~E1?u'>:1s am Ezazzmi am i§iS§){'§§€(§ of ioggeihaz' §2;z%a'__i:'3_§;_.§f¢3;§§:;§ $1} $233 <;:<:n_":m:>:: %s§;u$:+; ma azfésga fgér c§:z2ss;i{.i<Ei°;::£<;2":, £5 (3
3. in Crimir1aI ?c.t.i.tic>n N<>.8{)84/2{')l(}. the peti.Ei<'>ne;' is 2:
'Mc';£c:::" \s'«:':h.i.cE@ 'In:'~;p<:cic:~:; agailiiéi Wham s§.m§I:1r 21IEc=3gz:ii<m:~; are maids and the mid petitiozz £1130 seszks to que_%;._1;i<3n the mai.m'air12:bi1ity 0f the pI'{)C<3€diI1gS on s;e'verz1i gxmarxdsg
4. Pet..it§<me;"s I and 2 in C:"iminaE P:*ti%i£1:i§'~N€.;.:Z»«1Ee2(3*!Z{LI'<iV.(} are Meamr 'V:-:--h.icEe I't'1s;p::ct{_>1's :,-1§a<§'»._vP€:'i{Tig'31ne1*..nu} is :'a.__ p;::iy-*a§e "
indi'vidua1_. The Police. Inspec':();';«. _Kax':1zii:1kz-g L<>§/;,_a£y:1..ktv2a.V;1?.V1BeEI2u7;,9', is said £0 have fiied 21 cqmplaintV_;agV;i'§§;s'£'{he pef%'i:-igggegjsi fflt' Gfifenctzs punishable: Lmdtzr Secti0 fi3 _8; with. S€C[i{)i'} 13(2) of the PC' 'Am. j£;(§j:'Eh_e€E:i'fTe<§'r--.Lh211 E153'.'EiEt(3' £'€C6i'€i3(3£ <:red%b1€: .%nf0maati0r1 that th§§.'()1?f§C-€I'S ':{;1L1»('E&jv'.._:i?IE...{4'}T.'--:': Check«P<)$t on Be.}Iary~Az2;1natpu1f _Piigh1I;ay wé5:c:_"<;ie;1i'a111{i..éfig'éuld teceiving iilegagi g_:'21{if'%§:21%;é0n from . :§<3:2*§-' <§éf%>;:¢::;*'s.:..« £0 ziiiéfigfié the v<:E':i.<:'£€:~; E0 paw; and an 'véséiiing the séaié :<;§;aTe:*:LT':i<1sii5";4:.§:;,:<jj' -E"§§€'i(§€ §§'§q'L'ii§"§6E§ wifi: {Em azcaxxexazfi §<_>2f:'j; :£;'§va:*s angi ii: figs; §Ef2e§':%._;ifé_=\3."*'§E:;1§ the c%§:3<:k«§:><:>$E 22:23; ':"21§d€i'i 2:32;? f*i:%j§:i3§iE1§1'§§£:§ z%.;*:1<m:1§ V n<:f5__::2<>§1é::3;r wags; E7€'3C{§"'>£fiI'{f€§ f§'{.>§."§'§ Eh': p{f§§E§€}E"%é'3§'§% 232-'§*:%<:h Eéiéi,
7.:::::é::!<'%:.:;_:.%':%:;% fan' &i?é.":.{§ E§'::::°s:f'{>r:':§ c:€f:T;:':a:E. ;>:°z:=<::-?.:3:§é§":gsg 212$ Etzgeiz ira_iti.z2t:,=,<i. Thi$ £3 mugiit :0 be qu.c3sti.c.:ned in the £1b{§'v'€ p?<.>c<3edi:*:gs;K
3. The Itiélflléid <:<3un3€:I_ a;}peaI.'i;_1_g for the pei.iti0m3;:_:i_; to <:zmvas:§ {he fc:I_I<>wi11g gr0u11<is:-
'That the <:<>mpI_air1'{ $1213 been lodged Ptfaiicrz and it is; crexitezadzxi {hat uncier;"Séc:ti:.>11 '.1? $21' PC'f':ci,"'A{he1'. said L()kayukt21 Paiice would ham: rig} §2;:ri_sd.iC!:>'Ev<;'s}"to'ini€e's:tég;i:te 2111}; case under the pm\;E.3i<)f1'::;u in" t¥1eV"~_A{:?:-V-as ;:t'I1e1*e E3 no auti.a<>1'isation_, under w%i'_iC'h_ thé sglid wuid have acied in terms 9'3"V"'S*a<;;{1ij:;»)za It is next cozaterlded that the L<>E<21}-=1;i'i<t:;i.P<3'ii(:e'A§.;§;>1iT1d.._:€1<:E<..--{>n1y in aéé 0f the: Office 9%' the L()k2,:}.='uki2: é;1*1<i_ a:::.,i'nvé:s:tif§i1:i<?r1.1 can be izmnchaci {ifidfif S$c.ti~:m 9 V' eyfi-%1:é ?§<E.21:'r'1.:s,:ak;: i{§'§€€£yuk%t2: EKCE? E984 {h€:_:"e§2%21;§'i:3z' :*efe1*:':3-é to gm,' EEé¢:v..f§<Vi, '%_.[¢':.',v%'{>;" b:"<:v§ijs,:} imijg if iémycé is 9: c<>r:§§;>i_ai.nE :":":a{E€ ii} EE2a;¥"'«§;:'>§;_;%;;;w:.E<;f;*; 0:' E,§;3;1§<'::E<::jgui<_{;: ;«.-am? in :%:£: E7z§;'}§'x'€3Z'"};C€ {tsf £2335 saztsii e;1:s}E§}'§f;§§.§'§E=4 "£E';:'::':: $9 pm%:%$§:%:: w§::5:_°::E};: {Es §,e;}_E<;:::g:.,:§<_§;: i3£'£§:::: 'g.=a>é.'é'§{§ 2-%.::%:' 2'::"::i?<3_2' :2 §i%.i{}-§"'§'E€Z?E{§ §;a.m»~*::2° 32 _;>;:f<'}c::::3s;§i::§;; {£3 <:.:>z":<}§z1<:§ an §nvastigati.<):3 and thewaftar :0 i:1%ti_aie pmceedings bfifflffi the C(}1'1'}p6[€'§"§.¥L <:m3rL 'ft: is furiher contended that the alleged raid conductéd by the L<>E<a§;'uI~:ta Poiice and the seizums effected of 11fi21C{Z€}'LV}V.I"1'{§'ff-3*,_i%i3{}I"1€3j/ from. the peti_ti0ne1f.9 and further se:a1'ch of the h0u$?:{pr¢ArI§iIsé's getitioners are not actions which:';éé:fe"'.3r:5n;£em;:1_⁢«{i Vu:;;{Er::r"1the7. procedure pretscribeci for su»L_:h_ se;1i?<:§\§".V_;;;2d 'V 'thg pr0'vi:~:-icyns of the L,-okzzyukia Ru.1é§.~ _:3g,i,;§1;éVpr(3ceduf+e is in Vi0fi.ati0n {if the It is furtheyg c<)nte§.(f.e £i_ éhe compiaini wouid indicate i_}12zt.Vtii«i*:¥'%:_ n'0._§i:.i.;_a;21 facie case mzicie 0111; for affences punishabie uVa':{ie'f~ S'€<§ti;<}§§::L.7 am 13 9f the PC Act as it was inc:§;fiVbe~nt £0 Eiammnsmzte that i:he::'e was; 3 <ie.mar1{E ami Effiaifiipi 0f » § §'i:€:ga§.. girzit'§f§i:'a§£0n. '$32' {$36 §€ti:§.0:3.e:'s;, whey 3.1%: gaicé £0 be pubiic .§3:3I"%i£§{'EES' 231;? 3:: size $36366 of an}; E3§'{}C€i§'z.Zf£3 2:3 gxznéampiaieé bfimgé. §<3.---_'iE(>'w€:ii, ii: {3ZiEE£'§{}E §€ ségiid Swat. mare wag _;_>;"§;_".:1;2: faaée :f§a2;éi'::«r%_23;E, <12': SE6 baagig G? wisécég '§z,:2'é:E":s:" §%§"i}£3-if-fiéiifigifi ésaéagééi haafs __?3e$z"; Eaéaaaz zggzgénsz ms petéticszsa-rs.
E' it is; further contended that SiI3C€ the complaint, which 3.3 flied by the Lztskayukta Police mach after the P»:>1.ice had aha-sez";. iii} act en the aliegeai informatmn received, without fi1ing 'a: report with {he jmiszdécticzmai Cmart, and on {he basisjwezf'VVé_i_aie;1ienis recerded in the Ceurse ef alleged in\='eStigaI§e»n.:ES, "E¥jerefG3§e,--« complaint which is based an statezner;-tsz%:E1eged.Ij;f- 'é::e_Athe"' Pelice in the c0L1.r:'se of inves'-f.i ga.§ier1 firzrix 1here'f0 Ieg'~ctL):;I:i netbe acted upon as the said CQTHp1fiiHVt..§=€$-€.H_ 'w_eu1d'be--h_ii Section 162 of the Cz'i_m.inaE Procedmee~Cé;de}.V{vhefe:ij1:;fte§ referred :0 as 'me CLPC' for brev'2;é§y}__i 67 Pe1" _e(rfi';"srgi,'e».t§§e.. }e_a.2"ned Counsel appearing for the re3pc}ncientS'~. w'Qa;i';§ d~!faW"VaEtez1ti0n :0 the relevant N0t:ific.a:%£m, 3 V' _ w";ée£fe%:gA}i i%:veA.S€ate G{§ve:"nmez':?t , in ierms of CEa:ease{sj: cf Seetier; 2 'e§.éhe deeiareé {he e{m<:er_2':e<E Le§:a}?u§<:a ?eE§<:e Staflen a:<;=~._g. S%2:%':§e:} zmci yet aneihez' Nefiéfieaiiezz, wherebjg aié .§E},§§§€f€3§£3%§:S elf' ?e'§é<:e- ef she Sffiee {sf zhe Kzzrfizziaka Leiaayzskéa ':§3.:;i's-"e' eeea <ii.':.ZE§T§{"}§"§S€(i fer the §?1£I.'§)€}.'€%€§':§ {if iihe firs: Pr<3%:-*i$<> fie ?' 5 I.{} Sectiazr: 17 0f the PC Act, subjéici to me geneiui zmd ()\-'€Z"-£,lU :::mt1"<.:} and s':5pe.rvis;i<>11 by tbs L{3I;«:ay'L':i<ta at Upii1(}§<£§j.:'v1i.§(€.§i;'£319 the may be. It is pointed out that the Lc;>§<z1yt3I<'t:3_._-P5<3Ii:;i€:--. no 3 Poiicsz Station and is cQ;.z.fer:';?d ;¢m;h'%;::i;} tI'3a,'_*ge.E:.€ré..iL. p(>w<:z's of .21 Poiice. Station as cfr:>§§t:e_ri"i}f>§até'cE_vA'E-av "¥".he de3igt1ati0n of _Lc>§<21yukt.a 'P_i>"}~i_c:e Sta1.Ei(>n._ §$7n'ééi'eIy fbr ide-n_t.i.ficati:>n_ pu:"pusesf ~..Th€rs;"'1's'Az:ic,> i'§';zi._ic21tim'i"€:_i[hes: ur1<i6.:' the Lakay-'L1§<ta Act 91" Lliédfif the:-lP:C L;{--'x'{i?:'v{h;:1t t'}i:::'.Lt:.kayuk{a Police are, in any 1n_annej',"iifitiefi:-c:E__ t':~:_31'2*:; éz§'v¢'St-i'g3t_i.I1fg the ailszgatiori Gf an offence pM2§sh.;;b_1e u'§:rie_i*-'Seqfixzriz V1g7"0_f' the PC Act, when the P<)Iice:':Inspecidr"CftheL:§'kva1_yT::k:a Poiice Statimz in questieun has been dui}--'"£:;2£h<)ri_§ed' 'aS {r::(;;";;i:'ed under the First Proviso to Section. E? £Ea'~;9C pmvi.§;§{>ns of the PC Act amt: i§":<iep¢n<ieni: <_>:f » p:"{3$jis%.