PRONAB MOHANTY Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) These three petitions are filed by accused Nos.1 to 3 in Spl.C.C.No.431/2020 on the file of learned LXXXI Addl. City Civil and Sessions Judge, Bengaluru (Special Court exclusively to deal with criminal cases related to elected MPs/MLAs in the State of Karnataka) (hereinafter referred to as 'Special Court') seeking to quash the proceedings in Cr.No.89/2016 and UDR No.9/2016, subsequently registered as R.C.No.2/2017/CBI/SCB/CHENNAI and also to set-aside the order dated 28.08.2020 passed by the Special court in PCR No.56/2019 and to quash the entire proceedings in Spl.C.C.No.431/2020.

(2.) By the impugned order, the Special Court has rejected the closure report filed by respondent No.1/CBI and has taken cognizance of the offence punishable under section 306 r/w section 34 IPC and issued summons to the petitioners/accused Nos.1 to 3.

(3.) Accused No.1 was the Minister for Urban Planning and Development, Government of Karnataka; accused No.2 was the IGP Lokayukta, Bengaluru City and accused No.3 was the ADGP State Intelligence, Bengaluru City at the relevant point of time.