Karnataka High Court
Mr M.K.Poovayya vs State Of Karnataka on 5 May, 2011
i:h<=: FEFQ w'iri;fm>'m. p:'<>pe5:;* zrzpplm/z';ra'.§{'}:1 0? £:§1é:% 2":":in(§ emd hais {Exiled to I'i()fli{?§'f that {he <:<>mpE:a,imf. has; beeri. fi§eii_x.Vii.h 5:
.s~;z>1e i:nt.6m:i011 Gf pi'€'}SS'Li}"iSiI1g the pz3i"i.t:i<31'}<:r to 'u§i'i:§?i:'ei;i?'e2AxIJ 'she m0t.i<m of Hz} {:<m£idr3171ce 21216. izhat thz-3:1. €:"0mp}ézi.i*1£; 110%. 011132 beiated but; 1:119 21E1eg2iti.0€'1$"r:"121d~z: :;;hereff1«._.zi'1~g3 figmesrrat, sf imaginat".i011 beiz1g; 'E'21:* {mi}; 1.Y],1fl3f1vVE1If§;€ii"'ELE'§iS is"
further evident. zfmm '.£'a'1;t:u'V.:.: _fi:héit t11efl«(:ompie1iI1t has been filed a.f1:.e.r a no acceptable cxp1a11aut.io11§.f<§{i§1.¢e $1;/ad that {ha ccllusion between tile:
the Town Pancthayath havi13EgAf%1..i3_ed the petifiorzer from proceeding with the Iiiogion. 3:31? he Etonfidence as such the csmplairlt '1Vc5dgie(3f"= £512?' ..;1'r3 z{f{.'éfihoL1ght and is oniy filed at the i1r';~s9.t;z3.'ri::«£;%. '{>f'~ Presideérit: of the '1'ow'n Panchayath ':50 w'1'~;€c:k__"V':"::ig€21'r;<::€: and that the mmplaint <:i::)es not .' ..<:iiS<:10"€3é any iI1gr€di€r:f.s cf the Gffencesa aiieged a.I3.<:i that S?:,21i;:}L::>1'}; Hausa Offi{?<3E' w§th<>u.i;: ex21mi11i_';3g the "::ompEa§_r3;{'. and w1'i:hm.1E; appiica-1f;i<m of minch procéedfid '£18 drz-1w up em E?'§'R for ihe. azfsyressaiéi <)f'fem:s3:s anti Emas p2f{><fs.é<€:{ie<'i iii': 1i::2r':%s;'[i§{__21E;s% this (::e:>r:1pi:-:i:':t E:>3:" §g§z1{;:'§ng {he rx 9 9 p:"<>vi:s;1<}:";s§ <3? St:<;*;ETi<,m E5'?[I}{'§3} wt" Cr.P.C. E;};§}{i this; <:e:3':'1s-_;§fi:1.1ies an a.b1.zs«:~;<;>, cf prcixiress sf law zzgnii ha1:3'<::;£'a;s;e€1 er1orn1<ms3 p1'(i?jL1.d.i(?<;E to the p:éi;ii;i<>r1s31' Vs.»-'h(}"Ef§§"'g1--« tt"1T!_§¥.1;E:_.v(if high :'<;épu'3{.z.1'r.i<):1 fer sgerlfle-5555 st3r\»*i(;r§{ and 59 The pe1;i.:.:<:»n £23 c>pp<>se<;i~--_byftitgsésa 'fi:¢_s.~::1;~ §:'<:Ss;V3§§:§d'%é:1:i S{i£i{.€ while the sscwzrid 2":;-:§§31"€*,s:;<::r'1t.e*,«;fi tf1r0a.1gh hIiS <:t<>11x1&3v<:;:*;'l.,. ' i§:e1;'fi';.:§j§iA'A:'rfgunssai I'€3IT£'c1iI1€d absent, when 111$ the court.
