Sri B S Yeddyurappa vs Sri Ravi Krishna Reddy on 17 January, 2012

[Cites 7, Cited by 0]
Karnataka High Court

Sri B S Yeddyurappa vs Sri Ravi Krishna Reddy on 17 January, 2012

Bench: Subhash B.Adi

 

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it is jug: and pmper for the cotgrt ﬁg)gf1*é:;1'€§ a:1*i.i»;:i§g::t/ggify'

bail as their iiberiy is aiso Of:§38.3'aIIi'i§'Li§§.3.f Corzsé-J:iAé':~a€:C;n§"~

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subnlittsd that,  ac§;':j'é€<;';§*}<},*1§:K%a£,=;~  the office: of
Chief    EH: Kérnatakai Accused
N93,  iima was :26: 'L116
3*»/£iriis1:e'._%~§  ané had degsrted ihe

Enéiazg §'\:3:93gié;1:a§  and jsined Bharaihiya

Janatiga LA?a:4:§;-. 3;:/:e:%i fa} géeiiéical advantagag the asssused

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othérwise wouid acquira b3€vi_: *i:;€ <)f"s3:;C'h_ §~§d€~;::°é';' if ':h«.i~:"

land has been denetifisﬁ at t}'1€~gi}st:ézr}§:€ a$QL1;:§;eé No.3,
:1: is noéhing but an vE'Lb;;£rS€ _Qf?.; pVG§;;F{§§ in accused
N01 and acczzssrﬁi N05 3 .inv:.Cj§3t::§;iy;;»,fri§§€j'$§}Vi§§":V'.ascuséd N352
and 3, if he     it is neihing but
an offence  315C 8330, §§},Ci§€n§31§y

{ha Q*:h;?:€" V'€§f§'€:§;:ff:$s  a'itﬁ§{i{ €:dV.

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 i:m«'e.8iifiga"u'@r: afiéat ibis giage, if the accused are granteé

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é'¥='i€§i§_QCé' iéigﬁé  S1f§ﬁ1}§E§€§s {hat ﬁiiﬁ prﬁsaiziirss 0? the

_ ar:€:§3»€§v-..':::a§} bs ﬁscesgary fer She free? €23.31? and pmper
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_' T._C'Q::?:'g;§s;§::?g ezriﬁ saibﬁziiiséé $233 Ema campiairgé §f%S{?§.§8€S

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233:6 the subject ::1ai;t.er cf {he ¢:Qn1p1air:t As S'L1*C§'1',.

fade there is a materéai for investigation _.::§<zé i£}i_£'*
i::v€s§/igaiien is compistﬁ, ihers :5 3,36 j.::S:§i:'§Qe:i:i':3%f;:» isii g_r;;z:':: V

anticipatary bail',

117, Sri.$uresh, Eearned   E;
sceught permission to  tﬁe  suL§f:1Hin1i*:ed that
the complaizzazztis a   has fieici ihe
CQII1p}aiﬁt  é  '  pmpemy. The
c0mp1ai:;a_:v1;€"s.V the cerrupi persens
in pubic: 2 5243568? he hag Ceﬂecied tbs
material   information Act and hag

 prQd».1.;§}f£cE.  «:3? d0e:um€:1i:s indicaiing ihat, the
 favaur accuseﬁ N<}.3 has recemmendeé
 G5 the knds in question, aizd
 She ;S"£at€ G§Verm:z:€:1§ has €531,366
 d€'a<}ii§3?§ﬁg boih {ha survey §1§,:§'1"§§€};'§ §::sm 'ihﬁ
 sf §iC§El§S§i§0f§. S6 aise guﬁmétéﬁd that 1:116
.%:'r§'a%ﬁ:€: Eseiiag u1f:é«51* :m«'€s3é:%g3;::3.ti(3:1§ <_é<>mp1a§::an% bsizzg 3
sscéai w<§:"}:€:: 3:3 'ibis $33": 9? mg aisiiiign  haé {:®§§v:':C{<:é
'fake §E'ié}.,?€5§*§2'f§ zmai EST; £3 £92' £226 Enasaaééggaéiiag €3§f:i<?;s:§ iii}

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Collect faiths: €'Jid€I1C€ in {he matter. At this stageﬁxshen
primafaciéz the zzzaieriai shaws the Gffences c0:;3.§i:if,i€:i'VT.b'yV.
ihﬁ accgzgeé, tiieré is me reagazz for {E16 €:c:Vi;-17: g:*:aL:%:T '

azxticipatory bail is faveur of ::h€se;"ac;:<%i:3$c§«,

18. To considér as i£i?  'w:§1€i11 €vr 2 '£326 T' §§{§V:;;_L:::s.'e,:§.~3 afe 
er:f:i*:1::--:d for a:11:i<:§pato:*y baii, :1j€ _Vf0I1{';i>1:ﬁf:g" paints are
requirréé to be C0nside:"é%é;:., V ' ' V ' V

[1] Whether there ﬁg  r€g2.S_Q::z :ci",Ef2éEi}.:':fv:2<i% that £51838
a.ccusec;Ej irzighéf be ' é:t;r:'gs«ij€:<'i :>ng.z:iccusaz'ion of
ha:2ir:g {taéijsrzsfniiied ?{zén~baiZa}§ie---Qﬂénce?

(2) '$'«?{::§h€%_'?V   §;ér2d8%*j Séczien 438 of {he
.53-0dej'g.Qf£Zfzi:;':'zi;z<:;Z ?'r~@.€te€a:iure couid direaiég
 enterficié-fa_u:z.pe.:i:'é:2n far gram: of aniieépaiary
"b<:::E?' V V"    H

{3} T?ie__nai:L:§'*g tééfiai ;:g f_;r1ﬁ,:if;g,z 9}" {he azceusaiion;
,  ﬁﬁieeééeefzﬁs  she Gj}§3§iC{L§?.§'Sf

A  :V§5,3 ?A<}::$€b£Z§:y Qf ihe appéécarzis is ﬁge fram
' -- _j;.;_:s£f:E€:; 
'A .__ {§} §%f§;<§--;Vféier the {éC€EéS€i§§Q?E Ems 5266?: made wiih
' "f1¥"'é :§5j€£'§' is iigjure Q?' Ezuzniéiate {ﬁe <iéj:?§Zi€C2,31:€S
"  haying ihem arresied?

 ii :3 :":{}ii is; <i2;:3§1:':e {him in §i3;§":E»L"i%E}{?€ ::>f the

 "w_§s:*i:?;;%.§'§ ::{}:'§3p§:::i:":i;a ihe Zsarzizazi :Sp6€:£:;:3 zisgége fa:

Egaéiiajmkééizg '33}; ex£:rs:;;:%i§"sg§ ;3<:;w€2* s.:m;§€z S%::::%:§(::§?: E§§£§§3§ 5;?



9/yx

 

CELRC. has refeizrred. the ma1:1ie:' to the Loka3rukth2gi¥ ??o§§Ce

E31" inveszstigation and it is 9189 :10: in disp:1§;€:---i_i::s;'t','.j'

Lgiiayukiha Pslics in pu§"Si;1aI'1C€* sf E135 s3:<.§§:: *a:';§;.éfe.:*s:r:::;'e.,V' '

by {hrs Eearﬁed Special Judgs hazé 

:_'

Crime No.80/291 1. The €}ff€1f1C€S'V"?E_d }'€g€Ci 1 

accused bsing one punishabié'L».T:;i:3d'er  439,
4.28? 1-'£63§ 464$ 468?  0f the
Indian Peaa} Code,   13 sub"
section (1)  55:1}  Corruptien Acts
3988 read €:.f__1v';"3'§é,._;<:e2'"£ai::I§.z aré Cognizable

and nan»":§22:i%.:¢J:a;1€ éife-{:éa3s';--.

