B.K. MANJU S/O LATE B.R. KRISHNAPPA AGRICULTURIST VICE CHAIRMAN OF B.K. HALLI GRAMA PANCHAYATHI Vs. STATE BY LOKAYUKTHA POLICE STATION REPRESENTED BY SPP HIGH COURT COMPLEX

JUDGEMENT

(1.) THE Petitioner has raised the challenge to the proceedings in Crime No. 43/2010 registered by the Respondent.

(2.) SRI Ravi B. Naik, the learned Senior Counsel appearing on behalf of the Petitioner submits that the Petitioner is the Vice -Chairman of B.K. Halli Grama Panchayat. He submits that the Petitioner wants to come up in public life. Only to help the poor agriculturists, the Petitioner was persuading them to agree to sell their lands. It is with the best of his intentions that he was prevailing over the land -owners to give their consent letters to the compulsory acquisition of their lands for the benefit of Itaska Company. Viewed in this background, the allegations made against the Petitioner, even if accepted on the face value, do not attract the provisions contained in Sections 7, 13(1)(c)(d) r/w 13(2) of the Prevention of Corruption Act, 1988 and Sections 465, 468, 471, 420 and 120 -B of the IPC.

(3.) THE learned Senior Counsel submits that only to overcome the stay orders granted by this Court in a number of cases, the Respondent Lokayukta has registered a fresh case. He also submits that the accused persons are being hassled in the guise of investigation and that they are being made to sit and wait from morning to till evening before the Lokayukta officials.