V.KRISHNAREDDY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner in the subject petition calls in question registration of crime against him in crime No.7/2021, for offences punishable under Ss. 13(1)(b) read with 13(2) of the Prevention of Corruption Act, 1998 ('the Act' for short) pending before the Principal District and Sessions Judge at Chikkaballapura.

(2.) Shorn of unnecessary details, facts in brief, are as follows:-

(3.) A Police Inspector of Anti-Corruption Bureau, Central Zone, Bangalore ('ACB') submits a source report to the Superintendent of Police on 20/11/2021. After thorough scrutiny of the documents of the petitioner with regard to assets, liabilities and annual returns, he holds that disproportionate assets of the petitioner were to the tune of 107.70%. Based upon the said source information report, a crime comes to be registered against the petitioner on 23/11/2021 for offences punishable under Sec. 13(1)(b) read with 13(2) of the Act. The house and the property of the petitioner were searched and investigation is continued and is said to be in progress. At that point in time, the petitioner knocks the doors of this Court in the subject petition seeking quashing of registration of crime itself in Crime No.7 of 2021.