Karnataka High Court
State Of Karnataka vs Puttaramaiah on 30 June, 2009
IN THE HIGH COURT OF' KARNATAKA AT
DATED THIS THE 30%?! MY OF JUNE Vi-f _
BEFORE
THE HONTBLE MR..1Usr1c:.E1A. S:.f5A(3i?§H}§.?i}.i§."§.'- ' 'V 1 1:'
CRIMINAL REVISION 1>E'rmoN NOS."*l.O71!§§{_}{5S "cI*§v "
cR;_,.R.p. N0s.1073, 1299, 1130. 1300. ._1315, 11.1301." 1312.
_1g98. 1326, 1305. 1245. 1310. 131)_2.;§g8..132e5. 1308. 1303.
1301, 1123, .1.o714g2o_g_§ ' "
IN cRL.R.P.N0.1o7H1/2oo_§;..:'_:--.. «
State .' Petitioner
{By sn. 1
AN D:
f 'V V' "R! o" 121:1: asandgfi v;}1a" gc
__ Respondent
" (R€§P¢fl<1f°1?"'
A revision petition is flied under Scction. 397
V . I'/W Cr.PC praying to set aside the order dated
".17.6.2GQ8'i-passed by the I Addl. District 8:. Sessions Judge,
in Sp1.Case No.73/2007.
IN §CRL.R.P.NO. 1073/ 2003:
" "BETWEEN
State of Karnataka ' Petitioner
(By Sri. B. %}alnishna, HOG?)
ék
AND:
Nanjundaiah
R} o Gujgcnahafli Village
Tumkur District » _ 1'
(Respondent served)
This criminal revision pemépn is nude:-gfigtiah 39% v
rlw Section 401 Cr.PC set a:3:i¢:i€._ti'ie (ardér dated
14.7.2003 passed by the 1 Add1.'vv._Dis_t;ict 'an AS%e'ssioj:t1s Judge,
Tumkul', in Spl.Case No-21/209-'3; «.
IN CR!__._,.R.P.NO.1299.lgO£)8:-- jg '
BETWEEN V A
State by
KPTCL, " ' .
(By Sri. Hm?)
Channcgowda " V _ p = .
R10 _Vi!.Lage
Kunig=_§;1l'I"a}uk '
'. ..... .. 7 H.
.' A rcvision petihlon is filed under Section 397
r/W Sccfigixn -401 Cr.P'C praying to set aside the order dated
- 28.8.20€)8*gpassed by the I Addl. District as Sessions Juége,
" " Sp1.Case No.133]20G8 by allowing Cr1.RP..
V£3R'IM..R.P. No.1 130/2003:
. T . "BETWEEN
'A .. {State of Kamataka by
BESCOM Vigilance Police,
Tumkur Petitioner
(By Sri. B. Baiakrishna, HCGP)
M12;
Venlcataramanashttty
R/at Hi Village
'I'umkurDistri-ct "'«..:.'.Rcsp9fidr_.*»nt'--»«'
(Respondent served) V i T» A. x
This cr1m1n' ' al revision is filed." '_ V
11"? Section 401 Cr.PC praying bsgt asiivia 'the oifdttr dated
24.7.2008 in Spl.Casc 110.181/*20G? B3,! the I Addl.
District 85 Sessions Judgér, CILRP. and
remand the mater with "tile Adi;1_tietioa" mg Court below to
proceed afresh with the mama: as pér __
IN
State b3&Viwa+'%%T'L
KPTCL, « . Petitianezr
(By sri. B» 1
AND: .. L
J V. «V
F7'/V0 ~*~'?a1'1?8~31i'
' Hsbéi.
"
Distfigt Respondent
% T " ~ .. « . ' '£.Rcspo1§<i§igt served)
V '1'_«'his crimiaal revision petition is filed under Section 397'
401 CLPC praying to set aside the Ofdftl' dated
2.9122008 passed by the 1 Addl. District 85 Sessions Judge,
.. "'f'm::a.E<1zr, in Sp}. Case Ne.219/{)7 by allowing (3r1.RP.
