Smt Jayamma vs The State Of Karnataka on 3 November, 2009

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Karnataka High Court

Smt Jayamma vs The State Of Karnataka on 3 November, 2009

'M mw.mwqmwmwmwwmm'g\%mm©9§WmW x3; ' ' IN THE HEGH Cwm Q?" KARNATAKA A"? §&:xsGA'§;é';>;p;5 mma 'WES THE 3&9 am' 0? %'\§G'=..»f'E§"~'EEE:.§7l'.~«.i»3';_Q':"2_"_;§ .I' EEFGRE rag I-ION'B£.,E MR,JUS?i'{fE" §?ﬁ wgs " ' _ CRIMINIAL Rsvrsroist psrfrziﬁxv N0.%5S?;?2o@_g V ﬁetweem:

Smt. Jayamma, Ageﬁ about 57 yearg, V f ﬁfe Eate Swdamma, W/0 ME E)ev££<ar.i_Vy}3ppsa, _ A f\§o.S, IE Cro£:.s, ?r§'as¢;ax.*e:::_i"w.£_ara__«--L;%§youit, Nagashetﬁ ham, Lé'x.m a7rﬁ'm5a V-1.,&syo'~;ﬁ:; Bangalore '=<.v§6ii3;.,Q 9q_ «.. ~ Wtitioner. (By Sri Krfshnarfgu rt._hy' ' "

And :

1 " '"~:",%; e{' gfsgée .é<a;V%:e::,:a:<a, ££e;':_:t<'i.V Séajte E3':g_b'_§.§<: Pragemtozg. H i g {*3 .C'e.:;3't iE3Q§;'%v~:'§__E F's'§}S , Q '--.., .8anga%<;_;'e ~3.S6§G:~_.f}jG1£ {V2 nR.a.;dha;V'"Ramana§a§, f+%g7':'§::? ~ab5;«;t 52 yearg, ¥ﬁ£,;{£¢'§%amana§ah, E :

MA' 29s:wzmrsmwmw«mmm.mmW,mmM....._........ .. . / W 3 Sr; Ramanaiah, Ageé absut 5? years.

4 Sri Ravéshaniaar, Aged abeut 31 yaarg, $50 Ramamaiah' R2 to R4 are {fa No.2, 13' F-v§Qa:*_', ~ 24*" Main; JP Nagar 2%? _Phas&----,, . . _ g - aangaiare W 368 M8; V , Re~;<f;:jg'<;.>r>:§"en?:$."~ gm Sri Sathésh 2. air}; ;~:cG§._%f¢=»r._R1_ Sr? G? 82.;Emmar::3_ﬁ~~A/§,;"A¢y§..4.E3E'=.R3) "Fhig C;n":'ré:%f§'aai R;=evi:»;i€;?r': Patii-ii0~:*2._.§.$ filed under Section 39? reammtn 4:150: cr;.s:a<:, ;3.§*a§?Evng to set aside the arder éated 11i6.2€3'Q.9. ;:5'ass5e"€i'j»Lby'--the"ZEVAddl. CM!'/E, Bangalere, in PCP,__VF33<:§';V16§i3@Z!{3Q'?__Var*s=;i....iIhE'§ apgiication med by the §etétEb§zer"s*::u;i.3g bé'fVa5EfQiiv.ed as prayed for, etc. "még. C:"i;mEr§a§"-Réasisien Petition coming an fer Adm£ssE¥r:>:f:_ this éiayV,A.t§:e:"§2ourt maﬁa the feiiowérzg: RDER .,Vf_s;.§ﬁ%:V¥57"~rgv§s&a:n ﬂied under Seitien 3%? $3? ﬂea Crxﬁﬁ, " rié.'a+géV§Vr':§§--€E"L:i:h§;:?z:Vﬁrder dated l1.6.2§O§ pagsed 53? tide iearneﬁ C_%2.f§':~:>sf 'é'%'iéei :'§pa§EEa:"': §=»'§ag§§Erate §E£E'§Q§'§EE"E§ Ea be in exestise xé§§*§'_?A§S Véamggrg zmﬁer Sectéan 2&3 sf Crﬁéjg '\ "k -. __:' ,- "31 ; V

2. ?ei:£%:Ee:3n is msswd fm" aémissisn aftar F%<§'E§C@ $9 the regpmzéents.

3, Heard the Eeamed Co:mse§ as aE.:Sc>Cf_i;%r§Vé V' Ccrurt Gevemmerzt Pieader S::é A Sé£h§_Sé'*:_ ~é%;..ATV:"'§::;;j§?..iﬁﬁa referred to the cantextuai facts; v~;?§%2.§§:%*;.V_r;e\2ea '§s;A:A1' * " V' . Que Srr:t:.SidGamma a..'<:~;':s:4:f%g3§;a_Vi:?ni: urzﬁer Sectiars 20$ Cr:P,C,v "4$.%§':;'f'_0_r"é$L "3'--Li'!\f5§'dMilena: Magistrate seeking gresecutfon 1:3?' 4 herein fer effences s.,é;::~:§'asf%4'"a3, 405, 439%, 420, 5G6--8v,__ that the accused and she éizfe famify and are praximately related;"T§f§eVVaVéia::_;§'§§§'(3' aiorzg with her husband--~the se..r:;Lf>;nVdL'~ aacunisie-déVv_§:1dé.uced her ta take part in seaserai V ss.:%f;en3ve'$ as5S-;s_r§:2g gaed fmamtiaé returns. $516 referred to 'i:'§é§"2.'bij'g§Vé€_§5$T:= :*§;;$2 by them is"; the name and Siyie GE 'M/$ u§é"V<.g@i:*;":£"~"ar:*:"2s ﬁvtg Ltd.' am persuaded her En azjcagting "':.%'ae.&pr"é'p<:;>$Ei:%{;§"§ 2:9 gzérshase a gioi. ﬁeiéevéng them in geﬁd 'f$§:§"é, she paéa the sgie gréce in acknawieégemem: 9? E: the 'V "assuseﬁ execuzeé ﬁeséumenis if': her faazaur gurparteé ti} be the deeé at seiet ?E't$E"€aftEt', tttey fetéee to éeiteer eesseeeéer: at the pteeerty eeé eise feiéed te temp'!-ete the etfeged project. when she itteteted en ttse eQtttﬁ;3:§et4§tj'et:ti"-.ef the ereject and far deiivety et" ptzyeicet e<::':"«;*'.i$.~{es.:"~,fier..V§rV*:t',"--'%tt§_eyu' evaeed en me pretext et the:'e'th'et'. W ' aiteeey patted wétt: R53 éakbs ee»A:'e§2E:i§ettCedt"ttetze the-:p@e:$S¢V beck maintained by her'. aecu.s;ed._j'§§teée,; i""'e'md Centsived with the GE?Ft3.§aCCLt'Sédi3'2""15"'{_§3r'€a't'¢§"z'F.§::t§"f'Ie!" ef dire consequencee ene in ftétthe"t-aswéee _{;tfV'--€f_0ft*&f3f3Oi3 mtentiett te defraud her, ueieti Eevtvtalteged that they induiged it?seve:*e3!'..__e:ctsj~ta"«s_ti'3f;~¥'d.t;e. her as aiso to defraud her' ":.,_AQ1.:o'Tt;n¢Q' 'tfsevetett/:_:"E~nstanc:es which fortiﬁed her ap;3:"et2e'tte;§c§:':.vtti'e.tteer* Etseif is in danger ene there is me her;-ee at reeetse'«t3:__e_f_the amount ette eerted with, she was »Vleeforet'«.tt*:e'=Eeerned Eurtedietienet Megéstrate seeking '~g;teeee§:.tté%'e§t: Vtzf' ttie eectzeee, 'H4;__.t' "ttte Euriedtetéeneé Magistrate en reeetet at the 'eett€eEetet refetree it te the ﬁurteeéetéeeei eetéee fer .. ftzvestieetien end te teeert}, as eeen ttem the eteer eeted 3§,1Q.29Q?a Tm }LEE"§S§E€:€§G§'"E&{ ﬁaéice Gfféaar £'€§§S_E".§§'€§ a Cempiaént in Crime N049?/280? and Cr3r%g2%'§§rfé'<é§"é?:::;ed imzesicigatien E0: offences gunishabée under..';:5}e<:?:.§§:é.§:'"4:€3'3;*. 486, 429, 505-3 and 513, of theJZPC.¢Dzz:f'éf'1'§ i:'E;%é é?:i:;.:i}r;e*"<>13'"

irsvestégaitécrn, it :3 giated by i:he;"€30%%}e5ra%rr;?e'n'§" s:%:%ea%%1a».g;-.%§s;*a:

sufficient materiai was C{> i_E:5e*..-.<:t;ed %3\g__ ;t§f;;é -,_I'ﬁ§J&s3%£Qat§ng"V Gfficérs. At this: juncgsgre, §e.sg§?Qn.deﬁt E\.£§"sf;2.._.::f{§4 ﬂied a petition before this :0 quash the pr0ceeding_:§'*é1j erder dated in gtaying further p§"OC€¥$£1Vi.{T;giS'.§f1"t;i;':{f:_ ;c_:as-sé .s:éfeﬂr'r~ed;V_t»§3 abeve,

5. Swing téiig"pv&s?§<.>é'§V¥'ih»:% :_"..:om;;£a£narat died, {Egon whécgiy eversﬁ'%e::;3endV'e'nf.v§§JQ:~;:.2 ta 4 herein wha ware petit':EIu:;:{:e:,:>r:§s'«--.i;:3V {:::f."§?.E\iv§";--§;623,f2;098 ﬂied a meme émfsrming Ij€:E_2;e €:@L§:'°?: ';:Ef1'a'{ Vgaﬁméaénani was éead. This Court Qiggpéigeé of'."5C§.§3 ,§'=£éé.i§233/2888 by ewe: dateﬁ 8.12,2@88 w§--i;h %§3'e:. fei{;La.v¢§nV'g ebservaiiorés:

""§°he peiitieners' eiee hee fééeé e meme. E: is taken en §'€€6E'@>€ 1: reees es feﬁiewe:

"Tee eetétienere eubmite than %.:~s:§':e?.?§\§':1/:'~5i';"'ﬁe-.. "~ above said matter came up befere ""

eierfbfe Ceurt an zeeefzeoe;~'-er{jj~_e.§h'ei Cezmeei eppearéng befefe hed Eefermed that? the'r_eepVende:*:tv_e.Ai'a:e.*1VV 2 had paseed away"e_fi':i..V_acc<5a'd§_ng_VVe»».V;ﬁe:"r'i*wew» dated 218.2008 we{;:ga befesfe the Hen'b§e C0u§j~~..f0r the ebﬂeve said case aeeee ,AA_;.:*.rV"5a'«_,»_{ed that, this §:i:3::§bIe""'C"e'1§:%f'a: :"e.ey_ i37eA~:..Vff)"Ieased to '__ti*:e '.e€be.\xe_.4. ea'i c'1 "Cese as not """ H in the interest of 'justice ~gi:~a<dV % A'ee.o;;';:!ie'g'§3?~~-ifhés petition is dismissed as ~ ﬁe: ere5"5'ed,.__5f_é .

