J. SURESH Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) This revision petition is directed against the order dated 25.08.2014 passed by the learned Principal District and Sessions Court, Bidar, in Spl.C.C. No. 39/2013 on the petition filed under Sec. 227 of Cr.P.C., by the accused.

(2.) Karnataka Lokayukta Police, Bidar, have laid charge sheet against the accused (petitioner herein) for the offences punishable under Ss. 7, 13(1)(d) r/w Sec. 13(2) of the Prevention of Corruption Act, 1988, r/w Sec. 34 of IPC.

(3.) The brief factual matrix that emanate from the charge sheet papers are that, -