G.JAGADEESHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court seeking to set- aside the order dated 19.06.2020 passed by the Prl. District and Sessions Judge, Kolar in PCR No.3/2020 referring the private complaint filed by 2nd respondent for investigation under Section 156(3) of Cr.P.C. and to quash the complaint in PCR No.3/2020, as also FIR in Crime No.5/2020 registered for the offences punishable under Section 13(1) and (2) of the Prevention of Corruption Act (' P.C. Act ' for short) and Section 465 , 467 , 468 and 471 of IPC.

(2.) A private complaint came to be filed by 2nd respondent in PCR No.3/2020 alleging that on 24.08.2019 he has seen the photo and read the news about the farewell function arranged by Accused Nos.2 to 11 and others in order to give illegal gratification to accused No.1 who is the petitioner herein.

(3.) It is alleged that accused No.1 being the then Chief Executive Officer at Kolar Zilla Panchayat from 15.9.2018 to 20.8.2019 being an IAS officer had taken illegal gratification from accused Nos.2 to 11 during the said send of/farewell function being a silver mace, silver crown and gold rings.