SHANTA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is the wife of accused in Crime No.3 of 2017 of ACB Police, Dharwad and being applicant No.4 in the application filed under Section 451/457 of Cr.P.C, is before this Court in this revision petition with a prayer to modify the order of the III Additional District and Sessions Judge and Special Judge, Dharwad dated 07.09.2017 and further praying to release the Gold and Silver Ornaments, etc., to the applicant as stated in the application filed by her under Section 451/457 of Cr.P.C before the Court below.

(2.) Xxx xxx xxx

(3.) It is the case of the petitioner that she is the wife of Sri.Kariyappa Karnal who was working as Assistant Commissioner of Commercial Taxes (Enforcement-1), Hubballi against whom the ACB Police filed a case in Crime No.3 of 2017 under Section 13(1)(e) read with Section 13(2) of the Prevention of Corruption Act, 1988 alleging accumulation of wealth disproportionate to his income.