Sri K S Heramba S/O Sri K S Gopalakrishna ... vs State Of Karnataka on 3 April, 2008

[Cites 2, Cited by 0]

Karnataka High Court

Sri K S Heramba S/O Sri K S Gopalakrishna ... vs State Of Karnataka on 3 April, 2008

Bench: K.Bhakthavatsala

Gag _p;f  gsgoos
KN THE HIGH COURT OF' KARNATAKA Afrj   'A  
DATED THIS THE 3rd DA:?>Ab'§*'Api§1L-;2a§{§8--   F. »
BE§?ORE£ '.__    . A
THE H0N*B;..,E Dr.  B§éA.};1°HAi¢A*% S;é;LA
cRzM1NAL.. ..1éE'i'If.m';:§;Nd."934/g§>o€.A V ' '2

BETWEEN:
3:2; K S HEZRAMBA   '  _  - 
S/'Q SR1 K53 C?»QPALA.KRiS'H NARAIQ)' ~ 
AGED AEGUTi'%%Q--.YEAf?_S   V .
R/0 Ncs.23+A,V8'm--V::RcSs, "    =
3&0 13Lcza*:1<;»-N9;1sz:)1:~i_: =VLAv<3I.,I_'I' 
BA:a'a:;AI..g3}1:1i:»56g<;2"99e_    PISTITIONER

{By sza.c§..;< v lvsuzéd'-:ii{3r,.§i<s  V'  
Sntﬁs LIMESH,';ﬁQV8.-.1.'  

AND:

 -  1.  $3T£xTE {_'._)F KARIQATAKA
* _ "BY ma'; SUB-INSPEC'1'OR OF POLICE,
»   .v:JA¥ANACsA_R POLICE STATION
 BAn:c3ALoVR.E;.«~55o 040

2. '  SM'{i.SHA_RADAMMA,
"ACEEED ABOUT 41 YEARS,
W;/CQIAYANNA,
.A _ AGED ABOUT 52 YEARS,
~ ' 'R/A.N0.209{1;,
*  3% MAIN ROAD,
5% CROSS, KOTTICEE PALYA,
MAGADI MAIN ROAD,
BANGALORE.  RESPONDENTS

L? " " (By Sri.A.V.RAMAKRXSHNA, HCGP FQR 12- 1, ' M/SB 85 S ASSOC1A'I'ES,ADVS. FOR R-2} c:';éL.P...§;¢.;3§s4.i'20m§;

THIS C.RL.P IS FILED U/3.432 c:.R;*ii>.'<:< BY3,'I'H;E _A':NocA'rE"'Fo:é:

THE PETITIONER PRAYING THAT THIS .HON'B£-E "

PLEASE]? TO QUASI-I THE ENTIRE PRo'c§:B:_D1'NGs'iN z::.vC«,N"Q.94;92.jVo5 ON 'mg: mg, 05* THE IV ACMM, 532,933. '- ._ - A . : L. 'ms CRIMINAL PE'I'I'Pi(f3N Cia§1'xN'G 014' ~.nfCiI<--VAD'ng1:s:3IoN, THIS ma, 'TEIE comer? MADE 'THE :roL1,Qx§r;;s:c3V:; % Th: pctitigxmgﬁ/';1cc1:l$evE§; 2005 on th(': ﬁh: of IV Additional at Bangalore, for the offence 1mdt:1f "42{}"§of IPC, is beferr; this Court, praying qua3i1:i31g'

2. _ r;:r_§un.st:1 i'or the pct:i1:ione1' s1.1hmi'ts that the V' jpgt',i:3lti?§:I;itc1:,_A'i1r3 r;si;t11i11§ti§"'d§) with the money alleged to havt: yaid by ~t3'1<:= éﬁdizgijl-aij1;§¢ir:v2ai:§ the petitiozxer was only an cmpkayee of Kolagi B115i}j.ér$ a§1.)I(if'j__}1é has nothizag to do with the offezlcxés aﬂcged h A' '.agajn.st .. petitioner and f3;'1cI'<:ﬁ31"t:, prays for rluashing that:

= . V A '.};3r($céf:ziiugs.

8. it is pttrtixacmt to mcxaétion that the Respondent ~ , [No.2] compiainam filed a p:n'vatr:-- complaint llilldftl' %ct1'0n 290 of Cr.P.C~-. against the pmsent petitioner stating that the accrused had acquairltancc with the complainant since four ycaxs thmtlgh Co'u1'£ L c;'i:é'L. P..'§:o:§3é.';' 200:5 oﬁicials and identified himself as t11t::'3*é.§1gi;s'3t.'«;*-.1_"«3'ac«i_ c11:: ag;;:;§L%a:;d":¢a1s£;_ showed the chit agency card of K01a§iThs'~chif"z1g6:1cy cani has been p:rod1.1c:ed as 'A'.

It is further stated ma.-1, .. 'hf? t thti complainant; that 11:: were running a chit company by 11:-;4x_1::'1::__ Ktéiélgi' 13, 215' Cross, Cubbmlpczt, 'V In V V " VV also becaxntz €:'liSt()II,1£'3i' of the said stated that tha a(:cu:«;ed. {aid that comp1.aiI1a1'1£' ﬁx}?-1I;v sI*1c:._1:A€:r:§';1"z1b£>t go to the place where chit bussincss , taktzsfx z»;11t;l £i3s:1,:..1::t:i the coznplainant that tht: chit ainmlzri '_}«'§?'-:)V¥:.V2l'1'dVh(:.§OH€f£;§ﬁii1 by him every month and the totai chit amount wo:;ki--.}3c {aver to tim comp1ai11an'twhe11ever she wants. Aé;tq§%ii11.g1Y. in the: ycar 2001, the: complaillant Vbecame for "two <:.h:i1:3, one chit fear Rs,1,()G,()G{}/~ and another for %._"V"Rs;;20,0oo/-, and one chit for ciacrkers for Rs.1,00(}/- and the _ Lacctmscd used to come to the oﬁicr: of the complaixiant in the ﬁrs-t and stzcolid week of cvciy moxxgth and (:<:x}1cc'ted. in all aunouming to Rs.:'5.600/- evmy :31o1'1t}:1 towaxtis the above said shits ﬁom the L. CR§..,.F§ ?i{§;9:;'%éfQQ06 <:0m1).1a:i::1ant by acknowicding the: mm: in t.hr; 'I.'_hV2.';lTb*..v§;,"

compiainanét has. depositx:d a ofi'ﬂ1€*--._. a(.'.'(':11SCd. as <3'-3°.1i't, axzzsz-"amt. gtagx, xx2' I1a§,7g}1e 11:25:11 of mom-;:y and 'Wh.i:3l'1 sha reqiﬂirzgﬁxtxi {ﬁe one cflit for Rs. 1,0o,00o/- and , 'a.«u_«pt1:«;::4""1"§:«_¥'j' i§'s..20,0Qé]'s,""'£he a<:<:11sed infczrmcd. the cx>mplai13a~11t:'--t;b.é1't. the entire chit. amount in both'.V1',}:-ﬁﬂ V" has was avoidéing the c:0mp]ai1'1:€mt..::- "'"i'I:1:: __to know that this. aC€f"l;iSt3d W33 "But hm' cﬁ"0:rt.-s to tmecz t}.1<::

accusscﬁarczat'i1ﬁV\S'gajjy: A ' V ' In 11i.t'.*:= ;l4'ﬁ1(:!'f1t1TVi"f)ff: @003, 1:116 comgalainanét came to kncxw V ab011ﬁ1ﬁ'iﬂ Lw11ﬁ*€:a?;1_=::§i.i£s the accuseci and she: immediately ioégcd the: Vijaya:).agar }}£)]iC€3 on 1().{}3'2()03, but the Apqiim :"'I1§§t:.AVj$::;§,i$i:::r any case. '}'herc:f0rc, she ﬁled a private a:omp1aiI1j:'al.1é?gi11g that the actctzseazi. has committed ofﬁmcc under ' i"'"3efc'tio3)$vvVs'§D¢€$ and -420 ()f IPC. 'P112: l("3aJ"11{7d Magistraha, aftcr '1'v;gisft;:::1'.ing tht'; case, Jrcferzmd the matter for invttsttigation uncicr : Stﬁétion hsgé of(fL;%;.<f'c.-Ti1::1':::ii'11t=:, the pcititjcnztmr is before: this Court praying for (;uaVsl1i.{i g tl1e gs.

cif%'L,?..;§¢;§'3-{£2665

4. The cast: of tha pcttitioxxcr/;éi¢E'1i$r:-ii {bait cmploym: and he nothing do a1;§Q'_;1i§t:

the com;)Iai31;,h-it, is 3. q1.1cstionV»<3i{?:.fV"act. ' 11avc 'Vfhc right. to adcllmcz defcncc ".§c:~ags. At. this stage, I act: no good gxnuxgé tVl.§.':c:€:"vv:gj';'z*::s:.>vn{;'a:'.a_.::¢.ii:1gs. Ii: is for the c<>mpIai11.a1;tt to 1§>:I1'fV)'\e'.f:_:' :auc£:use:d tcs (i(':f(7'.I}d in s r u 5' V¥ii" t}1"1a.: and the sauna is herczby dis1niss¢:<i'..A ' ' Sd/-

E399

Unlock Advanced Research with PRISMAI

Karnataka High Court