S.C. JAYACHANDRA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This Criminal Revision Petition is filed by the petitioner assailing the order of dismissal of the application under Sections 227 and 239 of Code of Criminal Procedure (for short Cr.P.C.) by the LXXVI Additional District and Sessions Judge and Special Judge, Bengaluru City, Bengaluru (hereinafter referred to as Special Court/Trial Court) in Special C.C.No.473/2019 dated 05.10.2019.

(2.) Heard the arguments of Sri C.V.Nagesh, learned Senior counsel appearing for learned counsel for the petitioner and Sri B.S.Prasad, learned Special counsel for the Lokayuktha.

(3.) The ranks of the parties before the trial Court is retained for the sake of convenience.