Karnataka High Court
State Of Karnataka vs C Narayan on 22 March, 2025
Author: H.P.Sandesh
Bench: H.P.Sandesh
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU R
DATED THIS THE 22ND DAY OF MARCH, 2025
BEFORE
THE HON'BLE MR. JUSTICE H.P. SANDESH
CRIMINAL REVISION PETITION NO.975/2024
C/W.
CRIMINAL REVISION PETITION NO.1714/2023
CRIMINAL REVISION PETITION NO.166/2024
CRIMINAL REVISION PETITION NO.167/2024
CRIMINAL REVISION PETITION NO.168/2024
CRIMINAL REVISION PETITION NO.185/2024
CRIMINAL REVISION PETITION NO.196/2024
CRIMINAL REVISION PETITION NO.219/2024
CRIMINAL REVISION PETITION NO.224/2024
CRIMINAL REVISION PETITION NO.225/2024
CRIMINAL REVISION PETITION NO.226/2024
CRIMINAL REVISION PETITION NO.242/2024
CRIMINAL REVISION PETITION NO.243/2024
CRIMINAL REVISION PETITION NO.244/2024
CRIMINAL REVISION PETITION NO.475/2024
CRIMINAL REVISION PETITION NO.480/2024
CRIMINAL REVISION PETITION NO.484/2024
CRIMINAL REVISION PETITION NO.486/2024
CRIMINAL REVISION PETITION NO.487/2024
CRIMINAL REVISION PETITION NO.503/2024
CRIMINAL REVISION PETITION NO.524/2024
CRIMINAL REVISION PETITION NO.534/2024
CRIMINAL REVISION PETITION NO.537/2024
CRIMINAL REVISION PETITION NO.538/2024
CRIMINAL REVISION PETITION NO.542/2024
CRIMINAL REVISION PETITION NO.543/2024
CRIMINAL REVISION PETITION NO.544/2024
CRIMINAL REVISION PETITION NO.547/2024
CRIMINAL REVISION PETITION NO.623/2024
CRIMINAL REVISION PETITION NO.642/2024
CRIMINAL REVISION PETITION NO.650/2024
CRIMINAL REVISION PETITION NO.651/2024
CRIMINAL REVISION PETITION NO.652/2024
CRIMINAL REVISION PETITION NO.653/2024
2
CRIMINAL REVISION PETITION NO.654/2024
CRIMINAL REVISION PETITION NO.655/2024
CRIMINAL REVISION PETITION NO.660/2024
CRIMINAL REVISION PETITION NO.663/2024
CRIMINAL REVISION PETITION NO.664/2024
CRIMINAL REVISION PETITION NO.665/2024
CRIMINAL REVISION PETITION NO.697/2024
CRIMINAL REVISION PETITION NO.701/2024
CRIMINAL REVISION PETITION NO.702/2024
CRIMINAL REVISION PETITION NO.705/2024
CRIMINAL REVISION PETITION NO.757/2024
CRIMINAL REVISION PETITION NO.759/2024
CRIMINAL REVISION PETITION NO.760/2024
CRIMINAL REVISION PETITION NO.762/2024
CRIMINAL REVISION PETITION NO.763/2024
CRIMINAL REVISION PETITION NO.767/2024
CRIMINAL REVISION PETITION NO.768/2024
CRIMINAL REVISION PETITION NO.769/2024
CRIMINAL REVISION PETITION NO.770/2024
CRIMINAL REVISION PETITION NO.780/2024
CRIMINAL REVISION PETITION NO.782/2024
CRIMINAL REVISION PETITION NO.786/2024
CRIMINAL REVISION PETITION NO.791/2024
CRIMINAL REVISION PETITION NO.793/2024
CRIMINAL REVISION PETITION NO.798/2024
CRIMINAL REVISION PETITION NO.849/2024
CRIMINAL REVISION PETITION NO.851/2024
CRIMINAL REVISION PETITION NO.855/2024
CRIMINAL REVISION PETITION NO.872/2024
CRIMINAL REVISION PETITION NO.877/2024
CRIMINAL REVISION PETITION NO.898/2024
CRIMINAL REVISION PETITION NO.900/2024
CRIMINAL REVISION PETITION NO.959/2024
CRIMINAL REVISION PETITION NO.961/2024
CRIMINAL REVISION PETITION NO.962/2024
CRIMINAL REVISION PETITION NO.963/2024
CRIMINAL REVISION PETITION NO.964/2024
CRIMINAL REVISION PETITION NO.965/2024
CRIMINAL REVISION PETITION NO.966/2024
CRIMINAL REVISION PETITION NO.967/2024
CRIMINAL REVISION PETITION NO.968/2024
3
CRIMINAL REVISION PETITION NO.969/2024
CRIMINAL REVISION PETITION NO.970/2024
CRIMINAL REVISION PETITION NO.971/2024
CRIMINAL REVISION PETITION NO.973/2024
CRIMINAL REVISION PETITION NO.974/2024
CRIMINAL REVISION PETITION NO.976/2024
CRIMINAL REVISION PETITION NO.977/2024
CRIMINAL REVISION PETITION NO.978/2024
CRIMINAL REVISION PETITION NO.979/2024
CRIMINAL REVISION PETITION NO.980/2024
CRIMINAL REVISION PETITION NO.1010/2024
CRIMINAL REVISION PETITION NO.1011/2024
CRIMINAL REVISION PETITION NO.1012/2024
CRIMINAL REVISION PETITION NO.1013/2024
CRIMINAL REVISION PETITION NO.1014/2024
CRIMINAL REVISION PETITION NO.1016/2024
CRIMINAL REVISION PETITION NO.1017/2024
CRIMINAL REVISION PETITION NO.1018/2024
CRIMINAL REVISION PETITION NO.1019/2024
CRIMINAL REVISION PETITION NO.1020/2024
CRIMINAL REVISION PETITION NO.1028/2024
CRIMINAL REVISION PETITION NO.1060/2024
CRIMINAL REVISION PETITION NO.1088/2024
CRIMINAL REVISION PETITION NO.1104/2024
CRIMINAL REVISION PETITION NO.1129/2024
CRIMINAL REVISION PETITION NO.1130/2024
CRIMINAL REVISION PETITION NO.1131/2024
CRIMINAL REVISION PETITION NO.1133/2024
CRIMINAL REVISION PETITION NO.1298/2024
CRIMINAL REVISION PETITION NO.1319/2024
CRIMINAL REVISION PETITION NO.1493/2024
CRIMINAL REVISION PETITION NO.1506/2024
CRIMINAL REVISION PETITION NO.1540/2024
CRIMINAL REVISION PETITION NO.1546/2024
CRIMINAL REVISION PETITION NO.1552/2024
CRIMINAL REVISION PETITION NO.1557/2024
CRIMINAL REVISION PETITION NO.1562/2024
CRIMINAL REVISION PETITION NO.1565/2024
CRIMINAL REVISION PETITION NO.1569/2024
CRIMINAL REVISION PETITION NO.1570/2024
4
IN CRIMINAL REVISION PETITION NO.975/2024:
BETWEEN:
1. STATE OF KARANTAKA
BY BENGALURU METROPOLITAN TASK FORCE
POLICE STATION, C I D BENGALURU
REP. BY STATE PUBLIC PROSECUTOR
HIGH COURT BUIDLINGS
BENGALURU-560001. ... PETITIONER
(BY SRI. B.A.BELLIAPPA, SPP A/W
SMT. K.P.YASHODHA, HCGP)
AND:
1. B.G. PRAKASH KUMAR.
S/O LATE B R GOPAL GOWDA
AGED ABOUT 68 YEARS
RETIRED EXECUTIVE ENGINEER
MALLESHWARAM DIVISION
WEST ZONE, BENGALURU
R/AT NO.139, 10TH MAIN ROAD
BCC LAYOUT, VIJAYANAGAR
BENGALURU - 560040.
2. Y M MUNIRAJU
S/O MUNISHAMAPPA
AGED ABOUT 66 YEARS
ASSISTANT EXECUTIVE ENGINEER
SANJAYANGAR SUB-DIVISION
WEST ZONE, BENGALURU.
R/AT NO. 935, 64TH CROSS
5TH DIVISION, RAJAJINAGAR
BENGALURU - 10.
3. H.P. RAMESH
S/O LATE PUTTATHIMMEGOWDA
AGED ABOUT 61 YEARS
ASSISTANT ENGINEER
WARD NO.100, SANJAYANAGARA
5
MALLESHWARAM DIVISION
WEST ZONE, BENGALURU.
PRESENTLY CHIEF ENGINEER
K.R. CIRCLE, BENGALURU.
R/AT NO. L-204, POORVANKARA
HEBBALA, KEMPAPURA
BENGALURU - 560024.
4. M. NAGESH S/O MAYANNA
AGED ABOUT 40 YEARS
CONTRACTOR
R/AT NO. 3520/A, 7TH CROSS
GAYATHRINAGAR
BENGALURU - 560 028.
5. B.T. RAMESH
S/O LATE B H THAMMAIAH
AGED ABOUT 69 YEARS
RETIRED CHIEF ENGINEER
OFFICE OF THE BBMP OFFICE
BENGALURU
R/AT NO. 702, 9TH MAIN ROAD
3RD BLOCK, 3RD STAGE
BASAVESHWARANAGAR
BENGALURU - 79.
6. M. THYAGARAJ
S/O LATE D.M.MUNIRAJAPPA
AGED ABOUT 70 YEARS,
RETIRED CHIEF ACCOUNTANT
OFFICE OF CHIEF ENGINEER
BBMP WEST ZONE
BENGALURU.
R/AT NO. 62, 2ND MAIN ROAD
BINNY LAYOUT, 3RD STAGE
ATTIGUPPE, VIJAYANAGARA
2ND STAGE, BENGALURU -40.
6
7. M. BASAVARAJU S/O MUNISAMY
AGED ABOUT 48 YEARS
A.E./T.A. BBMP WEST ZONE
BENGALURU.
R/AT NO. 247, 3RD MAIN ROAD
1ST CROSS, BHCS LAYOUT
CHIKKALASANDRA
BENGALURU - 560061.
NATIVE BEHIND MINI VIDHANA SOUDHA
ARASIKERE TOWN
HASSAN DISTRICT - 573103. ... RESPONDENTS
(BY SRI. VIJAYA KUMAR, ADVOCATE FOR R1, R5 TO R7;
SRI. P.M.GOPI, ADVOCATE FOR R1;
SRI. HANUMANTHARAYA D., ADVOCATE FOR R3;
SRI. H.SHANTI BHUSHAN, ADVOCATE FOR R4;
R2 - SERVED)
THIS CRIMINAL REVISION PETITION IS FILED U/S.397
R/W 401 CR.P.C BY THE SPP FOR THE STATE PRAYING THAT
THIS HONOURABLE COURT MAY BE PLEASED TO SET ASIDE THE
ORDER DTD 08.11.2023 PASSED IN SPL.C.C.NO.139/2020 ON
THE FILE OF COURT OF LXXVII ADDITIONAL CITY CIVIL AND
SESSIONS JUDGE AND THE SPECIAL JUDGE FOR TRYING
OFFENCES UNDER THE PREVENTION OF CORRUPTION ACT,
BENGALURU CITY, BY ALLOWING THIS RP.
IN CRIMINAL REVISION PETITION NO.1714/2023:
BETWEEN:
1. STATE OF KARNATAKA
BY BENGALURU METROPOLITAN TASK FORCE
INVESTIGATED BY DEPUTY SUPERINTENDENT OF POLICE
CID BENGALURU
REP.STATE PUBLIC PROSECUTOR
HIGH COURT BUILDING
BENGALURU - 01. ... PETITIONER
(BY SRI. B.A.BELLIAPPA, SPP A/W
SMT. K.P.YASHODHA, HCGP)
7
AND:
1. C. NARAYANA
S/O CHANNAPPA
AGED ABOUT 74 YEARS
RTD. EXECUTIVE ENGINEER
SWDB BBMP, 4TH BLOCK
SHOPPING COMPLEX
JAYANAGAR (EX EXECUTIVE ENGINEER
RAJARAJESHWARI NAGAR DIVISION)
R/AT NO.5/15, 3RD MAIN ROAD
BYATARAYANAPURA, BENGALURU-560026
2. B.R. OBAIAH
S/O B P ROSAIAH
AGED ABOUT 63 YEARS
ASSISTANT ENGINEER
PANCHAYATH RAJ ENGINEERING
SUB-DIVISION, PONNAMPET
NORTH COORG,
R/AT VINOBHA COLONY VILLAGE
SBRT COLONY POST, HUNASUR TALUK
MYSORE DISTRICT-571105.
3. S R UDAYA SHANKAR
S/O LATE S N RAMACHANDRA
AGED ABOUT 69 YEARS
CLASS-I CONTRACTOR
R/AT NO.80, 1ST MAIN ROAD
CHAMRAJPET, BENGALURU-560018
... RESPONDENTS
(BY SRI. PARAMESHWAR N. HEGDE, ADVOCATE FOR R1;
SRI. S. RAJASHEKAR, ADVOCATE FOR R2 AND R3)
THIS CRIMINAL REVISION PETITION IS FILED U/S.397
R/W 401 OF CR.P.C PRAYING TO SET ASIDE ORDER DATED
17.08.2023 PASSED IN SPL.C.C.NO.236/2014 ON THE FILE OF
THE COURT OF LXXVII ADDITIONAL CITY CIVIL AND SESSIONS
JUDGE AND THE SPECIAL JUDGE FOR TRYING OFFENCE UNDER
THE PREVENTION OF CORRUPTION ACT AT BENGALURU CITY BY
ALLOWING THIS REVISION PETITION.
8
IN CRIMINAL REVISION PETITION NO.166/2024:
BETWEEN:
1. THE STATE OF KARNATAKA
BY BENGALURU METROPOLITAN TASK FORCE
CID, BENGALURU
REP. BY STATE PUBLIC PROSECUTOR
HIGH COURT BUILDING
BENGALURU-560001 ... PETITIONER
(BY SRI. B.A.BELLIAPPA, SPP A/W
SMT. K.P.YASHODHA, HCGP)
AND:
1. D. NAGARAJ S/O DODDAIAH
AGED ABOUT 53 YEARS
CONTRACTOR
R/AT NO.39, KIADB INDUSTRIAL AREA
HEREOHALLI POST, HEROHALLI
TUMAKURU-572127
2. M. BASAVARAJU
S/O MUNISWAMY
AGED ABOUT 49 YEARS
AE/TA B.B.M.P WEST ZONE
BENGALURU
R/AT 247, 3RD MAIN ROAD
1ST CROSS, B.H.C.S. LAYOUT
CHIKKAKALLASANDRA
BENGALURU-560061
ALSO AT BEHIND MINI VIDHANA SOUDHA
ARASIKERE CITY, HASSAN DISTRICT
3. ABDUL GAFOOR
S/O SHEIKH MISKIN
MAJOR IN AGE
JUNIOR ENGINEER, J.J. NAGARA
9
WARD GANDHINAGARA
SUB-DIVISION, BBMP
BENGALURU.
R/AT NO.21-Q, 4TH STREET
2ND CROSS, THIMMAIAH ROAD,
BHARATHI NAGARA,
BENGALURU-560 001. ... RESPONDENTS
(BY SRI.KIRAN S. JAVALI, SENIOR COUNSEL FOR R1 AND R3;
SRI. VIJAY KUMAR V.B., ADVOCATE FOR R2)
THIS CRIMINAL REVISION PETITION IS FILED U/S.397
R/W 401 CR.P.C BY THE ADVOCATE FOR THE PETITIONER-
STATE PRAYING THAT THIS HONOURABLE COURT MAY BE
PLEASED TO SET ASIDE THE ORDER DATED 17.08.2023 PASSED
IN SPL.C.C.NO.795/2020 ON THE FILE OF THE COURT OF LXXVII
ADDL.CITY CIVIL AND SESSIONS JUDGE AND THE SPL.JUDGE
FOR TRYING OFFENCES UNDER THE P.C. ACT BENGALURU CITY
BY ALLOWING THIS RP.
IN CRIMINAL REVISION PETITION NO.167/2024:
BETWEEN:
1. STATE OF KARNATAKA
BY C.I.D POLICE
BENGALURU METROPOLITAN TASK FORCE
BENGALURU
REP. BY STATE PUBLIC PROSECUTOR
HIGH COURT BUILDING
BENGALURU-560001 ... PETITIONER
(BY SRI. B.A.BELLIAPPA, SPP A/W
SMT. K.P.YASHODHA, HCGP)
AND:
1 . M. PRABHU
S/O LATE MUNISWAMY,
AGED ABOUT 55 YEARS,
ASST. ENGINEER,
10
WARD NO.27,
GANDHINAGAR SUB-DIVISION,
BBMP, BENGALURU,
R/AT NO.13, 9TH CROSS,
SWIMMING POOL LAYOUT,
MALLESHWARAM,
BENGALURU-560003.
2 . B. BASAVARAJ
S/O BALASHETTY,
AGED ABOUT 40 YEARS,
CONTRACTOR,
R/AT NO U/101,
3RD MAIN ROAD, 6TH CROSS,
SWATHANTRANAGARA
SRIRAMPURA,
BENGALURU-577542.
3 . M. BASAVARAJU
S/O MUNISWAMY,
AGED ABOUT 49 YEARS,
AE/TA, B.B.M.P WEST ZONE,
BENGALURU-01
R/AT NO.247, 3RD MAIN ROAD,
1ST CROSS, B.H.C.S. LAYOUT,
CHIKKALLASANDRA,
BENGALURU-61
ALSO AT BEHIND MINI
VIDHANA SOUDHA,
ARASIKERE CITY,
HASSAN DISTRICT-573103.
4 . ABDUL GAFOOR,
S/O SHEIKH MISKIN,
AGED ABOUT 64 YEARS,
ASSISTANT ENGINEER,
J.J.NAGARA WARD,
GANDHINAGARA,
SUB-DIVISION, B.B.M.P.
R/AT NO 21-Q, 4TH STREET,
2ND CROSS, THIMMAIAH ROAD,
11
BHARATHI NAGARA,
BENGALURU-01
... RESPONDENTS
(BY SRI. KIRAN S. JAVALI, SENIOR COUNSEL FOR
SRI. CHANDRASHEKARA K.,ADVOCATE FOR R2 AND R4;
SRI VIJAY KUMAR V.B., ADVOCATE FOR R3;
R1 - SERVED)
THIS CRIMINAL REVISION PETITION IS FILED U/S.397
R/W 401 CR.P.C BY THE ADVOCATE FOR THE PETITIONER-
STATE PRAYING THAT THIS HONOURABLE COURT MAY BE
PLEASED TO SET ASIDE THE ORDER DATED 17.08.2023 PASSED
IN SPL.C.C.NO.729/2018 ON THE FILE OF THE COURT OF LXXVII
ADDL.CITY CIVIL AND SESSIONS JUDGE AND THE SPL.JUDGE
FOR TRYING OFFENCES UNDER THE P.C. ACT BENGALURU CITY
BY ALLOWING THIS RP.
IN CRIMINAL REVISION PETITION NO.168/2024:
BETWEEN:
1. STATE OF KARNATAKA
BY BENGALURU METROPOLITAN TASK FORCE
POLICE STATION (CID)
REP. BY STATE PUBLIC PROSECUTOR
HIGH COURT BUILDING
BENGALURU. ... PETITIONER
(BY SRI. B.A.BELLIAPPA, SPP A/W
SMT. K.P.YASHODHA, HCGP)
AND:
1. C. NARAYANA
S/O CHANNAPPA,
AGED ABOUT 67 YEARS,
RETIRED EXECUTIVE ENGINEER,
SWDB BBMP, 4TH BLOCK
CHIEF ENGINEER OFFICE,
12
4TH BLOCK, SHOPPING COMPLEX,
JAYANAGAR (EX. EXECUTIVE ENGINEER,
RAJARAJESHWARI NAGAR DIVISION)
R/AT NO.5/15, 2ND MAIN ROAD,
BYATARAYANAPURA
BANGALORE-560026.
2. R. BENAKESHA
S/O H. RAMAPPA,
AGED ABOUT 54 YEARS,
ASSISTANT ENGINEER,
JAYANAGAR SUB-DIVISION, B.B.M.P.
R/AT 17, SREE RAMA NILAYA,
2ND CROSS, KUVEMPU LAYOUT,
ANJANA NAGAR,
BENGALURU-560091.
3. S.R. UDAYA SHANKAR
S/O LATE S.N. RAMACHANDRA,
AGED ABOUT 61 YEARS,
CLASS-I CONTRACTOR,
R/AT NO.80, 1ST MAIN ROAD,
CHAMARAJPET,
BENGALURU-560018
... RESPONDENTS
(BY SRI. PARAMESHWAR N. HEGDE, ADVOCATE FOR R1 AND R2;
SRI. S. RAJASHEKAR, ADVOCATE FOR R3)
THIS CRIMINAL REVISION PETITION IS FILED U/S.397
R/W 401 CR.P.C BY THE ADVOCATE FOR THE PETITIONER-
STATE PRAYING THAT THIS HONOURABLE COURT MAY BE
PLEASED TO SET ASIDE THE ORDER DATED 17.08.2023 PASSED
IN SPL.C.C.NO.508/2014 ON THE FILE OF THE COURT OF LXXVII
ADDL.CITY CIVIL AND SESSIONS JUDGE AND THE SPL.JUDGE
FOR TRYING OFFENCES UNDER THE P.C. ACT, BENGALURU CITY
BY ALLOWING THIS RP.
13
IN CRIMINAL REVISION PETITION NO.185/2024:
BETWEEN:
1. STATE OF KARNATAKA
BY BENGALURU METROPOLITAN TASK FORCE
POLICE STATION (CID)
REP BY STATE PUBLIC PROSECUTOR,
HIGH COURT BUILDING.
BENGALURU 560001 ... PETITIONER
(BY SRI. B.A.BELLIAPPA, SPP A/W
SMT. K.P.YASHODHA, HCGP)
AND:
1. ABDUL GAFOOR
S/O SHEIKH MISKIN,
AGED ABOUT 64 YEARS,
JUNIOR ENGINEER,
J.J.NAGARA WARD,
GANDHI NAGARA SUB-DIVISION,
B.B.M.P, BENGALURU,
R/AT NO 21-Q, 4TH STREET,
2ND CROSS, THIMMAIAH ROAD,
BHARATHI NAGARA,
BENGALURU-560001.
2. SRI. N. SAMPATH KUMAR
S/O NARAYANA SHETTY,
AGED ABOUT 46 YEARS,
CONTRACTOR,
R/AT NO.129, 5TH CROSS,
PUSHPAVATHI NAGARA,
KAMAKSHIPALYA,
BENGALURU-79.
3. SRI M. THYAGARAJ
S/O LATE D.M. MUNIRAJAPPA,
AGED ABOUT 68 YEARS,
CHIEF ACCOUNTANT ENGINEER,
14
NATIONAL HIGHWAYS,
K.R. CIRCLE, BENGALURU,
FORMERLY ASSISTANT CONTROLLER
(FINANCE), BBMP, WEST ZONE,
BENGALURU.
R/AT NO 62, 2ND MAIN ROAD,
BINNYA LAYOUT, 3RD STAGE,
ATTIGUPPE, VIJAYA NAGARA,
2ND STAGE, BENGALURU 40
4. SRI M BASAVARAJU
S/O MUNISWAMY,
AGED ABOUT 48 YEARS,
TECHNICAL ADVISOR, B.B.M.P
WEST ZONE, BENGALURU
PRESENTLY ASSISTANT EXECUTIVE ENGINEER,
ROAD INFRASTRUCTURE,
RAJARAJESHWARI NAGARA DIVISION
B.B.M.P CENTRAL OFFICE, BENGALURU
R/AT NO.247, 3RD MAIN ROAD,
1ST CROSS, B.H.C.S. LAYOUT,
CHIKKALLASANDRA,
BENGALURU-61
PERMANENT ADDRESS:
BEHIND MINI VIDHANA SOUDHA,
ARASIKERE CITY, HASSAN DISTRICT.
