NARENDRA KUMAR A. BALDOTA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Leave granted.

(2.) This Appeal is against an order dtd. 22/10/2021 passed by the Dharwad Bench of the High Court of Karnataka dismissing the Criminal Petition being CRL.P. No.100167 of 2017 filed by the Appellant under Sec. 482 of the Code of Criminal Procedure ("Cr.P.C."), seeking to quash the proceedings against the Appellant in Crime No.69/2012 on the file of the III Additional District and Sessions Judge, Ballari later numbered as Special Case No.04/2016 for offences punishable under Ss. 13(1)(c) and 13(1)(d) read with Sec. 13(2) of the Prevention of Corruption Act, 1988 (hereinafter referred to as"the P.C. Act") and Ss. 120B and 420 of the Indian Penal Code ("IPC").

(3.) The Appellant is the Chairman and Managing Director of M/s MSPL Limited. In 2010, MSPL Limited imported an Aston Martin Rapide car for which the Company paid the applicable customs duty. The Company also paid road tax to the Regional Transport Office (RTO), Hosapete.