K. SHIVANAGOUDA NAIK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The main petitions are filed under Articles 226 and 227 of the Constitution of India read with section 482 of Cr.P.C., seeking to quash the complaint dated 13.02.2019 filed by the second respondent (Annexure-'B') and to quash the FIR in Crime No.0019/2019 dated 13.02.2019 registered for the offences punishable under sections 8 and 12 of Prevention of Corruption (Amendment) Act 2018 and for the offences under sections 120B and 506 read with section 34 of IPC and to quash all further proceedings thereto (vide Annexure-'C').

(2.) The petitioner in W.P.No.201109/2019 (Sri.B.S.Yeddyurappa) is arraigned as accused No.1 and the petitioners in W.P.No.201110/2019 (Sri.K.Shivanagouda Naik, Sri.Preethamgowda and Sri.M.B.Maramkal) are arraigned as accused Nos.2 to 4 respectively in FIR.No.19/2019.

(3.) Both the petitions were filed before the High Court of Karnataka Bench at Kalaburagi on 19.02.2019 and they were listed on 20.02.2019. The order-sheet dated 20.02.2019 in W.P.No.201109/2019 reads as under:-