Karnataka High Court
B H Manjappa vs Hassain Shariff S/O Abdul Qadar on 25 January, 2011
Author: K.Govindarajulu
Bench: K.Govindarajulu
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2 an Book a a cs om a faced apy we ' < ar ¥ 3 bud sri ie required, eo upheld the contention of the accused. ~
4. Learned counsel for the petitioner place reliance or three mul ne tial, mot before trial, the « question of sanct tion , would aree only if the werk under vaken is dotie" by the acces m His * duty, fhe. exocesie the power, an abuse' « oe ganction is not reg uire, Nhe Ag Court ig theo case of 'CHOUDHURY PARVEEN SU JLTANA ve STATE OF WEST BENGAL & ANE.' (2009 AIR SC SCW 8 61}. wae consuiering the subject of aanetion 6 prosecute, "held that it is neceseary if it is : done in tise discharge of duty as an official duty and do not inclade + the abuse of power. Similar is the ratis ecumgel am the case of relied. By the we, M. 'GOPALAKRISHNAN v. STATE BY ADDL. S.P.CcBI, : B. S.-8 F.C., BANGALORE? reported in 20090 AIR of the Apex Ceur, co contend thet: the subject is @ question which has: to be gone. intto in the eo aden a ange fat Peed Ee ey Bodd apes 4D 4 ma Xue nk flag vs a Meine?
a a fo do the work ss an Enquiry Officer. So, the complaiviert do net know whether the Enquiry Offer is appointed in accordance with law or not, te * nadenge the publeoation.
6. The neminal epor oach, of a "prudent meri S that be should have firet appiveched the core sre authority / the Registrar of So operat ive Sock stiea, Stursoga, then obtain a copy o : f the onder appoirrting the accused as ar a ary Ore teer, then: file 'a a case, if the accuse violated. tty of the om Or wWeridabe m the appointment order. Quite tS oo | ontrary, even without knowing, the scope of the euquiry or the authority of the Enon airy Otices, the' co eoiipiaint is fled. Se, the : sal of the oase do net come within the purview of exoteding "the "pe wer or abuse cf the power by the Enquiry Officer, Submission of learned ecvocats _. Sri Jayaprakash for TE oa, peoodl i wg