Karnataka High Court
Dr Krishna Gopal Agarwal vs The State Of Karnataka Reptd By Its Asst ... on 24 August, 2009
Author: Subhash B.Adi
Bench: Subhash B.Adi
_ 3- H93 THE EKGH CQIIRT OF K¢'%ATAl*E.é. AT BA.P3G§.L3RE fiA'FE2f) TEES 'THE: 245" DAY OF AUGUST. 299% BEFORE THE H-:T}N'BLE MRAEUSTEQE SUBHASH B.5§:_:' BEFFWEEN: -
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_ _%%L&:As?;s_:-..:;: v._;*§'»;:: Qzifiié 'THE E;§a¥'?i§'-BE E'>.R{';3CE§:E'::£N{38 :32' ;i:<;<;5 ms "E'i~§E §::,;:; <31? mg B £233; szmg jifiizfig §;;§:>;x:;'_ag e_§Eg::§<*:;:»:: <;:<:e:;§Iz':, §~§;f§SS§&*€ 19: 53:} mg: £8 T§é:;Z ;PEZ'§'§'?§:Zi3f*€E';§? as <;:{i2.r~.i<iI:<:§a:\§::;:>, 'TE-i§$ P§Z'?§'"§'3£}?'§ if.fii{}?~zi§3'§{;§ {}§'~§ §5€.}:':1E' fi;§;}§*e'§§i§S§£f}?~3 'T§§3 $32'? ? "?H§,-' ' V ' . , _ " '§::<:>i:,: :x::A:3:«.: mg: §?'{f3LLéi3W§N{E: '1._;=';v_:?§:if§':*:'<3j§éE¥2 1' O0» :3, QRBER Petiiionér has sotlght for quashmg of the pracsecialngs ix: {Ti.€':.§'~§o.28i;'2Q(}:"§ pfindizlg an the file of J3:/i.F',{fi. - Ii at Hassan.
2, The Assistant Drug Controiler has ':8... 2 against the petificney for an cxffence §:)._i_1I::1§:53}T}"';'a*t:iT}1';E:, ?<I.i:£_1.iZi'€i'1;"§£:§f}{f§?i€§!§"iS'; 18(a}{i} and 2;'.?(d} of the Drugs a:id4_€30sii1::1'fit:.$ Ac'§'..v' - AV .. 2 3, Learneei cougar.-'ti for th€_...;}5€£iti0:_1er St;:'bmA.Ai'{§ § {hag the in$p<:<':1::i:1g squad visited '.:§hei_}3; §f : ?."i1£:: ccmpiamant an 28,6,19§}5 z':1teraIia.a§1::gi1;;g fl*;g:Vw.L'c{':r&:iii:_§:§;é:afit;é3":t, has xsiaiaied the provi$iéiis" T0,? E§1e'7?s%;'t 'i3;:"':n.a:i_iif9"{:*:1:zi13"g the iiemg. 1:: this Ifigard, a §:{i§§1§r§Ei Wa:~:,'V<*:e::»i'ia:::.{_.:*§::3gi ';c.:::zc§ ii was sent far test and me {'.f:'F§if§{I'afE 9%' t&';:£.ia11_1ezi§,.ra:§;';§ fififiozi was $s.1%3m:€i:€é an E8. E,1.E?¥§}{é. A' ?:? coufiéei far {ha petifianez szibmiiifiii 31%?' §::¥§.,:§t%<:éi;v$tT~::s:ff.~%§E:€ zaéaid xtpori, 3:5 Ceflipiaifit Ema Eagsa fflsii 9:': $3.: :3 much hfiyaizii Q16 }im.ita:i0;.3; gfiraggégétééd
-'.. §§':1d€3" Séfififixfi. ééfi 9f fhs {§:".P£:. B2: aisa suhmiiisd 'mai, :30 is. f§§'fiSC1"'§;§}€:§ tmdétr ififi pemtsisiens af fizz: iéragfi ans} ..."'V'{:E»GS:5§§'fi€§iCS Am anzi as sac}: SE16 gmrzsrai jgmvésiozw mgéar {Em _ '§:=m¥s§sim1$ 2:35 ='§»és8 af Cr. FHQL1 am appiic-able :9 :h:: case. ?~JEa:x;2lim%m }_3":i§}f§S37§3Z':2€i'3'€ §};"€3S{'fE'i'§§3«€& 'im(ié::r Section 2?(:i} £31' 'ihis fie: 33 'avg graam gmgé fig: case ef mmishmeni; £0: a gsmiiwé 9? ::we 336813 .§I}Z1}}fiSOI1}ZIi6I1§, Sectien 468 sf tilt: Cr.P.Ca prescribed file Zémitafion of thmc: ycam, begrorici which it cannot be fiieti.
5. The Govexnment fleacier whs had taken time :0 verifif Whether ths: pmoa gr limitatism, is mm years 01* net suagénizmd that, though the: Gfihnce is mmmitffid in the AV.g,::ef§;;:'j'~:s;;9::*, campiaint is fileé in the year 'EGGS Le. much beyeiizzfi of iimitaticm Drfiscribad. unctgtr Sectio:1;¥578"ef P.
6. in View osf the mime, 1 fbgxd Ekai; {he cemftgiéiraéi bé;'.3?émVi'= the §€¥'i(){i of iimétaiiagz is 3321:2316 te"i;@r{;11ashE{i:_V_ ?. Ascartiiligly, i1E1f'LSv};'.41'f,.iTi:"§.ffiO1:'1; i.':*;Vj_-::*.§e':3'2.xi«e3;;;1l",'~f{f}:';€ procmfiings 71:1 :::":.;szgg:g33.;2{2i>;S*is§;:3;1aé %qz;;§g'}m:§;""' A Sd/-' JUDGE