ASHOK KADAPPA JADAGOUD Vs. KARNATAKA LOKAYUKTA

JUDGEMENT

(1.) THE petitioner has approached this Court seeking quashing of the entire proceedings pending on the file of the IV Addl. Sessions Judge and Special Judge (Lokayukta) Court, Belgaum in Special Case No.22/2013.

(2.) I have heard the arguments of the learned Counsel for the petitioner as well as the learned standing counsel for Lokayukta. Perused the records.

(3.) THE learned Special Judge took cognizance of the said offence and issued process to the accused by registering a Special Case in No.22/2013. It is also an undisputed fact that the accused appeared before the said Court and was enlarged on bail. The charges have already been framed and now the case is set down for recording the evidence on the prosecution side.