S.A. RAMDAS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Section 482 of Cr.P.C. seeking to quash the entire proceedings and complaint in PCR No.24/2019 pending on the file of the LXXXI Addl. City Civil and Sessions Judge at Bengaluru (Special Court exclusively to deal with criminal cases related to elected MPs & MLAs, in the State of Karnataka).

(2.) Eventhough in the petition large number of contentions are urged based on merits of the case, yet, in the course of argument learned Senior Counsel has confined his submission mainly on the issue of the alleged irregularities committed by the learned Special Judge in referring the complaint for investigation under Section 156(3) of Cr.P.C.

(3.) Learned Senior Counsel for petitioners at the outset pointed out that by making a compliant under Section 200 Cr.P.C, respondent No.2 sought action against the petitioners and other accused persons for the alleged offences punishable under Sections 307 , 319 , 320 , 354(B) , 356 , 357 , 358 , 405 , 417 , 420 , 493 , 506 r/w 34 of IPC .