PRABHAKAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The revision petitioner/accused No.1 feeling aggrieved by order passed by IV Addl. District and Sessions Judge and Special Judge (PCA), Belagavi in Spl.Case. No.188/2018, preferred this revision petition.

(2.) Parties to the petition are referred with their ranks as assigned in the trial Court for the sake of convenience.

(3.) The factual matrix leading to the case of prosecution can be stated in nutshell to the effect that accused No.1 is a contractor in water supply business and accused No.2 was serving as RTO in RTO office, Chikkodi. Accused Nos. 1 and 2 in collusion with each other got transferred water tanker bearing No. MEI-7850 in the name of accused No.1 without there being any document, requisite fee or application for transfer of vehicle for unlawful gain. Accused No.2 has used his separate I.D for the purpose of transferring the said vehicle. On these allegations, private complaint No.2/2017 was filed before the trial Court and the same was referred to investigation under Sec. 156(3) of Cr.P.C. to Anti Corruption Bureau police station, Belagavi. The case was registered under Anti Corruption Bureau police station Crime No.6/2017. The investigation officer after completion of investigation filed charge sheet against accused Nos. 1 and 2.