Sri. Lingaraj S/O Sidramappa Sirgapur vs The State Of Karnataka on 4 November, 2009

[Cites 10, Cited by 0]

Karnataka High Court

Sri. Lingaraj S/O Sidramappa Sirgapur vs The State Of Karnataka on 4 November, 2009

Bench: Subhash B.Adi

N THE HIGH COURT OF KARE\IA"£'A.Ei!'x'; .:

CERCUET BENCH AT GUi,BARQA"--~ I _ DATED THIS THE 4m DAY OF' NoV'm5I:B::.ER;_TiA'25i}G9--7 k BEFOREM ﬂ [ ' MT3& HON' BLE MR. JUST1CE :4SL?Bﬁ:ASI%{ CRL.P NO*90_B7 dF_;29og[% 2 %% M§_sc. C1-I. _;;»<1.3za,{2()(39 --

BETXVEEN Sri. Lir1garaj,_" H S/9. Sidre1rriap"pa.' , Sif§Za15>ui9, Aged 35 ' ' W V ' OCCZ Social \x;_'_0 :kei*'., * E R/0.: "H[2}.6 1§'f%51:;{g§ya Ni%1:1ya, Jaya':1agar,VSedaIai':% ' ' Gu1ba;*.,§2§a«.. : Petitioraar [By -833. 31I;i'{4h,."A(&i"i}0(:at€} 1 =. v"Z€"'fh<-3*' At)? -§:{a1'na€;aka, RB.' -Nj;-:.%g§ar Paiice Siatiori, €3'a:1bai1*ga,..~" : §?;e3p0§1.d<-3r?;ii ., $352' S';*;z%» ﬁ£}i11'«::"§.d§"§Ei I}€S.g&:§§ Adéi) 3??" E IQ This iifimiiléll petition ﬁled U/S. 482 Cr.P.C_...._ by the Advocate for pet.ita'one'r p1"a1yiz1g to quash the prQ<;ée3di11g"s in crime No.42,/2008 registered for txhé'-v.f"affe;1ce punishable U / S. 12'7(A} of the Represe11*;a'£--.i«Q;1.._ '<;;#1";_the Peopie Act, 1951 by N21g'e1r Police.-which ﬂaw. penciing on the file of the III ._Je.1_'Cig{g ".,__A (Junior Division) and JZ\/IF'C., C§u1bar_gg;a.--'_4 This Criminzﬁ Petition : 0r£»"f(';$:'= this day, the Cou;:*t,n1acie,th§ it)}1{)x.5fii1g§: ' ' h "

O 3 ' Though this ma.tte3.ﬂ..i's"1{$téVd:~h._for éd£11.iS'§iOﬂ 'today, with Consent of the Eeéi1*:1i-:--dh- r_:€>1;1n5}:§'}-. Vf_o;r"' petitionez" and the learned the firiaiiy and disposed of.

'' Sought for quashing ihe proceedings _ iii . No.42/2008 registereci for the /S. £2?/(A3 0f {hie Represemextion of » fghg P§§c;*p}ei 1Ac_ﬁt., 1951 (hereinafter referred to as 'the AC'? '~A{<.:r:'--.h'$h€31:"35f,}- Nagar Poiice "whiiih is zzow peénding in cfizpp :i:g;a2'254»;20o8 011 the fat: of the Hi Aaigiiiiienai am':

Q? E-3:23:31»? E;}§'*;§s§e:}z:} 8..§E€§ <_§1x';E§'€:.\/-..., {i«::E'aa§'ga.

3. The PS1,, MB. Nagar Police stmiion, Gglbarga.

based on the Complaint: of one Am} Krimar .G2ifro§ds;ka.r registered as Case against the petitioner pumshab1e U/8.127 (A) of the A¢g"o-.ggmi¢;=é:1§ T Complainant has ailegod f,hai,V---'ii1rI€~-:;}€t§_i1iO1V§§---11f;(§i'£3'i:1C1 igao' j found in possession of eieotion "~;§:érf:ii§i:.11ig.:to Santa rajawacii party in two__. gL1:r1"11.y9"bags.~'oﬁI;d _v$arf:e i.2>'os. without, permission or A;i3;.V_€f=jhiiiofigplwotion of investigation, the Vrespouzieﬁf;_}p'oiioe fiijed Charge sheet. No.32/2008 which is now _v the court below in C.C.:§To.V2264~;'2(3»f);8_;' L"

4. L€a_.rf:€oI'v.cVo{1r1soi appearing for the p€t.iEiO3f1€I' s"§;:§rr:A§;*£;toe:1A.'the1{Afi*ié offonc::€ aliogod is U/S. 22'? {A} of the 'V)V%§:Vi." " %a:=._}::o':1mgtog:1izabi€ <:)ffo3:1o£z tho maxinluzrl §p=:;foiS¥?m":;:§':1%; §1'€$o1"§1'ood; fog' Em: ssaici offesmte is A §mpﬁ§s.=;§:::n€I1f, for 2.: {arm of six m<>n?:,ho o? fins: of

--..V"§%::§Q::2%€3®/-- or both. Sooéioix 26:} of the Code: of ﬁriminai %,%§u% F§' " 1 Procedure defines. the '<:eg11izabIe ease' means a___case in which, a police officer may. in aecordemee \7\="I"iZ3fv1xvf,11 €;'.':f'\¥'.I'S'1C Schedule or under any other law for the tjgrie i)é'1"-11g in force, arrest; without warrant, The as defined under Section 2(1) ofQ1j}P.C.,'"fr1eéinS"a. 'ctasgz i'1"1.L W'1'1iC1"l, a poiiee officer has no aVL1th.or1i.y"«_te"arresVt_WitVheut 1 Warrant. Warrant case is defined L?/'S. 2(:»;} Wh§cI'1,_h*1e'ans

3. C386 reiating to an offence p'uni.e-haijle{\»;xi3£.k: .videai3r1;' in1priSO'1'1II}.€.I1t for life orVL"é1(:1pris0i1'1:ﬂ.enti for 3 'term exceeding two years

5. '_ARe:fer§i:e;--;" the above definition, learned C0u.ri:3e1' su'bmi"£f;ed'T':hat,,:'ﬁhe maximum punishment that can be fiaeofferiee punishabie U/S, E2'7~A ef the Act. bei13g_ 'S'imf:1e inlprisonmem. for 8; éierm Gf six Ar§t:'o1;1E.L%is {xi fine er bath, in View of {he same ﬁne €Z)ff€3}.'3;C€ ' :.§'t:v§.':1§:;§;.,ﬁsZi%_E"1~ ;:§'eg:1_i2:a'e1e 0ffe;<1ee, {he §nve$tig"aE',i.0:1 effiees" is

2 zésﬁii' e:§':§é'{2a¥e;:*e€E ﬁe iE?J&-*€3$3'{i§;§é£TéZf;? me CEiS€f wiiihezzé, {he erder e"§'*«..g ?!gi'agi$'€z"a,i,e EES defined U/SA 155$} sf C1:?.C,_ as ﬁne 1 f '2 /' ,.¢"'ﬂ 24:4} .,»-rev saici provision prohibits the ink-'est.ig21tion officer from inx-'es€.igating the case of 'nor1~<:ognizabIe {:asve;"'o'.:.'1g.%;»ithout the o'r°de1* of a Magistrate: having power or commit the case for t.r.iz«11. T bar on the power of the p()1i(:£% hi "