IN CRE...R.P.NC}.1315/2008:
BETWEEN
State by Vigilance Squad, V
BESCOM, 'I'u1:akur ....Pei:itip_ner».
{By Sri. B. Balaiczrishna, HCGP)
AND:
Shivarudraiah
R/0 Byadrahalli Grams,
Huliyurdurga Hobli
Ku:m'.ga§l'I'a1uk
'I'umkurDistrict. '.*Q._"Respondent
(Respondent s6rvm}.)»V' V . 1
This crigninal m\f.sioi1v.Vpr_,-fition is filed under Section 397
1?/W Sec1i«oa:2._4t3_1 C1i5.?C'*-§1'ayin.g'**vto. hat aside the order datnd
313.2008 paésfgi _'b3.*_ t':';jc*£_ Addl. District 6:. Sessions Judge,
Sp1.Ca:§§;:».,NV0,225f07,'and remand the matter with a
direction the C0§11'$,1iflI()1.vj afresh with the: mattcr.
IN CR§{%.i2;'P.r€O.n130;?}V[_2(3I)8:
' stat: 'of by
Police,
... Petitioner
. _ _' -- ' .(I3y Sri. ~~ HCGP)
" " ' ' 'Hanumanthaiah
'= Village
" ' . Kunigal Taluk
" 'I'u1nkur District Respondent
(Respondent served)
5
This criminal revision pefition is filed under Section 39?
r/w Section 401 CLPC praying to set aside the order dated
15.9.2008 in Sp1.Case No.125]O8 passed by the I Addl. District
8:; Sessions Judge, Tuazukur, and remand the mattex--"with a
direction to the Court below to proceed afresh with the»-matter
as Per law.
IN CRL.R.P.NO.1312]2008:
BETWEEN
State of Karnataka by
BESCOM Vigilance Police, " _ "
Tumkur. _4
(By Sri. B. Balakrishna, HCGP)
Nammdappa @ Nanjundaiah
A1:i"unaha11yV'i11agc. '
Amruthur Hobli ''
'I"u1nkur = " 4' ' h RcSP0ndcnt
(Respondeiit _ '
. c1*imi'1ia3.Arevision petition is filsd under Section 397
" V. "'r_!\£{" Cr."F'C praying to set aside the order dated
}8.'9..20(}8ni1i.Sp.LCase 910.130/{)8 passed by the I Addl. District
"&é-:'3i¢5;a,_s Juglge, Tumlcur, and remand the matter with a
mhc. below to proceed afresh with the matter
as pct'
firs. C§RL.zI¥.-i5.N().1298l20O8:
.
State by Vigilanca Sq-nacl,
KFPCL, 'Tumkur. Petitioner
(By Sri. B. Baaamshna, me?)
AND:
Grangadharaiah
R/0 Aljunahalli Village,
Amruthur Hob]!
Tumkur District. R<f:spond¢:nt__ ; .
{Respondent served)
This cr.unml' ' rcv1s1o' ' n filcdwa 39?
r/w Section 401 Cr.PC V_pz~aying...t¢§"vset--...aside" 'i;h¢':: order dated
31.7.08 passed by tl1t:1"~-._Adr_i1. Sessions Judge,
'I'um.kur, in SpLCase N'c;79;o3i--. 1,3: "'ai2:.-maag this
revision pctimsn. '- _ 1 _
IN CRL.R.P.l*{Q".§'-}.32§:§;l--§30IB5_.fi_;_AE'- 1; V "
BETWEEN ' % '
State ofKarn """ 'a '
Repmseizgted by é % _ ' '
State Petitioner
(By sn; 3.
