Karnataka High Court
M/S Shanthi Charitable Trust vs State Bank Of India on 3 May, 2011
Equivalent citations: AIR 2011 KARNATAKA 132, 2011 (3) AIR KANT HCR 244
Author: Jawad Rahim
Bench: Jawad Rahim
IN TEE HIGH COURT OF KAR¥5iATAKA AT BANGALGRE
CRIMINAL REVISION PETITION No.§2'r_.: c>i;:'~jé'c3:"%!,_;:g?.,V_."'.."T
{By Sri: >< E'v1.V.}i3:SE;?%~i;._"§?§\V:§'v'~é;
.
-1' /;
DATED THIS THE 3*" GAY er MAY 2011 BEFORE THE HOWBLE MRJUSTICE JAWAEJ BETW'EEi\i:
zvzgg SHAMHI CHAR£TA§§LE TVREJST KADADASMURA MAIf\z*.R{§§\D "
VIGNANANAGAR, NEW m.:P,t\sAND-:?e;AP0S1:
8ANGALORE--S6£}E1?5§ BY ITS MANAG1:-;G~«.TR:.;ST§E SHRE BASAVARA} 'xiv _ ' V "~~[;V,../'PETITEQNER "STEAK B,a;r'x:§<4.;0'F«.::'rx5-§>{'1.A sTRE§3$E't} ;5\'EZ%SET":.%. MANAGEMENT smug E:RA?\£fZ¥*~§ ggm G--£>.L€)'RE 1' " §«1ESIDE§ai.£Y PLAZA, ;R,E$IDENCY"'"R;€1{xD§ §Er3£3«?\I4{§;&i.%RE«56OG2E = _ "9;E:fi mg' zfzfg AUT%-$QRESE§ OFFICER "::.§"'<f:,':*«zV,ag:?*xs'§_§ KUMAR $95-E; Amuf 45 "{EfizRS " v§§.'*'§T SEJEVERLATHA i5'silA$ L:31VAE"~iY& W/O LATE K A SUBRAMAREAYA N®w2Ea?' 57M 2% C¥_Q$$ ERS §E_QC%{,, ?"§?;8R EwA"'{C%i§""E"
§<§.§;'{A§2lE'éfiz@fi.R §;%E'~§{5£":L§?1';E-*5fiQQ43.
?v'E.i'a§TE§ §§"*§;§§.$%"§;%;.?'»§ éé, §"'-='%E?K§C%§, /--} not exercésabée by any ether Ccaurt inciadirsg the Cam": of Chief Judiciai fvéagigtrate. 82:: the éearrsed ::>:;:};<;w§'i"*.faEr!y <:0nceée$ that under' the Aci, the terriiariai fl}'|._~:«;'~'§.§..(.:§§gi'."_j:i§;'.VT}'?"'%:V"€I.}'?? Metrspeiiitan Magistrate am Executive f'{}Va;;_j,v ;s.:ra:tT.'e Es defmeda "Ehe Metrepoiétan E\*Eégi$»t:::rfai;i§*«._{{ Magistrate by émpiicatéong ;;re_ the%efL:§':<e em»'9'.c.§}J€:r'e€%';zji=.d'ér.L Sectien 14 of the Act, to e><é%'c':Vi:§e _;:>evvé~:' _§ r2Tjééihéfiéfiéersce 0% any restriction in«s'ti:VéAnE Cage, the impugned order £5 Magistrate.
Tm cen+:ent;;'io'tg'j;,:§§ géye Crzpuij, $3 not appiicabieifg V%fi'::ge"'Act. "fhe cantention that we .€':;:;'~:£:VVV'aV"a'*:ade apgiicabfie has :0 be discoufiisgfi. confers; j$.§i"ESéiCt§Oi'E on a Ma4§gé$'€fT.a"€€ 'Via; p5£+'2':*?0r:9:7 ény duty 65' act ag emségageé unéer «éffé §:;.%§x*é_§é~a::3_:':s efwéhe Act, then in we 3bSS§"§C8 éf any "'._g;«é*;_3cT3e:*-£:VrL}"e7,ei .x;',;:'.s§é$£rEbefi mafia? ihafi fiat, {he proceéure p%'£%s€r._§'?a€!§:"::A§zzier $23 Ewe cf Cyéménaé Preméure agrpiées, In {ha ingtant aase the gmrésdictian is cmferreé A' 'A,_V1:;n"--°:.3t§':§ 5/Eagistrata flamed in Eeaiéewlé 9? 31% A6: mé ta
--Texggaése SLE€§'"': pea-~--;ez3 i%%§ grgceéure gresmbefi zmder 5:25 %::<::=§8 3? firéménaé ?§'3£'e§ure flag Ex} §e fsiiaa-ésaé, Sag were E3 we ma £3: §:*'@:::&éa2w; §%§:§§§§' ::r:s%:* ma ix: 9:' agndeg iéw Quégg LN.
