K Sarvanna S/O M Kaveri vs The State Of Karnataka on 15 November, 2010

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Karnataka High Court

K Sarvanna S/O M Kaveri vs The State Of Karnataka on 15 November, 2010

Bench: K.Govindarajulu

BETWEEN:

1.

N)

2   'E-?.;.'TA0 Beﬁary,

; 3 ; Cr1.P,N"u--. "?O32/2009

IN THE HIGH COURT or KARNAf:*AK«.§> " V.

CIRCUIT BENCH AT TDHARWAD .; 

Dated this the 15%: Day of'<Yf$d %Aéi£v1b<:ﬁ»i'--  

Before A _ . . A V 1
THE HOZWBLE MR:.JUSTE€;_ E..K.G(31'I_NI}+§§R.A;1UI;'£§ 
Criminal Petition Na:/_g32 $009" ;

K.Saravannan, 8/ 0 £\/I.Ka\2é'ri:,' 
Aged about 34--year,<;; " "
Mechanica}; E'z«1gi--r1ee:_1:', 3; 
Hothur I.SvPAT21A;Pyt.   ._ _
Near Kuiriiitifii yiliagﬁ  «, .'  .
R/0 Bf:112i'1'*y.'"   V' " «

. G.E<Ifishr1a,.VVS'Vj'V(§'-

Aged '.a,b<:::ut: 3}'  " 
Ir1~(:haf'g.€_: VD_.G .M.;,  " , 
Hcthur ISPAT Pvt. Ltci,
N'»'£"3'1Ei1E" K11ditin'i'-x:i11ag.e,

 é £e,z'o E<7§')'p;5'.KMF Milk Federatiorz,
_ V 'E).evina~ga1f'," Bellarye
. .1?»/vi<>1:a:::;r:';e3c§.Iqbal,
 S;/0 Latég. Bzussain Peera,

r'-%..ged_.ah_€>§ut 5}; years;

Managing Directer,

Eiotkilgf ISPAT Pvt. Ltciw

...Pei:ii:iane:rs

'   J.Basava:'a3g Acivacate}



C3ri.P.No.?'O32/2009
5% N D :

The State of Karnataka}

B3; Subwlnspectcr of Police;

Rural Police Station; Bellarjyg
Represented by Public Pmsecutor,
Circuit Bench; Dharwad.

_-- ' Q }'<:"'e:AT.<§}:~c$éj':<3ie.:1t'T- ._ A V'

{By Sri K.B.Acihyapak, Add}. Gové:.<:m_'¢n'*: Adxrc§g:§'} 

This criminal petition £s'vi'i;ed ui1.«iie1= _Sé<:ti'{3ﬁ'*4~.S2 of  V
the Code of Criminal PTOC€dii§C€:  praying  all-j.>w this
petition and to quash __the prQ--ceévdif'z~gs ini'tia.tAed.."against
peti1:i0ners~ac<:used  to.'3V_in' -C.,_C;No.106/2008 for
the alleged Qffences undezr Se§'I:ti53nSf3AS7~,.V30-4A of IPC,
pending before the HQ1f1_'b}£:: P_ri3f1cipa,I"~~C§.:2i1 Judge (Sr.
DB') 85 CJM, Be§laI"--y. %   %  "

This §:ri19;&';.i__:'iz2:1--';Vpéti:i.Qﬁ.._cam-ifgg_on for hearing this
day, the C0u._rt~i:n;ade"fh<: 'fci_iIQiviVng:;

 %j%>RDER
Pet'i:i'04herS'V..Aé.1:5e'  N33,} to 3 in QC.

No.1Q<3f2.0{}8x onjﬁe fi 1e:;>f the CJM3 Beliary.

V   '=2 advecate for the petitioners submit: that

 at 4,08 am, within the Emits ef Bellary

 ',., VE«?.ura} 'PQE'ie::e Statien, in the factory of Hothur ISPAT,
" é';_it:;é{;f'g3é agar Veniveerzapura village? accident hag
  srgézurreii in {he aﬁcéﬁsnz S138 §;Ea::}'L;:1a.th aged 35:31:: 23

»§;..v2"'"'



I 3 I Cr1,P.No.7032/2009

years succumbed 13:» death. The Factory Ir1spe<:f.er__ has
filed a c:harge~sheet. It is taken an record, 
private complaint and thereafter} 
C.C.Nd.644f2007. Under Se<:ti0r2.~Ef}.1' dd'
Act, the accused is given a  A'
happenings and mention   'Vjthe ''
factory. In View of this  rhe eecused, they
have filed an app1icad:idr_1' 2007. On
08.04.2008, 't:heLs;a,id  by the
learned CJ  and 2 to implead
accused'  No.3 has pleaded
guilty;  /.~ ordered by the learned

CZJM' In Vie"w {if r}§iVese._:ﬁ2§i:eria1s in the crirninai case} it

  p;--*rf:3b.:aba1ie'e,'"without any doubt, that in regard ta

ref«._:}'v2é."13j:t;;;1ath having resulted in eonvictior: of

aces.;'sV%ed vNe1:$.'dV:The act of the Police in fiiirzg 3 sseparate

T3"-v.__"ehe.rge%s1j{3eet in C.C.No.EO6/2008} if permitted} weuid

A  "'e.:11d_:ri:'rt to punishing a perectsrz fer an offerree twice, So,

  preeeedirzge inirieted by the Traffic Peizlee, which is



: 4 1 Cr1.P.N0.7032/2009

later registered as C.C.N<:}.1€}€s/12008 is not 3

pray fer quashing the proceedings in  '  

