G. KRISHNEGOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Corruption hurts everyone. Corruption erodes the trust of a common man in the system. Corruption effects the society, the industry, the economy, the mankind and the nation at large. Corruption has been in existence even during ancient times and it will continue to exist and our vision has to be to curb the same and make our nation corruption free.

(2.) Petitioner who is the sole accused in Crime No.2/2021 registered by the Anti Corruption Bureau (ACB), Chickkaballapura, for the offences punishable under Sections 13(1)(b) read with 13(2) of the Prevention of Corruption Act, 1988 (for short, 'P.C.Act'), has filed this petition under Section 482 Cr.PC with a prayer to quash the FIR and all further proceedings in Crime No.2/2021 which is now pending before the Court of Principal District & Sessions Judge, Chickkaballapura.

(3.) Brief facts of the case as revealed from the records are, petitioner is working as a Project Manager in Nirmithi Kendra, Chikkaballapura Taluk and District, which is a society registered in the year 2008 under the provisions of the Karnataka Societies Registration Act, 1960. The Governing Body of the Nirmithi Kendra comprises of the Deputy Commissioner of the District as the Chairman, Chief Executive Officer of the Zilla Panchayat as the Executive Chairman, Deputy Secretary (Development) of the Zilla Panchayat as the Member Secretary, the Project Manager of Kolar District Nirmithi Kendra, the Executive Engineer, Zilla Panchayat Engineering Division, the District Welfare Officer, Chikkaballapur, the DDPI, Chikkaballapura, the Project Manager, Chickkaballapura Nirmithi Kendra, amongst others as members. The administration of the Kendra is governed by the Governing Body. The principal object of the Kendra is to develop skills in construction and to undertake the civil construction works assigned by the Government.