SHARANAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) An important issue has been raised in the present petition filed under Section 482, Cr.P.C.

(2.) The petitioner-Sharanappa is a judicial officer in the cadre of Senior Civil Judge. He is under suspension on serious allegation of misconduct. The said misconduct relates to alleged demand made by him for bribe and receipt of bribe from a party to do official favour in civil cases pending before him. A criminal case has been registered in Crime No. 239/14 against this petitioner for the offences punishable under Sections 7, 8, 12, 13(2), 13(1) and 13(d) of the Prevention of Corruption Act by the respondent-Basavakalyan Town police station of Bidar District. He is arrayed as 1st accused.

(3.) Consequent upon the registration of the case on the basis of First Information lodged by the Principal District and Sessions Judge, Bidar, he was taken to custody and has been remanded to judicial custody. The present petition is filed on his behalf requesting the court to quash the entire proceedings initiated in Crime No. 239/14.