B.T.RAMESH Vs. STATE

JUDGEMENT

(1.) Since the issue involved in all these petitions are similar they are taken up together and disposed by this common order.

(2.) The first respondent-Police after investigation submitted the charge sheet for the offences punishable under Ss. 120B, 409, 465, 468 and 477A of IPC read with Ss. 13(1)(c) and (d) and 13(2) of Prevention of Corruption Act, 1988 alleging that petitioner-accused No.6, who was working as a Chief Engineer, BBMP from 15/2/2008 to 15/1/2011 and was also the competent authority for granting technical sanction and also the member of Tender Committee, colluded with the other accused, who is said to have cheated the Exchequer by causing loss of Rs.22,47,369.00 by incorporating PWD-SR rates instead of incorporating NH-SR rates.

(3.) Learned Special Session Judge accepted the charge sheet and took cognizance of the offences punishable under Sec. 13(1) c and d and Sec. 13(2) of the Prevention of Corruption Act, 1988 and Sec. 120B, 409, 465, 468 and 477A of IPC. Taking exception of the same, the petitioner-accused No.6 is before this Court.