K.JANARDHANA REDDY Vs. STATE

JUDGEMENT

(1.) Hashmath Pasha, learned Senior counsel for the petitioner. Sri.P.Prasanna Kumar, learned counsel for the respondent.

(2.) The petition is admitted for hearing. With consent of the learned counsel for the parties, the same is heard finally.

(3.) In this petition under Section 482 of Code of Criminal Procedure, 1973, the petitioner seeks quashment of proceeding in Spl.C.C.No.105/2014 pending on the file of Special Judge, Bengaluru City for offences under Sections 120B , 379 , 409 , 420 , 434 , 447 , 468 , 471 of Indian Penal Code, 1860 (hereinafter referred to as 'the IPC ' for short) and Section 13(1)(c) and (d) read with Section 13(2) of the Prevention of Corruption Act, 1988. In order to appreciate the petitioner's challenge to the proceeding, few facts need mention which are stated infra.