Karnataka High Court
Sri Shivappa S/O Mallappa ... vs Sri Sangayya S/O Sidwirayya ... on 20 November, 2008
Author: N.Ananda
Bench: N.Ananda
: 1 :
EN THE HIGH COURT OF KARNATAKA
CIRCZUYE' 339:9:-4 AT DHARWAB .
DATES THIS THE 20TH ma! 0:? NGVEMEER
BEFORE _ ' VA
THE H(3N'BLE :v£R.JuS:'r:<:§ N.A;\:A.&m§%;:j..,
CRIMINAL PETITION :~.:(§;;.?4:s %z'g'g_'{;_;_<}§'_'.A.' "
BETWEEN:
Srifihivappa, , _ , .
S/0 Mailappa "
Agezéil yaamg V_ ' '
O-::<:::Ba3iaess., ' ' ._ "
Rio Pmg3x'ietQr'Vpf Maham: I<Zris;hi7§handar,
Rasage.bbar _}{k-2:3; vzzgrtakaru,
noc1damd,'- * % '
Bhailaho'nga;Tq,' V'
Be:lga12m.D'i3_{.A _ ' . " , ..,Petiti0ner
(By. _. Adv.)
A3€«D:_;
V . '2. V V 'V
s/cg sidwimyivga Gudciadmath,
Age: Majsr, 'V
C}CC:B'(;"£Si:}:':f':SS,
2 "firvggxéctar of Somanath. Agra Chemicals,
'P M C Road,
_ Dhaniivad. Respondent
This cximinal petiiien is flied under section 482 of u Cr.P.C. praying {<3 yass an olxiex quaslling the entire procesdings in C.C.Nc>.346/2066 pending befom ih€_4H{}3Z1_%b1.€ P131. Civil Judge (Jr.I)n.) 8s Prl. JMFC1, Dhatwad. This cn'm:'nal petition coming on for ad1:1_:_i2ss£:mv ' ' day, the Court. made the following:
ORDER.
The petitioner has soughtv..f6*~ in " V C.C.No.3é~6] 2006 on t}:).c=:-- file e{.'Civi1tJ*..1r}.ge§(Jr. D11) and Pri.JMFC, Qhaxwag' {fiufitending that the sfatement of accgéixxts fiiéki' would Show that the .§;h&q3i,t;$ irsfimgguesfion has been di$chai:ged__. 'his cojntsnfion he has relied on the judgmenf o_t""st:1;;s:Tc::§:1§ {:c:;i;z..~--:i},":~ég»ozted in AIR 2903 3.3. 1325. RG13. ébnsiclevration of the statement cf accounts i -» the gtatament of accounts rela - to the mod ':;.%is;.':'.97 to 29.12.2000. As per compiajm 'V <:h€;:4fu.¢.s"*Vian hqizestion were issued on 223.2005 am} 5.9.2005 K .:a':1é'1.._}.S.§.2O05. Therefars, an the basis of statesmen': af .' which relates to the period from14.7.97 to "':}?9.12.2000, it cannot be said that the liability under the chcquss in qmrzstion has been discharged. Thf: judgment N. /Awjm :3: reported in AIR 2008 S.C. 3.325 is Itndercd with reference to _ the merits of the Case. Therefene what has been held aforesaid juégment is not applicable in a petition 3 section 482 CLP. C. Accoxzmgly, the petition is di:;:$iiis'se(1_. sub]