Ishwarappa S/O Thimmaiah vs State Of Karnataka By The Dy Supdt Of ... on 30 May, 2008

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Karnataka High Court

Ishwarappa S/O Thimmaiah vs State Of Karnataka By The Dy Supdt Of ... on 30 May, 2008

_...:5':{i«_'sz0ca':*-":':. aﬁpéarizig' «fag: 4:113 rsgpzizndtixzt and pﬁ-§'L1S€?§d {ha tGVt,E":e 1353363}: hxéssisiazix p€3:itiGI1 are that }}€titi5I1€l"' haraira was public S€}ﬁ.?:3Ii?f. betwsan 19.02.1956 '£0 £958? in different eapacitias under the State of _r").$ oisaa Thifi petitio;1a1*~a::<:us&d has challenged the Qrdﬁffgiatsd G9.{}8.2QG4~ {gagged by the Seseaions {hurt 833:6 No. 28/1993 Wf{16I'°€§i)};' the 1ea_;f13£_c_i4 di§s:*{i:*it;£T Ffijﬁétﬁﬂ apmicatian filed by a€i{i::'::stE::i§'%;;5§ti'£9é.a::1"i<'_ﬁ_f9' Cr.P.C., and held that Cﬁarge 1"3e f1*?a 1"1"7.:~::é... ag-Eamst the amused far ﬁle 0ﬁ'é:I1(:é" 13(2) sf {E23 Prevention 9:' CG1§ﬁ§.1:§}tiGE::g§g: ;:se3titi§:1er 11% also prayeci 5;}? "~.{i;i:%; :: §}i' €119-;rg€§ 1.»:-walled agaézxst 213m.» 1" 4' A 1

2. 11g:s.{é . Nagesh }€a:*r1€:d ttaunsei appearing fér7:*4..4_%p&ti€i:33:i::%r" Sri. Pﬁvi. Nawaz }5:;3;*:;1ed zigatexﬁal . :31§2.__fe::%'e;s.1féi _ H "'2"3E§i{':--.}:::*;iéf féiﬁitié 0f the p1'0s€euti=:2;1 C336 §'v3'.ng rise 5% '.QJLg/\,.C.Lr"E.'L--« EH13»? as p14<§?"a;'§;.:E&<;3' U,'S. S (1) {a} Gf the 'PC Act 194?'; ,,VQepiifg"'Su}#;é:;§:i_;f{%r}&de11t at' P431196 namely, Sri. Futtappa wha .§€>'0k 0v%r~~f%1ﬁher izzvasztigation, after thazrmsgh investigaticm, a repari to ths ixaapectar of General, Kamataka Bazlgalare alczrig with $L1X3;"ii"i"i£I'§a-" of {ha evidaiisa .¢éi:'I1e»::te3<:i stating mat patitiarsmr has not acquirad any assets '9

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Iiainataka; that. 1:116 a{3CL1S€d-=§€€iﬁGI"i€I' had a€qU§F€{"E €€S.S€tS valuéd in 3 Sun": af Rs.5,6€),QG4f3,'~, in €:XC€S$ G?§""5';..35§{:;V.._.1'§f£1'iI'i'_§1$§£1Ti SGEFCE of ifittﬁiiiﬁ aid as E-Each, 3 cam $31115' 'id "£3215 »l'é§3S§.€I'€d in $111115 N0.§/ 199? by the LGkay:;k€;!3a7}f'0iic€§'B_ija,ps_§i' iiﬁfféllﬁlﬁ punishable U/S. 5(2} of f'1*éi!<?*,:ji!i<}V:9:~-Qf"'!f3¢:*1*1i13ti{)1"iV V Act 1947 {'P.C. AC3; I94'?-'A_.far S1"i;£}r*%f:).' 'jf0I*"'a:_§<3iaf§é11..nf..;3:*{rvi$i0m:'s af Sssictizm 5(1) (6) of the §11itia113;, me:

ii'wa3ti.gati::311 was jt'£-:;:=:_1$ "s':;?:u*:. §3.£:}::j§.1ty':«E'$up€1*_i1:{€nd€1"1t sf Peﬁcc af €I{afT;1;i':;r&§i;a «.Z'L;§k*a37:i_}{'i§1a_' Belgaum (E3123 53%. D0dda111uz";i%*"[v.t%,1§(?s5 ';i*E;*;:*;1V'€ai;1'-'t5.§:i1*. 1:§:""'S:'i.Na;1aia}1, the Deputy S't13:r€1"iI1'€*&i'2;i€'3f§'£ ' :3? F:::>1i»::;<=;f;j'TA.. f.}3€:'€* was 11:} raquisitﬁ Saﬂﬁiiﬁll far §':1{Jh'T1fai1SA§§'f:}:" 'said thé: izavmtigaticxi was witliaut 1am-21; 'th_€"-.$£i?_t§~ [iﬂv3stigat§ﬁ1*1 was trazlsfmrsd :0 another X ﬁt.»-xnﬁe L5---~_~.