2G.  S._€4t::iQﬁ"».4 ;§' ::;;{  C:'.R€Z: confsyg §S'W€i' on the

::?0::::e;:;':1i'»::'; P{)1iCEi_ §ff§r.::€:z' to ares: vvithaué "W€z§"1'8;IEt xazhiie

  Qvffiger has a :':i'?8.SQﬂ to believe 0:: {he bagis of

éazch é:€::€'£';=:§}aii::;~' énformaiigza G1" suspiciaﬁ {hex sud";

persagz ij?.a3. }i:AQ:m§:i"£:€d Iiirzre Said Gffszzée aid if he is

" Psaiiigfieégfzai the :::c<::jse§"s arms: is f3.€C€SS21§'§§', he {tauéé
" §3:fffe«s€_.--":h£% 23.{',C'iiS€'§. Ufid8iib§:€d::yZ whsn a {'fE"iE§,"i€ :%S
 '..%'_"j£f?g"E§SiLf3Y€€i 5:3: =:::{::g:"%§;%:z>;bE:3 313$ :'§Q3§~%a?;]:a%%é3. égffszgiéazu. éha

" Psiééte 33.213 '§f3{}§¥€3F '£::_> a§':*s:::,::;. f?§€:"z{::€§ i:E1e:"<5  39:: égygzbi éééai

 

wcummmwmw



   

E'?

the 21{f€Ei;1S€d izavé 756213011 to behave thaég the}; 

be 3f"f€St€d in pursuarzcsz of the Ci"iI?{}€.v_.£;€§.§§lS§:§§Fé€C'§ ?1:>}%_' 
Lokayuéitha FQEECS.    ,   V .
21. Ag regaré to filing {>35 1:he'~.pe_.'t'11L:;Qn'd_£1*~3§ii:,3y""Eb._1EE:is

Gear: under $€{'Ii€3I} 438 of "wi:{i:QuT'ﬁ. §§p:i<::5.éhing. '

ihe learﬂed Special Jgdge, ~ of 'this
Court in a judgment  2882 in ihé
maitsz: of Chandra  ---=g«'z2§~ 'Jof Kamataka
has abserved       

5"'€iIf _«:'*1:>:;§'s.£3V. .i?9'zé;°aé <:-:":/z: be ac: deubi that as in
§Vf1«%3_V}f;i«r:>'r*;;:*E:E";ig§_ fC0._air; Vof' S_€_:%ss;i€;:~n is subaraimaie ta
Z1553 H C?¥{)z§::*:V;"»._}:2 pafiy whiz malces an
ap_pE€::a:Vief:V.2;z::éZer"§e:::'i:;n 438 of ihe (Jade befere
{he} Sessierjs :_j{?<:>':;:fi"»».C=a:eu£::Z approach the High
C0z.;r':',L ?i:ésV'agépZi;;'g:g§:;ion had been agiécied £35: the
Cckuri "oj'V_}Ses:s;:of;§ but nei vice versa, in ether
..€§,::9fds, §f'§';?2.c.2f gjarzy chaases is fiie an applicaiisn
" :::r:.<:;£'€r"--;S8C{£0:é"éi38 if the Ciidé? bejfore the Hzgh
 2 Cougrizf  it is rejjecigeoi he Célflfiﬁi' ihereajier
 §i;;=j}fQa<f§?_ {E18 Cami' scj' 3§83E€?TiS made?' {he same
A '=.§§'e:'s~:}i:*'~§f'§€73¥§i::%:3.,fiefi $1": {he same gmunds. This gosiizlsm
 is .1:~r>f:§:éCZ€d§ in ma?' apirziars, zighéiy, by {he
'igérﬁed €§ur:seE an iiseéh Sides. Fer {he aj%3res9.i&
» r€3._s':>:2s;, wefigzd I153? Subgiztmce in {he CG§"7LSi'2"'E£Cii@fé
A ._QfS€Ciiz:>2"?. 438 ef {ﬁg Cede, as Suggeséed by {Egg
* ._ _Ee<:,m€{:Z ﬁévoaaie Qeztémi 'ﬁfe receive $u,pg:~or:V
for {his zsiew j'%"Qm 253:2 jE::E%@;.;:a{r2g d€§3iSiQ3"ES:
§%xfG§~L~'§§'\§ LA; 223* F§%EE%/E €33-EEEEXFE}: f}§P'E'ENI}U
MQYEEK 95;, S'§}'§'E"E SF §%?E$'?' E"§EI,3¥'{}gi4La Fiﬁ: ihesg
:*£5::as:3r23g was {;::2:"~;w€*;* 543:6 :'§1§:'& {g:.z52§§?ia:": as
k§'E:2§§ez:.3:«;:


:4 1" ;m
V K
K

3
i
E
3



 

A peiiiiam L£E"1Ci€§" Seasiion 438 0f the Code is
mainiainabie bqibre the Bligh Cztzami ever: if 0.
simiiar <::ppZ:<::r::iiQr1 has beén made and rqgectégij
by {he Co::ri0fSe2ssi§;2.   '~

This gudgggimeni was constiéered by this 
Petition N<3:s.584z£/282 1 anﬁ 
ISJLQOEE, in para-42g   
under: ' 'V V V. 

"42. it is clear j%o.:%z~..zh::.;} Q }:it:?I_f:3¢??"i«.:3€i2"E appraach
the High Court or"S:'sSio{%;'sj»v Coziri,  if 0: person,
::zppr0achesV {he ;Sesséz:)_n,:_; '"€T0Lé:*j;:j..  and his
application.iigzfejggcted;"he.§ia::--._::ppi;*0::Ch the High
Court. Of: "~":2:'h§;" §*E;:J£2::oi 4_ §,15_a"'pé:"sGn approachss
the Higgfz 9f'3«{;:i:*§'1'Q:f::1i_V'3<:_is?~~appiizjatiorz 213 rvfjeciedg he
Carma: gpprggaeh 1:?2,;€ §§S€s$'i()nS'§Cour:. "

 

Théa C§{11ft" :C::{>_:;€iV?f§":§;j1fg"..ézéégftéineé & direct pséitien fiieé
bsfare 'ghis "$Quf§V;§§}ii1Ai':-E; f&is'~~§{:?::::::"e 438 of CLRC, £521' gxzgzaf; sf

" * af13::g'i§a£??¥& hail.  ~  %%%%% 14 .V

 :3? 'ahésss ﬁ€CiS§{}f:S and 31 viaw' of the
.pf'QV'§:'§§{)§ES:.{}§V' S€Ci§6i'E 438 sf C:*.P;C'f E finé éihai iha

 ps€§i;z}_:1 éé§u}§: be €*§1:e:":aL§:":ed $33? ihis Ceuri.

23$ 3:": ::;:'(§:::" ':19 C{3.fES§id,€i' 325; ii: wlzézéiéiﬁsi' $328 é1Cf€§}S€d

«~%:?::";u?:{i E33 §;?;i'E§ZE§;é"§§ a::"%i<;*::%;321§:<3§'j; bzaééi éhe <:§r5:z:§::£-»;§:;z§2{::3s

5%"?
3%
X Kigim

vm mmmmWmmmMm_.'



w

possessien. H€)W'€V€1', :2 IE0?/iﬁCE1JEi€}f1 mader Section 25 Sub-
sﬁciian {2} of {ha Land A€:quisi'E§«:>n ﬁéitfz may :::*Te:éf_'£:.§:"'~3Lr1

€v£&€:':{:e .215: regard is 'iiakj.13g {sf p€3ssess;£--01:,:

 S' H? _

possegsiosé 9? tbs: Lzzmi by ihs :3w:1<§%§:.iS_:1 r:i%;i;$'ﬁ"§"c;§;. i§é':«%{§i<;i:';g u

Ehe pmvisions (>5 Seséisn 48 0f the:"1L.£'~§;AiEVig E*J;§ 

power is being sought to bé _ii'S€d 113- many tihef

instancs Sf the awners Q1' Qth€rwVis:?:, 

2?. The Apex  '§h€ meaning of
passessian ung3éi*'*A;VS.8cti:0_n   in a judgment
reported in   matter cf Balwant
Narayczgi   and others Whereir:
1ih€ Ap€:;€'_jC:{:¢%:::E  .£3.}«;i::g <:::f pessegsioﬁ ands?

Sect/19:: 48 §s..:n::;':Va' _s§;:;:1ba§:<:a£ psssasgien, but it mus? be

'*,_ a::: 2?_;':§:ua,§ ;:§9sseSs§:;a::2T.:«' The Gbservaiégrg sf ihe Sii§§'i3§1':€

 G  _ an .: ";.;;.. :3 :
C 11"': "5 1: 3 "S {Baas as n§€r

' "Z3; _§€.~'f:e§z a ggubiéc :1e:2iz:e is pubiéshééd at ca

' géiiigzgsénéezzzi ;3E::e:€ 0:' rzeczr E326 {and {:3 ﬁg éaiierz
siaziing #30,: {he Ceverizmeni izfaiends is take

A  passeggiazz 3}' {he Eané, 53:52:': Qrciiﬁariéy and
_,-'gezzeraiégj ifzere waziid P36 2% agzzeséion af
resigiézzg 9:" i:?:§€§i3"1g 31$ iaiciizgz Qf
p§5;5;€$s::fa:z. §}:::*§:z2e2;"§; or gizéirzg 53;' }'§€3SS€$SIii>?2

 gm; s:z:::€z* :32" 5328 §<:n:i2:s;§5:zz§: <:3;" She iasza:/5 £5;

239$; §'€ga:é;'eai E'?'2£ {IT:::i§::3s:§:0:' 53:: §;fg§'@:2:s3 {Eggs



surrender of the land {Lo himseif under Seezion
4? of the AC: gf impedes? {:2 taking possession,

On pazbiieaéiozz of the noiioe ;zn<:Zer Section 98}
<:ic:.im.s to compensaiionfor ail ir::e:*es:s in ihe__ 

ienei has is be made: he ii me irzzeresi of  

owner or ofa person emﬁied zoo {he oeez:;o'o{iozi'_:--. .
of {he Eezzoi. Gm ifze taking sf ;:2ossess.io:2V " 
the {end urzcier Seezions I6 or I ?(_}}":':..':oes'is «A
absomieéy in {he Goeerr1meAié{o"j%e£: 3%!'
Ii' is, i}1e:fej2:?z¢'e,3o§ecir. 
iaicing of possession wiio?z£;ri.__tIie meaizfng. eqf "
S316 or 2 7(2) I?Z€ClfiS'3fCZf;7*f§'?lg o}'7.;z3ossess€o§:..on .3

incurnbrczncesg

the spoi. It is neiifaer Cepossesséon'oﬂzpgitpef
nor a "symbolieal" pos_sess:o.I_; as genereiily
understood in Cieii Lem 'Bo: Viﬁe quesficﬁz is
Loha: is {he mode »%:3f takiing po'sse.ssion? The
Act is siient on the ~poifz'£;' 1'L':1iesssj'~;){:ssess£on
is iaken  the Lofiziefa ag:reemer:::"ofthe party
eoncerr:e:Z"«T.._:fhe 'mo;:Ee7 of  '£'<:'7;Ecz'2%:g;;VfA possession
oboio_us'iy £1o_(::.:1E:;"_'?2e for zine euéhoriiy :0 go
apart' :'he"'_,.io,ri£;€ »  io...;:io'*, some act which
:oool¢i""§;ficii%;:§;:e ' é};e...§§Lsihoriiy has taken
;éossess?iQn of :he"2<iz:d. .1: may be in the form
of op-:i£e<i*§o;r€2;:'{o::, fog; Reed of drum or oiherazﬁse
o:"¥og;' Vhaegigég. or'*-.;o;"«§:fen gieciaratiorz on {he
sg:,>oEf"2.'_hé:;i ihe ::;:':ho:'i:y has iaken possession

5 --g:3f:he 'E<1n'ci.- The presence of {he owner or {he
~'~'.,oeeegoenio Aoj7.:_§;e. iand io egjfeeiueie ihe :ai<:i:1g

'po%s~s_ess£or: is no: rzecessofg, No furiher

  ::<3;€i{:e«ve.!37eggor:<:£ that wider Seetioe 9(3) of {he
_ Agéeeis .:feqa:ire<:2i, when possessien has {seen
 iosiceﬁf/Eiie ogooer or file oeeagoeni of {he Send is

oEf$;2o.s'sessed. Once possessiozoez has been
§'o;§3§er: size 5522255 oesés £3: {ﬁe $ooer?zn':en;:.

  Eéezzess, it is aéieez' $231,? ﬁe gessesséoe means

.Weé.::--'£::_e£ ;>ossess§o:: aeé me? s};r:'{%::é';§E{:::;.} possessiesz, 

" " " aiiouisiiig ETi€3§§(?iE' i:::.:s  <;:xme:* Eiléijg' me}? be eeitsésserfg 3.123% esiié



hi}
Km)

sf this Tahﬁisriar gaizzg ta ihe 131252 by iisglf 53330 d€}€$ {K311

£¥i}I}$£§iiii§;£ 21 §3§$S€SSi§¥}. 335323': is referrezl ':43 is ;:;a'::'::,:a3

passetssiarz. ﬁeavever, izeither iii '£316 m::z§};=:z§:3f§  

maiariai pmﬁzzcad aizmg Wiih ihs ::s:::§}a§.::i: s;23.a¢2a;jVé:'z:Vé.:%i32é V' 

astaai paossessiszz sf {he iands     
Bﬂﬁgﬁﬁ in $126 compiaini. hf f:ha=: zzzést
and ﬁ::+: pessessien Vzemains ihe aV;xa?1:¢%:*;A   'i:hr3V
passessierg remains  gaéérzéiﬁzaizt has

ihe gewer :0 drap {he acggiﬁiiihéﬁ .};3.:$1d.

