Karnataka High Court
The State Of Karnataka vs S Y Patil on 11 August, 2008
Author: V Jagannathan
Bench: V Jagannathan
C PC.M.i~re=gLabhusnam sansuy.
S/'a.P.M.ShivakuInar Shastry,
Instructor in
% " A » _ CC:73;% K. Adihabu,
IN THE HIGH COURT 01? '{
CIRCUIT BENCH, 5 A{ 4% C AA
DATED: THIS THE 11th
A
THE HON'BLE MR.JUsT1CEv; »1ACANNA'r1 1AN
CRL. REV. vPE;f;'PI'ON:"
B : _
The State V
Through the. pcrintcndc;11tVofPolice
[By Sfi.SubhasI1"MéiIa;jj:j;;I;ICGP)
AND3i R k' %
. . . . PETITIONER
,,S','»o_
Coilcgc, Sindhanur.
.46 years, Physical
Degree Collcgqsindhanur.
S/o Eranna
47 years,
Office Superintendent in Govt.
College, Sixldhallaur,
Dist: Raichur.
4. Gopal,
3/0 (3.
40 years, Peon in _ _
Govt. Goilcge, Sindhanuzr. E
_ - REsPoNDENz's
(By Sri. Gururaj A'1dv§}.
This petition is 401 of Cr.P.C.
was/ing to set aside the: of diachangc against
accused pexsoxns 1g:éa'sse:d.b3t t11e_,AddI. Véiessions (Atrocity)
Judge, Raic:mr'_:n *a*»p;.AL-(;;%No'.%1 dated 14.6.07.
T1133" Ejrdem this day, the
ceurt matte the " h
ihgz Ie§rIied"Addl.S.P.P for the State. None
férfxfspondents.
calls in question the ondar msed by
V 1.1/3 227' of C:r.P.C discharging the
herein' . After going through the mamas' 1
'T by the pmsecution, the trial court found that no
§f..1fi'1c:ient gonads were made out for proceedings
iv
'A'
sc/sq' (POA) Act in so far as the ccmpleiiziaufi:
commitfing suicide is concerned in the
mentions that due to dcjection in~~1if¢, " V'
took the extreme step of
4. Under the above taken
by the trial court ilkzgal 5:? mntraty
to the maneriai Aanfi 9f the
respondents' order that
could said circumstances. Hence, 'the pé1§!:ibi:i"is