L K SHIVANANDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE petitioners are accused Nos.5, 6 and 7 against whom case is registered in Crime No.4/2011 by BMTF police, Bangalore city for the offence punishable under Sections 420, 406, 409, 465, 468, 471, 477(A)read with 120(B)of IPC further read with Section 23 of the Karnataka Transparency Public Procurement Act 1999.

(2.) ACCUSED No.5 is an Assistant Executive Engineer, accused No.6 is an Engineer and accused No.7 is a Civil Contractor. The allegation against these accused and other accused is that they had indulged in malpractice and misappropriation of public money in the matter of entrusting the contract work carried out in Gandhinagar, Malleshwaram and Rajarajeshwarinagar in Bangalore city. In this connection, in collusion with the Accounts Department and contractors, false bills were created and money was misappropriated to the tune of several Crores of rupees. Initially, police suspected some accused and on investigation, charge sheet is filed. In so far as these accused are concerned, statement of the Investigating Officer shows that further investigation is pending as there is volume of records which requires to be scrutinized to find out the role played by these accused.

(3.) THE allegation against these accused and other accused are identical. Even in respect of some accused who have been enlarged on bail, further investigation is still pending.