Selvi J Jayalalithaa vs State Represented By on 18 March, 2011

[Cites 2, Cited by 0]

Karnataka High Court

Selvi J Jayalalithaa vs State Represented By on 18 March, 2011

1
IN THE man ccum OF KARNATAKA AT 
BATE9 THIS THE 18?" DAY OF     A-
BEF0R3=W~. :m x. %, :
TH}: H€)N"BLE MR JUSTICE K.   ' 

CRIMINAL PETITIf}X':.'N..9.l$V26    
BETWEEN: '   ' A

SEL\='LJ.JAYALAL1'E'I--EAA,  %

AGED 53 Y:aA_R:~:a  '

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i¥1I%§E3«I€R"€E3I3 ON : O9.03.201 1
I-"R()NC)UNCEL-Ef) ON : .18.(}i3.2O 1. .1

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ANS RESERVEB FOR 0RmERs,[email protected]§£eax
PRONOUNCEMENT TEES immi THE_ﬁ§QuRﬁ .

PRONOUNCED THE FOLI.C)\VEN{.3>:A»~ 

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in this-3. petiiiriezi filed V;1'11_iéI'er Stfitiiﬁil.2482 :£§'f'"CwI'I:P.C.Qw 

the: petitioner 11erei:'-59,, xx.-120"  'zzrrézigzlcéd as
Accfused No.1 in Spe<:i'aVi_C.C-. i51\1€).2O€$';'.2'DO4 on the file of

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<:rderAd_§1tled  on 1A5. 519, 520, 521

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3'} 011 05.G6.'i99'?', the Special Ju<ig€:t.00k C:()g.:1'1iza11"1<te of t;;}1&=, ("Jff€I'E€?f:?S 21i1ergé%c1 and ciirc:3w::t'<td..'i:s$'u€r~».pf s'umm<3r:s to the pe::t:i£,i<>1'1er hem:-:i1:1 and e11$<). {c> tgijiuc:- }i13*.»1r1"'t:17 -- EF3.CCE_1S€d pt-trsozms. Upon sL;1ii'ri1'(>1i;§g_'gthgé V' petit.i(311<31" and 0t;he1f a.ccuSe.d p€s1:si2nS a115'p§§e.a.ri:%:1 the iearned Spﬁcial Judge. ":'§§'i;£-:r hear'i11§{,", theyéu "'iL2 1rr1ed"

Special Judge fr21me&i*..pharg'éS* '.§1\i7.d"--f.€C0f(§§€€1 £116 plea of the accused pt-zzfsscmssi All iiié ¢'é1C__£?.fC[SA€:dbb [;}C1"S0?{1S pieaded not guilty ;f"<)':{"1--i',1"'ie Ch E§gZ€' 'aggaizlst. them and <?1exin§.€2dVft)" .§;:g.e 2000, 250 p3"f)Sf3CU.'f.i()£1 \,vit11c2si:?». eS Awemi' c3:;¥<.21t11.jﬁ'<~:«:1' and izheir depos+3iticms were ;'c»:§::3;"€i£:d in ":I*z§:"3::i'§ }'¢ii1§§'L,1€-l§{€¢ which is the Ufficia} "pf t:h221f; Co:,1r*;; in i:1"1c Eight cf cer1:';ai11 ._ 'é_L1bSeé1uxe13}Vi4'-::ieve}.<>pmcn't,ss 't..'r12.'1t. '£1001: p1a<'i:<: in the 0.21559 smci V-._é1is::~" the '}3(i)1ii',iC':€ﬂ. 2'-3<::<:11:'e1ric> in iihe Sti:.2»"a.£:e mi' 'f'ami_} V A :§\_14:.«';u:i'i;i',¢ '1' ra:1sibr Pc:"{.it;i0:'1.:e; [Crimi1'1a_3} N€:s.??' 8: '?8/2003 'v.,:m fikegi "b<;~':§'<;m7: the E*im'":"%.3Ee SSup'ren1<:> Cltyzmt %§.i."1{i€?'I' $E?.{'1 i{}§} £356 9:? Cii':1}?{T. ssee%3é:i':'§;,g zi:.:"2'.::""::§;§<.:?:' of E?§pt:%:*:i2-xi C,{Z( IT\§'<_:a'?;' 7&9'? zmii 3{é:="-;i..?s 25az'mi'.§'1:i:" a:.as.~;L? gi:@z1{i§;':g: ;,:g§22i:'::si;', aims. ;'3s%i".§E§{::>:";€:? §:a':t-r:::?m améii §}i'.§."§é;':?é§ :2'; {T§':£:';fm;22,§ §_§:e ;-m3,' <%<.§:.2.2::E 4 and c:omp<3t.em: _§ur;Lsd;'.<:I:i<)§1 Of any ether Si.at.e._.._ 'I'he Ei<m'b1e Supreme C<)a.m: a1I<:m.%3ci tha said ~_f,;*~'r,1_'1--1.:f.~.i*f2:r pet'.i*i'i0r1s by j1;1_dgm<3::3i: <:§.21"i:ed ISKILZOOS U'é1I'1Sf€'}' of the CC. Nc3.7/ {,0 the: Speciai Cimiri; mi I~3zmgaV10re C3'__t.},'%'.--_V Pu1'SL1,a'n£ atci directiion, 36"" City Clix-Iii z1:1:i--v,Sc:s$i<3r3s;.,jt1Vd§;:€. '§3é;ﬁga.10r<2"

City was desig:1ai.eci"' t'}i c'%' Coiiri. "for tryiaag these casess. Upon su-cth L'i:r'ai1sf{:f', . ft11¢. case was rem raumbered as W. I' In View of the fact'. éjhat 1é1;*g;_e_'n":13"11bi%:f_'«::»f' d0{?L1fH€I1fS pmciuczed in the (12136, as also thc_1'{i.ep._Q1$»iTi0r1s cf the xvitnesses were in izanri aang .

'v:;}.7s§'--;{.:re%1:;="f']ne:=, dirzsciions 01' tbs Apr::.X Couﬂ. A iI£._fi1¢;§_--..§;ai.ci jt1d'§;§'n*»;*--;'1€, 2?-LIE those do«Cu.mea:1t.s i:r1c1ud.ing; the *de'};rL::S'it_ik::':i's_hf £11:-3 \r»rit:r"::;és3ss<;é& which were in Tamil EzfigigtgggéLA'1.}*s'i§ércé f,zm'1$12at:r3..€} i.mT:c3 Er1g1.ish by 23.ppc>iI1t.i11g pF€)fE:S$§QfS anczi otiaer p<:rs02'1:'~:=; vs:€iiw21cquai:'3t;er.a$ sf xxri:'.:"msse$ r1.:,:'3::.§:":g§ ::1§,};3:*{}>:§z:é;?:iiéE}' :10 2:E><'m';_. "?&{'}{}{E ;3ag;€<%s xvem-3 E'f2z=':_:'1:§<%d @:.r::":' {:3 :;":;».:.<>§': of *;.'§";:'-is :;;a__?<?:..a:'~:;e:é::§ 9;": i?é%.{}i_>(2€é{}E3« mil Howtzaver. 13c%i1\>w:<:1'1 Jtﬂy 2C}{)5 '£10 the :;~.11::i Gf J213:J_f:.1a1'y 20%); p1*0<t<;2<:*tiings_3 in iihe Speciai C'c1SE'3 had bt?E1"?;}:VE3f':§'.jg;{?§i by the Hc3n'E:>1e: Suprczne. C<>u.1*t: in Speciai L:s:%.:>_.1"\»'e:':'A3??ié§%Lti€.;1:;éii ftiied agaizxst the order of 'i'h::* Sgjciniiéii«~Iu.§ig§%,_[£§i1z'1gaisi):"é--, di'ré:(:t:ix1g._§ (t1L1?3¥3i11g/Incrggci' (pf twn) i::_21Se_S. I-I«i)_<a;:5§'x;<c;%.r.', we'r<:é C}.eared_ by pe1'n1it,t,iI1g; t.E':r::"wit}1d1'ax;v2:1T _t":sf the éée.C()n£i V case. which had bc:.é_1'rv~._(::rcié:f<:£fi*~ i.L': 'E»s: merg'€d'V with the Special CECO NQ.2O8/ the <:assc was proceeded x$.}it'k§; V'i'i:1r'{.:i11c1*} {.1913}; 'C):2....1;5he request. of the:

Senior Sp:{:'*.€'f'i£j11 :Q41;I':Z'_yI'i.(??." PI'()S€£fLli',OI', as sougght, in IA. N().321',4'5 Wii::i(:.§3:e:c's~._jévh:;3 had a11'eady been <3Xar:t1i:1ed Ey:'::£'r;:re $511+.-9]'"C63su:;§.f1_:';.21%.'={iT{E:'1.:1zai 'v'J€?1'{1'. 0r:d<;>.1"<3<.1 to be 1*<;tc2111_ed V' , §7(3'.}f' :i'AE12f-iht3_E" <:%xaﬁ1:%--'a--21i.i<'31'3 and uititlaately, the pr0£5e3(:'uti0n. V .=\>éai<~:_ with by ex;-z.111i1'1i1';g abaué. 253 r€:(:2'1He€i 'xx-*ii'.:'1es;s£%{§';_ .5"1'§"_1e;: pa'-:t§t.i<):'1eér In-?:'<;ri1:': fi}.€:d LA. 3963 sseei.<;i1"2.;g in SCI'E1f) the E:ng_>j1ia1:1 t.r2;1.1'1s1.at.i<m of the dep0sitii0'n of raj} .V'z:E'€é;:_. w'i'é:ness«;%s 2.a;;'1<'i tic} E"£€i}I.{§ 21 {:¥.<:r:m:<3 €r2z_:":s;~;E2;1f:i.€>'r*: by ss:4:z":3:"n{::n.§mg,'.§ zzii §.E':{f- xa«*§i'..:'1a%s§sst:ss E)<3i2::4:'"E% Eiir:-3 {Tfm.:':"E amé. in é.§<'1é;:é: g.3ré5:se:":{_%:;:* '£3 N-?&%.{i§~{){£.§I. Er;-a.:'1§--;§2§.i.izms:;} 'E"E'1e :%~;z:1.§{:i :2;>;.3§§e:;*;§:€.§{:;:': {*2::;.:'m*. Ea: 1',3€;:' :'<t;§<%zt"%_:t=.<:§ ?::§' "£3321: §%§i.>i%<:§25:E {j§{1:m'£ @§§<?/~>.

6 with <te:rt.ai1'1 ciimc:i;..E(n'1.s:, on 22.07.20 10 and agg1"ie'srE;:;i by the ssaici OI'{ii'EE1"', ﬁche p6-f.it:.i_<)ner filed Cr'imiI1aE p..é;é_'(,'i"'£;iV€;is"1 §\3"{:\.x 3?48/ 1.0 before this.-:; CIoL.n*t' szeckialg to paéssad on I.A.3QE3. 'I'}.1e Sf.&1f:i;€ Spar;-,ia} Public', Pr0s:c:<::1i:(3r 'a,1so i[":c3¢<':i'-- Crim--iA.:1g1'1 «'Pe't.itfio11*.. N<>.3786/ZOEO c1":21i.1efr1giI1g pa.rt '5:.f '1.3'ie. }31ire<éf.i(>I1s r\ isssued in the orcic::* §«3§}DV,r_ BQfh the Criminal P€;'.ti'i,i()Y1S were,hea1*c1..t0get.he1" ...b}'?"'vt.h'i*Si_----'30'urt and they were dispV<§.sc2c§:* __9f°, " V E7c{1'1'1'1'h0n (j)}.'"d€i' ciaied 23.1 75.20 _pfjﬂ".i011 of the order passed in the $:--';.iti undei-.'r:~ X ~*{iA:~2»;;;~}'imi4 §§;~.r;;mm N0.3768/2010 med ffsy '£;+3';<;% S£éitE"'iSV allowed. "he dir<:(:ti(>'n issued =:f;:51* ;'a.f)p.oir1E,H1e11t: of €;':?£p€1't.£% o:1c*:<:*: aga_i11 is;

asiticé, C1*imi1'1aI Prsstéiifgra.

..Nt:;?}'?48/2010 ﬂied I63}; '['n<-3 a(:Cu$ed 110.} is " v.§§i.smisse=:d_ Pfmvazveiéi'. '£ib<:é1"'i:3-=" £53 §'{f-£§§f31."V€{i E10 iihe §;:"r§$€:<?.:.1.é',%z:,m zmii §Z§":f;";': 2;:<i:{':u:=5§2é€?: in paint: efgmf. %_:h.t":

<i<:%i°<r:£7?:.s5s, :n'is;§'.:1§£<%s;§ z:>1'§'a§§;:Ig;'.<>:':s 0: z:<.i:EiE:§<3r:s:a a-=.'i:c::,E 'if 2.-'::";}»-g £0 §<':>€:: ::2.;=:<§e in {M3 ii:.*a:"::+;§a.:i:;m azmifﬁ if S"u€§'h ;:f:i:e;"s"2:.E~:s%s~; 2;*;:"<=: ;:»:':§m%:a:::% <}m.. ::'E':a: ::.:"§;:&;§ 7 ..

c::au1't. sshail c':<>'11si<ier the SE1.FI3€;'f and <:t::)1"r§-§C::';;_ ";_ t.h9 traixlsiaiticnra of 'Hit? d::2;.3c3§5iti<:11 \¥ifLr1€%£-3-:~3:~?S azid the £ic)<':.u1m3nf,s, xx?h3'?§_i*1 ilI"E"iHS1E1'{(",Ci i:'1{.0 {:';r1§giis1'1 fro.m~'Fz1n1i§[hf?§§:i\;¥.%§;~.s£é1' the triai shall go on till shggé 1j<:'c::;§:'r:1«izf: g~A.'<5f* AA st:z1€;eI11<~3r3t: <3? the. 21{:<::u:+;g§<:1 L4€f:d'ér S<:rji,viL:;'1. 32l_3 '; of Cr.P.C. PI'()S€('.1,I.t.i€)ﬁ"'<.?%:fL{§ fih: He:-:<:essa1y vxaxgénao fk1ve%..earf'c>rs and m;%st.ake3a§ \ / ? -- .2313-* j:".ﬁ "' -V' t5rr5;.11siati0r1 X-X-'h€',I'(3V"'E31".g it is..v:**§§;:.1.i:*&.ci,:w.L {ii-* --1§ei°01.'e the c:<)r11p1éi;4i'<i3A;1_i; :Q? {E36 rsf evidexme cf 4 1 -- f]3Vé,~.:b1u:~.«;i211}€d."

