CHENNAKESHAVA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Additional SPP for the respondent-State.

(2.) This revision petition is filed against rejection of discharge application filed by the revision petitioner vide order dtd. 12/1/2024 passed by the Karnataka Land Grabbing Prohibition Special Court at Bengaluru.

(3.) The factual matrix of the case is that BMTF Police Station, Bengaluru has filed the charge sheet against the petitioner for the offences punishable under Sec. 192-A of Karnataka Land Revenue Act and under Sec. 420 of IPC. The allegation against the petitioner is that he had indulged in the act of land grabbing and the Police investigated the matter and filed the charge sheet. Hence, application is filed for discharge.