Sri R N Sohankumar , vs Sri Sirajin Basha on 21 July, 2011

[Cites 8, Cited by 0]

Karnataka High Court

Sri R N Sohankumar , vs Sri Sirajin Basha on 21 July, 2011

~wmmw 

IN THE HIGH COURT OF KARNATAKA AT BANGAMERE

 

DATEE} mas THE: 2 1m>AY GF' 3:315; 20: f' =

BEFORE ._ 7__ 3._ _
ma HQNBLE MR JUSTICE? K. N.u§§E$HA*¢;x§:Aé;:2;i3<5:~ag;  '*

;
é
'

CRMINAL. PEiTi'"I'}ON NLsa.2::;§3~»'T'2éi:_:"" 
._/K W %    7;
CRIMINAL pmrrzom N0s.:3f;e:..:_ 291*;  2.16%' ':20.: 'i

EN CRL,P.No.:2083/I} _    "" 

BETFWEZEN:
sR1*R.N.s0HA4r\m§2x4AR,;_' '    

3/Q R.D.NATRAJ,--'j;::...A-'V    " 

AGED 42 YEAR'S'?      V '

R/AT No.2 1 '{QL:ip';:f¢o,,29;1.4';'~§;;,_ " "

MAGAD: .€:.H{:i'f»1_D' 'R::;_AD _  ' '-

HAMp1::'\mGAR;;»_,_    - 

VEJAYNAGAR' :2.Ni>* '::§T{?{X{3.E;"'   ~ '

BA;wGALt3RE--~560,.1'esg.'_  "  ...PE'E'fE'FEONER

{BY SR:,VB.&f.};c1_%:AR:<A.A':3R':';%:.V.NAGEsH AND
_ sR§,;3gv: ;.aNA£1x:,._sE:s.2;§:.>R CEQUNSEZLS}

  ﬁx:+:":§L.1r$§f{§g..":2';._5: 1 3

'-- _ SM'F§;%KKgi§sE;ﬁ;HADE1VL
 ¢ '.W;z:3 M'...MAf'€JU?&L%TEi,
.. 1  - ._ A933 55%:ARsg
. ..§:;;%;*r"J:~;g.3?4, MA-SJED ROAQ,
_  _;%;:;i:x;§$:~'v:Lm§;E;, S?§§E'v€C}I:i}§a '§'A};U%{,
 --...g§£;§MO€3A. H.§>é:"§m<3§~:::§{

a

I



R

-'.-:-::x_



zzrrrecv/222/2/x//z 

 

 

2

{BY SRI.B.\?.AC}~~iARYA. SRI.C.V.Né3.GE»:?$f§ "  4.
SRi.f€AV1.B.NAEF<LSEN1GRC€2L:'N:§ELS3}'3   =

IN €3RL.P.E\E0. 21632 11
BETWEEN:

M/S. DAVALAGERE p1:r:<::»'§>.,r;:RT3é""" "  f  "" "
BEVELOPERS PVT.LT£3,.,  __   1  = 
REGISTERED C)§'F'ECE AT §_'RERAE\§A   . 
CHAMBERS}, No.25', 2NIi%.A.§?.r.;;3c>R,----A  "
NEHRUNAGAR 4:«jIA:N R;:>A,D,_j.:
BANGALORE-i56C;1jTQ2Q:    ' 
REpREsE:x:TE*,r;.._'By.. :3_::a?E:<:V';;<f>R; -- '
SRI.R.N.SO}};A§§K§JMAR,._'  '_ " 
3/(:2 R. 13.2 }.\_$AT'E%A;} . 42  "

     -  ...PE'1'ITIONER
{BY SRIV:'B.1i/.'AQH;4RYA,,SRLVVC? VNAGESH AND
SRI.RAV'i.'B;«NAJLK, ;%;;A::oR"a£3UNsELs;

IN  2 i'6:§/1 1 

A ;§Ié:;.R.:i$."s:Q:siA:%iKi3:xmR,

3,/«:3 R}D.,NA'r§2::;J,
ACEEB 42ui%»:c;Rs,

 {R/AT §\'.z:>,2§_1 (em) N9,29E4/E},
~ 1 IVIAGADI"{3HORD ROAD,
 ' ..:i%,A1VIE3§NAGAR?
 T V13;-V?JAG;4;R 2% STAGE,
--..".--g;;g\;c;A:,oREJ~56@ :94, ...PETf'I"'IGNER

 V "gé? SRE,B.V.ACHAR')i'A, SR£;C.'v'.E\E&GESH EXNQ
.. "sRLRAv: .B.NAIK, SENEOR QGUNSEZLS}

I .«'.«;«.a.-
-:3?' .».»





 I

 

 

IN CRL.P.§'\EG. 2164 I1
BETWEEN:

SRIR. N.SOHANKUE'viAR.

S,/O R.D.NATRAJg

AGED «£2 YEARS,

R/'AT N932} {OLE} NG,29i4/E},  .... 
}¥iAGADi CHQRD RQAD, : '
HAMPI NAGAR,

 

VIJAYNAGAR 2N?>sTA<3E, _    ii 
BANC§AL{ZiRE~56{)104¢   ;..:PE?I?§©§EER
{BY SRI.BJviACHARYA, sR;.c.v. ANS .  . 
SRLRAVI .B.NAIK, samag cQ:3:\::~::E.g:s; """ "

AND:  V

SRLSIRAJIN    

5/0 LATE    j
AGED 52 Y£--3AR$, ,    '_ " 
R/AT No,f3g}/  ;9J_,0c'I~é--,-.... 

18'? MAIN RQAD7, .sH~=';e:s§:AmR:p_:;:RAM,

BANGA£{ORE»56'C.:}:?._Q;      REZSPGNDEZNT
 . -- *   {COMMONENALLPETITIONS}

{BY sR1c.H;§¥£,A_N':}:\;:zaNi*H}x:iAYA, S.-RE.G.8URESH,
SRI.H A5EiMATH' ::>_z~:sH;a, SRI.A.P.RANC}ANATH,

 V. 591..:;:'g:zs:;:A-::HENNE<;:>wDA, SRI.NITIN.R,

SR§'B;SID.EES'«5§ARA AND SRLMABIJUNATH G'

'B.,TAs:;3D,Ei%Sm:zARA, ADVGCATEZS}

'". "'THE' £i%i5::§;;1tNAL PETITEON Nos. 2C>83fi1, 226;/:1,
2182'-f_;E,, I2},.;§--§3,;'i 1, 22841»,/'El ARE: FILES WQER SECTION

 'R182 Cf§,P;C' PRAYING TC! QEJASH THEE GREDER DATED

;'éi5.§2.2€)}--..:}" PASSED BY' TEEEE 2399 ADLEDYFEQNAL CETY CEVIL

L  ' g%.NE}['S.ESS§GNS JUBGEZ BZ§NGAE,C¥RE; ANI} ALL E?'UR'i"f*§ER

    C'Tf}F£$E7QUE?€'Ff§\L PRGCEZEZDENGS IN E5',C.R.NOs,2/20} E,
 --. 3;'2?1£3} E, «if;/"'2Gi L 5;'2{}§ L Aﬁi} 6/2:32} RES?ESC'T'EVE§L'1",

' ':7/*



.

WW5:

,,,._~AW&ww»myw 5 Spﬁfiial Judge alleging <3ffe3::c€vs~:-J~~::.r1:Ie:f!' 496$ 4:20, 48:3? 455, 468, and V%m?%I'jg1"'%:P€;--

.13{ 1}{d}, 13f Me) and Act. 1988 (fer Sher': sf ﬁlﬁf Karnataka Lazid [R€stf'ic§f_i*o:i' f£':*;;;i*;£f%Vi_72;* )*;f¢1<:t, I991 :1/w.

Section 1203 ;>j£"Zv§?C. H

3) ﬁne Chief Minister of § Q § § § $5 § V x \ Karnatﬁka Accused No.1 in all these private Vijayendra and Sri. B55.

