V P RAJANNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioners have sought to quash the charge sheet in Crime No.1/2009 (Annexure-C) and the entire proceedings pending on the file of 23rd Additional City Civil and Sessions Judge and Special Judge for prevention of Corruption Act, 1988 Bengaluru City [CCH- 24] in Special C.C.No.16/2009.

(2.) During the pendency of this petition, the Special Judge has rejected the application filed by accused No.1 seeking discharge. Hence, the learned counsel for petitioners has sought leave to challenge the order framing charge dated 007.2008 in the above Spl.C.C.No.16/2009.

(3.) Heard learned counsel for the petitioners and learned standing counsel for the respondent and perused the records.