(:5. I .§!'eg}vé£V 'I*?{c2'1:1e1, leanled Senlor Caunsel for the pe1:,i1:i011e1: and E:}te1tc Public Prosecutor for resp0n'ci'a.1:'j1.~M V E: 44 'V '51. Lx32i:':3_ed Senior Courasel zippearing for the . :pr~:§4iT£.i{>:';s::f_ {:0n1;.e:1ded 'thair. in the ba.<:E<gmund of the amt: the _p€{'.ii:i()r1er and {3t11<::° C{>'L1§1(%§.Eai{3:9~:-_; had moved :noii;i<";=1': far :10 <*:0:";fidem::e 21ggai1r1s;i: x£,E*:!é:; ?;"€.<5i{§:":n£; cf 'size '1'm2vr: ?21z1<iI1z1yath, 'ihfi E3€Ea1';.ed €T{}}'£"E§}i€iiE1.E' f§.1<:d E52}; éihc Chiei' £}i'f£«::i~3r 2.1%; the %3e:§1€:1~:t: <31' the E3':'<:si::§{é:':E. %.«;:g3.E:'1;s;é; *:,.$Ef2<>:§1 m€}iii~:_}I': for he {::.>;e':i'§{§c::.'";.x:?<;~*r Ezaii
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ES b<-332') :n<'sv€:i fig <:1ear1y 21:1 ezimmpi, i'}}{:71di3 is pr€:s?~;sur§s&é the petiticzzner emd 0T.1'1Efi" C<;>um::iiI0r-3 to wit,hdra.w ':.h§§:'T;1_:41{>§,is:::1 for 110 {:¢:31'1f§r;1<~:r1<:€ 2,13 such the ir1ves'i.ig2"1t,i<3:{T1§' is:' _ be C}_L1E.1E3I'1€'(T1 as; it w<>11Ed iii: in with c::;1ieg_£3ry Iéi§.d'~dO'e§ffI' by the Apex Caurt in the =;f:a1s3t:* ',{}i" f3'ta:1'e of Bhajart. Lai [ AIR 1992 SC EE 1:~_:_.'£:£:~::j§§_:L§E3%§;1'iSS'i<)I1 <1»? ' the 1(f8_3"11€d S<~:1'1i<)r:"QQ1111sséE 1:116 fib{3'z1i.iI§EL1anCe 0f invéisatigatiorz by the to the back gretind in ;'.i,'\e-'"§;"A1:i:V(VA',D:i1 to be lodged; would of law and therefore this :Vt:§5'1'jg/E 0f '.£_"¥Vi'é 111}1£%re1'1t powers under Sec:t.ifi 1--1 to quash the investigatiorh In frhis béiizjlfvIéarf:.efi" Ser1i0r Counsel sought 1:0 place ' -. ré1--iéV1':1:€':<':= an the f<5II6winTg decisions:
* fl¥.._AVSfdTt¢5_1.of West Bengal Vs. Swapan. Kumar ' --;"%:A:_R' 1992 SC 9491 ;
4' .. Sitate offlaryana Vs. Choudhry Bhajan = -- " La! and others { AIR 1992; SC 604 1 ;
Sq Punjab Nationai Bank Vs. Surendra Prasad Sinha [ AIR 1992 SC, 1815 I :
:1, Pepsi Faods List. Vs. Special Judiciat Magistrate {AIR EQQE3 SEC' 128 I ;
5. Krishna Vs. Krishrtaveni and atherg {AIR EQQ7 EEC E38'? E ;
. 'f;1'1€:z'»3 aifoiie reasons: to scuttle {he investigation at the " ~.th-:::s'}i<>VE_cL__ '~;i:'Eé<9ref01*<«:, the pe1:it:i(>11 is Mable to be "I.a£:'"is§e fur {?€}i'1Si{i€i"&fi}i{)ZF'1 i3, IE Baijnath Jim, Vs. Sita Ram and another [ (2808) E3 S1.1pr<>m:: C<mr'£. Cia1.s<~:€«s 372?} ; Z?' Anjani Kumar Vs. State afBihar E (2008) 5 Suprenae Cc:)u.ri: (E21:-ises 248 _} State of Orissa through Ragrhvendra Singh and oth_er.6v.__'f»ps;--.
