STATE OF KARNATAKA Vs. M RAJU

JUDGEMENT

(1.) Delay condoned. Special Leave granted in all the Special Leave Petitions.

(2.) These are a batch of Appeals preferred by the State of Karnataka aggrieved as it is against the Judgment and Order of the High Court of Karnataka passed in Criminal Revision No. 51 of 1990 and other batch matters as also against other Judgments and Orders based thereon. The point raised herein is common.

(3.) The Special Court trying offences under the Essential Commodities Act against the respondents stopped proceedings in spelling out a ban under Section 167(5) of the Code of Criminal Procedure because investigation in the crimes had gone beyond the period of six months from the date of the arrest of the accused. On the stoppage of proceedings, the matter was taken to the High Court by the State in Revision but the view of the Special Judge was confirmed. Hence these Appeals.