5. SRI D.A.ANWAR PASHA,
S/O LATE H.R. AMEER JAN,
AGED ABOUT 61 YEARS,
ASSISTANT EXECUTIVE ENGINEER,
T.V.C.C. B.B.M.P, BENGALURU.
R/AT NO.27, 1ST B MAIN ROAD,
(PIPELINE ROAD), R.P.C. LAYOUT,
2ND STAGE, VIJAYANGARA,
BENGALURU-560040.
... RESPONDENTS
15
(BY SRI. KIRAN S. JAVAL, SENIOR COUNSEL FOR
SRI. CHANDRASHEKARA K.,ADVOCATE FOR R1, R2 AND R5;
SRI. VIJAY KUMAR V.B., ADVOCATE FOR R3 AND R4)
THIS CRIMINAL REVISION PETITION IS FILED U/S. 397
R/W 401 OF CR.P.C PRAYING TO SET ASIDE THE ORDER DATED
17.08.2023 PASSED IN SPL.C.C.NO.252/2016, ON THE FILE OF
COURT OF LXXVII ADDL. CITY CIVIL AND SESSIONS JUDGE AND
THE SPECIAL JUDGE FOR TRYING OFFENCES UNDER THE
PREVENTION OF CORRUPTION ACT, AT BENGALURU CITY BY
ALLOWING THIS REVISION PETITION.
IN CRIMINAL REVISION PETITION NO.196/2024:
BETWEEN:
1. THE STATE OF KARNATAKA
BY BENGALURU METROPOLITAN TASK FORCE
POLICE STATION, C I D BENGALURU,
REP. BY STATE PUBLIC PROSECUTOR,
HIGH COURT BUILDING,
BENGALURU-560001 ... PETITIONER
(BY SRI. B.A.BELLIAPPA, SPP A/W
SMT. K.P.YASHODHA, HCGP)
AND:
1. ABDUL GAFOOR
S/O SHEIKH MISKIN,
AGED ABOUT 64 YEARS,
RTD. JUNIOR ENGINEER
J.J.NAGARA WARD, GANDHI NAGARA
SUB-DIVISION, BBMP, BENGALURU
R/AT NO.21-Q, 4TH STREET
2ND CROSS THIMMAIAH ROAD
BHARATHI NAGARA
BENGALURU-560001.
2. B. BASAVARAJ
S/O BALASHETTY,
16
AGED ABOUT 39 YEARS,
CONTRACTOR,
R/AT NO.U/101, 3RD MAIN ROAD,
6TH CROSS, SWATHANTHRAPALYA,
GANDHI NAGAR, BENGALURU-09.
3. M. THYAGARAJ
S/O LATE D.M. MUNIRAJAPPA,
AGED ABOUT 68 YEARS,
CHIEF ACCOUNTANT OFFICER,
OFFICE OF THE CHIEF ENGINEER,
NATIONAL HIGHWAYS
K.R.CIRCLE, BENGALURU,
FORMERLY ASSISTANT CONTROLLER
(FINANCE), BBMP WEST ZONE,
BENGALURU,
R/AT NO 62, 2ND MAIN ROAD,
BINNY LAYOUT, 3RD STAGE,
ATTIGUPPE, VIJAYA NAGARA,
2ND STAGE, BENGALURU-40.
4. M. BASAVARAJU
S/O MUNISWAMY,
AGED ABOUT 48 YEARS,
TECHNICAL ADVISOR, BBMP,
WEST ZONE, BENGALURU,
PRESENTLY ASSISTANT EXECUTIVE ENGINEER
ROAD INFRASTRUCTURE,
RAJARAJESHWARI, NAGARA DIVISION,
BBMP CENTRAL OFFICE,
BENGALURU.
R/AT NO 247, 3RD MAIN ROAD,
1ST CROSS, BHCS LAYOUT,
CHIKKAKALLASANDRA,
BENGALURU-61
PERMANENT ADDRESS:
BEHIND MINI VIDHANA SOUDHA,
ARASIKRE CITY
HASSAN DISTRICT.
17
5. D.A. ANWAR PASHA
S/O LATE H.R.AMEER JAN,
AGED ABOUT 61 YEARS,
ASSISTANT EXECUTIVE ENGINEER,
NATIONAL HIGHWAYS,
TVCC BBMP, BENGALURU
R/AT NO.27, 1ST MAIN ROAD,
PIPELINE ROAD, R P C LAYOUT,
2ND STAGE, VIJAYA NAGARA,
BENGALURU.
... RESPONDENTS
(BY SRI. KIRAN S. JAVALI, SENIOR COUNSEL FOR
SRI. CHANDRASHEKARA K., ADVOCATE FOR R1, R2 AND R5;
SRI. VIJAY KUMAR V.B., ADVOCATE FOR R3 AND R4)
THIS CRIMINAL REVISION PETITION IS FILED U/S.397
R/W 401 OF CR.P.C PRAYING TO SET ASIDE THE ORDER DATED
17.08.2023 PASSED IN SPL.C.C.NO.253/2016 ON THE FILE OF
THE COURT OF LXXVII ADDITIONAL CITY CIVIL AND SESSIONS
JUDGE AND THE SPECIAL JUDGE FOR TRYING OFFENCE UNDER
THE PREVENTION OF CORRUPTION ACT AT BENGALURU CITY BY
ALLOWING THIS REVISION PETITION.
IN CRIMINAL REVISION PETITION NO.219/2024:
BETWEEN:
1. STATE OF KARNATAKA
BY BENGALURU METROPOLITAN TASK FORCE,
POLICE STATION, C.I.D BENGALURU
REP. BY STATE PUBLIC PROSECUTOR,
HIGH COURT BUILDING,
BENGALURU - 560001
... PETITIONER
(BY SRI. B.A.BELLIAPPA, SPP A/W
SMT. K.P.YASHODHA, HCGP)
18
AND:
1 . C. NARAYANA
S/O CHANNAPPA
MAJOR IN AGE,
RTD. EXECUTIVE ENGINEER,
(EX. EXECUTIVE ENGINEER)
RAJARAJESHWARI NAGAR DIVISION,
R/AT NO.5/15, 2ND MAIN ROAD
BYATARAYANAPURA
BENGALURU -560026
2 . S.R. RAVISHANKAR
S/O LATE S.N. RAMACHANDRA,
AGED ABOUT 75 YEARS,
CLASS- I CONTRACTOR,
R/AT NO 80, 1ST MAIN ROAD ,
CHAMARAJPET,
BENGALURU - 560018
... RESPONDENTS
(BY SRI. PARAMESHWAR N. HEGDE, ADVOCATE FOR R1;
SRI. PADMAPRASAD B. NASHI, ADVOCATE FOR R2)
THIS CRIMINAL REVISION PETITION IS FILED U/S. 397
R/W 401 OF CR.P.C PRAYING TO SET ASIDE THE ORDER DATED
17.08.2023 PASSED IN SPL.C.C.NO.664/2017 ON THE FILE OF
COURT OF LXXVII ADDL.CITY CIVIL AND SESSIONS JUDGE AND
THE SPL.JUDGE FOR TRYING OFFENCE UNDER SECTIONS 120B,
409, 415, 418, 477 OF IPC AND SECTIONS 13(1)(c)(d) AND
13(2) OF THE P.C. ACT AT BENGALURU CITY BY ALLOWING THIS
RP.