7.4} = ' TT 1(;' ':SAéi.i£§ (?Q.I'I11"i;f}'n order of this Court: waS ass;:1iEedV'Lb:;,r _'1:hC_ E-"_:_(:*<':*€:i:*: bééfarc the-3: Ho:";'b£e s_u%;;rg:f~m; C<V§'1.i1**;..Vj,_;f;__E$I,P Neg! 0324-10325/2010 and tm, ' V.,;<;;a.:d ~3;}éi:i'¥:.iQ'it$_ {tame to I06 di$13<>sec1 of by <'>:"c.§.£;>,r dated " }'..'§;"§,2V.2é'_E:'{:i:;::VVKEWEPIE3 :;)2"(ie3z° paS5-geti E3}; {ha Apt.-'ix €01.11'? rcmiisé as L,:.::1:i«g:'z':~ 7 "<, "

E2?z.ke:"1. rm Er§<)2?:.r'<;§.

135%: ham: §'1<::a;*€i me §a2u°m:é<;§ 2:<.:v1,:z'::4a::%i '£93' éhejt-* ;;32:mis%:=:<;.

8 E3}? t,h:': 0rde1' of this Court, '£116 i:1'ia..i of Special {E21539 N(;>x2C)Ef.% of 2004 was;

from 'I'221mi1 1\Ead1.1. {,0 Kz?m'1at,21ka. T\?__r;:w 'V' practeedings 0f this (:a5:se a3r::>.. pend.i~n;,§._ the Speciexl C2(>urt,, B21z1gai:.0re,_ Kar'z1::1fa1'i£éx'--:31}"' tra.ns-:»fer fmrn. £1316: Spc:(:ia1".__CL>L1rt,. Che'm.';aiV., "~ The <ie.positi<m.<5 of \.;v_i'i4:.1_&zssé.5,V_ whievii 0riginai1y- rec:c:'r_ded i'n___ffa.;:1i--i.__\vhé:zflﬁé {E2156 was pending t;r21ii$121ied into English, sin'-Gig: <31' the Courts, «':.3ﬂrf;:. T ami1_ Mr.3iT<Ta'g;(-;s5hsx-f.::1f E-2;§>.L'(':..... }iE'Ei£"}i.€Ci. asenior COUIESE1 e1pp_éz1:fi_ng ($11 '.:.*aei:.e_.1if of. the p<:ii.iti()ner :'~3ubr11its 'E113? ﬂ'1f;'. ('1'1.Vi"é11Vi>T.:,{ t:»--'ffi;fa:1sIat,i0n is poor aI:y:i in cartief 1:0 {:c">ii<:iv.gi?t: the 'Lria1 propﬂly, it is i'mp<aréii~ix;re than 3.11 I°€tC{}1"C1S are <::c::;';"c:(t:tEy ""': 1';1:V*'12;1.a.t:ed arid placed before the: c:0urt:. "E'}air trial ;>22:r1':. «of the fu.'r1(iamt;tui'.z1.1 V-._'£*'£gE1'§'.s g1.:221:'2111t.e&ér': <3? 83-': s:§ep<>s::ei3:.i<):15s 23:3 s:*{:;:":°z;:<%i.€:s:i. ;'1.fz.1ci 'that *=.,.*xr'*';Z'£;.m:s-?;s;es:; wE'3;_i<*h 21§"E". ;;2;¢:>i_:'1;; 'fat; be €xa=?u:":1i:1€::i§ %;§2£%§:* {.'§{iEp€,}S:%§'i'.§{ﬁ}E'1f%§ se':';a:;z.z}_z::§ E35: {:§<>":°§:i:(:€.E§* %;:"21.:1.$Ez:£':€-?e::i ' 9 in thrs: fa<':~1'.es anti ::.i1'cumsstzmstes of (13136, mi: d(3€;?I'I1 ii app'r<>pria1:e to ;3tér1r:§{',..:}j:§§_ - j Pr€$idiI1g C'fﬁ(T€1" to erlgage the parser; who well \7€¥TS&?d-<b'(§f.h :-n.91'd'.'_f_ English Izxrxgzlzages who <3u}_':1..

to the Pres-gidingf C)ffI'(3if'i"..__'c1I*1('1 E.t:}ihﬁ and W-'h.€I1 it bec%.()m<-3.5%"ji?3%§F€aratiif6eV.

to bear the: expésgses;>'f'{}*1¢*e§{pert. ' submits that e};Efe21dy been 15;» any defecét in ; ' V Qf - fdepossitim1s of those

-.I§fc:§'idi11g Office): may pass 1"1e¢%é3%s é11f}zV cj1?_déé;*3€ af"t.<:::' hearing Eearned "'§'{,\:._i7..._'-;,lf1t:? pariziess- 'Nile prayer _v rea--s;;i1~1ab1£: and we {')I'd€I' e'1<::c':<>rdiI1gIy2 .'i}'v"ii;h i.hc":s<3 {i1bS€3I'V&1iLi{)3'1E5, the spectiai J"§.<«:21*§;r:: peiTit.im1_$ are dis_2p<3s<-Ed of. H ,...u :3) Affﬁtl" dis3;30:~s21i of H36? SL1? ':35; the: Apex C<:::u1*t., {E33 p€2t,i§é<§:'1€::;' §'E.i.e{i §i1«5f}4~ pc§i.::t.i3'1§:j (mi $1223 :;%r:°:;':§":~;~:/:":":§ss;é:a,%>:t%:-:;,r'{§s:3§'é%::_:%;ﬁg in €:E':<% %Z:':g_§§i:~:«;E: §i.'£"z«',"i.E'"§:'<3£Zi'{l.i.<}ET3; <,>f édzés? {§E?§}{}E:§i§1i{'}E'ES§ {>5 $3 as.?'i'i;:;T':a;<s.ssa'?%:&::, as-is s9g§§:::22*_:': ii': 4;'-izm:=::.:><.':.; 10 V 1 &. 2 at:'€,e1:theci to the: said app1i(,'.8.t,i0:{1. A:'1'r1ex1.;.rf3$w 1 2 attached to LFXWESG4 w<:-.r<3: ref<;%1"red to the i:':'_*L:Vi»:=r1<,_{3j:iT<;€*:,:::;."

app()i:1t,ed by the Cm.1i"i:; wlm aftezi g<)in.g<.i.§1rV<3a.;gh' i.h{-3:

0rigi..r1a§ T211111} vt?rsi()1'1 21118. £?{)1:f(%.5§)(3i1Ciiﬁg Engiish tr2111sIat4i<);1 of 43 \3'J.'i'€.f1€'SiS€S, i%"¥":-§"§3T/I'1i.?.'i4(Et"§1~'.3-E'iiB_V report dated 04.02.2011 :Th'a;- }}I1 .=rﬁi':-is'-';.'fV.VVVdVi" £1515' places of t,ransla1:i(>f1;*~»,_the'Vt1*2ii'1*zé51a'éi:3.c1 vers§i<>fi and thrs suggested version. c:<3i1\=-*6:3?._i':1i€§ s§am.e:"':§'1<3a 1'.1i11g,§ but for the (3hC3i(?€ cf xxibrbﬁ.' IE1 1'i:s;§<~3ti't;Abf"al.1_..:p0rt;i01'1s r<3g212'di.1.1g; which er19(j1"Sj,{' I11ii3ta}:é3f c*£c>:i"eé.(ttV:§9' had been pointed out in IA.504q, the -i;ii1éé:_L1*;:)Ti'<2.'§é;:.<ggave his version of English i;;4:"a§1'1§;,'§2;:.:di~1. V' ._'1'--.E3..e_5:'~._s~_'{a~*i'«:i 1'€p()rt. of the i11t,s:rp1'e:t,@:1" was <:.?.iL_41*'%::«::i:T_<::j.ci 1:0 be"'pv3..rt..0f the rec:o:"<:i and for the pL11'pC)Sf3 of ' 11:3s::1'1'£i._:fiCa'£i,t§J:1_of tihe ermrs/mist.a'kes/r;i€f<:c:t::e3 as pe:)inted '- §:%z--1.ii, *s.}..f:~"$:"c% dir<:écrt;<3d H) be s'~;."i1mvT:1 in the': Qrigginzii t:f'g111s--1V;1t.:1Cj zL in tihe red (?.Oi.()U1E' by gixring sse:"ia.i m,1mb«3.'rs.

"V A. 'fF}1&%;'€;2i.fi.er, {Tm-3 §:"}<3.i:ii:i<.>;'1cr, 'fi3.es;2.::'€:=:;-- E 21 §){'}ii'1§'4§EE§§----€.)L1;§. :3§":°{';:'s_=; ,z'1:1is§,:1_':§{%s; V,/' : <£é%§€e:"t£:s3;'<:zrr:.E$$i:ms3; in {mgr 'E%1:'z_:;;Eie'-:55: é;:"3:":;<;;§;2-":.°:".:'.1:1>':': in E'i€.'.i=:'>T§T)f€.*'f€ii'§'. {ff 28 %*ii::3§%$5&:$ :«.m.<§ 2a§s~.:;<: '§:'§m":is%;E'::::d ss2.:_§,;§f§5§z%§;¥:'.:-2::,% v91'.:--;i:i'):'":. 1 I This was 211530 ref%3:I"'r£?d to the imer'pr€t.er, whg subnziimd his report. dzited 1?i,{)2.20"i1 and the szznm:

<:ii:re{:teCi to be part": of r€Cr:)rd. ﬁiereaftéitr, fﬂeci {A519 seeking" leave of t..heWCc>L2r'{._--£u f,L;I€41c=» , correcttions-3 in the o:r:ig1'na1 t.1?a11s1af;é:d Véréi'ori' f0f"*fj}1€ t»3vi_cic3nc:e of the Vxrit.:aes.~'r;e:~%.._V i11:~3€<:*.a<:1 V017: "E§::%e.piVV1f1g the' errors;/mistakes/d<;:fec:€,sa as____§c>i11t.(~3d om;-.}Qy at the end of the d<~:posit.ioris3. .{)fef21C1i1gL[3f iwtraessess. She also {ﬂed IA.52O §3e¢kiI.*:g""é1"--ﬁii3'é'C:.fg,i01'§ :im;erpreter to provide <_:€>A'r'Tf.<_*§«::1V;V '1;VI'&1'E?T1_&"{'3'£r},jC1'.'_)Ii1_' of deposition of ?XVK230'-- Balaji 'ézimfi. 1-.h%a:;._ rbé€:ti'i'iéd tranaiatrzd version be placed ¢_\"\.'VV -..'{.'1/-.__..-..si--ﬁe)»-. IA ' F3"! c1t.J}J}H_,d.i.iL ii. 311. 41.

xi as U1 ' i ,5 ' «a_1£?sQ fEi1'§::f1_"'p;3i1';.1::i11gg out cterﬁiain errors/misi;2:kes/defects ._i'1~'5._;:11"e* €€V.i_(3}t1'.:(}ifi;':E if as mum}: 35 wii:11esse:n-3; zmd to C:E1.F1'y mif, smzéu "'<:{>r'rsc:1i:i<>1'":$ in ihffr £:m..x"ssiai;<-std vc3r&:;i<)1'1 of tbs: 'ACi€:p0Si'f.i.0n of {;h0S€ x>v'if:'n:'3s:~3<%s. IAEIQ though was not :+;§é:*i<;;1.1sE§-' <:='p;3<3s3e{i. i"1_1€> {}"i,§'.1€?I' 'mic z::ppii<ii2::f.§{)r1s xarem " :5-5:'-:.1*.i<::::.:s.~'si§2* <>§>p<3s:;::*;<£§ %::j,z' égéée §7)2"{)éi§if{ff't.i'§l§{;}3'"2. , E 32

8) fXﬁi€1' 1qe211'i1":§g; b{i)i'}.'1 SiC1&',S. the Spe<ti_;:z.'1_"'C§t31;':'1;

rej:%<::$ed IA.51E3 E11'3(1 ciispo${%d oi' IA Nos. .

£ii1'ec%t:i:1gj that. the 2.1E':eg,<::d ;;3:"rr.3__:j:"s/r1£i:§ifz1§«i_§t.ss}"cigi%fe(:i::sK "

poirated out by Tht". a(:cus<;:c.i arid c:Q15f*"ecVi.ié_Ci trzuisiation shown by t.11£3I1:.... ﬁ'1V_£116",s"s.11I1cx'c1'I'éS'"ai;3£3Lc:h<::(iV. ' to two LAS. p}21'(Vr.c'e:1V: (ﬂ_'.;*:'1 1=§<::<3¥ci' '2:.::1d..vE'evhc':°ever I1e€ess21ry, those ,\§()z11d 13:9. t'd1{€I'1 into {ZC}f1SiCl§€3f'E;E:iV.iVV§)11 v(v'>'£"'§«V'.2v§;$'g11111<27:1'isa. The ope-?1"at.ive=7 peigsad by Thfi' Special C()1.1'rf_t on t}'1_V$.;=.';fse_I2\.,$;. Rfrzg-1_ds as una:i@1":

1.H,§'Ja)7519 is :*<~:}..<2ct.r;%.c1, 213 thczre 18 no iegal f'()me to éidopt. tn»--'.-1 xnethoci as sougiai. for in '(.1"n:":

;_§ci;_it.io1'1.

V 'V Véiv1:E:::;§c:(_1 d€.f(%(:'i'.S.~; / misiaxkess /<>1r1i.sssi011s.:-; paiﬁ <.>':,.2t. by §.h.{", peti'<,;;01'1e:*s~a;:::ft:,1S:3{i anti c::)rr§;é<:i;<:%d 'E:'1'a1"1s.3i21i,i()1':a s~§E"1Qwn by "them in ;'3mu<3:x:t.1.3'es £0 I,A.Nos.52O 2-7:116 $21 2.131;: £'€€7t.'i"v"€i%{'i zmd §:}§a{>.e{i {>11 2'€:Cm'{.i, If §'1€i'{3€:?&SE%£iE'jyﬂ. '1h::2}.; WEE} bsz i'21k€;'-*._i": i:'1'£.o ::§;;'":si:;iem§'.§e:'}'::'3 21?, %;.'h:f=; $i':2.1g;<: ('>5 ;=1:*;§;;;n1<:>:':§:é; {>11 1'3 ITI}i;'.1'if.E3. A<:(:{>3*c:ii1;1g1y, LA; N'o:~fs.:"32€) ztmci E32} are disp<:)$::ci of.