élfid éi:%c;t€:--<i« "£0 frame charges far the offﬁnce 1988* tf1;1c5;ﬁ.5c;V*:;5:0und that thﬁt court had 9J1'€i3.d3" takézl such oﬁhnce aid at later Stags, petitioixar ' §*3e discharged, against which, tha petitions? had %% ---i§if'¢f:V_§:1*&d Cr§.R.P. é51;1999 befsre this Court: ant! this 'ffczzrt, by the order dated 10.0§.2001 aliawed the reviaicn Mg-

5.iSi}3'Qj}{}E'{§.()I'i3;{£E': is his k3":3w:1 sourcta 31' i:1€0v1:;;:'§§K..?3L1t haWev$I', §3ef0r:3 ha {ca-uld take Iiecegsary sugﬁarésr autlaarity, he was tra11sfe1'ra&; 323.. .V Deputy Sup€1*i.1":t.&nd<:nt af ?G}iC€: £1§.§i1f3§}f,' f;S'i*i. iw¢::§<::i-:

evrar fzmclzer in3:esti.ga€:§C2n, the" ' gatétianﬁf far the Oﬁﬁﬂﬁﬁ.;Z%'L121i«'§%}Ti§L§;,*': U,f'S..'5'{f§v}..Qfiiﬁlﬁ 'RC. Act 194?'€e1'vio1atian af §f%%se5::a;:_5(1) (es of {"115 'PC Act 194?'; (311 Féf Charge Shﬁfﬁl, sumiméns :;f2§tTiti.Q 1f;f{:,:;.?g;.@1""é%%1, pef.itia11€r saught far his }agaiI1$i. him by ﬁliﬁg gr:

a13p}iaa€é{%1*':_'Lf[S; Tbs lﬁamed trial Judge, vivzie gram' iiatéﬁ rajecied {ha 531331111 af the L3 (2) cf {ha Preventian of Corruptien Act

3. Qkux. {L1 1,&.___ -5- petitian and rc::n1ittsd the matter back :0 {ha '-§_:3e1_1rt.. Aftﬁi" rémand, the leamxid trig} Judge, by Grder rtzjsctsd the application f11e§iWI;;y tr1é"'p€t§tiéi1€r ftﬁf discharge (US. 12:27 Cr.P.C., and €§'z}n$§¢cﬁ1eiI:1f_f, franzut chargézs for the G£fe11cc§§§;T1:Shabi§ U_[ €3f th€:

P1*ev&nt.iGn sf C0rr11pti013_ ;§.ct -»..C§he1.l'1¥311Q:E.11g§ the said erder, €115 present 1*evisiG3§ 'h

4. Tm: gr{}'§;';}i1__:ZS ;;:*ge{3;1j;;~;;§ counsel far the petitioner in dmmiion ﬂaming xvhicli tlzg. Qﬁﬁiiﬁe 5*--:,:,;e}: A' t:V.;§ h:§;v6 bean canmzitted is britweézi mad as $351511, charge gheuld mat. liézzé heel': undér tha an1anded pxmzisieizs :::=;f _th.6 _»'I~'5:ﬁ§fé1i:viCs1'}; €31?' .{5,:::m'1;pti911 Act 1988 ('PC Act 1988-' for Vé11c:3fi$,}" fiéfiffi 6.m*L"1g the year 1988; that the vakuéz. .@"f' 'E11155 fG1}1"}_d in psssesséon at' the petitioner- =~.__a'c.;_":used wérzfe accsuntad far and net even 20% above the ._15::iL}GsJa;f1 $«¢3*eV:rc:& Qf inwzxxe are feund 1:0 be in msssssien cf the .__}*jéti€fi:3:1er~a<:<:use<i; that tbs invagﬁgatmg authority at ens:

_u-_*:"5;¥=3g€ waived at a conclusism that 'B' fﬂal rapsrt ghauid ha /Q,Q_k\,.-\,f,L"§l'jL1~--w...

-5- 3315:: a3 agajirzﬁt iii}: pstéticner an the gaumd that _4tI§;6:rf%~.¥»7as 129 piima facis ﬁzattﬁsial ts {"116 Charge: as_.-i-13%., ixztitioner 311d a<:c0:*'d:i11gl3;, 'aha they:,.§»$}31;t3?"Sé_:1§%£§r§}£:$,¢';*1ﬁs:%:1£" » ef Felice 33135335, Sri. Puitappai has". fG:f§?¢ﬁ;1*£%€:i "s}j.é:

hi8 E-3z'i}.p€1"i31' sﬁicer v:ii}1 his rii¢_:$I:j1§z1€:€<ﬁa;%,is:é:1T'Sis .58" ﬁrial ' 1*<=:p:31*i:, even then, w.%t§"16:z;t ;§ct,i:1g. "zmch ré*;:r<f:»;=:%*.:,'4 €116 maxi invﬁatégation eﬁicer 1¥h{3 "€;_:$?C:i:-:L-..éﬁ.??e1'__A'ﬁiiiher investigatieil, ig11Gi"3'.:";g {ha Sugggfgs-{isms ﬁi'1%ii_ji%3:gs":'coL%§1€d mil} the gfacsnzznezxdaticﬁﬁ_'«:)f'- €g:;f1i&1f VD'C{pe.1'iy Supe1'iI1$e.§1dez1t cf Poﬁce ha<i"fi1é:~d ;€;:11a:*:'f'A'=:i--ag;a§_'¥1$t }jé{i€iG:"ier~accused }:1e1"'§:i1'1. It iﬁi nsxt Cofiiéﬁiiéiifihiiil.th€_}C%-~,iS_.§E1G1'di3"3;8f€1€, L1I1€§{}3L':3i§11€d dalay in fling {I16 (':1*:.2§rig:3,Vs}f:éé::.t,s %.%;?§;5.§'c£'1 is £i1eé_aI'te1" 3 lang lapse of 'iiarg ;_-.{'roz1} {E6 at' aﬂegad aﬁense. 011 thase g*r}u;:i1§s,_ '*§;0u1'1s&l prayed to sat aside thﬁ esidar < V' " pas$é~:1_:b37 thé balow.

5. " ..V__§5e1* (tantra, Sri. Plvi. Nazi-7&2, learned mungel fer the Lokayukfha vf:h::}:11ent1y submitted that as % 't13$1_*£§ was sufficient prima fiiﬁifi nlaterial ta fI".:"i1}.1€ Charga as " 'a§ah1st the p€'tit:i<me3: fer the oﬁknce far wlaich 116 was charge %, _Q~1..»\w\|'l{J:E/"'----

-31- sheetad, the CGLTLFC bslaw has riglltiy rejected the a;r§i§::§9;t,§9n ﬁlﬁd by $116 ;'36titi(3ne1' far discharga and G1'€1c3re;:1;V---féﬁéif <31" chargé far the offence lsveilztd does 3:101; cal} fa}: iI}'i;£i}?'f€';1'€£"1C€ {rem f;hiS:'_C{}u1*Tt"avf;d" t11efef§3:*é., he prziyéd far dismissa} cf ﬂ1éT.1%€:*;isi01i"p§:i:it§é{;A they petitianer. . A .

6. At the Suﬁsm', _co113id€:r€d §Fi€'?£-=' that the argum€;1§'cf the petitiisrier tllat there 2rv.~--:fg3' the chargs $11661;

would 1'1Gt.€§11 Ca;-;;2F::t§Vtitia11eI*. In an identical situatiangfhé in filing sf cliarge 331361: in Pr€ve11ti0n 0fL«--Q0rr1:}3téc.:i 2%--3:: case was C{}ﬁSid€i'Cd by 11136 _..E~IQ1'1'i::3§:--:' i'Su}51':=::11<5: C3'<>*m+ff..Ai1": {ha case at' C3. I{ris1'111a11mrt31y --- %fs;,~' 1*ep01't€d in 2095 Suprﬁnie Court __Ca:~:;e'.s {Cril ';ﬁ1ere llﬂdﬁi' it is held that though thezre :5.%a,;§ 3. {if 19 years in filing Charge 51166:, £113 same §_:ai1"nA,=:::{'i:'_e *.:.reatcd as deiay, mare particuiariy in COI'I'I1ptiO§f1 " -ﬁééeﬁi. In the instant case, the delay in ﬁling charge 31166: is; V gﬁjjzly ﬁve years and as such, the graund urgﬁd by the leajmed ,d.2;.u»t<.:1!\..

