B. SHIVASHANKAR Vs. STATE

JUDGEMENT

(1.) The petitioner is before this Court calling in question the proceedings in Special C.C. No. 28 of 2012 pending before the XXIII Additional City Civil and Special Judge for Prevention of Corruption Act at Bangalore.

(2.) Brief facts leading to the filing of the present petition, as borne out from the pleadings, are as follows:-

(3.) The Police based upon the aforesaid search conducted, drew up three seizure mahazars. The Investigating Officer was the Deputy Superintendent of Police, Karnataka Lokayukta. It was declared that the petitioner was in possession of income disproportionate to his known sources to the tune of 216%. The police in the aforesaid case filed a charge sheet in Special C.C. No. 197 of 2010 against the petitioner for offences punishable under Ss. 7, 13(1)(d) of the Act. A second charge sheet was also filed by the police alleging that the petitioner now possesses disproportionate assets to the tune of 305.33%. The offence alleged there was punishable under Sec. 13(1)(e) read with Sec. 13(2) of the Act. The charge sheet results in Special C.C. No. 28 of 2012. Therefore, the case at hand revolves around two charge sheets one filed in Special C.C. No. 197 of 2010 alleging offences punishable under Ss. 7, 13(1)(d) of the Act and the other charge sheet in Special C.C. No. 28 of 2012 for offences punishable under Sec. 13(1)(e) read with Sec. 13(2) of the Act.