Karnataka High Court
Swamy Rao @ Swamy vs State By on 8 March, 2011
E
IN 'I'I'IE HXGH COIERT OF' KARNATAKA. AI}? BANGALORE
DATED THIS THE ST" DAY OF MARCH 20
BEFORE
'I'IfIE H()N'BLE MR JUSTICE K. N.
CRIMINAL PETITION r§t¢£;':0:*7 3:19.; 2i) '1 1 V " I
BETWEEN: ' A. .
SWAMY RAE) @ SWAMY', F, .
AGED ABOUT 35 YEARS,
REsI1:::IN(3 AT S1NDfiI'U\[A.I,I41"V1i;.L3',GVi$..._ A
NANJANGUD TALUK,----.._ _ ; V. ' WPETITIONER
(BY sRLN1sH1T,;<UMARV.vé}{1VIs'mr3, A:3vo?c%;~,m
'1. "STATE BYN;z-1:§IJ~AN»GUD
r<'U§eA3, PO_L1C.E. _
V. _
_ S/O 1;ATE P.LgJOSEPl"1,
T. ABOUT 66 YEARS,
"'A{3.a1<i;'t;:'1,'rU1a2Is'£'.
VIIJYANAGAR. NANJANGU 1:1
WRESPONDENTS
" , {:¥3'si Sf~{LE)I1\§E€:SI~1 KUiE\.4j~&R .K.RAC), A.[)\/"OCA'I'.EJ FOR R-2:
A R-1 SEZRVEZID)
'£'£--£18 CIREBJIENAL I53E"FE'.1'ZON IS FIIJEZD U§"€DI:T;R
SEC-TIGN 482 CR.P.C. PR1-'C'ft'1E\3G TO QUASH THE
PROC'EIE<Z'I}I§\§GS TN C.,C,E'\§0"?Ei3/2002 ON Tiiii Flifi SF
THEE E-'3RL. CF'~s'I.L L}'E}IT}C}E%-3., {JREJN} 81 JMFC, NfiNJAE'*€GUE).
it Q'-='--~ -
.
2
THIS CRIMINAL E>II§'I'I'.f'E{)1°.\1 COML\3G__ FOR
£i')MiSSiO§'~é 02:: T;--§:$ EBAY, "rm: C{)UR'I' .2»-iA:;,>:':.T "Em:
FOI,LOW'iNG:
ORDER
The ps31.i1.ion<~:r was c<:»nvi<:'t:«;=:a:i ;1"<>r' -. ::f';..hé=. {»_Hi;:.no;'e:. punishabia Llfldfil' Sec:1Tio1i1. 326 {1}}? IIP!_Z3 {iii on {"119 file of the Princtipai -Qivii (JV1f:.'b.';z.) &:
';\1anjang1,:d. He was glmgrisg-lament 1&3-r one year and said judgment of C€)fIViCT;iO.1'.}. anti ordefis 'Laffirmed by the Appellate 157/2004 on the file ' 1 'Mysore. Aggrieved by the said 03"§fi§--1':V herein {fled Criminai Revision p(E'£i1'.iOr1V'1Ii)§3-'f('1r'fi'.-i;':hiL3:Cf;L1i'T, under Section 397 E'/W 401 <:;:_;I'>:c.,. in"C.1f.VR.I'.v N0.12E39/2006. This Court whiie ¢ aiE'fii"m'ing""t.he jL:cig§fii_eni of conviction passed by the Cotirts the order of sent€m::e reducing the ':~':t;43'1t.f:n{3€3' :';«_:\f.7; imprisonment: for six" months. '{'hereaf'ter. it a:3 jpe3;~1fS %;he trial Court, issmad n0:n~ba.iI:3.b1e warraxit. AA a1g21i11.:%--':," this pet.it.ion<31" for i.mp1e1I1.em21E.i0n of t:hv:3 carder cf '_ V.sj::>£'i;.ie§1c:e as mr:)difi.ert:i 3332 this Court it ES at that siagsé. the ;pei.iii{>3'1<?'r has; p§"f3E§{*,}*11§":d Ehii-3 §e:tI.it.i<>n under E§€{:1%Q:<:: 482 :3'? Ln} Cr.I€~':C Sfififkillg H) quassh the .;3z*<3ceecii1ags in CC, N§3,'?"Ei3 of 2002 and the (}I'd€I"S passed Eh€'_}'E301'I.
2) As noiieed supra, ihe j:1dgr11€::1_ij"0f i;;€¥:>:i"vi<§i.'£9r:«.
and ordel' of S€'1'11.€1'1C€ pa$S€C£.~b}I_th<% '£i1vfi.'1'ci;i--VZV 'CIVfV}"L,1i':€x émcil. affirmed by ihts: Appeiiate iihis Cauri in C1".R.P.259/2006.1.;i~.(j;X€rCisQ Bf i'€:Vis:{iVOn.:~11"jpow€:"
under" Sc:ci.i0n 397 15/w. sect.ir,uf1'v4G--1LCr.P".€.._ 'finder these circuinstances, qL1esifi'0I1*0i"« Ci)':,i_1'i:V3;~g;§ain exercising the inherem po\v§é1_"'s_ Liridéf' Cr.P.C. does not learneci Counsei for the peii1;ix'one-1* to the order passed by this Co1.1:{"l,, thé' p_arti.é's h';.--1Vé'.e11ie1'ed into a Comp1'on'1ise and the . A ('i'i().'i:1.'1}ii\ii£r1.i.t}~-;1i'1ti hgL$V"'2ig§feed to cornpound the offence and this {he petitioner to present this petition under A»:'fl.~_%'!Ci','iQ1'! of Cr.P.C.
3} As noiicteci Ssupra, the offencre for which the ,pf§i;ii.i()I1(3F has been <:c)m*i(:t<ae:1. 21 E1()l1~C{)IT1p{)'L£1"1€1{:1b1€ Off€:]'I{',€. i,heref'0re, this Court, even in exe:r<:is.<:=: cf iI1h€1"'€I'1€, powa§"ss Linda? S»:=:{.:i:',i{>:": 482 of Cr.P.£T, :::;1:::'r1{:t': permit. iihez parxfiiics is mrripmtnd abs? <)f'i'<3e:1<r€:. whi<:ii is 4 {TfOE1'E1.}{){1I'"£Ciab§Ef. In {his-:-:» View of the :rr1aE1.e1: Ifigzti no grotmds to ez1.t.<::1"{ain thi.$ p<:zi.ii.ior3. 'I'he:"<-afore. :'j§¢f:é£::io11 is: disr11E.ssedA ' V KG R*