T. P. MUNNINARAYANAPPA Vs. STATE BY KARNATAKA

JUDGEMENT

(1.) This Writ Petition is filed by petitioner-accused No.1 under Articles 226 and 227 of the Constitution of India read with Sec. 482 of Cr.P.C. for quashing the order dtd. 30/8/2022 passed in Spl.C.C.No.115/2013 pending on the file of the Additional City Civil and Sessions Judge, Bengaluru and further to quash the order of taking cognizance dtd. 24/6/2013 for the offences punishable under Ss. 13(1)(c)(d) read with Sec. 13(2) of P.C. Act, 1988 and Ss. 465 , 468 , 471 , 120(B) , 420 of IPC.

(2.) Heard the arguments of learned counsel for the petitioner and Sri Venkatesh Arbatti, learned Special counsel appearing for the respondent-Lokayukta.

(3.) The case of the prosecution is that FIR was registered in Crime No.24/2010 on 28/6/2010 by the Police wing of Lokayukta against a clerk of Karnataka Industrial Areas Development Board (hereinafter referred to as 'KIADB') alleging that there was demand of bribe for releasing compensation amount to the beneficiaries to an individual namely Rukmangada Naidu. The Police have investigated the matter and filed the charge-sheet. The same was registered as Spl.C.C.No.306/2010. He further alleged that during the investigation in Crime No.24/2010, they found certain irregularities in disbursing the compensation in various files of various projects in KIADB and subjected to the same for scrutiny through an alleged Expert Committee in P.F.Nos.35/2010, 40/2010, 42/2010, 50/2010 in Crime No.24/2010. However, based upon the report given by the said Committee, the Police have registered five suo moto FIRs in Crime Nos.42/2010, 43/2010, 44/2010, 45/2010 and 46/2010.