Ganesh Chandra Jew M .. é [ (2004) 8 Supremcz', Co2,.;;:"'E, f 9. Mahesh Choudhry
[(2009) 4 Sz1}31jen1e .C::;mf1' Cases él¥.39..] ..~and 10, S.P.Bopati V5; '1.rj'aria.r.;ei: Ififégpgtxappa Latti [ {LR 2005 K22..z:r13_f£.21£<2; 9603'" ' ' 8' On?__"¢i,h:é1' §*}éiz1d'_[ .$fi'.1?"--.--1'¢i_.Na\ve1z c:0nt<~:nded that at this s: t.::;;ge t ?.1'e,é{iE_€:<g2fzit'.i'0r1Vé§. made in the compiaint prima fa(tié 1if:;a.1;é<.ouf;V aEx.,._Cr3.S.€ against the petitioner and others and t;§10"s;-.é . é11I,eg$;a1i£011s are: rfiquired. to be irlfviésvtigated"§:~y"{:he '«;:0r1cemed 111vest.ig-Ming Officer and d1é'm1::ésedf in £;%1£: faCt::~;; and Ci1'"(ff1iE"HS'{8J"':C€3:-S3i {he p<}1Em: 32.21%. ' \,§D\ V'.
E"! " Wf':.(3i'i':e:'er {fie FIR :*e>'gi:e;i.ereed 33;; {.316 firs: r@s:;}oz":of<:zn£': ;}()fz':::5s and £m2es{:'ig{zi.i0;"a t.c:i~ce:>.n :h.e:>r:30r'2 is Eiable :0 be quasiled 5/' ' 19, The. principles; as: to m1r.:1c:=.r what <:irg:.;4{mSf.:{i23<ie%s fight: High Couri; in <~3;x<:rCis€ of its inhe.re,m: 'gig-<;>;\;>m-25355 nu.r1{i<ér 7 :Seci.i0:1 482 C1xP.C, etcbuld c1'L1:{};V,s;§"I'*V1""Ei:.f:
iI}Vf3SUgafi()I1, are we,1._14_ ;=:.r;~1'.1'].'Ve2d <:fg;t;_é'.:1a of ::lecisi0r1s.
11. 1.1'; Sfiite Swapan Kumar referred gtiéf) iii? held that if on 21 ct01'1:3:iLit%':'zxt';f.§5:4f»I.' "'E.';1:(:'. 2'§<;él§xfé§;1'1't.fimzzieriziis the 001111': is SEifiSi;i(?d" f1isclos(~:d the Court normaily does not: E12t:€'1'£7£:re \X;fi1'1~~*'t.}:1e .ir1Vestigai'.i(;11 inm the offence ?g;§.;%.:()Liv§§1 g.:;V{§f1'Et';"g:.}V1y allow the i11\resi.ig'e1i:ion of the V 4V"L{f}f"_:Qc>m})1(%t.£td fer }:=1'0Vin_g the <>1"f€:3:1ce. Ef on <}'§;}§*:.c'%M£:;(:11";(i the zvzmri: an the: C3{}f1Sid(3Y'&1UGB of the AA2'g2iex§a2j{i: nzzaieriziis is satisfied thatj no <:>ffe1'1{:€ $3 ' _ «:ii_%E:E<>s;e<i, it wiii bss 314:2 {iuty of the zéeurt {.0 §I1i1€I°"f€I't3 _..%vi§'.§1 zmy E1":vc=:ssi:§;gz1*{.i<T>1'1 and to saiap H'}'2'.' S2.-mac E0 p1'€3'E»'{3'§1'{ zmjag kifiii <2? z2.I':<:2:3.E@£§. far zmd %.,::';.:T:s<::;%$s:;21:r§ ':'2a:*21ae;5~3:m::219r, ':3 am §§'}€§§'§f§(i1.§ aé .
