Karnataka High Court
K Venkatesh Dutt vs The Union Of India on 19 March, 2008
112 THE 11I.t_1_- scum or gamarmm,
IIIATE-D THIS THE 1973 DAY OF MARCH _ "
BEFORE
1-rm HOIPBLE MR. Jusncs 3.5.
BETWEEN
Sic Sri '
(fishi. '.
ggea about as % %
N' at *%%,." I-5 ' S:.11"a"s.'=_'£';i,. ~
Blmnkarnpurarml, Rsmh
Baunvanngudi,.. * '
% : Petitiomrr
I I _ _. _: in-" :$1...............
3.1,}... a,J. u1',ru..|.\n..n..u.u:q
1
sum
. 's".";.'.:3.i". : Rfimmant
44 Aahak I-Iarannhalli, Advocate far OBI]
um Criminal Revision Petition is filed under Section
riw -'t<'.'i'i n'.".::-.P.C. tr: it aside the araew data'...
«2t'.t»1«2nn4 passed by the xxx Additional c.c. 8: session
judge, nndw Sp1., Judge for C.B.I cum, Bangalore in
».".-'%pl.£."...'..1.1*I-.:. 85.! 1990 fir .fi'n.....Wri.x-.;,. e.h.e.rsr,a.e .a..r.I;!. 11.; t.i.i_ec.=h_s.-_:gn.a
the petitioner! amused No.4 from the ease.
II A ,\I.
,u2L_vu2uuv'------
..'£!_.;...:..!_!£. 1 94.. a' uu.s-.._s~J__; L 'T 4,-__J_ .
.u-'use Inn at. 'Jun-1 I'n\lIh.o\a
BETWEEN
1. Butt,
8):: K3. Datmtraya,
Rio "I.'hwa", -36.11.
Brunton Road Crowns,
Bangalura-fl 025.
2. Indeazjit Ghorpade.
Sio fi.'i.-"'.Ghu::-rpade, * " '-- 'L
Rio :l14,'.?ih 'E-'MainR 5, V
411* Block, V' ' - :1 _ -
[By Sri. x.m3.a'kng.d;A"Aj%%%'% mi
_Cumal;'Eu1feau cf _IHt"1-veatisigaflon.
: Respondent
- {Bf Advocate fiar CB1)
. " Rwhion Petition is filed under Section
39?-c:r'.,}=.c. pa-nyitlg 1:: set aside order dated. 20-1-2:364
Additional c.c. 8: Sessions judge, and
VS1:11._3. Judge: for C.B.I canes. Bamalore in 8pl.C.C.No.
" .1-5.3.-'1 -1 Arch
mg'-'AI-nu.-gfi 'h A54
'ecu; 1w far fiarfiinfi fi}'1rir"'g'éfi ugpnul. um pati.";ar.a1-a an-.-1 ta
the petitimsra. from trial for lack of cradibh
addmniéagnimtfluminflmchnrgeahaat. 9"/QQWUQ/L'
" ""'¥P"'*'
'Fl:n1-ur.nn1;r!IA';'-'51. 2
§Eh&L
BETWEEN
.@*..G.}£r-la}-.."..la-.£.%--5},
Rio '25;|'8A Housing Colony,
ill-.I»I
H1-up Ow: If 'D |"1nv-um-I-na1'L-nu-Inn-I-I
.I.1..-.| nun; at 'p
MID: " '
um' ¢rxncua.Repbytha" L
f'Va.._A_...'I an-.|.n.n.Jn.nI V -_ ~.
MUIIIIHL HIUIIH U1 as;'.i4I.'U'j'-IJ:%n.UE? LJfl.'
'.---u, --n.-- ---- ------r -- --.-
tnv sr~L CB1}
msrz. in ma -.........--4--- .......~'..-= .
39'? Cr-.P.{3. gaiuie -the order dated. 20-1-2
for fmmif chargeafj'.a@i't:st the petitioners in Spl.
G.C-.N0.315,»§'§19l3.V@.!i_'£}4_@ 91' mg 1 CLO.
Seasior1:..Judg é:,._,Sp1.v; fin' CB1 cues, Bufinlara, and
J!'______ .n__'_I _..;L_
'F
,-- to me zrum mm fir Eaimpmuu 15:1}: fl
against mm in the charge: sheet.
: A; --H
;BE.1WE%" M: %
Kutty,
S",'.p=Ii.S.MuaIIon,
%°R7;*a'%Ea'-'é- Erlbma.
"«H.fi..L. m Siaga. _ _
«Bangalore. : Pbtmnner
i"|-'-In Q1-3 R Pnin
'Ll-'1 I-Illa: arr .|.'wIn'|
£1!
IRTWWIVQ TICCZIQVWI J'
[By Sri.Aehokfiaranahalli.Advooat;e..f0»t'CT3E1"""~:.ii"_';v: ':: f
3-aw &. -101 ¢r.P".G. ::rayi.t"' to eat aaiae er-.e~ -=ee+.w'e
2004 in em, C.C.Ho.8]g}1990;;...ron tl'1e'fl1'._ei7._'t!_Ie
(3.0. as Seuuinna Judge, Sp1;",._ C31
one car quash the petitioner is
_Aj
'
Then. a puma? an we ¢eme%% .- gum, day
t..e Geu.*1., ..HL#.de¥t1\;e;jeVf¢!!et?$i.flg:" '
fin -4:iZir;1,I%'..F:No.321I 2004 Nat-ayanan
Kutqr [A-1] 3 Branch Manager of State
am: "1i:!!:'lia..V c;e1,rz.r~§2ae$12oo4 in mm by K.Ve.n1uI:esh
t aF_F_nAnnI'|ArI
7'}
3:?
:
Es.
E
5
£3
at
9
5
§
i
is
mound. of the cheques so dismounted were
r;1.en_1I;_.r1I1 :.1_t1_a_fI_; of
4 44 'L _...__'...I 4.... Egg'. .r'| ' L
IL!'-I'
In no? pun In Carira mum, 'I..«u..w""uu'i mu
«.Bomba:.r'. After discounting of the cheques whiah were
drawn by A-2 and A-3 on Oriental Bank Amount held by
R0n*Mm~4»W
them" in New Eeihiware with new for comm ' durafitsmtiil
13-@1935 by A-1. '1'hacn tharanfhar they
mmahment to the acmunat of A-2
fwwuzfinu r u 'ivtul man an nn[.-mu C-x'i".ri'€~=3 16 'fifi
came to he returned. Thu s.n.1 g§a the
tramamsion and dhoouniing A-1.
A-1 9.
mvaaiefi aéwfiafi 6?
nanmm' as such an complaint
V331, A-1 Nurnyunnn Kutty. That. in
tlffi 3.-av? sat %;'fi wfian.
._ tigution rt-Mania' ti muulvnmn' ' nt of' othar'
& % and Dalhi. the inveatigauon was handed
m%::.B..$1 on 11-7'-1985. Afmr taking' our man' uigpuan
mum: of Lr11.1Ia;t:l_g,a@x;, it M}:
< 1-, ,2.' ,_,_
fa.-eiarnrtxiafiai was 6. mm amazing ' 1 '"}'fi' i$ an
I
1' liqunr. mack aomracm. Raul Estate and otlnnr allied
bunixreua-. A-2 Veulcnbauh Butt. was the Manngngh W
--
of the firm and A-3 Indrejaet Ghorpade was stamina and partners oflwa Interoorp Aaoociamaa. P1-nagr nlnn nniad Q Ivar ma - lg Hllfiq UJIIHIVT Galflil Zbutfiiollfifi it Q -u--~u_rV-n-. 'c'+"
_g§_ _ ' Ventures vfiomoiidateci. 9. pi:
and A-3 warn the parmers and firm 'V waa also dealing in In ndd1tw' ' n to the saga; that ama-.a=~ as--..a 14 er -.~.=-5311 A--2 thu unit: of iiquar. Enifa Imteroorp. in' of finance for c:ar'r_y1ng' fin. A-5 Krishna now _§:.r:n..i. A-E: assistance for ..._.'l ___..-. I'I.....4_L....n.n.J fl 4...': uan'a.aQ'I.n ii-5 wfifi an: 1..-uuxwrlw. rwwunuanw V of gating' tham finance £1-om n bank and A-2 and A-3 along with A-5 and A-6 . A-4t11ethonMannga'ocfCa.nnrn Bank, Colnba gra--r-~=«i seer-v--r. 9.-4 '4.-.1;-..e ap-t,u'a4.a-:.=d.. t.'.n..=.-.t A-2 -1- 11-3 91' intem rp finuuuinins naqun:en' ' 'mu -tiilcaum.' umnty' Can.araBaukassuredthaaa.i:lfa:xi1ityonaoondi1ionthat fu:1duaho1J1dheInob&linedf::rFi:cedDapI:Iita11dhaJft1}e /QQL;.2uCJLV~----
amrmnt deposited would be pemrittnd for the purpomg of availing the bill discounting facility and V. stated that A-5 and A-6 uomg thair good Q a sum -:1-4'. R-5:5 (1% 5.11.1.1. gut Bank, i§oia"na deposit. A-2 and A-3 as V Auaoomos approached bma totally valued at Ro.25o diamunting :'aoa=:..,=+5.,-. Tha *o=i om...-.2 11.... u:\..;.i.e..r the control tniuantu, "Venture!" ' Cannolidaapad, nufioient deposit mobilised and mm in Dapo- am. A-4 mm-
%1u,:o to avail a bill diucotnntizlg facility .'I....... 'L- -_l.'I .P__3I]J-.. --nu...-I V J, e "Wm wk 'unpaid m V' to Mia Imreatmmts Ventures Conaolldmnd rooygaam. "l'1m amount of the bills should hnvd been mm me. ..%+~...'z-.enm Va.a_«n.tI.1_r¢.an.; (.3921-or_:11in_t_aA was nine umiuar tin cont:-oi of in-i :21': 5-3. If 'is ntauad that A-2 and A-3 anoeptod the said bills but however thaimraufigatian rmmnhdtlmttluz-swan no ranlinntinnof ,Q£wLca'i'r--
the bill axmunt from Invumnento Ventures Comolidntpd. Au u-ucls aflecr some timn annthecr set of V. raised by Mia Inmrcrnp associates as T'IFI'l%"I'V'&'I"I _ 53-:
HIV I-IJv1I'\I-Elna .....:.e-.-.; 39.; Ha "3i"l1 faaiiity for fresh set of seven want itfirias V awiled, The amnuxxt realised V' bills um utilised to whviéhflnwan due in rnaspasact of tha ugyan said extent am-u*:rciim tat: m the $3 3:31: of iuauu pmunnng' ' ' to the a R5350 lakhu was Mill pending Mia handed by A-2 and A- num of 123.40 lakhn aghast Mg: 1.1-51.3 .-..'I-.1 Cafirmlnuum mm '-'aria andai-sat'; m we which was handed by M2 and V 353 aémewm ace-apmd byfi-2. Eveznpecrlzainjngw £1».-.:;% dam ficilitjr was and for and the bank me % *.T...r.!.-nah ...it_!.I.=.11,§,r t_h.e t.x.~_r3.d.i;ir.:»:; we; tAa.a.1_:
Inn-up ,,!I'..#_I _ ..I_.._....__.__' aKtar1t oi" funJ.t"' the nnmmi: Inn' * ni uepuu faacmty would be made mmilables. This fresh bill for 40 lal:1'1awaainnddin'nn1:oRn.2501nkh.uamnuntoova¢'ed under the seven new whichweu.-e pending" due. "1"'nuaV£n_ai1 a sum as 125.290 lakha had an be realised h bills drawn by M! 5 Intoroorp Aoaaciatea. V' K ..e t._I.-I; E-.fl_9_nnnm__,,__ gf 1,111:
mixica Deputy General Manager and from V' the not-r«eaP0nd.ance» $}B%.1%%haa oo- Cnxuoiiflabad Efiiarplias fl aoaeptarlx or from It-1, the Manager of 3.3%.: the bills. The hm: at that sings. It is must the the 'aflh Wm fa:-a'a...fi m 3.3.! $1' 1se.' othenr hand A-Q and A-3 for mnlfi' good of H.290 lakha which was clue by them . fiftlw mmpaymmt of?' + 1 hills, they opened an 1:-. LI», r-..-.a.r.-_n.-.a gr A-.2 m Delhi 'I1 _ _4._..I " a sum oi'Ru.1,fi"'f:,f- ctiwacuun cheque 'flak ems lama, approached IL-1, the Manager of B.B.I and nought for clwqua dfnmuntixg ihcility. A-1 without any 10 authorization and wittwut any sanction for cheque diIcoum:i11g mama discounting facility to A-2 h the prganiaafion 1.-waded by them i.e., ...e-I....1ei.a...... 9.11.6. 1\.-!,h_I I_r_ngIa.It;I;nrr1tn__.., .'.'L.'-...' » or and A-.3 fifx'i----fiE*3 ta d'ncuunt1ng' facility and 15 W /. flum 'V ofRa.3.!5 Cmrea. This to am to me Canarn -I..n1d:u, 3 }:-:..1.:hs, *5.» 91' '.1' -1- 1 km. drawn on I.lf,(;&..V3licti;;§st11'n:ant:5;".' horn' chum" ' tuati and jhy thnm the: remaining amount d1.iaV~3v&&s A-2 and A-3 in 8.E-.I, Q -II'|.A¢uaoIn| .a|.'.|ILJu|n that A-2 an: --a uuuy: mum um ' arrack uni they mm an-ask mi V4 can-ying on buainoas of Mia Imcnroorp . and that they were supplying an-nclc in their
