SIDDARUD AND ORS. Vs. KARNATAKA LOKAYUKTA

JUDGEMENT

(1.) This is the petition filed by petitioners -Accused Nos. 1 and 3 under Sec. 482 of Cr.P.C. requesting the Court to quash the FIR and investigation in Crime No. 4/2012, registered in respondent -Karnataka Lokayukta Police Station, Karwar as the proceedings relate to the above named petitioners.

(2.) Brief facts of the case of the prosecution are that, as per the complaint, on 12.07.2012 the Lokayukta Sleuths raided the premises of Anmod check -post, on receiving credible information that accused/petitioners are checking the vehicles coming from Goa and collecting bribe. The complainant conducted the raid at the said check -post at 5.05 p.m. and found that the petitioners were in uniform and on duty. It is further alleged that the raiding party along with two Panchas went to the spot at 4.45 p.m. and watched the activities at the check post and raided the check post and found the petitioners asking bribe from the lorry drivers and also found Rs. 6,800/ - in the table drawers and also found 14 bottles of liquor in the check post and there was no explanation for possessing the said amount and thus raiding party seized the same. Seizure Panchanama was drawn at the check post.

(3.) The petitioners herein and another had filed a Criminal Petition No. 11570/2012 seeking to quash the FIR and investigation in the above said crime number. The petitioners withdrew the petition reserving liberty to them to file a fresh petition after charge sheet is filed. As the investigating agency has not completed the investigation and not filed charge sheet till date, the petitioners filed this petition.