Karnataka High Court
Sadananda S/O Ramachandra Sheregar vs Katta Ashok S/O Katta Venugopal Setty on 17 March, 2008
Author: N.Ananda
Bench: N.Ananda
BEFORE
THE I-ION~j3LE MR.A.»JtJ_.STlCE. ANA}i't"JA;.ti:'_vi.
CRIMINAL PETHT6Ti..iiVo;288i£-2% M
BEEEEEN:
Sadanancia 2
8/0. Ramachandra Shoo:
Aged about 42 years '
Proprietor of India
No.5/8, Fir§tF'10zf)r .
1-11. 953+
(By siai ran. Atlvooatc} i
' 'V '.
Katha Ashoi: " _
S_l Vemztgopal Setty
" _ 'ofltshok Book Stall
«Rani?-gt; Ham--*
ii!3l"lIn
Respondent'
. Advocate) " O. 'rim; "C-'riminal petition is filed under emotion 432 Cr.P.C.. V Apray'in~.g_to quash the prooaedings initiated against tho petitioner in C.Cg.No.1773/2003, on a Private Complaint No.175/2003 on the " _ 'file of Addl. Civil Judge (Jr.Dn.) 65 JMFC. Hoepet. Boliary District state.
This potition coming on for admission this day. the Court made the following:
1*-J nnnmn ' *.v_...¢rV "i"'ne respondent filed a oomplsint ._ 2% Cr.P.C., against petitioner, under section 409 IPC.
presentation of complaint 'Vf"or.':':31eoording sworn statement 'statement of complainant, the summons to aocused for section 409 IPC, in """ H S*'*'*'l"=-"° '="'""* "flu.-.=.$! for petitioner: and learned %i1i1sei for respondent. ' R The ' necessary for disposal of petition are =55 its At point of time. petitioner was one of the "suppliers and sellers of textbooks on behalf of » textbooks. The respondent i a bookseller at
- t mi filmed on order for supply of DJ Rs.19,0u"'9,'= ah. The ta,-.."*...*-or-uk.-3 were not _ Demand Drafia were also not fo_-respond"? respondent caused a notice, to alia contending he had noV»obiigationr'to doors of respondenbahop and' place order or send ._"g-;'V7:avirs:..not' obligatory for petitioner to pack them to each one of in: respondent
-nun-nnrl nirunnnrljngg anti order, Vi. Magistrate has not 'Iarc"'6fi oogn1zan_'_ .nf"ofi'eg1oe,_i' before recording sworn tatement of _ Cr.P.C., reads thus»:-
' j_ Examination of complnlnuw A Magiétxate taking cognizance of an offence on ocximplaint shall examine upon oath the .._..I 'Lu u-uid-u-nan-gnu U-niunulnui-I I'!|I'|'lr U0 uuu I.I.l. ulvuuuu yuuuu 'II. n. any. ' expressly 'oe stafi, toe e i1'"t uh:
-__.._I...'...-._.4- UU.l.l.l}_J.lfl.l.l.1u.l.1l. Mamgrionate:
no. A Clllll complainant and the witneaaeok _ _ if :v"n-Ir! wul-I: I. A?
v._| ' n.-1' "ml "H-
u._I_u.n.a (b) if the case for
V_'.j1-t' h 'Magisuate makes '- ...........d.'I... uuu *'?' _ _ '- .'v'.'ag'lat:ate ander 192 the complainant Magistrate need not
-- -no:-exémine~thein."
opening---------words occurring in section 200
---Magistrate taking cognizance of an too? shall examine upon oath" would examination of complainant and V» 'A ~ shfl preceded by taking cognizance of Tho-13¢ *.a.'"'..'.:g mrrr-,........K.r:I-.. th- fitnum-59.53. amen' -I~ Provided that. when A in writing. the Magistmte need not *"
a public selvant aetingor purpow l l.l_.....'...A..--...J._ Q
------~---1 mL_ I__.._-.I .. _.. .........."'m.L"--«b.'.;?. " '. ICCUIIL Inc ll.'»fl.l..l..I.l1l lung: uuu: anus: 1Ia.ac.'-.-?t. u;__ '- complaint ahoulti have appiied fl}'&Vefiij1¢fi'§s '-- _ .4 ofeomplaint to decide further 4' V En the case m -= ..
presented. sworn t.3i;e:}1ent_. ' A iiT1u'i-';'Iiim1TI"fi5 were issued to under remand for breach of p.xvt,\:,i:r:is:i_Jna:_' Vc'JV'1:" .P.c.. all other contenfioI;s'h:a'e of"thé_:'.=*n'h§ive. '1' the fCr1'|'J'v'v'i:'.ii';3- k %%Th¢c:i;nmg3.. fiefifioix is aoeepted. The impugned order is remanded to learned Magistrate fmm the stage or presentation of vhthc light of obaeivations made herein and in f_ with law. All other contentions am: left open. sel-
SNN T 1-1 dqe