REGENT COMPUTRONICS PVT. LTD.

B.Guruprasad Appellant

V/S

STATE OF KARNATAKA Respondents

Referred Judgements :-

CBI V. ASHOK KUMAR AGGARWAL [REFERRED TO]
JASWANT SINGH VS. STATE OF PUNJAB [REFERRED TO]
K T M T M ABDUL KAYOOM VS. COMMISSIONER OF INCOME TAX MADRAS [REFERRED TO]
MOHAMMAD IQBAL AHMED VS. STATE OF ANDHRA PRADESH [REFERRED TO]
STATE VS. KRISHANCHAND KHUSHALCHAND JAGTIANI [REFERRED TO]
MANSUKHLAL VITHALDAS CHAUHAN VS. STATE OF GUJARAT [REFERRED TO]
HARYANA FINANCIAL CORPORATION VS. JAGDAMBA OIL MILLS [REFERRED TO]
B S JOSHI VS. STATE OF HARYANA [REFERRED TO]
STATE ANTI CURRUPTION BRANCH GOVT OF NCT OF DELHI VS. R C ANAND [REFERRED TO]
NIKHIL MERCHANT VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
MANOJ SHARMA VS. STATE [REFERRED TO]
HARBHAJAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
STATE OF PUNJAB VS. MOHAMMED IQBAL BHATTI [REFERRED TO]
GIAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. NISHANT SAREEN [REFERRED TO]
SATYAVIR SINGH RATHI VS. STATE THR C B I [REFERRED TO]
ASHOK SADARANGANI VS. UNION OF INDIA [REFERRED TO]
MANAGER, NATIONAL INSURANCE CO. LTD VS. SAJU P. PAUL [REFERRED TO]
STATE OF MAHARASHTRA THROUGH C.B.I. VS. MAHESH G. JAIN [REFERRED TO]

JUDGEMENT

(1.) The petitioner/Karnataka Lokayukta Police, in Writ Petition 58257 of 2018 who is the respondent in Criminal Petition No.809 of 2019 calls in question an order dtd. 7/8/2017 passed by the 1st respondent by which sanction sought to prosecute the 2nd respondent is declined by the Competent Authority. Criminal Petition No.809 of 2019 is preferred by the Government servant seeking quashment of entire proceedings in Crime No.91 of 2012, in the light of sanction being declined as obtaining in the companion petition. Therefore, these petitions are taken up together and considered by this common order. For the sake of convenience the parties viz., Government servant and the Karnataka Lokayukta Police will be referred to hereinafter as, petitioner and the Lokayukta respectively, despite their ranking in these petitions.

(2.) Heard Sri B.S.Prasad, learned Special Public Prosecutor appearing for the Lokayukta, Sri Harish Ganapathi, learned High Court Government Pleader appearing for respondent No.1 in W.P.No.58257 of 2018 and Sri Sandeep S.Patil, learned counsel appearing for the petitioner/Government servant.

(3.) Facts, in brief, adumbrated are as follows:-

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B.GURUPRASAD Vs. STATE OF KARNATAKA

Referred Judgements :-

JUDGEMENT

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