LAWS(KAR)-2022-9-1500

ABRAHAM T. J. Vs. B. S. YEDIYURAPPA

Decided On September 07, 2022
ABRAHAM T. J. Appellant
V/S
B. S. Yediyurappa Respondents

JUDGEMENT

(1.) The petitioner has called in question the validity of the order dtd. 8/7/2021 passed by the Court of LXXXI Addl. City Civil and Sessions Judge, Bengaluru (CCH-82) in PCR No.40/2021, whereby the Private Complaint filed under Sec. 200 of the Code of Criminal Procedure, 1973 ('Cr.P.C.' for brevity) and the interim application filed by the Complainant under Sec. 156(3) of Cr.P.C. have been found to be not maintainable in the absence of valid sanction and accordingly, the complaint and the application have been dismissed.

(2.) The petitioner has been referred to as 'Complainant' and the respondents have been referred to as 'Accused' for the sake of convenience.

(3.) The Complainant has sought for restoration of the complaint and to register the First information Report ('FIR') against the accused for the offences punishable under Ss. 7, 8, 9, 10 and 13 of the Prevention of Corruption Act, 1988 ('P.C. Act' for brevity) and under Ss. 383, 384, 415, 418, 420 read with Sec. 34 and Sec. 120B of the Indian Penal Code, 1860 ('IPC' for brevity).