K B CHANDRASHEKAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard learned senior counsel appearing for the petitioner, learned SPP-II for respondent No.1 and the learned counsel for respondent No.2/Informant.

(2.) Petitioner has sought to quash the FIR. in Crime No.106/2014 registered for the offences punishable under sections 149, 408, 409 and 420 of IPC.

(3.) Learned counsel for the petitioner submits that the averments made in FIR. indicate that the same is registered based on the report submitted by the Karnataka Lokayukta. The letter written by the then Karnataka Lokayukta to the Government dated 28.06.2010 clearly reveals that the nature of the offences and the persons who were responsible for committing the alleged irregularities in the allotment of sites were not specified. In the said letter, it was noted that "details of the report indicate the mode of distribution of sites [allotment and auction, at will] by the Town Municipality, Town Panchayath and the Mandal Panchayath, during different periods. The local body has not maintained files and records on each site allotted to the beneficiary. And, most of the records [Registers] available are in bad shape [torn] and are difficult to read with too many corrections, overwriting and manipulations."