-.5.»:<4._T%1_e:reef%:er; the eetétiener e%e§méng in be '{he "€.§Ae'e§g§9:.i':5e:é9."ej~:_e'fiI=Smt. Sieeeeeee, the Cemeieénent (since ee!::ee?eee"}'€:see tee eepéieetien under seceee 302(1) ef x<;i:';,?kC. seeking eerméseiee Ete Ceme en reeerd in the §,e%eAeeee§e§g eefere the Meeéetfete es ﬁegeé heirs. "E'%:e ' ' 2..f§.{_§fz'at £5; éééteaca aéa' mi: taker'; cagnézaaca 0? the affange aééagaa agagaat iéza accasea an arasantaétian Q? the comgziainh._::£>3}f"-.._the Cmmiainantk The Magistrate has érweatigatiaa under Sactéea 1S§V{>3) 'K.Vs§a_c::e". "--.. Camgﬁainam': died bafara cogniza§2Ca1"£::;:a:ia:'Ega-ﬁai<a'r{"'fa.E'»1t.if3e affence against: the accusaag-..§t abai:a<:§ Vaaai"{ﬁV:3§§fs«a.ag:éantEy*,.L' the C'ompEaés':ant was rightEy._V!4_5§a§"f:§~$_aad by: T_ifjAeVAVV§?1agéatrata, The iaamaa Couasai:»..a};:E:»Arr§ﬁif:a2.:_>";%ft'a~t'fa:§ke,n' if there E5 any survival of cauage of a;~£§a.a jjg~'~ra"sV.+3V¥f2;}»r;_'o'§'.1:9;:'p:iaéziizi:fcouia be ﬂied by the E}:raa;»f%a .":*;Vif"ié""impugned order Ea aupparted to 4, Q. Tha " 4'_q::e=;S5ta§T5;';a.MV ".._L'tE*s.aff.efora; arising far cQn$§darati0a is '{1} 'vzh_eff:hATa--,ef» Vizﬁua Compiaint ﬂied under Se5.e£Ea.{? <'::;P,CfA,V'"'ba=:--fa're the iaameé jurisaicticmaf £'v'Eag;§7a«i%:2*a?£,5aabav?:éS:,'<::si§:'iIj2e death af ma Camaiainaat? {2} Slectiaa 2Sé(2_} af cma?

__§: 'mizjat ha aatécea that Canaaeatua cf the .g;:;h':i%"éa§§a'a_é"*§a"Ai:%'za ifaaa af Qréméaaé Pmceaafa aravida fa?' EaVva§5aL'§§a-éion $33 the SHG af me ?a§§ca Staiéan aa 'aha aaséa <3' _ 3? sraé :3?" wréiien repgrt unéer Eection 134 9'? €§:P;._C& Sui ether maﬁa cf Envegtégation anﬁ iakéng mg;r:~§.::;z4.:7f:T<¢>:t=: is; prsvéded by Section ZOG :3? Cr,PeC. Seqtiory.:.'f.§¥§"'§%'.i'?:;'3.§9.P.;{;;.» reaég thus:

"$154: information in »:;o jg_nizal:; E_Q:'t;;a'se£;:'"» V (3.) Every %nfo§rria:vEb;}% %5eEa;E:'ng €%.::4 ""1:£*%e comméggiorz of a :;0g_:f;_i:iab£e.__vofféhcégEfjigiven araiiy is an ®ff§:§3i3.r in."'A:h§éArLg':eV_ 'poiice station, shaﬂ be reduced' 'Vw'r*'§'t:V:E1§; £;;3_;i"'i?i.¥.ji*?71:»__'_<_3r under his direC'cio:f1_;'a__nd :'ijéV"'ré}%3d_::@.§2eV;f fo'v;éfE5e informant; and ;é:fi0irr;f;.é:tAi:3 i3Qiéiéether given in Wr§f.§f1g.::_%§'I;?_ 'v\:-;*Et:§E}gV" as aforesaid, shaii «E3fe* -sj.gj;:edA 'fi:5;r "'€.<if§5e pé%fS<3'n gévmg it, and the _substaV%:'ée':':t.§§eré£2€t_:S'E<:3i§' be entered in a beak ta £:i6._i§ept 'bar is such form ag the State . .VCiové?rT'nV_§9r1e.:¢:¥: rn ay"§res€rEbe in {big behaéf,"

i§:€;~:3;;2;i G? the énfermatian as recercieé under {1} e;%'za%§ ée given feréhwéihf free 0?

cVcs i';;:-.%:<3fV; the inforrflgrzt, {3} Any §3E£'$SE't aggriaveﬁ $32 a :°efz..;sa£ an the 'A part 9? an effécer én marge 9? a gmiéce gtaiéan ﬁg retard the éﬁfermaiéan referreé is in s£..;§»$eci:Ee.:2 sf Sactiw EQ3 of CFZPJC. mmeg mm effmt am it réaég thug:

