LAWS(KAR)-2022-5-128

RATAN BABULAL LATH Vs. STATE OF KARNATAKA

Decided On May 10, 2022
Ratan Babulal Lath Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) Petitioner/accused No.11 in Special Case No.318 of 2020 is before this Court calling in question entire proceedings registered for offences punishable under Ss. 420, 409, 468, 471, 120-B read with Sec. 34 of the IPC and under Sec. 13(1)(c)(d) r/w Sec. 13(2) of the Prevention of Corruption Act, 1988 ('the Act' for short) in Crime No.24 of 2019 against all the accused.

(2.) Heard Sri Ashwin Vaish, learned counsel for Sri Gautam S.Bharadwaj, learned counsel for the petitioner and Sri P.N.Manmohan, learned counsel for the respondent.

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