B.P. NAVEEN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Criminal Revision Petition No.245/2019 has been filed by accused No.2, Criminal Revision Petition No.356/2019 has been filed by accused No.1 and Criminal Revision Petition No.279/2019 has been filed by accused No.3, challenging the order passed by LXXVI Additional City Civil and Sessions Judge and Special Judge, Mayo Hall Unit, Bengaluru in Special Case No.334/2010 dated 13.6.2018 and 20.8.2018, whereunder applications filed by the petitioners-accused Nos.2 and 3 and accused No.1 respectively, came to be dismissed.

(2.) I have heard Sri P.Prasanna Kumar, learned Advocate appearing for Smt. Rashmi Jadhav, for petitioners and Sri.B.S.Prasad, Special Public Prosecutor for respondent-Lokayuktha.

(3.) The brief facts of the case are that, on the basis of a source report submitted by the Superintendent of Police, Lokayuktha, Bengaluru Division, a case was registered in Crime No.28/2007 against accused No.1 for the offence punishable under Section 13(1)(e) r/w Section 13(2) of the Prevention of Corruption Act on the allegation that petitioner-accused No.1 has amassed wealth disproportionate to known sources of income to the tune of Rs.4,12,17,952/- about 435.80% by inflating the price of assets and expenditure and by reducing the income received by accused No.1. After investigation, charge sheet has been filed against the petitioners herein.