Karnataka High Court
M/S Vadiraja Gas Agency vs M/S Housing Colony Development ... on 20 January, 2012
" TV Eazbberjafigg 6 6} Afiar hearing? bath sidss, _:jE*:'€:
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'S'<~;ni.0>:jV counsel in this regard Seught fir: the de<:i3ian 0f the divisien Bench :<i§§:::rfié<i 1::" '!_§8Q€2} KL} Short Nates, Page 3, E5 e32;_:se»é%" «S.€_$.t€ Vs. Biaiaji Sambfzaji {C:*£eA. 266 A Q'§gj';*3:1'~::;i§'sz?,92.1 980) and alsa 1m 2004 Kai' I538 .' A Vs, Stage sf Karrtatakafé E8} in {E39 f§:'s--:€: Q? the §€e::isi{>r::s miéeé 0:}, its '§:é5i$i»:;>z: Eem/::i2 G? ':,'i:i;3 {§.<}tL::°: asazisééa ::7:<'2:':s;i§€§'§::g éiiséés agsyseaé §%;i3<:i Séaéz/4:? %.,::1§::::° Sssiiiisszz 3?? £3? CV1°.?,C. s%{3::":§§;i§::i:<":§;.2§ §V:2es,<ia>{;22::<::¢* :3? i'.%3,«f';':'i"§§.€;'7§"i{7*'$/./ hsiizgi 'ihaé; iiés: Z0 mqzziry 0: c:A;iE1€r pm<:e::=.«:ii:':gs u::;1€r_ '£21".1Vis €3,0<i€," the Gpimsn <31' 'i:hai, C<3ur:,"é1 'Eé';i}\1:§€3'ifji:S{i§¢:.§£:...{2?;§E§ bé3€::_* Gccasiaraed thereby. .
21) Thus? fr<:i:n,_th§*5 afo:-*c;;3aidA two Sections, it is clear that ever: wiasn framé 5: Charge 81" if t;her€ . '§01n§§VV' in framing charge, {Hiding er Qrder Cf a as invalid :10: it can ha reve£'":» €é :_:::>:* Qf appéah uniesg in the Spi':f1iOI'; {3§fi'§€WCfL§Vi§f.?£ appeal 3 faiiurs ofgustécé in fact '%%::*§?s:s*1: {§:5igs§3fie§.._ihsreby.
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resifientizii eiiee is betxveez2.._§$i§. M.S,_\i'§juaj§*e{'E:{i'§:":e;r, the husband ef the e0m§>1.ei11aen-t~--:;ff§d ae:e:teeci.e§Ex.P1§ is predueed by ihe marked in her €ViC1€1'1C€. Irftfiezj complainant, as PWQE .Teve:::ijigefefe 'presentatien of the ehe::;},:_e_s, had executed an agree.me.nt "e_gI*eemen: had been executed in the na§ee_' :;f_h'e: She has identified the said agggfeemene as She has further stateé ihaéi the flf:..:§vd ieeggéefi the eheqfiges eariier and Eater sake the eiie insieafi sf I§EO§E€}--' eeveeeé e:}1ée;€j"f§:ae3eheguee anei eiaeing see tee aeetueefi ezeeeuieé ..:«:;;,e1eL She eas fefiher siated thee :32 exme 3 " ":.e§;:'er:<:e E333 been mefie E9 éhe eheegzzee 31:: egueeiéee smfi __?}e's,e:' she ieexim, em tihe:~e is me proper eéeezzizzeeie eeréaieieg %;'<: 'ihe eiies: erzfi i%1eref0:"e., é/he}? {}§".'&}i§r' :::e::2eeEEes:§ *;:;%:»e e;§:§%e:::e%:1%/. ha::f+; fgezeréhévr szguzéeié E'§127z§l,, 2:131 2,8 ezzfaxwzsa {E25 §g.§::1e:z': zzzzéaer the :.:heq:.,:es.__-'*§The:*i:'f{2--r%;'. my {':83'1S§§é':§Z'€:d agizziszz, {he i:f¥.a3.,_C§::_~:*§ésf§:2é::iii$diii' » 1 imiéing tirzaé: the mmpiainaszf, 33.933 ;?§9T£:'TVa:i:%.i§'er:i' 12:4 §%:=€:é%:é:§i the cheques fer e::ca$hr::§é.:§%;~..gvr;dA'ih$ dié§1 0ié__ér»»Qf'§§:hesi>. L' cheques has net }i'f.;?.$¥.1;fi'1£IE3£ZV§A;,-'-1'-?*';:},-"1:h€.,_'a€£fii$%E'7(§ gztisrnrrziiiizzg effence under Seaiisfi 93:5 27} sf belaw acqzziiting the is the fagts and gggnat be {armed as gzerverse <33' 3:51" 11$ §:':fi:*mii;}; in iha findings :j€g:§;:'é€d .. iégrzzeci Esziagisiratfi, £}1€:'€f{};'€g it daes 'gziéi ixzieifarence E3: ihis Caurt. In View sf the . :§,_'_Qr:,§;s:: :{2i§3{:i§g3:§i§:*2¥ %:§::e apprais 3:3 é§s::1iss&d§ §{i3R*