-.s.-$Ig+;1u.u i'\n"uI|fl&U|:'I' 1- WM-.2-.;*m-enfn \.-'es.1'1t1.1..@ C:.Imr.n_...lk1a ed ltifl. in-.5-3 All; It Ln-hr van-mung-n-vnr wr wir- His ' ' who in am' a man' " mm' ' to do humans within the torritory of Karnataka. 'l'h::y did mt hnldanjrparmitnrlicannawhichismandatnzym denlin 11 arraok and without a licence the arraok oannnt be:"--a._oici aithar by wholesale dealer or rata.11' dealer and V' 1m.mtigat1ng agmoyr found out that this K an e.~__a. 1_:;_I: 9:' 4 di;anun:i::;;kta;.«s1iiy and W 5-2 A-3 iii t?"s:r: mane': mm; gun-.n;i'**-"«.. Assam' has are all falm and biilaf A k wares kk mt availablis for 391- "lance the entire time anwunt yuan 1-e1:urnnd 'm .-.'.=2 .12."-..-5'. .'.e3.i i.2£««v£;r1vI.:-n;t.§:.:I.ti.t.=:1, it Q are for a ca' Ra.3.2fl- Enterprises of which the wifis nf'A+:1w'aaApm'1n%rV addition in the name A-2 _ difierant chuacgum to A-5 art! 5113-', '#138! 5;':-fi;»., 1-'; 3:1 firm % dc-.':'..L.-.".a**'--'-* 4- -rm" V a auxmfika-f .00O.r'- during the year 1984 and A-5 has sum of Ra-.'?5,000I-- + Ru..'2,50,0lIlf- and ....m £'._.n.;-.251. B:.a_:.n_.l: Cc.:l_a.ba It in also bill: which were diaoounhad later when swan new bills were ra.inadi?nrdist:ounfi1:qoftlmaua:b:u,A~5n:1dA--6nhn }U3-=--v~co.i+2- 12 approanhed one RSLE mputy (.iIenecra1" ' 'NW at no-e.lung'_b' facility gr the discounting the said am. aha upon that they have bean chargecl uradar _ a1nug_withotharaocu.Iad_pm-sums. in An.' 3.1:. i' '-the Dana 61' um 1"...-6.-*_m_;.1uei=; V facility was to the extent of the 'V amount remained were dhcaumad, an by A-4 to A-
ifi 'r'.u1uuu*""' fifi the new fit of facility. The amount was used. of the due» of the East 'pet ufVys§war1 l.-nt;n- on with regard to the due:
' "'b¢oauae only a sum of Ra.1,005.(- was O1-im1tn1 Bank Delhi, A-1 allowed dsamum; of o -Inn: _._.1 '.1..-
H11". H33 _ .1__ - .1 V :34 4_ an I-".5 ]l!I"1Dfl -""§".l.$7i In J--I"u".L5QI'-.3 u dhoounmd money though was supposed to be sent directly to the Cannra Bank, Calohn Bmnzh A-1 allawad A-2 and §L!ls»uu_o.€t;__
-i'I'lna:nHI':r and nfih'l'H':|III are nnn:u11it'lnd bl? 'I']:B2I!IJ.. 13 A-3toaarryt1x:aaidnu>nuyi11thaformofDemand,T«D_;fiaft Though the: claim of Canara Bank. Colaba K
-..Ia1'1_'..._II*'inr.1 -::.'Irt_ru___rrIn1mIt:«n__.__I.: $1 j_i':t,_ IflA,,...ku...__I.._._ which 13-1 is Managua nan his 'f ,'7:.":""t":"-€'ulb..."':'.v.: ' id cmm. ' . . . I
4."l.'he learned aiizbmithad that it in only an of, a credit *'.............,M'"*:,' ax-.4! '1}.§§,r._Vit.-m.'....'fw':L mt 9......" <.~fi........-M per se. in ':1-3 in 1m' ' huImaua' wntum of A-5 am A-6 pmommea mnbauui:1g'and%%got'a mm of 2.500 lnlthn in and on the basis of the said ' .. _;_n,.:;;.
