Karnataka High Court
Dr Hari Prasad vs The State Of Karnataka on 1 March, 2011
Author: V.Jagannathan
Bench: V.Jagannathan
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1%? '§'EiE I-EEGH CGURT OF KARNE3;'§E%.KA
CIRCUIT BENCH £3' DHARV\i"AD
DATED THIS THE :8'? mo; OF MARCH; 23:); H
BEFGRE _ V_k _
THE HONBLE MR. JUSTICE vi, .;..§;é;GA§€N}&'§§i2§§\§'_'
CRL.A.No.201 '2<'>.Q__§.[j 5
BETWEEN: T '
DR. HARE PRASAD; _
AGED ABQUT 34 YE:.ARs§, «_
350% SRINI\f;3:S RAG;
RESIDING AT N055, - V ,
T.D.LANE3, CO'1'TONPET,fi'
BANGALORE 5;@<>"QS'3
PETITIONER
{BY SR1. RAVIRAJ Ll,
AND:
1. THE STA'*§E:" 9? "
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- 2 _
JUDGMENT
The appellant is before this Cams: seeking L. '$26 pr<:xé:eed§:1g$ ifiitiaied by Eearned JMFC} V' Ncu3;' 12005 in respect 9f the offence pu.:'xishabic%g S.$ é=:<'4,':i.of'1..A 195 of the IPC.
'.2. Brief facts are that c<§21':;r§Vé gegcording sf evidence in S,C.Nc>.4/T Héessiorzs Judge, Dharwad while Siddawa wgo.Faakkn~appa_c§§fgg}§:~?. :';;n€d§; of <:;~,1t>'<:. in rsspect of Secition 498A and 302 of IPC; application filed by the pr0$ec:,i§3Lo:<1 {E16 C::?.C§, amé ardersd iélggi. Eh5,._%;:é§V§peEi5::nV§AA 3336: the Qrgfiamu "fsE}3;ppa D0'@'.aWa<i.;._V}:a§:_ §:e.<:é€:fi€é against as pa: Egan as 'abs gaid éws 7'* p€f$m1:~;-- bairgg §:'€fiC§0FS iéavg fgbgécaied 826 false fividfincs v 3§::*1é;'V:he:*éfQzje"' §aé.%r1s5; Sasséeas Jzzfiga Escigei 'ihé camgéaént Sé'<::ig::z1 344:} 8:? €r.?,C,, 32:1 §"§S§z€C'f; 3? the affezice '4"§:a;:";§.Shé:§'bie Liiidfif' Saatésa 195 :3? £315 §?C; againsi fins: 'Ewe : "--§}g::é::::'$ nameijz E:xB';«3:*ip:*a$§d S:3.S:i::EVa$§aQ iaggsefiazzt ,1?"E.;'3%f'€i::'1} ané Bézfiamzz. €§§a:§:=§3§ Sadaaigaée 3 / , i/M,» / ,2' M/(
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3' Pursuaaszt ':0 the csmpiaiz:-E: {edged 3:>}; the Sear:/23:23; Sessieng Jucige 1125 mai Cami referrsd the c§rr:pEai:_:r':.Vf:'{:_' ihff Station Officer under Section 3543} to inv€sI:iga.te V. {ha case as private cempiaint. FIR wa;s...:egiste:€éd"Aihxaf Ewe Doctors namely accused 'Dr§'E<¥.éL1'i:Vp;9'é.cséf:§:
So.S::ir1ivasra0 (appeflam: h€f€ifl}V>E1fici'aC{'j;:S€£i _No._2"'.__:f)':*.wRézmu "
Yellappa Dodawad. (now fieqrleasedky-ifiA."E'.iR»..N<>.M;5\;G..$52005 in respcsct 05 the offence und§'%1' {PC mad with Sectien 34 0f IPC. _
4. I hafisg vadvocate SriRaviraj C.PatiL appzieariing' a§;g:;§'iian: and Sri.Ar1ar:dkumar K. Navaigimath fog" resgandeat-Stata and gerugeé. *:%:;é §2&£:@rd;s" Sf f§'iiS {lag-6. E3; »S:c1bf'::i;i':5$ia:: $f the learzszesé é::32;:z2$§E Srifiavérag C. "'L»-Egtél, 3§pp:éari::fg'L:'i§r;5i* ihfi agpséiaai 113 $328,: $316 gmcaediags . §_-:;_é:éa:_$é ag3,i:é'si ms apgeélam are Eiafie :3 '$6 quaghed $3 "~::i¥::5.€%;-V':::aé§:'_« gratmcési Féfgiégg '%,R?E':&?;€?'€t3'Z" €§"h'§é'3E"$€f§1€§':§ is mads 37%:---.': ZV?:$ Eaagpiiai zeceyés ai E3:a:¢S~4A{'o} was rescefdsd 'E33,? 2313 .._ s;p.§>.:EEEa;s"z§: 5.3 gem zhé éagéyuctéan 5? his sugéréays 15,2 Qyfiazgg 'féfiggjpa §G<:§,5:waa'§, "$6 pmvfi ihig §a<:%: TQQEEE §§.§afi'§2b; %'$EEapg§§ 5'4».
-4, Bedawad v;<:*:*s éxaminsd as P'£~}?~E? 532$ the appeélanz was examined 33 P'i?v'~§2 in aesséens Case S9S.NO.'E/§;f2..Q7{3_4. Therefore ths questian of Ehe agpeflani:
evidence dares net arise. The Secend_g3:Qf;,1nd_-ji>i:'t'=3'f§;.réX2'a,fd is that in respesct; of applicatien filed :{.';):€1"
Cr.P.C_., it £3 incumbent an the }5af:~V..::f the VCc2uVfz-V_t€§._;:i:aké an "
inquiry and C0:/1:': <:an:1e:,. p.1"<it:€<.-':::i..v€e issue :1<3tic:e§ Therefore issuing receivi;3g the application under stanci ihe test Qf law. It is ifa cempiaint is to be filed a A'E$§é"'::'a"ii1diucted under Section 343 sf C:'*.P,§, file ferward is that in ercier E3 attra<;:: Secfgiarz E95 95 EC {ha vvégfaar Ag§<:§""€:":ffa§ft 533$ fabfiégaiéan csf ezréfiamca er fa)'i3:4§{:ua.ti:1i'g'TAfg'E»s§5e'~ éi§§{§sEHC€ shauéd ha with ifkififéi is ;:}m::13;:'e . "'{;:é:3**mIée:i{3::; 03? ;;ffé§3;C§€ punégizabie with §:?;11§f'i$QE'}1'7E2€ff: fer fife C11' "~£éi:;;:2':§':3a:'1:':2e%';.:.E0? a éierm Sf "5 :sf8£3;1f'<S er EIEQYE.
-- $§E}C€ the 6%/'id€i'1€€ gévegz €33; ?'§?%f~E2 afié ?'%§u'»E? zmd V"=.f£§x':i§€v €fi'":§f3E'8s'3Ei¥E€2"§i: as: EX,§~<i{bj wag 23$: gévsri w£é:h Ehe énéezztisn to §§'G€':§E"€ <:@:3v%::::§5;::, Sesiien EQE §§ EPQE déés :39? gs: atizacéfid and far all {begs rsasong the procsédirzgs initiated cemsequerzi ':9 thé compiaimt fiieé by :he Sessions Judge are? Eiable :3 be qu.aShed§ 7'. The above submissions are;'Js0Li'g'111: 3:) bc.$i,:ppv:ji'ted"'« by the learned counsel for the a.ppe11Véx:1A1::".1;3.y decisions in the Case Qf §{rishna pL;%;i»\/is. Sfietty reperted in 3,997 (2) Cri:fi4§.fi_ In Re:
AeK.Padma.nabhar1, (1) Crimes 653 and in the another Vs. Meenakshi Marx€w;;1hifi_4_"é;g:.1c1.'V"21fi5£he.i*"'1'e1:$£;>15*ted in (2oo5)4 scc 3370.
8. Gr; €he_VV6:hér._l§Ag2_:i&. éubm£ssion Of the Eeamed, High Cviimzzijfi {}<::f:;€i:?f::fi:<:::: Pié'ad;.e.:f.:'é3r {E18 Staté is that the asznplaiizi 2vas7u§e'dgéé. ;::--ar:{:€<:% Sessieas Juége after :"€ca§fiing af ESEQ4 335% She kiarzzed Jzrgdge was .. _;$§«:§§i§S;;§§eé éné mam? £25: ths said Sessésng C8;$€ had eviriéncé :3? p:i'@ii2;:;«::€§ fab2"%{:a'£5<:E §.?'%f';§€I1§:€ agzsi . 'shze campiaim: fiéeci b}; {is Earned S€S<S§C%f1S Juége Sscziésn 34$ (sf CEPBC is in §@I2s§na,::<:s 'xiii: ihe ésifécisigzcfi pig/Cad 32;: éihs abeva s€é3$§e:>::s cages '§'}:":€§§:5<:'::*5§ {V26 2:
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p:"s=:eedé,:":gs initiated E3»;-' ihe Esartzed {rial Judgé agains: the a;:.=p€E1ar1t for the offence undsr Section 295 Qf EPC §i@¢L~;: _:;Q: réquire an}? inferénce at the hands «sf EMS COUYL
9. Having heard bath Sides 1:'i'iéHqus:_si::i_o:r-1' *a,jh_é'tVifiVef"« the proceedings initiated against the agfpcfflant c a@i; heiii unsustainable in law ECL The learned a Compiaint under Section 340 4<f;:f-- ghe '(Sf the offence punishable in the course of his COIT1piaiI1j2thfiT3'é%3;r;%itI§:d_ has staisd that the entry in Ptsg Reiatigre m<:::h€:'-§:2-
Eagar" W513 maniauxsggb3e%fi%Lr#fi.:i}r« :.?fi'{*3 tbs §SSE§€ (:25 attested Qapy af fifiivfi .... sgsmpiaim aése says that PXEEEZ D::H.a:*'§.pAfa3a"d "Sv';'7<§,':§r§n§2?a3ra0 ggjppefiarzt hsréérz} has aisa =.:_3c§m§t:e"<E iE:a: 'E:é: }'§:1a§ made an €f§'E1":J an '$16 C363,? cu:
..V_Ti_m§~;f:%':;§:§:Z::>:1 *:gf":?E3.ég zgzmki héaé Lew, ?V:£»if? §::Ra::::.:z Yeiéajggpa 4'~.§'@«rié:;:%&35:é "'}'«'h€:*€€<>:'& tbs Esarneéi Saggiamg J%i§:0"€ Ead 5d 3239 . _ _ 5 g ':i7s::.r:j:>§aé7§z£ against Size E':/S Sastars {Gr fabficafing faise 1' L .._&f€¥»:7.::7§r;:5s2:":sz K = , xv' J , /20"""fl;/V 8 M42 Ni ii. The €'€J§dE3I"1C€i' giver: '$5: that @f '§'~.fv'O Egctsrs was in the Sessions Cage referrézfi ta by {its appeiianté Ceu;:s¢'i~.._4é;i:§ PW42 Br. Harépzasad S;'Q.SriI:§_vasrao {appe1}a.::£::.§§;é:*&§§'§':}f the eoursa of his svidence has stat¢~_:i..at p2aré£%"i{§'.';vA.:h'e_V €fl?;1':y' in EZ;:<;.D~4 namdy "informant Pfs. :: E'.61atiV'6 'f1TiO?;h€;_i',ifi~§.
