KARNATAKA LOKAYUKTA POLICE Vs. STATE

JUDGEMENT

(1.) The petitioner/Karnataka Lokayukta Police represented by its Police Inspector/Investigating Officer is before this Court calling in question orders dated 28/01/2017 and 31/05/2017, passed by the 1st respondent/Government declining to accord sanction to prosecute the 3rd respondent.

(2.) Shorn of unnecessary details, facts in brief necessary for consideration of the lis, are as follows:

(3.) After completion of investigation and preparation of final report, on 16-12-2015, a request was sent to the competent authority to accord sanction to prosecute the 3rd respondent. This was returned on 17-10-2016, by the Government directing the petitioner to submit all documents in support of the claim for according sanction. Once again, on 29.12.2016, the petitioner addressed a letter to the 1st respondent enclosing all the documents with a request to accord sanction to prosecute the 3rd respondent. On a thorough scrutiny of all the documents, the State passed a detailed order on 28/01/2017, refusing to accord sanction for prosecution.