GAJANAN PADMANABHIAH Vs. STATE OF GOA

JUDGEMENT

(1.) HEARD Shri S. P. Hegde, learned Counsel on behalf of the petitioner and Shri C. A. Ferreira, learned Public Prosecutor on behalf of the Respondent.

(2.) BY the present petition, the petitioner/accused seeks quashing of the charge-sheet filed against him under Sections 13(1), (3) r/w Section 13(2) of the Prevention of Corruption Act, 1988.

(3.) NOW another charge-sheet has been filed, presumably, after complying with the deficiencies which were noted earlier, and it is for quashing of this charge-sheet that the petitioner/accused has approached this Court in this petition filed under Section 482 of the Code.