PALAKSHA S S Vs. STATE

JUDGEMENT

(1.) The petitioner is before this Court calling in question proceedings in C.C.No.14766 of 2021 pending before the XXXIX Additional Chief Metropolitan Magistrate, Bengaluru arising out of crime in Crime No.1 of 2021 registered for offence under Sec. 420 of the IPC.

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

(3.) After the notification of the select list, an anonymous complaint reaches the High Court which results in a show cause notice being issued to the petitioner alleging that he has suppressed or tendered false information while submitting the application qua the cases pending against him and directs to show cause as to why proceedings should not be initiated against him. The petitioner submits two separate explanations on 28/10/2020 and 18/11/2020. The petitioner then was given a personal hearing before the Committee and the Committee resolved to terminate the candidature of the petitioner and further to register a criminal case against the petitioner for having furnished false information or suppressed relevant information.