M. GIRISHA Vs. THE STATE BY KARNATAKA

JUDGEMENT

(1.) THE petitioner who is arrayed as Accused No. 3 in Special Case No. 63/2014 on the file of III Addl. District and Sessions Judge, Mysore, has approached this court seeking quashing of the said Special case on various grounds.

(2.) AFTER issuance of notice, the respondent - Lokayuktha Police is represented by the standing counsel Smt. B. Pushpalatha. The respondent has filed statement of objections to the petition.

(3.) ON the basis of the suo -moto FIR and on the directions of Upa -lokayuktha, it appears, the respondent -Lokayuktha Police have registered a case in Crime No. 6/2014 for the offence punishable under Sections 13(1)(d)(ii) and (iii) of Prevention of Corruption Act, 1988 and also u/s. 465, 466, 467, 468, 471, 472, 473, 474, 420 and 109 read with Section 120(B) of IPC. The police after due investigation filed the charge sheet before the court and a Special case has been registered by the III Addl. District and Sessions Judge in Special Case No. 63/2014, wherein the learned Special Judge has taken cognizance for the offences mentioned above. The said order is challenged before this Court.