Karnataka High Court
Smt Leelavathi S vs Shri Murgesh on 29 April, 2009
Author: Jawad Rahim
Bench: Jawad Rahim
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I 'V.;-*:*i~£.av.$'*~_§:aVz;~.8?;9. rs gcarzzzes 934 ms. Amqrssrox ms __::€m', _ THE *§'3GUR'E' KAEE THE E'€>Lb$'£I?J'G:
GREEK Ravisian mafia: fiectisn 39? af the Qcde of "~._ "a'.:'ri.mina§. Exacedure is directed againat the judgment in Criminai .§.§§ea.3. 2~2e.8§f2!:."}Q§ ziaterfi fix?/' Kw:-I9Iw0.MvM'VWrti09"VZ:fK\'A80f"1D< m»w:u"«mwme mwwma WW W%fi"é'¥t"'€i1xfF'%.fi§'%W"mfi"& WSLMW $m93ous#fi§%5§ Q}? fig her daughter the basic minimum 5u5tenéfia§u§hfi"
also helé she third zeapendent xea§$n§i§l# fa; *V hat safe kaap.
6. Neticing that he ha&'~.._§s£':uabii3i§é:i gtggnthly salafiy cf R5.l2,G&§3_ §.¢ "QgfiHgf wmdeh, ha waa raceiving net 5a:&r§ §£ Rfi}3;$Q$!- p.m., learned Eagiéfyfitg hag h§id"Ehat ha is a ma
7. Goh$;flerin§§ t§aw"%equeat made y the patitianer $¢"'§i§& whet Ks.§,GSGf-- §,m. as , fl:ra«a$5ii1::§z§.@c§e._andVV'§éé.5,i3£3§;'~ was. far he: child Eafi ,fifi%i§§§fi§fiaa, R5.5,§QGf~ p.m. tawarfia E' "m5§i§a1 §Q§é@se$ and R3.13,06§f" §.§. tfiwazda R"V!é§u¢a£i§fial expenses af ha: ahild, the learned VA"ifia§i%%rata yasxad tha impagnefi ardex diraating 'u_ §h% tbini zeapandent ta gay E5.5;$@$£- p.m. and R3.§,0Gfif-§.m. ta hex fiaughtar as maintenance and Ra,5;GflGf~ tawaxéa mafiical pm» vclsan
- "|W'W' "WWW m- nnniwnannfl mum uuwnz cw mmwmgmvm MEGH Ccwm' CW mwmmih E-{WM 6% Ee. In suppart afi 'aha raviaian, ctstznael auhmita that this ieaznad}~~--§i»'§§§;i.:at:1:ate_ hem fialiawafi his as-:11 pr¢aac3§1_1gg.._ z:21<33zg5£;t1<f.?t':"-L?;_l':a:~,vT.« enquizy which is ;.2erzz:iaa5'iEfr.:}.e «V1§'z.A:¢*..xv._§?aa'a:V 2 of Secticn 28 of t12$1v'vA >'fi§#¢f;r:%C;EIi€2'."4Iu':i' :€}f f§ Wamen Fran} Bmnaatia Vial"r;%:;§g_:g _ He" fires: my attentien ta: the aa.§..:fi_ reads thus: \ %%%% (2,: 2«3:«f§';;;..*';:£,§;g» in ' *;sa:r:--sect.mn :1;
§3vtV%?:'xéf'a%it,T»'4i:.§:1e\.. Céurt frame iayirzg dr:::w:;.V_ éiibs' 7;;§':=t.'}_%;:e':';:.*I11rse fer diapfiaal Qf a;§p§.1hi¥cAatfi'."<§;-rs. an-five: Sectiam 3.2 "Ear; Z "'§31z.h=.-raectian {2} 9f §a::ti::m 2 _ 1%; ,._"'f:?"é,§A..§"23E;A'EV3'?.'t§S that this previsiazz enablad lgaaétned Hagistrata ta adcsgt his <§%é"21 : §a:jk32:zs4=;~.Q5;21re anfi in this czasa, the learned " v2§.:a;;iatzate haé. sunmaned the thirfi wapzzsnéant:
gather reezpendentaf and quaartianad and they were aim: aiiawed *-:9 fiila 'chair acaunter.
U ......... 1...... .. .u-.mu-m»-uu-- nu.-.1-n uvyomu mm" «unwrwmevm Wiwm": mvurn Ur nnnwasnixfi nlwfl Lvwm Ur" !\MItN!-HANK M3921 LUWKE U2" mfimmnzmsa rm.-ms W Therafora, an cgapartunity wag fully gitmrz. » A4 submits that the laazned Sesaifina igztmreei this fact and has new apportunity wag given. Secfinfiiy 3 the learnsfi Sessieztzs Judg°e,"V'VL'?':;§1f:i35a aasifie than impugnvad mr§;4 i ":«. matter baa nxat erdeged maintenance ta a¥§i<:§ fiér------V§aughter which wag leazned Hagigtrata. a aégégfiaion in the case of "5;B*fiIJ::5§' A:--?g:%:1=*;é;$r3TH PJETTI v/3 amiss or 3:'Bp0l';tQ<£i in AIR. 2&9? a.r:'§§1u"$fiather flgciaisn in the case Ismzz, mfg vxszmzqm VISHAL §m=:L__ xepaztéd m 235% CRL.L..J. 29? ifimrzzhayé.
,1";1.."--..*I:;fne fiaaisianfi citaa by the learned
-::::>¥.1:n.eae:1 have receiared my aezicznza czzzmcarn and " Wlzkzay cm ram'; arzswéx tbs iasues zsaisafl in this patiticszz. Nana af 'these desiaiana zfifer tcz &»~Q/ niurvw banafits. The actian fram the Prot9ct§§g*{w_'"
Qfficer am behalf of any Qthfir vi¢§®m is a§§§:
yarmissible. But the quaatian is gha; §fi@§ gfi4 agplicatian is maved, what vggwfiéfifirs 3%h§__ Hagiatrata has ts fallmw? Lear%§$ ogufié§i_§&§} refgrrad to the prcvisiofis fifi 3u§~Sé¢tian 2 sf Sscticn 23, nmich.iL havawfiirea@y é3§k&éted. But, auah a suhmidfiiéfitumflmfihiadiy i§"ignaring sub"ae$ti¢nj {l§ xg£~fl§e¢ti§@f~29} ifihieh. reada thus:
_ %i§"Sa$éE$a5:$h5rwiae pzavided i@§ this Hfict,__ali ____ yxsceaéinga un&er 'q_ Se£{fi:j7r;%im._V12; :2, 19, 29, 21, 22 and V Qé3:w§fi$ a#ff$fl$$S under Sfifltififl 31 . _éfiail b€ govexned by tha yraviaiena ° i;1'.z. é V Cofie {sf firiminal Pracaduxs, '"n,,1973L~ E"-l3fi§ Thexefsra, tha pracedure yraearibgd undax n"» Cede mf Criminai Frficednza hag ta he fialimwed IRWW1 V-s'«J'VJ¥%i 'air ¥"kl"§.U§i'Vof"§5fi'$I'\aW"C I"Tl§'5WW"¥ 'WWW Wfififlfiwfifliflflflfi TTIVJYT fiaflihflfli V-J'l"' M-.W£%E'W.fl"'&§P"!«l\J'1 TIIHWTY 'hnhflflsltkl Val!' §\l"\'oi\l'lM'\If'II\.0fi Iii\iPI!\ uwwmm wmra mxmnuxuwrwasvmnwkwa nnvnwa while canducting the anquiry far tha mffaficaa am § § § § § i § § § §w 2 2 3 3 J E 2 E § § Q 3 g E is 3 § 3 3 § § 2 § E E E E K § in 3 § 3 3 J i 2 E § § :
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t i 5 E 3 3 } E precadura ace far laid. by the ccazzrt, preceéure ands: the {Sade vcafi Criminal. « bamzamag appliaahia and mzdaubtaéiiy beccmea entitled ta all .»'r_elié'5E..$ t}1aa'£: "_ j_.g available urzzzirar the cam af C§ifiréiz;a1"§r.§§:ér#d1fi;2a applir:a.b1e far trial 1-.:£a5_e: "e3_n;fiar the Smmary triai. 'V it}. In the éhe iearned Hagistratafi ha$1 ¢§7':§fizV$ 1:, I£T*~,j$'V-§' '...3'.3..£.f7.§'I~ raliafi 'tie: the third. zA$'z3§§t:nd1e'z%Ai§ refifiszszzvzienta wizzzr» Wfiiffi tx:ea:.'i;'4;r:.*iLA. $525; 'Pkg laarzzad Sassians "«._;;ac~tiV§;.;%:Ai thia ané aet aaitzie the There :15 11:3 infiirmity or _ ii;'i.é:_;a}V._3;t:fi:"'iTn tha Qrfier paaaaaai by the learned v§-t'a.:*r,$ia':~.rz3" Judge. 3.3. The ether zzstzzntentian of the leaznaci ' z::m3.n3Q1 fez: the yatitiener that tha laazzneci Eeaaiazm Judge while setting aaidae the Qzzdaxr "<mi'1wMVmrvuaw IHPW w Q § § 3 Q Q E E Vfifififiww ?hd@*h$N§ 'XJMM ?tMP"&|fl'$'&'Uh?"Mflr"$.I\I"u nmsvanwun ciraumstanaaa in whiah the patitianar amg,fiQr x daughter are placed? it is dasi:ablsm§$,di:éct7j tbs laarnefi Kagistrata tag di#p§3&V Qfx ihQ_ matter at the earlieat avfin tfimfigh thapfitétfitéq fixes time, within a par§¢§"af éfiéjmfinifi Exam taday and also ta §¢n$id§%tf§§fi&pplifi§t§an if filed fa: gran? Qf ;g§§;fl§ §aifi£§fi%§ce, within a yerid afifl¢@§ w§§kjfi§a§fi%£elfi$i$ af filing mf the ag§3i¢§§i$§;_'§ ;** Sd/-$ Iudge ._' m?k?"* H