E3 In State of Haryana V5. Bhajan Lai :"ei'@r2-ed 1:0 Skipféig the Apex C{,'3I_ii'{'. in pargi 62 of the "§Lid.§§;fE1é%.:1%flZ--.E}£1S ruleci '{'.hu.S:
"(£32. The sum. anc£Mms11bsT,ei:i(%'<:.:'_{>§""
the: £ib(W§¥ deEiberat;i0;f.; ref-sjtxétéeg i.:1 conchxsion that the inves1r.ig:;ui1T0n QJE; $11. "
offerzce: 13 'z:he=: field e:;i(=s]:3siw*é}y I-'e=:§:se%;:w}'e:f§""' S far the p01.ic:é '0'ffic=:¥rs_ w'}1_0sé'~.p0xve:1*$ in that: fieid are L1nfef.i;c:i?3d as the power i.'o.__ inve 'ii Vf;11:=, ~:.(3gnizab}e . 1egi.tima.té;1y' éxércised in {)fftE:?ri1_C&%Eé: V. Sff,iCi:__ '_ with "gtfle provisions of the Code éixfid' not justified in t;b'1iVtr:vreit.i_1"ig' track of inv<3stigatioI1 %_.xv1'1.ér.s _ fslvé-stigaiing agencies are "'*.xx;'e~1A£ wii?i.i'fiv their legal bounds as ~__: £ifC*3"é'i?}f2'I1f.iOI1t°d. Indeeci, a noticeable 'V of {he sC11e1:Ia€ LiI".1C1€i"E1' Chapter of the Code is that 21, Magistrate is H tkepi: in the piCf L1i"C at 3.11 f:3i:ag(3s3 cf the pzisiicts ir1v€3i;ige1t:§c>I.'1 but he is zmi:
au1;;horiss€d ice i:1"{:e:*f'i=::'e;=; 'with the a.{:t.:1.211 inVeisii:ig21i:i<3:1 {fir in direct the peiitte haw i'i1€2;£; i:1v€st:_igg;e1Ei{:>:1 is to be :t<>r1duc¥;€<:i. Emi: if a poiice ciiffizim' §:'2:11ssg,;{r:ss:s;e;é3s; the Afiiter referriilg its i.E:e3 S<3ve3:3.1 d<~3cissir:)::s; (flied, the Apex E4 attirctums;{:r'ibesci Eir"Izi'i;se; anci i':1*:g)m;;§e:*§},-' and §}§e=gz1§;1}r €%X€I'(3i$€S his .ir1_*ve.st1?gz11:t)3.fy p0W&%1'$ in E)rea(:h of any st:at'L.:i:o:';f' i31"(3Vi.Sii{}I": r;:az.1si:'1§§ S€1"fi()L1S PF€jLidi(1f%M'.f)' the pezarsonai iiberty and also 0f 21 Ci'[.i?:€f1'1.; then t'r1(;*. :'€t?:§ii1*'[.« §3i--1 app1'0a<:hed by the persétz '£1116 I'€'.dI'{'3'SS of at-'_V:f "~griexr'é1=:faét::.V consider the natL1rc; e1:x§'Li _extVéI:1 _V (>i;': breach and 21.p'pr0pria"1:'@_'ordervé' {is may Vctalleti' '»&zith§)§:1 t'."_ the echelons sjE'riC6:j-2 Ra 'dear value of no emphasis t.ha1":V V "f: .. c51)'€* " demand absolute " fie is wrong and claim 2,1fiq'u:Vest.i'onéi.b1é.. right and uniimited pQwer§§Ve2§-------r{:isabie up to Llnfathomable '«::0.é:'1*1:;_>§_se Any Imtognitiorl of such power 1 f:21:1iam{>L1n€; to rec:0gI1if,i0:1 of > *'E;) i§zii1e Pc:>v.,-Yer' which. 110 aL1ih(:arif;y on " V 1-earth C8,.}:1 e1:1j<::y."' «§'3<>2;.1rii ':35: as-°21'y af i1h,:s§f;z'a.i:§;o:1 iizidicaied 27 <::aJz.e§.gor'iess of {:a:§e;=_-3 w.h&%:"s::i:T1 §:§':€: a::>z:i,r21::):r{i§r1zu"}-=* pm>»:<:*:rs§s :;1z'1d€z" A:'%:§(:§€ U':