So 'far me;-é 0t.i1e:'r pmyerss madrs: t}.'1s::' '-

said app1ic:2Hi<n:1s I.A.N<):e.5?.@»» .:r'_;:1d;52 i c:()nc€:r11e<:1. they are rekjecried So» far 21$ the submitteci by the I11t,e1ipVf ci;c,;*._»_V{:c31;ir;«e§f'§:'ed V %r:.0

1.A.N<:>.504 is <:c$;<::_c.§f<;:=.:f11é_ci 1-f0Li""--i:11Té~--'.p11rp()s€ of ide}:3.t.ific21t.iQn of t.1j1§_ ciefczctts or 01nis5§ic:3«'1:§s'V:'*Nh.é§re they .'1'*::-awir been --V::()'.'..()*L2ffrv 1fq'y Wgivir1g serial no wrong in it, it will be }§_e'pt as another "re'p01*t:, _ 1V.VL'v3.2.'£{(}Vl:~*1nV s1,:bm:itt.€d by the "~'..'E1j§,é.;*'p1'ei:ér"'is___g:_m1{::»:1'ned, thc: alleged mistakizs 2 a._:**e3,«_ ' 1'1'm: Vet n1arke{L Under the .Ci?zft1:VIT35§El£l'f1{T€S. ::3ffi(_te. di1'r:?<*teci E10 ;>121Cr3 thzi sa.1T;:e<: j<;1i"§ 1'4:::c<::<1"(iss .215: it iii} fu:'E',};";_<:r ert:.iez"s. "E? A it is iJ<'i; qua.s5h '£:h_is orcier araazi to allow the ap;::Ii:;?:a£'.i.c)r1s:; ass .S{i'3¥%:.,}.§_-__{§'1'[.§, tzhissig §:r<;2i.it.i:m :.,:r'1<:§:;:I;* Se:{t't::l:.m 482 (sf CT:§,§3.(l has §3sé«:3n ;'}§*€:s~;«:;é3.'?:£;<*:<.£.

20 ilI'1tZiiSp'L1'{.€'.d facii. §',h3.f by 28.03.2005, the E;1.g§1isE3_ 1::'a.ns1.:1E€d C€)§)if3:S of tzhe dc3c:ume.n.tss and de%p€,»;%:.if;i(§§":?."':3§f' W"ifI1f3S&3f;3S were. cielivereci to <-zach of the 'f':i?:1_,ir.21{;€tusa4¢i£ persons. As couid be seczn f.1"c>r.'{;'t.hé' s==:q--1.1enc%.<;%' <a_f Ve,\:-<;%.:11t's:' furnished by the iﬁéifllffd S€.ni{;=_r S§(:_:1§'a£ '~ F';ib1i€;~ Pros<;~.cu.t.or, from July 20Ci5 'At.0 2 O'1WO, "t,he pmccéedings before t.h_.é'~«.Sp<_§c:i;ﬂ 'Cg:n,1"1"t at Baii1g;§a1(>re had been Stayed byiihe A]}ﬁ) { C§L_1_ri:. "E-"he'r:--3TV_'w:1s nearly about five yeam t_i3f§<)e }§?;;«'r_iif1£:«pé:.t;ii.ic)i51c19'zirzﬂather accused to go t.hrotv1gh fhe.*Eng:1i::éi": '{.1t;;i11s1ati61js of the dc)Cu.m€r1ts and thia d€pg>Ea'itic)'n.5"<.5§f.th:; 'wit.nesse55 and to report as to wh;c:'~ih_c.:r t:'.r'ie:*r_-5 mm: é2.:1:§} e,rr<>1's/n1istak6:s/d_<:fe(:t.s. Thus, A §:)f '.:"Li'E.Vi£)1f1é3F and other ac:C.:.1st--::d pemorls had ample _ '<3'_r;~}3A<:'rt'fi;:,r.£1i;§"-1:15) not,i:::e the errc>1'ss/r11is1:akes/defects in the i.'f"21§1s~.i'ai§_r:'f1. it is; 0;':.Ey on 15.0'? .20 1.0 the pe:t;i'i;ic31':e,r {Had A EAﬁ8'3i:3 sefekirxg to scrap the Ezlglisish t:r2131s1at,i01'1 and also f.:3 'm§i€§ €i<;%m::"a;':7: £,i'zm_ssIat',i{>11 an the prenmse: 'maxi tihe §Z:3g{§is;E": %;,§*21_::'z€{§2;.i,i::>:'?; sf 511}. '%Lh:~? {iep<::5s'1t,£0n$=; sf ilhiff v;it.3':§z::s;s3s;%s; £?§§'€'f ﬁigii. sf :::"m§°:s5§"z1iss€.2»1}:s3&;/<:E<?:f§"é:<:::.se: zmﬁ '%.h2>:€ :E1<'-:= §_"§E°(}§;3€3§'" g_>'m{:é;:{.§':.::°::% :,::'2<'§i?.2' him-' $5.2; is 3§€i?{§'E,2?'tT'. aii ihsi. Z1 \«¥-'ii,I1t:*.S$CS E3<:>.f<>re the'-:. C(>L1r'1: and in weir ;3:*<ése:j:.Cr;=: in 1'ee>:ci~{)1,1tT 3:.h<»3: tre1t1siai',§£'>1'1_s 2:316 than 2;::;c:€:é_13T.:__'_ ' '.j'£'h :3_ t.r211'1s3'1at,i(>ns;. H:>wc=:v€rr_. as 1'1<;>t:.ic_:eci €:aI'*1ir'i*:i,_?:'t1efES§:;<3cia:1 Cimzrt. re}ec:i'.t:<;i the said applictatjagn s:f>;"ﬁ1_z_;fI 'c1i:'T=;:t'@.I_,iV()::_1:jsA,' which came to be €111€S{)i()I?'€¥d--__b0'[.h the1pe.1::if;j§:~1'1c:ij and'? the States: befmza this Ctxxxrﬁini C7;_rir11i:(L21I'E'5et.i§i0z1 N055. 3748 3: 3766/2030 ii}F;. d_i.1--_1&E:.}§§e?:Ii"1'£i4 »X¥'€1f§ disposed of by this Court, c)n_'23..E_1,-i£C';»1--€3 iS:3;.1i1.1g"::e;fté:i'n di1'£*.c:*{.i(m.s.s as ext1"a(:t.e<:1__. 1:3' _i.§1¢ Spi§:(éiex} f,ee1xrcé Petmluxl filed. ag.:ga.i17_1s1':: t11éWApex Court: has is;S11ed c:£:'rt.a.i'ti gii1"ectIie:3Ii as *~:;§§:'i.rae::i',ed su pm. '§'h"c:;;'.é:: is 21330 1:30 dispute. that the V cé1érQ2":s// ciczéfecis p<>int.<3c1 (mt. by the pei:it.i.<)nm" as F;)é:':" A:i:'i¢7<:i11'ess~i 8:. 2 m iA.504 in E'§:',E:3§}{-';'.I.'_',§ GE 43 *»xr'ii.:~*_-asses, 21E:s0 in 1'CE:§pf;*.CT't'. of yezf. 221;1Q'£.i.1er 28 \3Ji.T,'E",1s':':SS€f§ ._a1és"_« 'I"1}f;fi1§,i()I"}€{1 in §\1'111('TX7.f:FE?S* 1 8»: 2 in 1.5-KESE4 were:

:"€:f:::z'.ifs::c§ E15.) {E16 i§1t;<;::'g3:*§:é'{.::2:' a;:pg:sm:'1E.€£§ bf; '{.h€ S;:se€§€d {lm.:r'§:: magi ihaé-.% *;:':1;.£:::";'§':°<:.$m* zaﬁiier §_._;j<7:§;:'2;; ::E':r:':2.z;gi1 '£3726:

