MALLIKARJUNA B. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this writ petition, petitioner is assailing the order dtd. 22/4/2022 issued by the second respondent (Annexure-K) on the ground that the initiation of the proceedings against the petitioner pursuant to the registration of Crime No.37/2022 for the offence punishable under Sec. 13(1)(a) read with Sec. 13(2) of the Prevention of Corruption Act, 1988 is contrary to law.

(2.) Heard Sri. D.R. Ravishankar, learned Senior Counsel for the petitioner and Sri. N. Kumar, learned Additional Government Advocate appearing for respondent Nos.1 to 3.

(3.) Sri. D.R. Ravishankar, learned Senior Counsel contended that the petitioner was working as 'Special Land Acquisition Officer' and the role of the Special Land Acquisition Officer with regard to the allegation for financial loss caused to the respondent does not arise at all. Learned Senior Counsel places reliance on Order of this Court in W.P. No.12201/2022 disposed of on 28/9/2022 wherein this Court quashed the criminal proceedings initiated against the co-accused - Sri. Sathish Babu H.S. in the said writ petition, and accordingly, sought for interference of this Court in this writ petition.