ANIL KUMAR B.H. Vs. LOKAYUKTA POLICE

JUDGEMENT

(1.) The petitioners are before this Court calling in question the order dated 06/05/2013, passed by the Principal District and Sessions Judge and Special Judge, Shivamogga in Crime No.2 of 2013 (PCR No.1/2013), for offences punishable under Sec. 13(1)(d)(i)(ii)(iii) of the Prevention of Corruption Act, 1988 read with Ss. 166, 120(b), 403, 406, 409, 417, 420, 427 and 477(a) of the IPC.

(2.) Brief facts leading to the filing of the present petition, as borne out from the pleadings, are as follows:-

(3.) In the year 2007 a report was placed before the 13th Legislative Meeting in relation to the steps to be taken by the Company for implementing a report dated 15-11-2007. The report was made suggesting certain remedial measures to improve efficiency of the Company. On 15-07-2009 the Company framed guidelines accepting the said report. On 15-10-2009 the Managing Director and Director (Finance) in terms of the guidelines took a decision to extend the benefit of credit to one M/s Victory Press Private Limited ( 'VPPL '). On 18-12-2009 it appears that a decision was further taken by the Committee to procure coal from Singareni coal fields by appointing liaisoning official to overcome the shortage of coal and avoid stoppage of production in the Company.