Karnataka High Court
Mr. Chandrakanth Govind Naik vs Central Bureau Of Investigation on 8 June, 2017
Author: Rathnakala
Bench: Rathnakala
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IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 8TH DAY OF JUNE 2017
BEFORE
THE HON'BLE MRS. JUSTICE RATHNAKALA
CRIMINAL REVISION PETITION NO.205/2017
BETWEEN:
Mr.Chandrakanth Govind Naik,
S/o Govinda Madhu Naik,
Aged about 51 years,
Range Forest Officer,
Formerly at Masthikatte, Karwar,
Permanent resident of Saklbena,
PO: Aversa, Tq: Ankola,
Karwar District-587316 ... Petitioner
(By Sri.G.S.Swamy, Advocate for Sri.P.N.Hedge, Advocate)
AND
Central Bureau of Investigation,
Anti Corruption Branch,
Bangalore, Represented by
Special Public Prosecutor,
High Court of Karnataka,
Bangalore-560032 ... Respondent
Crl.RP is filed U/S.397 R/W 401 Cr.P.C praying to set
aside the order dated 31.12.2016 passed by the XXXII
Addl. City Civil and Sessions Judge and Special Judge for
CBI Cases, Bangalore in Spl.C.C.No.268/2013 and allow
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the application in I.A.No.III/2015 filed by the petitioner
U/S 227 of Cr.P.C. and consequently discharge the
petitioner from the offences P/U/S 120(B) and 420 of IPC
and Sec. 7 and 13(1)(d) R/W 13(2) of Prevention of
Corruption Act.
This Criminal Revision Petition coming on for Orders
this day, the court made the following:
ORDER
The learned counsel for the petitioner submits that he may be permitted to convert this criminal revision petition to criminal petition.
Submission of the learned counsel for the petitioner is placed on record. Accordingly, the petitioner is permitted to covert present criminal revision petition to criminal petition.
The petition is disposed of for statistical purpose.
Sd/-
JUDGE SB