"S3203. ﬁismissaﬁ af compiaint: --

Considering the 5tatements=;»~@r2.éoaiiﬁ Qjf. the aerrzpiaérsartt and 9f tide %.:'g:'it:2:5x=:~s5s;~é3js'~.'$':*:r;:i'"V§E't-3 reguit 0?' the izéquiryjr Q: §F1"{?'E'?:§'EI'§=§18EI§(§E"'3' under ﬁectim 202, th'e-£$?i~agisﬁhratei £22; }::vf éVé;:.;;3jEHﬁEc}a":

that there is nozsuffEcie.ntV:A§vr0'u-»nAd fQr"'p:"0.ce~$ding, he sham dismissziT'EhAeA._Lcc}>rr§.;§E'a';jVn§;'%and in every guch §a$e he shAaiV_Ev:T'E1:jEe:~f_I_:3V; ::r"€$£f}V!'."d'>~:'§**~;VV§_§.'-- reaszms for so daE§1;g:«'Tf'_ _ "T§ief1afo_re, '§t EsﬁC-éearﬁiviagistrate is required :0 <:onsi€ier= 'statTerﬁfe,rii»T, 5o'--:r:_ "u::>5a*:;'h cf the Ciompiairzant and wétne$$é's.._a7r:;j ;'3§.5Ve'A._:'"e»::§:;;;2'L£t of the inquiry 9: mvestigatioa, The5:{.w§:*d :.:se'ej?"-Ev$Vff_a_zjzé::é' and no: 'er' betwean twa $£i:a.:ai:iGr1S. » :f"§*§<*ag;re,f;:>":':e;«.v% €'<:=__form an opinien a3 ta whether he ceuéé H'--:§%eéeédu--".g--§a:$§*§Vst the accused Q? not the Mmistrate is re§:,.=§ré~.rj§ Eh take Emits censiﬁeratém the siaiement 0%" %he " A:Ii;T&~-:7tﬁpEaiénant and the wétnégsea as aiso the resuit 9? §nqu§ry imzegtégatéan by Ehe gméica e:Z'>ff§{:€E'. Thai: mews, on "$4 pre§erstai:é@r: 3%' Qrivate mm §a§r'st ééscéesm €:0E"F'%rE'E§SS§Qf'§ 6?' 9 9 wgmzabie afferme m the Magigtratei anﬁ an ac€e.p,Vta_{u::e sf Such cempiaént, the Magistrate has is C§E"I'§E'_?':¥V_::€,,,f"7{;'»:;'V,V>_';'§--%'§,i;%'§_§§;',f fatmwing pregeéure prescribed Liﬂgéf Seg:--'{,;ie;m--:.1;E',Ii1i:G"~:,a:*:g3 gf £:1P,C. After' taking sf the <:og1=.;_j§zz;-nr':,é: $3-,b~:idvé§£§§§-.__;m:::='_ér Sezgtéor: 2063 Q5 CKRC, £5 thé -§{¥'ag§§%a'*a*':é ée<.;:V:ciT'%'ai<:§_,v:12t.s:;,2p£§§c$é:€§V:* against the amused, than it 1b'€':?;€:.Zb<}£*£f1'8S §ﬁ"'sﬁ_ater§éE wéaetfmr Compiainani: Es aiEve@>..r.":d_ea*':I. ;_'":"f:25(4:=--..Q.r<.:§<:s:at»5ss Q? imsegizigatéors under law cc:mmences_..a--rfd~wEi-! :;Qt"é"bafé.,,"

1%.;fegggfdv,§_ti" _§§{necessary ﬁe notice the §r0\.,:§§:;:'::~;'s'1?s=asfisgeéiiiéén 0?" £f_'é*;'%>;§C, which reads thus:

"Nona " _a-_pfJea"i~"ance at death of ' "<:{:n1pi;"3E..:j:_;a7nt:

