SRI KATTA SUBRAMANYA NAIDU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner herein is the accused No.1 in Crime No.57/2010, a case is registered by the respondent Lokayukta police. After concluding investigation, charge sheet is filed against the petitioner and others for the offences punishable under Sections 7, 8, 13 (1) (d) read with Section 13(2) of the Prevention of Corruption Act and Sections 419, 420, 465, 468, 471 read with Section 120-B of IPC. There are in all 9 accused inclusive of this petitioner. After concluding investigation, case is registered as Spl.C.C.No.135/2011 and is pending before the XXIII Additional City Civil and Sessions Judge, Bangalore City.

(2.) Objections have been filed to this memo by the respondent Lokayukta.

(3.) Present petition is filed under Section 397 of Cr.P.C. challenging the order passed by the learned XXIII Additional City Civil and Sessions Judge, Bangalore City on 29.04.2013 in S.C.No.135/2011. This petitioner had filed an application seeking his discharge in terms of Section 227 of Cr.P.C. and the said application came to be dismissed by virtue of detailed order passed by the learned Special Judge on 29.04.2013. Several grounds have been urged in the present revision petition. Matter is already admitted and the case is posted for final hearing.