HEMAPPA AND ORS. Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) THE petitioners are before this Court being aggrieved by the order passed by the I Addl. District and Sessions Judge, Haven, in Crl. Mis. No. 105/2015 dated 20/3/2015.

(2.) THE Commissioner of CMC, Haven, lodged a complaint against the petitioners and others and respondent police registered the same as Crime No. 44/2015 for the offences punishable under Sections 408, 409, 420, 465, 471 r/w Section 149 of IPC. The complaint in brief is stated that the work of digging and installing the borewell was awarded to a Contractor and was to be supervised by the first accused, who is an Engineer. The petitioners who are accused Nos. 2 to 5 were entrusted with the work of verifying and reporting the execution of the work in terms of the contract awarded.

(3.) HEARD Sri. S.N. Banakar, learned counsel for the petitioners and Sri. K.S. Patil, for the respondent.