Shamanur Shivashankarappa vs M/S.India Sugars And Refineries Ltd. on 17 February, 2011

[Cites 5, Cited by 8]

Karnataka High Court

Shamanur Shivashankarappa vs M/S.India Sugars And Refineries Ltd. on 17 February, 2011

Bench: Anand Byrareddy

EN TimIE HIGH COURT 0? KARNA_'El";é;,:§:§ ./.1:  T T

CIRCUET BENCH iATj§HAR2vgD.%   % _   
QATED THIS mg WDAY oF'.§E§3VRL:A:;3€,A2G«1 2"  =

BE15<;>1:E._

THE HON'BLE MR. §USTICE}'1,__"AND Ba<Rg§R§:DDY

Crl.P.'712-4/2010 C/W '(::"<I_4.P%'§*72:§6)2(»1t)';% «CRL.P.8151/2009

CrI.P.7124/2010:.~.
BETWEEN: '" 

1.

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& CRiL;P.*;39*3/2010  

Sri ShV'3m:u3uf "Shiyasi:.aﬁi--:afa,ppé1,  '
Directoag  3  ~  
 'Suga;E"C01:1}5ahy Limited.
Door ?$0,VZ'53'*!/3;;  "B' Block:
Davan-age1'e~S'7_?.O04?" ~ . 

Kar1'1?e.:_ak3. V' V 

; 'EVEKS Davaflgéfé Sugar Company Limiteé,
_4 §<;:;:pan§§"'{evg.:;§.3:€:ed under the
« , 3 ' :sf0%y'§3i{;:;}s of the Ccsmpanies Act, 1956?
 _ha-:;§_§i;gS its'-Rsgd Gfﬁce at Kukkavadaﬁ

  «i)?'23.*£%'¢:f%1gs:::fé':;.:'ep:*es€::£:5d by §t§

Ma:ag*i_.::g Diredzor

 S:'i S§*:'émam;r Shévasizagziiarappa ﬁarzesie.

;  S:§Sha1*:":a;1z2: Sh%::a,3ha§%<a:*a§pa Ga:1es%:,
_ "A.E§»€a%:§,g§::g Bi:*e§'{§:;
ix/€53 Lﬂavgiigeie ﬁzégaz' [email protected]§! iié.

D501' E'*€e.2é34, M.C.€ $8' BE@(:ti<3



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Davar:agere«S7"§ §$4§
Karnataka.

Sri I<;a§idevapura Puttatiah Surendzanathﬁ

Ncminee Direc:I01;  _ .
Mfg VDavang€1*e Sugar Company Limited,' "  " ~-- U , 
145, 6*' Main, 7"" Cross,   ._  " 
HMT Layout, Vishwaraiah Nagar,  A. 
BangaI0re~56O G32.  

Sri Shamanur Mallikarj una "'*  
Shivashankarappa,;DirectQ:x---  ' _
M/s Davangere Sugf3i*~..Co1.hpaay §_;_i3'.1iiii€'d,
Door No.2633/1, * "  *  L  A. 
MCC 'B' Block,  
Davanagé:v1'e:%&S?'.7 OQ4, V 
Karnatakii. 55>' "  V

Sri Sham hL1¥i?_:Shi"xap§§é1--jay§ihna:;

S Da*~/aVﬁg-Sm:SV:;ga1§C0rngi«any Limited:
Shamanur Mm;  s::>ns,
Chewkipei? V "

£).aVanag<~%1f6--'§  CG} .
.»«.§{a:'1';atai<a, " 

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AND;

E\/ifs Enﬁia Sugazs and Reﬁneries Limited?

Having its Registersd Office at:
Chitwadigig

H<;3speI:--583 2} L,   4

Bellary DiS!:rict,

Represented by

Sri Shivakumar,  
S/0 Veeranna, aged about 50 yeai°--$,""
Manager (PR & D). 