made 'therein, the mntentian cf the iearned coungei that the grevigians of the cade ef criminal p:"Qcé3duvsfe i's:. not appimabie has no congeqzsertce. But the Qti€St§'C:)'£'t"§«§V'V%%é_}51'§33"§fi€*AE"
Chief Euciicial Magistrate has jurisdiction. S_ec"i;u%_:::wfji %$:§,.4k Chief Metropoiitafi_ ?~§.agTi$i;f*a%te District Magistrate, to 7..a:s.$.ist $e't:urédt '--~ creditor in taking ps.:';i§ses$it:§3 'a§1'~$e"%f:iii*ed:
asset - £1) Where _t_fié..:_;:~3_V$se$SEa{1 offiiany secured asset vié<?4_. €7'E',€f}i.,~§'ViF635.' 'i%}._h'€;tE33(ef3 the secured crediior or é.f'Va%£y : <:2F t;3<"::§§"é_§;:r;:L1'_zfeé a$s;et is _ ?f:fa:i3ifé%'red by 'the require§ij;i:a>.._ be;' "é.:{§i::.:{ sec:;..:F3E;§.'4<:a:ff:e::<;iV_itc>rf«_L§n§eai_ ':§;é" ,%3{E{fi'§risEo:'2s; 01' this Act,' the}_"s»;§cQ"fed T§%.§e?j:ito-5* yigafik, fer the gurpase ;'f§'f:3:s3:e}'s:§;:§_'<;n §'é*V"fiVon:r<>E of any such 1;='se<:§'a14'_:*~a'v.f;1Va'{i§séi:;»v4'v§*e:.<§:L3¢'sE, in writing; the Chief E*«'Ee"*:r_Q§:r)Vi%§:é2§7"4' Mé'g§é:rate er the District _'"§v§ag§§tr-gig"'%;a:§%;E9'z%nv whese §urisd§ci:é<>n any $u<:h :§':=-c:\;~.5§,;¢=d é'sT"§é%: or Qt§"$@I" documents; relatéag "t.%§'e§}e%:§----_ma*y* be gfimaieé Gr fcagszé, to take xg'j§§é"_§es*::§é'0:;*: iherewfi anfi the éijhief féetrsgwiéian §§rEa§ §§i;%rat@ an 33 me aage may be, the Béstréct " _§'j=_f_iE'agést:°ate ghaéiy sn such rfifiuéfii bamg mafia 2:9 him -«
-é{faE} étaka gjesgagsém an? mam assset and fi§C%.,;m€F'siS §'€§a'Z§§":§ zherem; am} Sb} f{}€"%fi!a?"{§ gag': aageig and fiacagmesség is the gecureé fiffifiéiififx (Si) Fer the purpase ef gecuréng campiiance msitfi the mexsisionfi Gt' sub~secti{:»n_ {:1}, the Chief Metmpoéitar: Magistrate Di$§¥"i€t Magistrate may take SE' saaga;' 1':'G '..bV--éj:F $3§<er: such stepg ané $58; or cause % such force, as may, in his 0;:;'i%*:'i0r:,. bé' A (3) N0 am: sf :hei%v.Acm e£':':~«§et:>c-;§'csi:£[email protected]% Magistraize or the D%.§t;*i.§t i'e1VIr:igi'$trat€" é§3r;j4§;. 3 pursuance of this sr.':+<':'t'é.1:;:ri%»shalt".t§é'~}:aH}E;;iVVVVVén questicm in anyV%:<f>;;rt o.r"bef§:3ré"any a:§§f'iarE:§i".
5. From the §a§"§§ Ll_E3gA.§§ §F'¥b $-e.§i't§A<'}{';a§_j'_4 of the Act it is eviéezst tirzati the M&5tro{§b!ita_t_1 .T'Magistrate or the District §*4ag4i$.t*}aii*e ':éifje_ "'er$fsg3§.sgm;*ed is assist gecureé areditjvgr §%r2 V'i*a;.I<_é«Vg1'g,% ;}Q S§'i'3;_€_SSiQf'3 cf secured a$$ei:. The prov%sE9 ';;_ 5330 'env'%é;'asg4é"3_»"""ai}rithin whose jurisdiction any sctrgfr $ecz}re9;:i"ésSet 9:' other dacuments relating fie gifuated' er found". Therefgreg. theré £3 .a¥':eT§a2~:9é:"fa¢a.f't.::v" the territoriai jurisdiction 9% these two cf'f7«§._aezf;"s".§§?é'z:5, Metrapoiitan Ma§%§:ra?:e aw Exemiévfi ..§'v§a§'§.5EV%--*'a'i:§., if the gecured §¥"Q§€I"iE€S am sitzéaies within _ §a'§¢;:%%'a§s€éta:2 aiea, L:na?aa;§§edEy, by Empiécaégém it is im .- §v£&tr9§a§f$an Magigtrate wha wéii have Em 3§:§:*%3§i::t%m is §><€f'€EE§€ §eaza;%;°$ amée? $&€%C§€}£'% :3; Q? WEE £5? and ér: £5385; aifiasfl-gxzéggf it :3 the §x$€:sf§v§ §%§ag§$£':*a£& wééi §'E§*-«.ii£?2 :%"s& jasrisdicticm :9 exercise szgcziw mwers. it #3 materiai 1:0 mice that the name at' the 'Chief Judicial Magfstrféte' Es conspécueusty abseni arm tiwere is no :'?§es"';tE¢.£?',.§?%' fi:t"_.':'i§3§*§'i€f3&f Eudiciai Magistrate' ia fiectéon-14 of %é:-2.}?
mentios E3 :0' the 'Mewogoiétan:;§4a§!s"::;fa";e'-I'aiéé_ fDiV$tr§i:tt Magistrate'. From this,,_ it 'c.afi«.. be g:a¥'::E"':e':e§i=; "§h'at.L Metrmgolitan Magistrate »»veas'£"{§L».:V:b<3 ccm"p_fet'eri§:'; gave the' guriséiction in F€SQ€gf ~Q_f rti'é f:6;§'¢.2&1;é3nA areéfahfd in {Ether areag Eéke mrai areas, it ET-:: fie' EiVxe2£;§é't§£{V;:>'»__If%?Iagistrate. Had there Seen ;~sr":'<%.%«T:}§E§'on:=__efg -'zfie"4§i?§'é'--éfw.. 3iiT5i{:ia§ Magistrate in Sec:tier*z--1ciE C225'ifiéfixcfi';'5[;::ér?a¢é.;3§'=_a'*isievv maid have faeen taken': ¥:h}ai?1%'E:':?%§V _}§;LéA3':<E;se;':§gft'i«:;§:"s is aisc confeyred an the Chief 3t..2éic%a§"EVE39%St'r?;:§é;:. bi;:_f't_¥%s'é'§;i".is net 50.
"¥"§2§'«<::.r_;:§;evr émgugngd E3 QESESGQ' by the Chief ' .3:s"&%§éa3_E "?~*§a{3:ésf_:"ate who ms mt bees: <::on§erre§ with tine '§:;r9'§:*s6iéf:z§;rj:;_ E':§ geatéenqa 9f the Act Hence, it is a;n$u.s'§a.§r%a§!e. If Em bask desémg ta agproach the A:£3c%%:+f;§eter§': gffécerf it asuéé agpreaéiz 3:253; Em Metrgpgiifian §=/%ag§§%;:*a:a am we E'§<$£iE,£§Z%V€ Magégiraieg as the gage may $3' Thzjg Eghe §§"?"E§§§§§'%8§ §§'*§€§' £2 gavagéfie §"€$E%"°'=J§%'E§ Esberty €63 Ehe respandent ta agpraach mmpeteni: autherity under ihe Act.
With the above Qbaerazatéarzg, the revision disposed eff, 'T: V **'mn/vr