SIDDAPPA B. H. Vs. STATE

JUDGEMENT

(1.) All these petitions are filed by the petitioner-accused under Sec. 482 of Cr.P.C. for setting aside the orders dtd. 18/11/2022, 7/12/2022 and 10/1/2023 passed by the Principal District and Sessions Judge and Special Judge (Lokayuktha), Davanagere, in Special (Lokayuktha) Case No.3/2008, for having rejected the applications filed by the petitioner under Ss. 91 and 311 of Cr.P.C. respectively.

(2.) Heard the arguments of learned counsel for the petitioner and Sri B.S Prasad, the learned Special Counsel for respondent-Lokayuktha.

(3.) Criminal Petition No.2954/2/203 is filed against the order of dismissal dtd. 18/11/2022 under Sec. 91 Cr.P.C. for summoning the alleged three reports submitted by the investigation officer for the purpose of getting permission to prosecute the case. Learned counsel for the petitioner has contended that the investigation officer, who was examined as P.W.79, has filed charge sheet before the Court, but prior to that he has prepared three reports calculating the disproportionate assets against the petitioner and thereafter, filed the charge sheet by showing the higher value of assets and therefore, those documents are necessary for the petitioner to summon the same and to verify the veracity of the charge sheet. Hence, prayed for setting aside the order.