{By Sri Ravi Ba Naik, S:9.i'3.;§i:nAs{:1 ﬁ;j;:'  Y 

Sri H.N. Shashidhar & Youvmi Raje>:h,.,A

 ~ A _' Resfgondeni

This Cri::1"'13:1_a2:§:I'_- .PetLAti01€1'iTg f'i«1véi::' '.1;_1r:::i_.e1;Vf'Section 482 of the
Code of C1'*:§.mir41agi'; _Erucedurg,  praying to quash the
proceedings: in  No.32f2009. Q-r1 theﬁle of the Court of the

SEC ,

Cr1.P.723ék2::§;__:   

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V' A.  §::'gga;a>aih§§
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Civil JuJd,g_<:V _(3"r.Dn;}-: C 'VV«i.dV¢WAi1nexure~C at Hospet, and



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Sfi S%:amem:r Shivashasiaaragepa Garzeehﬁ
Birecter ef

M/{'5 Shamanur Sugar Cempany Lid.
D001" Ne.2634, M.C.C 'B' BIo;:--k;' 
DaVanagere~57? 004$ V 
Karnataka, India.

3 Sri Shamanur Shix;ashanka1'a:ﬁ;3a,

Chairman of M/S Shamanu_rf__S'u.ga2<.

Company Limited;   "  j  

Door N<3.263 1/1,  .'.B--'_ E--1e.ck;--   " 

Davangere-577 O04. '     =

Karnataka,'_h';ci.ia   3   Petitioners
(By Shri p;~a1bm:;ng[Neava¢1g;_; ;zxd«»zo¢lam}e
AND;  --------    M ' «
M/s Indi 'a_ASi1gai'3   Limited,
Having its Registered c e-- gﬁ:

Chitwadigi, " _ "V
Hospeft-'S83 21 1;" ~ 

 '~   ' ..... .. 7

Represented  Manager (Saﬁes & Adina)

 gﬁgfi} Phani Shag

Sic: "2;...VeGe1p:3u§'a;is;:*Esfii1a§ aged abea': 53 years?

{SR »QfﬁcVers_ Li:-Qierzy,

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   Reuvi Be Naikg SF,C?<}L§.IES£i'§ fer
" _ E-'igyaiiaﬁé Evie Sandi Asian)

ﬁzig Crimégaé ?e':iE§er: és fieé {§§"§§€§ Seeiieiz 48.? £3? Sée

uffjede 95 €?§:§§E§}""18;j P§eee§1::*e;, §§7'3§ gerajgégig 'ie quegh ﬁle
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CRL.LP.N0.8I5I/2009: 

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BETWEEN:   -

M/As Siruguppa Sugars & chem"m1:~L:d,  '
A pubiic limited company, -incorjioraied
Company under the Compafﬁes Act,  '  "
Having its registered Ofﬁce"'«._ V 

At: Nohivalaya BVu"iEg_1ing,.="W ' .:  

:11 F100;; Block A36"3Y"--ath.:1~;1j'E§é:}aj" 
Chennai, having its Of-ﬁC€.V31V  V' 
Deslnantlrﬂfamilnaidug"*ff " 
Represerit'et?;b.3'/ Di"r,eC:0r'  V 

Sri Kf;:n1:ate§h.:a§{af' Raga'-:'_ar;da;7a} ivisreehari.
ven1;ati<r%1'%sh:--; Raej'Yamdapa1V1_i.<;i'eeha1*i,
I?V)i:*=::<;tij:;.§\/I/is 'S4i1'u.g;;'1ppa Sugars. 82; Chémicals Ltd;
Y'-andapalIistécha:¢i,'a.__* ' '

 Mayura VSsgggfs«.L':d'§.

Br: Kadriga? - 

é 'C§1i.tt:;>r Di$::*iC:
' *g&§%.M§.--52? é4"::;-- ---------- 
" ~  3{?.vam3.:hTem._;&ra Rag Kaéﬁénai,
 '?:»iI}5s..' S"i:1.g:g;::;:2§a Szggars 3:: Ckamicais iigi
""%'N§L2vi?g'j  C1933, E} A EX/E333,
 A.j}':~£2;§3§3a iaygug

Eekind %<§:r§F §%ria2:§akQ§a§3
E'vi3.§a§%:ai:gE%§?

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4. Aghek K3uS§'1§<;, Direeier.

M53 Siruguppa Sugars and Chemieais Lid.
NO5G«-Z5 Shobha Apartment,

No. i 3, GMR Layout?