Raghguiendrg, BS. Yeddyurappa have been '2 $1 3 in their individual Nos. 2 3: 5/2011, 5:22 RN. Sohan _ vr.t:1i6v'A"':';§=#%}n~inV~Eaw (1215 8.8. Yeddyurappa has been his inﬁividual Capacity as Accused Nay'-I in 2, 5 81 6;'201L M,/35 Bavalagiri Praperigr T' iﬁééfélgpara Pvt; Ltéq représented by its Directers, SE12 BY. Vijayenéia Sri. Fiaghaventira and S21', Sohaxz Kumai' have E3661: §:2«1rn%3zi as A<.:ef:u$«=3ﬁ Nsﬁ in PCR E\§<}..'2,fii and z§§{7f{fi?.1S€?{'§ ?*J<3..2 ﬁg: PCR 33305;, 4 3a. w"

///' .-am :3§S:\\\\\\\\\\\\\\§§\§ ...............\K~\\\«\\\\\\\\\\\ »»~§ww . . x ............ .... ..

x\sxxxxxxxxkii\\\\\\\\\\\\\\\a&k\\¥§»"E \W 17 res;i:ri<:té:s:1 to any p21ri'£cul211* kinds sf p€I'SOI"1. the iearmtd Judge has I'€;'fL1S€3'C§ to hear the appliezftemt app1i::::aii(>r1 fiied 1.,1I}d€1Z' S€C'[,i{}I"1 210 91' . {ha Grder mjecttizzg the said 21ppii§:,g1tAic>11.iS"':3§é;g:¥ 'i:1"'--Z;xv;z arid, in this regard. reliazzxce was ;V'>11e1<::g§'ti..:)n'§.h%:

rsiported in 1983 {I3} application under Se;_cti<:)::: the decision in the case and (2008) 17 SEC 157; in Special Judge, thexjeﬂ purport 0f the sanction i' to Lokayuktha Pelice : f{_:}r'-- is bad in law.

Therefore,'VV"'*».:he, iéaﬁéd.: .J'S€nior Counsel sought for

-»_qua;<:<;--;:ng" the 0i'<:1e:f____i.aking cagnizanee of the offences the cgmpiainis by f:1H()E\?'if1§.: these 13€%'£,i*; 1":ir1ss, A ' ' * .

Z Gr} the: ether hand, Sri. CH.

" . }§;:z'1:.:A2*:121nEharayag Eé3ar:i:':~d <:i:<>t,m:és€:-1 ::2§3pea.i*£:'1g far 'Chi?

ii),,,,»"

§:\ \ /'

5. § \~ 18 r€sp0née:1i,/ cczsxlaplzxinault; wauid Lzrge the fovlvléajgvixigg points:

The petitianers against whom :10 ordfzy fe,:" <i£f~ pi"{)C?€SS in ierrng sf Sfi'{"t'€i{}{i 204? 0f (Z'::P-_C;_; made, have no 1oC:12s~standii::> q1ié§si'i.Qn the erder taking cognizance thereon as long as §3FQ€if§§S S:1{:"£9:1, these petiiioners have no these petitions, liable to be dismissed of the pstitions;

Pres€nfatiéI': 'V 'before the jurisdictional Court of a mmplaint before the L0kayukt1"£é"*--«.VMMpvolke: in person and through "'.%_regi3€e:ér€:;{ ;:.§_<3st é{m:%....si'nce there was no rcsspcznse from the compiainant appmached the G§a;é'i"f1or'v§Viiii;33% 'a :re§res€r1taii<>n aiong with a copy af ihe 'v;3r0p<:}se%ci'A;_c0mp1ain{. as 9.138 number sf d€2€i":lIT1€:1§S in ~ ':':~>s§:$7»:':*'::i1: {:25 £5 in§tan<ée:s 0? cri:n€s:a and soughi: s:m,c'£;i<3n '"';§:::; pm.§€%s::uii<3:": sf the Chiﬁf fs'sx'§i:"1issi<'~;<:* 211251 on

2....2.'......»KAA\\\\\\\\\\VV \ K w\\\ \$.\.\.mk\\.\\\\\ 20 dme 0f the order inlpugned and thsés fact; that {)ﬁ§i'~{§f<«.ffif§ p€::*s(:»n nanzed amused in each of these .

saught to participate in the pfOCf;%§§diI1§§EZ"'€K2'€f§béii; "that. stalge by filing applicaxions and {E153 E1}f§;!1§?;3}éf1'{,'S. 2£::¥KV;2z.f;.:i:€'i§v_T_* thérson wouici Cisggriy inV«ii_i{>aK{€ judicious mind by i;E§é:- taking cogniztance, as such, t:1"}L't'3.. :'Lt}If,€'j€'fI.' %2i}:i:1'§~C7ggniza11C€ does net suffer the further order 1 directing inquiVy3r/£33,: police: in exercisfi of 202 of Cr.P.C.. is in accordaficg: petitioners have no hscus- stand; -ti; qti§33f§CI1"'iiié légality of the said order, since h:':1Vé"~---..n0tV béété surnrnoned by issuing" process. ?_l_;€é2;1ff1fx3:c3§"'«::V::>'a4f;.$ei, piaeea. réiiance on sevgrai decisions of the and 0f this: Court in gupport of his which wouid be :*<:=:fe:'red to during the of thilg mder. Hf: ais§z:> SL1b1'§'ii,ﬁZ€Ci that the scapé ::>§"f§:"2q::i1:*§.;,:' i:1x:es;i;igs1ii<>:1 ungier E'>€3<é'zi{::r: 202 of {ir.;}'{Z /X r /"

i»':i?"/V ;'///»;'/ /:5-,»_§«_:a;a/r,» . . .'...'.....H.UH.H..ix~«xxx\\\\\\\\\\\\\\\\\\\«\§»»§v» \\\\ 22 sanmion V211id: Sf:iI1{3fi()I1 under S€3C*i;i0n 197' of C;".P.C. is not absahzie réquirexnezlt and it depends Llfgvibﬁ-..">T:.1z1€ mannar in whiéth the <>ffé:n€f:€: alleged was V. such, even in the absence af s2_1:1;;7t.ic:1':_-'tiiitieij.Se{§i§.c}r2V 19'? 0f C'r.P.C., the procteedingsE"«:;a:':i*:o{ bk? the thrasfyhoid; theugh "Ethé offence Lmder Section :_;§O5 as 2~:u::CL1sed No.1 can {}ff€I1C€'S alleged in the 405 0f IPC and fog is F€q'1liI'€(§; thci Sanction. fulﬁﬂs all the r€quire;?:;e:'3'§s of RC. Act and Section 19?' 0f CfL?<. C.v; 9ii1 év'§.:f1;>.f§£'ig,§ned order taking cognizance is nv:3'f--.,av éryptict "'O17(i_f:j}:jfcif1(i is a weH~<:c;>nsid€red (me; {.116 ' €rE):j e"::*.:»:;--f' §i1i:';§"applications under Seciiens 210 and 319 C:*.IE5;'<iZ'. vx%?:iV$:'.,VA§ﬁ1y to 3:31} the pr<)Léeed:ng2fs and mi:

' ma:<319:':;i " is gzrsduced to Sh{3W {:1/121: iévai §:1V€st:£g:;1t;i0r: X'w:«3,,éi £:..:j1<:1:"::' pr9g"res$ as <::sn£ie'mpZaf:€r:i tmder Ssctim': 218 ____""'{>§§If2r,'P.€i.; filing sf appL£§<:::2i:i:mE~: 3:3}? *:;?:€: p<3r&s{i>:1s i"}£ii"I1€"C§ «r in' ,,w""

;j V '<>u~vv"y~ \ S' \ 24 Aggembly rresspaciiveljg, in the light. of {he sL1b~sec:ti0:1 (3) 6f Section 19 0f RC. Act; 1f7§i1_E: H See;*f£,ie:}I: 19{}.) is diiuied arxd LiI11§"3'é§ 1"€«§_S"-1'S}'1€3S;£fii«'_ C1e:>ur: that failure afjustice in facét:'h3j3__ been"Q»i:::a;i<:§;'1§é<:?1V;V"' the pI"(}{3€€{iiI1§.§S Ca:(1n<:>t be ':34? thr€sh--hU1d, {has };:,2r0$-;i§uti0An'""é$i;'§fi'Gt_2 bé for want of sanction unde; RC. Act, as such, the d€CiS.iC)% 1 {'_)f Ccmrt in the case of R.S._V AIR 1984 SC.

