A SHIVAPRAKASH Vs. KARNATAKA LOKAYUKTHA POLICE

JUDGEMENT

(1.) FOR the purpose of convenience of unnecessary repetition of facts, the above said two matters are taken up together for disposal.

(2.) IN Crl. P. No.100204/2012 accused Nos. 1 to 6 are the petitioners and accused Nos.1 to 6. In Crl.P. No.100205/2014 petitioner arrayed as accused No.7. In private complaint No.1/2014 on the file of the Special Judge Haveri, registered for the offences punishable under Sections 120A, 409, 420, 465, 468 read with 149 of Indian Penal Code, 1860 and 13(C) and (d) of Prevention of Corruption Act.

(3.) THE petitioners challenged the private complaint filed by respondent Nos.2 and 3 in the above said PCR on the ground that the entire allegations made in the complaint even if it is translating into evidence, they show that accused Nos.1 to 6 being the public servants, they have committed the offences alleged while discharging their duties as such public servant. But, the said private complaint was filed without a valid sanction from the Government.