V B RAIKAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS petition by the accusedpetitioner filed under Section 482, Cr. P. C. is for quashing the proceedings in Special case (Corruption) No. 3/1996 on the file of the Principal District and Sessions Judge, kodagu, Madikeri, wherein the petitioner had been facing prosecution for offences under Sections 7, 13 (l) (d) read with 13 (2)of Prevention of Corruption Act, 1988.

(2.) THE Court has heard the arguments of Sri A. H. Bhagavan, learned Counsel on behalf of the petitioner and Sri C. Ramakrishna, learned HCGP. , on behalf of the State of Karnataka.

(3.) IT is contended by the learned Counsel for petitioner that there is absolutely no prima facie case made out against the petitioner for the said offences. In the departmental enquiry held, it has been concluded that there is no material placed for proceeding against the petitioner. This conclusion has been arrived, at after a thorough enquiry. Under these circumstances it would be in the ends of justice if the petition is allowed as prayed.