Y N RAMACHANDRAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard learned counsel for petitioner, learned AGA for respondent Nos.1 and 2 and learned counsel for respondent Nos.3 and 4. Perused the records.

(2.) The charge sheet was submitted for the offences under sections 7(a) , 7A of the PC Act. However, learned Special Judge on perusal of the records took cognizance of the offences under sections 7(a) , 7A and 12 of the PC Act and accordingly, issued summons to accused Nos.1 and 2. On entering appearance, accused Nos.1 and 2 engaged a counsel of their choice. Learned counsels appearing for accused Nos.1 and 2 conceded for framing charge and accordingly learned Special Judge framed charges against the accused under sections 7(a) , 7A and 12 of the PC Act on 16.11.2019. Thereafter, the case was set down for recording evidence and the prosecution is stated to have examined three material witnesses and at that stage, petitioner / accused No.1 has approached this Court invoking the supervisory jurisdiction of this Court under Articles 226 and 227 of the Constitution of India read with section 482 of Code of Criminal Procedure, 1973 seeking to quash the impugned order dated 14.03.2016 passed by the first respondent - State Government (Annexure-'A'), the impugned complaint dated 23.11.2018 given by the fifth respondent Sri.C.Surendra (Annexure-'B'), the first information report dated 23.11.2018 registered by the third respondent in Crime No.17/2018 (Annexure-'C'), impugned charge sheet dated 02.05.2019 filed by the fourth respondent (Annexure-'D') and all further proceedings in Special Case No.334/2019 pending on the file of VII Addl. District and Sessions Judge, Tumkuru (Annexure- 'D1') insofar as the petitioner / accused No.1 is concerned.

(3.) In support of the above prayers, petitioner has urged the following grounds: