PRADEEP S. WODEYAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These two petitions are filed by accused Nos.1 and 2 in Crime No.21/2014 (Spl.C.C.No.599/2015) seeking to quash the entire criminal proceedings initiated against them in Spl.C.C.No.599/2015 arising out of Crime No.21/2014 for the alleged offences punishable under Sections 409 , 420 r/w 120B IPC , Sections 21 , 23 r/w 4(1), 4(1) (A) of MMDR Act , 1957 and Sections 165 r/w 144 of the Karnataka Forest Rules, 1969.

(2.) Heard Sri. L.M. Chidanandayya, learned counsel for petitioners and Sri. B.S. Prasad, Spl.PP and Sri. Venkatesh S. Arbatti, Spl.PP for respondent. Perused the records.

(3.) The allegations made against the petitioners as per the charge sheet are that accused No.1 was the Managing Director of M/s. Canara Overseas Limited and accused No.2 was the Director of the said company. Accused No.1 entered into an agreement with accused Nos.3, 4 and 5 whereunder an advance of Rs.5 crores was made for sale of 31,650.65 MT of iron ore to accused No.3 to be supplied from the illegally constructed plot of one Nagappa (Cw48).