{}s1:§é?;'2§_t%1e L<>kayuk:a Ac: Thé aridgtzzwur 02"; aha gjzm of §:Et:~;::: §:'{}E§fl'S€Tv§.:f€'§'§' {E23 p:':E'iti:'}:1:::fs5 R3 :<;'::%>§':'2._%€ '£.ha'{ gimaé: 2&6 e;::?;§:c€.:":2;5d Pa%.§c:<:*:~ S:_:;aE;.%<..>§: is :3 E175}-;;¥;j=3;*:;§<;'a;a P<;>E.§:':.$ S*;.;-:fi;:E<:'s:":§ {£26 §}E"€}{3€{§%.,i§f'5 %§':::;a'>%':::§ 2:2; i::'a~="$s;iéi%;'z€;%{::% <3? <;x}::1§fi,;:.1i::§s 'd§"§§£.¥' $23 a E,f<>E.<;2:}.?22E<:.;:: A<;:E wakuiafi m-":<:::--.ss.:~';z;%.:'§§:,=-' Ezzwa is; be <:{';m_§:E§.e{i xvii}: zéfi respect of a c<m1pE_ai.m under Secticm .1?' of the PC Act. is a glass: plzwed (>21 {he :'a:£::::var1_t' pr<':visi<ms which is: me: %"'<):'th{:{:'r:1.é:1g sand thizrefzfzra, it <::>;2tende<;i {hat tI1<;:1"e was no imp::gj_1'1:3ér1t:4*f0:=Vtht: Police to Imve investigated and hax-'i1'1g aMc__té:"(3., _§n ft}~1r;~:' :'ti;,m:_j:<?::"=_
8.f{)3't3S3.id and having 1'_'i..ied 3. <:(>m'p1a_in_ft 'un*_th€:{'b;é.s'§.g«.,g3fAyfihichk. further proceedin.gs have bee11.i11i§iate{i".. ' in this 1-egéilfi, 1»6.§.i£':¥"1C€ D§:§§isi(>n Bench Jmigfneflt if? V'*"-fit Petiti£);R.-i&;V:'i13'V'5;'LP anti c(§m'at3Cted cases dec.ided on 18.3 v.! z;.r:1i';a«':1'1:iCi;; .._:h'£'1$.A..1v3fE3V€:3:..:f.i:'.vfig§1_(':W€{§. in Crimina} Petition EHECB is 21150 pissed on a 'case in V'C'.,E€;_z}2gcz'.s«wEz.r2z_ain}: vs. Karzmiczka Loicczgmkza, AIR 3998 SC §t. _i"s c<3V:'é't¢nda<.i that there my infi.rmit§; which wc::'é§{§ vitézste 3:h--3_gg;':>g%eedings,, as giairsd in ma": peimczn, in ihe ' V£€1»':::pE.a1_§:'1:M E11.-:i;="év:%g; beam i{§&§.»_Z€€§ 011 {he %>::::~;i:<. ef infk}rmatEs:>11 gafizersd En "£E_§<: <:.¢:§§%:j::::*:T:' 05 _%§:vss';:igz:Eé<3n. T216 %;3{§E":€iEflE§{3§."§ {hm me:-: 'aha: c:>:'r:;;>~i;é.§:§i: fig 22%.': SEQZEEEEEEEEEES 2,%:'§.':§:;¥;r: 2:55 _:%.>.<:<";:*<'i::;"%:§ iézz the <:<_'j::%%f:1':& :35 §§":a='&$E%g;1:%<?:;:, mg: same 22v<>':.2E.:i E323 Ezéi by :§::':a:E2.a::1 {Ff éhs: C;"?C a c:}::%:e:::§@§:,€ Em': gzgméaé 33$ :"2.E'§E§é'5{§ in iI§.éE§%§'§i;€ 3:: {:35 M é :"11eri_t;<; of the C2186, at £119; rr::Ez::vzu1£ poirat of iime and it is not an infi.rmét§,~* whicirx would viiéate the satire pr(>ceedir1gs ami ceuld at best, be raised as a dtzfenca in pL12'suz1de {hrs Court t<.>"'d:'2w;-' an €1{{V€-{S6 infere:z.c€ again;~';£. the respzmdeuts 21 c0n.tc3nti0n is tenabie and thezfefme, w-"<>uEd seak, <1)? t.be'__ ;:>etiti011s.
