P GANGADHARAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Though this matter is listed for admission, by consent of the learned counsels appearing on both sides, the same has been heard for final disposal, as the question of law raised in this petition is covered by decision of this court.

(2.) The petitioners have been arraigned as Accused Nos. 1 & 2 in Crime No.16/12 registered by Dy.S.P., Karnataka Lokayuktha, Bangalore Rural District, Bangalore, for the offences punishable under Sections 7, 13(1)(a) & (d) r/w. 13(2) of Prevention of Corruption Act ( for short, P.C. Act').

(3.) The petitioners have sought for quashing the said FIR inter alia on the grounds that the procedure adopted by Respondent-Lokayuktha Police in conducting the search and seizure without registering the FIR as contemplated under Section 154 of Cr.P.C. is bad in law and contrary to the various decisions of this Court.