TUSHAR KANT S/O Y.T. SINGH Vs. THE STATE OF KARNATAKA REPRESENTED BY THE STATION HOUSE OFFICER ULSOOR GATE POLICE STATION BANGALORE CITY THROUGH THE STATE PUBLIC PROSECUTOR HIGH COURT BUILDING BANGALORE-01 AND N. LAKSHMANAN ADDITIONAL DIRECTOR-P

JUDGEMENT

(1.) SRI C.V. Nagesh, learned Counsel takes notice for respondent N0. 2. Sri. Satish R Giriji, learned High Court Government Pleader takes notices for respondent N0. 1. These petitions are filed seeking to quash the proceedings in Special C.C. N0. 104/2011 pending on the file of XXIII. Additional City Civil Judge and Special Judge, Bangalore City registered for the offences punishable under Sections 409, 418, 420 r/w Section 120 -B IPC and under Sections 13(1)(d) and 13(2) of the Prevention of Corruption Act, 1988.

(2.) IT is the came of the complainant that an amount of money which was belonging to the complainant i.e., Power Corporation of Karnataka limited was invested in the Bajaj Altars Life Insurance Company Limited without the authority of the Board of Directors and therefore the accused -petitioners have committed offence of criminal misappropriation and cheating and also criminal conspiracy beside the offence under Sections 13(1)(d) and 13(2) of Prevention of Corruption Act.

(3.) KEEPING these facts on record, proceedings in Special C.C. N0. 104/2011 pending on the file of XXIII Additional City Civil Judge and Special Judge, Bangalore City Corrected vide order dated 9.12.11 and crime N0. 308/2009 of (sic) Gate, Bangalore, are hereby quashed.