".§"2-znﬁié va=:'§:'sE{:s:': azzezi 22;.1:»3<'> éuha {',€'§3'§"€;E-S§3{'}§}{f§i§"E§.§ §+Z2':;,j,>;E§:e;=;h " .I:1}*:'s<3§Zar'§5é '>72.

ir2ms1:s1E,ic>1';$ v2'.s~cze:,=:L=:: £".h:> ${41$<%€}S{.€?§i W:-?:rs;io1.'1 by the €.i.Cf(','1,EEr";EE{3L has; stzbliliiited his l'€}i3()I'T,S§ an 04.82.V2{3.}7.'Z._'21__1'1d 11.02.2011 0pir1ingg 't.11;;1t. in H105:-:;i p121C€*:.ss ti:Ef._1.é"t:1*é3I_:T:s§§§1i;i__<3:} on recterci anti the version _:Tiu;'ni_,§,{ 1ne.ar1i1:1g; but 50:: t:h_e>, cI'1oi<;:e of ':fa;f<31'<:_i:~';sT... -1'I?'1*;.>m. iii"; e5";fcp(3'::t_Ac>f Eifnc §.I"3Y.€iIfj{33"€f.(;3l". it" Cieas' f'éj'}'.1.'_c}1; t.i:r.-7' e.rr<:a1*s/mistakes/defkgacts 21s§____1}j<>j_11t¢;:d~onE;by t.1f§§<:: a(:(1:uscd would Ccanvcy the: -s":;1nA'1<f :n€a 1;iri;3,f 'eX:;':€pt thfza ch:--;u1ge of words.

13] 1 A' 'i'_.!1_<?; R3211'-1'41vC'dVSpecial Judge: after rmxeipi; Gf Eihé-3. re13(3i'i:. dzxted 1. from the i7r11",erpr<--:ﬁ:e1" in (:.:)11:'1(%{:f.i£)_n - with 7504 has a}reaciy 111a1"1~:e£i the <::,rf;%f<:{1"s;'1':1isif3E<_(:s;,'cie§6:<:t:s in re<i c?01m;u' far the pur'p0s<:: of V ' .Vi€i€'1'1f'ifi{'fEifiﬁﬁlfi ar1.d ais.-st") g.i'v€I'1 T..hr;':1"11 t:he .,<_"--:.<;':I.°ia.}. 1i"£L.E£'I"1bE§Z"§E§ Si} fi;}1ié-:{; "i»E_A (?§§1;.E_1{i.. be Ciorzsaidcred at the 29p;):';3:°iz1i.<3 '€'.ir1"i€?. .ffh«:: <3"i;I'1<::'1' £"€i'.}:3<'_3}:'i. e:1aH:c:?(1 1 502,203.} in msspeitt <3? E.z'L:'"}1'~%§ is-s <':<'::2'1zt:i;2r:'*:e;::L E.h.fT'. 1::-r2:z2:*§'1:;%<:.i ;'E5Speé<;:.§2;1E. z,E:2.c.igj2;e .' . vr:{3§'%ifE'§".i§f; {E22-:.E: §:E2.={">;=i»:.<'é €.'%§.'§'°{'}§.';'=§g/§E'E.§§§',:E'1§{{?fr3§;'{{i€?'E°:Z'T€""§§.§§ £~1EE%;";'§;§€f{§ 2:~3;§'£-*-- * jgef ":;2r§<;<:'.:'L €::;2r:é;§ €§i:":3:::i',€;a{'E Ehéj-ii. ijéw §':z*g3:52°iT. {:5 ?;h:'% 5%' Asa,__1I4a'e;: b V 23 inierpreter to be piarzzed in the recarci. In tbs: A4 of this, ZA.5E9 has beain. rejected, 1.4} As naticed supra ' Senior Cmunsei, did r1of;Vs3eri0uSi'y argueV»WEf';§i§ regard $5; the directiens issueé by Judge fer keeping the sugges%5§§G-- j'»:><._i_"'_>a.C<:"Ve;:Asénc1 and alga the opiniorz _of £116.. and 9f the depesiiioxg Hoxvever, his oniy requgg Speciai Judge to Keep in :E1§11d~ -'verasiens while framing the questiomgaaireé giéigaminatian of the accused Ll}f1d€I° Se;;£:iQr1 333 'A6? 'Cr.P.C. Examinatian of accuseé under f§iei{:ti_19;;1 31.3 éf'~-€1*;P.C. has 21 specific purpose is be A' viqqackgiiégffedfv;.._ "'E1XaminatiQn under Section 313 of Cr,P,{T3. _ 'ssiffardﬁ-«._V:héV'vaczcuged an oppgrtunity ta explain the imcriminégiiﬁg cir<:umstar:<:e$ appearing agairmi himfher in tii:g 1- avsléﬁzzzse Q?' yyaaeauiian zszitnesseg. Thﬁrefare, €§<:a§};"';.§§f§a.§§.{}i'§ sgméey Sméialn, 3E3 {if Cr.?.€E :3 rim 3:: ¢¢:;;:§§%;g f<:;§*ma;i§'§:j§;. ii is 3335: wsiiwgﬁitisé 33:? izhai an if £91,,

-")4 im:rim£11ati3'1g CE1'"(3'L41I'I1E§'{,£3_I1('.é", rm: put to £116' é1c_:t;T1..as:2d d'L3;:*iz1gg t:%:1e ctroursse. of t..he €%xa.z11irz21E:i:>n {.1I"iC1{",I",..E:'¥{:',}{f§'i.{3}%€V:' <31" C:".?.C.. c:.2mr1<:ut. be u:»;ed againsi. thei.._é1ct.(:u::%€€i-- r<:Cc)r€1i11g the i'inding of §;u.i1t:.,~~7.E7he21"=:%'f'<)1'éQ*iE:é3"S'peCi3.Iu' C<:ru:*t. is required to apply it<~:. 'znir;-(ET A.1§{:« «'Eh'€-;.. é%Vi.:i'é:;r3.§:£§A::»:3;z record while formz.1ie1ti11gVf;:}1 e c;u€;9_ti'c3zas, find oij1€ i.he"

iI1Crin1:i:r1:a.t.i1'1g CiF(3E1H1Si.3.I1£TC'-3'E11 the '@yiciﬁf1(:é',p1é.Ced by 'V1 the prosec:u.ti(>n so '{};1a.. "--al1-~.._ the"'vviymfinaiaaating circumstamzes are pm" to li'.11:::' ;1t§'<:.i1vsAé:L*£.»»and the accused could cozriefgzxi, '§x-%it;i<1 'pr0p{:1'-- cxpIanati01"1. '1'heref0r'9, for f1'ami§)g' ._pf:).pe1r 'L'.q_u{:'é§4:.i4(j;;n1s for the examinatiion of c::us»;3«:?.._Lindefr_ 313 Cr.P.,(3., the Ccmré", re£;:1i:'¢:d €10» _f€':a'd fhczt <:iep()ssit:i_on of wi'i:11c-éssé-ts. T116 d'e.;rA3<>s+3iLi:i(>':1A. (if {;1ié"'&i:ii:z3e3seS in the case on hand. wrzzre ' ;.fé:cQr':c1 é.%<:£Tigaixlilw '"I"i":e effittiai 121:1g11z1;g::% {yf the-3 Ccjzwz. E0 ' ~w'hi(:1fi' t.}:v€:_ (gist: was E:ra11sfer'red };:>L:r.<;-31,:a1'1_ti", to iihe ordc-3r of 221% A;;§€s:a'. »€Z<>z.2::"t: 12% 11{}"€i. '§'a:n.Ei. '?E":e:-2 P:"*<1:.s:;i<ii:'2.g' Qfﬁ<::ez° 9?"