29.  3._a:§gm§:fi§ repsorted in {Si}: 0)
5 SCC ?§33..  aiivi-'§,:st2»}eL Urﬁcm Bevelopmeszt
At£t}1«D1"}:£y'--Bg  --¥vs- Veer Kama: Jain and

Bikers haS,h<:::}§1 ViL§1éii:.'»*3:z$:j;: :13 2333 sf 21 natificaiian issued

 _ &2,2:'2é{»::3{:.;E§€§:€:i:;>::  isggbgsestigzz (23 5f 'the Lazzd ﬁcquisitiezz

 ,:'%;:':"£;,, '§s.2§:§é1w: ~~.:::*¢sii:€s 3.11 evidence £31' taking §9sse$$§{>:1,

{:§;§s%'§3§'f1~.${,'£%?L;§£iV'2*fij"s?f§;{V.31f3;3;'i§3hE is yehuitahie am} it is apex: $9 the iazzé

-V §%s.?:aéi's :i§:::g géééusﬁ 523$}; &%;§€'£e§:€<3 :0 rsbui 'aha gama at

" V' V' ;::§;:*a;~~2Z :%:€ ﬁpeg Cmsrt E133 €{§}$€}"i?€§ as 111353633:

"22, 3:': aisw gf ifze aéwg, we ailing: ifzég
Qggeaé azzd ﬁiédéfg {ﬁg §rdg:°g sf ihe Efigﬁ
ijgzgrf. Bifﬁﬁi ifiae §%?§§:§§cg{€::}:zs dazed §2~?~2§§f2
gag: §§»§»:2§§§ zrgrg guasﬁeﬁ wad; éhs Siaiss





Govemmen: is directed :«::» hear the I'€£}££€'S§' Qf

{he Zanciz}:,:./mgrs jbr ::ieneE;'}'7i<:a:'i::>r1 «:2fre2sh. 
zzsiil be aspen is} has Za:1r:Z::::1;>:2e:>rs is place .s;:.g:h~._ 
mazeriai as is avaiiabée Z0 {hem to sh0u,>W:?:::i'* '
€33.-3 f}OSS€€'SS§O?"é was 3:3: éa£€s3:2 2?: regard_..--:%:;> ii'za:f%f  'V'
{ands in ggzzeséiem and §}I8§'£3'b§; r8Z:$'L:._€   L"
pr§S::§?1p§;§OI'*: raised in zsiew qjf Sec:io'?:"'1'£3if;?~_{} 55;' ' _
ihe LA Acig ané {E16263 e?Si€{f53.§S??i' ,_i/§«":g::_ "'

tr

C§1'CE£F?%Si[<:ZU2C€S u.sarz*anz d€z2<é'{§fi;é'a:zEe§nI=, _

30. in View of ths abeuve,  fi'i,_3_;'V}:'tZ¥fiﬁCfE{V{§{}I'i' ::::d£::;' Section

16(2) Gniy crézates pr«5f<3u;npt}iA:3'f: 0p§éf:"'*[:qy'/ghe land
CFWIISFS is rebut such  such
€'\;id€Y}C€, if  jignﬂgment that, the
notificaﬁan  Lnct be csnciuséxga
«to"--;§%e§§i:if:g--~»:1f'£*:h€ ianﬁ in {he Staté.
Hencs, éx{'§:f: §r:  fancier Seitiion 16(2) cf

L.A,;%ci, :15" gtiié  the awners ire: pE"0d?.);€Z€ $116

. _ §€§i}1,§»§i§"§;3B:é §3v§{§€f:*€€:V__{{; ;3:'<>V€~ 332:: §!0SS€;'Si=3I:{}§1e

V   31:: 81:3 case, ii is :19: {E36 aﬁegaiéegz ef

é:§1e€:~§}m§Ea;€:§:¢}afii 'iiat {E16 332333 3:? ¥€§SifEC§ if} 3315 Stats ::<>r

"  'ihsssre ES' agiiy mzaieriai p:*0e:§:.:e:ted is sirzsw iihs same

325 '?'%:€ §{>::::§§3e:r:¥;s azmgxeéi with '$162 «::a:im;3%23§§:':,,;

 *.$;'h§<é§: zkm smvs: §f}€'i'f€i}i'€' {E28 §_,€}k22.§72i?i"{EEEi§ zzyaé 2i§é§i§1{f§":E§{1zi§,€€§



f



dosuments, as iihssy are issued ands: {he Rig_.'t_f§ is
Enfermaiion ﬁat. T »

333 In furl}, the": ciacunaents  *i'}:#::.,
::0m§iainant revsal than £116  
B.E).A¢ in his latter dateé 2€§;54§2{)(4}AE3A_ h€s¢s 
and in SygEQos.'}"? and "F8 to t'1*i's:% 3<é3><'ze:1.'{ €>.;ffV_:;§z:r§§gV1f;'ough 'V
award has been pass€:;§i;..'_bu_iV"}§é;»#=;';;fé§§i._be€1;§vV'i:tiVI%zed and
Gamers Coniinusd to be i':ﬁ%  $eri€:s of mates
of the Urban   from
N0. 322   aiong with the
 325, which is based on
Esfter dé{'£:_$€§.  'mat the peggessioﬁ ef the

Land 8:11} ré'::2;gL§:'::3 €x;ii€%;.ve:v:1erS. New No. E32 has been

 $:gn<.:§{:§.b;§;ﬂ%}":.§ {E:%%:'<E.h3ef ffvﬁnisier Qharma Singhj inieraiia

 =St;%z?,§'::g_ é:V§r1:::*;;"-gr:---.ex€:€n4: sf iazzd measuring 22 gurstas in

Sjgi;Z'€§'3,?":?  '?E% E8 <::§rep§€§ frgm azsquésgéééaiz

 §r9z:':€€{§;i1?:§s,§ Eva: §ri0z: Eli} '$333, 21953 N<:sJ§iI) shgws mat?

A ..%;f%z§: %*{*.gE--5s:'::r::€n§a:iG:: :3 maﬁa fa? drapping' 'iih£:~ 8.€:C§'Li§.S§{§{}E1

'-«T«'--p;.;%;g{%s§§§§§13g§&;  f€38}3§3if'f§'. :25 S}I'.NGE§,.§;/ 3.;  "E, E2,' 2, E2/215:,

 =.§:;/E, E3,/2% 8?? 2?'? angi '38 £23  §:»2:i€::*{ <35 3'? &{?§€Ei% 3?

M' (5
5"?-§'?*/f 



if  ﬁle Sueeeeeiaze gevernmenie have

E\.}
N}

and 2?8 alene were sought to be denotifiedg the  '

preeeedinge riotee shew thexa some 'eff te;'§1e_,.1a"L:§:i§V' wferev.,

deneiified mueh after the award , 

sueeeseive gevemmemis ei':11e:*"-veiiiéaée néade 3s:1T_;:3i*::1ie§f:t:;:§i er '

have recommended ~E.§;:deV"ie'.»ijje'V "€1e;1<3t;ifieéi 'i1:1Ch}.C3.i':'}g
Sy.Nes.'F"i' and '38. The issued at the
instance of aeef;:Se£a:i:]'Ne.:='1   it refers to the
earlier deeisiefz Government and in
refereneege  ;i§';";4'.:i_'$i<::'r«';'..."VVV:'Vivﬂéappears that, accused.
Neg} hae'  of the acquisition ef

Sy.N0§g.?'? af:<;i.   {ﬁe extent 0:? 22 guntas and

  egeeelftiinlﬁy,V"<§e:1etifieeﬁ:§en has been issued on 283.2009.