law" was made by PW~12 and it "jwas " V made subsequent to $7v§.2e2.0Q3o 12, PXR/«E7 'AA'»~:VDLé§*iawad (now deceased.) in the éhisi at pa.ra~15 when he was at Ex.D-4(b) was made by figade any entry as to the ézzfsrrnant, ?'x?A§'?C_iL'§' {ha gaid €§1'{E°'}' aid this aarafs mid §'g;§'P';3§wi§ z;':;3.r;i étssif. E: is ih€f€f{}2'€ cigar thai eéfétriggj 3;: E223-5§»{b} Wag zzmée by the appsiiam 33 pa? ?}é'§?._Vi:':"s"r:3T1;;.{;:§<;§f:V af big $Up$E'i<:)1' 36., ?'\5§»~3;7, '£3, '¥Ef:é:. 3362:': aspeci £8, 0:3 Ezléiiag 35 3:323 czgmgféain:
4'~%;::2--d;E%_ figéiéiisn 34$ =35 ij::;9,{1 E336 'grief, §..:G1Ef"§ séraghz awags 'géfégesésd w§'?aE:: E116 mgiisr 8§3§ fegisieysé $26 £35186 as yyévais >.,.:éi§;:22j}i93::E. Sfisiiim": 33$ 8?? the §:z:?¢§ §"'§:§:E'}'i§i}f:S at 3:133 cisvasfi SEES: 'gm "M, cg"
"$49. Procedure in cages meniiened £23 seciiee 293.» {E} Whefs upea 35: appiieatéen I:::a§:iVe:,__' = E9 it in {his behaif er otherwise? any Ceuri: V epinien thai it is expedient in '(he intereeisv-e.f justice that an inquiry should bJe...r11'ade"ifiiciiecrey offence referred to in clause (b) Su;b+f3?ec":§ecn.'(E'-E ef:~-,, eectien 195, which appears "'V-have}? committed in or in re1ati0n"'~ve:€5'-e,a prc:ceedei_}r'1gs7~.biriVV that Ccur: or} as 'Lhe case resfjec.% a document produced V €351" in a proceeding in that CeL1.tfi;_ after such preiimi:1:ié=}{:V1"ir1c;1c1i::§;;.7if it thinks
(a) .... ;;§,%g.f:n_eiifig effect;
(E) __ :'c0:n§_>TIaint thereof in writing;
{:::} ' eencifif '§L:cv.fi"'§Y£{ ag£etz'aie ef {he first ciaee V V }:_~:%.;?i;1.§§uf;sci§ctian;
_;':8.}:e"""«.e.:;:}'7f§c:eie1i: seclzriiy fer flee '5'1~»jp '§>§.3i§"ance fer the accusecé beffeye Rriagéstraeéeg er' if %:?::e afiegedi ~':¥<343}3Eer:ce 1'3 119::-baiiable and ihe Ceigrt ihirzke ii f§,€{:€S;f§aff--J Se ':0 fie} serge file accuseei fig: 2::::s':e§;;; :3 each Eviegieiraieg 332$ {e} bind ever anj; eeeeczs éic agpeaz and give e'i?§§,€:":£€ 'eefeee each Magisifete. 2"
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14. Thersfere it is €i1€aE" fmm the abaxie :'::$nti§:1$ci pravésien that 'E?Vh€:f1€V€I' the appiicatisn is filed :2nd€:jS_§a~:;f:§<>n 349 in respect af Section E95 of EPC; the Cau:t__*a§§:§ hold preliminary inquizjy and th<3re<:;ft§r:x:0:*:3LéH%;>r3'_i;; can proceed with the: matter or :9 make s:%j§t:1i:>1éLi::€' writing and it sent to the Magisti'a%t£3..V_€tC.:;"In ~§._r1':<;:.f_:;Vé;i1¢: Ease " V :19 such preliminary inquiry was---«zfiadé-~..LAbefofe'vvmaféing the cemplaint in respect of an a§31;i§1§::2=;":.i_c>i:1 filéci "giti"<:?;e~r Section 349 $5 CIHRC.