3% Learned High Court G9V'§;fI;ft1ef;: 
heard. Learned High Cour? '€'§oveff:.n:1ent  glad 
admits that there Cannot be t}{?é..pu.:1ishfnA@t§ts  regard
to one offence.     '   

4. In the light of thc~. :};b§'<:¢=_sﬁB:rﬁéSi§ns, the point

that arises fQ1;T,vCC}i:iS7;Ci€fZ?1fi€)I1, of this Cbiirt is as under:

 """  'V5Z§:,etﬁ:€:§1";"*C1i€:»,.%i5x'Eétiti5fiE3Vf's have made: out
a ~ ca;3'e  __§of the proceedings in

C.c;-Np;~1%a5-/_:'éQ8?"--_é% '

   of  application filed by accused N031

 'a;id_%2A.f['fm§9:c§:{¢..%--L~~:he CJM in (EC. No. 644/2007 is

n&C€t_sSa:j.I  answer the Subjacg so it is, extracted -

".' v§£?~:. Witheui: prejudice 1:0 the contentions

  "}:a_1«:::-:11 above it is submitted that the

applicant csrrzpany an humgnitarian graund

hag paiﬁ exgratia an:x:>':.:a::£: of R8.4,;3§§GQ0g'~



U1

[fsur iakhs fifty thousands} thmugh <:heq13,€7'..'_ "._

dated State: Bank of India Bellamy bea:ti::_g. __'

Na.91548: dated 11.8.2001:/3 a:1ci' fi:}*:e ' " H

Company has borne, bodjgw4:.:*fa:r1spor%2a£i0ri" 

charges, funeral expensgts  s}:'5€tit f-..__ 

Rs.5oJ,oo0/« {fifty :1:10ausafid_;$']',; e:f<f:v. 5  :h¢
deceased was covered  
Act, Insurances ,--}?Q1iCi$S""§i.{§€ 'GPA; iiforkimén
Compensation uri'd;z§:<. {ﬁne  -insurance:
company IiInitedf...F1:i_1jth'e:rA  is also
going or;  Wgarkarrxwén "<:<§}:::§.pen§atiQn Court
to vj#1Q1é:¢i<:$ amount and
pVe--ns.i§i:i":~VL_{C  f3:;_6:_ szif*'»ti:§;'ofs- of EEG deceased. The

 -- has also provided
eﬁip}-:i'y:n€:1_;ﬁV  famiij; member sf
V c1eceé{S~<'m_i EX/IV5;.t1ji:vt1éii}V1."

 1é'é::*n§_:;i.vadVoca:e has placed reliance on

 'r1;:i§;ng ~Qi?'.€£?.,1ﬂé"vCOUFt in Daljith Singh and another Vs.
'S:{Ez.fe'  Heuse Office, Wadi Police Station,
--V Chi£ic2:p'i;&r"i;'aZuk, Gulbarga District (200441) E<:a::L,J.

Tiiig {hurt has held that where negligence Carma':

:, _ "§;.§,="'a?%;€'?;:*i'b11t6:i 11:3 éhé accusséﬁ ha :::a:1:"2c=+': bs pr0s$cute§ C:"LP.N0.7()32/2009 ,,--*§.,./ ; 6 : Cri.P.N0.703i2/'2009 and proceedings are liable ':0 be quashed. In A Kumar Singh and another Vs. State of V. LLR 865) relied by the learned aaxsog:a:e1.':s;y'§if':; aég:-3% Ewe cases are filed} one by the anether by the Ponce), bo':h 'e.§nneL..fun The ratio reads as follows:

"' Presecutien .AL':".§»::"{:'§;ior1s 92 and 95 .Qf::the Factory Ir1spe_e.t<§1f4tLc:3 aflijeeciiffence a fatal acciderg: premises will Sectien 342 of the C1jirt1ina1 "E?roCédui"e Code. 'vi0'iati0f:--.,_ 'of the provieions of 5 E*'..a§:te1:ie:3V A225,, t he'.'i.11speet0r under the Act is .:":i33*'¢:Y1Ch.ing « V"""'E3'f0secuti0n hence the under Indian Penal Code will be 'wieigen theugh the extent ef the i::;p:*ie.T;ﬁ":ment is much similar' but the aimeunéi ef fine is higher under the Faeteries A ; jﬁet,"

: '7 : Cr1.P.N0.703i2;'20€)9 in View ef the above ruling, the principie that if Cenvictisn in récorded to a criminal act; same criminal act} Qthers cannot be pras¢§1; *§e::3V.' of the same, it is féund in th€v {;a§ e' Charge is impieaded as A3 gm %<:.c%1§N¢;%a%4;'é}o:Q?;V A3 admitted and he is conx?ié:<'€;§.. T1/;..1is;' Knot ' challenged 'Whﬂ€ fi1ing'~:he polica so, the submission of vAA. :t'~,",'{»»)""LfLI1\'E'>€1 for the petitisners is ..i§3_itiQ:ed against the p€titiOI1€fS€;f@lV€'E'%:§§};liV. on the file of the CJM, 3e11a:y;,":aré' 3*'. 'Paﬁitioti 9:<:C0r<iingIy.

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