STATE OF KARNATAKA Vs. G.RAMACHARI

JUDGEMENT

(1.) Heard Sri Prasad B.S., learned counsel for the revision petitioner and Sri M.B.Rajashekar, learned counsel for the respondent.

(2.) A charge sheet came to be filed by the Lokayuktha Police, Chikkaballapura against the accused for the offence punishable under Sec. 7 read with Sec. 13(2) of the Prevention of Corruption Act.

(3.) Accused appeared before the Court and filed an application under Sec. 227 of Cr.PC, seeking discharge. Prosecution opposed the said application by filing the detailed objections.