VIJENDRA K.B. Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) THE petitioner is arrayed as accused No. 1 in Special Case No. 103/2012, pending trial for offences punishable under sections 7, 13(1)(d) r/w 13'(2) of the Prevention of Corruption Act., 1988 (for short, 'the Act'). He has sought for quashing the proceedings.

(2.) I have heard Sri C.H. Jadhav, learned senior counsel for petitioner and Sri Venkatesh P. Dalwai, learned counsel for Lokayukta Police.

(3.) THE learned counsel for Lokayukta Police would submit that handing over voice recorder to collect information is part of preliminary investigation conducted by the Investigating Officer. The petitioner was authorised to discharge public duties. Therefore, petitioner falls within the definition of section 2(c) of the Act.