STATE OF KARNATAKA Vs. M. BASAPPA REDDY

JUDGEMENT

(1.) Leave granted.

(2.) This appeal challenges the judgment and order dated 05.04.2017 passed by the High Court of Karnataka at Bengaluru allowing Criminal Petition No.6753 of 2016 filed by the respondent herein.

(3.) The aforesaid petition filed under Sec. 482 of the Code of Criminal Procedure, 1973 ("the Code" for short) prayed for quashing of the First Information Report and the complaint insofar as the respondent was concerned in Crime No.33/2015 dated 30.11.2015, registered with Police Station Special Investigation Team, KLA Bengaluru, Bengaluru for the offences punishable under Sections 379, 409, 420, 447 read with 120B of the Indian Penal Code, 1860 and Sections 13(2) read with 13(1)(d) of the Prevention of Corruption Act, 1988; and Sections 21 and 23 read with 4(1) & 4(1)(A) of the Mines & Minerals (Development & Regulation) Act, 1957 on the file of 23 rd Additional City Civil and Sessions Judge, Bengaluru.