SHANTHAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and the learned HCGP for the respondent-State.

(2.) This is petition under Sec. 439 Cr.P.C. The respondent-police have registered a complaint against the petitioners for the offences punishable under Ss. 7(a), 7(A), 13(1)(a), 13(1)(b) read with 13(2) of the Prevention of Corruption Act.

(3.) The allegations against the petitioners are that when the Government purchased the Tur dal from the farmers through the PKP Society at Huvinahipparagi, the petitioners in the capacity of Secretary and salesmen of the Society respectively collected Rs.100.00 per ton from every farmer. This information was given to the police by one Chandrashekar on 26/2/2020.