KOGUNDI DYAMANNA Vs. MANIKANTA SARKAR AND ANOTHER

JUDGEMENT

(1.) These petitions are filed under Sec. 482, Crimial P.C. seeking to quash the order 2.12.2013 in PCR No.91/2013 passed by the Prl. District and Sessions Judge, Davanagere and to quash the complaint dated 2.12.2013 and consequent FIR in Cr. No. 107/2013 dated 10.12.2013 of Lokayukta police, Davanagere.

(2.) The respondent No. 1 a businessman and a social worker and President of Davanagere District Sriramasena Ghataka set the criminal law in motion by presenting a private complaint before the District and Sessions Judge, Davanagere under Sec. 200, Crimial P.C. In the complaint, he alleged that accused No.1 (Kogundi Dyamanna) being the friend of accused No.9 (M. N. Karibasavanagouda) and also in the capacity of D.C.C. Bank Vice President along with accused No.9 has purchased many properties illegally and out of black money, and accused No.9 by misusing his office has got money through illegal means and purchased many properties in the name of his mother, wife and his relatives. A2 is the mother of A5 and A9. A3 is the father-in-law of A5. A4 is the wife of A5 and daughter of A3. A5 has been working as Food Inspector. A9 is the brother of A5. A6 and A7 are sons of A3. A8 is the wife of A9.

(3.) It is further alleged in the complaint that accused No.9 purchased the following properties situated in Devagondanahalli village, Hadagali Taluk, in the name of his mother Accused No. 2 :- <FRM>JUDGEMENT_148_LAWS(KAR)2_2017_1.html</FRM> <FRM>JUDGEMENT_148_LAWS(KAR)2_2017_4.html</FRM> <FRM>JUDGEMENT_148_LAWS(KAR)2_2017_3.html</FRM>