B.Y. RAGHAVENDRA Vs. VINOD B.

JUDGEMENT

(1.) This writ petition was filed to quash the order dated 30.09.2014 made by the learned XXI Addl. City Civil & Sessions Judge & Principal Special Judge for CBI Cases, Bangalore (for short, 'the learned Special Judge'), permitting the complainant and his witnesses to give sworn statements. During pendency of this petition, the learned Special Judge, considering the averments of complaint and sworn statement has issued summons to accused 1 to 4 for offences punishable under sections 13(1)(d) & (e) r/w 13(2) of the Prevention of Corruption Act, 1988 (for short, 'the Act'). In view of this development, the petitioner was permitted to amend the reliefs. The petitioner has amended the writ petition and sought for the following reliefs:-

(2.) I have heard Sri Ashok Haranahalli, learned senior counsel for petitioner and Sri M.S.Shyam Sundar, learned counsel for respondent.

(3.) Sri Ashok Haranahalli, learned senior counsel for petitioner has made following submissions:-