H S GOTLA Vs. STATE

JUDGEMENT

(1.) THE Criminal Petition filed against the registration of a case in LAC (CR) No. 2 of 1999 on the file of the Karnataka Lokayukta Police Station, Gulabarga against the petitioner herein. The petitioner is working as a Inspector of Excise. The Deputy Superintendent of Police, Lokayukta has registered the case against the petitioner for offences under S. 13 (1) (e) r/w. S. 13 (2) of the Prevention of Corruption Act alleging that the assets held by the petitioner is disproportionate to the known source of income. After registration of the FIR against petitioner embarked upon the investigation. At this stage, the legality of the registration of case and conduct of investigation is in challenge.

(2.) HEARD the State Public prosecutor and the Counsel for the petitioner in this regard. The provisions of S. 17 of the Prevention of Corruption Act mandates a previous sanction by the officer not below the rank of the Superintendent of Police for investigation of the offence under S. 13 (1) (e) of the Prevention of Corruption Act. For the benefit of easy reference, the provisions of S. 17 are extracted hereunder :

(3.) IN the present case, the Deputy Superintendent of Police has registered the case as In-charge Superintendent of Police at the relevant point of time and exercising his power as in-charge Superintendent of Police permitted himself by an order of sanction for investigation into the matter. A substantial question would arise regarding the legality of the conduct of the Deputy Superintendent of Police to investigate into the matter on the bais of the sanction given by himself as In-charge Superintendent of police. The provisions of S. 17 of the Act are mandatory and the sanction by an Officer not below the rank of Superintendent of Police is a pre-requisite to conduct the investigation. In the instant case, although the Deputy Superintendent of Police was in-charge Superintendent of Police merely being placed as in-charge Superintendent of Police, his rank would not get promoted to the cadre of the Superintendent of Police during the period when he is officiating as in-charge Superintendent of Police. Therefore, Deputy Superintendent of Police is below the rank of Superintendent of Police.