S.V. SRINIVAS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is arrayed as accused No.3 in Spl.C.C.No.135/2011 on the file of XXIII Addl. City Civil and Sessions Judge and Special Judge under Prevention of Corruption Act, 1988 arising out of Cr.No.57/2010 by Lokayukta police station, Bangalore City. He has filed this petition under Section 482 Cr.P.C. to quash the proceedings as against him on the ground that there can be no second FIR or multiple FIRs and fresh investigation in respect of same offences or connected offences found to have been committed in the course of same transaction and that there is no legal evidence to prove the charges levelled against the petitioner and under such circumstance, the continuation of the proceedings against the petitioner would amount to abuse of process of Court.

(2.) The relevant facts which gave rise to this petition are as under:-

(3.) After project of M/s. ITASCA Software Development Pvt. Limited being cleared to set up Special Economic Zone in 325 acres of land in Bandi Kodigehalli village by the State High Level Clearance Committee, on 16.1.2007, the Government of Karnataka passed a Government Order No.ITD 42 MDA 2006(1) stating that the project of M/s. ITASCA Software Development Pvt. Limited having investment of Rs.1,130 crores in an area of 325 acres of land at Bandi Kodigehalli village was accepted on consent award basis.