_
'SI 6,
M€!jd'£'.,_ Mizdiienahalli
Guhhi Tami: - *
V . Tumkur Distfrkt Respondent
H H K " ' " gficsppndéfit served)
criminal revifion petition is filed under Scction 397
_._ r/w? Section 401 Cr.PC praying to set asfic the oréer dated
_ .._ '2v.-9.68 pawed by the I Adm. District as Sessions Judge,
' .'I'umkur, in Sp1.(L'ase No.58/08.
IN CRL.R.P.No.1305/gooa;
BETWEEN
State of Karnataka by
BESCOM Vigilance Police, ..
Tumkur.
(By Sn'. 8. Ba}akri3}1:na,HCGP) '% % ' J
AND:
Thjxfima
Avarcgcrc Village
Amruthur Hobii ' ;
Kuniga1'I'a1uk V '
'Fumkur Districpj' '
(Respondenp » " A
"is filed under Section 397
r/W Se<;t:ion Cr.iPC_p;aa_yin.g. to set asicie the order dated
4.9.08 in spi.case';~sp;%1,51,:To3 'passed by the I Addl. District as
SessionsRJ11dgc,- 'a1':~;d remand the matter with a
direction to-the to proceed afnesh with the matter
as pér V
St.atc hy Squad,
V V' L :<1=°rc'::,, T1.V1Am".:i1r. Petitioner
~ .. If Sri. B; izsaiaiuashna, HCGP)
Vfiiagadccsh
~ V S'/'o SITE.
fAge: Major, Kunigal Taluk
Ujjaini Village, Tlllllkllr District, Respondent
(Raspondcnt saved)
8
This C revision petition is fiied under Section
378(1) 85 (3) CLPC by the State PP. for the State graying to
grant leave to file and appeal against the judgment and order of
acquittal dated 5.6.08 passed by the I Addl. District as Sessions
Judge, Tmnkur, in Sp1.Case No.37/0'?' thereby aoquitféng the
xespondentwaccused for the ofienoes P/U/S. 135 of tv3:m._I'13,dian
Electricity Act 2003, set aside the aforesaid judgtiiezit?
order of acquittal and convict: and sentence
respondent
IN CRL.R.P.NO.1310l2008:
BETWEEN
State of Karnataka
ByBESCOMVig'lanccPo1icc,
'I'umkur. .;;.Ffétition§:r
(By 3;-1. B.
AND:
Shivanxkgat --_ * V
Havaia vilmge % «
'I'uruvekerc=Taluk .--
Tllmkur Taltflz, Tamirur-,_Dis.-ttict Respondent
" '~ .. ' H ---------- ~ "
' " = nzvision petition is fiked under Section 397
11~{w'«.['Séctidn V431.-"Cr.PC praying to set asfie the order dated
25.3; in Splfiase No.91/08 passed by the 1 Atzizil. Dmtrict &
Sessions >Juz§..ge, Tumkur, and remand the matter with a
'V diIec'hcrzn"'$p the Court below to proceed afresh with the matter
3_.*;q1'c;nz::;.R.P.N0.13o21;wo3;
BETWEEN
" §fate by Vigilance Squad,
« BESCOM, 'I'umkur. Petitioner
(By Sri. B. Baialcfishna, HCGP)
AND:
D K Shivaramaiah
R/0 Kuppegrama
Ammthur Hobli V b
'['u:mkur Disnict. F€¢:spoi1déI1i~--..« if
(Respondent served)
This criminal revision pctitibn i3vfiIcd' 'under %ctio3;x 397
r/w Section 40}. L}.-:et"'asix1c the Order dated
7.8.08 passed by the ---I_ fAdc!l. ;}Z)is7't1fi<:t"'~:*e Sessions Judge,
Tumkur, in SpI.Case No.231 [O'7.and 1'ga1:s3ét.*1d*thc matter with a
direction to the Court; to with the matter
IN CRL.R.P. :
State
Rep1'esenied«by -- _ ' ._
State Public-LPrts:s;ec':;tOr. = _ Petitioner
(By 31;; "B; VBCGP)
%Ar»z3
.31'-
A R.am't,-311:1 " '~ ' T ..