   ihe eempiaini and the material ereﬁueed

  :§':e jr:er::§iainan': himseif, ii reazeaée ihaé, ihe

'L{i_er::e€:Afieaiien greeess ﬁad eemmended way baek. in 28853

nrzaﬁie 3

 :"eee§:§::1e::{§a:ie":: and 13:: §"L§§'"§h€{'&}fE{3€ :3? ii} ériew ef the

SgI:i€§ if {he aeeuseé. Eﬁeﬁ 2:: éhe §§ES'i3i'§C€ ef aeeueed; E\§e,4
er aeeueeﬁ 2'~E<:>:*~:~92 :«3;z1:'i 3 aieeé, if 2} §eee:::::1e:z€ia:ée:2 ﬁe made

ﬁe €;e;3::.~'iif3r ihe sazieﬁ iaeds f:'::*:::2 the purvieew ea? aeqszieiiizéém

'Wm





28

it by it.$€if WEI} net ¥:,:€Cc>m€ ar: iﬂegal €X€'I'C§S€ of power or
ab:/138 of pawer, as the preazisicrzx of Sectian 48 ()f :-..g. f3;.f3:Ci
C{)f}f€FS paw€:* 0:': the ge:)vernment {:0 amp any 
the .:=:cqa:§s;i%:§<>::,§ if ths péggsessiagx sf Siéiih  
been {aken by §;<3v€r11m€3:3t. 3"h§:¥ §:>y 
tbs compiainani. Show that, not @5135 
lands was with the f;'V§3 I1~.  
government also reca::';:§:enc%6&  sf the
very' same land. if thaé:     as 1:9 how the
recemméndatigwié':: lma<§_%   No.1 for
éenotificatissﬁ    his pewazx

 Se$:'§i¢j:{ E3(E)[d} of the Act read
as 1::*;de:;vE:--A " ' V V. % W 

":3. '€:rfi'rr:£.::aZ'*. éiiiseandzict by a public
_.§§eV:"::<:£r2£.~"g'*.?_} A pubis}: serzsarzz' is said 552 csmméi
-  §?z€:_A~-Qgiééfzcg af ;:*:**:'m:naE mismnducég --
, {<2}, 
' {5}  ;, V'
{CE} ~25 ?j:.--::2. ~
" g'z'}' by CQ§'?"£é§£ :2? ziéiegai mearzs, gbzairzs far
" 1' ﬁimgegf 0;' fa" any ether person any
aéaiuabie éhingz 9:" paczénizzrgv/g advaniage:
5:'
55:} by Q.bLéS§E"£§ E223 gaasééizgzz as Q pgabiis
sgmarzi, O§3?i£2§?IéS fag" Eiimiseif c:s3"j%3r Q5259!
Sifter §€r::§erz Q3251; :.3s:2:§z,::;:§3§l{5 Ekzzg 9:'
§3£3C?§,§fEE}T£§"§; {;:i::a:2:@§::::' Q?

X » 




  13%}. 2%iTj§8,

 

while ﬁelding ojféce as C: public seruegiriig

obéains for any persen arzg a2aZa:;b«ie'~'._
thing or peazzniary advaniage , "
azléi Qublic :n:'<3:'€s:."    ~-- 

{iii}

:35. E\§<3w wha: is requimd :0 bf€' 'S:2'."3éIj1ES.'-._é{$,,'{_QV'§:h€

accused N03 as 3. public: s€1",V§E1i   (::i3ta.iﬂ$%~éE.f§19'hii3:S'eif"u

any valuable thing or pecu:1£*¢:1f:§»adVa:';f§3.ge .=:x7iivh§§ﬁt any

public interest: by '" 3 pubﬁg
servant obtains for   persen any
vaiuabie thing'    €31' by Corrupt or
illetgal means?  for any ether person

any Va1:2'3"E§Ee :1'-:::ng' Es?' pé€:::-nV:ar§%' 'a'<:iva,nt3.g€.

37¢ E7115 §f:%:if"e  .Ci§m p§ai:1i averments and mere

_ ;parti."cg:1'58.;I§7 p:a:§ ;22 vnoniy Shaw that, accuseﬁ N03
 '¢::%1*::ﬁ%zVi?v'*§£:i".%§5:'§f:§iE*1«grssugéd No.4 to gaf €236 Earzd purchaséé ﬁg

ifs '%f:_.?§€§é'~»{'21§<:::§5.::é N<:;.2§ made aatcugeég Nari; is make an

a;3;3§§~<:ai§§:~::  2835 for éer:<>:%iEca:§ez: arid had made

 ~'««___é;1::,.s1;.z:C'€s_s,§"§;:§ aéiempis an agfcezzné cf stiff §'€ES3S3:3E}{':€ by

A   gfficgrs 9% 813.3%. azié iirbazz Q€<s$§:>pm€:::'z Separimémi

 A::%{::;;se&  *x,x,f§1:i>  ::"ie:%:s€:"t€é ::';§§3.:'1

.. §'af{§a:i231 §::€;§:ig§:°€SS ?2:2**:i:g iiﬁéii jassizgeé E%i:2::*2"§;§"1%j;aa Jagaaihgz

 



S9. Eigzveafaar, tie carzsiiiizie an effezzcza unﬁer Seciian

§3(1}{é} 9f the Aei, Whish is 31$ main a}3V&gaiiQ;3i §_f:T. ihe

csmpiaina pririza fcesie the 33?=3}f'II}f:}T§C 3:3. 'ih$;"':::é:;2§iaéi:iig,.

2:633:38, Ehe maiﬁriai praézzcagi akérzg  ._:I:¥g$:. 2 

Shaw ihéitg ihers 313 an abyss $1" p;§za?e::f, §jr 

ami £33 {:10 the same, the aecéisrgd h:i:s_:§13ta§:2'e*£iE' f:§:: h;§,:::$£3f 

3:' far any other person any   'igaecuniazy
advantage; H9wevef;..._.":?:h¢:;e  1' ~-::§§''A:'';:a_i_}aaga*%:Ai0VA:*: in the
camwaint againséi   " 'ébtainizzg 3:33;
*»zaj2,1a.b1€L    from the aecussd
N<:>s.2 t::>fffi_5,     N93 joining the
party hiéadgﬁ  and {hat iiseif is a arakiable
{:Q1";si<:1€;°é§t~i§'13%    mileage fer accugeé $39. 3,

sszheﬁjmts i§1e 'a,£:§;' {}f 3.C:{::3.1$'€{i 2%. 1 amezinis $9 3.3:: abuse sf

'  }}£}§E?i:'f?i'; ifgatigh ?;h€""ii.%{3rd "ab:.1se 0f pewer" has 210%: bags

3:%g';e:%€§:::::§§:§;é:*.Sectisiz }3(13{::%3, '£312: ihﬁ Agax Scarf 2:2 3.

  gudgzgzazaz s§e;ma in $13 .z§53 35 E 2 253:; me matter sf

 "--._VV'£i§d;3¥:ar£i;gt§§:zc¢r: ﬁambiar ~e::s« State aj' Keraia, sszhiie

 _ ::;i;»3,z13'§é:*$:i::g ﬂag preisiséagg Gf $€€'€fiG:'} E"; sz§£;>~s€::ii@:': {E}

   Qiﬁiégﬁﬁ {$3 Qf $233 523% Frgazgzziisri g§ §§§'I"1i§i§§Z} ﬁe: has

" gésazzyaé as zmcigz':

 



'   Bszseispmeizi Azgtfwriig {S::§1"3.},

intended to £::auSe loss to the government! The.-';3ower

undésr Seiction 48 cf ihé L,A'A<::i; Csuld be exerc.i.§é§iV"-'é§?T..ih€

governméni: as bag as p{)SS€3SS§{}I1 9f the 1z:«t:%iS'A§i:é;:»:~"%:3 jt 

bear: takﬁz by %_:1":<*: g<;>25e1'::::1€r:i.

