H.D.MOHAN KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The application under Section 227 and Section 239 of Code of Criminal Procedure, 1973 (hereinafter for brevity referred to as 'Cr.P.C.'), filed by the present petitioner, as an accused, in the Court of learned III Addl.Sessions and Special Judge, at Mysuru, (hereinafter for brevity referred to as 'Special Court'), in Special Case No.18/2016, which was for the offences punishable under Section 13 (1)(e) read with Section 13(2) of Prevention of Corruption Act, 1988 (hereinafter for brevity referred to as 'P.C.Act'), came to be rejected by the order of the Special Court dated 03.10.2017. Aggrieved by the same, the accused in the Special Court has filed the present petition.

(2.) The respondent is being represented by learned Special Public Prosecutor.

(3.) Though this matter is listed for admission, with the consent from both parties, the matter was taken up for arguments on main on merits.