Karnataka High Court
Satish Shetty vs Mr Barnad W Noronha on 10 February, 2009
Author: Jawad Rahim
Bench: Jawad Rahim
2;; we HE<3i-i mum 0? KARNATAKA AT amwsALoua%¥ajT%L DATED THIS THE 10""; DAY OF FEBRUARY; A' samaa . A "§"i~%§ i-i€fi~é'BLE ma. 3us":'zr:a 3;xv»;;é>.s3% me;@;4 % ' cR:..a.P. we. 1:337 aézésea BETWEEN: A 1 SATISH swam AGE?» semaas, « , 5,19 $R.:iZ3HA.RA s;~:E*mr.,. =_ ; A V METHAKGBEHOUSE, f El,!ATAiAKE_i%%{3£)¥JF'ER;i'xRf % sv:;a.:~éaa.LoL:%.£;~«T%kk{%%% % k ?m"rIo:~:Ea £53' MR; p.mg:4WAa?ma.) AND:
1 HR EAR5~4A::> W ?§£>R=QNHA $10 MQURECE' ?éf}.R£'{fi3';~iA, agar maam ?A§>A"v.:'U wsuss, ,,GEAf%3IMUT"?ei?ST, MANf5ALe8.E. %%%%% RES?QNDENT ~. A :15? :3RERfigX:'£SHAf=iiZAR Si-iASTR"r', A{}V.} ifitfififi .T'r1*I§ ?E':I"';I'T'Ix'.}i'si IS FILES €35.39? R??? 461 CR.P.C' 33*' ms A9vQcATE FQR THE ¥'E'TITIQNER. PRAYXMG TD 55':
THE C-Rfififi. fifififfifi 21.1.03 PASSED 3? 'ms 211 £zi'.'*El"*;i...""_§IS":". & 5,3,, MAHGALDREI Iisé c:RL.A.Na.342is4, TCf}¥'~§'Fi§?;f*§INi3 THE 3i.i¥.')('§MEb§'¥' BATEQ 26.9.34 IN '% .. €.€3;f*5£I§.§.658fi33 PESSED BY THE V 3MFC.,§éAfi§ALGRE Am) ,_;:.:c:;2z.;rr ms para, 57:2,, TWS PETITIQ?'é ARE -1"Z0?~1I¥'~iG ON FGR FINAL DISPGSAL "W15 EAY THIS COURT WADE "WEE FOi.LGWING:" $372» Rs.i$,fiQfi;"-, R§.,1S,fiB»3;'- afié R.s.Z'5,i36i.':;'- resaeciiveiy. Tim chéques er: fiféfiéfiiaiiéfi were returnefi fiishancured fa? Erssafficiemzy af funds necessitating éssuante fif Vsutéfiizigary name. Nfilfiiée is aise fiat cemisiiéfi.
4. in sugspart sf $"£.3{Z?'¥ ccrstefitién .'_i:i=:e "C--é:m}§:é_ij:3a'11i V' tendereé evidcarite as PW: am e>c$':1_fiir*:'s éT::*i'JVc:1TTé--
N the aiiegaticms mafia, 335$ 3$€B--Sé§. 'rziaagrried fiansacticrx batweere him arzfi the "'*x:'cjmp'ia1i§:3a;iv::t.""fig:Rs:.S5,90G;'- mush 393:2; aJvr':%:6i§';:i,'Vlvfiéiea.::véE«%.%;:::.iié3VVV'£%'nat thare ?v%i_a$ firevity crf carfitracfi"?*;ei*y3.:eé:3_ i§5i&§9fi'~;§é'%s1'E&a' want that he had bcwrawefi R$.2§,€':Gfii*'4"ffdrn. *Ri€%:aAffi Ssecguiera and réséaid the saw him. 'Vfiéééfdéag tc: him tcwaréa security sf the had given tfiree cheaues which the €s':'2i;:1f§§air:.?2.:§Lf;..«'%9;2as misuséé arafi fiffifiééuiéd iairn. Te gait:
V-sz2";:;r2sfE__fir:b his ctcfntérstiezi he éxaminefi Richaré Sémzéira ea "L 'iA;:"sa'§.".~:i"A"..'a~r":c:i Vimty as §W3. Twe dscuments Ex.D1 and B2 wfi§iéi"& marked by the accuseé.
$9» 5 ?'=»:'».f2. He gziazied i"é§i3!"'¥€é 5o:--*2 1~w,:3A d§{fi£Tff¥E'fi.i$;'._ '¥'s:§"'mf;§:te air ' Jlis
5. The teereee trtei jedge reieeted the eefeeee arse eeeeetee the Cemeiaitzente evidence. A§eri_;ee%ext_:'_~-._t>y eeevtetiee retarded en that tests, the petitie?z}{et"b'VV%}tee eeeeei, The First Apeefiete Ccmrt e_iee _e_ecit;':ett''t.e'_':eé'eeet '' 2 eefenee ewe cefifitmee the eenvtettetggeft-ie»._ts. t5efeV:?e..«tt'st_s Ccurt.
