SRIRAM D. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner-accused No.12 is before this Court calling in question the proceedings in C.C.No.5071/2021 (arising out of Crime No.89/2020) registered for the offences punishable under Ss. 120B, 406, 409, 417, 463, 465, 467, 470, 420, 471, 473, 472, 474, 475, 476 R/W 511 OF IPC .

(2.) Heard the learned counsel appearing for the petitioner and the learned HCGP appearing for respondent No.1.

(3.) The learned counsel appearing for the petitioner would submit that this Court, insofar as it concerns other public servants, who were co-accused, along with the petitioner, in the very same crime, has quashed the proceedings in Crl.P.No.8854/2021 and connected matters, disposed of on 22/3/2022, in the light of the fact that they were public servants and sanction which was imperative for continuance of any such trial against those accused has not been obtained.