SANJEEVA KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition under Sec. 482 of Cr.P.C. is filed by the petitioner - accused No.3 challenging the proceeding in C.C.No.2185/2016 on the file of Prl. Civil Judge and JMFC-II at Raichur, for the offences punishable under Ss. 406, 409, 477A and 420 of IPC.

(2.) The summary of the charge-sheet is that, the petitioner accused No.3 herein, when working as Assistant Executive Engineer at Bellary had facilitated the contract to accused No.1 - contractor to raise false bill without completing the work.

(3.) The cognizance taken by the learned Magistrate for the above said offences, is impugned by the petitioner - accused No.3, in this petition.