-3- C%f3{3;i'§S€1 0:311:10: 136 Silﬁtéiifiﬁd and ths a<:C:3$€id«petitim1§2" ES net entitled ta be discliargaii aalely an that gﬁufxd. "

7'. A3 rﬁgamg C'&iS]§)i"Gi3C*1'?1i{§I1a'Eﬁ i11:::<>n1e is_::;<3fI1 ¢<*::?:f:e'i:§,. it is arguad that the aliézgﬁd ﬁiSi3I'0§(3I"Ci{iB8_t£3 v'%;Is"%:1:}i:_ prima facia iéstablisllad and the inaetim ﬁéitjcig is fo' "uI_;-:f{ ti% be in p0S$€SSi01"1 (If p:3titi01"1€:1"' i3,1_a?€}} '£:%:s';;':s~E.ai1'1€;:':..".;'iif§" Era '-f1*::e31i'-.. knewn source sf incmne and "di$pra%1.:<;ftie':"1a{::: p'i}}.'Ei{}E daes :10': even exseﬁd 2E3%"V~,_{§f Eihﬁ-_ }:<'§:"§§}E¥Z3;}..SO{3I°C€t 6? 121601116 arm as $"z}.e::*3":, no prQc€s<:%i1f;_g$ .s;1"1£§§_i1}:d 7i*:a¥ie:i'._' 176611 imtisgted as agamst patiti<::r13;§.4 ;;.Ti'hi§-. <:::;=11"{éI":5£ii}.i"i--~"{§"f.me latarixed ceuﬁsei 3134:) caﬁnat he gm-$€:;i11éG', :;is.'iVi=h;i'$"as}§£ét of {ha ixxatte? ia 3130 W551! C011si.f:€1*€c1TA 'tif1é}.}i:;*.1fi'§3_.3;e S13. 131'6m€ Cam': in the cage of Iixighna Ag:;:1::.;::~:-+§s;;k%%k3:a:§'%%sr MR, 1°ep<3};'t€€_¥ in MR 1977 S1133reI:1{:' "{'{ 011;°f£?9fE$' "z%?E1e;f<§ uridar ﬁlm H0:'i'b}r5: Supretmﬁ {3,G9L'i1*§_I%,e1é"" §E'::it«1_€;mﬁent View shauld baa takaﬁ in the avani if the)' ;3i?$p:*§'p§'mj_is_é5;a€€ i13.COZffi6 is fszmzﬁ €10 ha 183$ '$22.11 1f,':%, 'E;-3% E;";e'"€;='<e~*e'%.«*€:'1",' éiiézi aaima {Eases not isidiaata that accused wank}.

4.?LéE: Ts:;1t3§Eet§"f~{".::' di3<:1"1a:vg::: of the charges kszzeiled against him /Q1 ék LL£2L:C1Lw __g_ if tha disp:*::}p0:ﬁ0nat€=, inconze fmmd in ;3os$essi§:::__ i3 cf 1623361' jgercantage.

8. Tim maxi: a1'g:;m&11t Of E116 Isa1'1"1€d :C€§I,.i3§.f1'&3;{?J'I :,5'._'£;:1*= petitioner '(hat by the timc charge iS etitiC2n€:1* he had 1"*€€:ireé fmm his: sériiice ,Vi11é;5éf;r;:'e, charge -should not 113% iaeeﬁ 'is: 3135' iiabic to be 1'ej€~£:t:€d fog: SE21}; f€;g:sG11&'étff1:at'»..%%;arhe11 thﬁ izivestigaﬁsn as.-Tag taken. hf: '€>§=:;;'s:::'a 'gservarit asgzd {Em charges for ,V ﬁertaining to the B€}.'i{}{§ {mm duriiig whi<:h Bariad héf was Vjsrsrvant and therefore, a E3E};bIi€3 s§§*%.%ai§t shsetsd far the aﬁeiice punishable .P:reiéc"::itiéI1 of CC:i'I""£jEptiﬁﬁ Act can be jjI*:.&;se€:ii%§%ac;..,wi£i} the Si'si;1i'1étiGn, if ha ccntimmts to be a public s5e'z#:.:@.:f1€§' takes cognizarice sf the afferacss, but ' Wif h3'Ce;§se ta' public S€§"'€3i1{ by that 1:113:16 €116 Semi can ~ cagﬁiggéice af offence wifchmit Such ssaxzctiaxi. {:1 @3115? VA 'wfi<3zi5i:';.,_ {E13 public sezvani W119 cammittéid 351$ offenéﬁ 22711116 }z%.i_»3a%:»§8 public sexvant, is iiabls is be prsgecutsﬂ whether he }{.£u.u:-.,:2!rL_---

