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Karnataka High Court

Sri John Fernandez vs Ravindra Kumar Bhatnagar on 11 February, 2011

Author: V.Jagannathan

Bench: V.Jagannathan

IN '.I'ir£E IEECEH COUIQ3' OF KAI~1'.NA'§f.AKA A71.' £i3£\NC§ALORE§ I)ated:TTustlu21}")day<fi'Februaryf2O11,x:H W BEFORE THE HONBLE E\:'IR.JUS'I'ICE v.JAGANm'r§5;r.;§. 'A T M' cRL.p.No.994/2(::'1: ':i;*wa CRL.P.Nos.995 to 1CaO1;%f'f::<:;1 B I,*-ET'.-'\/' E EN :

SR1 JOHN FERNANDEZ.
S/O LA'i['§?3 Mr 'I?LAVZAE$€ __F'E_RNAN1")VI€Z:T , AG-ED ABOUT 42 YEARS', ~R--,xG LNO3 3'; ' H.A{}D1N ROAD, £3ANGA1,oR£::. i _
-- ' ', I>I::'1:'moN:«:R (COMMON) (83; Sri YASHODAR" :~3:»»11«:*3it*Y, "miixf. ' 'FOR M/3 AcAm:;:,Aw' (ii-i'AE'ériF'.RS.} AND: 1 n\r /"\T'|'f Ta :'\r\ A'. .4. ".. l s 1 IN LI(L.1".J\2L'3.&5.'.:it'.V+ {U 1..1JU 1.,-'AU1 1 . . «_ 1. ~-iR2-vv':NDI<A'1~m3\%1AR B1>1;m\1AGAR, " S 1,}1:;'1': V K BHA'E'NAGAR, A " ~ _ m.;'13:§>';4xI3Qu'£' 44 YEARS, ;=,Is:A1,&*T:<:A:.. I_NVI%1S'I'}VIE$N'.1'PVIT, 11111. '-.,N<:§;7:3--,.. K}2i$1--aNA LRDE IAYOUT. KA:::iT1"1»::-:1: NAQAR, E\/1ARA'£'I--MEMIALLZ r>0s'r. {-31%-NGAI',ORE£.
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2% RESPON r_>1:m.' IN cr«2L..I>.N:>.9<;_n3,Z' _ _ 'E"I~~1.ESE cramvs 1*-"I.LE3I.) L3/s.48_V2A,Vc_:a13.C' '§i~':<*;ii{:s>J{:. '£'{) s£«:'1' ASIIDE, ix':--41%: ORDER :gmf:::j ;, ":._.:2'1.20_: _ T T C.CK.i\E(3s.32826/O8. 3262?'/Q8, 2*;*<:1_z:£z$/07' 30964/06, 31029/O6. 3'j.s:;5'2.gL/08"'- R"s:sI9};:c*:'IV'£«:1,Y. ON Ti:--1:2 FELE xix g§1)i)1,."f§cMM, MAYOHALL,I3ANGAL0'1%£%;, THESE I>I«:fI*1TI01\I_s_ 'c_Q:é2{_i:\fG RG12 ORDERS '1';-{Is DAY'. T1-If}:«f§QURTi MA{_fj1:%: '1i1%i1if'féQ7:,1;':;i2vI1\;'G :
fi_ea:.'(i. V1V3'é;«'ti'*é:i'<ifm:2jf"wss *::0'Lmse1 in respect of the :::ha1}€ngef"~1;_Q"t}f1c§"Qfdé3r trial court and the trial c:o1n§1::"vI1'ad the app1i.c:af:.i0n flied by this T§3¢:v(§'1Z»i_iv'vi(31,1»:(iA1T'IJWS..311 1'/w 91 of Cr.P.C.

2... pei":;i'é:i0:_1e.r iii the: crompiaixlaxxt before i:1*'1:1} 'c:011rt4 13/ S 138 of the N.I. Act: pm(:eedin_gs ";z.:":.<;I %1}1»:% m.:ai'.'z<»3r" had ;:ea.<::heci the ssteage Gf arg:.amem.s _H;_2,:%*:d it '$53.5.-3 231$. that: p<>i:":f.. wf 's.imr:%., 't;h€: peti"E.ii>n:::r fiirsd fiiéi', ;2:g3p§i<:%2?;::i{.m u_,/25:; 31:} :',:'w Q'; G?' {§':".'§3.{E $€€;'EKiI1§; {K \.

(:e1'i;az'n c10c:u_ment.s to be p£'O€i1,.1C€3d 1"eIaE.ingg to the .1'e$p<}:3der1'£;'s b1.zsim::$ss p'r£3131ises.

3. L€::1F'I1t3d J11<:ig§e of the triai (7QLi:.:'t. "2i.ft'<§r*"v c<_mside}'i11g the applzictatkm fi1r::c_!.,..3.z1' i.h_:~5 tliac evidence on i'E?C(}.1'C1. absenfcd théajt, €§%her1TTi.hé hack 8.dI11iU'.€'d the is$uaV:1s::_<3:"~w..V_0f 'c':hVeq1._:VeV ~a'{:S}(} s£gnat.u1'e on it, ihgzre 314%-mé1ins"--~.._r1ot:h'ing,. fair the c<)n1p121mar3t. than to" €'3'3'1:_ti}'u€","' case on the evidelace as scopf: c>f"'s.e:c:ti{3~tj'--..13819f the N.I.ACt is very 1'I1LI.(';i§ 1V'ir:ii~{:c.--:1d_ Vets---..__regafd':s_' the pmof of legally {:1/1ibrC:_eahie debt'-. .» _ é ' %

4. it is' 0"1": i:.hé'-afcaresaié reasozurzg, learned trial jud CiixS311}ViSSt3(i the appiicration. '« F{?1_X'iI1§§ §._{()I1f-3 t.hr<}'uggh the I"tE&1SOI1$ eisssigned u.'t?;<.i.2'1}=.' (r0ur'i;, part.i(:u1az'3y at para.8 of the in1;fie;gi:1g2d orcier, I do 1103.: any 9170:' being ?::(§r";.*;.1'x1§i,.1:rs3{i 135;' the Eearneii Judge in :"ejet<:i:i11g the V;;§>;3Eic::ait,;i<3:'§ fiizgieifil %}y '£:h§é {':::»m;}1ai:'1z1m:' ¢-.

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6. T116: pet.ii:£(>I1$ l.acI~: merfif said they are di$II1i$$E?€iK E~{t)xw3.ve:', it is macie e;t'1<3ar that 'i:Ifi1e disrnisaal of the. pef:ii'.:ic3n-55 shall not: a.i'"f<;éci:1'i t:};3.¢H_cj:21.s§'€: <;f the p<-:tit:i.e'ne1' in the trial. <it0m'i;, on 111$';-i;$.v *-.'}'}1e:' petiimmer is: 3.130 at liberty to 173136"the'zpr~Es1.;':1<£.pt:iG1i avail.ab'le to him under t}1c3N.1.A(:t,--,