SMT VIJAYALAKSHMI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Though this matter is listed for admission, with the consent of learned counsel for the petitioner and also the learned Special Public Prosecutor for respondent No.1-Lokayuktha, it is taken up for final disposal.

(2.) Respondent No.2 though served, remained absent.

(3.) This revision petition is filed challenging the legality and correctness of the order dated 5.11.2014 passed in Spl. C.C.No.230/2004 by the XXIII Addl. City Civil and Sessions Judge, and Special Judge, Bangalore Urban District, (C.C.H.24), Bangalore City.