225 of "£115: C<31.*:s=fi[_£:,z,1iT§«:>:.1 «:31? meg: i1'111erez1?;. §3{3w€:r':<s :::n(i@r S&{':t:i011 482 C:~.§',('L sliiouici be c=:xe1~c:iss<3<:i. T119 <:af;,¢gcn"ies €r111mer.:-aieci in ;32.1.r3. 108 whicia are r€I€rxJ'zai1i_ "afar <:<}ns;iderat.i<m _i_::: 11:15: <:a.:-se on hand are. 2311., N0ss._5 which. readés ass u:'1cie:*: -
xxxx V _ _ V _ " {5} W"her(: i:h*é aI}.egg"21--t..i_-:>1':ie; the FIR or c?0mp1aiHt Enfé so inh.ere11'€,1y 1'n1"p.2:QbaAb1'é5 bexfiié (if whic11 no prL1d<~;=eI1t'i L._§3e3,'1°sg)'11. 'g(:?an ever ifhat. there is V __ s_;1fi*ir;;'-itf}:__grx§1i.'1i!_§i' iqijqéteeding against. A {7} 2: Criminal p1'0Ceedi.ng __I11E1I'A1V'E'ff3t§.'w1.'.I.}," attended with make: fidfi e1.:1rj;f'~{:f where the proceeding is 1 '-. f}"}§iiiiEViv:;:£1$1y" i:1s?;i'i::.1'ce.c§ W§1:,h an u1i:er'i0:' ,.m:<j'€é:-We for wreakizlg 'sz'€I1g€?'c1l1{if{"3. can the ~ éj3.{t('.E,1S€d 21116 wiih 3. View to spite: him Ndue tie} privatia and perstmzii grudgfj."
in Baijnath Jha Vs. Sita Ram and another the """A§3€x Cozzrt. has heki that: Wi"2§k% <£::x:ez"<':is;i11g _§uriss(iis::E,m;";;_ E63;
1m<ie:r See.i:i.0:'1 482 CI:",E3.C. 'tine: E"i.igh C<3m"i' W'i}?;,E}€i .r:<)ii <)rdi§1a.r'iEy embark up<:>:1 an e11q1:1.iry w£3.e1:V.he:3_2'*. the €'.V§Ci{ifi"1£'.€ in qt.1est.ion 1"eEiab1e :33" not or;'i§iéh-é:'§;}<1_er;.v;:)11_ reasonable appre;e.iat.i()n of it a::e::1eat;i(:::'~vé§;:1e1&:%.V net', __beg V s::.ust.ain.ec1 as it is the fL3I1C'{.i()f7"i: :'>f,_'~;'2s.f"é'.1:°iai 'j:i'dge.;f<..__ 1'£;::;_ie further ebserved than f.h€3'jL"i'€1_i:{7ii&1i p.'r'eeess e}::)1:e..E(;£V riéaiat be' an iI1st.rument of Qp;)_ressi6:f1" <51" :f1e._ediess§"'i'1:ire1ssment§ the court should be Leir{:L1hisp.eetAA_'~gi1:_ri judicious in exere1si11g ell relevant facts and Veeenve-§1§dei*ati(>n before .issuing a1«"1'._"iVfi'S;:rurneI1t in the hands of pI'i\r21'tRt'E:' afilcézieh V€11(i€1ZfE1 to harass, any perefién need_1 ess1y. E1: is 2115:) observed that at the same
- «time the Se,<:ti()n i;é§Mn.0t an iI1sirL1mem: handed over to an V2i.§if?Li§3*§'§de.f€}:'§Zh:€}1'i. Circuit 21 p1"OS€:'.C';,§EiOII Eifld bring abeui i{e=.__e11§§def:'~"{ieat:h.
