Karnataka High Court
Smt Lathifa W/O Abubakkar vs The State Of Karnataka on 21 March, 2012
Author: S.Abdul Nazeer
Bench: S.Abdul Nazeer
M V
EN TEE HEGH CSSRT GP K;%RVNA?AKA AT BANGAL§§RE-
BATES 'mags :35 2:" my GP EVIEKRCH 29: .V V'
BEFQRE
THE HON'BL : MR.JUSTICE 3. z\a;xz2:1§:}<7« "
WRIT PETITION;\70,ZZZ?4(}/2(}I!A . " ' V
LBs3i2A;'een:
3231:. Lathifa
Wis Abubzzkkzug
Aged about 37 years,'
Rf3.1\§0.1'\/IanjaznmaEiecssea 3' _ -
Kzmhikésre Road?
Chikmagalur 'V Pe{iti0ne1:
{By Sri AfS§ Advfgfja
A::&:
1 E23 S:a,é;'a:>1'v Kai'-::a{a.E<::,«
?§<3:?.§: Be§}a:%:§2":.:3£5 '
i;?§=:§£}:::::; S<>aé'E:2:; ..... .. *
_ % ':33; 55);} 9:: 2.
" T' §_§§"Sec;'e1:zzr}i.
' ' _ l §'§:'§€ S.::;;2i:;'i§i:e§&en: :32" Pgiésa,
"'?fia;§ga§<§'fe, Sjiég
" V 'A s ?§":é"éCi:'s:i€ £§:5;pe<:ia:>2* 9%'
V. _ Pégéiss S{2ii§{}iE,
'ganzxagaé "§a;E::i«:§ $,E{.B%sL
ii The SUb=~§}'}Sp€Ci0F af Feiicef
Vida Police Staziezz,
Bamcwai Taiuk, D.§<;.DisL
(J1
The Senior Bramh Manager, ._
Karnataka. Bank Limited, '
Chikmagziiur Dist. : 7
s:BysriM_<:;Nagashree,Hccgmoggi'-~v:;; R4;%% V% T'
Thig Wri: Peiiéion 4fi1¢d- 21'::.<:1éf'3':'::;i\fi'i"::i%,eA:--,;VV 29.6 & 227 9f the,
Consiitution of India, prayi:1_gj t(;_quasE3 theg::s;1t;ni'unicati0nflet1;er
dated 25.4.20} 1 iss:1:ed»._§:y 5"" :¢s;:_ond<:--:;L etc; '
This Wirft 13'»e_ti£t'i.@:i_V c.oni_£:1_g"€>1fI 'fé:'*Ein;=,': Hearing this day, the
Court passed the; f§:1T:'}win§,i
'?he':gu%:$ié:3a*._f€;r ':géf:--:s§égi'a::<}:: is: this wzéi getééian is
wi%1e:h€,j:*":?3§: Sui}»§:é$§:€§Gé' 9%' ?{>2§§e§ Vitia ?<3§i<:s Station is
»§:::;a:.i£'ié§ £52: §:f:3?:-::s:é§2g {E6 balk aazcauné 0f {E25 pe:i§i@§2<::* zgadéi'
Miigégae cs' €§%r;:§::2fi Frfiasdaza i9*"f3'?
j 2; -'??:§ §1*i3{§§i@f2'€§ seaésgéa $333: 5:2 2E.'fi2£}E§3
.:
_ E's.ai:%::a::'gaé§ ?i:;E%ca §Ei;2'x/'ii iiisggilafi dgaiaiasfi 236:' $911 §aa:gh:e:'..
E>r<§:h<:r. Agggrésved by figs. Séiinié, sh: 2: :'e§>;':és2.nt21£%<>:1 i€3 i--?1€3
S::pe:"i:1E:::1de:z: 9%' P<;:»h<:e,, M2mga1<::r:: :0 E'€R':2iSii' ihe:::V...f:;;r:§":§:;>
illegal €usEod}u The Sup€I'in§L€I'1Ci€fli of P(}§i{:€ n<:ithé:..u fizz}?
repiy H01' reieased them from {he cL:'s§t£;d.y ;._There:f<;:f¢, ih§
pétitioner filed :1 habeas cerpus pe»§ii;_i<>n i,n"W;P..N(>;55,!iZ{)}Vi "é3ef{3r.é<
ms Ceurt. This Coum issued the r1<)"*i'i'c.ér;'<\ me
and seughi: siatus; report {ha
dctenues were prodp:c<~:d by the am
respondent wit}; in <:0mmiss;i<3n
of offences 0:' {he Indian Pena} f<_iE1_i'$:LSV}V. %'ep0:'i {fled by the Poiice, Eéabsag ::§r;:.1,_:s:{ av1*ii'V.p€:i:io :i'*a§?:;:sV' <§ié;p@g&{E. <3? 7935 ibis; C{}£l1'[ Q3; 5;»<%.?;{}§ E: Efiflizsn a'§2§ §;:é:fii<:~::€§ 'W63: {:3 {he 5&3 rss;§0r*s:§:%r:*:~E2m%< Ea:
<§§;<~3.:2:i:: Iiéér §ja:;:::%<, 2::::c«:>u:2t, §e§e§§>::<§€n: éssued {he $l::e;:§::eE:_a$:<:1i'é;V:§:"'~.§;: ;i2:';V:§é:xu§:: 2%' éaksié 2E.:§2£}§E i:*;f':>r:':':ing gm: E262"
;§Baé;7::%i:§3a:v--::.é E'";I"G.18E8{is ms; éegn §ET€€Z€§ éfiffifiifid ':33; {ha 2?"
,:':3s:;;*>::~:f:d€r:€.
3% The 431 rsspcmzéént has féied thsz: stazsmené {sf <;bje<::E«:>:;s <::>n£endVing {hen the paiiiioner and her husbanai Abc)<)E:12:.§s:E§:zV:"age hats? care a:riminaEs;. Aboebakkar was involved fig: "mVan'j3 '€asC§' registered in xzarious Pofice Stations. is fu'z'11:c:i"«_cc;t1tericiegifiizii anticipaiing the seizuref1'<3c0x/er}! _::>f_' {he SL016-Q f11{}{!€1}«' f~f{>.I}"}':}'iiE'§'* acceuni in the swim: of his arrest, the bank EECCOBHE of his wife, h;1:s';HbV:rx(>ther-i:1~ law: It is further cQn;e;nde:1 V{h:,f13t_ zxbsconding and is trying Thai is why her bank accouni has been sei;4'€d, '~[] ._ 7 :1. Aigeamsd'€{3::_i;.s;_e,?E'--.§z§§r.am: geiéziatanei submiés aha: 23:3 fsfé/§§3:?.d"'i§1%;E§ h:%%'f3_é§:.:e.i .'n::3.%.is {firm a case €91' seézmse 0%' 23:5 Vbarflx:
<3? :E'i%.':~.. §:3Eé£Vi<§fié:* un&€§ Semen $32 025 3326 CE'.?,{:. 1:«C.T2i§'V':"(I'§'i.'/ii; :;:;§1:§:::':%é £2 iybéigaigargi i%§}{}F: {ha Fsséice ié: shgw {hag {ha $2-'.f§§§§_'§}';, _'$.«'i:§.i'iiAL'I"h iizsy aaazzzzi §§ aiizgah figs; Cifiaififl SEi§;§iC'§{}EE 315' {he VCS:§§7é§3iSS§:3§.. 35 3:3}? $532155, T126 Qffécsr ieeizéfig {he ££C(}1i§Z§ 0:"
_ é.i1;é;::§":%fig 8:6 a<:£::';1.:::ii .<;ub<3:':§*§::2;§s £0 31:: s>2"§cs§ 21:2 shazgc 9? iiée Cf'?
his supeyier, which has sat 69:16 in {he pisses:
have mi: I°€p01'{€d {ha seizure ef the accaunis is {he Msggisératé havingjurisdic:ti{>11e Tha Palm: have not issiied fi€>ii{:é'<.@f-:$ciig:.u'rs,: the pstitianer and afiowésd her {G opsyate {he :ic;c0unt[bS1;_3J:{;€<ct :91 ' execming a band as centemplated uiii:{::f*Se<:tidf:~._E{}'2{i§) the {Zr.P;C¢
5. On the C513?' V§:--and;_ ie3méd'«.HC{_§.Fvhafiepsaring far ihfi respondents subifixits-"'1ehéii"Léhe x_h.§;Vé:'--._C@*fi1p1i€d with an ths requiremenis sf 'iax&%5.?aefé::ié' ;2,;?1'c§.}ifier s§éiZ'ihg the bank aC<:<>un{ sf {he ge§iii<:>nei:« '-
%{}2V'é1§v-.i%:3'C{>§a «sf {:E'§§fi§§EEi,i ?:'<'>a:€é;:§€, §9"?3¢, a;'§§':::2:*§§;5§:_ :E3€_¥}?éE%§:€'*.Qffé£s:' :9 56322:: seriaér; §i§"Q§£§{}?. The sgaié ' gfeviisigjzé is 2:s u:'i%:_';s:=i':
. ;'53;€}:2'.=--- i?s%/'e:* ef Pfiiicg fiffifiéf :32 $€§Z€ seyiaitz 'V_»§3:'f<}§$:*§:}?: {E} ;%:;'y ?:}%éC€ ef§2a::€r may geézfi 35:3; ?';"C3§}€§§:! xx/%:§.c%: 1f§§3}' Ex? aiésgafi er §%§iiS§€€Z;{€§ €33 haw. malice szaiisn :0 §<>rEhw§:h reperi aim seizure :3: aizachrnem ii;--- E3933: s;i<>§e:§, GE' whiésh 21121;»: $6 f<>1m£§ z:n<i:::* '-- C§i"Ci§ETESEE}.I}<:€$ whécfi cfeaie suspicésrz <3?' V' cammissisn cf <>:"fen<:ee (2) Such Police. Officm: if subordinate E0 the"uf'f"i ¢}:;'bi'n.:
charge of a police: station, sha1i1;.i'orth:§xfV§€h"«;jep«i:1":V._:th€:g., " V seizure ta that officer.
{3} Every police 0ffi<;:er 3C:i:1'fg~V..undef" s;;_1b~9::<%t-§.Q:i'V._:{'Ef}W shall forthwith report the --f;«:j {he }¢1§gist1*é%:e having jurisdiction '~.>2/*h.§re:.{?;LE--«.;;::'g§f3err:3r sei;;e$ is such that it cannot be, to the Ceurt or x§;h.é:1?'e, Vsezmvfing proper 21cc0111r1f1s3::§2a§ic-firfor»Q1:1<::g.sto.;iy:j<>f preperty, or where Ilia; :§%')'If§inu¢2é(j' tv1;1;ei31'0pe1*ty in police CL:ét0éVy'{':,1§a$,-' £1155 i'.;e'».gi{:snsideréd necessaiy for {he §uf';:§}§::_ 0:' inveé';:L%ga:Vig§'§:;, may give custody Eheréei' is §:3_€.;::a:Qn Gr: awfizzcuzing 21 head ::.nd:::'i21i<;ing ES si§:'{;u§.L:Ce {%:ie..§2:é3;3::r:jf %>sf<>:?<<: ihsii Ceuré: as am @1321 V-;*€a:'§:':'EAr:3:§ gzzéi ie g};€5:: $fie<:% :0 aha furfi':<:":.:' z::q*dé::*sg of 23:6 3 '*§fj::%:;;.:,j§25a§ {$263 €.§§S§{}?%Ei§ 0'? {is same.
' -'§f§<%$ri<i{%eé {E2221 %?fl':€§"€ ihe §}E'{E§Eiéf'{};" S§€i§Zff(§ Bfléfif "'~s:;%;v--9s::;'ii'{>§z éé} §:ibj€:<:'§ K} sgacdjg gmé 33:21:33 dizcay T €:n§ .é"§ £233 §€:<:s;<;a§: sz:f:i§E<--::é {cs £1126 §®ss;$s3é£;s:a ef gash §:':'1:>p€:fVi;:§; a:zE<;::{3wa abgeni 232$ 2:336 vaiua <3'? s;::<:%'*:
§}E°{}§€f'::§,! iésaaza iévé: Eufififéfi FLE§£§$, :5 may f§:':i:_I%{j:§a. _§g"_.s§:w1é-by 'a;:*:;.:i§:3_' ands? the Qréérs sf :he,' "
'gapzéiiiiiéigzfiéjiéfii <3? "'?«:::~}:%:3 azié -aha §§'::§3%§:3i(:¥*::3§;.'. ., ~Se::i§§:':--3.-- 45? 532$ 3:331}, 33 gzéézfiy ag :::f;»¢;1y N _'praCiiC£:%31t~:§_ apgziy 13$ '%:i3e_:iet_ p:*<::cee;:u1§H{3f __ 75 mg mg Cgizrt in 32:a;"4s $53; k TAPA3 D. »~ (1§99;% :' v635 fz__ 333:3 3 IE"§aE1d3.€{}§'}', The .?{}§§i::?3 O§'fi<:er has 1:0 :'€p<>:'i {ha S$iZUI'€f §::{ 'Ehe Magisirate ané} 22150 gm: neticis ':8 {he petfiioner and a1i.<;».wf §z.:*.§*t;~ i;o operate {he bank account subjem, to executizig 21 b<};1:§'2ar;dcffiaki:;g;' to produce amounts in Court and whit?-f1 required é€<>n:¢':13;;1;iiéc;§ _ in clause (3) of Sactiam E02. Se::v*i;:e o:' '::Q;§y of {b.€'v~'.:£*1'f{§h£bi{€}fj.'V' arder an the person concerned is a1s<>'°n.g2'C'::ssar};." *
9. 1:; Dr.31L45H1f{A§§;FA 5214 T13 05 AMAHARASHTR4 2005:; Bench of Bombay High for the Police to a:0mp§y §ui:~5;eL;ii0ns {EL (2) and (3) 01"
Sscéicm 'fii' find afzer sgeizurs 05' the bank 2iCCOEi§3§.
'% " s§f Li';;~:§V%: *::A,;;:;wA5;i vs. §NSFECT§R $3? Paaggg, éggggéé _{§ijf§E;?S M ggzzg 5:325; L}, 2%; {Egg gfiadras iéigiz. V V' _ CG§iE'£"~~§f§3\gv~..VEiéiaigi";Ehfii fa: the aggiicsizieg {<3 {E26 Seciésgaf 82$ ézisfgzic V::"::;*;;:i::<:§:a,€:Vi§§s are fizai iiie §:'<§g3s:*:é€s swghé $0 '$33 Siéézsé $2' f§{}:{€§; . :3€§;:§;§%§?:% sails}? s;€{::i€r: §*§€:t?;}€:'§i%:§§ 3%" {$2635 $hGa1<§ Eave bear: §%;}z;i::--a:§ {Q Ié E::;:.v:": :~;<>.:':1a3 aexus 'MEE: {ha aéiegad {3§'§'e:i<:e3 whézch is iifgtiizz' iizxsézsiigaéion of the P::;sZ%<:c €):E'ficé3r c<:)ncerne<§. E: has' heid {hat in the case, of freezing sf 3 bank 21s:cQ;1_:;t_';'~--.;h<::.A_1p:)§i::s§ «afficer sheuld do {W8 things; He should 1_:;':fo;;~;:«_ ii'i§?: '<:;_<:='r';<;c.17_fi€:'cV%__ A' Magistrate forihwiih regarding [h€,'§)FOhibi'fi)1':y Ofdef 1::fi--r§A hé s§h<§i;1id'~ also notice: of seizures :0 the :€c:e.:1is:%d zind-:<aHE)\;ai: Ezilgvher E0 operata {he bank ac<:c>u:1€ :jgiib.ject. :01. hvisfhesézxecuting {ha bond undertaking 1:0 preduce the aygfigilntts in Cb0u'r"faS when mquired. i E, §Et":$"vc'E;caV1* £ha__t'€'n_e !3"21ni:V aqcaunt ef the accused or any of his'1':3'i93i_@'i;s §s"§::0p€§§j€? wi:¥:'i'::~:h e mssaning sf Section E82 CFSPBCO am {he §'}{}_i§iVL'a,E 'V{)ffi£§§»f'i.§§"égfliiffifi 0? investigatiicm, saize er pzrahibii {>p€~§t,a:ix:s:'; :2"? :§*:s:: sgéii aaceumfi if susgh asseis Vhavzs diréziti " = fink .g%;9§':E': €35 {?.§,}i}"s,§'§E,i§,?§§{";;"E"{}E éza <>ff€::c::, §s:>2; {ha €i§§§§C2I§{§®§"i 3:? {$363 ;'Elsi;::%i§%3*::,A {Sag §;:§V:i;§«:; Vyaquigasaéazs are $133 $35: §§,'{}§}€E?§§€iS saughi {:0 ha 5;€:§2:'as;,§':3:" §r§:§:é.:_:*7fi'1usi 3:3. :3:§:h<:::* sigier: §'?ET'G§€3i"iji€S GE ihajg shésaid fzzsaie %>€£:2 §@;:nd :32 have gems mama wééh {he aéisgsé Qfffiass "%§gE:i.c_EéE_2 ::::&é.:: §§VéEE~,;T;§géEE§{}i?E «:3? £31: Paééas G§:'Ea::::r ifééféilfifféfiéi '"?%:£ €$ 1::«r{>:>%si<>ns; ef iS€:a;'Ii:"m §{}2 C2: BC mé1¥1{iE2.i€%I'}". f\é:::*e 2z}ie:§;f2::"i:>:2 .- ,,.._.,, 9%' {he p:*{>s;é:€L:ii0n, iha: I216 pr(>p€:'iy bank 23<:c;<;>:mt iss.~::i~ fjfag A' 32:3 <iiscm>s2:'y <13' c0mrnissi:>n of (fiance, no: 3uiff'i<;,ig5m; t{: a':%:ac:
Section 202 01" Cr.P.Ct Fofiawing the p1fOCf3»d_i'.'14Y'€i':V£i;'§Z._pi:f§§?i'{§éi3.,[lflaé1f_'i f Section B02 is m21nda:0r}:. If {he §:x:':l§c:€:= a>£'f7é.;:€'r Whi) sgéigied Zfihé"
bank account is subordinate 0ff'i<:erfifi<:.harge of p<A_)AZiC%2 sizgiien, he shalfi ferthwith I"€p0i'E the s:§_ii:,«u*e :50 hisVLhigi2.§f":}i'i'icer. He shotfld inferm the concerned I\r'.I.a_gis£.rai:: ._f0fihwithi_~~ "regarding zha prohibitory ::)1'cii:if a:}1%i~V' he, §h0iI_Iéi aI§§A..gi*:é"';";i):ice of seizure {(2 accused and Va.!VI0'§v ;1f1Vim,/her..§{}f.'eJpé'r::tebank aceounz subjec: to his/her :*:{.e:cuti'ng":§;3n<fg unde«:f§é'E:.%__ng. it: preduce 'aha asnouni in Cour: as 221:6 whenv.;:e'q:A::re€:» V' E:2,_ {he case, Q26: §{::u§i}'f; :'§:s;:s'{":nd{:n: has as; ..%ma:,:1<::'53;E§; iii {his §;::»: :0 sémw ma: {he §';:2::r:§<; ::€e:€::1::§ rzegigié {he cGmmi§:;s*i§n sf {ha aéiegsé <}ff$:;a:€. if is; *f:j2iés%;£ i:'§%§:§I~§{38§i}§1£§s:?§}§8 haw: €520: éssuéé 3: miiéce £3? aeizme isf} {ha ";::%';:f:¢%.%:_ie%:"§r {<2 sazibée 315: ia :3§é:.:*3,ze: $25 '$323334 3:;:2'.<>:m: sazbjssi is ézef execuiirgg §§<:::1<i zxmiizriaking ta} ;}r<>é';:<:c: the .:1m<:>::ni ii: tbs {::3::z'{.'aL's;.» and when r::qu§re<i. Adnxitizxily, ihe third :2-:;~;p<}::d<::n£ reporied {he S€i}',Uft3 of the béifik ascouni {G the §\/'£agisE:iié%:§ hvzémng juri:~;di«::Ei0n. Thus, it is clear ihai respormvents h&'¢'€"«Q£}i'QC§iTip}i$V(§ xvii}: {he matzdate ceniained in S;:{;_ti<::ns{'-.§A{3';;';». cf .C:t¥',C!--, ' Therefore, {ha dirszciisn :31' {he i'9u§tEi'"'L:§§pondefi'i~.iré'i'riée;a:iigg {he hank a::<:@un: 03' the peati<)n€':*'_§§'~%.1§eg.:ii. _ : L' E3' in the§~vrE;§g1V§%; .V and is: is accordingly V Anr:exu:'€~A d£1E€d 25;4§.2€}1i;v:Vif§§{ié dT' harsh}; quasheii Thia fiféh '§§~'pa§m§t {he ;;:ss:i§§<>;7:e3Vr :<> <:v§€::*a§€ his? bank --::::%{:@unE'é:":_a::c::::fia§:acs éaiéiia iaxa/E :"~T»::s §:<>s;§s. _. , 'A Q ' « . Egg: .