STATE Vs. SANTOSH

JUDGEMENT

(1.) THE respondent was arrayed as accused no. 3 in Special Case (LOK) No. 18/2012 pending on the file of Principal Sessions Judge at Bijapur.

(2.) THE learned Sessions Judge has discharged the respondent (accused no. 3.) on the ground that final report does not disclose that accused no. 3 had accepted or obtained from the complainant for himself or for any other person, any gratification as a motive or reward for doing any official act by public servant namely accused no. 2.

(3.) AS per final report, the complainant had approached accused no. 1 -Sub inspector of Muddebihal Police Station for getting his Turn Turn goods vehicle released from the police custody as the same was involved in an accident. Accused no. 2 was working as Constable Muddebihal Police Station. Accused no. 3 (respondent herein) was running a hotel in front of Muddebihal Police Station.