L. SHANKARAMURTHY Vs. STATE

JUDGEMENT

(1.) ALL these petitions are under Section 482 of the Criminal Procedure Code, 1973 and the grounds urged by the respective petitioners being common and the contentions put forward by the learned Counsel for the parties also being common to these petitions, these petitions are disposed of by this common order.

(2.) AT the outset, it has to be mentioned that, this Court had granted interim stay of the proceedings and I.A. to vacate stay is also filed by the respondent-Lokayukta in all these petitions and therefore this Court heard learned Counsel Sri M.S. Bhagwat for the petitioners and Smt. T.M. Gayathri for the respondent-Lokayukta on the merits of these petitions.

(3.) THE further undisputed facts common to all these petitions are that, except the FIR, which is produced at Annexure-A to these petitions, no complaint was lodged by any person nor was there any complaint by the very Police Officer who registered the case. Though, according to the learned Counsel for the Lokayukta, the concerned Police Officer went to the office of the Sub-Registrar and in the presence of the panchas, the panchanama was drawn, yet there was no information given by anyone with the concerned Police Officer nor is there any material placed to show that on the basis of the credible information, the Police Officer concerned visited the office of the Sub-Registrar and drawn the panchananma.