H. RAMAMURTY Vs. STATE

JUDGEMENT

(1.) Heard Sri. S. Shankarappa, learned counsel for the petitioner and Sri. C.H. Jadhav, learned Senior counsel for the respondent - CBI.

(2.) The petitioner is arraigned as accused No. 8 in Spl.C.C. 116/2012 pending on the file of Court of the XLVI Addl. City Civil and Sessions Judge and Special Judge for CBI Cases, Bangalore City (CCH -47).

(3.) The petitioner had requested the court to discharge him from the case registered against him for the offences punishable under Ss. 120B, 511 read with 201 of IPC and under Sec. 13(1)(d) read with Sec. 15 of Prevention of Corruption Act, 1988. His plea was rejected and hence, he has approached this Court.