HEMANT NIMBALKAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Article 226 of Constitution of India r/w section 482 Cr.P.C. seeking the following reliefs:-

(2.) The facts leading to the writ petition are as follows:-

(3.) The petitioner has challenged the initiation of criminal proceedings against him in FIR No.RC0372020A0005/2020 as well as the submission of additional / supplementary charge sheet in R.C.No.14(A)/2019- BLR, later numbered as Spl.CC.No.1055/2019 and pending on the file of learned XXI Addl. City Civil & Sessions Judge and Principal Special Judge for CBI Cases, Bengaluru (CCH.4) by raising the following contentions:-