.. hf: R.KaEyani Vs. Janczic (3. Mehta and others E {1} Supreme Court Cases 576 } the Apex Ceurt. has ézeld Q1213 Er; para ii};
K5:€pi1'1g-§.t.E";§§~:'Té1f()1*§:s21iC1 pri1'v;:ip1<::ss in mind 181$ me t:¢:>1V1si<:1er the {:21-s_~?#:; on hand as to xx-='h<»:th€r the excéifcise sf pawer :;:.:f;r_:§.':-1° Sfiféiiiékfl 4182 <Ifr.P.C. is warr2mt:f:e:i'? mi E8. It; is; Eu:'f.?z.<%r'I.m>2"s:? vsseii %:;_:":<.>w'n Shaft Em E':z:z}f<i--az1<i--_f'2¢:si_ r*a.2.}.e {ram be Eaici down, Each (33186 has; {:0 3:363: c:()I1_:s;:ider€.ci 01': its eiiwn I'11€%rii;::'--3, Tfie C()L,1}'EL. <:X<%I"<:E5+;1'ng its izlhéémzli. o}11rjs:di{tu'{k)11',:'j' W. a1th01,1gh my-'01.zI.ci I101: iI1»t.»§i?I"E("i¥I'£ff.'"dk'ii1fir. ge:"1_1,:i:1e <:0:np1a..im", {L-*i_c*:x;§§»fA'£V..I%.:":€:. ., " V p11rpo1"t anci <;}bj_e(%'£.
pF()ViSiC)I1E§ (hf .$eCt:it5f).$ - arid «483 "(if the Code: of' had been .vi;1f,r0d..u:'(:&%d: by '=P§1:£*1izjij:;;i3'f1t. but \;vo1{;'V.l4cI'};.i(:i:. hé.f§itx21f:'é " 'E;'~X€I'CES€ its cases. One '''' *-of fi(:§:';;:*t£c:§ of the superior
3. person who is A =.appareV11i:'Ey'i1:1'fl--QC'éni is not SL1.bj€CE€d to péi .s§3cL1t;i()1i- and htlmiiiation on the ':;>._as1's {}f"'-21--«raise and whaiiy unteraabie VC'0.;'fi piaint: .
12;. The mzdisputed f21<:ts3 am that E1216 'pé3i§t.i0z'2er is an e§e<:{:<3:e:§ C:3:.m<ti§§=:'}:* sf virajpei 'i"'<:>W§1 §?21n<:§1a§721i:h w}";§E€~ 3.8 the se:?;<m{i rr::ss;g3:i>r*:e:1<%:1ii'. at -:';he :*::éEe,v21:':'£. paint: {>5 "%'.i.rn_e W213 i1;:.5ss Cfhiesf C}f"fic£:r' and 011% ;":3n'1$; i{ar'::€iE1i E3e1I§yappa. vsgjas file Preséd<%m: 0f £1113 ssaici '}'c>w'n Pzmchayath. On 1'5,?i.2GO9 that p€t::if,i0:a€r a}::.311g wiiili few ather e'l€tc:%;ed €:é>L:ni%j}§"<>2*§§' the Tewn Pan<::he1y21f:}1 movcizd .:;~~1'1.r:)< <:<:%.r1'fi;f1'Ié%r%,<:¢%°;I§Qti€>.11V 2ig21_i.11.§E', Eliza P'res5idc%:nt. arlci p:*é%'::seffi;.éEi 2£'--}é:'t,:€,j:j €f'a§"«.i;1*i;a,t, efilect. Sig:1ed by 8 C<)z:r1<>il.§Lé'1r;e3 i;<>"i.i__1e' .g:h.ie{f'~,V{ifi:'ic:'é1~ 0-ri"
1"?.7.2009. On gave an f:I1C§hOIIE3E¥13'lt3iT':}.~"{f€#"}E law the hatter den0t.i11g to the Presiderlt and him in that regard is not "i.'Ia1er<:'f<)1*c; they were asked to ssL1.bInii; th_§§ sa§'ne."f.0 't.he PI"(3SidE')31t directiy. Thfif Copies ;;:f"~fhé"1d(is::;;I:1£:i3£éMApr'odu.c<3d by the pet.;it;10n€r f1.1rt1':1e:r' E:s3?"2{bE.?g:~;3I}€:%ft§:3.at, fiihereelfter on the Séiflflfi day riamdjg an the pet.it,ic)11e:' herein and ether " nC{>ur3'c:iI'i{31°s ssubrniE:t:e(i 2?; letter (i<3n::)iii1'1g "110 c:m:1fie:ie3n<:e '£0 ' '~ i:7:1s:eA"&Pre3&si{i::%m',. ii: 13 §.hereafi'@z' an §O'S.20{}9. that E§£iC'€)£}(i
--'7:€£:sp<31":ci£3I1t Ecciged tine mmpiaiilfi; befbrc i}1{3 paiitre in r<3s:spe{tt; of {R23 ir:C:i{i<3:':1t. said ii} ET§_;we €3€if{T'.1f:f'E'é;':{§ an 5~.ss.2<}@9.
