GOURISH SHANKAR BHAT, S/O SHANKAR S. BHAT Vs. KARNATAKA LOKAYUKTA, REPT. BY THE INVESTIGATING OFFICER, POLICE WING. KARNATAKA LOKAYUKTA, BANGALORE

JUDGEMENT

(1.) HEARD learned counsel Shri Shankar Hegde for the petitioner and learned counsel Shri S.G.Rajendra Reddy for the respondent -Lokayuktha in respect of the petitioner's challenge to the order of the court below refusing to discharge the petitioner.

(2.) BRIEFLY stated, the facts giving rise to this order are that, this court, while disposing of Crl.R.P. No. 746/2011 on 15.7.2011, had directed the trial court to consider the material before it in the light of the arguments addressed before this court by the petitioner's counsel and to consider the written arguments filed by the petitioner in respect of each one of the transactions which are referred to at Annexure -F to the petition filed before this court and, thereafter to pass the order in accordance with law.

(3.) IT is therefore, submitted by the learned counsel for the petitioner that if the court had only taken into consideration the value of the house which belongs to Sadanand Hegde and the property which belongs to Seema Bhat and thirdly, the loans which the accused had taken from various persons which are referred to in the 161 statement by the I.O., there will be no case for the prosecution to prosecute the accused. Therefore, the impugned order be set aside.