K.G. BOPAIAH Vs. DEPUTY SUPERINTENDENT OF POLICE LOKAYUKTA MADIKERI, KODAGU DISTRICT. AND SMT. KECHAMADA SARITHA POONACHA W/O KENCHAMADA. T. POONACHA

JUDGEMENT

(1.) THE petitioners in these petitions have been arrayed as accused 1 to 4 (hereinafter referred to as accused 1 to 4) respectively in P.C.No. 1/2011, initiated by II -respondent. alleging offences punishable under section 13(1)(d) of the Prevention of Corruption Art, 1988, sections 409, 420 and 120B IPC and section 3A of the Forest (Conservation) Act, 1980. The learned Special Judge on receipt of complaint referred the complaint under section 156(3) Cr.P.C., to I respondent/Deputy Superintendent of Lokayukta Police, Madikeri and it was registered in Crime No. 8/2011 on 08.12.2011. These petitions are filed to quash entire proceedings in P.C.No. 1/2011 and first information registered in Crime No. 8/2011 by I -respondent.

(2.) I have heard Sri S.Vijay Shankar, learned senior counsel for accused No. 1, Sri Murthy Dayanand Naik. learned counsel for accused 2 to 4. Smt.T.M.Gayathri, learned counsel for I -respondent and Sri A.K.Subbaiah, learned counsel for II -respondent.

(3.) SRI S.Vijay Shankar, learned senior counsel appearing for accused No. 1 has made following submissions: -