the E};:g?;':<ti22,i <Z"I<:=uﬂ. m}x,«x: 2:21; E%:2::'1gz2 }.(>1:"é;: {§{I}€;if*f-3 Imfé: kzzizéw %;,h:'-3. f"§"a5'1;=f:1§§ §2¢s:':.g:.:;2:gé:5 T?i{'i;i'é',f*(§§"{?, %.i"::% fi%§}si'*{.",1?é3§ {Z<}:::°*i: £-ii', 7Ej§2§§:;§aE{}:'e:?; zmw §3£i%£::§?§5%5.%e3..1"iI§,I-' vszééé §':;;:;*:*~:..-*2 {:12 §<:»;':k §§"E'{€i} éiiéga 21 *i.1*21:':$i:~;1{.e:ci Vf3I":'~3i()I1 of the df3'p()E5iii.i()i1 of E17239 w'ii:r1es:+;es emtti <>i'.}1er £i(1:sc:umez1€.:3. if $;h::*..re am <:~.r'r0z's;/ n1isi:21k:%$,£:'d.ei'e-:(:t.s in t.he <:()1'1t.e:1i:s of t:1::e E-rzgiisil i',r2111a=312n:ec1 vr;%1*sié3V;~1.___t}fﬁne do<éur11em'.s:- zmd CiGp()Si'£ii(}1{1S5 of the wit:r1:§_s5$'cs, 't}'1~s:§ Ct§m:'_t. "

will 111.0: be in 21 p<>~:~sii.i0ra to :'§:'é1:':1«e p1'c)pr3_i** 'q_a,x.e's{ic)i2Vs. ' Therefore. it is necessary for t'}«1<:27§'>pé{:ié11. Crjuzft ~ff'c:. Ié,£<jk 'into any of the ermrs/ mi.?st,';1akes /'d.€f<;:F.:tS.}12:53; 'p.Q§11f§.ed i:~.y the accused and as opineci b'y. t:i'1_e: iz11:érp;*r5'£€r :§3v€r:1 while framing the q:1c2sﬁ,€c);i's:. fbi' the"-.a;;ia;:t:1ir1.21t.i0r1 of z1(:<:u:isé3(1 L11";dr3'r Sr;éc€Vf.€an...V_f3«]V3'«.g3i'~_Cr..RC. and aisso at {the time of rendeﬁn 1;h.ej.t,1dg111_é'r1jL§' J 'V 1.5} i'n'--..IA'520, the pﬁ-?f.i{'.i()I}f3i" had indictat.e<:i the ' V, '€ITI'€)}7fS){{]"ii,S'"{.£1_KE§S/Edéiféfiéfs in the English t,r21';'1s;1atLi(:11 of of PW'2.'30~Ba1aji arid in EA521, ssewiraf <:i<-:1"1;>:(€:::s;/ ér*1'c:)r$/ :ni$E,21k<as had beem. indi(:aI:,ed in ET'E'iESp€:'C1i V '<,3"E._.:%5 xx-"ii::1_e2$s€%&;' As»: I1(}'i'..i(.'if;',£'1 smprzx. \«';f'hEf1'Tl SS'i}'Hi121.1" i"€;'§11iE'.f&:'s 'Wé*EI°<£i'. sm.2gjgf§.1i. in 'iAs:;. 584 a:'::e:3 E3141. §§§'},€? 32.1;-ggeé$€;e: iihs §1'i"iE.é":f§"§'}T{'€iE'('.€;?§' zzéxi §§'E€;?i"{E2:T:.f"§éE'§" 31:5; {};'3:i:1;i<s':': 'éiéiiiﬁ &%é3{ff'iH"€€§. 213 '1"'}"1e1":=-?i"<.>1'ex in 111}; t:::}'3i1':ei0:'3. simiiaa' €X€1'{IiS{'. c3z,1g}1I';1I'_:(§»have beer: C}.()E'1t3 even in .1'€%$pE?CI', of 35 ur'ii;r1ess.se-55 I"1.7..§'?T"'£'J['.1':{.,3'E'1"'€V'3d"if} EA 520 zzimi the same cn,:;;;11i iii) have !:::ee%1'1--'.. x7i12izd<;:' '<>f¢ the r<3r::<)rd and ct<>:1$id<:%.reci w'1'1_'1'_,Ee£§"e1111_ifi§§"q::1i,1::2Si"i<§31s=foi'V examirmticm LE1'1d(;'.I" Se<t't.i0n 8173 <)1T..Cf.F'-[. '29.1"iL%"-a1s;w<§T3i. the time of rendering jL1d§§n3e:1i;;__ '}'{Vo\2e'ev<-3;;1:119 Ie4:ia~'31ériV Speciai Ju.dge has not. :..1r'1e:i-<.?,__1"'"1';a_.AI«:e31 the '::<a§d <§§:s;é'r::is' e, bui' has r<::jer::t€2d the e1pp1i<:at',iQ11Vé§;.V_ l\_/lay b*e3_Vt4}1eV7suggested versions, as opir1<=:'d__ "r;>y' ':".;Vhe_ Vi"z'1--=f,_VctV1rfp':c<.:>t<:*_1:* (:e1r}.ier. would for the choice of the w01'cl s:-_.« " £10. a fair trial to the accuseci this r::*:_:-:;é%'_;'._:__4*;EM;_<_;.r:-T: §.i.'1.<§i1.3.§.ci been 'Lmtiei'iiake11, N0 dtszsbzi, t;hi.s» ¢xerE:ise'~v{z(3zi'id cm1s3un"1e SOITQEE time. buti that:

<:;fa;:3:«2.11;:_)_f, be a h§E:«<::.f.0_r« to deny the fair <)pp():'£:L11.1i.ty to the 1'a¢:;c:;1._sr:ci.-- i{1L2 U1.i§§ vi«:t~\:-9 of the 1:n2::1t:1::::I: I .?m1 of the <)pini0z1 '€ﬂ§"i--Ei,\\{jv..?f:"1-%':f2v»v 1€€.é;a.:'-ﬂeci Speztizﬂ Judge is; not justifiﬁd in not A§*€;jff;El"E"Ex3"}_5_.?:AAEﬁiiréf :é:"z°<i:r::=;/mis£;21k€:s;'<i€:i'<se::"é.5; 22154; p{3§.:'1£".&".~<:i ezizui, in L5:&s;.~. 51%} :'~*;::2{§ 52E ii} me: i:'1i:<é;°';3:°:-'&E.€:':.* aria} £10 5-:e:<:ru:":*: his A' {4}'_'§f}§fE.§.{§E'"i. "E'%:1§.s«; h;::;:&:>: {;%é::**z.2;-ii:'":§}; 2"<%§s:.:§£;§:<E Em §'}'§'€i'.j£41€,§§i'I€ E0 %:h.a~";:

é%:':.::§:4':s;e<:§. §'~§<:e {§<mE:3%.. f;'I:'T";:'-': A§>s:.>: {jiz:'3:..::*i: :2: Eheia _'§z,:<"§g_§§":1<§§.'z:' 2"?

