Karnataka High Court
Sri. H. P. Nagaralkar S/O Pundalikappa vs The State Of Karnataka, on 14 February, 2011
Author: Anand Byrareddy
Bench: Anand Byrareddy
Sri; P. Shafimugam S/0. Periyavar:
Age: 67 years, Occ: New Ni R/0. 555, 3"? Main Road _ A Near Jalavayu Vihatj, West Gate' _ Kacharakkana Halli, Bangagore Sri. M. Hg Jaba S/<3. Hanumanthappga A ' Age: 64 years, OCC: --Néw Nil V. 12/ a. (118 Colony, Gu1b-arg:.£ Sri. Venugopaia. S510. }{§§.sh-ecée>;'_jE\i€1Vuri%§f1}' Age: 65 y'¢53rs,;5C)cc.; New Nil. ' R/ 0. N0 ,'_"AIi'i'1'€a_p;1r:'1-a;" -531 _ C1103:-s Brindavan E?;t§nsiQ11,A'BAyS§fe . Srif':Ch§3nshé:tyR4'BaSaj}a-raj I S /' 0. §1her1ha, .. _ Age: 56:}. years;'--OC¢: Service Rfs, Khééak Ch--in£7_hs'i'i, Ba1kiTalu}«:
D.i_§Stfi<:'£:: Biéiarf V LS3: _'%/erikfagizg S/0; Ramanna _ jféarsy Occ: {Gaza Service " ~_ '"R.,{0.V"?é;i»$_c{:f:'?i Staff Q:.:a:*:er'$ @Z}:1ar':.:=:r E"§.L:%,é; N635" {:i3E'E.3;:'E§l';a§': Schaeé B:£:1:a,:': AV ' §':§~§fi, E%'a::::a.::§::a.:::§rs,, S59: S%23;::ka:°a§>§a §{{3:'m'::::" * égé: 4? gears? Gas: (}i3E3"ii. Ssyvigs Ego. 31:31:83 §'.\E'@§9~é/§73 Saéruédén Sigifigjgs VV (By 552:7; Srizzaaé A. ?a::;§f%é:apu:*$, §%.§v;§ __ F Qiiidrfi Read} Béégf ...?ElTF"?§C3§'5€ES EM} ANS:
The State of Karnataka By CB}, Bangalore Now rep. by HCGP = "a,_.,RE3SPONDENT (By SfigM.B.Kanafi,QGSCy_;-V ' Tffis crhngmu pgaagn ¥éffle&"uhder Secfion 482 Cr.P.C seeki?t_1g"*%:'o?'.,__qu-as.h'"~ "0§rdVc'r dated 15.102010 passed by thVe7~§Ii;vAdciiti.<3f:é&. :D"isf:r':§ct and Sessions Judge 85 Sp€:d::ie.I_"j;.J1ié3:ge,'"~, "Dha1**Wad, in Special CB1 CILNQJ/2OO4jnafla%iétAnheXunwA.
Tliis PG'ti'C'iC*I']L far admission this day, the Court made .the Vfo-E_10wing;'f m »*"ORDER the' Te'a:*:':«s:=I6. Csuzzsaél far the petitioner argd the Ee::a.%:1eA§;'v--Sia.f:{€if:g Counsel far {he 1'€S§OE':§€E'}.'E, 2;" "f"i:'g$ p}E€'§ti0EE€§$ gfisk 1:53 sézailszzgs €536 erda ggssed E3; %:f%1€ V-§{.'Zf<3a:5%i Sf $€SSi{}fES Quége er: 3:: a§pii:::a%:§e:: f§Ee£ ]121f1€§f.;€§ S'€;;'?:3k:2:1 2332} G? é:}:$ Cefie cf Crimixéaé Prasséure. ;éeK*':ii:Z:;§:€§'s had ffieéi the said apfiicaiiaiz :"$::§L2e$'f€§.::g
-~';§*:s Cazzré: Ea fiefssg' '$26 cyeag-examénaiign éf PE? 1 {Q1 saith E 'time the wimesg CVJBG was €:ross«eXa:::i:--::e§§."' applicatisrz was resisteé by the "V": ' why such a request was made, é:,cc0br:ii:::gu'._t<ié_t1'1e"1:ia:n.§3_C1f Counsel for the petitioners .§hat; '%?_W*1. ha3v'"3vpc§k«§::n':';t<:: a document running inta 120'C'V..:§ag¢s Vé1:3.§1:'%vheEavidence tendered by the said irgéofélzr as the content 9:" the C1ef::umenA'; rjuly endersed by (SW30, by PW1.