Beddalahaliy, Sanjayanagar,

Banga10re~56O 094. ~--...A4_}?"eti'L§{§r:e:s:R'  

(By Sri Prabhuling K. Na&fadgi=:A:Ady4}.fiv  {R 'V R
AND: A

M/s India Sugars and Reﬁneries L_i_fﬁi:_ed.,_V_

Having its Registered Office at:_7 K R 
Chitwadigiﬁ Hospet-583 2:? ii ,
Bellary District,  V _ u --
Represented by its V1'v1anag;ei9¥F -- _ V_

Sri.P. S. Krishr;em§;2fih;:,  3   * 
S/0 PK, SoL:;id3r__Raj--:é1;1,Vage.__ 4.8 years,  '

R/0 Chitwadigi 7H~:'§Spei '   ._ '  Respondent

(By srikayi 'Srs'Ceii:1_se1 for
Sri Dayafnand M, Baﬁidi 

,,._§f§i*2ie':: Ceiaﬁizzaé Peiéziee is fiied anéer; Seetéoe 482 :35 'the

R V' "Cede fef1.€§ii:'1..%«nai P:*véeeei:11*e, E973./, erayieg is gage}: zhe erder
 §e.ted_  in P.C,No,§/20895 new eemferied as
 ené .2359 the eniéee §:*eeeeéi:':g;:s in

FQCEES.§;;'2i"?T}§Q::ew §81'E¥'€§,"E§§ as C4C.Ne.2Q8;'2$@§ on the fie
if ':E2..e ef Rriaeipeé Cévii Juége {.E::§§a»"} & .h3n::£ie§a§

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BETWEEN:

Mis Siruguppa Sugars 8: Cheznjgais Ltd,' " " ~ , A public limited company, inccj:'pof3Led"«. -I' -- V " ' Company under the C0mpaniesl*:Ac:;'§'n ~ Having its registered Off1ce_n A ' At N0315, Shivalaya BnuiI.di1ag3 V 111 Floor, Block A, 16"' Emirajsaiai é Chennai? Tamil Nadu andV.h'a*5iif1g Factdr' at Desanu:',Si1'uguppVa-..7f'§5luk; 2 H Represented by its Di1'$CtdI?~.

Sri. VenkataVk1*ishnva~--gaoﬁ V Yandapall i::1:ee_'ha1*i£_ ' \7enk::afl<1:;'snn'a' 3nRa0"-Yandafial ﬁéznachari, nDirect0':7V.(51'?*§Z_!A/Vs SifugViIpp'eASug2.{:s & Chemicals Md» KFCP «_Iv1ayV1ira"VSAugai*s ' ~ Bn'Kad:iga55 Chitin?' BE,$':f:<:t.

V Ré;%i2aé'E:?;nd§3; R39 Kainennia .. ~ .M,fs S§:"a:g::-ppa Sugass S: €hen2E§a§$ Ltd §*5'{3%*Q3s? E? A Main, n;manp:3gaayn@u:§ Bs--if1%n':i'"KMnF Munneksiaia.

ﬁéafathahaiiig ' * _Ba%:gaE§:°s-§éG §f:%'§'I ' Qfasiféeéi Egauahik, Si§€sZi'iGi1 EVEES Sértzgzzgpa Saigara ané Césméﬁaiée 133. /54» fé 8 NG.G-2$ Shabha Apartment?

Na. £3, GMR Layout, tBeddaEahaH}; Sanjajganagar, Bangalore-$560 094. _ (By Sri Prabhuling Kt NaV'adgiﬁ Adm) AND:

M/s India Sugars and Reﬁneries; VL-L1:r"1'ivte:i;., _ Having its Registered O'fﬁé'§ at:T_ ' Chitwadigi, Hospeta-583 21 ' Bellary District, Represented by.' its Manager »(S§:,1es4 Adxhrﬁ ' SrLAa G. Phan§._Sh;é.i;_V _ V V "

8/0 A. GOp8,'lé1vkt%i'SVhnI'i"23;;..a,g€d:7':'3BGu't"'S 35/cars, R/0 [SR Ofﬁcer"C{):lpn}'t_» ~ H 3 Chitwa;:iigi;'Hcj3,pet."f:-§V"~ Respondent (By Sri fer Sri H.N, Sha§hitih3:g_ and _ Sri tD_2,;;anand"}%4. Ba:':di;.Ae§v,) 'V A a.'§%:E';: €r§AmigaiVw}5étiti0n S3 ﬂied zmdez" Sestiaa 482 sf tits '{T.;Cid:::\ <>f '{T:ém"§na§ Pmcedtzre, 191?? pm}/irig ta quash 'aha L'-grzgcastivi-t:;:§ Vi:3t?,£[email protected]/2Q{>9g (£3 CC N@s2G%2{}§C3} er: the 5:36 a::'f.tiié::'Csufttti§f5the Prérlcigsai Ciaiii judge {}r.D2x:2:} atzé EEXJEFC at Résgéet §3i__{Z§ 'ﬁat-'as §€€i'£L§Gi'i€FS are cgncsrnsét 331$ etg, Tiegs getitiws having been regerveé 1%: :3:*ée:*s 9;': "«.t"§{é,_§:E,'t_?,§':t, gfter Eiﬁﬁfiﬁg, this éay, the Cazgrt made 336 _ §>:§§'<§é¥§:2g CSEEEEYEQYE £25633':

if?

{ERBER ..ge.................~¢_.¢.

These petitéens are heard and <§'i'Sj5j<)sedA_ iQge*§he;* regard '(Q the Common igsues sought tevébe hzjged.

2. The facts ofghe ease__a1:e'vas'fQll0WsE' The regpondent, a i'1';.eC>£*f5:;>r:ited under the Com anieg Aeé; 'B35-{ii i§-.th€--3 'eomhineefi'fesvendent in 311 these petitions; It: is eingageii 'in_ﬂ:1.Ve niahufé;.ctL:1'e of sugar and has a sugar faetoify. ed: e in .B"e~l1ary District, Karnataka. It is stated that etzgéf being an essential eommedity as "*A..;§ggI'z:z.:;éd5.-,i:e£i'e;j the Eé$;eh;'£ia§ Cemmediiies Act, 395$, (herein éihe EC: Act')? %he €:ever:ie::1en: ef India has 2 ;3:'e§1*:«2;Ega_;ec';.§:§9ie Sugar Cane {Ceeireé} Cirdeig E9663 {he:'e§hefte:* . _%%:fe3*::e§ EEG 33 '§§§§ Qréef fer hreviiyé, he €}§§i"§§$$ G?' pewer .':2'::§ie':"See2:ieh 3 ef éhe EC Ace and wiih a '»!§€W :0 eeahie ihe eeééiiaeee €€3EC:EEg:%§£§}' Ea} gzegrehage the qaehiéig of $u§e:*eahe :*e§:,:i:*ed fez' he 53.320113' and heepéngg if: view has emshézzg "é E?) eepeciiyg gee} ée exercise ef pexeer eenferred under :he._§96é /, .

Green the Goisernmeei of Karhatakeﬁ made the Ix;_e;;'he;f,2ik,g; Sugarcane {Reguietion of Disiributiozi} (Hospet) V' (hereinafter referred to as 'the Hospet"Oféier", far sugarcane grewn in an area earma1'ked4':»:_s i'h_e 'resejjvfed €:re237;"i5; V required to be supplied by every' 'area "E0 the extent cf 95% 0f for the consumption of thehAe:V..'fh';eser\;"ed area' is specified in i Ne sugarcane shall be exponﬁeii. ﬁfgm fhe. feée-reed area except under permits issued by the --Dep--iai3< _C0mm;isvs§(;ne1*. 14%"§eVV:he'.'eeAﬁ1§§é§:2€ ef tihe eesependeni that duréeg ."Ehe j§~eef5»~."Ei3G8--;2G€}9 Nee eeeeum: ef 3 ezésuedereteizéieg azld Aeezieeie hemreee {he eegafeehe gzeweée wéihie his _rese:*"v-eé ..__'efee:e" gee ihe respeedenie ihere was iergeeeaie .;eeee§?:§eg'ef {he segefeene $3? heighheagiyieg stag/3:' §eeie§§e$ eé' ,]_.iheV ee%§i§eeez*e, gee' eegareeee wee ﬁ*ee§fg exeefzeei §:°e:e wéihie WEE 2»;

'within the reserved area 05 ':he '{3€?'Ci'{i()f'Es'31'S§ withr:-;*L:£"i-h'e--._erés;:}r'=é §3§}Cti0ﬁ ef the aatherity. Cemplainis made ietrze nef having evoked any punitive er; prex.:*e%1f:£'v.e'-..ae€ii£3r{;r._'_ thee complainant is said to have .»ap.pr0aehe_d" fhe of the Magistrate in a complaint under:4'?:Seet§.Qh the} Code of Criminal Procedure, _(here'§hvafte'rv.?A'referred re as 'the Cr,P.C.' for brevity) prcwisiens of the 1966 thereby having committed effefrchzéés» p1it'i;3hah'ie Sections 3, 7, 8, IO and H of 'the The-_I_earrned Magistrate having taken cognizanee and aft.er"?aE:jh'g_:irfre account the matter placed on reeergighravirlg'éaauehd pf*e:>eess to the ;ee:i't;§er1ers~« the present 'pe§:§i§er:ta" are ﬂied.

