H S RAMAKRISHNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) HEARD the learned senior counsel Sri. Ravi B. Naik for the petitioner and learned counsel Sri. B.A.Belliappa for the respondent-Lokayukta.

(2.) THE petitioner seeks quashing of the complaint in Cr.No.46/10 in respect of the offences registered agaisnt him and others u/s 7, 8, 13(1)(c)(d) of the Prevention of Corruption Act and sections 465, 468, 471, 420 and 120-B of IPC.

(3.) IN the light of the aforesaid submission put forward and the petitioner's prayer being to quash the complaint, that stage is now over as the charge sheet is filed. Therefore, the petitioner is given liberty to urge all the contentions before the trial court and seek discharge.