SUDARSHAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Whether the proceedings in Crime No.1/2019 of Anti Corruption Bureau Police Station, Shimoga against the petitioner amount to abuse of process of Court and lead to failure of justice is the question involved in this case ?

(2.) During 2018 and 2019 petitioner was serving as Deputy Superintendent of Police, Shimoga District. Respondent Police registered FIR as Crime No.1/2019 against one Yellappa - the Police Constable of Shimoga Rural Police Station for the offence punishable under Section 7(a) of the Prevention of Corruption Act, 1988 (' PC Act ' for short) on the basis of complaint of one Firoze, S/o Basha.

(3.) The gist of the said complaint is as follows: