PROF. K.S.RANGAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Criminal Petition No.8762/2019 has been filed by the petitioner-accused No.1, Criminal Petition No.8752/2019 has been filed by petitioner-accused No.2, Criminal Petition No.8768/2019 has been filed by the petitioner-accused No.4 and Criminal Petition No.8772/2019 has been filed by the petitioner-accused No.3 under Section 482 of Cr.P.C. to quash the complaint dated 20.11.2019 and the FIR registered in Crime No.53/2019 at Jayalakshmipura Police Station, Mysuru, for the offence punishable under Sections 406 , 409 , 420 r/w 34 of IPC pending on the file of Additional Civil Judge (Sr.Dn.) and CJM, JLB Road, Mysuru City.

(2.) I have heard the learned Senior Counsel Sri.Jayakumar S.Patil, Dinesh Kumar K.Rao, Eshwara H.H. for the petitioners virtually and the learned High Court Government Pleader Sri.M.Divakar Maddur for respondent No.1 and Sri.Sharana Patil for Sri.Santhosh S.Nagarale for respondent No.2 virtually.

(3.) The brief facts of the case are that the 2nd respondent report stated that the Hon'ble His Excellency the Governor and Chancellor of the University directed to conduct one man committee enquiry regarding the irregularities committed in the University. After the enquiry the report has been submitted. His Excellency the Governor sought for investigation with regard to connivance and conspiracy of irregularities as provided under Section 8(8) of the Karnataka State Open University Act, 1992. On the basis of the complaint, a case has been investigated and 'B' report has been submitted. Subsequently, on 20.11.2019 second complaint has been filed.