SHIVARAM MAHABALESHWAR HEBBAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners who are accused Nos.4(b) and 5(b) are knocking at the doors of this Court calling in question proceedings in Special C.C.No. 908 of 2022 which arises out of crime No.154 of 2010, pending before the LXXXI Additional City Civil and Sessions Judge and Special Judge to deal with Criminal cases related to MPs/MLAs in the State of Karnataka, Bangalore City for offences punishable under Ss. 119, 120B, 409, 379, 465, 468 and 471 r/w Sec. 34 of the IPC, Sec. 13(1)(c) and 13(1)(d) r/w Sec. 13(2) of the Prevention of Corruption Act, 1988 (hereinafter referred to as 'the Act' for short) and Sec. 4(1-A) r/w Sec. 21(1) of the Mines and Minerals (Development and Regulation) Act, 1957 (for short 'the Mines Act').

(2.) Heard Sri Murthy D. Naik, learned senior counsel appearing for the petitioners and Sri Kiran S. Javali, learned State Public Prosecutor for the respondent.

(3.) The facts, in brief, adumbrated are as follows:-