Sri Y K Raghavendra Rao vs Central Bureau Of Investigation on 16 September, 2009

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Karnataka High Court

Sri Y K Raghavendra Rao vs Central Bureau Of Investigation on 16 September, 2009

Bench: Subhash B.Adi

IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 16"' DAY OF SERTEMBER 2009 #

BEFORE

THE HON'BLE MRIUSTICE SUBHASH B.ABMI" if    

CRIMINAL PETITION No.57g1I200c3 'C'/W:  _ 
CRIMINAL PETITION NO. svzzrgoes 8'; ~  -   I' ' In «
CRIMINAL PETITION NO. 5121372006 _ V é a  I

BETWEEN:

Sri. YLK. Raghavendra Rao,  .

S/O iate Y. Krishnarnurthy Rae,' I,

Major, " '

No.203, 28"" Cross, 7"' Block,

Jayanagar,   1   I  

Banga1ore~-- 82.       A '   PETITIONER
 " ' 'V " '  *  (common in a11Cr1.Ps)

(By Sri.S. OORERAIQ 'Adam 4:f7I'i 
AND:

Central Bureattof I113/e§s"ti 2' V
Represented by the V' ' * 

4_ _. VSpecia1,,E{ub1ic Pro seastor,
   A.  ..... .. \\
'Ban galore. _    .. RESPONDENT

(common in all Cr1.Ps) (By 'SA1*i.,4'vASIf1()'I§--.:§ILXRANAHALLI, ADVOCATE GENERAL.) " .. 'I = C.rtr§;i"naI Petition No.5"/21/2006 is fiied under Section 482 Cr.P.C. prcayéng quash the entire proceedings in C.C.NO.238/ 1986 on the file of

-IIV Addl. CMM, Bangalore and all further proceedings pursuant thereto * jncl__Lidir1g order dated 22.9.2006 passed by the Presiding Officer, FTC--I"E, "--._BangalOre in Cr1.R.P.NO.1 16/1996.

K) i Criminal Petition No.5722/2006 is filed under Section 482 Cr.P.C.

praying to quash the entire proceedings in C.C.No.239/1.986 on the file of IV Addl. CMM, Bangalore and all further proceedings pursuant thereto including order dated 30.9.2006 passed by the Presiding Office1'l,y_l~""I."C-II, Bangalore in Crl.R.P.No.28 1/1997.

Criminal Petition No.5723/2006 is filed under Section praying to quash the entire proceedings in C.C.No.425_/Von--_the_ file' "of. IV Add}. CMM, Bangalore and all furtherpreceedihgsVpursuantvmereto ' including order dated 30.9.2006 passed byfthe pPresji.dling" Officer;~.E"T Ci-.11, Bangalore in Crl.R.P.No.282/1997. " ' -. . "

These Petitions coming on for adrn.iV_ssionV'this 'daAy;.jthe.:Courlt made' the following: ' C"

In all these three matters.V_petiti(;inier 'for quashing of the proceedings in c.c.t¢oi_'as:8/19ss6, c:.C:.N£:.2:39'kt9s5iand C.C.No.425/1986 and also the drderll 30.90.2006 and 30.9.2006 in Crl.R.P.l\losI_ll6_/99-"'It_:'aad*2S2/l997 respectively pending on the file of i'"?asti'i7raclt Cot1rt3I.l. Bjaiigalore 2v-.0!iSri:,AS:.I)oreraj,l" learned Counsel appearing for the petitioner sutiniits theseiilmatters pertain to the year 1986, almost more than 23 C ihvyears haye lapsed the trial is not concluded. He seeks direction to the

-. ttialcourt to" expedite the trial as early as possible. .0 Learned Counsel appearing for the C..B.I. submits that, now the i rnattierl is set down for trial and if three months' time is given, they will co- operate and expedite the trial. V #1:"

4. Considering the same, a direction is issued to the learned trial Judge to complete the trial as early as possible not later than threesiiﬁrinths from the date of receipt of copy of this order. Accordingly, all these petitions standdispesed " s KNM/--

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