1.5" .11.. '.1-hanlI.:H|.JI I>'.n...nI'Hl-uv annual 14- In dim ml III I" ""9 . i*.L;.. ..;.._ .1 ..
'lit-|SJu:1I.g§' ,u.Vaj.J.IEu.. um uJ.uuuu.I..I.L.u.5 J.-nuuuugv addit1onn1' built as and when fresh V place and the amnunt received on lzilmly to he realised it can always t.-.1» LP»; sari...-.t,ti:I.g 4.!L.1!.l.l 1.a:1.r_l awn 91.1.91; g no 8' _.A,,4.__!4_J._ J 'I_._ j.'..__.......... uyuam.
5.. On behalf of A-5, it is submitted that he is working an a Chartered Aczcountant. Only bacauua he assisted A-2 )U7.~.uL(1\.;--'*----
14 and A-3 fur avaiflng the bill ciiaoounimg faoiiitar. it besaid that he conspired with A-2 and A-3 fin' x n __fi'l i L'-
of cheating car for oommhainn of any other oz-if K
6.. On behalffi-4, the .. _ V% II! s-....k, :.:-..t,:-;. Bra-....h 1:12,: Lhat B111 cihmnunthzg ihciiiiy' hi!»-.2%a:*1d -3 'tr: 'un-.ur"""' organs' action M! 'filo: the sum was appmvad; G-enmnul Manager and he be:-11:3 or he had to abide by
1..
Q HIJE 1' l-I.'Ci'H*lo-I-l.'\I- Llllluxfuounann no 'cu: -I up -:--------- ------ gffiagifih And 3 A-4I i _g_1u1-I-an no facility' " r has .% fin accused persons; he capacity in the trnmnction in prutallhin efibru no see thatthe entire and mmig is fimnd dust: from A-2 and . " .19 E *2': i" -'f ti" -ram-daamn Pxafifi ':5' t..'~.-M... Cb ' thatlneis nntguflty ofany offin1c:e ntnll. !-in his as 5-1 is 1JEt'.'1i'I'."i'i a11"--muit'u.&'1 ts under" the immfla' 'e impression that the said I'acmt.y"" wquii be summoned, an be summed the said extuended the faniliiy of cheque K A-2 nnr31A-3- and penznitied m t!:Ia1:i L x-m.3.5 Cmraa. It is twat, argaai that t1*1a- .aar.#.'.i_$n a%x:lae.<.'. by the D1'|alD i not by a cnmpetexn' 'V should haw been for pa-unacu1:i.ng A-4. It 'm the ofiiunce a.I.Is.~.-gas. the;
that ii fidi. '"--"---
order to prosecute A-1 uni A-4 mgatrm witness has admitted that it _was the name of A-1 and '-.1..I.a:r'o.'fli'r fhfnn -Inn. aannflnfl wag agflnfl nlnanlfldgv _.1 on 'bant'.Lal1' " of 3-1 that unnctbn in A % m'%A--1 amn haw bean by Chinf General Manager .1113: is accorded by the acting' Chief General he in net campetem'. ts accord sanction and I"
E E Hr ...-. 'nu 'L [I Vi 'if uuauunu Hf """""' 'K-I-Iul-I»U.I. B , al fir. I I flgflfl ._ 16 8"Pe:r mntm, the learned 08380 for the rupon£9m- cm aukuzfitbed um. might be R.S.Pa.i the R Managnr might have approvad the bill & E"'""
; - -I1; _;_ 4-3- biiia; submit tfizmm for co-uuzxt; the bank without there being The kk very fact that Mia whbhvfiilalinxns to be whnhwl-3 daalear Ventures denlema' " in for vanmng"
or dealmg fact by itself would clearly sndicam , ficfi1:nnus' and they ware _ 1.0113.' ihaocinteu and Mia Invu'|:mentu '. 'll'v.."._.5.__-..;_.... >.'iF"IA»._.... '.J'1. A ill'; 44. r"l*l!'+fI}.i;..-!,J:'I:.'v£-_!..«5J£.4 unuulml u.:I.I.u. l:Iu.,ru axunnuuuuus usug €'_IIna.1.-I-'Iru3aa.-yuan «uh: ramp I"I'Iu_A 1''; 'CE?
k % Z of bill discounting. He also poinmd out omarxisatioln are unclear the control of A-2 ;ég'§~iC,}.n_fi_.-e¢mh4a_r.;i;fl,.I¢s3,rrajs¢mabi.B_na;1do;;thg _ ,4 __;I 4_1__ fimyulaimio have an iaflifi. "i"rnm'"' is W tzranaacrtixan at all bcstween the two organisations and merely bacau.nmfl1eduastnCannraBnnk,Co1ahabrarIchiumade 1?
gnarl that wewuld not absolve the liability of A-2, A-3 arflfl-4 nfhaving clleabud the bank. The fistrthar H and A-3 approaching SE1 of which A-1 wash K
-.-.:~:.:.I.: u,....-. E mu mug _....';-..'IV '_ mnnegr to he reaiisad unfier aairi éifificjiiéi 1o:uwmg' -- fully Well that the M kk am ftltthfif lcnowitg cheque dhcourufing 05505 or t}... bin ml3.:n;uu-\11:fi;$;u1"ar#:._1iT-'u'I:_ruI'I:«:<'¢I~gr§n'i;ruL-;§:I!;'\}';.i'£¢"!.....'h.1 wifh -t 1;-_!_ so an» 'Iii-Ill-Q I-av Inna short '.".11..1ii7:x8.tIi.t_'_.'I1'?A?|.A withdraw the money and made gnnd't*_1y'a3 Bank, Golnba Branch, _ has been apulnun to by the LL - .:.um-u-a-&J.uu.r|.-InI.:..un at an tifia ef n.Ivvuu5u.u.u.1. 'F1-.9 tionu as found in tha complfi ' and V flan 'c-film proeecrution since prim». rm: diaolowa wan tnlnan and further process was ____I __ '._......4. 4.'..-
:fLiac1ucausuf1"1Ifia<r1t tum accused persons. the accused persona camnot seal:
/'VL{)n_9u.r\L]',I.-'v'-------v' 13 disohabg-9 and they am liable to be charged for tire oiimpm sorwtxaaxiaugrumnduaax folhwirm decision:
1. AIR 1931 BC 151-153:' _' V _ Pam--5 and 9 of the of mtxtixznn hf a Commitmg that even as a matter of m13i"3m:2,r._-5' with than
2. 1994 A1R.s}cw W-Aams.sos1;
P.a_rfi5 §fI3 filwrly spank: that an ufiunoa of mac:-as nuupicioxz and uamninaa or nrennta-uppurinad bym3am'.evndm1c' e .. '~ ''-on- o 4 (1 an i'?I*.-.Ifi page -*-'u.:'3i--11:-.1:
._ of judgmant. clearly usmtas that merely bacausa ' accused was inchmue or hand of section of the hrrancth were fraud wan allaged in he cammithad cannot be sustainacl.
QL.Qswx=-J\L'''--~ 4%: JLIE 19!.-'£4 1086-1090:
(IE *..«:ia 153' Pan;-1; afthua discusses that there ulatzacrial showing oonnaotinn between alleged and not done pumuaul; to that cunnpiraogr. H H . .fiI"R 1'??? Féfi page 3313-33:22: Pam 15, 15,. :21 and 22 crm'ana' ' I -::::r1n.pi1-any shall a'-'V1'1"E~.';1rm:In-' and ' winch' = ' in lug» ii? ' V' units to znoq 1} W451: L % 'Pam 6?
~43 -1 --_§:- .-.4. '-2... ' ...-......'I'l..-.-.5... . Act:
5'73-578:
of a public servant; and dinhonaat i:1nét1fia':;'a:ii1 the art of the public auarvant must be 11-. in clear in para 17 at the mam: that must be an dishmuxut i'nten1:i:m%on the part of a ' servant w'h1ch' ' is frm far :33 ifliflfiiiiii ii-"'I.'I his-:1 far at'-.=-raw 'u':I'u1'I.fi;" Jul-' -I-'Ina '§u|nnnauI'¢'A\ .l um rzvvuuuw "'rr""" ' "
'II WIWFII Ko /Q.QD.U\cLYL|«"-----
20 cormznitbad an afihnice, tha chargegi gxuundlmn, which in the same 13110 ground for flaming _ %
9. AIR 1m so Page Farm 7 of allowing the an abuse of the prooaa§__-91' ought to be
10.
1i;1n-it' gf .._ _ -_'_1, 91;; w11t3'.t_l1I3r or n _!_)1'i1I1fl.- cage t the amused has been made out. % m== page 219--236:
A 17 of the judgment dhouasw that the Session:
[ mgiuxiwe. is bound to discharge um accused ifha oonaidara that there is no sufficient ground for proceeding against the amused.