case relating to the €I1OI}?{Vf(3k£?;'I1iZ%£V£'b.1_'('3.i case on hand, the the orde1"/ _p{-wmission power to try Such a has inv-es1'i;ga't.ec§.L arid '?:1é,:"s fiied the charge sheet: agamst e_V pei:i*{.io11er... T,horéfore, the inves'tigati011 madfé by"th§2_ pdi%joe_'(;ffi'(:er subsequent. charge sheei. filed by him isvo.¥f_1jo_W§1f,h»o't;;:{: j'L11'isdiction and mega} for not obtai.':1i31g;-._V prior A'pé1*niissioo from the jurisCﬁ(:tionaE M2igisi:rate. Thief: }.ea1*ned mz1gistrat.6; without Considering "':::;;:;<;:::.am 8.Sp€E(?.E". of the ma-H:t.er has taken {he V'o<>g::i§}:oyzce'-:}{.i;he ofi'1:=.;;':<"::3 ami has; isssszgeé SiiETHE}1{§¥1E§ to 'mo §3€§EL")i*{:io:'1<:%:é*j_ Enid €.herefe:;r<: éhéi oamgzt Eiaéok-3; izo be aysaghoaik /' '*5' _, g %' ' E yﬁyw"/_w7g.»--~/'§ .35;

6

6. Per coxltra, Smt. Anuradliia M. Desai,_._1ea'r'r1ed Addiq SP9, submitted that in Case the politte vr;)fiTi_¢€:'I_f has investigated the matter in resptxtt". of 'nc;p.:'cogii'ir:/ﬁibie case', the final report submitted by him c:<)':£:1(i as the complaint before: the 1e3.:fn<_3_d M'éig1"Stfa.téVVa:1c1u.:hE:.L4 learned Magist.rate, if prima is "

suff1'_cieI1_t. material to proceed v.z'iti1., caI1V."_;3It.}1ér '3';i'qL1i'r.e into the case himself or 'déiract. ai1»__ 1't1x;e's,f.i;é_§;:«i€§'0riV to be made by 2: police officer 01f____3f5y_sL1_{:11 dt.he1f pefsom as he thinks fit: and postperie th'_<~: i§3sv{1'a_1:.<;:é«.of process, in terms;

of WS}1Ve further submiited that th€:r<3 'is no proceadings and this Ceurt can _<:Iireét V_tVhe..v'Métg§i§t.rate to invoke ihe provisions of 'S'e.c:;ti€:':2~f£Q2 of "" "CV1*.P.C., and ther€aft=::r' take fresh 1 'V<;0gr;i,i2m{:séf~.5}! the affezxce in termg sf Sé:c::t§(>n~E9O of " _ Er; ifirzés §"'€f§_.:§EiE'£§, £3.21? :zf€Ei<i{§ :32': $15: Jiédgﬂiifiiéﬁ Sf §i<-tram High €io':.:r€: in the C886 cf P. Kunhumuhammed -vs~ State ofKera1a reported __in 1981 Crl. L.J. 356. and sLabm§i.i;ed that, in .«_'3j:'j"s:i1r1Ai1e1r Ci1"C'L1II1ST.:';1f1C€S, the Kerala High Court _r;;'o*:1sido1'""e'do:'.'thizi report sL1bm1'tt,<-3d by the po1ioe:offi.c:er 1. 2 that "'Sect1on~155[2] of oodo '1'.}':1éj investigation by the ]Z)V_(.)__1_fV»VV:£':€",_'C1'f1[:iCZ€3I'. i1T§1Q zazjionm oognizable of order of a Magistratoe. A '§'A1f'0§;r..3§VJ[V2iL'€i»VI1 provision \7VOu1d_S*:§f{1p tifie "§.=vvi;th illegality. '1'his""<1eii*%,_(r_t. '11.; the -._"i1:§vest:igati011 can be ObV1ElU:3'€'f.1'V.;_:L'aI1 1 1Ti§'15r:.}ai_tiic€':§ to the accused

21.x/'0_§_TC1'odv Vby _ _* Magistrate ordering .--Secti0n~2O2 of the Code.

