B S YEDDYURAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The legality and correctness of the order passed by the Special Judge for Lokayukta Cases, Bangalore City in P.C.R. No. 18/2011 referring the complaint of the second Respondent for investigation and to report, to the Superintendent of Police, Karnataka Lokayukta, Bangalore Urban, under Section 156(3) of Code of Criminal Procedure is called in question in these petitions.

(2.) We have heard Mr. Uday Lalith, learned Senior counsel for the Petitioner.

(3.) The facts leading to this case are as hereunder;