Karnataka High Court
Smt. Saraswathi vs The Commissioner Of Police on 24 May, 2012
Author: N.K.Patil
Bench: N.K.Patil
1'
IN THE HIGH COURT QF ATE$ EXT BANGEALQRE
§ATE§ THIS 'FEEL 24.33 3%?' {}F 3'sr'§2i:Y§ 2313
PRESENT %
THE HONBLE MR. JUsT1c.E_N.Kf.PA*§§*iL: ":51: %
THE I-ION'BLE MR.Jt1s*1j:c1V§ I
W.P{HC1) NO. %6%..ۤ;?_2'a12 L' "
Betweém: Q _ ,
Smt. Saraswathi,
W/0.\£1K.Praveen;V' 1 .
Aged about 31 y'e'21r'g:-g,' 2:
Occ: House vsrife, 'V __
R/at. N0.66,34ih.:C1j0ss";'*~ » ' .
Laibagh R<::g;d;" E3a;;l;V0::-1 I?is:»V'£1'; V
C ,K, C. C§ard€m ,:Samf§Va'1:gi'I':;:::anag:ii:
Bangalézjfi-2? e V "
' m.?€é:ité;0:':€::
{S}! YGi1§:3ii:3;'%§3 Eéhari' .é.:Q»V;é»':!E:'{,)§::£Eit.éiS'}
C%::m:§§;§3§0§:e€ Csf Feiigfig
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" _ :§;a;::gg:s::s:. .
V _ 2, Si:':a.i:e :':%fé{:3;i°nai:a.1§a§
B32' 312$ Egfnésr Sesfaiary,
= A. iaw <§E"'%§'é€f §e§ar{:::€a*g
* A _ " _'i?§<;,§E:a.:':8. Seudhg,
§;:g5;ga1@:°&»§§43 $8};
Ex)
3* The Su§€::ri:'1t€:':der:'L.
Bangaiorfi Sfintrafi Frisazz,
Parapana sigraharafi
BangaJ::::"e:.
{By Sri. 1r:dire$h§E.S.7 HCGP)
., 1 « ~
This 'W,P.H.C is filed undér ;.#gp::'?c1e"TT'~22¢%:;"
Cmzstitutien of India, praying _:s:3ue*a vmlt 1nT:h:=,1*12;tuf€ ésf ' L
Habéas Corpus or any ether ;1p'1:»1TQpri8;teV V1rrit'.0f"«!;1;ir:E'§:%.i<3:1s 2 '
and further be pleased 1:0 "d.¢€:'1ar€ ths 'd~;3tei1t:i0I1 «sf
V*K.fPrave€n @ Prabegzna @..._ _':s/I.a1aya1i "Prave<:%1 S/(2.
V.C;Kumara1:i by ordetfi NQ.QRM('4l/ D1"N/ 99/ 2011 dated
£312,201} 2-ride Ar1neXt1:€sA '--;gaj§§sf.ad§"-byj'Resp:;;f1d§n:%N9.1
and approved by the Respcnderii Non-$35,byj'~0_rif1er§§§I0fl'i§H§93
SST 201 1 dated 19,__12g1:1"i%ids",Puiné>;ur§:~C;" ':33 illegal and set
the detenue "
This :'W.}?;H.C"'*-- c0'ifij:ng' gm '=_fo'r Grders this day:
BJVL PINTO ifxtzggie fhs_fo11't:w_fu:1g:§
_'§his §':ii§f:§§;2::Vé--::1:E§f'~2£%°i:i<:1e 228 sf €<;=:13i:imii912 of Efiéia
' V' «is i-fiéizi 132$ wéfé' :3§'------::::'1€ ':7 ii, Prams}: {hereinafter ijafifié 3:3
L_'iz,';%:,:=:**;T "'::§é':5_::i:;é'}V ::E::a§£e::gi::§ {E26 Gfééf sf iéeiésiian §as$€é
aggssléggé; }:§'::?:; I_'?;>§§ the C$§:2§'§3:iSS§£3§§€'§ sf ?:>fie:e§ Bafigaisx, §8$€<E'§
3%, 'Ei?E:;~2§§ E Eiéiéizxgf éizgi, £25 逧=f;':€},E.,E€ is Tziabés is 3:28 éeiainfié;
"« ':::":§'i€:=:?€ 8&3; SE2} 9:" §§3§":fi3;iB.§~:§, ?§8E?iE%§§'§i@E1 :3? Eagzgfimua
égaéiiriiiég sf Baa:-isggars, Bzmg Q§f€§§§§S, Gamisziera
ifif §'€;,§'*E£§
';';"§f3§ §'
55
Gaazkdasg Imrrzisrai T:'aff;iC Qffencie-rs and Sfium C::'a'§bxsrs Act;
Q85 ihéérsinafter refeyrefi as $313 'fiaenfia gfixci' fer sh§:;§§_:}' '::$
Confirmed by the Second Respondent as per the A'
Na. H33. 593 SSTQOEE dated 1912.231 1.
2. The facts cf the Case i€e{din:g '9:$:
that the pmceedings under has against the detenua an. 'the grgfirifi'i;l:1at 'ti"1s _d¢fr:énue is invglved in varieug ef which as many as 66 casgs __are detenue in various Kfiffiataka, majority «sf which a_1:f_<'é,__V;'.:_'1"" it is stated that the d&tenu<:ép :Va_s' types of cases registsred in ciziffereni .--4':ags...LV"§r4::;::::4:i{3n»+3d in para mas, 25$ 2?' a::é\9§7.:E1€ ééiéziiieii I-3:r*de/2:'. Ths maiier was piacsé befare _, 'J'?:£i*;i§§:':a:;A"«.B<3a:'d azrié the gifivisery B0316 Qenaiimiéié *é,;:a::éi§«*:f:f. é}*:{%V':'%:*;;..fav:;:§3i&:" giviag 3:": ©§;>§@§::::::t§I as the {§€§i%':'§,'3iE€ ii:
fiefééé %;§f::$v§§§, Qfi}'"2§I"3f§E€§ 'aha Gfdfif sf Eisg d{31{€f}?iG:'%. pagsgfi ' H " ' * . '€;§;' 3316 féeiéizzizsg Authariéy.
