K. C. VEERENDRA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed for quashing of RC No.26(A)/2016 of CBI, ACB, Bengaluru, registered against the petitioner and others for the offences punishable under section 120B read with Sections 420, 406, 409 and 479A of IPC and also u/s.13(1)(C) and 13(1)(D) read with Section 13(2) of the Prevention of Corruption Act, pending on the file of the XXI Addl. City Civil and Sessions and Principal Special Judge for CBI Cases, Bengaluru (CCH-4).

(2.) Heard the learned counsel for the petitioner and the learned standing counsel for the respondent - CBI. Perused the records.

(3.) Before adverting to the specific stand taken by the petitioner and the grounds for quashing of the above said proceedings, it is just and necessary to have the brief factual matrix of the case: