Dr Shantaveera Mahaswamiji vs G Hemalatha on 5 December, 2008

[Cites 3, Cited by 0]

Karnataka High Court

Dr Shantaveera Mahaswamiji vs G Hemalatha on 5 December, 2008

Bench: H N Nagamohan Das

IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE Sm DAY OF DECEMBER, 2008

BEFORE

THE HONBLE MR .TUS'I'ICE KN. Nziﬁgxx-1OIL£N'DAg', K  '-

CRIMINAL APPEAL No.1:9_4/298-4.j:' '

BETWEEN :

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AND :

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wxo NASE-.N"{}R.A KULVIAR

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  Sri. B'--NA53AR$iJ;AIAIL ADV.)

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&'    FILE}? UES. 3?8(3) & (4) Cr.P.C WITH A PRAYER

  SET ASIDE  033332 131*. 1231,2093 PASSED BY THE X
J 3-¢LT>I}};; <::.<.:: AND 3.3., BAN€3ALi}RE, IN CRLA ::~sn::.520.s2.902

 AQQLKTTING THE RESPO}~TI)ENT;'ACCUSEI} FOR THE OFFENCE
L " 'PUNIS§~IABLE UNDER SECTION 138 OF NJ. ACT.

THIS  APPEAL COE\s*II2'§G ON FOR HEARING THIS

D:'£Y, TI~{E COURT DELIVERED TEE FOLLOWING;

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Ed

JUDGAJEN?"

This appeal is directed against the judgment detect 12.11.2{)(}3'.'vf.:.r"i'»..

Criminal Appeai  52052002 passed by the 13*" Additional <::e;~..-'--   " 

anti Sessions Judge setting aside the judgrnent of con\Iicti01_t.ett:'d ~-sentence

in c.«::. No. 316333.000 passed by the 13"':V;%..%iaiti:m;.1"4.c*:«¢:i.#*...at,:_"::..;W'--..1" 

Bangalore.

befcare the "fzial Csurt. In this judgment fQr..e:¢iwe:*.ience,'ti:e .parties are

referred to their status befare the   iv .4

3. ::f:;;'~'{!£i1t'¢;?«'17td§":.V'titaftlzt"i0.{}I.2O{30 the accused
borrowed 3 i0an'* ef  a pest dated cheque dated
19.09.2006

. On VI6._409.2{)§Q "cet::p1amant presented the cheque in Question fat' ent;;=.shmetit" thzfoughv his banker and the same came to be éigheneured v§9iI}ta..s7fxa=ra as 'accauni staged'. This fact of dishonour of eheqtie_@;1a_sM intittiateci tt3j't'tie camplainant by his bankers vtde endorsement Vdated 1?.t}§?.2€)§{}. Tttereaﬁer the eomplaﬁnant got issued a1aWyer's notice H "*?v't%;'::--.{1ts.1o.2ooo-at the ass:-used intimating the fact of dishenour of cheque afadtéetttended to pay the ammmt severed under the cheque. The accused treplsi dated. 12.10.2000 denied the iiability under the cheque. Thereafter "'tb.eVc:amg1ainent initiated criminal garoceedings by ﬁiing e eomptaint under " Section 296 Cr.P.C. in CC. No. 31633/2% fat the offences punishable O14/gm,/'\~«

2. Appeliant is the compiainant and tiie. _I'eSp0f1z'l;€i_f{1'E' _i$t%;e under Sszction 138 ef the: Negatiable Instruments Act (for Shﬁff 'the Act'). Bcfere the Trial Court {ha complainant examﬁncd himself as P. W1 get marked E:s:.P.1 to Ex.P.10. The accused examined herself ~ anti got marked E>;.D.1 {cs E:s:.D.2{}. The Triai Court Vida 29.19.2002 conxécted the accused and sentene€;€!"fe";:2t&f_ fiI1€.;'3f:

lakhs. Aggieved by this judgment 0f the Erial -t.I:1«é'Tacc:ii5§.;$i fﬂed appeal before the lower appeilate Cam'! eﬁiitiinai Aiypgai The lower appeilate Cour: Vida _it1:.§fgnent A-12§i.§,_.2G{§3' 's'et..asi4E§e the judgment of the Trial Court on thé' §41if§VL'r¢_e':'zZ1p%a £nant had net is-sued notice under Sectitygi' 338-B:'éf'tI1e::V.{£:vt:'¥.aéii;;'l§q+1 the date of receipt af 'C-h,1'3V(jA'.:'1f.$ iIIVV §'1ii é::'stion. Harm, this appeal by the c;<;:;;1j;:§ak1;a'V:'1i.1:«1.; Z__ J _ _ V

4. Heard argiiriicnts 79;; ﬁt: Side and perused the entire records.

5. It}:-1 net int'éEs1§ate.fhatAi%1e r:1bmp£ainant mesented the cheque for .16.'{39.2i}{}'£VJ' 'zi5mi'Vthe same mama ta bf: dishenaured as acéeﬁni' the endarsetncnt datad 1'?.(}9'.2{)0i} i:-xsuaé by the ' " 'the ea.r:riﬁ§}';a.§:i:a»:2t hzfarming that the cheque in questing came to *~. _t:g¢'V;§isi1on0:1zeﬁi.'«;_ Ex.P,3 is the iawyefs notica get ﬁgsued by' the '-«c'é:n§ianjn'§:xt_to the accusad informing {he fact of dishomur sf cheque. In A' noﬁce M EX.P.3 it is net stated am what éate the comgﬁainant /7L""""A'"

raceived the informatiozfz of dishoneur of cheque fram his bankers. Thereafter the complainant filed & petitien undar Seetien ED!) C2°.P.€3-';' befere the Triai Court an 23.19.2900 and again in this complaint itwtéj stated as to en what date he rcceived the endorsement ~ the camglainant was examined in chief bcfc1'e"' the Tijiai vC.ét§r: ézztj, zsmzosx. In his cisposition he admits that B: ;Lg¢ei§ea*~tg'g.§%,V2 £?.G9.20{)(}. Thereafter in his further exattzittietien ~the:"; camgalaiztant, for the first time, statas that _§ndcttsém§tt is dzstati 12.99.2000 he recaiveé :1te"'s}~g§m fact that the complainant rezzeiveci the t3i§;(1t3I'$f3f{E€.9f}'€'!.. is disputed by the otherside. r:~t) : ttﬁé coznpiainant {:0 surnrnon the d3§ttttte:xtg'i:.,t;t{§g1 Vtt3'V'pr<VfzéV'and establish that he received an Complainant has not made any attempt before for preducticn sf additisnal evidence 3;1¥:t" 530 3.150 "~b¢fbfe this Cfeurt. EXC6i3I the era} intmtstad V.1€'1${1'II.1A<}E§§v'V:i:}fIhétlﬁltiplﬁiﬂantihﬁfﬁ is no other evidence on tecsrﬁ ta grave and Véﬁzttﬁiainant rcaeived EX.P.2 may an 2(),89.Z{}(}{3.. In the facts and eifcumstahces at" this case and on the basis of the evidence en " it"1*<:c;t3't:1xthe Tf*1;z_£__ 'Court is right in heiding that the complainant raceived 4' Ex.:>.7;: if';-'.99.2e00 and not on 2m39.2e00.

ﬁtdxnittedly E:~:.P.3 -- the 1aw3;er"s ﬂﬁiicﬁ theugh dated 3{}.f,3.§.2G§G the same was distgatczhed an 05.10.2806. From the éate 0f XL r'j~'V'""' E:s:.P.2, that is, i'}'.09.230G the law3.=er's notice ~ ExJ?.3 issues? by the comgiainant was beyond 13 days time as speciﬁed under Section 138(V!T:{)"~,T cf the Act. Thus the Iawyer's notice ~ Ex.P.3 is :10: in strict compl_ian§;aVVé§f '4 the pruvisions of Section 13809) of thc: Act. In the circumstancesfﬁé ioa:§£' ' apgellate Court is right in passing the ixnpugrleiii-j'Ei€igm¢nt".'Aanc§ ﬁe justiﬁable gonna to inierfers with the same. T A 'T

7. For the reasens stated abeve, ilieﬂppeél is'1:ereb:f"éii3mi§se:d with no order as to casts. Ordered accordingly}? _

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