Sri S M Krishna S/O Sri S.C.Mallaiah vs State Of Karnataka on 20 January, 2012

[Cites 5, Cited by 0]

Karnataka High Court

Sri S M Krishna S/O Sri S.C.Mallaiah vs State Of Karnataka on 20 January, 2012

Bench: N.Ananda

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3. The briéf facis nesfssary far ﬁecision of ihig §2€i_§E§0 'ﬁ am as foﬁcéws: » A itorzzaplaini: zszzéer zseciism 2338 C:1'§3;{3.;,.:'Vvirir.BECK, N232'?/"20 :2 was SE68 in ihs item"? Ee2g;;r:1é,d A' In L « "

at Eﬁarzgalors, against §j,h€ §€§,i§iéR3§ offerices punishabis uI}d€I" i?;{f§i}{e} <3:

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:95? ssciions 28-45 435.

495: sﬁcéiena 42:3 3: 1295 EPC.

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the large: ime:"es§ {>5 {the Smta ané S<3<:£e*z,y5 '- EFIEL 'R16 p1'o%.zisi0ns of La3kay:zkiVa.-';i§e::*i«dé; r1_£>: ~v.€:;~:::Vi:;:.('i.e appiisaiian Sf §rZ'{§ViSi0§1S sf C:é::i::::i'Z. Pi'0:té<:":%_;f@ ,{Z:}§;€ ."._. EX. Théf re;'7er'er:<:€ undsr s€:c:{<_;s:':..V..7{:2»'éx} ioff€;héV 'I{:§f;?::Va,f:a;%:2:A Lokayukta Act Cannct be aﬁd :;: ':'€30t:i§ipIaint"

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m:in€ra3s3AVV?g.§;Vc%.V_::;.t<eC§.:§'i;3_ ssmnes is be picgcuréd theés fmm,' Q"-%:_§éa:t.~*'and make marksaéable. and/<>r--._V C@nVer{'._Su.§:h 9:33 into meta}, er ,._%3i§:€3"\arisé"a°§_§3aE wsifh the graducs G5 33,6 minss an§ q:i;21f:'::€s 313$ Giihfir gsmdzgise :35 '$16 iiieingangjz :§X:; V V }<;Zx:}<; :>Q<;:~< V ' "§e§a£:1 33 {he agsné 0? {E36 G@v€:*::n1€n,i "~..:3§ }¥:2$:7EZé2§,E:§i8; in ihs €X§§Gi§'<1{.§QU 5;?' tbs §'§"}.§Fi§}'2§ 22i'€;a'is §'€S€E"'v'€& :13? Qpszaéiaiz 'mfg {ha Eiata, ~,su§j«:<7:: is: swiriz eyéésrs ag ma}? bf: passsﬁ by "S':afé§ £%{}E'§i"§}IE":€'{'i§.', ﬁzz %;§1is~; E%)e§:aE:f f:3.§3§ ii} E3.§3'§)G'%§1'i', seub ag::%ms i':/:ri'z29r;me::<% {>5 'aha ;*;,>z,::';3{;se. 5

"is {a} T0 acquire and take SE76? as 3 there is reference to ecmeze ree:>mmena'ees, It is ::<;%€; si:1§e<ie' in the reperii {that §>et;i1:iene:' Wee one of $3:Ee':*e'een:.:z1e;r*:dees, 13: 1:': 2: deeisien re§,>e:'i;ed 1:3 {Z98§};'-52' ECG (irn Efwé' :}k:zse'<1;' Q{Sf"aam Szmdez' Géhers V5. Siaiiie-..Qf"fiezrgsexzezf, Je1'eA..SvL:.p:'e::1e M Caurt hag he£d:~ "The penai V §)._;.5e\r*1se1i_4;3::i. be strictly eenetrued in the first 5pA}ae'e. 'fghere is HG Viearieue-_ V1f:a.,3_3iIit§yT ' ieéxg .{{:1§ess the statute taiges eise Viv'.€s '£":;i§%::§';'*"' At {his 'it, ":3 refer ie eeeﬁen 23 ef the ~ 433; companies-{1} if the persGf:e«e_Ve:;:H: i1;.:irig "a:§;'..'L'effe:1ee under this Act er " rules i::eg€ie thereugzder is a company, every V Vﬁefséen fwhe Ve'{i"«'ihe time éhe effenee was 'ee::2.:§i£?f:e«ﬁ was in ehezzge 0:') and Wee {he é3Sﬁ1}}aIE}7 fer the eeedueé ef ""«i?1e,___§:}i;e§:i:ees eé' me <:<>::1p2::;3a shaﬁ be d.eeme§ ﬁe ee g;§i1:§E§;;J of éihe e§{enCe ami sine}: be éiabie to be VT gyesjeeeded eagaieet end gejzeieheé azeeerdéngiyz A éﬁreafieied £3122: zxeihéng gteniaizzeé in E/his 322%,}- é:~;e::?'é:E,en 333211} rezééer 33:}; each pereerz ﬁezbée ie 2313:}? §_i}%,,iE1E::?S§EETifE§;'?iE§,, E? he grearee iéie e§'fe:3:':e »2s<www»w%»nm»mm»7»mm,mwmmmw.