4}. Howexrerg in E1123 ::.:»;:s4_e§ d<:"C;1::1en§s'g:s:£:$du<:é;d E;=}.f"L,

this semplainaﬁt reveal that,   iar:d$ in
questictm continuss 1:0 ':" f.$.§'§1aiFEf'Q§i;'I1€FV it is alga
an avermemji 2:; the   buimings are
exiating on  As of dextotificatioii,
prime: facié:   {he pgssegsien had
  possession is with the
€)V\/E161'  if has; a power :0 dsnaﬁfy 8;

?:and if} th€ b¢f3€f§..§ {sf fiée owns: :16" 3.CCL§S€d No.3" in

"'.,_:_%'hc._;éé4  a::§%:1$3ﬁ' N33 ':33: afiytue sf puyshaser: has

 :23: by zitssif arzmuzii :9 329336 Gf pawsz',

if 'iLhé'a<:¥;:,1;.é.'~: }; j_gsaéaasssiirm Gf the 3336 was 1:9? 'iaiiazi, power

'végssgtsii ..2a;i'?;_%:§2€ gfagverzimsné ta dénazify Figrthezg as par

;§%;2,dg:::§:;t 2:}? '$16 ﬁgex Cczurt in 'ihsss maiisr 3:." Eﬁgsare

$36337:

€35' (W

M



presumpxtmn of vesting ef 3211161 by virtue ef netifei_e:s.:ion

Llﬁdéf' Seetier: 15(2) of L.A§Aet is rebuitable  

42. }'xC(E(Ji"€§if£g fee the avern1e:1":'i.§: the g%e'ﬁexV§§§.3iV:e1:;'«.tf;e
preeess Qf denetifieatien started ir§*2Ci'.35; 21r:':i_ '{h.e §>:*"<;{:f>iei;s
government had reeemmenVdeei~..Vfer §e::e::§ie_23t:':.Q'"r:'moi' me-

Iands in question, it iS_I}0€ ele23.r as 'ﬁe heW"i1i1_e eriiereise {)5

power by the accused alguse of power, as
the previous govAernme§i1V_t, }f1wad.v"_e.}e0"'i=ve'eei_t;f§:Vne:1dee} for the
same; The    Show that, the
denetifrieatéee  Vexereise 9*? power at
there   _'ﬁ1Vev»enateriais produced also
ée me": ehe:€2s:  of deneiiféeatien sieréieei ali

ef a sueiderikafter. :i;eA:a_,e%::-::sed N03 was swarm in as Chief

 iii; :z21'§:;"';;:"<§ees$ had begfir; in ZQQ5 iteeéf, aﬁd

*p:eeVéeuS'~v.,g::.?§.?e3;j:1'::1er:t has issueé ﬁerzetifkaéiéera ef some

e:::€:Ei.se:'--Eaﬁe§::§V;'L:-.  V

 A T }§G'=.&?€"%f€I'} Whiie C{}§}S§d€1"i§i§ the peiéiiezz eeder

 _ f§}eé;:§;.iefz 5335, Cs? C::P,iLZ,) ii;  me'; be meeeseezy éfie ge i§i'§T,£.3

 V. :?§.§Ee€E:eee {§'éi€S'Ei{>§§S. 35$; 2.":_;::;3:*e<t%z::e iéée :"12:i/zzrgé 23:35: gfaazéigr

" ef ﬁle eﬁezeiife f-:3? :3; éimiiieéji §Lz:'§<>ee;  ﬁe iiezééeiéiered. ii

 ggé
s"'§'iie*::;



35

is 1201: {he case of the Ce::n1piaina::t that Ei€iCLIS€C£ f'$.€§I-4 'fOf

ihe first timég he had made an 21p;;iiCa.t§%:>f§" '

d<:m>tifi<:ati0:2 after actéiiusegi No.1 wa$._§;wcsfn ii":-£23  V

2vEi::i$t:3r 113:" it  afisr é1(3CElS€d E'%o.;'?;'~:a;*r:s;'=sW{}%':"a,E161--.__;:§::;_a

§v'I:;:'1ist€r, but ii is the def"ini§§: e:aS"<;>_ G? {he"§:tQ:jt1p1a§;I1a:::t_ 'L,

himseif than thé prscess sf  s1;.i;;1*te<:E way
back in 2095 and he  at para;
13 that/, in  had forcéé
the Subord:r:a:e":ff;fﬁ'ce1;3 tr;  aven before the
applicant  <:0nsid€ra¥:i0n. As
such?  ailegatian does moi
xa7arra111:V:"~.';h2;:t  be: arrested for ctustzsdiai

imteyrggatiézz," E'ui':h€.2;," ;1i<;';st G2' the €V}:§€I:{Z¥3 is in 1316 fem':

 eff d-;§§§§2§:1_:3§:tgx' '~._a::d vars already produssé by ihs

 {:.::e:ap1ai;ja.n%, *--..

A  L§--a§"a~E2 Qf €326 cempiaimi if ES gtaieﬁ; '{h&:; it: 3

  ";ﬁC%§§§::éJ.{:H_€§~;": dseea ihé acsiissd have alreaéy iizeniiensci

   G€}V€§'§:E"i'E€f}'{ had iéesrzaiified 2213533? €:}§'§€Z" NQUEETE

   EQSS dzzésggi <'%53g2G§§. '§'E:$se 3fif€?fi3:1€E'}iiS izn§§:::a'I{,§

'".é:§:a§, ii is §";{3§ iiiaé? 313 sf 2: §::5id£;=::": aézéi {E2213 §3£'%.f?5 'éaiizsrz §:§?;{7€

 



fer denoiifieation by virtiue of accused No} assu:i:if:g""':1is

pesiiien as a Chief MiI1iS§€f. it may b_e"~~ *

de::c:>tifi<:a':é:>n has Come ime e:»;ief;er::?e 3:3.' 11$"ii--%:m;:';*e_=aI';u;i V

S€<3?;§€}I"1 3:8 deee not ggrehfbit V'».:;:;1j~;= 
E{€B{)f]:fyiﬁ§ the land, if the .
:19: been taken.

45. Howevezz Que  30 Clear here that,
denetifieatien 13 v_"£V1;§::e[g':'exre1*nr:1eI1t, but
it is being sagci     'i';gWiniSuSed Gr abusgd
fez: the  Bu: no such
aiiegafien tie 2;}j);Ve"'..§;e¥nj_pieint, the denaéificatien is

made in i;1_v§3:,::9 e:f»_'ee'=a;i:'ei:* Q? the Eanﬁ, Hence? prima

faeieg ;:ﬁee_mate':':fa ?zivaﬂahie on recerd dsee :10': Show that
 ﬁle' é:{i:e:i'1~é5e.dx"l'*E§g>e,2 and 3 have CG{};§,':§%'€d with aeeased Na};

§3_:1V{i,eLe feeifgét ef ihe same, denoéifieeiieiz has 'Seen

iseteﬂ; Eféeejivgféenee bfiifig maiaéy "{;Ef):§€§* Seeiien 13{i}{é} 9;?