'}{'11€»,I'eport of 'c'*.v;pO}iC€ officer following an £1":v€sf,igaiion comrary to seCt.io;.";. 155(2) Could _{;reat.ed as 3. complaint under Sootion 2(d} ¢¢::é1:ivC£V%VS~é:§f£,io:2 196 {E} {3} of this Code if at: the a;;;:;~;;o;~:m<:e:;aen:. of the i2":2-'os%.iga't,i».:3:2 {ho p;o}§oo officer is loci io 'ooiiovo that i;ih.<«: {":'£%;-ESE? .§i§1"i='{'3§"«f€C§ ooz:m1§ss§o':': of 21 éiogzgizafsio <2f§e:mo:=, of if E§'E€"§'"€:'i is; iioubi aigboui ii: a.:"_:{§ %:";vs3ssE§ga1ti<>r:

estabiéohos ooigz commission of 3': 51o:/:~ cognizdble offe-race. If at the oon"m1en<:eme11___t of the mvostigatiorz it is apparent that§.}*1».£: 'o._ case involved oniy commission of ctognizabie offence, tho report. foi1o'*.xf€3dj'TbVj? ir1vest,igat}'.o11 cannot Compiaint under section 2_[h}1"'o.1--:' Seotioiﬁ :3 A (1) [a] ofthe Codoﬁ; ' ' V '

8. She further subr_1oit::e_:d..§haf;'wﬂeneféer a report of a police officer re1'afi13:g'--_to%.j_»z; i:ioj.'1--; oognizab1e offence is brought to thc:-- :1ot.i{;<--:' "ofifa he may look into the 1'z1att..crj'--..';'11"§'j<j __-.'21p}§1y"'*}}is .._«jL1'dicié.iVVVmind and find out w1'1eth--c,--~r~ (:-8'.:s'€:' v§Iff:--e1?r3'§ investigation has to be orde::9o_d" 41',1I'1d:e-3:j:'5:3o(:tV.ivoo:1;2()2 of the Code or whether it couid bo--igfoaoted 2is"a...{1omp1ai:1t. U/S. 2 (h) and Section .__{2:t) Code or it 21 fit costs for taking V .=o'o§§:1:i:3:;i:7;'_Co ' '1'.-2-xkmg into consideration 2111 {he aéfgondani, ' C:-:'ou.m S%.:%;rs.€:es.

.. V in View of iho rixrai {i<L}§1'C€i'§"3§i§€}§E$ azrgod by '§I1}.":€ Vf€§E3p€C{Z§¥"€f {"fC?E'I§'}-556:9 'the aguogéion thai. £r3tE'§S€S for V' ; ooosicieratioll is:

"what is the scope of enquiry by i:F1_(--:

Magistrate, in case c3f'_/"ﬁnal report' sLLbIT1§t;éci ._ by the police in respeci Qf :1<>r1--cog2§:A{;'5'{;.fﬁ>':.!'§.§"".j' oj]énce?"

En this background, it is necessary _"§é:>' cdnshfli-31f id i.§qh:1t ' c<)nst._itut,es nary c:0g11iz21b1§e A ' = A

10. Te know the 1aV=,a?3Vi'1':{&:d 1§M$.gistraté would treat the of non cognizable offence can ordered for 1-e~II1vesT.ig2ii10AiéL~£1:2(ibr i"-§é'Ct1<:511._V2'C2*--61" C::.P.C., it is better to 10;3VI?':V"iii't:.9?v3r,1V1e'A:%1éfi§ii'{:ib11 (if 1i"c1;1 cognizable case. Section

28) C':r;P.C ."§t3fi11e:§;'--??féNo;'1«'cog:nizabIe Case", definitian is a}readjm::Xt;.t'21Ct--ed" sin eases: n011~C;ogI1i2:ab}.€ offemca the --pQ£i<::€:" e:;§ffa;c:é'r ".\3.ri}AI[. net have an a4:1§h0ri€;§; to arrest v€.i{}1c¢zi: warrg::é'{""'a%1d "W21m°a,m:--ca_se" is defineé under . :3é:C':ie:32'(X§v._ vs,-*h§{:E': mezmss 'am {>ff<:m'E€ §¥,1.'i'}.]§S§'.1&":,b§€§ with . '?z:'§*;€ zi-s5:}e21t,§':,.E~;:{€pr§s@:§m&m€: fan" ﬁfe <2!' i1:3pris:a<3m';1€:}€, fcsz' 3:

is§j::°§':: géxéégiiiizizg %:W<3 jmezrg', §'§";2'§i. §:<:t':21z":§§ "égéfzé-3 paéice esfﬁcézr gas. {ﬁrs a:1th::n'iEy ':0 E11"}"€-St", the accused er a §}€E'S0§'3 Qmﬁy H} in case if the offence is punishabk: with imprisonmant for more than two years. Admit.te(:i1y, in this Case, the offence aileged aga.i11si: the petitioner 12; p'u11ishabié"*u:n.de:r Section 12"/DA of the Representation of Aqiz, 1950 and it is punishable with Simple a term extending upto six II1C§.fI[1'1',S:"A4 ' cannot. come within the pwrview Of Ct>g11iza.Ej--i{€. :()fi%3I1}:é"0r"a w3.1'ra11iecase.

11. Section d€jé1IS_With, ";.nf(3rrnatifj1'1_ as to the nonwcognizabie cases and .i'f;xfes:iigé1£:iC13.V~~ of such cases". Sectiolu --_155{:3).Whfi(jh"rf§23;dS as u.'nde1_":w *'{2}'_ No shall investigate 0: non-

c::ogniz::I.bI'e" cdse wiihouz the order of 0. i\,.M'ag§s'£'raI:éV"hktiuirlg power' to trg such case or _ CC'§§TF::4lf?7:iEi'~}'§§1€:' casefor trial, R--§»;%_;;1<ii:f~:g;_n{*:-: ﬁrm pmvis;i<>z1:=; of Sﬁifiiiﬁfi 155$}, it makeg AA <:§e£;rvv._E,h.21%:., if the §{}1i{.',€:'7 affizter 'éz-as ii} §IEE7€Si§.§{a§€ t.ir1e:"':

7.. ';--";:&ﬁ:e§", .1316 }"3113.S:'>"§, E:3%?;€,k. ggarzizisseaiésza :i°<:~1::"; $16: Eviaggisgirziiét

-- h2wir1g powﬁr ta "my such (E2136. if such pe*m}.3issSiG:}. is net sought: for by the police ()fﬁC€I' he on his UWIL "cannot i11vest.igat.e the case of nomcoggnizabie offence. T

12. Whether the pence, which n0n--cognizable offence and ﬁ1es....h_i_s r<:'1:.>Ve':'>'1*t;A jC<:>'v';11v<'_:iA.Vithé»_ ' treated as a complaint or w11e1t'r_1e1§_'_'t3fie Ev1agi.St:até*~.C:€ﬁ.--:1d still ordered for re-in_xresi1iga§;i0r1""513VQbsei'1ff€'d...15y the Kerala High Courtjt isVAV.11?§.f:£es's--»2;ry tijswleqlsi into the definition of "Comp12ih1't7",' AA1,f::hI:<_iV<3r Section 2[d) of Cr.P.C. which_:feads;é1s '-

:"c11If':'gai'i.c:§ii"Vﬂémade oraiiy or in, :'L_i,3f'i:'ifI§ﬁ with a view to his :*a'}a:__n,g_ = Lﬁgdez' this Code, that some p.ers<:3z1»,4 _ t.'L>?1.e1:}'1ez; known. or unknown, has :,.'i3Of?"'i{T'ii{"?L€"(VCi'Hﬂ?i'VQﬂé}'1C€, but dares moi inciude Q:

h' 'V V _ " pbiiiw; é"e*:poz'{:".