12. 199613) Crime pages 85-92:
1-u.r1 :.1....L= r'.'».g.'.fi..GE.' 21 Para.» 9 and 12 of the judgment are clear standard of proof adhored to at final stage applied. Eaneroise in to find out _ new agamt aocuaaad has baen 1j.nael¢-..ou=t}. V' oh_iec~.t is to variable the Court fin' numuaw 'ho pressed in coruiugt = L3, AER 2553:
-Eincumaniu r:':_xf:rV§;éi.iri6':i[f uuuwu " 1.1.0
1..-I mrmu.a.*a*.3x:n.
14. 199+ % .1, % A L may = A
15. A-.1!1=:.2r:::;~e Section 19 riw 3 of :t5. jg-gm 339:
miiia in an: uuuzqguux u I'5mH :1.
*1l]*. Ihawganxrthmughflzemnmrialpauduoad bythe ._n.r_i. __-:u_>:¢1;a:0nr'e-
---. L: 'an--IL'-an-nun-Jung'-n|I|I-- 1 1 Zj .1.
- L ft} L. 1....-= wdownintheabosnarefea~redcaaeo. asregardnaaoordm of sanction in prosecute A-1 and A-4 sanction is accorded by )nQw«.cu$u--
22 a highaur authority to puroaecute A-4. Thua the same.-'ices not pmjudim the -case out the ancunad aamth :1 to proaecutn A-1 is issued 10)' mm M ortier. its cf prosecution. that order ~1s;nJ;f extent that run fresh uaxrgtinn and A-4 on "W Jul. "Vb 'Ia-51$' an an mm laid t_l_|!_!|'§I_'Ifi Ila'! PIT T Hon' 'rbia sum was ww 13m, 1 1:01:21 tmtmg to prosecute A-1 and A-4 uamciam which claims to be ' 1-.:'._-'I...-.1}-_a...n 4. an] I.' In Tunma 'Ina-thin-An "Will {'13 .
U1. lfiufif alull. Lido u..I.vu vuuuau.-u-n can;¢m1agga,%a¢a%u;. ' who claim an be V did not even possess licence for ~uundmg' attack. This an by itsetf wuuld clearly ~:._s.-;.. 1:.n_m flfltjouwn 'II' .I_ 'I_...___..
" 'my in.-'ifs as-iaciififi aiifi mfu 1nvw"""""'r.n;uu'1.i 1' Vearxturvaa Cnranaoli-dated and Min fihakthiman anly for the pinpmaufdaaatingthebankbyaubmitfing filuabcih and )v_,£Uvxc;_:\.l/~_ 23 avajlim facility of bill discounting' . E also pointeni----.._¢ut that H13. the three are under the V. and A-3. On the ow hand they raise the _ ' 1.;
"t br:'"us7v"aafi the» because the am to camm kk goua mat would not and a-4 of having aheabad ma of A-2 vn n-nfl &..1'«1 .. ., ....,..,,V 3*" tl'._;: m:_n_al.,;_:rr with" "' sewn that tnsre" " Wii mnney taaiba said chequea in deposit and III a.-I:0n"n"|.'£ by fhfi ::
B aIl"1'Ennn J.vn.\|'uru.avvv I-
-1 __ fac1hty' ' appmaclzud' ' A-1 with tin %3'.5 crates and avaflecl thn facility within a %'%&'}§%%yy%g:¢ams1Luafian in quick mama; witlidrew tha money and
1.:he%_.ey 13.1;-t.a tr; C.'2.a_.n_an_ra .B~a_n_l.:, Calgba. I_- 1.1....
""VB.i:im'bay', mad 'r1an*" 'fiaaI1""' sfui'mu*-- tr: uy mu wilznmem eexamjned at the times: of invmtigatlnn. The trnxnaction in queufinn renraak that A-2 and A-3 haw three" orgafi atiu-no' anti with a plea that ans-Jana supplied goods and raised bills, tho other: h the: bflh and have availed and nun ' _= ' .-«.10-':'..';ap .__ __..'l.. I'- ....._,,......... Brawn Tuallagw with the -xxariq" faf-V " mm.-.:.t' that-e busing much fac:Lh"1.y withdrew goods ' kk the mmmy due 11:: "or which A-4 Wm the facility ....... . -..m T. ._;':.,;;.-; sh... 5;-__.I.:, (2-ohbs.