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13. Cert.2;u;';'";. e1:_}:1r:::* z.11'1ciiep;.:t.<-id $:.:bsec;L:e:1%:. f21s:ét§_-5 2111;? Z in the :31ee?t.i'1'1gg; 91" me Cmmeiilers ef fie"-«..7£j"e:r\:1":
Pe.nehaya1::h maid on 26.9.2009 to dis§j:'e2_se'A e<mfiden<:e m0ti<)z1., 12 members;»AA»*¢.etedfin Vfax-3,L>:,1i* '{.i'.__1VeV me'{:i£>:2' Aliegilig that diaspiteg é;;:_.iC%h :'e_gt;I;:ii(3::i"«._ iii*1e President: has not ¥"v~a:C21t.<zC£"' VV"€;f.3_"i(:e, 'i:jhe""vpet.itioner herein and 0f:;h.er-S filed -1W"'ri_1*'Peiiiie'r£&§.,bef01"e this Court the 1nt;e1~im order in dated 103 Writ. Petition, the Chief '.;é§ei?iera1 'body meeting of the cm1;1§5;11 ¢;---sk and in the said meeting naajority ef who eonstitzfiied 2/3"] of the ftc:i1':ai i:f1e:i*':be1'e hvéfifing right to vote? veted in favour of {he :z:.§r;:.;',<§x: ihereby the no gtenfidenee metien was ifiéiffifid' ;1s.7~*.ssL:<*,i1 the Presidezai: Eoet: the eonficlenee ef the _C{)LEI;1C§§.i..§(}.I"S. in the light. of the same, this Ceurt "'~V_{i'i:§--pf<>se:'E ef ihe Writ. Pei,i{:i.e§1 heiding em the effiee of Preeideaii: ef the '§'0'wn E'a11<:haya1t.h Vii"§:1j§(iI, ehail be deemed iie }":£w<:é became vaezmi. as :5»: .:*es;:fl:': ef EH} e<mf£(ie§'1<:*e m<;«€::i=:3§'": <':2:uf.r§eci za_;g:1§:":s+;E. the §3:'<:ée§{§er1i;, ix.) ¥\) p<3we:" E10 :*;<>gI1:i2:2:3'1{:r: of :~s:L2c.é1 <:}:f§'<3mfiaé upzm 2: .g;s<)E§{ée r'e.;:>Qr'£; ami <';%it}:1e:;" prfiicreed in pe%rss<>1': or <1e3;p:,1'{:s3 ea_..r§3=t_€>:1'e;>_<;i"
his; S1,E},')()E'{31iI1&1i€ €)'ffi(?€:'rI' to {he :~i;pot': 11:) i':3.3?é:$f.igé:;t:é*-A *{{i*:€:
fassts 213:1<:§ CiF(',{,1H"£E3E',é11'1C€S of i'.§1c';*.< r§_'hifi }LJ§?'{}ViSi_{};T1 qu.ai:ifi<:=d by :2: p1'()ViS(3 w1«1icIr1 i.s§'.Vi1"£v_'t'iv<> _ eittiause: {E1} izfzfit <>»ffi<:€r E11<t1121rg;é"~~:3f tzhé }??'()'1i<,:<::"v:Sf:;ii£(3'11'V:n.t:*ed"
net pmcteed in p€II"S() E71.g)I" d<:.;)'i;:tié:_:'23. :s§u.b--0rdi:'1Aat::9 officer ta r-
make an i11vest4ig21f.i{)fi as to the serious; namre and as the officer incharge of is 110 Smith. grotmd for enteri;1gfV" i.--_ni::()' he {mail not investigate the:_5tasc;'3. uCo 11sVideri'ng'the provis1'01'3s of s;.ec:tion 157 the
- Aj_:;-srx 5{Zi':>1i'1'.1;. E11 I3fit§jar': Lafs re:fe:rre<:i to SLlpI":Ei, in palms 33.3 GbS€I'\£'€3d tims, A . * "$584 A3 p0iI1t.ed out in the eariier part a this; jL1_{ign1<:1"sL Seciiran 1.E3?{'i_} is cyaaiifitigi by 2: p:"£:v§;:ese:> which is ii'? Ewe pa:.rf,s_-3 {Ca} and H3)" Ciaalse (:1) 0f {he prmriszj iss vimiy an arzeabiing pE'()ViSi()I1 w§'t_.h W§.';ie;:h we 23°63 my? V<:%r'§; :"m:::?§'1 <%Gm:er:1t%{i. %~{<>va"e'x,«"t:~:', ::§2?ms%st:=; {E3} Of Eh:-': tii£;z:ifi;1ie1'i"ff::-'.»'~:',: i'f_'any,""E:'1é].0sedv In othizr words,' ' 1:Vhfi pdiiighte offiezer has to saiiisfy A £:r1t.ei":'~§ "" "(Sin an iiivczstigation as to '». v-'Jhei}1£=:r those allegations do Coristitiite 'V cirggfiizeibla offencte warra:1i'.i13.g an ' 'i11v'é$t.i§_-§miOIi.