§(:E.A,} the summeﬁs has baen Esgued Qrz "L:-r;:*n.,g:%'Ea;_§Vr;%j, and an the éay appointed for the . 'a,ai:2vearaf-£59 :3? EM accused, av any day $;;;bs~é_:ﬁ:ent tharta £0 which the hearing may be a'dj<;:u'med, we cempiainant doe$ net appear, ~~:%*1s:.> Magistrate s;E":a§E, mtwéthgtandérzg aaythéng hereénéefose cantaéneé, acquit the accused, i§¥E§8S§ far same reasgm he thinks ét grew?' {G gdjezzm we hearing 9? i:%:& casa to same Qther éay:

E5 Previeed that where the eethetaihaht is reeteeehtee he a eteader =1)?' he the offéee.-r__ coeéectéhg the §3?"OS€{'2t§?iEGf"s at where tt':,;eﬂ Magistrate is ef 09EE"E§£}i"t that the Veereefhe§"-«._'ﬁ4 attendance at the cethpieihent _.__ necessary, the Magistrate may dieeertée wEth"t hie attendance and proceed with the_.tfas'e, {2} The previsiehsfef _s;:jt:;.~é=eC"tE_o?h_£1»; shah, SQ tar ea may he, é4ppi§£'aEse"--te' -s::as§e':%_:"'«._. where the hot:~appea;re_ttee offthe coezeétemantf Es due to: hie death." ' " V 1?. The ;:>rovis'§i<;:'t:es;. agate; h"e.':t_e;<§e*p_e fer doubt that when eummonehvee beéh'é3§;Lied..':'eh a'-cgtefateiaiht and an the day app0E_n.tett44 fhii@t.';'app:§:;3;rt:.nce' tit the accused or any day eubset§Li'5eT':';t.t:':i:the%5c}*:ttw xNh_'it'h'ﬂ the hearihg may be adjoufheti,_ the'«.""£i;3mu;5Eeieant does not appear, the MagEsttate""~$h'a§E,_'V-_netttr§i:'§*tVstanding anything herein before te.%){t;3§::j:.et§,.t_e£qs.£§t't--h--e'amused, uhfeee fer sethe reeseh he €3?"t§€"t5£_S"'§v§t_:§;}t9{3;té?--"i0 adjourn the hearthg 0f the cage te same iethtet ee§,fz'V'e:'é::_uft,, the ptevtee te the seettoh makes it deer whetehée Cemgieihaht te represented by 3 eieeeet er by A theﬂeffécet cehetsetéhg the pteeetutéeh er where the t htagtettate is at ehthéeh that the pereehat etteheehce et the 75 Cempmérzant is mt negagsary, the Magigtrate may dégpanm with his aﬁierzéazrzce am meaeéﬁ with the Case, SE.§b"S€CUQF't {2} GE §€C'{iG¥'% .256, makes it fa:riher4.c§é?%r.:E1at the prsviséons 0Fs1.;b~Se<:i:ien (1) ghali, 50 agpéy aigo to caseg where the m{}en-appei:a§".3'n§é§1e:: <3§ Cempiairzant is due ta his death. ~T%"3:e4:*é3:f1GAré','- éi' §:..__c§As;3afr that ihe death cf Cemg3E2;:§._;j;ant 'A.e:i'<:§<:*s; proceedingg and it must g3r0Ce é3?d, fu.sj'_:h@ﬁi" "

18. Prov:s§on's\~.,5%' _Se';:_<:i:i:*:;:a"1§'.'Z--S[E» ia~r:»d Section 392 Qf Cr,P,C, came up fog.vv~e;§.;*§5Ede;jaL1;ié}#v_ VI§r;.~:--§'i3"'%e this Horfbfe Court"i?i"'théi,Ca§é%§"ef:";'5,VREl)§l5P}'A vs. snr vuam Ms reg:rc2rtv:'e:;i".§n' 98. Interpreting these pr0v_Esien'S't?:i's .;VG'VLsa5:~-,_%s'zé~~EiniV, upon death of the Cempiainant <:<;:'::fr'ii«pE§éV:r*it.._£Aif<§e$xho*i~~~a*bate but the Magigtrate has déscreiien mecaedéngs. "Fhe Court ihas further heié no difference that whether the offerme aEEe:§:=%§'A'.%s Vcagrsizabie 02" !":f3F1*CG§§"%§Za§§G, Therefare, E: Ceaéiﬁ A b:¢% 'i*}eEé that éeath 9% the Camgiaiazamt ages 9:}: aﬁate. in '*;:%':e instant cage; the Camgiaénagzt died am the getitianer ff?' saught germigséen ta came cm rezgaréi, "Fhe Eearmea? jtiriﬁdéﬁtiﬁﬁai Magistrate has mt examined %:€:V.'§:,ey::gs;est keeping in mind the gmvésiens at Section__;256'..'_'QéfF3-{E2_ Cr*.P.C.

19. This issue has to 'E3 7:§=_t><'é$m§ttt1'a5=.aE$d.:'"f~:i¢'r;'*:_x atesiiher ar':gEe, If en e*efeVr~§;>.r:j§?é:'=:3_A tmd 'e--:».ri_ Ss:>:V:¢jt'é_;0;¥g.,.:i'5'6(f3) of"

Czr.§3.C,, the lﬁV8SE§gEi;.fjt"1§ Qff--é-ttét:-fE'l"e.§_ regﬁrtv-.§n.d'tcténg the accused fer offencék' gsmpiaint than Lsndoubtedfy _t:i1e:g'om§f3ASt Section 1?3 of Crxii-'*,C. ant?" upon to answer the <:E':"atr"get,.A:':j:' Itt:f5§StiCE'1~.:C§FCtEtﬁSté£7C€S the death ef the C0mg.>iVa_iAné4nt'witﬂbe'Qf'=-r1t}..-Consequence as in the fénai report: thét{iitmpiainta-fé't"2;i}Vouid be the only witness and the w__i¥é if}:€: ;l:'i;i'*'£~'§IT€T} tréaﬁ baseé on the repgrt of the E~:V:é\§'er§tt£'a§étit">':<'2;:b;{ the geiice. "thus compiaénft €'~:'8F'E thetigh éiib'fV%}§ttééV €§;'}'t§€§, Sactian 280 Cr.?.C $395 mt abate; in the instant saw, the iceameé Magisttate had "~é§G"t--t§t:mrttQne& tha a{i{ﬁt,§S&d are the bagés :3? the swam

-»v-statement es? the Cemﬁaénantf but taaé gisastaerteé the 'ﬁr w> §"§x<. .

'E8 praceaa Ea aammoa the accaaad and referred the camafaéné: for invastigatiarz *5'; the aaiéce as aefa<y{Ss_§b§e amaar Sactéorz 282 sf Cr.P.C. "fherefara, diamissirag the campiaént as abated at.'-;:%,14e:if'~:'§:Vi:?5:§:r:gA appiécant, wha £5 daughter 9? th€:'_Co:n.91a§vaE'aa'}i:" "a.'>:i:<';:I::aé.:.;:2:*:

racara aid mat actuaibg asjtiaega. E3.-aC*;:£an camea mm affect onéy whenufiiav'au2m:"%%'Q-a'é_VV§$'Essageci to the amused. The atagaaé" died 53 before sammonjng i:i'2aiA:A,.a_<::?c;*;--1s:L~h:':V:i¢a3 by Section 204 9? Cr.P.C, H a§3:;:ii'E:éc':a:i:§::::3VVr:a*V.'fiiaa by the aetitisonar had to Election 256, 203 and 204 Magistrate has not done.

