LAXSHMAN S KALLANAVAR Vs. STATE BY KARNATAKA

JUDGEMENT

(1.) IN this petition under Section 482 of Cr.P.C., the prayer is for quashing of the FIR in Crime No.6/2012 against the petitioner in respect of offences punishable under Section 13(1)(d) read with Section 13(2) of the Prevention of Corruption Act, 1988.

(2.) THE respondent-Lokayuktha has registered a case against the petitioner as the petitioner was unable to give proper explanation to the satisfaction of the respondent when it was found that on 12.5.2012 the petitioner was found transporting of huge sum of money (Rs.12,85,825/-) in the Maruthi Car bearing registration No.KA-18/M-8109 in which the petitioner along with his wife, children and mother-in-law were proceeding and was checked by the respondent Police officials. Therefore, a case was registered against the petitioner as mentioned above.

(3.) HAVING thus heard both sides and as the matter is still at the preliminary stage of investigation, it is open to the petitioner to place the relevant material before the I.O. concerned to satisfy the I.O. that the amount which was found in the Car was actually the amount belonging to the family. At this stage, therefore, it will not be in the interest of justice to interfere in the matter while the investigation is still under progress. Therefore, the question of quashing the FIR does not arise.