15, In law has been dealt with by Iri;V1;'svhnappa ifs. Thoppaiah E§heit3; yepor:Aé{i_§:2. 369 whsrein if; hag been hgié 1:%1aif;.;'2k»r"Z?1,e:r%x a§§fi:~1ie';a:i@:: is f§€§ is inétiaée £226 pr'»3c€$ci§:1g:: 95¢?' ;;>é'°G._s€c::J;:e 303116 ef 223:3 iwétzzessss as far {he g{fe1:£"i::._1L:é.1§i$:* 19$ {:25 E933 tbs Cia:s:2:*'{ was §€qL:§§&§i :0 T:'z:aa.%«;e a::4"'3'.::£§;3éi"§' and Cfiliié :19? 32333 greceséeé E0 £33136 , {aggaéiéét ihfifii. E23 3336 Gaga dssiéed bf; Kemia High %i!8;S beer: haléd E:}:&': if a s:Gm§:E.a§:':%: is ':5: E5 féiad 1,§,§'1§.€E"
'-.,§s3:'::5?i§M:€: 34$ 6? i'ffi::P.C, 3 grééimifigyy éaqzgiry is 8. 2:21:23': E:":,:Y}é éi_L%i:e:e$ magi: 3:26: :5: pIi:::a-§a::'éa sass «:3? §:€§b=i'.:{'8;f€ faégs haeé @352 3 g 4, MW"
,7;
-35, maiier 0? S'§.3bS'{8:f2CEf. in anether Qeeisien ef ihe apex Ceuri reperted in {$200534 SCC 3?{} in the case ef Eqbe.1.. L$:flf:gh Mawcah end aneiher Vs. Meenakshi Marwah V. has been held that the bar weuld be 2;t:raeteC§'A.:hve_ sffences enumerated in Sectien 195(;1.)(b:§_(ii;}'T'ofiv been committed with respect tc>'a,_"dQeum"e:1<:Vaf€er been "
predueed or given in evidergee in sa---pi*@.e'e--eLdinge' Court and if Such offence is COII1fi'lV'§'£'!:CC'i~._f§T:'E'1";5;'Of""E{§"étS.VpfOdUCt§Gn or giving in evidence nQ'ee:i35p'E:;i.:::'b§; Ceuré weuld be
16. decisiergs :0 the ease on hand; 'ihe evieleféce PW~E'7 woaié ge :3 Shaw zhat ihe e4:;::t:;t..at §3x..§}%'4{b}V'aaV?as made by the appeiéearzt as per ghee igisféjizetiefg :;>'f«.._fP':?v'~}'?" Seeenééjg me eeeiiminargf inqizéiy was 'ezefitempiaied uader Seeiéen 34$ 55 C:'.P.€; efiii §reeeed§§:g"'§i?i:h the case eeiag regisieyefi gueegani to 4: .e:Vei::3"4;V.;3§ie:;§:V:e%:¢_§ea:§ge§3; under 3e:::§§e23_ 343% sf Cr.?3{§§ £3 a S€§'§QZ.}aS *~3:vé.M"i3§"1i':"T'if"I'I';\f;'if;~?'§fA": the ease, '§E*:é1"é3,§g the meet imperiarzt énfirmitg/* £1':
. ' *._§:%:e..jV:;:%fe§eee1:€:§{:::; eaee is iézai te eitfae: Seeiéeiz E95 ef the E?C:, vine eeé: ef Eeeféeeéiezz sf €"v'i§;€E'"§C$ er" faeséeaiing faise evédetzee Via"
g V ,/':'M *2,» eheuid be eimeé at with inierii fie gereeure eo::v§e':§e:} ef effeeee. in ethee wards P'VV~i,2 whe made an enfle:'Sem'e::;»é~at E.x,D~4(b} should have intended that the ezairy . weuhti be for the purpose of securing <::)fz1.Vi<;ti0r: $5519" 6'ffe:1e'e_V V' punishable with imprisonment for lifener1'§fnprie;«:::é'r::ie:;:'~ term of 37 years. In the instant " V were examined before the srial Qeeuft--.ifx~-.eA:he Seesiebs Case SEQNQQ4/2004, and the easxe'e::'de':1.éiif1::'
17. The said ef the entry at Ex.D~4(C); but etated by the learned Sessions ecquittai. Therefore, the queetierz of ingreéieeie ef Seeiécm.
335 ef the' ;iPC,e;:"e :i'e.:_é*r§ede eat. E«%, '---E'<;>.:f*:E:'e 2:beve eeesene the pfeeeediegs éeiiieteé ' Ve*--..ej,ge.ir::ei'é':§e epfeeééezét eeneeqzsaent 3:9 the eempiaint fééefi ueeer 34€«{§ ef C3195; eafiee: be eueeaizzed :2: éew eed "~eeee':e--e§egi§A'AEhe eeéei preeeedjege eye cgueeheei