KANCHANA L. RAO Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) The Lokayuktha sought to prosecute husband of the petitioner under Section 13(1)(e) read with 13(2) of the Prevention of Corruption Act, 1988. The case came to be registered in Crime No.54/2012. The check period was taken as 29.8.1992to 22.6.2012.

(2.) In the said proceedings, the Lokayuktha police recorded statement of wife and thereafter she is made as Accused No.2 on the ground that she has committed an offence punishable under Section 109, 177, 468, 465 and 471 IPC. On the basis of the charge sheet filed by the Lokayuktha Police the learned Magistrate has taken cognizance of the offences alleged against both husband as well as the wife.

(3.) Being aggrieved, the present petitioner who is wife of Accused No.1 has presented the present petition seeking to allow revision petition and to set aside the order dated 16.7.2015 in Spl. C C No.327/2015 on the file of XXIII Additional City Civil & Sessions Judge/Special Judge under PC Act, Bengalore Urban District, Bangaluru (CCH-24) taking cognizance of the offences in so far as the petitioner is concerned.