GANESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri.S. V. Yaji, learned counsel for the petitioner and Sri.G. I. Gachinamath, learned counsel for the respondent.

(2.) The present petition is filed under Sec. 482 of Cr.P.C. with the following prayer:-

(3.) Second respondent complained about illegality said to have been committed by petitioner herein in impleading "Kshir Bhagya Yojana". Based on the said complaint, Lokayukta Police registered a case and after thorough investigation filed charge sheet against the petitioner herein for the offences punishable under Ss. 7, 13(1)(d) read with Sec. 13(2) of Prevention of Corruption Act, 1988.