Karnataka High Court
Rafeeq vs State Of Karnataka on 10 August, 2010
Author: Huluvadi G.Ramesh
Bench: Huluvadi G.Ramesh
IIITI-I8 mGHootIRroFKARnAIAKA.A'rBANGnL:)RE mum 'mm mm mm my or L % ma I-ICWBLE u12.Jus'mcn ca.
BETWEEN:
RAFEEQ * 310 rmamm, AGED nnnnm 'rz1rr,%7 'A ADV.) AND ....
Smm cm j % JJ IAGARFCJLICE % * 6.2.5. snmvnaa nanny, mam ]% :v4jC:I:ViI ,g.APPBAL Is mum u1s.a74(2) CR.P.C JU%BMNT DT.21.3.2007 IN SP1'.-,.C.C.HC3'»-.%5I2ClIB ON THE FILE OF THE JODGII ' CMLAJID 8.-J. MID SPLJUDGE-(HDPS) B'LORE - THE AH'ELl.-ILNTIAC-CUSBD FOR _ = .,QFfv'.El<3!: P/ws mm or n.n.1=.s. ACT. AID smrmncmo UHDERGO mmraommxrrroa A mmon or 2 Ann 'to PAY A ms or R8.5.000l- (RUPEBS mm 'l'HOU8AlID OIILYJAHDIDOFPAYMEIWOF FBIE AHOUIIT.
"IOUIIDERGO 12.1303 1 norm-1. 'l'HlBCRIM]lIALAPPBALCONIllG 011 FOR HEARIIIG THIS D\Y. THE CGJRT ELIVEREDTHB FGLOWING:
V 5
4. It in the ax-gummt of the learned mamas';-_mr the records and specimen seal and o£i.__ A sample was returned back uPc« Bm ": mm in mtlfim to nlmw that it: met and the plastic bag _v_Irhich .i.s ' _seiaed in wt mm"... the Trial Court has pmaadw " .nu;1ued without there being my It in amad. tha wimoaaes V upon to hold the accused guilty ofthe omnm arm. mmplilnca of Section 42 of tho 'V .V H There E 94190 poooibflity of tampering with an {A mom-am, on mrioua grounds it is aubmm scammed beyond reasonable doubt, Only on tha i%1:od 11 and mauled with the letter '8' and drew spot mnlanaat.-T--,;E_x.I'«-6, znnrhad M M01. Ex.P-7 '3 9:3 to he flan pohna' ltnfinn. Aha he has iaenmm Exififfié.
mu seal and 3:1:-am is the submitted. to tho fighar ___I-Ia mp-9 and has sigmmm an rs:i;;='~9%% a. Ha aha identified the accused Court at the one whom ha in the presence of the the tczcumd sum not In the cross body - has mama that the amused hu f n:c!:vofbcdy search. Ha ha: .1» danind the afloat that the mahamr was written in itaclfnnd cube in as fin decision of tha mm' V not come no the spot and any fiat amtiotioal fnha can In: ham ragitarad In prosacuta s ease
11. The «Memo oftho othea-wijmaa namely PW«-=3, in 3 "t1ut,hnenrriadt1a|unp1a1:ath9FSLnmmmrnadthaaa.ma 12 amarmmmafionafthaoealedpmkandhandodowrtm unmutan'flnpolinaI1:at.ion.
12. 1591-4 MK. Uthnppa. in «maths:
Impoctaor of JJ. Hagar Pbfloo Station oanrlucbad furflmsr uzvu.-3' thafinn, _ C'Wa.12 and 13 and on 21.2.2905, along with the E:m.P-11 to far It in also his spews they have what! wm aunt in In thin regard, mm by the % for having received the He has denial the S1%tiOn put of Inmph to tin pan. ma she the ' ' vigzatament of coma oftho witnooseo_ . an Jqya:m1tmPP&. was the mvuagaaon Hagar Police' Station at the rakvnrxt pain' 1; of whco is said to lava registered the mac and amm- tharuport, nppmahnndad the accused and sent the Fmaothecourtandabooaidtohawprodueedflacpmpany Idaad unier Em?-7 xnnhnar Property fiat Ha.17]20% 'A36' 14 ot11m-!mnd,thsaapoo!:nmo¢alofF3Lwhiohiaamodaftm- condx%1'1w::autnndx-9-pnc|:i.n3ofMO-1 isdn:;js?;:.f:Ii21.nuto may the Director of m. * ma has apohm to about fict nt': nea1 an the 51% sent fiat of the sampla clawed in witnm to tho afloat that he has comm with thn of Section 42 of ma 3.13.9.3. Act, afich «edible inmrmatkan and nooordm no 15;: as the ¢:nmplnnaa' of mnndnmry p.ruvmo' ' m of % é ' of the N.:>.P.s. Ant 2 oonoarmd. the accused has ' f axphmad' am. am' to be Ieurchad. Admittaedly, T contraband which B reoovmad mm the accused is not fi-axnthahodyaniitwnihaldlylrzirninaplnnticcmmr. 17 absence of supportim ma witmm, on the lmafiiwgf the oficzinl witzmn, has passed an order of evidence on rmord being cogent T' conviction on the hash of the :3!' any such contra csddermo, ooumol also relied upon "in 2004 ' the presumption. and aamtxg presumption 3:11:13' athm' uwidence has been " the evideme of the l . at' any such mdepard' «amt wimasmea, to hold that: accused on the evidence of the nflfial oircumataznms, there is no scope for izztaam-i:'ar order of onnvn::t:w:n' ' and ummance rendered 44 The Thai' Court has aha phcad reha;oce' cm the % %jLkc1,«w@%?%& n reported in 1996 CRL.LJ 4210 [State ofpwgsab Vs. sing» and athers] for search ancl a%* and ma '"opinod that m the can on hand, body search was not nucxsaaryasthaaonnnbandwfiasfiaundirxtlxahandixza EV