 ﬁgetv Aegzd Seeﬁen E219-B ef IFS, even is: ease ef
{§:e::1s§;§§ae§n wheﬁ; £3 :"e:;;:1ire::§ is? {here has is be an
 emé Ei.;§f'§€;?E':":€§'§E§ :0 {£0 éiiefggzi iiiiif, eta' 22:1 eef; zvhéee

 §EEeg;.:a,§, New 33323:? $3; iiiegézi zziééi éhzzéi ﬁe €?{}§E'}§.1},§f,"§,é?§i§§ 3% m}?

p:>s;eess:ier1.. of ?,FE1e*ee_A§e:§v.§e;:1ci haze. V '

f"°;;,§j

(/"ﬁio/¢«)M«v



forthcomizzg in the Cempiaini or the 1:1a*:5>ria1§ pmducad
along xadth the Compiaint. Ewan ;:2rirna faitie if it iS.._fGu:1d

that, the pagssssgiorx sf fhé laad ffﬁffléiifliéﬁ with é:%ii€.ji:vé:2s3r

amid if pears? ia §-3x(::n:%is.€& uzzgisr Sectéga  flit":

crux G'? the matter, that does ng:+f""a~;2:o;i12ﬁ::i;§.§12~1j; b€:'f.3ff3;§3
iiiegai. Even if it is mega}, i:E1a€' a;isg:j' by"'it:ée§f 

constituie $211": effence unE€ss~._i'i*~..is svhoWr:.._f33éi: uégiiéh anw'

Qrder is passeé by abussﬁgg 

46. The other asp-:--:C.':j'Vr€q1;:§L§é'§'f'v_£§".33% Censicfared is

 

{hat accuséé  5:: 23. 'Sitting _:'EiniS:é:*"é1nd it is szgbmittﬁd
that this acc.:2;S£*c'é.;_:nN0.3"n?i2éy .i__::::duEge in tampering 91? ihe
evic::1e::::};§. __E}ui'§~::;§.._}iE7aé'~:t§ur::~;e- of 33% argurgemisg it wag

su'§mitted"g?tE2ai, ' ﬁié€»-- '§:1':ire matte: £8 Saged on

 d0cu,tt;§Té§:é'ar:; E}:/'§!_'};§3§:{E€; E';/iay ha ii, £5 SEER r;>§&n ':9 the

 Eméregiégatirzg.Qffiessr :3 Eoak mic: f/ha Qraé evidence anﬁ

0£j§,€§'~,{:¥i§$§'3-{?€}:;"SE3? 33 £35' 3.3 gamsagg C3? éeneiéficatiaﬁ is

--:e:1<:e§'::§§{i féfimajécie, :1: is on resard. The cs:}m§§a§nani'3
152$':/'aegis §::.i:fEja,I submiés éiiai there mag; :30: b6 any 0:125?
 6:75:11 21s:eLt::m/:15; éihai {A1/:«:~::'s»:  gm i*::;§§€:3z:*::x ii 

 *.V:;2E2a!;:§fs; {@933 ii} §.1"1Ep{}:?:2€ «:é<}nc§i§i§<.>:::'aa €19 r€::<:;§;r§€t {he ::<::{:2g$$é



from imierfering with the investigaiieﬁ anti 3180 gut an
Eermse that they 3h211E net directiy +32" 3i:'1di:*ee::tiy~jisisfezfiitvre
with the énv€$i:gati:>:1 31163 i;amp€:r {hr} €vid€:1<?--g:%§*-

5&7. 2%? tbs same B3118; :i:IiS 3,13; ":i<3'q%1:i«:"éa:3.'~.,':'0..fD€r

miiniiianed thavf, the er1tVir€V.*c::;s€ iS..E:}'as&d1»'<jA:A:. a pf;iv9;:€ ",

complaint fiisé undrer S€C'[iG¥}.'2$.¢?' sf  'Vii  53': that
the Specisd Ceurt had {E16 Special
C0111': has 0:113; feferredu investigation.
SQIIIE times  as to whether
the privat/6:'   "£0 achieve personal
:.rend€tt:§§":§f  ®A:;._Hi5VE:;u1:1i1ia.te the aecuséd of
having é;:-'rVé:g.t€Vd' E21 'this cantsxé, Sectisrz 4338 sf

CrP.C_, <:er1f{:z21'p1Vat~:sA':th2':'§§ marsh: b€C&?.18€f 3 p€rs0r: has

 fQe€:.:{ i:1§;d:€ 38 at? 'aﬁsugeé in a Cfiﬁéé, "E/ha': iiseéf is :19: a

 ._gra;>é;:"':--1.d "§fffi1"'(j}L'tZ*'i.§§{I':I_} hinz, if $336 accusaiion has bﬁiiﬁ maﬁa

wiiﬁﬂﬁrs  if£j1};I'i1'}g er humiiiatizzg {E16 apﬁigani Q?

' }::av§::g..iﬁ§:::3 S43 a:"rsse¥;€d 333$ in this sage, ihig Cewré, 3:: $215
..%s.ié:gfe:...&i.5 ac}? ﬁszzbtiag ﬁes banzsfiéag G? 1}}? 00:1/:§§a§:':s;:2:,
'~ 'Ciié7§:r:p§a§§an*£ has siaigzﬁ i§'}§fEl, he :5; :5: aacjiaé ::~:@3"k§§ zzzné

 §if}'§i':";'€j is géacts E: '§é3f::f,s:*s:: Eh? <'::'::,:§£: 'é'}z£:;£;, %.:§3é: ;3:"5{)§E$ E5":

*5
2% G



 wiih €315: §:2Vi!€s3'€iga{:§@§;;

49. Considering £11686 circumstances and theiﬂzyziure

and graxzﬁy cf the accusatian made in the Ci(1*I1"x}Z'}."cji}:.Y."iE fé119ix:iA

{ha zliaiériai produces? by the e::<3r:':piai::2:ni;,h3;v?:~§,:E*:--.A_§1~r€: :':T£::*w¢ '

befare ihe k:e:z€stigai,ing Qfficsr 2:516»é%:;:i:vS':ée1r§:z:s_§'--£b,;i'§35:6

ascused No.3 was the formesr,{Z%1§€f1'VIi§2.§s1:€r,_a:;::EuSed=~<l\3'$*,3

is 3. sitting Minister, a€Cused"'--NE'3--42 is the 'wi_i?3  aE:c:u$ed V

No.3 and accusad  i:€<"a L§--§%:vfi2:_an€Af§i"*re'§ideni Qf
Bangalereg nowhere i%1   during the
course if  is made that
these   "a::é?¢<£%::de;_nts or there is any
histery  act. Thsse acaussd
being 3511;' 22.  {hers may not be any

gossibiliiyéi' fiévéiviig.'4iﬂiT:G1T1T%'iﬁ14€ justiss.

