B.S.YEDDYURAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court seeking quashment of registration of a crime in Crime No.76 of 2015 registered on the basis of the report of the Comptroller and Auditor General of India on de-notification of land by the Government and allotment of sites by the Bangalore Development Authority.

(2.) Heard Sri Sandeep S.Patil, learned counsel appearing for petitioner, Sri B.S.Prasad, learned counsel appearing for respondent No.1, Sri H. Shanthi Bhushan, learned Deputy Solicitor General of India appearing for respondent No.2 and Smt K.P.Yashoda, learned High Court Government Pleader appearing for respondent No.3.

(3.) Learned counsel for the petitioner submits that the issue in the lis stands covered, on all its fours, to a judgment rendered by the co-ordinate Bench of this Court in W.P.No.41228 of 2015 and connected cases disposed on 5/1/2016 between the same parties reported in ILR 2016 KAR 1757 wherein the co-ordinate Bench in extenso considers the very allegations as to whether the report of the Comptroller and Auditor General of India could become subject matter of registration of a crime under sub-sec. (1) of Sec. 154 of Cr.P.C. The Co-ordinate Bench holds as follows: