Karnataka High Court
B V Narayana Murthy vs The State Of Karnataka on 1 December, 2008
Author: A.S.Bopanna
Bench: A.S.Bopanna
COURT OF KARNATAKA HIGH COl{R_T KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COUI Q3 QQLIR? G? Kagwxmm KI' BfiHGAL«3RE Ei::§§'"£'E-.fi Emma mm 3»: my mg' mcmmm BEFQRE %::?::§2 E§:3§§*"ELE §§.§§3flC§ A 3 Oaaégaéség "
Wfifi fiwrrzmg 33.123}; :é;%::sQé&;S§:;%%% O f 7 Barzwmnz E M B *9 §§ARAYP;NP; _, Z53~§Q.§&TE«' B L.'ek';§?§T£'fi;§;£s k'?~E§fi:3 V .:%;*§§Om%m;'1" ; O * E3 a:'§::za;§¢25@3; mg. "25'§"£-E ziatzss, a1m;3a.r;a3?gOsa;2gvA§E O E.' A ~ L§?a:%;:e ;v=:§§:;;?%1J' 50333 232:; ;-*¥2:'~...:§G;,§gm;.:8§__§N_'£é Sliafifi :€§;i駀;§E-Ei'a§§§E;'.fi;Z§;1.fiI§'E='§.&; mama Rem ¢:§.1E-*§_'§"ia:s%. §{ZJI'<r:§£;.§§ EfiDfi.VfiNE ; ' fifién %:i:§~'§TRg%?HP5§ O .;'s"-§§;":'i&mT $1 ms O " 2;§;;%s;'§i%§:3&;3&;2;; aggeg, Ee§&LE€ARJ§}1€& gvrmm B.§*.Dfi"¥fis.§E O * §;é}aé'i%F§Q§é§E-§?? 5%, E-E Km ' $5 {},§.a%'Z'E Efilififi fififii §%.§E«Q T' 5% YES ?§"'€.%'§éE fi'E..fi.'£'8. R; §:;'§'1E'§fi,'?*?§§=E€2, Q ELQQK, B2%§A'v'fi;§E §.I3i%¥.2%.'f€€§;Es§E*5?? IfZ¥fF%,, Ja nfi o COURT OF KARNATAKA I-HGH COURT -9:5 KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA i-IIGH COURT OF KARNATAKA H16?! COUI 3») ?§fia§ §a'ARM'£.§ Rfifi fifiikrfififi §Y§sERfi§ BAGALHE . C EST %¢I§".§§ 5 33% , "§'§5f}§'i'%%"§9?:§:'§§§¢3§;R' GEEK-»§"?"?' @§'2 2%; g E%§&%§i..%§§&'EE£ @,";;§;.TF;; X 2: sAffii¥amRa&?;HA mm C ga:;sm mm? 5% ms; 1 '- A C C gmmgavmva 1% 1»: mm: sgmqmaefivvfikgm 1 E3; ::;:2.m*:*E. 3 P Efiifififlifiififiy " V C_ M523; sgfirr gsajkmks C :33: %§§:€;&;£¥§3E+13.¢§§efi.a?5 C z.§:'::w:3:,§ zagarm T§'_'E1§§s.$;E--.." . 353-937;? =_§:.'?§3:_€}i3$; 2 57? 23 1 3;§}¢ii%¥rEfi_iCa% .323 §§§."_5f'§C3.,34§ :€,§i.IRg2u: mm, 11:52"? %§s::L%;:3;ea2%;§C*'§*§~m;%;*:;%E %--fLe.;§§:§g:;3§~;é;~«5f?§f:'«C2% _ . *wgg.m%:£ 3 aavama C J§g_.":§E%%:f: 53 was Cm, Emma flGLQE§Y ~ : % "%§";'§..1.?'§"i.EE§-Efi z£.&@m§ $1-mz3§.:a»»5'?? 294 I'I¥RS§€fG Hflhfi E Ed :1: . C . fifi'2'RE :%;§§:'*,.z§£:qa3&; fig gavmafim B amcx Ei€?E§¥§s§:L?g §§.«.."v'2%.§§ERE-5?"?' W2. PETFHGHTERS yuan: Ur RAKNAIAKA BIG?! COUBV KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA H16?! COLE gram 5;? E€A.PEIi&T:'éI£Pe 3&9? £3? Ffiéfifléfi = 3% 2 a§.§§'.m2§§3 QR Amamxm '*s:'EEEI°fl_- .. Qjj» §;&;:;€§:2g:,.s3§E~§§ RE? 31:' rm SEB;i€fE';.f1'-':.;'~§'s:*"..é ., '. V *
-- wag Q § afifififi km %;$12*m;,£wm*rEfiL =GF'P'I{.3E$O Ei .::»*::{'.%.%, smmgm ;bms3m--._ "
§fi;§§'&§:é$E§;-2"?.
