Karnataka High Court
Smt Parvathamma vs The Superintendent Of Police on 5 August, 2008
Author: N.Kumar
Bench: N.Kumar
. u-'W s 2- II'-(I . '.f,.__y_...\. vi au-mwnanm-\ PISUH LUUW or KARNA§?fi.KA f*§i@§"i COU§-{FOP KAKQATAKA H16!-i COURY OF KARNATAKA I-NGH -1- 3*; WE? IFEGH CGURT GP flTfiK£, EANGRLQRE mares "ms we 5* my 05 AUGUST zaas 3EFORE 'FE-EE{€3H'BLE !fi.JU$IZEE j ..._¢.._an.-w. _ _ _ _ _ ...... i am' w*;0.mTE.a.g;~Hn:y=aRs:J, ac'-Izm 122$';-, smvmvavfimcrnafi, {By Er? fi3;fAi*,5A:'$$I;j }
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-nwn V-:.\J:M¥l\! \.II' £\Hsl\I'*u-\i.l-'ll\.I~\ HIGH LUUKI -3- lamaiavfi 3ifi»'f§'i£§§ Judge. rejmwi the. said applicatimz en the §-mmfi that them 73 m ordm af unfit: Smiion 102 cf Cr.P:C,. am} pmtmr ufim Secfirzsrn 45 of {3r.P.C«, impugned letm er to manager, fimfim, the '§'%:e amuse; am the p¢ti3§a»ner'a sgm for allcgedly The mm, which is aeoord1m to the '*3 hu themaftw there yéas' in arms tsf the wmpxommg 8 part am" ma' ta ta: pa:tt1a' ' ncr mm mm. Thmfira, the Inwktian H this ha3 Tmsuai § It is '£12 * ~ gr fihn same which, is chanwm in this writ "I/_
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§,. Seating} 1&2 at' the Crwxal Procexdure cm; é;m&sar:i1h%hepow::3ft&Fn17x::eflfi:.srtns=eim'g:gf*:%#i1f1 §$$ f, It mmwm any Pfiliee Ofiim pzafifi! wifih may he afiegeé cg-11 "' ham swim, I31" which m%, which _ > §$fi 3!' any ::fi5m¢e. T. iqf £32 afim' report we ma mam om man the Magrhtmm having provision for admtflrdiy, tlm Imwfigating A the amount nor passed any s::rd&' smut}: of money th¢I'Gi1'£. He only tn 'fibre Bank them mt tr:
'V "';;i':'fi::ci"..'pcaT'ticnar tn: mpewata the bank: amount. 1% . sf EE fiylixze £3vfic@t* is mt suppormd by any statutory prcrvisiom oantained in the Crimfixal S Code or any athm' law. In fact, tbs Division Lg/% "'""W'- * H'-W7 Af-A-,..v:aa:\u ur RHKIVAIHKA VNUH <...UUK'T OF KARNAYAKA FWGH COURT OF KARNATAKA REGH COURT OF KARNAYAKA HIGK -5- Beach tzf' 33:13 Bevmbay H@ Court fix aemwhat simflar ehwmmw Eat}. the mat: of as. mm qrmzawmmra rape:-md in has held aa uadw:
351?. Re--res.d§m.__:0f V. {?r.P.£. shaves that he dam as the the Fniiw cf the can be §£ the (3r.P.C. ':§Eez*&TA..a'%3<5ut that, arnzi, szinsee , by the pcfiee am the A order ufthe Mn}; amounts will afifwt sf stoppiI1g the saccmmt fl-am opera@g imam bank aamunm. AA Em angi saw when the wwm are to be 'Am§rw%edbytl1ep:e1£cea&e:*11rxiuw$ectian Iéfifi 9:" the Qr.P.{'.L and they are ac enoer5¥ed, thma 1% r1<::th1ng' 1% gm' " oral iI'1S'¥2r'1.ZG'tiD$\ V Mr'-an vmnrlltm I anwn nwvuni ur RHKPIHEAKA Hit?" -6- azaf siaaypirxg th; apwatsion of ma awewunt or ssmvfifierx. ir1.ah'w::'£:i::ns mat to aflmxr mi' aw amemztm. If such Eiwfl eithsw oral air in tr: ha @art1ed sea 'aif @131 &1:t%t to sf 102 cf the Cr.P.C. was which _' wrifiezn of atzappfi the bafare attachmmt er tlml pm. samnd ax-der of A ofamuat. ''%s is mrtluim Bjaa * the pfilimeafiaaers 'B3 ismue ad iiiterim 6:' tefiagrorder cf swapping the esparafion axxdthm &ask:z-tier a& atmchment cf me acmuxt. If thcyksua any omelet of aéaprping apaatian aftheaccoum, £1: has 13:: j. rue, wmt _-;,I. 'see awatw as actéan xuxder Sezctian 192 at C.::*.P.{,'1. iml wmlmufi ie. 9:' the amount, am, E that e to: all the V58; '4 a. muat."
:3, '%*efi::m,;__fi as (2; 91' ktfim gm 0f the' dun not empower the mam Bank not to mm: awoxmt, he has 'ha 3%? in tk accaunt under as fiend a report to the In this saw, the Pbfice 0fi''1ce:r : has with the said stamtory rw "Ea, C wflt he oomtruad as an w unm seem" 10:» 0f the Caramel' ' . Code? as stzch, $1 cannat he sustained. " § pasa the feliewm arder:- IMVI -2 --V--vuvmu Iwre """'W~""*'"\"_' "Vivi"? AAS-V.xegf,aIsx ur IXRKNAU-\IU\ Hitéri COURT OF KARNATAKA HIGN CCURT OF KfiRNATflKA HIGH COURT OF KARNATAKA §*§K.='rH