A.ALAM PASHA Vs. MURUGESH R. NIRANI

JUDGEMENT

(1.) This revision petition is directed against the order dated 25.07.2016 passed by learned XXIII Addl. City Civil and Sessions Judge and Special Judge, Bengaluru(CCH-24) in PCR No.23/2011 dismissing the complaint filed by the petitioner/complainant.

(2.) The petitioner herein presented a private complaint under section 200 Cr.P.C. requesting the court to take cognizance of the offences punishable under sections 7, 10, 13 and 15 of the Prevention of Corruption Act, 1988(for short 'P.C. Act') against nine named accused persons who are arrayed as respondent Nos.1 to 9 in the instant petition. The Special Judge referred the complaint for investigation by the Superintendent of Police, Lokayukta, Bangalore Urban under section 156(3) of Cr.P.C. After investigation, final report was submitted before the Special Judge on 21.05.2012.

(3.) In the final report, respondent Nos.1 to 9(original accused Nos.1 to 9) were dropped as no evidence could be collected against them and the charge sheet was filed against respondent No.10 and 11 herein namely Sri. B.S. Yeddiyurappa and Sri. Katta Subramanya Naidu, arraigning them as accused No.1 and 2.