wggw Cﬁiifillilﬁﬁ in aﬁicﬁ 0;' H0': at the '$3.316 sf trial 0? d;11f§k1.g?ihe peraﬁsncy of the: 131"'()S€{3{ﬁliG§}, as heid by SU.}3I'€}"i1€ Court 111 the case 3%' Iialicharali '. .V~§?:sf-;§!' '' . Stats {if Qrissa Fsporbed in A1}? 19§'8 The cazltelition 0f the jjétitiéiiiﬂf. that at: Cé31fe=.i._':§tag«:% the . L' invsstigatilig officer haé 1j:ﬁCG11H}1f.£'£I§i§€Ci'..fpT 1'€§}01""£ will also not eimuzr 1:0 111$ "E;':V§$.-aifiti izspnly am cpinicrn ané 9. rec@mB:¢1";dati01f{ "file-:1 on such ;'5cG1}1z11endat§0ﬁ;" .__K2116; the recsrds it is ravealeé that A' to frama charge as againat ﬁg agcxiéeﬁg far thﬁ offense punmhabla U/S. 13(2) o£t1je%Pfey€:1tie§§'or corruption Act 1988 and as *i:h e é:,;11i&fat§;¢i1 VVVc1uz'i:'1'g.,._§5:}t1ic}1 petitioner is claimeci ta have 5;c:cu;1i1'u}ai;s:5L/ }2a11i21$see% dispreportianate i.:1c0n1e is prior ta ' V' the égzgéndmeiif: (if the Act which {E35116 inte fGi"'("3€ in tha E631"

Court ought ta ham franlrad chargés Ejiﬂdﬁi' ._t1';«é' .p1;<"::$:i$i{3n$ of the aid Act 1.6., the Prev£:1':f%@n sf ... CbrI€;1ptio11 Act 194? and as ﬁifﬁh, this ceurt is of the Vifiw V _?;}3at fra11.;§:ig of charges U/S. 13(2) of the azxiended Act 1988 ,,<Lm..»eCa«_ ..1gA aﬁect 3:13; investigatian, légal pmceedilm, or aizy---,T iiabiiity, pémalty SF pumlshmaxlt iI}.C'{_1I'£'€C1 u:1ﬁ€:fL:'«,T:

the mpeakitd Act. Secticsn 6 further pravictés " .' any such hxvsstigation, lags} pfOC€€d.ﬁig reazaedgr may 136 instituteé as the i*<::;;;éal*;é;c.:i }':z.;j.»::::} 'V not been passed ....... .. VHe1*z C:f~';__ "tbs aigiaéaf. = V' allowed. CGII'E.?iC'{i0f} 3;Vr;<'1_L""3<:.fI1tﬁii.«'::%: impgsaﬂ' the appellant are set T1;-3Vca$é3 is renzarldeé ta tbs 1€ 27;;f:16d.'_VS§t?:~:is"i<'::;:$'dudge and he $11311 take the CEiS€ ' h is mznlber and try t11<*:.V<::as<:_af1';f:ésI:1» ﬁt: a¢C:§f::1anCa'§z*ith law. ''

9. F056ﬂit: "f::§g;éﬁ:"$,;£1§;"~.:ff&é%13'i311s'and in View 0f the dictum laid si5i»;*:f3:;?:§j; '1'"I{3f3fU-I6 Si1p*:"é1ne Court cited supra, ER-'ithG'L1t expfe,sSi:1g ':32: the merits of the, fE£1*E'tt31"

this court is of £3515: ca:;s.idéafé{}--"§:"i€zv that ﬁhe criminal :"€visi0x1 ;;w;:?tit§._0r1v§§':}ia*51§1&»v%t§3 béVﬁ§:Sii'iiSS€d. Hausa, the foiiczwingz " ' ' ORDER T%1r;:..C1"'§._fmi:1é.1 revision petitisn is dissmisssd. Rev.-?e"v€1', is diresicted is £35 framed by the trial court, m13_ {ha pétitionm" is parmitted to £idd1"'€SS argumexlts 0:1 m§%:'*its at the time af framing cf <:}:1a3:*ges.

.. 14..


EUMMJ: ﬁ.e _,eee§$gg1ai322z2o4
mnmmm =¢eg: %gg

 

 

An     of the order

dated 3o.o5.2ooe.kee;ke %%D1aeete%%:yg¢g:a;g1:im1 emr, it use been typed as is dismissed', instead as *anoWed"." that entire operative portion of the order fellows:

A} i 0RDER e Revision Petition is allowed in terms of the above. The trial court shall proceed to from the stage of framing of charges, 'after ﬁle parties.

' ~ . is directed to re»-scan the above order and certiﬁed copies to the parties.

Sdfn %' mum Eudge

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Ishwarappa S/O Thimmaiah vs State Of Karnataka By The Dy Supdt Of ... on 30 May, 2008