5. The iear:1ee~..V_:cueéei'*'Ve.Ifet"'--eetitie"fier'"etew my attention ta the feet ttate-tl Semzeira, in Lmeeuévecei tetete ttegseeect eetetefi.-evttteéceurt that tie hee feet R5:v;t;'.»'.:'§,J1s1'r'f.'r:3.§;§=f~_V tra7'§iA§:3;c:"-.tése;'é entifiee reeeivee the emeurzt in repayment}. tie _d:efcf§e%e.e'5't"-ttjéet there wee tee due ftete the eeceeee emt"~t2§eeeee §;;;_ne't"eztee es tr: beta: the ¢?'1&Cji.:'é*3 given .---.-_b"g' V-t_t£e;_Ae.ectseee tteetsite came to be in eeeeessiee cf the ..::Q§:V3--Vin-cy, flee eise eeepertee the case at t%ie,__e"eca2ve_eet:.'1.__ Lt.' The éeetnee ceuneet fer eetitieeer eetets eat ttaet A the eeeeehcy at the eepeei the Cemeieineet V' eteeroechee the ectuseé ewe both settiee the matter. They exeeutee er: eeteereeet dated 6%-G3--29f}? eefiiieg the am, 'Ch aéiefiérw that he had 'paid ofiiy Rs.14,GfiG;'-W3§:}i;§ j--;§::t fis.'F5,0§C2;'-. It is é\fiéE¥'1f that aims' :s3:fi*;iic%:iéQfi'.L:"' affiffiéiéiifififit 173$ receivafi mane? f§'e*':'%*s*%.he *"ac:u'§§eti_. V"ifi';fié'S:.A Rs.75,§0§;'~ it ié mentscmed as @t*si{'R5$:;'--A:Ai_.§='A';',6fl§','.~}'..
he the effec-i of suth aétiem has ccné1séd'£-ziéé. :.fi. Further, it EVs;::.fi§ifa=~e_rf: é'fi:.r§;é:5?::§nt zéfégred ti: by 'aha aezeuseé is sand is havevéaefiV._Vé:§ec:i:%}éVfiiT..'i;éfare 'mtary and if the cor;:¢;5éi;2a$:jt rékciéixééa§kk *as.?s,oao/- am acknowiefifiéj i%: <*:éi?*£'§,a'§':15<y has bearing atiaast W: the vaccusea'. Awéiiate 553:":
was réqfiirefi ié aséatts, because a3 finai c9u*r"t,c':=;_ faEi3,saz;réré% 'é§;:.se:ts have ta Ejé iéiééfi ifiifi mn§L§:ié%éf::i¢%;~,_ fiu:2§é%§ét& széurt was a2':1;:3cz'v~:e':'efi ia fiéfifiifiéf %:é a:e§$;§?;§€"*€:f' féiriiai st' reééivififi afiéitiérrai evééence. Zn thé ' faéis_a:1§i~:%§:f:s%:':sia:r1r:&§ sf tiae iase that has mat bééfi dame. A' '*-._f:.1;.' in the fiiffiflffifiiafiééfi, as there is 3 trarzsactifin * §£gt'€z%2§%::Aer: the §fii""'i§&S 3&2? the fiisgasai cf the case by iiha miéfirxéd jBi""iSf§§C"ii§E"'§8§ ?'4*a£3iS$i'afé, it wiié 2e a§pir@}::ri_aie the mafia? be §"'&CC?£'l$$fié§'éd with raéaré is 633%: cf the accusefi. W3» E': is eziear that ever: if the éccusefi ifi guiéiiy, any aaymérxt mafia E9 the Céffifiiéifiafii shaié havé tar be iEkEfi_ intc:
fiéfifiifiéféiiéfi far the mgrgaefié cf ifJ8SS§§"'2§ "the erfier
12. Accardingiy, berth the:-impagfiésd _e.§9&éi'i'f3 V'av:.=.e'«'-.':.V SE2:
afiiée. The matter i$ remafifiefi fi'3ci€--._ié thé .fr'i:3i «.r:€:.%§ri:v'V'i;€:_ Feiéfifiiééf we §unisfirnéntV%a:iT<i~~s:gi §§'%i;t'.»__ cc:1g:;1*.f:»:E£a'é:=:'::"fa'i.i'<:ré*"': thé"
aaymefit mafia by the ac£z2*:é'_d "%f__ ai3}9'vanévv': is sass awrépriaié ardér regarfiifag '.-s5e*&'f:fs:=:jr3'a*:e:;L?vVIA_ . :3. = "§"%'ze :'~.é§;;i$ia,if£"i--s_:fi--is;g::t:sed sf in the atswe termfi. Sd/-
Judge