PURUSHOTHAMANANDANATHA SWAMIJI ADICHUNCHANAGIRI Vs. C. LAKSHMINARAYANA

JUDGEMENT

(1.) These petitions are filed by accused Nos.2 to 4 in PCR No.30/2012 praying this Court to quash the complaint and the proceedings in PCR No.30/2012 and consequently quash the FIR in Crime No.57/2012 filed by the second respondent/complainant on the file of XXIII Additional City Civil @ Special Judge for Prevention of Corruption Act, Bengaluru.

(2.) The factual matrix of the case is that the petitioner in Crl.P.No.4133/2012 took Sanyasa Deeksha during the year 1971 and has been managing branch mutt of Shree. Adhichunchanagiri Mahasamsthana Mutt at Mandya. He has been assisting the Peetadhipathi in the matters relating to religious activities. The Swamiji residing at Adhichunchanagiri Mutt taking care of the mutt affairs. The other petitioner in Crl.P.No.4134/2012 is residing at Mutt and helping Peetadhipathi and the petitioner in Crl.P.No.4135/2012 is a resident of Vijayanagar, Bengaluru and the devotee of the Mutt. These petitioners have nothing to do with the management or administration of the trust properties and no specific allegations have been made against them in the complaint and only general and casual remarks have been made against them in the complaint tagging their names in the complaint along with accused No.1.

(3.) The petitioner in Crl.P.No.4134/2012 is the Managing Trustee of Shri. BGS Education Trust, Bengaluru. He being the disciple of Sri. Sri. Sri. Balagangadhranatha Swamji, is assisting the Peethadhipathi in the matters relating to establishing, maintenance and administration of educational institutions and other religious activities.