SURESH BABU M. Vs. SRINIVAS NAIDU

JUDGEMENT

(1.) The petitioner is before this Court calling in question an order dtd. 5/8/2022 by which an application filed by the petitioner under Sec. 311 of the Cr.P.C. comes to be rejected in C.C.No.36714/2011.

(2.) Heard Sri. Muniyappa, learned counsel appearing for the petitioner and Sri. B.N. Jagadeesha, learned Additional SPP appearing for respondent No.2.

(3.) The petitioner gets embroiled in a crime in crime No.24/2011 for offences punishable under Ss. 5, 41(A)(B) of Karnataka Levadevi Act, 1961, Ss. 3 and 4 of the Karnataka Money Laundering Act, 2004 and Ss. 504 and 506 of the Indian Penal Code, 1860. The issue in the lis does not pertain to the merit of the matter or the defence of the prosecution.