7. In the Eight of the. é,1Ef5{3-'\,»'€:4".;+_i\-'{\\q4-~{T_§$fi.{€I1Eir},g§\J3.;V%ff}'%fl of thé prox-'isio11s of {he t'[r:fi: :R:L}Ee$ ihere<>f, {here is no r(~:f€:1'e;.1<:e to e:1"é2$;..iV:rj;:3_A pf Lokayukta Police. The1fe.f0r6T; 2iffi;3':1:"e'a:{"t?121i'iE§e"'j5<>1.ica f()FC€*- p1"m-*icfed for the assista"'r;.<:é and z1ic.i §>§ i'i:«::.T'€}ffi~<:e of the L<)kz:§;ukt;1 continue {:3 be thé: ge_;1<::.;:aE p:}}ia:e_f.:>1'cTcm ijnly for iihii pL1:°p0s;=:: <3?' 1:d€iE§if§C2}.U'{}§E9 the 'Ptfiiéie3-.SAm%i'i::;n £3 :*:3i"é:*:*e<§ ':0 as: a La>§<;1yuE_<:.t2: i_3<>Eé<..:e, Stazéim. it is :::VE,si,=:'7; §£§$':a:j.E>§€"'~€§.é'£iE {he 2>a;:i:;'k' em:'La${::::% {<13 'abet .L<";E§_'2?:§,«"21E<L£a. ?<>Eé£::3. S§'£t§ia>§%__'i?:>uT§<§ '§€Z'£'x-":'Z' ifiiie :':;}m":2 €21)? {he said P<;>E.%{:$ Stziéiésm {£3 ac': as (-
' Lg¢:'';é:'::'% §{?%fi:i.3%ii3 i.~;:;:.%;%s;I1 {£3 @232': 232% <:{>2z2:;sE;:i:2:.s; 2,-'3i"i§ 2"::~p{.:»ms; £2':
-:°:§:<.'§::<:E a;>:i" §;:%t§1<3:" :;>§'£":::":<:.e:::,' é:§>:":"éi"§'é§E.z3iE 2szii:'E1%_:2 i.E§.~; §'::;€é:>:<§§§:§%s;>::; §;:s;;<f:"§';::' ya?' £ as tize pmvisicm:-3 of the PC Aci is; <:<>§3c{a1'ne<.i, by vi.t'tLu3 czsf ihs E'€(i>£if'iL:9a:i.0;: égmcd by the State (}<3v<3r:zme11t. {ha pmsger béfiiiig {~:r:t:'us;I:es:i and the L(>k&yL:kt.;1 Poiice Station being ;«.1_u$h2i;1f4is:»:d for pu1"p<:sses: of the First Pmvisca to Section E7. inv€st;'i;;.a1«¥.i§>fi__:'iéagc}the infmmatiam raceivecf and action taken. the:"e«:.>a3 c3é§.:_1_0ib_e~ .s'21i';:l" {<5 irreguiar or iiiegaf. Themforez, the :«,1 rg;u:z_1 en{ ;b:e}'1a1i"'~.. of the: p{--:titic311€:rs that {he L<}kayL1Is;t&VP_<)1:ii:Vé S!:21ti'<}v:a C£ii"i~ <§r%I§'-'~~.;iC§_§:1. terms of the pmcedure pre$crib'<:d"i'7s)1' the (nf"r'":£:<:':T t'i*v1eVVL<>kayukté1, to irivestégatc inn) 3 _.compl2';Vim ':«3.S "'_i?I'£3x-'i.déd -_f'(>;i." ands: the Lokayukm _A<:t is n<':--t._:':e11:::bI<: .ihs;.o't7z1i"a_as {he inve--st§ga£§0:1 c0nd:ir:te-d in V}L't'.'