square kii(::nete1~e§ {here has been eerziravention €)i7«~:*e'i_ex;_e1'iéi' A' previsiens (:25 F::s1*ee'i; {C0r:se:*Vaiie13} Azii. 7'1§8C?V__23§':e:;:'1':E':;>:'e:~;iT' {ﬁeneeﬂsaiéeﬁi Reieee EGQ3' 'ﬁifheifzher e<5::i.:'ave::*§i_én_ .'yi?é::é cieiibereie or due :0 inadvertenee C&1I1iZQ{L:"b€ deeidee<;E».a%., iL?_:i's, V' stage. These eeniraventeions x&*Ge1£e§_ EQ_eH1 éjfii' eeneidered aiong with terms of A:e..fe}'eneeL I &"2..:e9,_Cfing as Ezereunderv x ' H .

"{3} The spurt in the etee} and _§I'{)I1 are '€i;1:*ing::zas: -yéa':;:_ heejrhade {he mining raxzii q.uel;ty ifﬂi} ore fmm the Chiiradurga {Be average Casi of pr0:d:;Ctiez'; ereund R3156 per term, «aréelw me V. :0 be paiii ﬁe 'ahe {§+eVer::r:;:e:; i'. being"-afiifenxaily Eow ai Rs.£S.25 ._f:en__ fe:e "e%:'§§e.,re1::E graéee 'there have been eeriezge-.e§r--e%;em§,{: éisterﬁogze due 'Le éhe high V This has ieé tie aﬁegaiéons 05 " ,'_:':;~g¢_ eeryupiiee ané :::e:ep£21ini',s 0? éyeéiii/eeieszg ah:*e:2gE3 iﬁegai eliningj wiih §i'E€ ,_ee:I§;§§:eiEy :3? ihe aL2iir:e:'é%iee in 93% Easels ef * ,_ €::%§}V?€§ﬂ§}€ﬁi.

{ii} Ge<5e:*nmez2ie :33 ie e:'ée:"§::. viiée z'1{>¥,§iE<%:ai§(>:': §\Ee. {SE ?vE1'vi?v'E :?Z{%Q3 3,::s.:% f'%Es:),€f€ 33 .5 E E , e y, 3.";

$21, Kg; é/E2" e 5/W 42 2%. AI; this jungéture. it is reEe:~vani to staée {hat §.;ak8.yuk':a: ACE, 19811}, pr€=21§1ibE€ eﬁwhish reads iht£_:%}':;~: ' "'\Jif§3sreas§ :1: is; eexpediegzi ia a*:2:;:é3 »}}rc>:ri_:;iV{§§§' §E;::

the appoimnxerzt anci fL2:1c:§Q:1s:._<§f. :::»e% :;:i--::' authoritfms for nlakirig" éf1Q1:'§.1_{€S :tj:£C:~ a,dn1:nistraU'.ve aciian 19€}_2:fii1a};>}€ ":9 specified in Lisi H or Li:-:3: »I'EI c.fV ihe."'Seé§4éntf§g Scheduk to the G<§:i*:s:itu'if0:1'VA L'€é;_1:;:};._ by 0Vf' ;:.¥f1 behaif of {he G@Vé~i:f;;i1c§:tVVV.1"'§>:f 81' cjértain pubhztv auﬁidri-ﬁieé " vi?§i§;:t<-:' 01"

Karna'Laka? ' " afiyr "~v.'<)mv'.:és:0r1 or Commisiéioﬁ,.":ﬁ 'éi§z1:3é€i';Qf:* :§ﬁ:;H~.:Q;€.-arising out GE such :1°::;:A_;:_er1{é:L::§ :'éa:s.<"::sV_:§.nd far niattars C{}'f:i.v§I€C'1ﬁs°3('f[AVV' v.":§'1,§§;¥:Z¥'y'x7i€}f;'-___8fT _' anciiiary 1here'L<>"' r€ceﬁved'-- the ?re8iéen: an ajidi bréugéghi mtg farce wiih effect _ ,,f;%®%A:5.@1I';AA9_f8§.

