Shami Ur Rahaman S/O Shaik Bale vs Seetharam S/O Seethaiah on 9 April, 2008

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Karnataka High Court

Shami Ur Rahaman S/O Shaik Bale vs Seetharam S/O Seethaiah on 9 April, 2008

Bench: N.Ananda

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praying to set aside the  dated 23.08.2002, passed. by the



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in C.(.'..N-0.684/1995. as well an the order  23_;07".2.008,'. 4_
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Offences, Bangalore, mapeotiwly and etc.



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' I  of Police, Katmikara 
 f€'.ity_snee_ _ ial Branch
.  O$né:o_f.the Commissioner of Praline
' v.."'!..-'-.,V....@"a...-'*5-1:V'_.-,6? Rs.-.e.-1

 'Father's name not known in 
Assistant Commissioner of Police».
Bangakare South, Central Police Station
  Respondents

T mu m..-. rs u u........:. Lain:-tnnlun a-..-n 1. A. 93. .9.-hnnhn I..I:nmm- 'IJJ till 'all IIIVIIFPGUII. JDlIV\f\4'I-I-Inn! I-'rs I'-In 'aw III-Ir' I-urn-IIJ' uuuquun Guru as l{..Dilip Kumar. Advocates 1231' R2) ll-

'n.a. .....;...;.-...| ....a.m.-... a. rg_|e..1_ a....u.... "£~!>l,Vg~-..:('_'§'.1::_P I: V lw 3 Iu_- IIL.r_ -. um: 5, I III I-IIIUII%I FWIUIIIWIII IITIDI TKFJ praying t not Guide a impugned orders in '0r!.'R.'P.No.352OiTQU02; ._ and I" T' "(I _ 'IWCJOK. pinigrl OQ (V7 HOT!" 'nun-I 2 W \'I§Il"'ly" 7' -I-I7', \I"F¥'I' 'gig' Ii??? H-III-I "%1.vg"WAi' bgrthe Addl. Sessions Judge & Presiding miner' .9: Fust,'IV~sok' L. ﬂﬁlld "F Dona-Inna-|'a\¢ns ('II-tr -nan. ._ (Qua: ' '. KIKJIIII In-I ' ' D1-[Cy-I'-II'; 'Illa, 3-I V ' ,V Iv" -. Offences, Bangalore. respectively arid et¢:'_;T ~ "

Thane petition coming {hie day, the Court made tha follmvéhg; * ' " ' Cnmin.aa,l' mm.4;a9ms. 4053/2005 and c}.é.;Nqj6a4/-1995, which is a warrant than on a peﬁiiing punishable under sections 326, 509 aw .34.» % in Critninal Petition No.4169I2005 in -Criminal Petition NoI.4068 a. 4o:s9;_Iaoo5% ~rnﬁIr|1'nﬂ In an rvilnnlﬂinllnﬁ -ﬁlnrl n: .f'II'ln'I'IIni'l|I' ___..1..... mm .....a.n.:.._....., 4.. _ n..h..:.....s III Mﬂlll-II-I-K-I " ~ _"..«..._.1_.__ 1-5., n l'\ _.....:._..a. . lliﬂl ' $5'-CHJII -$5! \dIcI"'¢\tu, WEI. dun;

iio.4i6'5'Iiil'3I'i5 -and mpmeienu in Noa.4058[2005 and 405912005. ﬁn as I .. J 0'}f\(\I") 'tl'|.¢hQ'...l.'rIl"

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hi accused} : nﬁumsaid nlﬁma-.3. L

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aocuaui i to 3, 4 Th 6 Eu' was ahnoondinc-. the1efomVc:ag.e No.5 and aepame case in against him. The -evitknce before cumgg, A evidence of mmp19'""ﬁ'€?Wl) AA % Iaqstatn my 1 to 4 were i'orac:c_sunet_'_l'at In fact. spmadoverfor-several-days. The learned Counsel for xiinnluanred No.1-Aahwin ﬂ A_nhi'm- ;.I_l_ld' """f""" :"""'--_: """' "'f' --'_ 'W - n anal «ﬁns-signal ,r_|'Iu.nnnn-_n nnnﬁnni nnnlinuul L Ur Rafnman, accused. iio.4-shanimappa x No.6-Bethe Gowda. for ommeea7pun1ohab1e under 325% rlw 34 190. The complainant"-bdng agybv-gd by the am: ofdiachargc an it relate: to amuaea 1 as 2 -from alloﬁencea and accused 3, 4&6 albgled in N'CgN.p»-6L.,' , _.....-_.1..a.:...... ..__u:._..u..... .......___ l1:gg':J.."'~£Vh¢'3.&V;X1:.QJh:"' 4.. um urmpmmng vunntaluuu yluuuuu .-!_5u:u_ HllI.'.lJli'.Ul.i§_ in = complaint, prefemsd i T no..ao2/2002 and 32012002 _hefo:e _ Sessions Judge and Pleuiding ompm+\o:%Fa#t % at Bungalows. Accused No.3 learned Magistrate under u=c, "dazdﬁe clubbed all the matters ﬁn' The learned c:.-.4...;'3_i.?.|..". in H... .1. I o.-:n'1r:nnR lvliﬂlvlllnﬂ nu-_ IJFHIII-!-I-I IJIKIIIU-I4 savour onlvuw, srilllaa-D-I!-IV-it -u-u iaunad :'v5ai,"na'd'a':e. T':iu-irsfare, A ﬂied Petition ~iioa.4('J58i:iﬁ('!'5 and . No.3 has mud Criminal mum iio.4v1§9;"éoo5.

;':'i.ihRiFI":néaluun petitioner in Petition ﬁo.4-iﬁﬁiiiiﬁﬁ and respondent in Criminal Petition No.-4059]2005. Br! Kittoor, r\_-;_ AV""'g*h.

«-4 Ar' Fnannnnl fur -Inn:-u-urn-I-ni-I nnInI1"n"I|nIli':V.'~-.!'I'i VI' sin El I'I_A_lA_l __ 'I {II I I\III\&' rcuuon N6.-'riovyxauuo ifld Petition been Italuen through orders L,

4.. As a.I:-as-I..y .9.-at.-.:I., ea -.'.*a-.':a-..t should of sections an in aootion 244 it " ' 'Pu-m'vU1 on 0IJVuCJ.4A£4."I"-' */ itldgiehaie had '."' '"T- 1 that no case against " H ..... N. "

was me.-J.-_-. out w!1.L..!1_, if I.!1I.-.J_'-I.!tt.ed.--. u.r«.m_ld .'lﬁHI'l'hOIr¥<EI¢I>'é £'k%~' l'hlin1'hIl:JI_v"aJItI\ an'-transit' 'manna. OLA III.' in!' I.HI.I..I'.ﬂ4InHJI'-cl. ﬁll!-Illvﬂ-I -IIIH»"I? I-Inlidsll-I Fl-I I-I-E L %a.oouooca.o:a=ddtho ieamed iiagisiraie was of the opinion that 1 ground ibr presuming aoouaod have committed alleged against them, he should have framed charges against them. Instead, the learned Magistrate has informed to provision of section: 227 and 228 C¢'.P.C. The N '; ¢n.a..-'''''"u'' uuu.

sections 244 is $245 C}r.P.("1. made reference to other witnesses, though length. As already stated, over

5. state evidence momdeq. tn examination-

in-chief, The learned reasons for aniving at a " .__'lA.'he Magistrate after reﬁning to avennenta .7 without appreciating evidence in its entirety i.§.,, and mum-axammanon -has paeaed 2 AA 9:11;: by h91I_ii_n_g @111: ;r_r=: no :I.ea_-r.I:=.a ta M1-.1.

--' 1 £52:-uu*"tyaf.~:-.yef%-z;.'£a*."".ucaa3%'.r.t;'ae complain' ' i; and also' hoiiing that there" an -no gtouncie to T he I) ' .._,.,~z.14r;» N-Ct!/""'V flame charges against accused 1 as 2. The ac evidence.

cmasrexamination oaf ._ie- Ieontmverey as to whether are simple or grievous of medical oﬁoer. by complainant should notVve'ham*ruAV.; evidence. When these u"uu"'ﬁ 'sis-.43.".-s's'.R.?.-Fe':-ye-s.";s..e:.ef"",'.ex'"m'..?: and cr:ru':ee'u:'=i': --'t'u'=ra, the instieaci of meferrhig In sections 244' & A »A has held at the time of framing of-"charges, only consider the eﬂbct~ of The H "l he sessions Judge instead of rectifying the mistake ' by the learned Magistrate has made observations '}whichameoontra1ytaopmviaionaofaectiona244&24S 0'9" "N. win'-I ivwi

8. The impugned proceedings are year 1995. In new' of A' below, it has become inevitable he eee,eee

9. In the ' The pemzaehe The mtiara passed by f_Le. &2s,34ir;=1n-.'j.Va '='--.5!..-dgsg in C::'..R.P..'!ea.%,'%2, w2,*2-acgah 23.62-.2aa5 and order hy the in c.c.No.6a4/1995 dated 23.08.2002 The matter is. remanded to the moonider the matter hum the stage of L' in the light ofobacnrations made herein * eh he M Vjflancue with law. The complainant is at liberty to ﬁgfherwidenwbefomﬁamiugofcharge. Sd_/-

Judge

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