D.S.VEERAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner/accused No.2 calls in question registration of a crime in Crime No.243 of 2023 registered for offences punishable under Ss. 120B, 409, 420, 465, 468 and 471 of the IPC and pending before the LXXXI Additional City Civil and Sessions Judge, Bengaluru.

(2.) Facts, in brief, germane are as follows:-

(3.) After deliberations in the meeting, a parcel-wise contract for emergency work was awarded to a Company for Rs.10.00 crores. This comes to be approved. Long after the exit of the petitioner and accused No.1, the incoming Managing Director registers the complaint. The complaint contains that works close to Rs.47.10 crores that were undertaken during the period of the petitioner and accused No.1 were found to be suspicious, as the works were awarded to the contractors without taking recourse to the provisions of the Karnataka Transparency in Public Procurements Act, 1999. The registration of the complaint becomes a crime in Crime No.243 of 2023. Registration of the crime is what has driven the petitioner to this Court in the subject petition.