3. "E26 petitionar being E316 wiifé: 3? {E16 de'?iez:z:€: has chamsnged the zaaaifi oréers ans? prays that the defisinuij §:%,é':a;3€ at iiberty ferthwith by quashing the C}F{i€I'S sf mnfirmaiione
4. Heard S111 Yeunous Ali:an9{:i~. Sr: IndȎ.feS1i.:
learned Gevernment ;»5'u;1 \?0.c;ateA"'9,ppsaii:1g:._ 'fau:'the r L' State ;"'resp0nd€r1L 5, Learned the petitioner submits that ;"1:h:=A;flfeleérang respect of the detenue in favciur of the detenuig '§2g§é§fé§~ fl:'De:tair1ii*1g Authsriiy arid *:h€;refs1;§. SE6 Vazf1:é:f:'EJy. ths fietaining Authoriiy is a€:iat§:_§_, :s ubs'j:Taf1:iai'éu hiss contention he has piacsé V' «:*ei:':sii*::e,_*-La::~~%. fihs ééxiizag' in ihe case sf Rushikesh Tanaji {if Maharashtra 82. fitfzers regeyisd in AIR 2ii},Z_i1 2 SS .S§:f}Q:a?E:§ir€i:3§ {E35 fiszfbie Sugrsma éjauri has Ezsié gazs §a3§i'~}*aRr'S."'"
_ 'iféfan-péacéfig ané ngn-Qansiéerazféan :33"
H maiefiai as vsiiai as £33/ii ardér has viéiczésfi sazbjecisizée Qgscisiazz gj fieiaining e1u2i§*:a;*i:g". 'a, 'J1 ii is farther Submiifieii by ihe iéarriéé cemzsei §'S:*.___:E':e pétiiianei' 33123;: 91:: Sf {E26 said 2% C3865» Gnijg 4 $21368 pending adjudicatierx and iha': in all other Casasfié 1 "
acquitted? The learned Additional G.:1vernmef: '1i u placéd an reseyd {E16 affidavit sf Under Secmtarj; to Home EJ$j;j$i;:r;t1n€ii'L:V {Lag}¢_a.§:§i"""Q:';der} stating {herein as fQ11G'N$if ":23 I submit ihai' :;Z¢t'§z1}:i:f}§"::Li,V:<:2?f::{ie3If is passed on IGJQSZOEE in the..aZ30v@Acas}é"'a%:{ii.':§ie Court of {he Ci:y;"Fé*=3;.' 'Track §;"SésSi0fis)"'z;Iu<1.7§€, Bangalore City, "-.gf¢--'.,e§e':z',..<;V_e_éL§ grant bail $9 the d5ete_2";L_zéVQV%i C*;";§_._1f 23, "I.s_;; I;_>1iEzit that 0.: the time sf issue <3j'Vtie:te{zViéQn*<} rti§3_r igoéhe detemze, the copy cf me. amEer-- @'::%;eq::"'£39°;*-;.2..~~2e3z§ passed :3: Crifizfis. €33}"2{3i E}'.L5b'3€§$~:V?"Z€3§ gervéfl G2"? {fie éeéerzue. «G1: a Ca:a:'§%;:': ::ar:,si§€:"3§i0n af €3'§€3£E'€ maiefiaé an _§é€§§§[.». £33.. i::'i:§:::j 'iizaé 3:6 fiéififiiifin Giéfif Eggs 'mm': passgeéi :m*:§;5u: :§:;§_i:§'€§a':éa§: {:15 '£336 E3§'}.i<§:E§ Egg} €';§§€i'{' gasséé $2':
',f§§.E2.;'?:$3Ti;;.E E1: faveur of zhs peiiiéemer, 3&6 333$ zrzaifiriaé ::éa,s ':~:.:3%; 3z::a§Ea"€;E€ 55:? $328 §€iaé::i::g §§§3.§:?1%§ii:€ 33% '£315 éime 35 ' géjzgsiag 31:3 fisisniéan 0'S'§fii". 3:'; 'iiaafa véexsa sf €323 maiésr E516 aasxxmxnm wm.mm...m..,..
eieieniien eréer is zriiiateé fer eat having eensiéetreé ihe reievani Erzezieriais which iveaflé have efherwiee been e§i:e._<:_i"ir: the arder Qf detention. Therefore, we are ef the A' the erder ef detention passed by the ., Cemmissiener Qf Police and appreved 9:53; "i respondent is vitiated and liable $3 beé:-w:i: 'a.s:de,eV.v~"--eA A .. 1 27, Hence this xgevit p<=;::,+::sV§§:;.11s.._g11§§;eg__ order daiefi i¥3.E2.2G§} ifesporzdexat at Annexure 'A' anc'§V'e_Qnfii:ffiieci 'Jrespondent by order dategi. I C are hereby quashed. to be released.
forthveftfi if neg ether case, Reéietey eemmunieaiie the erfier 'egg
immefiieieiy Se fee €GiZCEi}'§1§é eutheriiies.
-- Siege' &mwmmm \WmmmWW.nn._ .. ,