mafixafiaz £x3§*z::é:'m.3:.g:€ ; O % §:3H2%*a:, O O zsavarssfigg fi}.'x«'§;8I%r¥;
'E?a§.%?.%,E3GEREs_%§'??_O?3G'°2';._ O *..."15OEOsP:§:€::aEms gay ;f;a;a:*s,;%;;@Oé5E2OE5£'s§§§:'§g§L¥:«z4mR's::g am R03 R1, Sm' _§i¥;;?§E§'§*§;% 122* 3x3 3 %z§*:Tfm??::*i*1*::;::»2a' 113 $33.33 mmm AR'I'IflLES 32:5 @333" ;%22?i_ Ass}? C.{"3i%'S'}"I'E'LI'i"IQ=I*I GE' mam W«.?:§'E'%?¢?§i'}:O=>--,_f'§'fi QEMSEE-5' 3% flsm}fir}?¥ED CECULAR :s:t:3,§a;s2@::'». A::3*r; :2:*?:2as**? vmxj .ts..mrEx:.:::. 'I23 Tms OFg%€*rré§<::%§«O:O?g.:%:£§§& BY R2 :5 39 FAR as 'tam O 2%R'E; QQESEEEEEDE Ofiaéfiz? ?E"§"£"I'IGH sexumz} GE ma :~R:E:§.,VE%g:*;§§,§§~%«:¥a* I-Eéfiifiififi gm; E mm? was my Tm aazgafif kamg 21% F3;
O 93333 mums} fer fix:
O' §."i%;%afi§'»s§, 2% if"; Eaaaaamjazfi O aznfi Sm: 1% R } learnafi mama} $33' 2"
rm writ pagers.
355%; féfigbfifkfidfififi am ' grimawa $3' {$2 patiéicsnars in this pafitian is tfzsaf the zmgwmienm have mt ixziaammég $3 the has 22;}: zmég awilaésla €25 ¥_?::-ea ..
-am at fixmaxfirw E Whig am m";:1:'w;:§' &mp1ay&fiTV_g."--..,,.'§t fig *ta #3, fififfi 3&2:
&§%*at2"zf&z* i%&'-zgafi by j.2,?.2{§€3?. It Em a%a ggkmgmg ¢§ wiring sis. D} to the 23% a3§::2%..;%§§§A' fiat right the safii " upaou {Em same. 1% gmfifianeza ¢fifl§f3._i3§T5£i.'§.%§fi't §.§¢éé,%ir*e§'nre§ they are mnnstrainaed "::3;v_s:§:2§- %"§::aMs;*2$ : «mt wily in quash finnwuw Q ma %§E the bezflts in km éfis at mndamus has been saaughi: m E33 mnsiée-*2" rim reprmaxtafian riamd V' "
%§§z:w §::é:g:a@2"$ it maid mieam mg 'Tm fact Annaxuw as Luuicl Ur RAKNRI-AKA I-:I(:i1-1 COUIG 9|' KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH C011! fiatfi .§';§.,€é.§%'? . the mid a Em bmn 1:
It his mafia 372% mi :53: bawfi mrwfiarw; mfi tiiapwsd 9%' by '$13 Erd xmwfienm £5 mm 'aa a ax 'Es: w§~:mt1':ar* tha vzrirmiar at :9 . C "m : _ W?£% thfi ?m§ér.a'£::~:fi, in » $:~$%§:'m';3m§;% mag: aamci a.+.2@%:3?; ixzams as garajgaer gmde fig 'I:h"%$*}E:3a'fi_§fimfi 'tax * dataé. gzrsagsm m, 1:: :2: is p3>az3m*m:ra 3'; ; 1::h.o11gh the rfigymfianéffi _2;::»;1%:&m3' ':3%13:-§i*;' fthfi'. zfégimcntaticn at baen suwitted ta: fliatfaecrmfi has stated fa {hat " " bat: gut farfiz by §& arzfi. the rmparxienm are
- £2: gm fiisérd ffiyflfifilfiflt smfi rww V =§aefi%:"%wn; ihaaif fig E; mpr%tafisn cf the ' §:xa'§%:%g::e__éi$:*% 1:33: gmazzzda mgaé Em 'aim petiflan ':.1*;arm aiiwaé timt {has £ at An 223:: %$I'£$'f:sfiafl:'.3fi wifi:
-- E. Th3f , magagfiemt ahafi mama ts im asnehminan mm %;-'mg; :3? éiza ~;*£ihm as is W§%t}'.i&§' the miiimd <tm§}.oy&e.3 COURT OF KARNATAKA I-RGH COURT' KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HEGH COUI am: g.'§g§a Eia ma which tfim wfisrw 1:
Loom or asnlmnlmm HIGH COURI 5.)? KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH CO0! Eh szréaim iiféiiiifli' aria Geawamzmant Gram' daféé fifirififi'? aw 'I'1*12: sat} iI1 i$ ihfi wiitiazmm ama ghafi azmtyzayzieztcd by "aha zhirzi wriasfi $5 tfiw n%}*.f':f}z;a finnfgt 'V 53%' 3&3 mfiat':
'%§§;%:E7-,s& {Em am-W " '§§$n.s5»" wfifimrz atazxia