A GOVINDARAJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS petition is directed against an order dated 19.03.2012 passed by the Spl. Judge at Bangalore City in Spl.C.C.No.16/2011 holding that there are grounds to frame charge against the accused for the offences punishable under Ss.7, 13(1)(d) read with S.13(2) of the Prevention of Corruption Act, 1988 (for short, 'the Act').

(2.) ON a complaint filed by one Ramaiah, the Lokayuktha Police registered a case in Crime No.39/2010, against the petitioner, conducted investigation and after obtaining sanction for prosecution, filed a charge-sheet against the petitioner for the offences noticed supra. The accused � petitioner filed an application dated 29.07.2011 under S.227 of Cr.P.C. seeking to discharge him from the case. Considering the said application, the aforesaid order was passed.

(3.) PERUSED the record. Point for consideration is, whether the Court below is justified in passing the impugned order?