E3.%;ffi;1i%f;§~:w;{:j'..-Sf' ézhét {i0i'Iip}Eii31§, eX{éEL:<i¢S {ha pﬁﬁéfﬁ riipari. AA "7p{}1E€?E3"3'€§3C31"t." £3 aim éfeﬁnﬁé z,::2.&er Sé:€:t}'.<3n 25:; :3-2» h "a9..§:3iE{>%ﬁ;i-2:» l_ \) "means 0. reporéjbrwarded by a police Qﬂicer to a Magfsiraie under sub-section {2} of Sev<:11£o_ ri._V 173 ofCr.P.C,," "

13. Section 173 of Cr.P.C., deals police officer on completion of 3.i1K?eSt§a{ati031"_§V'Chapter XII T deals with "1nf0rInaf,i0n t0 Vt'..he investigate", the said $1 54 Cr.P.C.§ Section 1 '1V:]fie":1 r1forInat10I1 in eognizable offence in terms of the p1'ovisiQ'n'S'«?Lf the investigation is is _required to submit its report undef-.Sectioliﬁ1'?3~..g§i'»..'(.;r.P.C., in ae II{lL'iCh as every invesieigéﬁiext. iindz-§r'V.i:1?1is Chapter shail be Completed xvi4tf:{>a1.t Lm£1e;C:eSsa1*5; deia}-A Sub--Secti0;'2 {2} 3? Seeiien ii"?-'3 t1vf.C3*..P'C'3 éjeééiie \vi*5;}"2_ as seer: 21$ 31.2": is eempieied, the ' .»e'E'§i.::e::f}ixzigazieietrgsé of {he Poiiee S{.at.iG;3 shaii §¥:)m.,-*arei to a '-?§?§%?i§£iE§§£'9§ii§;% sEE§§p{§W'€fr'£3€i X: take ea >":;iza;'1e<: 9%" the ::>Efe:':{:e <:£:'2. 3; .r°e';~E<:'e re art. Tifsie previeiem makee it iéieezr that «:34:

i_nve'e£_igati.0:1., the groiiee Gfﬁeez" without any furfiher deiayg {TL

-1:"?

3 5?;

% .

he should forward 3. 1~epc>r'{ to the jL3F§Sd.%.Cf,§OH&1 Magist:'I*at:e to take <:0g11i:.r..a1'}£:<-2 of the offe,n<::€s, repart. S-ectian 12??) of Cr.P.C., deals police officer on <::omplet.ior1 of;

SL1b"S€Cf§()'}_'1 (8) of Section 173 which confers the 1:0';

furtiaezf investigatigxg... of report '1mde'r Se::c1;.i0n I73[2)""tﬁ;_(3a;§'§??5?; '

14. 0f Chapter XII of Cr.13.C.. s_ubmii:i:ed by the police 01"ﬁ.cé1:f after the completion of ix1w*est..1;AgaL'1:":§c;:1v.' ': 1:ﬁ:':f_/f'~"i1%\F€SUgE1f,iOI1 is Completed, there is..«ij10 pmvef is-Qgaﬁ:-:1jrﬁ:':d on {he poiice afficer either {:9 re » ;1'2<:S,{<=::::.'€i;;§§z;.'t;Q *a:a1f to do fresh iz1.\;"esi;.igaf;i@I:. S11b~Sectic3n (8) *::§f'-S€(§iii<§;::1 E;='"?3 sf Cr,P.C_ 931$' canfers ;3{>w€::" far 'further iHv<:.s{iga€%m": aim} :1<>'é: {R-3h{}1"S€ 1:0 Ehf-: é-:rn?;'ir<;*. i1'3V'es;i'.igati9'n V €14?-f§T<§:€ ;?E'é;%$E1 §:2%;€5ii;g.>;1i,i{}:':, I" ;

5"'; ' *"""'*' €41?"

'V' 2*

15. In my opinion, the police report once saubmitted, the Magistrate either he may take based on the report. or if he feeis that does not makes Gui: any case fp>r~:he e'ffeﬁC'efV.he'r. a may refuse to take cognizance iravesiiigaiiion. V '

16. Barring ﬁris, th--erle'L'v-.iS--~.._r10.'éth.r:%..i3r0visi0ns, which confers pewer to direct the police officer Re~i.r1vestigat;i01'1 or fresh; {reherse investigation a11*ear1y being not eoniiempiated under "C0VCVV'i'<:""1_ Procedure. in my opinion is no riewer vested with the Magistrat.e re direct re- » ;Vi31v;3e.ft_ig:a1i;«i.V_Oir;,.__ Furiiher the '3v'Iagi.strate treatsirrg the reperit "<:»f"-»'rhe' -'§_2eEA:Iee E31 ease ef r1e:1m<t<>g:"rizab1e efferree as eezétphzini. ie arise im§er'mis:=,:ibie in raw. As the eernpiairzr kiefirzeeé zmrier Se<:%:"§;er; Qéd} exeEa.:{:§e.:-3 'rE're: re;§§eri5; er {he §peEA§ee. E~§ewe*~£e;1 if the peﬁrte fiie report ﬁre Eearned jurisdictional I\:'Eagistrate may take e0g:1izanee___ or in €X€I'Ci.S€ of its power under Section 190 of definitie-I3 of eomplaint, having exeiuded it can be said that the Mag.istr»at_e_ea.:1 t.he4_'_}p0e}.iee'e. a report in case of non~c()gn.izab1e"=effeimiye thereafter invoke the provi'ei:(:5'nsp of and direct the Police. contrary to the procedure. ' V «

17. Hﬁzfitzéj, epiré;i'_::r,I1,' if C01"IIp}E1iI1t is filed before the' 'rfespect. of nemeognizable offeriee Cxniyv "e.pti:<5n_"(;:p.e'n to the police officer is to seek. perz1'1isS'i:e)__n" Qf fI11n_e4V.Maggi;$trate (jurisdictional) 'to investigate £'n'a'{4{:31°'V " =IfH'{1hf: investig3.tior1 is done withomi the ~ Vlp-e_1fr:1iA$sie.ti:§"ef {he Magistrate under Section 355 {2} of "C}§o_.'§9'C;L5§:7i{ﬁ:%iV'§E1€ emeire £_:*:vee'ti§g21'{.i<>n made by {he Peiiee @ff'i€;e'i*.«v$eu1c§ be age '»ﬁf§€:fE€)E2'{ §urEs{'§_iei;ien and me repay:

A<_ie;1'1;::";€ §':;e 'éreesiieéi es :-2. €e§n§>1aim: '31:}? Eihe §'v'§2":g§.ie€:z'21€.e {mm 16 ime-*0ke the pr0visi011s of Seeiiicm 202 of Cr.P.C., and direct for fresh investigat.ior1.

18. In View of the above c1i.seL1s.si{:: 1"the_'03 the charge sheet by the police" 'aaggai1'1st_..t.f1e"[email protected]' j being one wiihoui. jzirisdicttiion te

19. Acco:'di11gly, a1.1!gwé:a."":f§;¥£3£:e§ed:;1;:s in.cx:aay2264/2o0s.gn,eﬁ§ek{§§;u eedL"bmdlJudge (Jr.Dn} 8; JEVEFQ, However, liberty is 1*e;se'1*§re:i t.G._the~~P0Iiee' Gfficeiz if he so desires or fi:<1d§3' "pdg inves{i'gate, he may do so in accordance with ':ia1_Vé7 ;.. __ ..

_ V InVy*ie\afv_eVi"""{.he C§iS§30S'c"fi of ihe mam petition 'ii::§'e§f7.."-er1"e-1f:1er§;§.;V"'§§éi'ié3c:. CrI.Ne..20326/2009 far Stay ﬂees ;f:{§:.-- <;f{;»:j%a:i*«%ee. ee:1eide:'a'{ie.z1. A'-V E:-"E"{ ,3 ep* eejw §§§§§

Unlock Advanced Research with PRISMAI

Karnataka High Court