~ F'::**§.§h€:*, «éiﬁéé «Sear: has is Censiﬁer as is whsthsr

'=.§:*ar%:iv:f:;§=._é;:f§.ii§:i;;>a:¢3:§§f bag 1§fG§,iI§ have any gsrajzzdisiaé

$ff$::_'é §:1_%:§9':$l_§:§i:; filfﬁg §:*:>§e:' 352% 5132 irzvégiigaiion, '$313

 :;;:°::::€ §:<5:."$';_E>é<:2"aV rsgisééred 5:: 25.: 1126511 arzﬁ as ea §Qd.'"3ﬁ

 A§S 'a~3'mGsftV mare '$132 {We mgzzths. E: E3 submiited gm:

' « ':%1;f:3s: a{','.{EEiS€fC§_;E:S gmé 'zxslrzsjfz {Easy are: Caiieeﬂ hays beer:

'E'he;*e: is iii}

'fgg.
«*2 13*: M!'
a %



.. . A_é7:::rs:4%,._§ig;3=§§,§<:2::2,? COLEiCE"

42

submission by the {earned Counsel for the Lekaysgktha

'shat, 'Eh€S€ ae:i<::u$ed have not COOp€F8f€d *.=.a?i':*?£""--_£}}€

inxzesiigatiim. 170:' any submissien is maﬁa Gf--A4's§'ny..fz;;i:é'1:i:§3t V'

is mmper the svidszzcé,

51. if two manths' §im:--:__is a§1*.;{é::¥.y   .ti:e ' 

date Csf registratien 8f the  p%'i:?::§i'T in my
Qpinion, if the 2:<:cus€:~:{ :"5::?<3 pFu: V1o'1§4._V:;¢F:~:2:s 1:haAtVih€:y shaﬂ

Cogperate for the :nve;$_tig21}:1( } _r'iV,  be granted

antisipatary bgiil:    accusad is also
important,    Cénstituiien ef india
  {<§'.,'ﬁféV'V4and iiberiy, as éeubt,
M1611   by means sf lawful

detéﬁiign, avi:h§iu:A'--:1:':§2L§}ing libarty G5 {:15 accuged aﬁ

 caménueé, 1:he:*«s:~ is ac: §'€'£iSG}f: is

  Eiberiy 0? an individuai W119 is get €'~f€Z{E

€3{).i;V1i;. {'l"i€§'8;:§%éC§. §&*'?'£G :3 fasiﬁg the igévsgtigatisrz azziy 53:1 {ha

 §:2a::~3:;S Sf é.<;:::tz2$ati0::. maﬁa in 23. pr'i*s:a%:,€ Csmpiaizzi.

'   E32» Fiifééééfil I {:23}? refer E9 ihﬁ ésrdsf {}§ this Gear': in

§Z.:=i:m§z121§ ?6{é"£,§G:§: §¥T<::.§E%4z§~,/2&1} 333:? {fTG§E§":%§Z'f§%3§ gzzeésﬁi/s:>:*5;

" éiaiaési E%3.Ef%.2{}E 1, :2 {EZESS wizfsrss 123:5 "'~§€jE¥i'}i' 2i%:":{?1§E§§'§ §%§t:,:&L

K' , V %5
€"'§;i1~;€i,



 8£C:':1S&{§   is acsuseei No.2.

when he was in the <:>ff:£c:-:3 21$ :5: Chief Minister', 3. spgcific

aiiegation is made th3.t., the accused Na} 

pcrwer got me Land deneiéfiéd far moneiary =L%s;j»£1siei;:5fa§:fi:is:: 

Le, ztsrtaiin am<:>:Vzn't; was passed ::=/af":{;«a {2o;1f;p_}2::é.jg; fix'-.>A:a:éd

by the accuzseé Noel and 1113    {his 

having neticaé Sevgral denéL§.fibat.iQhS.3.1:<:1Va,11é.gé;'iia3:?:s of"

alisged Considaaiion a..1}.$ged:Vééwfz-3:56/ﬂehcéfé'*pas§;3::'i 0:1 is
the accused Neal  anticipatory
baﬁ an the grq1;_:j'd.__ the matter of
Siddharam  enunciated the
sf:()I}di'€i0 }:3_ ceuid be grantsdg
But i:; .._j:h:s'  such allegation Of any

maneiary B@}::i:f:t ::_G f'.'.3;:2f§;w*aiuab1e {kings alleged 'E0 haw:

 be€n,._§passeé %i}:1...«e§ihg=:r frczm accussd N93 agd 2 9:'

in view of 131633

Aa3§;e;g2::ioﬁ§5--, §3€CEL1iS€ a privaiia itazzépiaini is filed
agaiigsé ihtséf' §':§i{.:G'§_/§.'§€&§ ii is :33': 3. gi"G1§f1§ :9 géenjz ﬁzéi?

«  :§iL:E1{i8,fE£€¥i;i8{§ righi Q5 ggzsszzzzi Eibsfiy. Hsﬁca I fizzé Ehafg

  :1i:;é-».:3::p§§Qa§2§:s C3335 bf? gragteé afziécépaéigry 2383} an

  {:V$?f%2::§:§ ssizizéééiisimg. A{t{é<,}r§%::g§§a I §3a$s5 32$ §{3§.§{>¥J§§:;3;;

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Théséi petiiéiezzg are aﬁowed. In the éxferzfégi' Ei.é"'f»i'§'S":,:.€5'E V'

ORDER
tbs pe3iiii{>r:e:*:s -- accused %i5y. j1:Ei'=3. K3;E"E15¥.'{2i}:{Z€i LC}:§§-E3,:s.r'U§<1*£:{'}:E?; F{}§i{E€g B2is:;;;';ﬁ{§:'€: in No.60/2611, ihe P<::I§<:€ é.fter mterrogaiion, the: pe:i*;i:§ners"'S1ia'}E i*:.c§: eniargeti 0:1 bail subjéciz £9 foﬂewing <:91"1(,*'i'i.{:*.;c':A1':.--§;-. 5} ii} vi} Pe§§}';é:*§; f;e_rs u{,">e}j"Sé>zzaZ bond far as »-."e:A§§_::Ah_i;2i:h two sureiies for :?:;gV {he satisifactﬁion of the ; H 'Thég. VS2;«"'L§i£.3f'{§§i». '€:1I?ip€!' {vii}: {he prosecwiien V:52;':2":esss%sk3:§ ifjré E??3Zi€§'"iC1§§ '}"§"ze;:;~..__ }§haE:sj CQ*&p€I'Qi€ and aiiezzd {he V ' ifzgesiégaiigrz as and when {hey are Calieaig iv; QZSG aiiend She sow'? reguiarig as .::-:3._<'§': wfzesrz h€a:":'ng:g 533563 are fmsed G325 Ehgg éiéaii :10: faif 5:2 aéigrzd {he €sZ>LéF'§ a:;2:'Z}2<>ss,§; any vaiid rasasgng ??:€;/V; ;<s§2/ail :29: {f€.?fE'3,??Ei§ 532;; Q£§%:"'?"£€£?§ 'E"§2€{:; 35235 mi}: £€::I.:}€ Z528 {fOi£i"E?;;3"§§ wiéfzezii fhe gréai" ;2e3s"z:::és.%§:f<,>:z {sf £526 ca;z,:*§:. If any 0f the abiéwj <70n<ii*t:«:>:r:s are vi<:>L21i;¢€»::1, the L<3ka};u£:t,he1 Felice are 21?, Eiberty 1:0 approezch the €2<>1;_rt fer C3f}C€'iHE1'{,§€)I1, 015 baii.
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Karnataka High Court
