S. A. RAMDAS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri. Hanumantharaya C.H., learned Senior Counsel appearing for Sri. Yatesh Kumar R., counsel for petitioner and Sri. V.M. Sheelvant, learned SPP-I for respondent No.1 and Sri. V. Lakshmikanth Rao, learned counsel for respondent Nos.2, 3 and 4.

(2.) Petitioner is the elected MLA from Krishnaraja assembly constituency in the city of Mysuru. He lodged an information before the Kuvempunagar police alleging extortion and criminal intimidation by respondent Nos.2, 3 and 4. Based on this information, FIR was registered against respondent Nos.2, 3 and 4 in Crime No.62/2014 for the offences punishable under Sections 384, 511, 506 r/w 34 of IPC.

(3.) After investigation, charge sheet was filed before the jurisdictional court on 06.01.2016 and the same was numbered as C.C.No.132/2016. That being the case, the State of Karnataka having passed an order bearing No.LAW 10 LCE 2018 dated 08.02.2018 directing transfer of criminal cases related to sitting/former legislators (MPs/MLAs) in the State of Karnataka to the Special Court constituted at Bengaluru City, the I Addl. I Civil Judge and JMFC, Mysuru, by order dated 17.06.2019 sent the file to LXXXI Addl. City Civil and Sessions Court, Bengaluru and accused Nos.1 to 3 were directed to appear before that court whenever called for.