' V"§E;;eE"§§re{re:_1tiG:: v§£;'«Cer§'uptisn ASL E§88, ptgeambis sf '_"An Cansciédaéé aad amemé 3:6 éaw S513 pmvarztégn ef CGf%I'ii§i§§§1 aszé {Gr . _maiL'i;2é%s €m:::e£é;ed éh€r6wit}:" wag braughé Efliﬁ . _ :ic;:~cs 2 xééi": agieisz éirom Qgﬁag. igggt I/"

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3E. We <:e:>uL:i 366 {ram {he pmvismns 0f the Lakayulita. Act, EQ84 arzé {hit p:'e:>vis§<3n$ ef ?;*«*::*é}¢":/:f;.Tif<;::::VVL'é'i' Ci>:*ru§;iiQ:2. Act, 1988, 'iirzere is :19 C§if€:i3:§;>%fGiiﬁ'iC"f,' %>€§§§iatéé;é mséﬁs ACI3 22936 bath Acts ﬁg not heid tbs sazgys-, cannot: reiy upon ciause {:2} of .2'§§«i;A{">i7?;'.r:'<.?--

of Endia :0 contend that" ~jE.<I.a:f:::§a:aka Lokayukfa Act EQS4 $985} Wsuid Qverrida the: pr0Vis§Q n,s_ of Act, 1988 {Ce:1I';::'a1 Act previsi0n:3 sf Pr€vent:i0n__gf {§(gf:'Vu:Vpf;i0r; f~::;f{; fhat the act Q1063 neat defame ihé: "Co:np}2:3':2-:3,ﬁ'%T' <::: 1'é3.r:_u§ fstandi of ihe complainant is éniﬁam Camipiainé. fGv:"p;::E}sLé'c:i1ti0n in rsiatien to Qff€}3C{3S ilﬁdfii' *:'_':1:' ?revén'::%«:a>f1"o"f C§:':rrup:i«::»:a Act. 1988;

"::;2, ._;é;:'«:D:jn;;is§g_:: §e"nc::.z__._{>:f this cam: in W',?.E*£e,255?4f2GC}§ '<ia:r;ﬁ'»<§V8.1_C'3;2€}.§§§;__dsahr:g with maimainabﬁiiy sf compéaiﬁi

--._a;;,pu'e:'§ '_"%:E:%:;.Vfépsri, sf Lokayiﬁgéa azzé 3Z§§i'€L§aiEC2§TE. of sszzzpiééini;'V§>r5ééC1:i,iGr: whven 2**e§e:*%; sf Lakayukig, £3 ya:

u u " V:'§'::Ia.é;f:c<3§jsé€§ 713}-T' Ehe G{}Y€f'EEEE1€H§ has hsldy "$.23 Sf <':{>ur$a ii :25 s€:'i<::uS§§: éjeniénéﬁté; by E3s'§r.X»'i§22§>:asha:2§<;:s1::; §£*8£€E":€d :<s€ﬁ§::>:* {?{}Lfaf1S€§, f VM §;1§,GJii;i}:'§ng $2' {)§§§€fE7V%S€ :*%€:a,§VE.:":g W§*:;1r: gush <;§"§6:gz:é€:s, "m N ,. 'V...' 48 indicates :9 {he iiﬁllffafy', PL1§1iShf{1€§}€. offendér in aha é:n.1;e:":':si sf €216: SG(ii€{}+"

of the gbjecta behiztaé pezieﬁ s'£Aa§.'Li{é5S"cz;3;<::€;'i Eargér good of {£16 SOCiE"{§:'. i::1i:Aia.?;»;:

pmcaédings Cazlnot bév._ xxfhitﬁéii V ¢i:0'é=.%§:,.__ Cirsunzscribéd er fe*;1';5tr€u ~i{ ir:$-70 Straight jacket fQfI11Iji}.§1 of T;:,3Ci;€; §*f<'a{§:§ii ::ﬁkﬁ'0\£I;";:

U3 criminal ;'L1rispri;<":ie12C{é, _ ex.<::€pt specific statuiory eXc¢p:§0::." __V _ .. V

34. In the discvussgéiafz Hfadé' s¢up4ra.,'f--{V_ h.av-3 Stated thai in arder :0 56?: fﬁotjgn fer an Gffence punishable gsciion 13(2) of the ?:*€venti0§: of {§::i:*:*é.;p_t_£€;r1?xC%;;.._i-9558, {here is me pravisian uﬁéer ihs 9.r é:ren?;i<31i"". 0:",.'Cﬁffﬁption Act, 1988; defining i0<:123--s£;;éiIﬁd_§ of ihié .Lfé§:i9%aEnamffir3i infarnzani.

_ évécjion Q2} Cr£P.{3.§ 3}? 93232063 Lmciér any 0{§'3V£3i"'«_"§3.'&%J"-,§§'§§'{ﬁ ,°é>.<:-*' i;mf€s':iga';€d§ inquirsé in'€;s3§ Eriﬁé, 331:5; Gihsmx-E56 §€*;%§fL}'u:ii}: 3.€ZC{}i'§§I§§ :9 {he same 1{}i'GViS§Gf}Ss bait

-1 f'4s§1ifr3§e:tf; "any €§l3€?.:EE€f}i, far 3326 {Ems bsérgg i:: {£32453 '=:*é;g.:;'E::iij;§_ﬁg {ha memner 9:' §ia<:s:% Gf §{}V€S{,§§.§8.?Lé§"Z§;3;, éziqgéréng' 5"':

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vexatiaus Comzpiaim under th:.f3»AA»V./%;_::i. s_ii:i}}';. £:9nvi<é:;i0:'; bfi punishes' with §rz§;pri3Qfi::.:é3f;t ierrzl which Shah 2202 be 368:3 EE12;1i"_§§1x n1.s:»§=:§a'3 * but which may €Xi;en.ci 'i1<:; yééirg 312$ ﬁne which Shali ncré bi? iess '{h_2i:';.VVtx>J(:: .i}1f:>:i'1'S.aﬂ5:§ rupéses bag: whgch 2:137 exzené L5} ihazzcand rupsses.

{2} N0 CQu:*t;s.exCept"a-Ci:C1ir*:._0,f 'a.V'MVéi";r'dp0Iitan i\«'iagistrate2_" 5:9 :;:a; 'Juééiciéai " 'E\fI2'Lg:.3V{:*:2i.ie------E'irst Ciasg shall take ::'0gf:i2':a::Ce.jT"~:;fféffencé: undér Sub S€C'£iQI_}_v{}u}'é.,'v'.' " ._ (243) Ne "such Ci34m'€j.' Shaﬁ éake cognizance Qf an effefgje' {1} excegt on a Cor:1pIa§::t~:na5i'e_ 2: §§-résn agaéngt Wham faise, f:rj1v<:\i§L:s E}r.,'{€XE{tiO.ﬁ£S éomplainf; was made after ﬁ5ié""---------pre\r10us sanctisn cf $316 ' " --I{Q§i2;§/*a}§f. s; "cé:j Upalokayzgkia, as the {la-S8 may be.

*£'1§';:~v.,v_:pz;§s*éCuti0r: iﬁ reiaiien is an {>ff€n<:e ' ggdgs .su f:;4sec::sn 51: Shaﬁ be cerzéuctsd by {he PuE>§{?;_ ?:{@s6€:uier and 3.3? expsnsss Csnnscisﬁ VT:a§f;LhVV"such §3:"<>s€C:;%§§:1 3}/121$ b5 bQffi€ by $16 VV '»S--'i3.ie Q92./*€:'m::€_r1.'L."

E E§néer sé:{:€'§<:»:: 4 5):" 'ihe ij1"€f§?'€§'§§§QE: of {"3m':r'::;g¥;i0n 15383;; b '°E§88? :}§£%:z3<:':s:.:=;: :'~;ps3<:iﬁe3§ in: é;€{:'f.;§8:2 3%} of {£33 ?§'€i'V€{i§;fi€}f2 of ;/%'2 ;

) ;

M ;» v$°'|e4. » mzwmmmwmsawamaammmmmmwmmm 54 121W for thci pumfshzzzem 9f the 0ffer:€:€ of xxtéjgiiitlév Slliih perssn is CGi'EV}'{?i€&.

{8} A Speciaé ﬁuége, while '(,I'§fi1'1§_§_' Ei}':"? '*:}fi'"é§;1,<: é'.VV., " V punishabie undezr this Aﬁi, $h2:i1:%:_2<é*:<:.ise aii.,ih::* «. VV "

powers and functians €X€h_::i's;;bi€ by Judge under ihif Crin1ina§L "~..L a%A_7 Arriergﬁfréezzig Ordinance, E944 (O:"éE:;1ancé"Z38 Section E9 Qf t'h::: Pré:r¢f§f:i:.3fi" §Q.f:uptiQn Act, 1988 S:&'i€S '1.':<:s take C0g'r1izanC§ . ::_ofi"§:n§:'ir3 under sections, =T'15_'3l_1_r:ged to have been C0mm:$'t¥;éVd.. bf _}S?érv:::nL except with the ,pre:rid'u¢5 Saﬂgiiicﬂ; 1, _' Under Ssfctiari af Csrrupiion Act,

- Sgzbjezji 3;§> C}é;m:,ain i:iodiVfi§aT?:i9;1s§ I V' «V S€ct,i'a€:1 35 the Preventien GE Carrugiiayg ﬁe: £988 ;r€A&.£'£:~;.&_%f:1113::?'--«._A "

'E1j°2;e;'V :é_,,'i_ls%.;lde Qf Qrimizgai Pmcedure, §§?3 is a:4gspI}?.'Vsi1§jec: '£3 ceriaizi §Ii§difi€:3.£iOflS. ' "SE36 _ gjrovigiérzs of 111% Coés of Criazinai Pr<::caduz°€, V' :2 Q3 E:*§'?:i§~3§ shall in iéséir ap§§é,caﬁ9:2 ':9 ;:s;;:y ;2:*0C=eecE;;::gj in ;"da€§a::=n as; an oféézaqée §}iE.§Ei§5héEj{Z>1,€ :::3.z:ir§:* §E"1§f:3 A523; hzgws effécz as ii fa 1988:. the pfu{V§\2*§f;iG.I}§! :}i"A{5vrs.'F,."-53., 1913 are: made appiicabieg 2"' ; g 56 €Vid€I'IC€ 91' any Witness su¥.3;ec}i,M:<:_ 'Lhe_-'fi§}:E:{_'ef; "' tbs asczigsd is {@831} the 1&*§it::€s_s<j' €Xamina1i1'QnJ'; V 1 __ ' . _.

{ﬁé In s~:<ub~secii0:1 {E} of ;ii%:f::'i~i::}n , L:e_§b1§§ :§::sv... -3 Exp1ana"i;io:1, thé i"o§owing 'u§f':'::3*.:is@ ' Egeavig inserteﬁ, namely; --V 'V V "Provided thaf; ﬁfiiifzr this section ars ._€XerCiss<i _a_ " Em an appiicaiiors by 3;" :0 such proceed;1hgEg;..V __ s-':1§.'£3 _.:§rdinarﬁy Call for 'vE'i"1§7vI'€{?§') l'."'x'J'V:V'3'.:7'::f_ £32.} ;%§k7i:h:éT::if';§ix{i::};g' 1h <% x:1_':he_r party an oppariunity sf :s hQ\§vii_ng CéL} S'e mcord sheuid not be sa§1ed'f€>._§;":2: I {lg} 'Ef i'£ is '-3aii'S1fied:' {hat an examinatian 0f the 5if é'c£=;:=d 'the ﬁ:*t}':::eédi:1gs may be maﬁa {rem £116 V' " :i:er::;_fii::d' <::§';3i_=s:s£"

"_"§§'ﬁ{i-CF.fEi'if§ ';_§}?{)ViS§G§1S of Preventiea sf Cgryuptisn A533 3988;-. %§*':€v'%i'.€3ii§A "C@mp§3i1:em€' hag 2192; %€§:Q ci€f§:2€d. Evsn " ihére és g;G:'d€iE::iiiGn 5;? "first §:{;fs:*ma%.ée:1 :*€p0r*:," amé "fiat é:3_i{::r::3 éf;:§:'i E§I1(,'1.€3:' S€C'{§€}§1 2'? 9:" ihﬁ §F€\7€1?}§§GEE of

-.. wCa:>:?ru;pii<:>n Fxsgig E988; Ciifiéiéii pafgiaitﬁ agféééésrg in {E25 82:86 6;

\ V ,,'»c~ '5:/"'z*'2, v '<»°;'-viva:

Compiiainarit cam1«:3t i1:iI;iat<:: Crimirxal §s:'§§s€cuéion-.Wh€n V' :*ep0:s°£ 0? Leiiayzlkia 2:23 pézzdingﬂ:§'oA::si§é1*a'£§:::f: '"*£;§1e Séaéis G::}V€:":::z1<3r:'{ E:/'zzzé ibis 3;:{3n1§e::e:33;f*23§éi-lF1§>r§':¢§.' '

41. Section 9 0f theVI{a§*nat--:1k§.L{3E<;s;yL:kLta Act, 1984, rslates is Conzpiainis ancﬂini'c3$tiga::0:iSv.V --.p:*<3<:edVu:°€ for Eodging the CC:-3.1;1"£fZ1>:§_'i:if1TV 43.11:? "ihé' Qf prélimmary enquiry and £1376-$ii_gatibn si§x::.h cvégnipéainis, 423 At ﬁiis ._~]'{1":;.1C*L'1::1:'i7:_.'."~,',~',,. it.' is r:€e::$9SaL:ry to S':a'£€ that the pre\r:si0ns;~.Are§:a3:;:n§ -:i,:fiV€SV*{ig;é;tiGri under séctiaﬁ 9 reiates is inv€stigaiiG:iV"i_r_;tM<:>_a Vv€':{_)§£1'p1£ii'1""i'_?: as ﬁefined under ruie 4 0f thee .._Karna.:i§51§é: Lekziyulﬁta 5:1/1£€$g 'I985: Sectiésn § of the ' Kar::a.§ai:aA L<;}§§a7§;ukta Act, E3823» §fGVi€i€S far invesﬁgaiien iziie é:2.:.:j; €i'e::é'3;v;::_1_3;§;f:':'V éisvoivéng any grisvanse £35" any aiiegaiien £13 eiéufinacé. ?.;.'a"é@r Rash 5: sf Karnaiaka Lakayukia Rules?