Bunch 'manngor' 5-4 in and than thecreafim- permit 01113; on the ground __thnt he cannnt wgle out of the 1- ..: n 1..
~uu.uiaan.yI..ri'5. fifiu '::.o'U1l.l.-i3.l..lu|. tuat Bl-Ls...-. .|-\.nuu|.-Daplltli 1'-la. §h;yl'I.I-lg: "gag Ila! WW W CID 5,: d A-2 and A-3 to avail the % abcmufi:ag £s¢¢1u13r. As far as: A-1 the Manager of 3.3.1. it that he has eaztendad chaqtw discount facility 1 'ngjitl.-111:1.-gs 12¢; on Lot; name 4.1....
fim complicity cf :1-1 in iha IT:fi'fi"fi'1iiii.)n"' fif mu woflemua. A-1 though claims that the eheque diwountina facilitywau a.nnctianadb5rtha1aca1HendOfice, thefactha ).JLD.u~.(--L>-]""' 25 having mtaimcl the cheques which he permitted ta 'be discounted and having not forwarded the same H for emaahment to Oriuntal Bank, Q mmn..mTmigg in co:n:rm1:iam'on of '6Vfl'?er:
- :u...1 -4.
is-5» r.'-L-6 -fiflfs fiarwerfiafi it/'fii1t.1u1 A-3 mi: aIs'ntnnne of A--5 of kk availing bill ::11wounung A-2 and A-3 for mnhilising the in Canara E-.........r-Ir, u'.';¢l.ah..a 1; -§t.:.d'9ii*I'pa.1f:é¢1 Lhat 9; ;nm___ {sf
--I--_ only A-6 is that he has received k%%§£%%k12s:5;noo;~, Rs.'2,50,DODf- and _vRu.1,z&'f;§30§]f~ gfihngénnnm are made by
2 -mn._''..... .;i-...:.4.
-- ..l. LE3)' « simzu *'t..fl1*jr haw .".=5 v."--.... is 1.1-.
|_;"
tn have caiiectad the pmammm' anti :3 V' aunh there is no mataerial as against A-5 and having rendered aervioau being Charlarad <an'.I1tJedI ML'-La 0- ..I 1-, , -1", ,, ,,__;_-_ ____.1___..._1 L..- 4.I_.____ DI' aufln Inf IIEHUTVKEH I'BIIJfll'K. Dy HEIR- 4Aanucl1.itoannotbeheldthattheyareinuolxredix1the eounnia-sionafanyafiaru:e.A.sauchthamnterialonrecord 25 in d.¢f'1nitmt to hoid that they' are Bahia fbr than OITQIKBGBV __for which they are charged. Since A-5 in case am against him is abated. A3 far as I.si_.'t.;_I:e 't_hnE:£L'§ ans 1*:-vfi would 'be atititied fir in ii" "}'1ai'g-e'.--.. B"t.. .a.:uw-:'-V-at, fir':
regards .&«1 tan A-4 since ma A thattltuare am a1.1fli¢'lxan1:' again' t thm, the trial Court tha
-u.--
apflcaflnn -2 A-21 %Ls_.,'__4_: A-:5 is 111.1111: 1:: 'me mt. rvfi:':aé"- cf a':.m..-3-'----a. Hawmm-.<_:at 'ha notinocl that the inoidant has ' 1935, . tardy mural" rjgaunn to film 3 chargauhaet against I +'I...;.. ' ' -
'.I-[.15 ELK?"
4, '}':V5i'W'I-II-J." wulvu fimnad as apinst the accused paruuns. H 'V IV am is found. frmn the records that than are ' exanm1ed' by the 1r1veu' tigating ofioar in the Q 21 years old. as such the same hi 'Eh givrzn. I-n"' 'n.y fix. a.l.:n..u.u. «an mrlgx date. Heme. the followim:
'--"*' '" -"-""' 'ea fl3:w'a-u-z'. fi at ?L&mcu5»L, 2'?
EH C:r1.R.P.No.11'H' 200-1 filed by A-4 and Q by -Qfi,."'1 c:r1.::e.p.nn.2e5;2uo4 avnak nag .. - -: .. tan 'II'... wanna n1...:|4*:I... -._. 1.. ...»..1'|".» ' . Cl"i..l.'E..l'. nu.%: £U'U'T 1 u by 1!;-5 In»-xng:.l9"v"v'fis'i.'; H6 is aimxmgaa of the charges bail kk bond furnished by him %.%m-.%ma1%com in dn~actad' , to with the same W sax