K.T. HALASWAMY Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner is working as a Joint Commissioner for Transport, Bangalore (Rural) from 2016 and has worked in various posts for the past 19 years.

(2.) Being aggrieved by initiation of criminal proceedings by the respondent on the basis of source report dated 14.06.2017-Annexure-A and grant of approval by the Superintendent of Police, Anti Corruption Bureau (for short 'ACB'), Central Range, Bangalore by Order dated 15.06.2017-Annexure-B authorizing Deputy Superintendent of Police, ACB to register a case under Section 13(1)(e) read with section 13(2) of Prevention of Corruption Act, 1988 (for short 'PC Act') against petitioner and to investigate the said case and registration of the FIR in Crime No. 07/2017 dated 15.06.2017 Annexure-C, petitioner is before this Court praying to quash the same.

(3.) In aid of main relief, an interim order to stay the entire proceedings/investigation pursuant to source report dated 14.06.2017 Annexure-A, proceedings dated 15.06.2017-Annexure-B and conduct of investigation consequent to registration of FIR dated 15.06.2017-Annexure-C is sought for.