684] rendegeq':fhé :33fov*isi0ns of the RC' Act casea falling under the pro2;i'$§%3i:§ ass the pétitioners who have _9.ppr<);ii,?1:€:dV.f:hiés- <Vi;f{§urt are not public sarvants, ' '~ar:«:i'-'..ﬁhe:_ -peztserzs ﬁaziiéd as Accused Nos. 1, 3 8: 5 in being public aervants have T103:

<':<:s:n;.5i23,ir1.€.:3;'~si.:_3"<'ﬁ*iv(>£<311s or 53156 pr0s6:r:::1ii€:>n, {hare is no "wV<;:i:*c::rr;.:§f;at:1ce warranting €ff§<Z{':3I'CiS€ of if1h€F€f3T; pause:

» s~:=:i;%é{}.,ur1ée:* Séction 482 Csf C:°P.C.: ihs wad 'perused' ' :3:.é§~:<.i in iihsé ifﬁﬁligfiﬁd (>;°s;%€=.r' 1s;<;uE:§ <:':@22.r'i§ i1"}§ii{EEi'€,€ £136 2'? V V _ offence .2135" where fherea ig I10 legal €Z'VidE'§1(Zf3 SLI})pO1"T the Charge made agairist accussed . it 1:3 21183 fairly Ssatiﬁfsd prjxxrem Vested in iihfi' ' Serction 482 Cr.P.C. have '»..fgo sparingly and that :}?v:_ C0'u2ft "-.{":a111f;:5$i:.'.A caiied upen to appréciéie evidence or nzaterial wit-h' §§;'__'~viévyf to fir::i.,:;uE1t Whether the the accused stagfxdg ptoxiéd, ' 18} si:g£é;%Laf éradesh Vs. Golkanda Rangasvw/.gmy,.V 522], the Apex Court has obsservedx t}.ms»»'in' Paiag --- .;'$ & 8:

'':'power under Sec:tic3n o:f"~fh€:-.(:§:dé*._ﬁfth: case of this nature 13 not the rule. T he section 'A :}r} c:5$ ;3x:§i:~~.:t§>r:f€r any Haw powers on the High only saves the inherent pO'Wf3§' " Cauri: posseased beforé éiha iénéiqtriﬁezzt, 4:25 the Cocirs. It enviszagag three "z'--f;'i1'gLifI1S{é1£3C€S uncier which the i:1h;c:r€::1i,

-j':urisdi{:ti<>:1 2:12:32 be ésxercised, ngxmeiy: {ii {,0 give €f§t3C€f. :0 gm :}rd€:" uzzder $16: €7:<}<:i§:1 {ii} is 31 &~_\3 \ 28 prevent; zabusse ef the pmeees of €7(}¥.I1"i), and {iii} ta etherwise secure the ends of §:1st,ie€; " It is neither poseibie nor desirable down any inﬂexible rule which would . 1' the exercise of inhereni j_1_V1e,ris_;1ieti_eid§" " -.,;;I_<5'= >4 legislative enaetmem'. dealizigg W:-thA jpfQe'e_ci'ure~ ear; provide for 3}} Cases the{éA:i;3y arise. Courts, theref<:;::"e;..' hzivetp' powers apart from exp:e.$él' which are neCesVe'a:.fy __f<::._r v.e__e1is_eharge of functions and by law. fie {fhe finds €XpF€§5S§i$3'?1_V _ which mereiy ree_e_gni'ee{s»=--é§%_§1_d powers of thie whether civil or eriiniﬁal; absence of any exp1*eS--S_V vp_r0viSi.Q:r1«,., as inherent in their ah, such powers as are to do the right and to undo a ¥i::._e';3urse of administratien ef justice 'e:": firineiple quande Zex aiiqwid eziique 1eer:'2}r;e?.eixi.Vé', <:ez1eeeézZzL:r* ei id sine qua res ipsee esse nor: pofgest (when the {aim gives 21 pereen ' * ._ :;5iI1:§»'ﬂ*1iI1(§§ it givee him the}: withemi which 1*:

{rzznnefi e:>;iss'i/E. While €Z>s:€ff{EiSi1'1§; peweze azzédeg" {he S€'t{?iTi<}}"L the Sew"? {fees {get '$;%»«~' 31 pmceec:iing at 31:13? s;i;21g;j€%. {See Jarzaéa Dal -~ 173- H.S.C?1ou>di'z€::Iy and Raghubir Sczre:m (Dzf,) ~""if;f\-gt» Siaie »::;}"Bz"}":,a:*). It would :10: b8 far the High Cam': ta anziiyze ihe case <:Qmp1ai11ar1t in the light of aljiAAp:f0b21¥3i£ii:':--:;}§~» Qrder to determine wh€f1";§:1* fr:<§)3:;\?i_§it'i§j::.. vmuld be sustainabke aﬁfj préixjgiﬁes; arrive at a conciusiori are to be quashed. It er1" c$::€'V0gj;:1'sA_IE'E0 assess the rnaté:$i:§:'§}-- begfmfs 'i'§,_ a;%id%_<:Qn<:Iude that the Cemplaim/'T~-- .-'«lief-'.:'V_~§fé:>ceeded with. *_-_a an compI:aiI'it,__ powers to quash for only in a czzgse aﬂegatians set <:>u"'¢':_i%1._ *t}:eVC§5::115i.i§;{1--1: 'V.dQ not constitute the Qff€IiEf'$"v'€)f fé9t1iéi1._ 'C0}§nisanc€ has been taken uthe IV/E2:§3:~%trai,e, it is open £0 the High the same in exercise of the 'V'i':2}::<?«§fev;fi'iVT.ijjiaxxrers under Seciion 48.2 ef the 'C30dé; fj_»itV is not, howevezg §1€C€S8af}? that '. '{.f}€:VEf§f.VfS;.}£1QL11€j. be meiiiculoug analysis {if the (éaséh b€fO1"€ the trial to find out vahesther thé V' wouid and ix; {':€}I11»"iC'€,i{3£'1 or azitqmitéiai.

"§'hz:': €'3{}T'{'i§§§21§1"§ffF1R has ti; ht: rssad as: 3 £,i?h{>I<:'~:. if if, :.«3;;3p€:.2:rs £i}::;2*: {ii} {2{}f}Si§{3f£"§~§,§i{}f§ {)5 £9"

._ __ ______ \\\\.«.

from the ardex' impugned in these pczfiiiions, _ Specriai Judge has taken cagzlizaggce aileged in the complaints. In the prix;.z:t«:3?c<3;:np1:ii:1i:';:%{;ﬁhai;A cammon complainaixzt has -.___a1I€g}:w:;1'" COff£ffi}';§S'_ivO§] of affences pL1mshabIe u:1C1er 485. 488% 4771 and 120 {B} IP13. i--Tf1C.__€§.i' g'L1H1€Ht on behalf of the p€iif.iOH€F_S in supra, is that the Section 197 sf Cr.P.C. 011155 Qfféfigéé: .._1;1::{fI§:1"V~Sectian -405 of IPC and 11Qt"f'6r'af;:y such the cognizance taken 'fQr° "under IPC is witheut jurisdictioii, "

In of Prakash Singh Badal Vs. [ AIR 2007 SC 12'2'4] the Apex Court at' 48' heid thus:

V '$3. 'The question relating is the mieci AA véﬁanction under Sectizm IE9? of the Code is hot nes::eS$a:'i}y to b€ Considered as scan as ihﬁ ::<3mp1ai;mE i3 iadged ané {if} {he ai1€:g2:i§§;r:$ a:é<;>z1f.2:§:'3z:'%<:E €h,€'F€'..§T'§, '§"}1i§ qu<3sé:{):';

V' 47 as faﬁaciaus. The 1'€i€*vant observatiorls are fourlﬁ in Pa1*as~ 10 '£0 12? which read thusr "R3. That apart, the C€Z)I}§€I1{iOi"} respondent that for the _Gf§:?:j1§:esfé Sections 406 and 409 I'/W'. A' {PC sanction ands-1' S<:c':i§)n 1 S3?""<:>f is a condition precederi"': ::fo1* prosszcution is €qI£§L11}7 This s:'3.013.;'t has statéd 'i.<§g2.:3i:, in S.R.Munn:'pc:lli Vs,..53Z C_t§€ i3o'%;:I:::§;;;j%?%{2'955 {2} SCR z12'%7i;"«g:;§;d State of Pepsuifi 1? is not ex-T'€1'§s"

offence ' pxxbliﬁ servant, which 'fQ:'-- fprose<:.utiQn under Seétigti nor even every act dgne 'vw}i'i1é"ﬁVe is actuaﬂy engaged in §§_€rf<§1"I:3:?z.I1_Cii of big official duties, , :F'QVI%}é:&'-i§':ig'V fihe above legal position it was heid Prasad etc. Vs. Siaie of Bihar ' S55: 89; as ﬁ:)H0ws:~ ~ 'As far as 'the offence Qf s::rimina1 AA ' ~..§0:;i"s;pira£j; punishabis under Sacziion 220-8 VV " 'ffmz Saciiion 439, Erzdiazfa ?€n:3j Csiis :3 C{Z>§1C€I'{i€i§ 2m::i aisa Sraitiien §(2) of tbs 73% as/fxyy! 82 5.5} Therefare, in View 0f the ab<3ve,_--"*.._i:h€ appieherision expressed by the iezxrned S€I1i<f:g:j_§Z'Q't:f:;isé'E.V appearing for the petitioners that during if':§€$§iig2:itiMG1V1',1 under Section 202 by 21 poiiice 0f';'aEce1*§ ' p€fs01i:$- .;'i1"?_ajg1i€dV".

as agtcused in the c:0r11p1a;1:C;tV ruﬁ iihe :'is--§x. £jf" 29$-_ré'3i: '--.._ without a waﬁrami has Sugh apprehemsion in the é l 1a}fed by halding that the_ Section 202 {1} of net include power if this regard. 1' am in respeéggihi ﬂidgment 01' Gujarat High Court. « z .A

-56} fn_ 'ariéxvsf. ihe abova discusssions, the ;3§:VfVitiaifié:r:~§'*..in iheéé" petitiznns against whom HG procsss i'si.T~0f%:"i€:i*<~::I' --ifz.i?i2rms Uf Sectien 2053; Qf €i:,:P.C.. have me 10:%'z;s-s;;v€a:1§§;i to quegfion the {::3I':*<3<:tI1€Ss «sf the erdér "ILa§<:i1'}§~.._.-- "z:c«gni:z:an<::e and the prsceedings thaw/on.

"'fE'§)£€At;€§~{}E4€%g i',hf:'.S€3 p<i~i,i{.is:>:3$ filed seiiliiirig iii) qzzagh " """§Q'.()Z}":i'17.%{}'§'1 orciez' taking {?{}§I1§?:i:11'}{i€ in PCR N<3s. 2 E5; / / .....

,..N.mw»...\ww-M»W, 83 % % 6/201 1 am higghiy pr€maft.m:; as sszzch, fh€'}? Einffﬁ iii}. be dismissed.

57} B€f(3r€ pzzriiragg with :1'z::as,s3e,'*.haxrir:g"

to the fact that serious aIi{*§at_i0:1s' 'ciré Illéidié' t%ia. 1 persons Qcczxpying higli proper to note the seven stated in the report of the__ Commiftge Lord Nolan constituted" " fecommendations regarding which are apt and to same. The seven haxne been noted by the Apex' €:'g:}urt.Vir:e"_'VifteéVi' Ifarain and others Vs. Union of . E';ti:*1}:}i'A4;1rtot2«'i"éi4« 1998 SC 889}, area as under:

_V Selﬂgssness 'E*\1.?'g:*E<i<3rs;. (:1? public: afficez sheuici take d;§ci§"$i.§i;i1s $221613' in terms of thé public '~.i1i'§;ere:si.. They shauld mat do so 2:: <::>rde:r '£0 gain finzmcial :31' other material béfflﬁfiféi far " :}":<s*::::se':f:§v€:'-5, iheir family, er their i'ri::>::*;CE$. »»«»»«»»w~n:»\><K*?Ii\' 84 Integrity placé themselves L1I1€i€}'ﬁ'1"1éi;f1{?--i.€§- Other obligaimxz to Qz;t'sidé-- ii3.div§ci121:e:1s"'or "

organisations that V-Vinﬂzgénﬁa 'iii the performance: pf »»»» Objectivity " z _ x V _ In Carrying _ bu$ir1€:s5, inC1udi;3.g-- : ' VLa;s';§§intments, .féc0mmending nfof' benefits, halders make choices on V ierfit. V _ Acc<:;i'1n_£ab.i;§itf§é. V A' Ho1E;i<iI'.S.._Q.f pubiic office are accountabié ' §}:31§":h?ei.r decigicrns and actions 1:0 the public: miu:~:~¥: submit themsalves to whatever V scruiifijf is appropriate to iheir C:ffiC€*..

Ggienness H01e:i€:r8 Sf gubiic officzéé .<3hG::E<:i bf': as (21961: as posgibbe aboui, 33 the de::§sai<;ns and 210%/isms éhai ihegg" :;::2.i<:.::x '§'h€§,z sishozzid give ré33.ss{>:3s5 fer {Emir d<:v;iéis;isi3z:se; anti :*e::~;i:'i<é'i,_ Holéers of public Qfiixité 7S]fi{V)'¥;iV'{Ci _V:VI1;C§'iL 'iﬁ \ 85 imferxnation only when the wider pm-';>.£_'i<"f'__' interest; széléariy demandis.

Hcnesty _ _ _ 2 _ Hoiders of pubiitj z>i'i"i{f<::__ 21 ':j__.ii.:1£::;.__ in' deciars any private rA*€I_abt,§>:;gT' :%,_1_:'1'z;--~Vir. public: ciutiés and ti) '£c: 1"& s§§j13ve égny itcmﬁicts arising; in a / .. A§r0£v€t{:'{§ V ':,he pubiicinterest. ' " V' Leadership' _ _ V 3f7p1i];>iiC dffivéé' "shi3u}d pr<3m(::'te and by leadership £58) __Af7t'.::r__fefe'1*rif1g_'toppfihe above 7 principies, the APEX C"our*: has é{§_s€:fx<¢Tii».:hus:» V 2 "'Th€;s.e_' .p1*i.n<ii}§'ies 0f public: life are 0? géfgizfai .é:§3pE,:§e;_:§r3n in €'¥!€I'}z' darnseracy ami 011$ ta bear in minﬁ while scrutiniszing _ sf every holder sf :2: pubiic office. it is «:;§:i;s1:V..T:'tVE"1ai {hrs hsiderss 9? public Qffices are , €'§~'%i.F'Li"§£';i"€C§ with csrtaiiz powérs ':0 b8 €2;:€::'cised in .A _ ..p-uiiiziie inierest alone and; f;herefGre, the Qffice is Emlé hy {hen} in irussi: {Gr the geepie. Any cieviaéien fmrxz {E36 path sf re:::':ii::<i€ by argr <35 %.%:e:';1 aazzzimms :3 Eéfaaiaéh af érusfg anti? E"1'1i1S3'i, be .§%§§,§z%:.»s:%y2%%? . .

Legal Document View

Unlock Advanced Research with PRISMAI

Karnataka High Court

Sri R N Sohankumar , vs Sri Sirajin Basha on 21 July, 2011