LAKSHMAN RAO PESHVE Vs. KARNATAKA LOKAYUKTHA POLICE

JUDGEMENT

(1.) This petition is filed by petitioner/accused No.1 praying this Court to quash the charge sheet in Spl.C.C. No.327/2015 pending on the file of LXXVII Additional City Civil and Sessions Court and Special Court, Bengaluru.

(2.) I have heard Sri.M.S. Bhagwat, learned counsel for petitioner/accused No.1 and Sri. B.S. Prasad, learned Special P.P. for respondent - Lokayuktha.

(3.) The brief facts of the case are that the petitioner/accused No.1 was appointed as an Assistant Executive Engineer in Public Works Department, Government of Karnataka during the year 1992 and he was promoted to the post of Chief Engineer during the year 2007. Subsequently, Deputy Superintendent of Police - Lokayuktha prepared a source report against petitioner/accused No.1 alleging that he has amassed wealth disproportionate to his known sources of income by illegal means. On the basis of the said report, after investigation, the charge sheet has been filed.