K Y NANJEGOWDA Vs. STATION HOUSE OFFICER

JUDGEMENT

(1.) The petitioners are before this Court calling in question registration of a private complaint by the 2nd respondent in P.C.R.No.15366 of 2022 before the XLII Additional Chief Metropolitan Magistrate, Bengaluru. Since the 1st petitioner is a member of the Legislative Assembly, it is posted before this special Bench.

(2.) Facts, adumbrated are as follows:- The 1st petitioner at the relevant point in time was Chairman of the Land Grant Committee, Malur Taluk ('the Committee' for short) being a Member of the Legislative Assembly from Malur Constituency in Kolar District. The other petitioners are other Members of the Committee which was constituted under the provisions of the Karnataka Land Revenue Act, 1964 ('the Act' for short). The 2nd respondent is the complainant who sought to set the criminal law in motion claiming to be an activist and a public spirited person. On the allegation that when the 1st petitioner was the Chairman and other petitioners were Members of the Committee, have on the basis of fabricated documents and on creating bogus records, granted lands to several persons who were not eligible to be granted lands and thereby eaten away public property by granting lands to benami people, the 2nd respondent seeks to register a complaint before the jurisdictional Police on 30- 08-2022.

(3.) Initially, on 2/12/2019 a complaint was registered against the former Tahsildar by one B. Nagaveni, Tahsildar at the relevant point in time alleging that he has illegally transferred the said lands which becomes a crime in Crime No.276 of 2019 for offences punishable under Ss. 192-A and 192-B of the Act. When the investigation was in progress, the 2nd respondent seeks to register another complaint before the jurisdictional police against all these petitioners for different offences albeit, the cause being grant of lands. This is declined to be registered by the jurisdictional Police on the ground that there is already a crime registered and the investigation is pending in the crime so registered against the Tahsildar. When such an endorsement was given to the 2nd respondent/complainant, he then approaches the Special Court for trial of cases filed against sitting as well as former MPs/MLAs, triable by Magistrate invoking Sec. 200 of the CrPC by filing a private complaint. The concerned Court, by a detailed order dtd. 15/10/2022 seeks to refer the matter for investigation under Sec. 156(3) of the Cr.P.C. Immediately thereafter, the petitioners have approached this Court in the subject petition. This Court in terms of its order dtd. 18/11/2022 interdicted the proceedings and, therefore, no investigation has taken place pursuant to the reference made by the learned Magistrate.