p2:sse{i 313 Tz'a.1'1sf{:r Peiiiiitins 12215 €1i.I'€;?CtEfC§' ifhEi'§i_ ?.11(§ Spectiztai LJ1..iC:E§_;_:{E sshcmid (3()EZE1£'I'1€.'17£(f€% '£1219 t:ria:.'I_ "21,é3».§§c3»:§:2» posssible zmd Q1211} pI'(){Z€€Ci ci;13?¥f,()=da,33A {.111 €::i}mpI--étid:1' Hmvever, the cieiay in the ;iis;3{>é;;:1_I hf the C_as"e-C:a1§'§1A(;i:M solely 21tirib:.1i;€::d to the }3ef11--é.f,'i'i3t1er--:;1.c«<;:£:_:3r:r§i=. ";é\.sW:f:oi:icedV supra, nearly for 3§i3.;}:1i: ;iZ'ii§?e" L.§}1>eiiTL:e._ i.e., Hbezfween Juiy 2005 to January 2010,5ii}1.<%' ';:§1~bc§3§.§CiiA:§gs_;i'n the £321.56 had been -stayegi; "oy '_i:-he ¥;Ho__.z1'.b3r2'~Si;1;§:*e:§;§% Court. Of course the E1(3€TLiNS€C1.""}f1éd=..E3/i'f£'§1§3. (3}ﬁpf5£f'{,UI1.iT.y {,0 point out the €I'f()}V;S/H£'iS'ﬂ/IRESﬁfdﬁféféifééi. if any in the iranslaiion. Hoxare-}?VCi',._0:'; I.}Vmft;L«gfapiiagi' jiself it cannot. be 5-said that the erromj£1_z.i§;f.:1k_r§:;_;'kf1..£é'f'cé:f§i.isa r1c.m_.>" }ﬁ)()iZT1.i'€Efi"€)i.1T. E332 ﬂlfi? 21cg:i1':s«£:*.ci in $313"£,:'a1'1:;1a'i1i0I1 sshmlid n()'{. be Eooked itflti). In 1?".-v«3.§:'tE ihe Apex CU1'1T"t. whiie dispcs-ssirlg the specizxl lraavc-3 ' V ;3et;i1,:.:}£':. 1.0324? 10325,/2010? elﬂier r3c:s::icing the behaif of {:I7.e3. 'pr3f,i€:i<3n.er §::ha't qu2:1Iiii:y 0f E",i"E:£Tl§%}.2¥.'ij§{fti'1 is p:::z<';;" amzgi in <>r<im" ':19 :r{>1:1dL1:;tt iE':<3. §i§'ia'E §>:*:3§34;:jfE:;g3 ii; is; Ii.1',£'},p€i"E"E1'{f'§;1?€;? i:h;21':: ail}. z"a==:r;:7=:::r{iss Ei§'{?f <'%<;.r:"€:£?i:Ey V§'Z.:*is:.:j:s;§2i:¢:r:§ magi §;}§2.:<.:<?{i 'Et>s3i7<:;"s: %;.E":e {.:{.§§\,:}.}.4£:g §":_23.:'~;'~; §'1£:§.::§ E:h2:ai: E10 <::%:i'":'é_-s:.:m:: fa::%..:" t::.z'ia.L ii: is; E'}€:'f{§'.€$SEi§"j; §.E1z§.€. <:%<5:E":3cE;:a in $221: 28 i1:fa.:1si21t:.ic:n".1 0%' {E16 £is3po$_i_t:i(3_1'1s 'me <:01*1'ecr'{:ecE. Eh £:'E1..ij;:i.=V_isiew of the r11at:1,e:1", it, 1T1e(:essary ta') c1i.:'e<:i: t:.h<:=:1.Sp§?;«:1i;§:E- Ci<>f_a'rf'» to ccnasidex' the. ermrs/1z1isiak§::S7 dr3€e;éi:,s p<:i1*2€i_x~:d 'ai.;:t, 'z;>y the EiC(7LI&?sf;?d in 1As.520 a..11d 521 ':m c1 to 21d<'3;)'{'. »iihr:'55i.'m.:ii'a.:j step i;aken in r'espec.i: £-:r.1;o'rs_}f pointecl out in fQV"'c:t§IV;:1sid<31f the same. }i{c)wL=>,\,«-*6.-:1', to be done within .21 tim'c;%: ««liif':_1n1e}A__ to» 'icgrag drawn t1"i.a1 of the cases is dispensed of 21':

an c:;«1:r1_y daft.

i 6}" In'€:Efa.is-..Viéw.___t§:i7 'ifhe mat.t,<-3:", Cri1*:1ina] Petition is di€;p<>$ed Elf _(7i'i'_1*"er::1;'fi*:'1g,% the Speciai Court: to mfe_:t' the V ' .Veafr<3;5"é§"n'i1:si:z11<r2s / d.€<ft2c:'t.s poimed (mt in i;_1%1:=, depc:ssi_i_i0r1 of ﬁg:-'ix V-'5"1f"ii«Zj}V£:'.:7,~'.x$"éE?:%'é m<:=,m.i()ne(1 in ms. 520 zmd 521 £11) t:h<'-: if}-i;;e1";:j_3i'7t::{:.:;:':£" i:1a_rm:diatc*Ey" zmci to $€c:tz.1re I'1iE§ repczri: 317: t.ha1i: V . éfcfgafti wit}":i:'1 10 dzayss from the dam: of s.~i;uc>h I'C?fti%}"€:ﬁ{3f3:. ii: {.>§}i:~::'1 £'_«:::e '£'}".1t",'. pa?§§i'i<>:'1&f:r««a:<"t:':::,1$é:<:§ E13 p<i}i_:1'£: (mi. '§:§"2.«::%: ' =5?f'§'{i}§"fi%f§Z1I%:f§§Z£2Er§€E%f{f§%Zft§{?f{'f?§1§:3. if" 2.::':}»-'', is !;3'1::?r; {T§{§.'§}{}5§§§.§€I}I'} :3?' zmy {}?i'..§1&?:§' s,s;ii,m%.sa;5e;<2&~; :12" :§{>{"::.:§1':s3§'1*é1S a:::'.:.s:.i {:11 §:>.r<>§§2;.:<::'-,% :E:&% 29 .<51.:;;g;esi;ec1 vc;=.rsi.{}'x1 t:E'ze1'e(>i7 wit,fr1i'I1 I5 dexyes fmm t.oci21y3 and upetm p.r<)t:1uctim1 of $1f:Ch stzggesteéii verss§'t5;a, '{.ii1& S}J€3(',ia} Court: shali 1'.'€3ff€'I' {E163 S2i}'I}.€ to the....i:.1f.§§:=fgrE:'i.§2r and can upcm the iz1E:e1*p.r<_%Eer to f:1r2_3Vi_sf1~-... within 10 daya fmrn the d21{':€; of ri~é:fr:.;7:eéz1c;:_{' _fI'he Stzggested V€1'S3§(3£'} as will 2155; the O}3'i.1<1.i: m' €2i'7*.}i'e% ixltierprcfer in respect of 3L1}, v s:1c}1 'aw-i.t.fie:§se:é:, shah bc' ta_k.e11 into ct0I1side31*.g_1i?;.r:>£1 fvby, tv}'1e_ V}.§§a.r11ed Spe<::ia1 Judge whiie formuiaiing {'.h,€_Vi}LEEE3%{.i(;LI1S 'fO3"'~V.€fXE1II1i11E1'fiOI'3 of the 21ctc'i';se<:_i 13.' of CI':-PKC3 and at; the time of pe1ssi11g t.h~E: jL:"c1gi'n enVf."~Q1i the merits of the Case. m m £3"

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Karnataka High Court

Selvi J Jayalalithaa vs State Represented By on 18 March, 2011