Orissa High Court
2 25.6.2018. Learned Counsel For The ... vs State Of Karnataka; 1999 Cri.L.J on 25 June, 2018
Author: S.K.Mishra
Bench: S.K.Mishra
CRLMC NO.567 OF 2018
2 25.6.2018. Learned counsel for the petitioner advancing the
cause of the petitioner relies upon Section 13 of the Notaries
Act, 1952, which provides for cognizance of offence. Sub-clause
(1) of Section 13 of the Notaries Act provides that no court
shall take cognizance of any offence committed by a notary in
the exercise or purported exercise of his functions under this
Act save upon complaint in writing made by an officer
authorized by the Central Government or a State Government
by general or special order in this behalf. Taking into
consideration this provision, the Karnataka High Court in the
case of V.Ranga Ramu V. State of Karnataka; 1999 CRI.L.J.
561 has passed initiation of proceedings against the Notary.
In that view of the matter, learned counsel for the
petitioner is directed to serve an extra set of the brief on
learned Addl. Standing Counsel for the State, within three
working days, who shall take instructions in the matter.
List this matter on 23.7.2018.
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S.K.Mishra, J Misc. Case No.405 of 2018 In the interim, it is directed that there shall be stay of 3 25.6.2018.
further proceeding in G.R. Case No.1022 of 2016 pending in the court of learned J.M.F.C., Chandikhole till the next date.
Urgent certified copy of this order be granted on proper application.
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AKB S.K.Mishra, J AKB