LAXMAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In all these petitions, prayer is for calling for the records relating to the issue of the order/complaint bearing No.Gra.Aa.Pa.35 Enq 2015, Bengaluru, dated 3.10.2016 (Annexure- A) of respondent No.1 and FIR dated 7.11.2016 in Crime No.3/2016 on the file of the learned Principal District and Sessions Judge, Koppal and quash the same.

(2.) The petitioners in these batch of writ petitions are accused Nos.21, 4, 1, 23, 5, 26, 27, 6, 7, 8, 11, 14, 18, 20, 30, 10, 12, 29, 3, 2 and 16 in Crime No.3/2016 on the file of the learned Principal District and Sessions Judge, Koppal. They were working in different capacities in Panchayat Raj Engineering Division of Koppal District at various of points of time between 21.09.2013 and 2016.

(3.) As per the proceedings of Government of Karnataka bearing No. Gra.Aa.Pa.35 Enq 2015, Bengaluru, dated 3.10.2016, the complaint was lodged for various offences punishable under IPC as well as under the Prevention of Corruption Act, 1988 and based on the same, case in Crime No.3/2016 was registered by the Anti13 Corruption Bureau (ACB) Police Station, Koppal Taluk, Koppal District. The petitioners are aggrieved by complaint as well as registration of the case pursuant to the same by the ACB Police against them and several others.