33 Said §}mvi2;s{;> imptmes 21 :i.'<;%i:t€::° on 2.1 pcfiicfte <)f'fi<:er ciir&':<*:i.i11gg iE.iE1'} Idiot: to irzvessitiggafe a. £221.:-36% where it zippetars 1.10 kiini then: i:E1<;>.r:;f€*--.""-- "
31:5 110 :'e31;ifficis3iii. gremid 31:3; €ni.<3rii'ig 0_.r3§V__a1i:'1" ' ir3Vc:stig2ii.i<}n, Ass ciazizsse :{§3)"c>f.i.h<_-4;' p€:'tI"EI1if.:'-;-§ the police <:af:f;.iiCe1f_'" {i:s "::;aii.i.<:§':i"jJ V 'V himself" abciizi {.115'.$'LEf~fii§iE§£ii'(;?}f czafi' grouizid eveii bf3f()I€*._: €¥i1i,€fiii§§_ 'V'<':;-if iiiji invest.igai:i(3I1J ...it pa(5St1Li_:l'§21:flé':s. ._ 'th ' police officter :~;§1tisfaci.i()r1 oniy OI'?;~i'.h€% nieiijssriiégits'vgfliiitfi; piaced.
the i"if3t. _g44i1f:«fV;(v)1*'i'*z'1..'~1"t'.i«":'Jfffi. '----f('sge'i;her with the «h»;iLIi1se1i"'-- the allegations _IIl€1:1t~i,()f1€d iii: the first'. information before 54' From the: above dis-sctission, if is p€BEi(TfiC§ that the mriiriii-ziivgterzia-':r:'i', {if i:1vest.igai.ion by .21 police cifficéer ES s5;Libj<=:c:€, to t.W(: co§1<iii:.i0:}s, firssii.1y_ the p0Iir::<;:
0i'"i"ice,r' shtiiiici hawe .:'e:a1ss<m £10 ;<:«;Li§spe<:t; i1i'1<:% {'f{}¥13}'E1EE§.':%i€}E"i of 2:: <:<>ggfi":i;z2,ai:>i:-jr <>§i"<5:r1:.:e ass Se<':i:im'2 482 £ir'.P.C. '£0 5'-3%;%{:1.§i'&': ¥;"h&*: ::%:1<is:: 0f _'§1.1_s;€:i€t€, in X4--"ism! Q? fhfi &ib()Vf3 {§iS{,',E,1SSi(}I}. {he ps:"<t£i:i<3r1 €1€3E§§3E'V§';?§5§ {.0 be zxiicmred' 1?. A<:<:0rdiz1g£y', 1:3'1<:% pet,iLtic>11., i$j.2i1£;)'§;fe'd.<'*7FIR z'e3gissi:e:;:::d by Viraj pet T'()W:'1-Poiictfiili Crirriié fig}. 122 21nd i;}:1e i"nvest:iga1;i0'n {iak;'<r:1(1 _1':1'1e:sr"€.(.1_1:1 ' hereby quaeshed.
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