Karnataka High Court
State Of Karnataka vs K. Rajashekara on 1 June, 2009
Equivalent citations: 2010 CRI. L. J. 611, (2010) 87 ALLINDCAS 479 (KAR), 2009 (6) AIR KANT HCR 433, 2009 (6) AIR KAR R 433, 2010 (87) ALLINDCAS 479, (2010) 1 KANT LJ 47
Author: Anand Byrareddy
Bench: Anand Byrareddy
pa
{N THE HIGH CGURT OF KAR':*~EATA_KA A3' BA?§'€f:2€L{§%3§Z
DATED TI-IIS THE 13*' my 0;? JUNE 'fl;}::%§'jJ{ ~
BEFORE;-J
THE HC)N'BLE MR. JUSTICE AE€Ai'§§§§1BY:§%§fiE§E;fi'~ .
WRIT PETITION No. 1 9: 20:2? '---¢'_C'i1'*x.£IV9'i?€"§?'i§§SI:1)::
BETWEEN: % L %
1. Sims of Karnaiaisa _
Representaedbjg
S¢ci'633z1.I"§?; %:¢ tIe11é.;;:€::1*£,;*" " A '
Vidhaizg sgauaihg *
B;a;;%ga:;}gg355'{i §a1'._j-
2' Th; ss,;;:ia;nk£i;mge»G1*fig:e:, '
Maéitvaia ltkéice» Staticm,' '
Iviadivaiag V
" ;Ba£;ga10re~ ., V ' ?ET§'i"I{}Z~IERS
'V(By:§§}:ri:':}§iz£yu._Hu§ia;é:dvoca{c (}c:m~:rai }
. I . K;'Raj-afihckara,
Sfa.Kri'3hna$xva:32y Madaiiar,
" Aged About 53 years,
* .R€§:.iéing at No.28, Car Street,
U§:~:t.><..3r,
Bangaizxre-«S66 $08
¢
lb»)
Szi M.Karunani<§hi,
President,
DMK Puiéficai Party;
'Anna Arivaiayasn'
Anna Salai, Thcnampci, I
Chenna§--600 013 [ :P+€§S£*£}2»:1}i¥:E*i3i'.%..
(Respondeni No.3. to Rc:spundcnl'}{(§;=*1
.%m $$$#$= " *,
This 'Writ Ptziiiiun is 13§£,~d Lziiiiffr and 227 :3? the
Constiiutian <;f Indfi; pra}*i§ig 't3f§t};e'-Gafdibr dated 94,12,390?
passed by thee; {§fifL»V1"Additien&i'V Cénké-:fV" Metrepolitany Magistrate
Court: Bangagimiz .4Ci1{_v.';'.5n"P:.{§.R._N¢i.i--§$433 <Jf2G07' and ail ilzriixcz"
pracaediggs §;3V:h§s:aid & A
This Pfiiiiiapn_aci2::1i'nvg""s,§n _f{3r Prciiminary Hearing, in 'B'
Grmzp this day, the '£'3;;An;n»n_ia:i§" @233 f0§£c3w§:';g:~
¢R§ER
'A icmvxcé Axivucaie Géncrcfi appearing fur file
ptsiiiivners.' ._ V'
n j Tfxefissptmzienis having been servczi izavc rtsmaiuod afissmi.
The facts leading up iglhis pclfiion art: as ibifuwsr
3
2. The fiI'Si rcspundcm its mid is have fiisé 3 privaic
cumgiaint under Sceiiun 280 :31' {he Cadet of Criminai Przggcdum'
E973 againsi ihc second rczsponcitzni, alieging (3§ar:;i<'3~2:£ "<i.;§;ai:cr
Sccliun 1S3--A, 295 and 293% 9f the Indian c¢i¢*i*:@
The scccnd respondent is the Chief Mihistzrxj éf :§::d b
he was aiicgcd lu haw: made ccartaizz sigfli;-:me;;i3» 3;_3iCvht:z;:sai"'a1Ii£;§.. these siatcmcnix, which were "it; ha?e._¥jec§i in Ncwspapcrs at Baszgalerc; this cesrxzfiiaini.
IL .816 matter came up bcfurt: fizz:
Cnuri uf 'fix-t:§'f\e{5.2i;giV§:{$"'éi'f.,VtA$ {ha faiiuwing urder was V. rci}cciea§V_V§::v§' 3 tégpy of {he urde: shcei dated 03.12.2867, »'.-t'~'§}&¥3_V§(:;"r'--'¥"§:';4.M '-- A H "Ca:5ig2Zcii=?éarIfpre3er:: fr: view z;>fSecfior: I P'? Cr.P.C.
--- 3331;? 'Czar? is frzaving jurisdicfiorz wizich é:f;r.%3equence kappzzrzea' at fsxfadi gm? RS. J:::*:1sz2'iciio¢z, " VT Register the case in PCR.
The ojjiarsce irgmfvecf in {he case are wig. 3:53-A. 295 aruf 295-A' :;ffPC'. They require frziresfigcxfiari. Heme, a'z:f£Hg miss. 156(3) Cr.P,C'. refilzr the $ cor:2pEk;:z'rzzjfE:::' :';zvesI'ig:.22'io22 cfir reggro-2*! fez EHO, fvfadiwaiez.
A waif Repzm' by :'}.'S:"0::' .S'a{r"-
G3.f'}2 "
4. The: petition:-zigés' C9331 pursuant in wgnizanm: having been '£15 afiyresaid. Ii is <:0n£e:ndcd limi 1: _$;"i..*ai:c:;_14rV3rVe-;x :"i';'v;u by the secuzzd mgpmacm, 'C:1§gicé{* z'%{iini'é:i.¢zV':i:xi' «?gn;i1% 2q-gm -4; Gama, when siaicmefifis age. puhiishcd at Bangakxrcs wouid not zsiuiht: a CL$u2fl4_'ufih£; ai Batzgaiore with juriséiciéun Eu c:ni::ri;zié:';'1'vtiI:: c;un1}§i:':i--ir1vlv_<.3_;j for dircci Ezzvtazsiigaliun of ihc case by the vp:+,£;_ii§s3::¢T;f:7_I_'hc iizvtssligaiiuri :1' pmizwcicci wiih? we-uid be 0n¢:l'xx:i£!7ic3uijtiVifE_:s(E1iciiL:n.
.. V' "i""°}..1t: icarncd Azivocaie: Gtmcm} weak} submit ihai in Scclien I96 vi" the Cutie of Criminal Prmztsdure, 1973, sanction of {ha Siait: is mscniiai far {he Magistraie in éaktr ctygziizzance. In the cast: :31: bane}, mam is no such :;am::i§1.m mbiziincd é 5 in the first insiance. Hence, an the face: of ii the proceedings bcfurc ihc Magiskraicz might to be set at naught anti it is in lhis win that the peiiiion is preferred.
6. In {his regard apart frum reading Eht: _t.:2¢:§:'\e;;;:§:§13:I*::1;f§2i:::iL>zT2$V of the Scetiunfi namely, St:ctio11 19$ uf_AAl§"2§:"{;3t1¥ci§:'--.£if..£'ZZ;fiV:§i3Ain;i1i Pmccciurt-.-' 1973, rciiancc is 33§:>g¢:z:d 'V;::é:'s:cI*¢.i§"'§;ui§2£>ri§;it::§ 5;)".
cuniend that iht: Magisiraic h3vin4g'§$km_1 cog',Ii§;:¢[;iI.1::t:V}':1n¢i having direclizd invttsiigatiun, i:~:'<--.<:;.11_1i1;ar},2:j_'§u" '"'E}§:1'F:A ];31f(}Vi§$iL3f}S aforesaid, n0twiihs£andi£1Ag'.é--ha_l{he*pér:~;9n_ whu is said 19 be aggrieved is a Siaiion H(3:,;s£::(}{fia;c1"; the scuund pf:§i[i£}t1f.':2' wfiu is new Ea; i::\%c.é:iig;éL{§: ih e: alleged oiifcncc, the State of Karnaiaka isequailvy sgugémfneci, as the ubjtzast mi? {he pmuisium; under Chagrin! Criminal Proved' urc is remit-red nugatvry, in 83::
j email" 3:6' ufftznces are st;-ugizi in M yruscscuied wiihmzi file A » 'pfr:i(jf ~22.-:;mcli¢.3n 3f the Slate, which is mandatisry-
7. The Ieamcd Aximuaicz General wank} submii in the inslani case, the direciioa lu iizvcsiigaie the ufftzmstt wuuid % 6 tantamount in taking wgnizancc as heid by the Supmmc Cuuri in {he case of CREF Fimmcre vs. Shree Shzmthi Harm': {P} Limiieaf Anzfxinotherm (2095) ? SCC' 467.