S/'o.L'ak *
Majdr, Elgidaddu Village
V _ I Tgluk and District. Respondent
* :(R£j:S§0nd¥:nt served)
' 'This criminal revision petition is filed under Section 39'?
([35? Section 481 Cr.PC praying to set aside the order dated
' 18.9.€}8 passed by the I Addl. District as Sessions Judge,
~ Tumkur, in Spi.Case No. 131/08.
IN CRL.R.P.NO.1325( 2008:
BETWEEN
State of Karnataka
Represented by I "
State Public Prosecutor. A'
(By Sri. B. Balakrishna, HCGP), _
AND:
Narayana Gowda
S/0 Gangegowda
Age: Major ~. vv
Nagasandm Viflag: " - .
GubbiTaluk
(Respondcfi b
This c1_*iink1alV_p~L_ti_n'on is filed under Secfiwal 397
r/W 461 Vépiayizgg to set aside the order dated
27.8.08 passcd by '--the_ Aaidl. District 85 Sessimzms Judge;
Tumkur, in'Sp1.Case Nq.'1V8g€3/08.
V' "EN C§§§é;:',.E2';P.NQ.130é3'[' "" m " " ' :
§_.33}:1:!'__~',Ei':z1*I'~ =
BEBCOMV. .. . Petimm=:r
"(By Sri; Balakrishna, HCGP)
Némjaiah
' = .312-,v'*'o Hunyagitw
HulIyurd' urgaaobn
A' KunJga.t'I'a1uk *
Tumklxr Distrbt. Respondent
(Respondent served)
This criminal revision petition is filed under Sr:r:f:io£1~._39?
15/"? Section 401 Cr.PC praying to set aside th:{:....oix1c'r~ tiaiigd
29.8.08 in SpI.Case No.116[O8 passed by the : A=.£dl.''E}isti1ét_&;V
Sessions Judge, Tumkur, and remand the 'mgattgér. witixfa '
direction to the Court below to afiesh' ti:-e :natvtc"r , 1
as per law.
EN CRL.R.P.NG.1303I2008:
BETWEEN
State by Vigilance Squad, VA _ L --.
BESCOM, Tumkur. ' 3. V » Pefitioner
(By Sri. B.'Bala1crishna, %
AND:
R/0 _ "
Kuniga1'ra1uk-L%% .
' ' Respondent
(flespondézntjfisrvfed) . 3 N V.
4;j'i"'his ifevifinion petition is filed under Section 397
av:/wv.':%SL*c;i.cn..é_401 Cr".=}*--"CV praying to set aside the otfler dated
313.03 by the Court of the 1 Audi. District 35 Sessions
Jn1dge,_'1'u;i1k'ur;,Vin Splflasc No.179/O7 and remand the matter
Wit.i:."__a' the Court below to proceed afresh with the
as perfiafiv. r
V. {N cR1L.R;¥?.mo.1301/2003:
T 'iaezrrwmn
Sféate by Vigilance Squad,
-KFI'CL, 'i'umku:r. Petitioner
" V (By Sri. B. Balakrislma, HCGP)
ANI):
Nanjegowda
R/o Hosakexe Village
Ammthur Hobli
Kunigal Taluk
'I'umkurDistn'ct. A
(Respondent served)
This criminai revision is 39'?" V L»
r/W Sectitm 401 Cr.PC praying'VL'et<) 'aet aside dzder dated
28.8.08 passed by the _.I Add}... fjistxiet as "Ses;sipjt:s Judge,
Tumkur, in Sp1.Case N<.i._89_/ the matter with a
direction to the Court beiew with the mattaer
IN we
BE'I'WEF_;i_Wj' . N
State ' ~
Bascorvtvigizaneg __
'I'um1mr. Pefifionerr
(By 33:. "B, r-leap)
'V V'
. R;a:em~% 'Village
Ku_nigel.2Ta1uk
District.