V 6. V. . 'a'El:§'ie Eeameé Ceerrsei fer {he eeiifiierzera was heard at iehgthg. ' "

E1: is eeraierreee the? érz 'E€§'23'i§ ef Cieuse er i}{d} er' VA 2 féhe reee Greer; ihe segareaee grewere are reqaéreé ie eeier érzie 3 23 3:: egggeezneni wiih e faeiery fer the q:::a::'{§::~; ef ::»;ugarea::e_ ie be supplied 3:16 §{§i'Ch9.S€C§e Ea the absence of am agreeegeﬁig'-. contended, tha: {he eemplainant eeuid not V' growers are required to supply the en'1:i're.sugarcaﬁe'~g;_;'ew--:i.» them, to the eomplainam, even Vth0ugh.__th'eV same 'g;roWﬁ».i'I:.%a'~ reserved areza It is contended; .eII'ega11iAo_Vf:=s the petitioners are vague and laelgiﬂ eartieuiars to make out any 0ffeI1ce O and E E of the EC AC4; It :%.ha'ég_ Contents of the complaint aire would be made out against ~£ﬁe..._abSence of speciﬁc aiiegations as lie {he eereiiiiesiefr: E}? iiiegai ae: by everyene of {he peziiﬁenersg peri§e'e§.a:*§}g ﬁne geeiiiieners wile are §iEf€CiZQ§'S efihe :*eVs§e.e:§x.rVe';::»e§§'iie::e:' eemeanies. Essuaeee ef pzeeess agaiizsi {he ggzge Sis"-eeteérg éeeeid ieéfeaie the meeiaagieai ageyeaeh ef 'x_§:e Ceevi Eéeéewx Wk $4

8. ii E3 farther eemended the: {he glaring eircmnsiaaee 33 E0 the sugarcane gr<:>we:*s. whe are saiz:§"i<>:'E2e:i2'Ve committed the breach ef supplying the sugarcane "<:>uEs.% <:Vie' H reserved area, without the permisSAief1'.Qf--.é the_jV'C:M:1petent"'. authority, would make the said_ growersihe acct:-sede V' In the absence of the said eaeeVsoegiie-3te 'eeHfeisted against the petitieners aiee Veontended that the complainant V:eiv'itje"V"ﬁnancia1 straits and has hem e»err5§ Ceiieihvifegéiepierations for several seasons. the price of sugarcane pu1'chase§i in 'I': is, therefore, out of sheer <iespe1*a:iez3""§Ef7e2:tVviigie_§:*§:s*v2:e§s Within the reserved area ef the . _ pe'{i:ia:$~:f;e:'e:*e fere':§igV§_§§':e:' faetozées te purchase thee" s:::gareeﬁe .7 fez ﬂzeizr ~:ze:~'j;é Va}.

x ie éiae ebeve ienez" Eheit {he Eeemeﬁ Ceeesei fer getiiiiefzeze weeéé {eke éaie Ceare iheeezgh 'she §€£7§§'5 Ee W ii eerteerzei, ehei: she ereeeeéirzge, in eaeh efihe _;>e:E':_i.<:%_r§é,' . before the Iewer Ceura be quashed _ 10, Shri Ravi B; Naik?»eSenio:*A;»'Xe}€x0eatee?.veqégeearingg the learned Counsel for the r'eej:5errder}t, en. orrjer hand, wouid submit, the he Hsubsistirlg agreement or agr-?;ev111en§s~-- and rhe sugarcane ggmegrs'ieg;rr@_::r;e _:eugeV:i;g.e'er:2'C--O8~2OO9 and 2009*. 2010 ei;.e:nV_ernbargo was necessary 1:0 constiwtuivte a'-- of the 1966 Order er the Hespet Order,§sv.arr ineerrer:!:'L'statement ef the legal pesitiorr. It '"~._is a53Si.e*£e_§§ that :h"e'v:<e.served area of the eempiainarri having 'rzeti-f§Ae::{;'ever:§<.expert ef the sugarcane outside the area er §ure,'_r_1e,$e er-faetery eeieide the area, ear: 03$}/' be §*1.£1'Siia£'i§ ie a ~'«.__V'per:r;§.: §';s3_e1e§ by {he eerepeierei e.e'£E':er%I::ar. The egreerrzeee thee _ '::e;;2»;e eeiereei éeée» 33:; ﬁre eereeieieaei xeéeh the grewezg dees = ee: de':er:r:§rre the egreetiey G? segereeee the: meg' ee perrréeied " :e be seié er exgzerted, eeezséée are reeerared area ever: if Seer: er:

X, <2 E?

arzswered with reference are Section 8 of the ;"A'e';;'_' coniempiates that er: attempt or even ebetn1e11:..ofo§fen_ee is' ' equally punighabie. The proceedings? theereﬁﬁee eer;r3or..i;e eejdf to be bad in law. It is pointed' out thateuch a_c;¢:»;>:i't<§n':io::: even been raised and negatived Court" bei"*v§»3. 12' As regards veeeizsed Directors of the petitioner Ce':jE:;3__aniefg"'i§" ierantended that in the oomplaipt. heeﬁ: ehiethedﬁ as the Directors of the directly involved with the affairs of the Chompeegr a;zd"r:¢;:ce5 the process issued to them is in order. A «.13 th'e'E'ig§*1'1:V ea" ihe above, E? E3 ie he eoeeidered L_e§'he€E;ei*'*v.§hhe."peéi§.ie:*1ers; heése made ea: e ease :0 guash {he ereeeheéiegheereeéééiegg he ehe eoert beiew; " %«3{; Firsiéye the ergeirrzeee :he: he ':he eheeeee ef er: egreereee: as eeeeeezjysxieieé eeeer Céeese 5 ef the ieee *£'3re'§e:; QM E8 $15 gugareans wiihiri a §'€S€3£'Er'€3£§ area wag ffﬁt' is: $e;i§§ a'*::d. 'a-..§:?::;::é'A party, such as 3 sugar fa<:'::<:«ry {mm autsidé «area; who could purchase the sugarcanzg, transactions are contemplatedﬁf a perrfsit is jivSs:.1ed" thé: competent authority. In the abse'ﬁc.§"ofwhfCh,f}1é'rigQur of the punishment for the b1'eaé.h 'i«$ a'c.f:'21§:i¢.A.«*~:§"c'i-~..v_b.«:)it':i2.against 'ihe grower and the purchaser.

E5. rjeg.arjé_is.'the_ C--Qm;$la-intV3"-01; being maintainable against _th<3.TvpAé'tit_i'oh}.:;1js.in.the_ a1f>sen;;e»'of the sugarcane growers 3150 being ';a:'raiVg'i':«:éic!-~.:Ee._é;'c(:uSed§, is net a ground an which {he proceeéfisfggz: Vgzifi _':;e.' qua:§§aédg The ESHOI' cf Section 8 of ihe EC A§}<§t":xa:'3:,:ici rit;-%;.__:f e:§1de1f Ehe sama an inﬁrmity; "f{sT-.;f'$gar<:i5 the giégenée G?' a§:§;* Gvsr: ac? aiiegeé aga§.:af1__s% €235: E}-i%ec:0r$ af éhs §€1§{iG§"E€Z" Cgmpanéss and hﬁﬂéﬁ K "~':%:§;.? §:aézi::éIg beg": sham: 52 $23 acsuseé being bad if: 13%;» %s an T " i.$is::€_i%:a;: ﬁgs 23:3: aiiaéaad ﬁiéaiiijs. E7336 §€il:§§£?r!E:'2§"S CEE": esiaéﬁsii VA .. asgesi ef éiae maiiier :9 $23 gaiésfacéisg of 3336 Cam: 2:: {E33 $5 E9 apprepzﬁate stage aéid $66}: dischargs Qfihs 33$ ac{:VL:see:1_._s;§zd€1* Section 239 Qfihe Cr,P.C, 17, Hence} there is no greund_~:11ad§:. bi;1t' fejf interferenceﬁ the petitions are dismiségde A I Subf

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Karnataka High Court