8. The iesamed Advucaie Geszcrai wczuid in iht: cast: on hand, the wmpiaini havizgg bce:2_--'ftigisé};:r飧'Vaé2§§ " » Magisiraic having gmmcdcd to di:'*c:4:i~.int{¢siigaii:.)2§* <5?
wuuld indicate [1131 he has fiigéfcibfé §xaS' contravened the pnxpedurg. .I:;1'€:*.~IL'e£f.i:§3€¥.:#"!.'s:r"f?:.".i,31}1 ihmshuid bar Lu fiflic in:'§£li'i:fz'i_i1>;V1:Eo i" and wxmid submit ihal 61::
prL1L:ccding':;.V_¥36 stzi' "
$333 lig}1'i"caf'lhc abtwc: cunieniiuns, the paints in: be ' '*z:_0i1;;i_ci:'.:ré£'.$ ..§a.>-+:m'Lii.<,ii Lie: ' A fin: Cuuri <31." Efiagiswala has taken cugnimam :2? z cast: by szirttzcz: gfifiis ciircciiuix in the cunucmcsd siaiien Hausa O'f.8t$%.',-I' in invesfigaic; :~/2:243 rcgjri'?
b) 'Whci}u:r the insiilufien of [fits prtxzeczdings wiihuui. the priur sauzciiun as prcscribztd under Section 196 of the é 7 C06: of Crizzainal ?mccdu:rc l§73., in the: circmnsianccs of 1114: case, cnabicd the Cuuri to iakzz cugrsimnce'?
Though the terriiutiai juristiidiun of the CL:I'4l.:1'Vi:'-."(._,:)>i~'.,'fi}t:
1\/iagisim§r: in cnicriaining {he nmmpiaini is _s3{;ug§§i.' qazcsiimmsd, as the petition can be _ofu:3" §;:bm}fc:. IiV1'C:'?}v'Z4£'§i{,}!}§3{'§ V » issues, {he obj:-mien as regards juris{ii;:iiE§n'*is mat"t;g:i25ia§'e:§i:;d: é§;3 meriis.
Vfhat _i§ cugfiig_.a_~1c¢ has nut bean dmfmcti in {he Cutie. T§xi:_ 'wurczi-. ""'t:;;:g§iizz_ifi¢a" has no ssuieric £31" mystic:
signififiaasse in"'z:gii1iina§ Law or pruuadurta. Ii smsrtziy means 'bé:t.'}£3!:Z'Et3 V(.}f' and whcn used with reference Lu 3 Ccauri er :}'asdg§,« judiciaiiy' (sec Ajii Kumar Pali} vs' State: uf V -V '}v'c:;f AIR 1963 Sugmme Cuuri 1765} V' . 'vCr§minal mcccdin 3 are iniiialed eiihcr Eta; a Firm . . i3 3 ., Iffifnnnaiiwn Rrzpuri icxiged btzferc £326 ?u§icc if the ofience is a cognizzabic one :31" by a cumpiaim iucigmi bcferc a jurisdiciismai é 3 Magislxaia, irrespective of whether the uffenca is eognizabit: or nunvcugnizabic.
Vfhcn a eumplainl is lodged the Magislmlt: "Ear invcsti atiun by the fist: as in {he insiam casc'.'~..Thi§"~ ucréiién whcziher the Magislmie: has taken cugigézagzgge )3? wmplaint before sending it fur»Tinycsiig2zLi(5n or Tr.~»*~ei§V"g«:;:';3.::1'.r_.:1" Iii}: was writ £0 {he police: wiihoui iaki ii'g,Vb'cz3gniza11t§¢*"cf {he offence, in" wcii -- selficd. W'hcihcf }§d§,§gi:§{rs§{e-- said it) have Eaktzn cugnizagxw .;giVi:§:::V§'gc'aijv'{3;i':'§:n;;e Eht: uumpiaint uncicr Scuiiun 190 (1) (25 31;: upon the purpose fur which iris:
app§i§f.s" his x1iiI1Li.i}1€§ cnmplaint. If ii is far {he purpo:-3:: uf ,p¥£¥§§$e£iiIi,'g, Ehc: txaznpiaini under {ha variuus pruvisiozis of namciyfi fur ttxaminalitm (sf {he cumpiainanig 'V }1}€.J:a'sl£L.';¥=i~'I}'1i¢i;'§:£I'V}';§.!f§!"i. uf istssuc ufpmcesss em, éhe magisiraic magi be hcid V' i /{{§ 'Th:».wc Hiaiwn cugnizasace of ihc uffenccas mcniicgsneci in 61::
cfigmpiaini; an the other hand, if he agsplies his mimi it} lhc complaint oniy 11:»: the: purpose uf ordering an investigating: undazr % Scciien l3é{3) of the Cucftz, ht: uannul be Sfiiii ctrgnizcancc of tin: uifcnuc. _ ' _ A A _ (23%; Jmmma Sing}? 'sax B}1act?z§=:5'i'F1cgl14; ;%'iff€ f§64 (1964) 2 Cr? LI 455; ;vzmg::%3;§gh ffcgké. 'S:(i;§§"'.g '~ _ $3., (19:13; 3 SCC' 753.- («:3-:3 %;s21*;.53$;; %j$;w;. & kk Re;-mmbrzmcer afzlggaf Bzmerji, AIR 1950 Can' 43 7; %CSag;rg'1~s.%'ggggg J 519., AIR 1951 SC 20?, 219: 195%.;..j%<.ff:r; ;;2'7?,~ Naraymzdms B}:agwczmz§,1S $§$;:. Sm: ¢;:f=7:1%:-{'3 ,::f}§5:2%k%:?n L! I365', 1373.-
AIR 1 vs. Sims' qfliisstzm, A112. 939.» ;;§a;;%; Cr; L! 39,. 5mg Shiv Prflyad I87 {Psi H5); Rrzmzzfafdmn vs. 556 (Pgzi f;i'C}; see £35.30 Siaie zzf Amam vgg; x£: l;¢f:eZ"2\:2t}::r (;f9?8} 3 SCC 20; 1926 SCC {€T}<§} v%%i3'é0,:}.h»'?§ C;-i';:;i-;26<:,~ .s,§m.; vat Srgperéniendgni, 3;,m-ms X % ';}::§§;' éwam, (2971; 3 56:' 935; 2972 552': {Cri} 2 Sing}: us. 35316 uf;'vIz:}1ara;¢iru, £971} 2 t§'!{vi{Tv',.fi54{,.':'.Vjg?f SCC: (Cg; 5.23, 53:3; 39:2'; <:?*rsz;J 369?; ~ Vii)'. Thia is {be View exprassed by {he Supreme Cuuri even 131:3 CREF Finance Limited cast: sugm sziisd by Kim: iaaxncd 'V""..,_ }'advocate Genera} M a cumpiaiszi whun semi Eu» {he miice far 6 irzvcsiigaiiam under Secliun 156(3) is mg! an §§1'+;~:iza;I1;x':.t:,_: 5:;;;_5.' "2; Magistrate having iakcn cugnizanctz, It is in be kept ix: \»'it::w uugnizezance of {he L1iYe:11uc an "::m§;
when an imsczsiigaiizaxz £5 :v.):**s,i..<V._:r::(i&.r.;13ii;«r:§v1Lf'S'¢:~:Vi:§_i.§:3:z Lbs: poiicc arc: required in} stzhmii a urzqécr Stsciémz 173(2). Cén £.V§2._:_,::f«:";3::¢2gisiz"'.«.!.z;t: mzagg take:
Gflgiliidéifltfiéfi AE9f}(i) (b) am? issue:
pro:.:r:s§\ in rcspeci (ref i§;sii§.1;%ém3 cs? Criminai ;:¥mcet;c.§ir1g_s a.z":i3 {éi7.i__3§s;£'{1_g esognizanczs on a uumgiainix V. Eff: in:;iéii1£._;;a:~;c: ha:-waver, ihc céffcnces aiiegcé are under & 295A of fizz: Imiiazz Pesnai Cede ~«~- reiaiing Eu. bciwccn different grmgps mi: pcapifi and fi:1v0fv§ng;_ iisiibcrais acis mziraging Eh:-: raiigiutss Ewiinggs «sf gay _ zi§iass;L"2'3;nd ms puixzieci east by ihc iesarzztzd Ad2!m.:z:ie Gcmsrai, I960 ) prmzidzts iixafi rm Cwuri shaii take: cog::§z::m¢.;a €357 any .,_ f;;{Tcz1:;e:a; under Scciizsn 1.332% mg" Seazéimz 295A wi§§w:zE Em: 1 6 prcvfiwux; sanciioz: of tin: Ccnimi ikwczmmefii £31" Govetmiierxt.
ii. The: objevi of Scciiezm I96{ 3 )3}?
Ffiwcdurc is in prevent unauihoxiézezg~g;s<:r:;t§ii:;V__ii*a}:;ib'-.§f:V§fiii§i§ég;: in maiicrs of Siaic by insiiluting.§2*<.>st;£:ufi;{$§x-- 'Eu .~.u&é£i:';:*a::V£1i3;ai :.~;m:iz pruscuuiiuna, fur masons mi" v"'_3a:f~.a/:¢;:v"'§.;f;:g:i.ii:ait:¢.§ zgniitr [kc auihoiiiy of ares. vi' a stzriwux and matimtsz r::§2:.iing is pzzfiiic pcaajt§"é§i(§T' éhc Siam Goverumgzni is ucztzzsstzrncci. T§:e:r€i13rt:', pfu§'isi£::r.1_ ita:§' famzu magic El)? Lfzsiainiiag prim samztiun 53$ the Guszcfixsncni bcfers Lxsgnizances is taken uf any Aggucii e:{{E§nct:;';. 'Ii ixpussiixie ihai £22 2: gévcn case ihe very {Hing mfg prt3s§c:§;u-ii;<2n,"'2£}3.r:,1" have uuuicd éuwnw may gtrrmrdit: {fess}; Eictai w}2§i.:§1 ;:a3:§i£E'"wc:§§ M aimziti-'sci {'3}; £322: €3~m;c:rnmm£ *3); rrsfsjzsing
3.;;cu:d'_ :~:.ari£:i§on. Tiicrss is hence an umicriying puiiazy wizigh is _V cxziiieiti aim at waiiing {3fi¥1t§ uifivczzxccs enasmcmitzd in Sczezikgn 196(1) ' gfi= 2't'3Sp€C{ uf wfiitzh prior sanciiun is an musé étzfiare uaxgnizancc :35:
such ufléncc can fit iakcn. Furiimr unaim" sub Scciisgn {3} :3? f9 3.2 Section 1§6, ii is i.-a.id: Liuwn ifiai ixzfum xazzciion is £i§:i,',L)1"i§<':£§. fig:
Stair: Guvcrzumcnt may order 3 pztiiménazgl izxwsiigaiiezz by 3 poiice offiucr. This is apparczziiy in decide an Eim coztvfséfcfi-.._§é}~._§3c adapied by {hrs Static: Gmxcmzzzcni in rt::spt:L:£ incidcni and is thurefurt: :1 crugtiai :;i,::p,.__whi:=;:'-h £:é;:'i1.*.'z:f:»cM>!. '?:>4_i:: §3'3<f_¢ VV Thtzreihm, in my View I"6g3:'L{_ ii} ..V{h<§*_n2§V:l::rc uf uffcnces aiiegcd, prim" sai;£§{§0n_'¥.)f .S£:»ii¢:. Gmzczmmcni was a mus: bcf':2i*£:"":iz::.3»-i3gifgi114[e~.git;uId f-seen direct an invcsiigzilicsn by ihe jurisdiciiunai . Ii fisaium which wuuid éisiingaish ihe prcpsmsi <:a:§€: as an vcxéizpiifun to ihc: generai rukz. A _ fiiirgg wrii ptziiiiaun is aiiuweai The pnmsedizsgs bcfzsérs am ':*;;;:;;:%;s£%:g;;'k'v1 Addiiiunai Chief Msimpifliian ryzagiggrm V .V Bangéiumv £82133 u§'2§0? are immby quasiwci. Sell-
Judge " A13