Hence, thei. é«1V*%si;i'r<3 that CW3O is not may be put to PW1 to check In srder that the eiemsgzgt sf a:*::>:_'i~»£::f:;::2;§1'Eaf?:§'<'.:r:3: is mat Saught :0 be stured by {ha 'ba'§i'$"'§§the tang? sf cressaexamématian that €E'*é'p's::i駻§é::Vé:'.§I;ay seek in §u::sué:: againgi: ?EE.:'L that gush a' --2feq:§:€s': 2%;%%3§A'TI:::aé;s;
Cgufi beiaw has Eakéfi excépiiszg fie the " aggiiééaééen 9:: '$16 gmzgizfi flag}; it is :19: fat {ha §$§;%§§.a33e§ u iisaiéfie 33 is "飧*}6§Z:':€i' CWBG vseziié 'Se examiafié is £1.16:
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£9} U» CQLEFSQ. The eptierz i3 cf the pmsecution.«.._:§::, €i:1%1é:zj examine him car not to examine him; in £316 gfguisa? V' reserving such a right, the petiti01fL{éi;S"a:*r3_ 1-1Aot.;:'m. é:;:;s3Si1:ion". to dictate as to which witness oL{ghf*.?§.0 c:r0ss~eXamined. Therefsreg o'::_fhai: 1iI1«:~--.<)Vff'Vré'2_1sA€i1::i'ViiVVg, the Ceurt below has su4m:ri.:a;*i1y rej'éCtv§%d Vt}-3,: appficatfon. It is that which is seught ;_'be'L-€;;VL1:%s:i§:i§§;§;f; 'aha pressni petition.
4. The«re'::i.si'fin ih tlfie submission made on behalf 10f the f'0r "2:h_¢ --p§":titi0r1eirs that; in the event the prssésutian ci'r:>eS.V:1<3ii"'€,§1 0V.se ':9 examine CW3{3} it wguéd be aégzéatier of '%;:<>V_é'::§p5iei3i:§:g the cr<3ss-€Xaminati0n ef PW} in é:€:i1i:'%:j;;' f§;i,_:*£'u.;_a3 Ehe prasficutiefi is me': $11 as pagiiiem fie L?§;;e<:-§?;;::7$"':?{"::.2:;_; éL:~'é%izG::}{i ms: Ea Sxarzzmirég CE?f3{i it wauié sigéig 1:~:_;>':x:'~'*és0:: {hat Ceriaizé questiéng zelating is $13.6 ':irf;<;1.::z3e:3§$§ zxshécéi 31% 3§3@E<:€z*: $3 ':35: P233} ané E'$f€}.'§€d ':9 " T._':';3z '§f'j§%'3G 3,3 foungi 31:: his giatgment, wauifi yaquére Se '$8 ' " -§:éci§,§d in C§QS$~€X8.§E'§§:E18.fiGfL if that exezéfiseg ifisafaz 5.3 PW} is sonserneti is ':0 be made at this p0i:<§t__"0f would forewarn CW3O ':0 curd" or. he _. '<.é%.itZE'1'--
expianatians .33 to the infirmities tEat:'a ré thf0x;{71*1.Vup." this apprehension, on the xvfiich,' "
is madé, while the VCZ-r:»}1rt 6:}':§e'p--tti0:L:§ to the request made? on :1'1::;:é not far the petitisners 1:0 first and wha later, the p€<)'i1$"t_,'_ g'§;§e, is 1031: sight of. Hence them issuing appropriate directidns,'-- ' ,3. LA<:c:u:i>rci;i:1gE};, éihé 'aria: C9111'? shali germit the °'*;}«et:1i'?£:=iL9'::5~:=§L:=*%; fig dsfer {he cmss-examinatian af PW} an 'ihese L._;a§s::;f.s3'VaVTi::;:::*ay»2a:i;?1ii=:'§'i%°;r.T.égfizgifi; alga be gpekerz far by CWSQP in the ever}: that :§::.s"p:'Q8§Cu::£§n €h€30S€$ ta axamine CWSQ at a Wéatsz §?{2:Ei"y; sf iims, 'F§':€ :G*<'§§i?:iGE':&3fS sheuéfi §:@::r1j9le"§;e 'aha
-¢i'Q§$'§'a:>:ami:;_aé:§an of CERESCE aiaé; be payméiésé gigs.) ia U €§§::s$~€}:a:zai::€ ?i%?% 8.: 'aha: gsint :32? tzima an zéasgs aagaacish in See S2?€§§"E Ella': 52$ §fGS€C*:,1'{§€}§"Z: fleas met {£1033 '£3 §