§r:steacA:i"-izﬁieiea':"--aéLa ja:fi~aVa'éatianaE Magistrate baa rejected tha;j5camaiaint..§_f;aaEf as abated. It is dear casa Covering s.%tQLsatE§:.é§ééaf aafarred ta under sectian 283 CKRC. A 2;¥;,é;."V'a:'i.?7E5ra Eaamad Government Pieader woafa submit that §r:'§21<.>3t§gatEng Qfficar has aampéeied {ha éavestégatian A §::;aa'ia_<§ an we s*aferar:::a aaaar Sactéaa 356{3j2 sf Cr,§.C=, ' bag with haia the {apart in véew G? the interim atay aiiaxés "§§ grantea En Cs? P, E\éo:§.éZ3/2638. The sage diary is maée avaéiabée :6 {E23 Cam: and 9:': genssai ii sémws the imzestigatien ES complete. I 30 mt wisiz E0 §efs.=.':;*: '?:;é:T~..%he émzegtigatian at this juncture, since jurisdictienaé Magigtrate has refefreﬁ *cif:é""céi%§n$'i'a§i;':i; énvestigatéen by éihe jurisdiétienégi pgzjséef7t:%9»a%:j"-e':%:.:':%s;_wig within the pmvisiong a'~f'4-.._VSe<:£i'o.r§' Necessariﬁy, the ieamed !}1__§é*gi§st:~<ate £:3 }wait tiii Investigating ©ffice:'vfi'2éis _ga 'é:je{.§_ozf.t""é:<§ ¢;§ec»§de as is whether he has to §3f'('}€€Eﬂ With"t'§§£§§"aCC.g,i'S_€5 Qff:zf§'r§f., The dismissai of the Ce.m§;3iai§§é_r_:t.. exercise of power aridek' Se€tE t}Lf:'.V;2.? VG°3%péf.p_:E:i_,P.€;. only after receipt 0f the :'e;;»ort EEK?-és7'ifiV;gat%i"{2:V'i4'§:'y the mime officer. ..%_ASe:c§tii'c;s*:---«$03 ef C:xP,C, makes it ciear mg: or:

gwern statement, statement gf witnesses 8Ef'f:J4 d%'CQv§;'E$.{{',§:f;':V3.':§E%g the repart 9? the investigation cenducted 'a\,;11t%;e% ::@¥Véce, the Magistrate may éégmésg aha Comgéaénanf:

x.§§ EEf%ere £3 :33 materéai gsmgsgiing the aﬁegaiéemg in the 'jtempiaintg Unéaubtediy, he has is wrzgider {ﬁe peéécﬁ 23 ream": is fem"; sash an aﬁénécn. ﬁezéﬁéng gush éirsxxestégatéanby the p:::>§E<:e offiecer pagsmg me Ofﬂéf' made? Sectien 283 af Cz',?.C. ire dismisg the compiami ar}E§;V_:z:w.';:"£~f;:%2e bagis of the fact that Compiairzant is ungustainabiea 24, By the impugneﬁ jurégdictéonai Magistrate ha-s__ no t._€miy apgéicatian of the pettiijorzer has 'a'i';~s:: _fd"ismVEssed the Cempiaint itseif. TheVe3f{fi'e_r {:Vhe;fe,f'0s<g,,.% .i'2§~1,;nsu$tair1ab%eﬁ In result the impugned 'o.r§i::e;:*V. é:#; Asét'é':t;éd'éi.:V---The compiaint prese:a'tfe'éC9§*m;i'Eainé§:'t""Eé4 restereé to we of the §eame d'_éj;ﬁrisdiciiI<;§.§":Lca%Vi'T'P4_;2:Tg§§t.ra{ew The Investigating Officer is; éirj*ecte<i'«to"5;.jb.mi€:._ hi~::' report in respanyae 1:0 reference the §';*iVéfgv%--s--~«"1ate under Sectien 156(3) 0:' C2293 V :mTd=TQ's':..p_é"e.¥:eV§:pt of gmth regssrt the Eeamed jurésdictienaf §«'Eai§3?§&3tr;€§t1e 'iﬁéaii cmsider it on merits :0 deéiﬂe as to whe:%~%er;.prEma facée case Es mam to summen the accusecﬁ {gr £20; digmégs the C8§'3;"%§§8§¥Et keegéng in ménﬁ the p§ovES£e:*2$ ;%f gamer; 203 and 234 of Cs',P,C§ 2'?

%%?;a A\- "

25. The §€tEE§0§"'§ is acmréérégizz aiiewed 'v"':"EEi'§~"-1' the above ﬁﬁgervatéang and d§;*"@ctésn§i V_: §;::r,E -, €.,§rZ.; '.

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