V fizz/at Hinmaai vinage
Kumgal Taluk
Tumktu District. Respondents
'4 '4 (Respondent served)
This crimsinai revision petition is filed under Swtien 397
r/W Secfion 401 Cr.PC praying to set aside the order dated
23.7.08 in Splcase No.13?)/07 passed by the i Addl. Distzict as.
15'
Sessions Judge, Tumkur by allowing this CLRP and remand
the matter with a direction to the Court below to proceed afresh
with the matter as per law.
IN Cg}.-R.P.NO.1074l 2008:
BETWEEN . _ '
State of Karnataka §€':é'titio1::1é:-i4'"A .
(By Sri. B. Balakrishna, HCGP)
AND: I
Hanumanthaiah
R/0. Kulumcpalya ' " * "
Tumkur District. 3;.-Respjondent
(Respondents Served) j. .4 V '
;4:v:'._sio1f1 is filed under Section 397
r/W "praying to set aside the order dated
9.7.03 *-by .. Addl. District 65 Sessions _. Judge,
, in P=¥§>TL'*21T?/O7.
§ 'V These revision petitions coming on fin"
' __ ivigiiniasion, this dayjthe Court, made thc foilowingz
ORDER
has challenged the order datnd 17.6.2()O8 the learned 1 Addl, Eisizict and Sessions Judge, »< 11» Tumkur in Special Case $4073} 2007 Closing the ieitiated by the Police inspeeter for the e1"i"ence.--A"ii11cvie1:Vf' 135 of the Indian Electricity Act, 2OQ3;»V '
2. As all these :11atte:"s_ releite "to t11e.5ee-;zfi11i10i;1 similar question of law and " fegether for consideration. .E[;$'.A'{I'}!E3:fbi}', Sub»- Division submitted a $301106 Inspector (Vigilance) of V' accused in these cases h;2gj.fe€ eieetricity supply ..a£3,{i in the circumstances after visiting ¥:h'e4_ epef,' _fie eeigzed the ;i}:1sL11ated service wire undexfe iegjgiifllereafter epgroeehed the vigilance Fefiee Z€}?1%C31;__and eubmittefi eemplaints against ali the aeei1s'ec£.v ' '7f'heA'e:s'aid complaints were registered in etiifferent fer the offence tméer Secfier: 135 of the India:
V' 'Qgieeteieity Act and thereafter, the irivestigatiete. was heid 931$ the ehargesheei: came my be iaid against. the z:--1e::ueed fer the efbeve sairzi offences.94 16
"whfither the ciostgme af the gases under the :im§ug}:1eci orders is illtégai arid perversa"? .3. It. is the COI131€§1!;i(}1'I of '$16 iearried E-~Iig1'.i,:"'t:":.<>uI"!: G(}V€:]f'f'1II'i€f}i Pleader that the Trial (3o:.1_:f*':*---- I exhausted the procedure provided under "1r.PC,, to compei the appearéggzeg. uEh.(.9":. 3€f§)'ti$€E{é'v:, 3jy issuing difi"e};'e1'1'i: processw .a1"'{d thércferes xiié > the order 9:" the éflourt: be10u? %:J,:$os§.:1g tficififisefi is iliegal and perverse.
6;]! ";'i:"i_aie*t'3. tint: Qréer sheaf. and also 'iht: I'€:_p0xft:$ S1ib"Iu).<3itt€'.€'i '}3y f_i"i€t°f30iia€ in E1113 regard. 2 i't~E S reié ié**éi:££ it} new ma: when aha pmcesses is s:éz.1f1;i1r€E._ 'i3;_1€" %a{3'peara1'10e of the accused is to be issuad zgfidér 'Vi of me %;i3r.PC p3r't-A deais with the ' "§*3 $:3arice': bf the gummaris as 'E3 haw the summans E9 :0 ha ':"se':"'--2ze.t:§ an the accused 3:36 the §}re:>{:edm*@ inciieaies as to .w'3:'::at) is to be éama under Ssction 64 0f aha €T§r.P{fl if the SBIHHIQBS is sgsrised uprjn tha accuséci aanii for an}-' 1"€';':aS{}I1 if {ha a{3'(3E.IS€§fIi {"1063 fiat. tam: up 231:' (£063 11:): appaar, §3a:':~--B :5?
Q1' the: Cfxagjter (16333 with the issuance sf wazirazxi against: the accused persaI1$& The procedure as tof h5fv.: "~e;:ae Warrant is to be issued amci the a.ut}1@I*iiiy to.-$§;%i1<)1x§" "i€;"+iS'_"3:<}%".¢ be issued has also bean proviciecl;-V ""B'€4S§.3i";§€ 'i;E1é':§fa:*1*3i£1t'L'i11 ' the case if the pozalice are mcéipabié' 3 cf »'<@.$é£ec11«tii::g*... warram, the Com': has :0 fGfl::w§"'€ha p":*::».r:f,e-:i£.i2,Lfi'fa VVi;zfVfiiiié1; part'? C of the said Chaggétmf ._ prdcianzéition and at.taChmeI1t 0f the tit' _,.r:t.}E1é_ f. ég:'.cus:3d who is absconding ~casf;_e if .the'fi'<i£:'u$§:§if' appears, a'ttacbeci prcperiy (:g?.§1 xb{?;' r*gS}tQ1"BdV.' {Q the accused subjezct to certain ciraumstéaces. in ":E*1e é:'<:;i'€eXt sf this ggzrocedure provided 11z1d§:§ ifihaptaf arder-cs passed by the Ceurt beicaw ._i§'£€),_ the laarrlad Judge has abserved mat the z%ai'1*ani7s'i'Sv$_:it:é'Vwere rammeci unexecuteci with £116 repari:
--V tI:1ai.4'i:I3e"*'va:c{:£,ised has gone 01:: side and that si':nj£ar report i 'h§fi$"'§_?€€{Vi {fled on earfier occasions and he states that in ' tiigéfiraumstancafi, the Cgmpiagixzts am ciesed at {he risk. of " {.3936 poiice. This is sametfimg surgzfising iihaii Ehfi: £3001': aicses {he cases at {ha risk 0:' the peiice. Wheiz fiiffii' a zriaarge shaei. is filaé befere the Crouri, 'iihe {hurt is bmand 1.9 $116}: cirsuxilstances, the arder p3SS€;d by the sear: befiow by ci.osi:z':zg the cases is iiiégai and perverse: and t1T1::_rz:fE:;3re, has to be set aside. Hence, I answer the f)0ir11;j'p.T§3r§i;'VV in affimzative and proceed to pass; the f0110wi11g..§}E'd6:i"E' '1'}f1z=: petitioza is aliowsd. "'i"ft':(:% 'c;'a;'d¢;r'*é :v'i_11'V1:;3-1.ig'ie;*.+ézi ' eiosiing f:.h,<:: cases are set wide. "l:"'1<1_e"ai11zat3;e'rs are «.ré;i:i;I:fed back to the Court, beiow =3. {iif<r:r:}:.ie:r.;z1:"_:i<£§" §ii€)§§§; £116 procedure prescribed fggr $eéi.1:*i}tf}.g "ti_1e pfésztéxice of the aCC11S{i'_(i 'E33. case *an§r'_ cf the partias haw gaid 'aha amoum;'Q1T"a£e{:*;rit:i.'cy :_4é:Qf:s.i1Iz;pti0:1, it can <:0':1side1' 'me g"ra:1:{'2fL. p<31*I:1isASi{:'jr1 ti"; canzgmmnd the offence and di$pc'2$e §::f.t;fi<: :::};~:§$e;:§ Ear: acizoriiarzcfi with law Sd/~ Iudge