T.N.BETTASWAMAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner is facing trial for offences punishable under Section 13(1)(e) read with Section 13(2) of Prevention of Corruption Act, 1988 ('PC Act' for short) before Special Judge, Tumakuru in Special C.C.No.152/2013.

(2.) He filed an application under Section 17A read with Section 19 of PC Act before the trial Court to close the criminal proceedings pending against him inter alia on the ground that newly inserted Section 17A and amendment to Section 19 of the PC Act which have come into force with effect from 26th July 2018 are retrospective in nature and therefore, continuation of proceedings would be bad in law. The Trial Court rejected his application by order dated 25th June 2019. Feeling aggrieved, petitioner has presented this writ petition.

(3.) Prosecution's case is, when petitioner was working as Assistant Engineer, Bruhat Bengaluru Mahanagara Palike ('BBMP' for short), Bengaluru, he was holding assets disproportionate to known source of income by 125.72% for the check period 31st December 1982 to 4th May 2010.