1385.

séitéisn 2{8} cf éhs Eigrngéaia L@§ga§;u§<;ia ﬁsh 9.8%,. word "'g}:°§€va::C€'" has 'S6621 dsfineé 22$ h6r€umi€r:»~ fa: % 5'; w.,:.'%':;»». 1/ 60 a grievance at aﬂsgatians made by this c0n:piai:':an:V'.a_i1€1:_é I'Ef€£'€I':C€ Canﬁai be tamed as 2: Cemplaini, as _d$§}§::.§d_ --:1:':1d.6rb ruie 4 9f the Karr1aiaE«:a Lokayukia E1§:1§é:_:.',' '1..9'E%_Ei,~i' {§8§'€§HH1€E1§. Caﬁﬁéi, be Eﬁfﬂiéﬁ as a C87:11§§_a£:1an:."_.:ss' ':i€:fing3§, V urider ruie 2%)} of iihe Karnaizaka Section 'E'(2~A} 05 the Karnaﬁiiga 11.,Qkay::}{«f:av_Ac_{.?, 1984 reads ihusr 4_ _ V V _ M "7{2~A} Notwithstandifzg air;y}:kiin§:.LTV€%i};;£a§_n€d in sub~sec{ion$_'{I,_} and' er 3::

U§}EL10ka§{L3¥:.:{it'aZ;::,"§}"%a}{ ::i,r1vé_sfi.ig2~gfe._vé;1.é' 'aétion taken by or yappmvai Gf a pu}:'};i€x.§;éfﬁ3'é1"ﬁ;i::_:Ef is r;F3ftirr:?::ii U) him by me Stéiﬁ ._ -- .

Er: 4t'fi~:=.€' datéd 18.122098, at page 238, ihf :9}§iVa. has A£5_':ai;'é:§£Vi:~ **T1f1erei;é:f€*;***~€:.z:d_e: Ssctisn E33} cf ihci E.{a§<T;z§sA1is:.1:.:é§;v __Ac:g I mcemmend éniiiatien :3?

"-T'_§§SC:§'EI,;%:a%§>vpracciedmgs iiﬁdéf 'ihe sérvics ruieg ._43§pp1i.::_é.'. is {ham and $9 aise agpragréaie §;'Q5§<_3§ings shag E36 réniéiated against 316 saiﬁ V * .'--..§f§i<:':€§i''3 far r€ce:r€:"35* Gf U36 2053 caussd 1:2}? éizém 5 " 23$: éeéaiészﬁi abovaf"

::js:ii~;>E3:aa:1§e pa:*ti::uEaﬁ§; when 'ibe €<::m;§'§a;i1f:a:1§: hag 61 Uncier sectien 2294} of Ehs Karnaiiaka Lokayukéa ASL ihe qtompsisni authoriiy hag giataiisry duty :10 exan1i§:€.._{i1e rézpeﬁ; forwardsd 1:0 ii undér su¥;>~5ec:i;iQn{3} and §£fi;'§f1§Y}. 'J£},'}:E'é-Q ' months ef ihe dais of receipt «sf rspori, i:1i',i::1ai¢.a>. _§§'1v" €.'v:'c1.::ij${§ be iiiiinzaicé is {he LQ'§::ay:,13<i'a (>15, the..,i3pe{€;0§iayuK":aV_ éhgj V' acﬁan iaksn er pmposed ta b'e.4:akef;.._9':'--: ih€[V.'.:§M::;$i$ bf V rsperté in 316 63:86 an igkayukta was submiiteci GI} J 1"; authority as defined un:}.:--:':' £984 has not iaken fgokayukta about the fate Qf repeii s::E>mi€i::€§ _ﬂ'1'€7V.'LQk8)}?u}i§a. 5:4. V .3136 s:i':;::?*:és$5§:m 'o;§'£;é:g§::ed senier caungei fer pe':ii;i::>::€3; .,.._:f:1€:f.._ :33': ~.;:r1siaf:*;*------€;i3mp1aint aileging csffsnsess againsi §:=t:i;_i?;iGI§;G:' ..%§*:;5is3:f ihe gmarésigns 9? {E16 Pyearemian sf C ::«,§*':9%;3.pti_§i":V :'§:f':2§:§% Q88 and eihér @§fe::cess under 'me Enéian 7P€na1~~ v<":":z;:sé€ gné ::}i§:}€§ Eavés camagi; be §:::3:§a%;ed by :35 5":

%/aM;;§ %%§ gxﬁ A/5"

reiteratsd ihﬁ facts cantained in tha r€:p<3:'"i cf LG}:a}guE::a§ whic%: is ye': is be ascepied by {his C}eve§nmenL has :19 ::;_éi"2Z:.

45. Therefoye, I am cf zine c::<3ns§ﬁ£:§ed s:>pi::ia:a,.-A4'i§§i€r§ié'rh§ --u pmvisisn umder the Karnaiaka L0i:a.yu§«:--?':a '§Pi.'}':i'iifV3.§i"-_ weuid excluda the agplication Q5 Cfimifgai 'TvPf€jcé€i1,{:Ta«VVxigsjéggi Under sectian :22 of the Pr€xr€f»:ti:§%§r3V_A9f the proviszions cf Crimina; Pre§.eﬂ€:'re éire made applicable 1:0 any Qffsnces under the Preve:1tia::>uI1'. '0f far Certain madificatiargs' VV1f1?1{:$V{i§ficati(>t1s are with F€f€E°€I'1_{'f3.§';€3"§€#:C§.€35£§§ :39'? CF.P.C.

48. The is:arr:§d*égfgeritef'-:0§.;:1sei appeaying for pstitiener, §€§€}:§7§,§3g *gE:e._g>§€;%&§iSie;::§§1s GE sectien §3{Zi){d){ii} sf ﬁns ?r€:vé::::L<;r:V»~.a§° CG%'r'u§--€§é1:: Ac: xvcuéd submit {hag aiiégatians ﬁgaﬁe in_ﬁ:.é'*i;émpiai:::; ihat gstiiianer amassed weaiih in ihs :::3,:%:€S .33-§_:_§§ Chiiéresx m~Ea:;:'s anﬁ in the namsg 0? hia srsiaxziiiécg €:3'%;i::<3%: Caléeaguss gre vague. Ezra: EL? axfsrmamis Qf seéiggiaéné am assgpésﬁ 32:: 333%? ffacs '$532326 133%}; wouid $29': aw '»~' 64 ingyedients have :10: been séaiéd with detaﬁsg .' For qu_a$h::::g an FER (2: gtep which is permii%gé&"

3:113] in 3:>:treme§y r:ar€ Cases} ihes £nfor::1aV:i <_§!n.. £236: cempiaim mus: be SO b§::*é'fE,"*0i'& A 'basic facts which are absolzltébr ::f i'<i3€%;éss§;';::'j,é*~ V making Gut the effensa. I23 .S1:a*:€ 'of 'PEa:"y3,r:;§: . Bhajan La} (supra) this 1aid*--

premise 0:: which fche F quézsiiﬁxi sars cases. The i'eiia$}§fing'ﬁbggefiéatidfis_made in the aferssaid d<5:cisionS~ :a1'%:"$6:sc§1{f:<§fr;éiﬂind€r:

(soc: p.3?s3.p;a:a 29$)" ' V ' 1 V V1/'§_, 3i$0 ua .0? Céﬁiiﬂﬂ to the affect t}2ai: "'quaé hi}:g a criminai §fQ'C"€"€tC1ii:1;§.53:if' very sparingiy ané, with 311$ {hat 1:00 in thé rareSt,_éi' rate». the Court WEE not be §us_tified4'ér.2_§::1b.::rk:ng"':}.ps:: an snquiry as to thé _"§§>}iaﬂb iEi§y o§ "ge.r1z22n€ne3S or Qihﬁrwiss ef the A ' 2 ,::2ade3 in $316 FIR er' the cemgiairgé; and V $2:i§'.<§::0r&:::a.:iy 31° inherﬁni powesrs dc net " _§% a::fe._:'éé:%; éarbiérarjg jm"§s§;:<::ii@:1 er; the 09:25? 32::

ézfgcézﬁiﬁg ﬁe is 'urhirzz 9? Qapyice."

.' . 'iiié cage 9:: hané, ﬁne Campiainé aiiegatiens 3.2% ' T:'€ﬁ»i'V_$2*a,:;i'¥;s:1s 9%' E"€'§€V8.§E'§', 9o:";éa::s ef EEK: repszé: of E§§<:a§.2tk'E;a. "§"§<:.e§°é:§"G§€; ii; is 8%}? p»:>s;;<§§bE€ Ea Eéaiﬁ ziizszfz i:§::<:~ §,§3&gg2,§%0n:;:} fr (35 which are ;*e§.i;€:raiiGns of the relevant portions oi the r€p::>ﬁ; Sf Lekayukta C19 :10': ssaizsuiuie <:sffz:z1C€s aﬁeged _;:g3:;;;s§; peE',§é;i:>n€:", At this jundure, ii is z1e3Ces3ar'yiQ $:;ate .2ha:----ifga§1}é'V0ih€:* ,.

L183 peison' 0cC:::'rim>' under $50119; 13{:.}§d}{'ii}A.é:f {;hePi'eV*€h;3:ie:¢::;; ~ sf Cgrrupiier: Act, 1988 XR?OiiVlCi,_'338$'-_i;!:1Ciud*s3v' f§1"3:}f§}€(Z1'i'3§;é' beneficiary. Thefeforéz, SL1bIIliSSi(vS>:'i. 1eaf'n--e:ﬁ §0u :*;se1 for petitigzaer cannet be aa:c€pi€:--:1. 7 49, 'Ehe learrjedi:«'s§:_ni<>f"VV'é$L¥§§g§:§ relying on the in (20039): SCC 533 (if: C. Mehta and 0§h€I'S} wauid paramaunt dutieg sf ihéi superior a person Vfhﬁ is agparsnily inrggcgiérzi is :13: VE:--~u_bje<:{,egﬁ is persecuﬁan ané humi%,£ai;3;<3:: 0::

:;,Ahs<:._',g'a:~.§$§ a.A'f}3,1s€ Emd wkzeﬁy untenabés Cs3§}3§Eai§?f:.

56%; V 'This s:%:'_'m?§::Z:ss§en Canyzst bf: accsgésé 3%? Erie §'e§1:3wi:1g ' ._E'€SLS§I'2i1 i " A j_ ' zﬁpazi :32? i<3i<;21j;u§:i3;. 'E?1€:*€§0:e, ii: is 220: gaggibis ti} 756:6 V "=TE'h€ itcasiipiaini is $313 raproéhzciéssg: 9? rsievant §a§*i;:3 Q3' 'mm. I ' ' 67 52, Th€f€fOf€e iheré is me i€ga§bar -._i:;§{";tié;:e <:0mp1aint;'prQseCu*Li<3n an {,h:€~.,_ *D8§SiS a:€__ ihé'-._fé3.§{j3'iV "jaf Laka:guE:ia sz:{bInitt6§ i',€}'_, ihs au€%;--©.r§:§..'§ unéﬁr section 12(3) 95 éhﬁ 1984. Pain:

No.2 is answered aCc m:dir;g§§%;' --

53. In View €)f:~'&"i%'3.,a§S}QE'€ d§;3c!;isSi0f1;_"§ hoiti ihe aﬁegatiens mada againsii'p€t_iVt:Qﬁé§5._:i:1"ré}::;ﬁ0_:§A,'iﬁi=.aHeged mega} actixrities <:om§ni*:1:€{'1"f£f: mé:,mé£;a;geh:¢n:; sf EVEVIL do :10: constitute any s::0gn:;:-ablvéQffgnées'z:§aiﬁTs.t_AVpAej£i';§{mar and they 91:3 net call for inVestiga%;ionVé;:--.r3M€ier se_C€i3:f1'«1 56(3) C::P,C. E4. The: a3J€:"m{:T;£,s' '01" Ccmpkaini made againsi petitions? in Cf 35$'-1'€S€EFi7Ei"EiO1'1 Of ferests ascspted on their face x%2:§2:é?_?-x&r?:;2::§C§_& C:=:f':Si:Z~€u:€ {)ff€f}C€ZS against; ihff peiiiieaer and {h€§rAv.:a:ra§;% Ziifz.-:,?é:s::gaf;§csn unde: S€C'{iQI1 156(3) Crﬁﬁ,

55. if; ffggihg E pass 'aha f:3E§ewing:-

{EIRDER * ?§"i€ g>€i;E£:§Qn is 2.C€i€:}§;€§ En gart. '$333 §1ﬁ§Hg§€5 Gr<:%§r Q? reiésrezzite is maaaiéifiéd, T236 ::%03":§§}E3.%::%; i:1iiiai€::i in 5 gi H, 68 PCR N@s27";'2:Qi1 and 'the :*€f€r€nc:€ :1.§{ci'€r..V_'s§_C:i;Q%:_ é5i3{3} fest invastigatzon sf aiE€ga*£.:§23:5.,.agaitgiéé. ' peiiiészzer in reiaiion is tdiégai _ae;:€:f§ £,T0§z;::*r1_t{e:iv._Liriﬁhés marzagement of EVIML are quashed, The E'€f€};'€f1C€ undéz'-_V_Sc-3_{:tiC:n ._E5€3V{3}_ €§fI;'E':CL} fat"

investigation Qf Qff¢;:;.C<;:ig,__2=;£§§g§{§1'._,«:f>_ Hhfigﬁfﬁ been mmmitiad by; maéier sf <:ie~ reservaiionv 0f 'ﬁcabinet desiaion takén §"""§ g ».?;.»% % , 2.5! 34%; %,,g%&

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