T.N.SUDHAKAR REDDY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner-accused under Sec. 482 of Cr.P.C. for quashing the FIR in Crime No.56/2023 registered by Karnataka Lokayuktha, for the offence punishable under Ss. 13(1)(b), 12 read with Sec. 13(2) of the Prevention of Corruption Act, 1988 (for short 'P.C. Act') and amended Act, 2018.

(2.) Heard Sri C.H. Jadhav, learned Senior counsel for the petitioner and Sri B. Lethif, learned Special counsel for the respondent-Lokayuktha.

(3.) The case of the prosecution is that a suo motu complaint registered by the Lokayuktha Police on the source report alleging that the petitioner worked with the KPTCL in the year 2007 and presently working as Deputy General Manager (Vigilance), BESCOM, Bengaluru said to be amazed wealth of Rs.3,81,40,246.00 than the known source of income with 90.72% that he is in possession of assets both moveable and immovable property to the tune of Rs.4,20,37,736.00 and he has spent expenditure of Rs.1,08,75,000.00 and his income during the check period was Rs.6,93,02,982.00 and the difference amount was Rs.3,81,40,246.00 (90.72%), hence, the police registered the FIR and took up the investigation, which is under challenge.