§",'§f.'3'~(3_{.Ei.'~'(3f~.§Sfif€'13€?€'f$ un<.i::.r the provisions of the PC Act in E;s:~:":~'1:"ns :>:f°Se'iiti<3»~s§.°'i5?4 cf the Act. The L<3k21yukta ?0Iic:c: Sm€.§{<::1 Laértiag ':z:2.:§e:* the 2-1u§E:@:'§E'_s: anfi ge1f1@.:':.1I s:2parvisi<}i2 av?' she ' L'<':i<;;1;»_«*--z;Vi<':::;<._;{£;é3$ :.':<>'£ <;i%3tz"a<:t frazmz €.hié~;~; p€.}$§iE§(}i'} sf E2J;Vs--" that Kim: .E.;:§§'kEi:§£EEE{{§;iU?{§:§fiC€ Staiiim a>~:'<::§§<§ €<f>:1§%:f:L::: {:3 be 2,: §3o':i::_:.::. Siaiiéaeg in {Erie ~:_;;fii' ':_2w;, The f'un::€i<_>:":s«; Exiizig 1"ii¢s';E,rict€a'% Ea aaicé and zasgisi {E16 .':3;::§<%z2 :5.-=<.}:sEé;§ h.;-am: :.;.r;":: {§.§E§iE§'§'ii§£'ii :;-E"§"::<:§ §i."2.§<»i'§.'§'§iET aha §2<::2s;<:e:'§ as? M 5 {he <;>f'{iL:<2;* of the Palms Simian is c<.me::e:"r1e:d. Therefzbraz, there 38 no Imam ia the: sevmal §g:1'<.:~Lmds argcd.
One Oihéii' conientiorw as {O the compiaint bazfingé 61."; 'the- basis of stzztezmnts :"ec.<i)1'de.d flaring;i:.E'::c:_c0L::.;"Sé'bi?i'1'.»véSf_§_ga:iQn ' 21139 not an infirm_ity which would géAt<:~?'f_hejr<>(§'t{if IhcA2nf;i'tt£; z'"eVen. if it is found to be. tenable. Th.i-s_ Ca_n at b'::s_: rm,rz:.isé'dmiciéflazzcé' 21:1; an §.1'.1fegularit§; which wQL1l.d 's7.'v'2:'1*Ié1j't €I';»:i=:. couzf beiaxéx to draw an adverse iF}f€I"€I]Ci;E {if the ?'(>E§c:'e7'Eéav.i.nLg--fgscjicj-gi in the f¥iE;11'1E.1€I' as in<ii.c;:t<3.d, §z~x%{hg>i_1--i Si1bi"If.§E.fi1"1g«.ii i'€§pQ1fi to the Jurisd_i{:tiona1 M21giSt:'ate€at t_h"c:--_'.c§é.fi%.r;:sf";§§;i:i{"-:).'1F ti.i';j1e"and having chosen to do 50 by vsf:';},s' cf VC'<;»7:.;2~pIi1'ir1»t'after'having £1C'a'€d on the irzitiative as c<)znp1;:_i11'e:i by t§_1"<2._ ;5ct:ti:§fi::r3. This <:ar1r:ot be :1 ground ':0 quash th5:V«.::§<>Ccedings" 'I<13;§(v:E..§'11'i_-.f€~'.§5(}'f1f1{ of ti1":':':: TE1_:3:fef~:>:°a {E/:<~:::*e is ac; Ifififfifi ' é§':":.§1esva §;';:?:§i%;i{'>v;:.$ and {he :=_;:«.m'?se 3:21:16} :i%3mi.:§.<;ed..