RAVINDRA MOOLABHARTI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These petitions arise out of the case registered by the Lokayuktha, Gulbarga in their Crime No. 18/2013 dated 23.11.2013; the complainant is the Police Inspector of the respondent-Lokayuktha.

(2.) The allegation is Thirty-four lakh rupees was reserved for the welfare of the SC/ST youth in the budget of City Corporation of Gulbarga. The petitioner of Crl. P. No. 200089/2014 Smt. Vijyalaxmi/the Community Affair Officer, the petitioner of Crl. P. No. 200109/2014/Nagaiah who was the then Commissioner of City Municipal Corporation, and the petitioner of Crl. P. No. 200119/2014/Ravindra, the Branch Manager, DCC Bank, Chittapur, and co-accused the then District Coordinator/Tukaram B. Samagar, concocted documents so as to project through Gulbarga (Lidakar) District Coordinator Training has been given to SC/ST youth in respect of leather products. The complainant/Police Inspector of Lokayukta on the direction of Karnataka Lokayuktha, has registered the complaint in respect of offences under Section 13(1)(c)(d) read with Section 13(2) of the Prevention of Corruption Act read with Section 468, 471, 420 read with Section 34 of IPC

(3.) Sri A. Vijay Kumar, Sri Avinash A. Uploankar, Sri Ameet Kumar Deshapande, learned counsels for the respective petitioner submit that there was a resolution passed by the Municipal Corporation, Gulbarga dated 08.02.2011 to grant to an extent 22.75% of Budget for the year 2010-11 for the purpose of Training SC/ST youth in leather goods manufacturing through M/s. Shiva Cooperative Society, Gulbarga and Dr. Babu Jagajeevan Ram Leather Industry Development Corporation, Gulbarga. Accordingly, those institutions came forward to give training to the needy and the training was successfully imparted and the institutions have drawn the cheques. There was a complaint on 10.08.2011 in respect of misappropriation of funds and in pursuance of the said complaint previous Municipal Commissioner ordered the Bank to stop payment to the above institutions. Subsequently, pursuant to the report of the Mayer and Chairman of the standing committee of the Corporation the petitioner in Crl. P. No. 200109/2014 issued direction to the Bank to release the amount and he has no role in the alleged offences.