IN CRIMINAL REVISION PETITION NO.224/2024:
BETWEEN:
1. STATE OF KARNATAKA
BY BENGALURU METROPOLITAN TASK FORCE
POLICE STATION (CID), BENGALURU
REP. BY STATE PUBLIC PROSECUTOR,
19
HIGH COURT BUILDING,
BENGALURU - 560001
... PETITIONER
(BY SRI. B.A.BELLIAPPA, SPP A/W
SMT. K.P.YASHODHA, HCGP)
AND:
1. C. NARAYANA
S/O CHANNAPPA,
AGED ABOUT 77 YEARS,
RTD. EXECUTIVE ENGINEER,
SWDB, BBMP CHIEF ENGINEER OFFICE,
4TH BLOCK, SHOPPING COMPLEX,
JAYANAGAR (FORMER EXECUTIVE ENGINEER),
RAJARAJESHWARI NAGAR DIVISION
R/AT NO.5/15, 2ND MAIN ROAD,
BYATARAYANAPURA
BANGALORE-560026
2. L.K. SHIVANANDA
S/O KEMPEGOWDA,
AGED ABOUT 75 YEARS,
RTD. ASSISTANT EXECUTIVE ENGINEER,
R/AT 405, 11TH CROSS,
14TH MAIN ROAD,
J.P. NAGAR 2ND PHASE,
BENGALURU-560078.
3. CHINNAMAREGOWDA
S/O EREGOWDA,
AGED ABOUT 77 YEARS,
ASST. ENGINEER,
RAJARAJESHWARINAGARA SUB-DIVISION,
RAJARAJESHWARINAGARA DIVISION,
BBMP AT PRESENT ASST. ENGINEER,
PWD DEPARTMENT, MANDYA.
R/AT NO 64, VENKATALINGAIAH LAYOUT,
BANNUR ROAD, MYSURU.
20
4. SHASHINAYAK
S/O LATE DHANAJAYA NAYAK,
AGED ABOUT 66 YEARS,
VIKASH ENTERPRISES,
CIVIL CONTRACTOR,
R/AT NO 2, BASAPPA EXTENSION,
PATTANAGERE, RAJARAJESHWARINAGARA
BENGALURU-560098
... RESPONDENTS
(BY SRI. PARAMESHWAR N. HEGDE, ADVOCATE FOR
R1, R3 AND R4;
SRI. P.M. GOPI, ADVOCATE FOR R2)
THIS CRIMINAL REVISION PETITION IS FILED U/S.397
R/W 401 OF CR.P.C PRAYING TO SET ASIDE THE ORDER DATED
20.07.2023 PASSED IN SPL.C.C.NO.557/2024 ON THE FILE OF
THE COURT OF LXXVII ADDITIONAL CITY CIVIL AND SESSIONS
JUDGE AND SPECIAL JUDGE FOR TRYING OFFENCE UNDER THE
PREVENTION OF CORRUPTION ACT AT BENGALURU CITY BY
ALLOWING THIS REVISION PETITION.
IN CRIMINAL REVISION PETITION NO.225/2024:
BETWEEN:
1 . STATE OF KARNATAKA
BY C.I.D POLICE,
BENGALURU METROPOLITAN
TASK FORCE, BENGALURU
REP. BY STATE PUBLIC PROSECUTOR,
HIGH COURT BUILDING,
BENGALURU-560001
... PETITIONER
(BY SRI. B.A.BELLIAPPA, SPP A/W
SMT. K.P.YASHODHA, HCGP)
AND:
1. C. NARAYANA
S/O CHANNAPPA,
21
AGED ABOUT 78 YEARS,
RTD. EXECUTIVE ENGINEER,
SWDB, BBMP, 4TH BLOCK,
SHOPPING COMPLEX,
JAYANAGAR (EX. EXECUTIVE ENGINEER,
RAJARAJESHWARI NAGAR DIVISION)
R/AT NO.5/15, 2ND MAIN ROAD,
BYATARAYANAPURA
BANGALORE-560026.
2. L.K. SHIVANANDA
S/O KEMPEGOWDA,
AGED ABOUT 76 YEARS,
RETIRED ASSISTANT EXECUTIVE ENGINEER,
R/AT 405, 11TH CROSS,
14TH MAIN ROAD,
J.P. NAGAR, 2ND PHASE,
BENGALURU-560078.
3. S.B. SOMESH
S/O BYREGOWDA,
AGED ABOUT 76 YEARS,
ASST. ENGINEER,
RAJARAJESHWARINAGARA SUB-DIVISION,
RAJARAJESHWARINAGARA DIVISION, BBMP,
PRESENTLY ZONAL OFFICER,
DEVELOPMENT OFFICER-3,
KIADB, MAHARSHI ANANDABHAVANA,
NRUPATHUNGA ROAD,
BENGALURU-560098
R/AT NO.185, 9TH CROSS,
PARK AND PLAY GROUND, IDIAL HOME,
RAJARAJESHWARINAGARA
BENGALURU-560098.
4. N. MURALIDHAR
S/O LATE M. NARAYANA,
AGED ABOUT 59 YEARS,
CLASS-I CONTRACTOR,
R/AT NO 31, 4TH CROSS,
7TH BLOCK JAYANAGARA,
22
BENGALURU 82,
PERMANENT VILLAGE: BENGALURU
... RESPONDENTS
(BY SRI. PARAMESHWAR N. HEGDE, ADVOCATE FOR R1 AND R3;
SRI. P.M.GOPI, ADVOCATE FOR R2;
SRI. PADMAPRASAD B. NASHI, ADVOCATE FOR R4)
THIS CRIMINAL REVISION PETITION IS FILED U/S. 397
R/W 401 OF CR.P.C BY PRAYING TO SET ASIDE THE ORDER
DATED 20.07.2023 PASSED IN SPL.C.C.NO.476/2014 ON THE
FILE OF COURT OF LXXVII ADDL.CITY CIVIL AND SESSIONS
JUDGE, AND THE SPL.JUDGE FOR TRYING OFFENCE UNDER THE
PREVENTION OF CORRUPTION ACT AT BENGALURU CITY BY
ALLOWING THIS RP.
IN CRIMINAL REVISION PETITION NO.226/2024:
BETWEEN:
1. STATE OF KARNATAKA
BY BENGALURU METROPOLITAN TASK FORCE,
INVESTIGATED BY DEPUTY SUPERINTENDENT OF POLICE,
C.I.D., BENGALURU
REP. BY STATE PUBLIC PROSECUTOR,
HIGH COURT BUILDING,
BENGALURU-560001
... PETITIONER
(BY SRI. B.A.BELLIAPPA, SPP A/W
SMT. K.P.YASHODHA, HCGP)
AND:
1. C. NARAYANA
S/O CHANNAPPA,
AGED ABOUT 68 YEARS,
RTD. EXECUTIVE ENGINEER,
SWDB, BBMP, 4TH BLOCK
SHOPPING COMPLEX,
JAYANAGAR (EX. EXECUTIVE ENGINEER,
RAJARAJESHWARI NAGAR DIVISION)
23
R/AT NO.5/15, 2ND MAIN ROAD,
BYATARAYANAPURA
BANGALORE-560026.
2. R. BENAKESH
S/O H. RAMAPPA,
AGED ABOUT 54 YEARS,
ASSISTANT ENGINEER,
JAYANAGAR SUB-DIVISION, BBMP
R/AT NO.17, SRIRAMA NILAYA,
2ND CROSS, KUVEMPU LAYOUT,
ANJANA NAGAR, BENGALURU-91.
3. S.R. RAVISHANKAR
S/O LATE S.M. RAMACHANDRA,
AGED ABOUT 66 YEARS,
CLASS-I CONTRACTOR,
R/AT NO 80, 1ST MAIN ROAD,
CHAMRAJPET, BENGALURU-560018.
... RESPONDENTS
(BY SRI. PARAMESHWAR N. HEGDE, ADVOCATE FOR R1 AND R2;
SRI. PADMAPRASAD B. NASHI, ADVOCATE FOR R3)
THIS CRIMINAL REVISION PETITION IS FILED U/S. 397
R/W 401 OF CR.P.C PRAYING TO SET ASIDE THE ORDER DATED
17.08.2023 PASSED IN SPL.C.C.NO.477/2014 ON THE FILE OF
COURT OF LXXVII ADDL. CITY CIVIL AND SESSIONS JUDGE,
AND THE SPL.JUDGE FOR TRYING OFFENCE UNDER THE
PREVENTION OF CORRUPTION ACT AT BENGALURU CITY BY
ALLOWING THIS RP.
IN CRIMINAL REVISION PETITION NO.242/2024:
BETWEEN:
1. STATE OF KARNATAKA
BY BENGALURU METROPOLITAN TASK FORCE
POLICE STATION (CID), BENGALURU
REP. BY STATE PUBLIC PROSECUTOR,
24
HIGH COURT BUILDING
BENGALURU-560001
... PETITIONER
(BY SRI. B.A.BELLIAPPA, SPP A/W
SMT. K.P.YASHODHA, HCGP)
AND:
1. C. NARAYANA
S/O CHANNAPPA,
AGED ABOUT 74 YEARS,
RTD. EXECUTIVE ENGINEER,
SWDB, BBMP, 4TH BLOCK
SHOPPING COMPLEX, JAYANAGAR
(EX. EXECUTIVE ENGINEER,
RAJARAJESHWARI NAGAR DIVISION)
R/AT NO.5/15, 2ND MAIN ROAD,
BYATARAYANAPURA
BANGALORE-560026.
2. L.K. SHIVANAND
S/O KEMPEGOWDA,
AGED ABOUT 73 YEARS,
RTD. ASSISTANT EXECUTIVE ENGINEER,
R/AT 405, 11TH CROSS, 14TH MAIN ROAD,
J.P. NAGAR 2ND PHASE,
BENGALURU-560078.
3. B.S.ANIL
S/O B.K. SOMASHEKAR,
AGED ABOUT 51 YEARS,
R/AT NO.1, 6TH CROSS,
2ND MAIN ROAD, BYATARAYANAPURA
MYSURU ROAD, BENGALURU-560026.
... RESPONDENTS
(BY SRI. PARAMESHWAR N. HEGDE, ADVOCATE FOR R1;
SRI. SWAROOP ANAND R., ADVOCATE FOR R3;
SRI. P.M.GOPI, ADVOCATE FOR R2)
25
THIS CRIMINAL REVISION PETITION IS FILED U/S.397
R/W 401 OF CR.P.C PRAYING TO SET ASIDE THE ORDER DATED
17.08.2023 PASSED IN SPL.C.C.NO.556/2014 ON THE FILE OF
LXXVII ADDITIONAL CITY CIVIL AND SESSIONS JUDGE AND THE
SPECIAL JUDGE FOR TRYING OFFENCES UNDER THE
PREVENTION OF CORRUPTION ACT, BENGALURU BY ALLOWING
THIS CRL.RP.
IN CRIMINAL REVISION PETITION NO.243/2024:
BETWEEN:
1. STATE OF KARNATAKA
BY BENGALURU METROPOLITAN TASK FORCE
POLICE STATION, C.I.D., BENGALURU
REP. BY STATE PUBLIC PROSECUTOR,
HIGH COURT BUILDING.
BENGALURU-560001
... PETITIONER
(BY SRI. B.A.BELLIAPPA, SPP A/W
SMT. K.P.YASHODHA, HCGP)
AND:
1. M. PRABHU
S/O LATE MUNISWAMY,
AGED ABOUT 50 YEARS,
ASSISTANT ENGINEER,
WARD NO.27, GANDHINAGAR
SUB-DIVISION, BBMP,
BENGALURU,
R/AT NO.13, 9TH CROSS,
SWIMMING POOL LAYOUT,
MALLESHWARAM,
BENGALURU-560003.
2. D. NAGARAJ
S/O LATE DODDAIAH,
AGED ABOUT 35 YEARS,
CONTRACTOR,
26
R/AT 40/1, 1ST MAIN ROAD, 4TH CROSS,
OPP. TO ANGANAWADI WEST DIVISION,
B.K.NAGARA, BENGALURU-560022.
3. M. BASAVARAJU
S/O MUNISWAMY,
AGED ABOUT 44 YEARS,
AE/TA, B.B.M.P. WEST ZONE,
BENGALURU
R/AT NO.247, 3RD MAIN ROAD,
1ST CROSS, B.H.C.S. LAYOUT,
CHIKKALLASANDRA,
BENGALURU-560061
ALSO AT: BEHIND MINI VIDHANA SOUDHA,
ARASIKERE CITY, HASSAN DISTRICT.
4. ABDUL GAFOOR
S/O SHEIKH MISKIN,
AGED ABOUT 57 YEARS,
ASSISTANT ENGINEER,
J.J. NAGARA WARD,
GANDHI NAGARA
SUB-DIVISION, B.B.M.P.
BENGALURU,
R/AT NO.21-Q, 4TH STREET,
2ND CROSS, THIMMAIAH ROAD,
BHARATHI NAGARA,
BENGALURU-560001.
... RESPONDENTS
(R1 TO R4 ARE SERVED)
THIS CRIMINAL REVISION PETITION IS FILED U/S.397
R/W 401 OF CR.P.C PRAYING TO SET ASIDE THE ORDER DATED
17.08.2023 PASSED IN SPL.C.C.NO.727/2018 ON THE FILE OF
LXXVII ADDITIONAL CITY CIVIL AND SESSIONS JUDGE AND THE
SPECIAL JUDGE FOR TRYING OFFENCES UNDER THE
PREVENTION OF CORRUPTION ACT, BENGALURU BY ALLOWING
THIS CRL.RP.
27
IN CRIMINAL REVISION PETITION NO.244/2024:
BETWEEN:
1 . STATE OF KARNATAKA
BY C.I.D POLICE,
BENGALURU METROPOLITAN
TASK FORCE, BENGALURU
REP. BY STATE PUBLIC PROSECUTOR,
HIGH COURT BUILDING,
BENGALURU-560001
... PETITIONER
(BY SRI. B.A.BELLIAPPA, SPP A/W
SMT. K.P.YASHODHA, HCGP)
AND:
1. D.A. ANWAR PASHA
S/O LATE H R AMEER JAN,
AGED ABOUT 66 YEARS,
ASST EXECUTIVE ENGINEER,
TVCC, BBMP, BENGALURU,
R/AT NO.27, 1ST B MAIN ROAD,
(PIPE LINE ROAD), RPC LAYOUT,
2ND STAGE, VIJAYANAGAR,
BENGALURU-560040.
2. K.B. JAYANNA GOWDA
S/O LATE BELURE GOWDA,
AGED ABOUT 65 YEARS,
ASSISTANT EXECUTIVE ENGINEER,
KENGERI SUB-DIVISION,
R.R. NAGARA ZONE, BBMP,
BENGALURU
R/AT NO 558,
RAILWAY PARALLEL ROAD,
HAMPINAGARA,
VIJAYANAGARA II STAGE,
BENGALURU- 104.
28
3. R. CHANDRAPPA @ CHANDRU
S/O LATE RAMAPPA,
AGED ABOUT 59 YEARS
1ST GRADE CONTRACTOR,
OFFICE SITUATED AT FLAT NO.204,
AHUJA CHAMBERS, NO 1,
2ND FLOOR, KUMARAKRUPA ROAD,
BENGALURU-01.
4. M. THYAGARAJ
S/O LATE D M MUNIRAJAPPA,
AGED ABOUT 71 YEARS,
CHIEF CHIEF ACCOUNTANT (RTD.),
OFFICE OF CHIEF ENGINEER,
BBMP, WEST ZONE, BENGALURU
R/AT NO 62, 2ND MAIN ROAD,
BINNYA LAYOUT,
3RD STAGE, ATTIGUPPE,
VIJAYANAGARA, 2ND STAGE,
BENGALURU-40.
5. M. BASAVARAJU
S/O MUNISWAMY,
AGED ABOUT 51 YEARS,
AE/TA B.B.M.P WEST ZONE,
BENGALURU-560090
R/AT NO 247, 3RD MAIN ROAD,
1ST CROSS, B.H.C.S. LAYOUT,
CHIKKALLASANDRA, BENGALURU
NATIVE BEHIND MINI VIDHANA SOUDHA,
ARASIKERE CITY,
HASSAN DISTRICT-573201.
6. B.G. PRAKASH KUMAR
S/O LATE B R GOPAL GOWDA,
AGED ABOUT 70 YEARS,
EXECUTIVE ENGINEER (RETIRED),
MALLESWARAM DIVISION,
WEST ZONE,
BENGALURU-560090.
29
R/AT NO.137, 10TH MAIN ROAD
BCC LAYOUT CHANRALAYOUT
BENGALURU-40.
... RESPONDENTS
(BY SRI. CHANDRASHEKARA K., ADVOCATE FOR R1 TO R3;
SRI. VIJAYA KUMAR, ADVOCATE FOR R4 TO R6)
THIS CRIMINAL REVISION PETITION IS FILED U/S.397
R/W 401 OF CR.P.C PRAYING TO SET ASIDE THE ORDER DATED
20.07.2023 PASSED IN SPL.C.C.NO.274/2016 ON THE FILE OF
LXXVII ADDITIONAL CITY CIVIL AND SESSIONS JUDGE AND THE
SPECIAL JUDGE FOR TRYING OFFENCES UNDER THE
PREVENTION OF CORRUPTION ACT, BENGALURU BY ALLOWING
THIS CRL.RP.
IN CRIMINAL REVISION PETITION NO.475/2024:
BETWEEN:
1. STATE OF KARNATAKA
BY BENGALURU METROPOLITAN TASK FORCE,
POLICE STATION, C.I.D., BENGALURU,
REP. BY STATE PUBLIC PROSECUTOR,
HIGH COURT BUILDING,
BENGALURU-560 001.
... PETITIONER
(BY SRI. B.A.BELLIAPPA, SPP A/W
SMT. K.P.YASHODHA, HCGP)
AND:
1. H.N. PRABHAKAR
S/O. LATE H. NANJEGOWDA,
AGED ABOUT 67 YEARS,
(PRESENTLY RETIRED),
ASSISTANT EXECUTIVE ENGINEER,
GANDHINAGAR SUB-DIVISION,
GANDHINAGAR DIVISION, BBMP,
BENGALURU-560 009.
30
R/AT NO. 1282, 1ST CROSS,
BEML MAIN ROAD,
NEW THIPPASANDRA,
BENGALURU-560 075.
2. M. PRABHU
S/O. LATE B. MUNISWAMY,
AGED ABOUT 57 YEARS,
ASSISTANT ENGINEER,
GANDHINAGAR SUB-DIVISION,
BBMP, BENGALURU,
R/AT NO.13, 9TH CROSS,
SWIMMING POOL LAYOUT,
MALLESHWARAM,
BENGALURU-560 003.
PERMANENT ADDRESS:
SANTHE GATE EXTENSION,
KOLAR TOWN.
3. R. CHANDRAPPA @ CHANDRU
S/O. LATE RAMAPPA,
AGED ABOUT 57 YEARS,
CONTRACTOR,
R/AT FLAT NO. 204,
2ND FLOOR, AHUJA CHAMBERS,
NO.1, KUMARA KRUPA ROAD,
BENGALURU-560 051.
4. B.T. RAMESH
S/O. LATE B.H.THAMMAIAH,
AGED ABOUT 71 YEARS,
RETIRED CHIEF ENGINEER,
OFFICE OF THE BBMP,
BENGALURU,
PREVIOUSLY CHIEF ENGINEER,
WEST ZONE BBMP OFFICE,
BENGALURU-560 015.
R/AT NO. 702, 9TH MAIN ROAD,
3RD BLOCK, 3RD STAGE,
31
BASAVESHWARANAGARA,
BENGALURU-560 079.
5. M. THYAGARAJ
S/O. LATE D. M. MUNIRAJAPPA,
AGED ABOUT 70 YEARS,
CHIEF ACCOUNTANT (RTD.,)
OFFICE OF THE CHIEF ENGINEER,
BBMP WEST ZONE, BENGALURU.
R/AT NO.62, 2ND MAIN ROAD,
BINNY LAYOUT, 3RD STAGE,
ATTIGUPPE,
VIJAYANAGARA 2ND STAGE,
BENGALURU-560 040.
6. M. BASAVARAJU
S/O. MUNISWAMY,
AGED ABOUT 50 YEARS,
A E / T A BBMP WEST ZONE,
BENGALURU.
R/AT NO.247, 3RD MAIN ROAD,
1ST CROSS, BHCS LAYOUT,
CHIKKALLASANDRA, BENGALURU,
NATIVE BEHIND MINI VIDHANA SOUDHA,
ARASIKERE NAGARA,
HASSAN DISTRICT-573 103.
... RESPONDENTS
(BY SRI.VIJAY V. BAJENDRI, ADVOCATE FOR R1, R4 TO R6;
SMT. ANITHA N., ADVOCATE FOR R2;
SRI. KIRAN S. JAVALI, SENIOR COUNSEL FOR
SRI. CHANDRASHEKARA K., ADVOCATE FOR R3)
THIS CRIMINAL REVISION PETITION IS FILED U/S.397
R/W 401 OF CR.P.C PRAYING TO SET ASIDE THE ORDER DATED
20.09.2023 PASSED IN SPL.C.C.NO.521/2018 ON THE FILE OF
LXXVII ADDITIONAL CITY CIVIL AND SESSIONS JUDGE AND
SPECIAL JUDGE FOR TRYING OFFENCES UNDER THE
PREVENTION OF CORRUPTION ACT AT BENGALURU BY
ALLOWING THIS CRL.RP.
32
IN CRIMINAL REVISION PETITION NO.480/2024:
BETWEEN:
1. STATE OF KARNATAKA
BY BENGALURU METROPOLITAN TASK FORCE,
POLICE STATION, C I D BENGALURU.
REP. BY STATE PUBLIC PROSECUTOR,
HIGH COURT BUILDING,
BENGALURU - 560001.
... PETITIONER
(BY SRI. B.A.BELLIAPPA, SPP A/W
SMT. K.P.YASHODHA, HCGP)
AND:
1. H.N. PRABHAKAR
S/O LATE H. NANJEGOWDA,
AGED ABOUT 67 YEARS,
(PRESENTLY RETIRED)
ASSISTANT EXECUTIVE ENGINEER,
GANDHINAGAR SUB DIVISION,
GANDHINAGAR DIVISION, BBMP,
BENGALURU - 560009.
R/AT NO.1282, 1ST CROSS,
BEML MAIN ROAD,
NEW THIPPASANDRA,
BENGALURU - 560075.
2. M. PRABHU
S/O LATE B MUNISWAMY,
AGED ABOUT 57 YEARS,
ASSISTANT ENGINEER,
GANDHINAGAR SUB DIVISION,
BBMP, BENGALURU,
R/AT NO.13, 9TH CROSS,
SWIMMING POOL LAYOUT,
MALLESHWARAM,
BENGALURU - 560003.
33
PERMANENT ADDRESS:
SANTHE GATE EXTENSION,
KOLAR TOWN.
3. N SAMPATH KUMAR
S/O LATE NARAYANASHETTY,
AGED ABOUT 49 YEARS,
CONTRACTOR,
R/AT NO.129, 5TH CROSS,
PUSHPAVATHI NAGARA,
KAMAKSHIPALYA,
BENGALURU - 560079.
4. B.T. RAMESH
S/O LATE B H THAMMAIAH,
AGED ABOUT 71 YEARS,
RETIRED CHIEF ENGINEER,
OFFICE OF THE BBMP, BENGALURU
PREVIOUSLY CHIEF ENGINEER,
WEST ZONE BBMP OFFICE,
BENGALURU.
R/AT NO.702, 9TH MAIN ROAD,
3RD BLOCK, 3RD STAGE,
BASAVESHWARANGARA,
BENGALURU - 79.
5. M. THYAGARAJ
S/O LATE D.M. MUNIRAJAPPA,
AGED ABOUT 70 YEARS,
CHIEF ACCOUNTANT (RTD.,)
OFFICE OF THE CHIEF ENGINEER,
BBMP WEST ZONE,
BENGALURU.
R/AT NO.62, 2ND MAIN ROAD,
BINNY LAYOUT, 3RD STAGE, ATTIGUPPE,
VIJAYANAGARA 2ND STAGE,
BENGALURU - 40.
34
6. M. BASAVARAJU
S/O MUNISWAMY,
AGED ABOUT 50 YEARS,
A E / T A BBMP WEST ZONE,
BENGALURU.
R/AT NO.247, 3RD MAIN ROAD,
1ST CROSS, BHCS LAYOUT,
CHIKKALLASANDRA, BENGALURU.
NATIVE BEHIND MINI VIDHANA SOUDHA,
ARASIKERE NAGARA,
HASSAN DISTRICT - 572116.
... RESPONDENTS
(BY SRI. VIJAYA KUMAR, ADVOCATE FOR R1, R4 TO R6;
SMT. ANITHA N., ADVOCATE FOR R2;
SRI. KIRAN S. JAVALI, SENIOR COUNSEL FOR
SRI. CHANDRASHEKARA K., ADVOCATE FOR R3)
THIS CRIMINAL REVISION PETITION IS FILED U/S. 397
R/W 401 OF CR.P.C PRAYING TO SET ASIDE THE ORDER DATED
20.09.2023 PASSED IN SPL.C.C.NO.422/2018, ON THE FILE OF
COURT OF LXXVII ADDL. CITY CIVIL AND SESSIONS JUDGE AND
THE SPECIAL JUDGE FOR TRYING OFFENCES UNDER THE
PREVENTION OF CORRUPTION ACT, AT BENGALURU CITY BY
ALLOWING THIS REVISION PETITION.
IN CRIMINAL REVISION PETITION NO.484/2024:
BETWEEN:
1. STATE OF KARNATAKA
BY BENGALURU METROPOLITAN TASK FORCE,
POLICE STATION, C.I.D., BENGLAURU
REP. BY STATE PUBLIC PROSECUTOR,
HIGH COURT BUILDING,
BENGALURU-560001
... PETITIONER
(BY SRI. B.A.BELLIAPPA, SPP A/W
SMT. K.P.YASHODHA, HCGP)
35
AND:
1. C. NARAYANA
S/O CHANNAPPA
AGED ABOUT 70 YEARS,
RETIRED EXECUTIVE ENGINEER
SWD, BBMP, CHIEF ENGINEER OFFICE
4TH BLOCK, SHOPPING COMPLEX,
JAYANAGARA, (THE THEN EXECUTIVE ENGINEER)
RAJARAJESWARINAGARA DIVISION,
BENGALURU-560 098
R/AT NO.5/15, II MAIN ROAD,
BYATARAYANAPURA
BENGALURU-560 026.
2. L.K. SHIVANANDA
S/O KEMPEGOWDA,
AGED ABOUT 70 YEARS,
RETIRED ASSISTANT EXECUTIVE ENGINEER,
R/AT NO.405, 11TH CROSS,
14TH MAIN ROAD,
J.P.NAGAR, II PHASE,
BENGALURU-560 078.
3. B.P. PRAMESH
S/O B.K.PUTTEGOWDA,
AGED ABOUT 63 YEARS,
OCC: ASSISTANT ENGINEER,
R.R. NAGAR, SUB-DIVISION,
R.R. NAGARA DIVISION, BBMP,
NOW AT LAND ARMY DIVISION
JUNIOR ENGINEER,
NEAR CHINNASWAMY STADIUM,
RAJABHAVANA ROAD, BENGALURU,
R/AT NO.3009, 13TH MAINT ROAD,
RPC LAYOUT, VIJAYANAGARA ROAD,
BENGALURU - 560 040
NATIVE PLACE BOODANURU GRAMA
KERALAPURA, ARKALGUD TALUK
HASSAN DISTRICT-573 102.
36
4. B.S.ANIL S/O B.K.SOMASHEKAR,
AGED ABOUT 52 YEARS,
CONTRACTOR,
R/AT NO.1, 6TH CROSS,
2ND MAIN ROAD, BYATARAYANAPURA
MYSURU RAOD, BENGALURU-26.
... RESPONDENTS
(BY SRI. PARAMESHWAR N. HEGDE, ADVOCATE FOR R1;
SRI. R.SWAROOP ANAND, ADVOCATE FOR R4;
SRI. P.M.GOPI, ADVOCATE FOR R2; R3-SERVED)
THIS CRIMINAL REVISION PETITION IS FILED U/S.397
R/W 401 OF CR.P.C PRAYING TO SET ASIDE THE ORDER DATED
21.09.2023 PASSED IN SPL.C.C.NO.411/2014, ON THE FILE OF
COURT OF LXXVII ADDL. CITY CIVIL AND SESSIONS JUDGE AND
THE SPECIAL JUDGE FOR TRYING OFFENCES UNDER THE
PREVENTION OF CORRUPTION ACT, AT BENGALURU CITY BY
ALLOWING THIS REVISION PETITION.
IN CRIMINAL REVISION PETITION NO.486/2024:
BETWEEN:
1. STATE OF KARNATAKA
BY BENGALURU METROPOLITAN TASK FORCE
POLICE STATION, C I D BENGALURU
REP. BY STATE PUBLIC PROSECUTOR
HIGH COURT BUILDING
BENGALURU-560001.
... PETITIONER
(BY SRI. B.A.BELLIAPPA, SPP A/W
SMT. K.P.YASHODHA, HCGP)
AND:
1. D.A. ANWAR PASHA
S/O LATE H.R.AMEER JAN
AGED ABOUT 61 YEARS,
ASSISTANT EXECUTIVE ENGINEER,
37
NATIONAL HIGHWAYS, TVCC, BBMP
BENGALURU - 560001
R/AT NO.27, 1ST MAIN ROAD,
PIPE LINE ROAD, R P C LAYOUT
2ND STAGE, VIJAYANAGARA,
BENGALURU - 560104.
2. M. PRABHU
S/O LATE B. MUNISWAMY,
AGED ABOUT 54 YEARS
ASST. ENGINEER,
GANDHINAGAR SUB-DIVISION,
BBMP, BENGALURU
R/AT NO.13, 9TH CROSS,
SWIMMING POOL LAYOUT,
MALLESHWARAM
BENGALURU- 560003
PERMANENT ADDRESS:
SANTHE GATE EXTENSION,
KOLAR - 563101.
3. R. CHANDRU
S/O LATE RAMAPPA
AGED ABOUT 54 YEARS
1ST GRADE CONTRACTOR,
R/AT AHUJA CHAMBERS
NO.204, 2ND FLOOR,
KUMARAKRUPA ROAD,
BENGALURU - 560001.
4. M. THYAGARAJ
S/O LATE D.M.MUNIRAJAPPA
AGED ABOUT 68 YEARS
CHIEF ACCOUNTANT OFFICER
OFFICE OF THE CHIEF ENGINEER
NATIONAL HIGHWAYS
K.R.CIRCLE, BENGALURU
FORMERLY ASSISTANT CONTROLLER
(FINANCE) BBMP WEST ZONE, BENGALURU
R/AT NO.62, 2ND MAIN ROAD,
38
BINNY LAYOUT, 3RD STAGE, ATTIGUPPE
VIJAYA NAGARA 2ND STAGE,
BANGALORE - 40.
5. M. BASAVARAJU S/O MUNISWAMY
AGED ABOUT 51 YEARS,
A E /T A BBMP, WEST ZONE,
BENGALURU - 560015
R/AT NO.247, 3RD MAIN ROAD,
1ST CROSS, BHCS LAYOUT,
CHIKKALLASANDRA, BENGALURU.
NATIVE BEHIND MINI VIDHANA SOUDHA,
ARASIKERE NAGARA,
HASSAN DISTRICT-573103.
... RESPONDENTS
(BY SRI. KIRAN S. JAVALI, SENIOR COUNSEL FOR
SRI. CHANDRASHEKARA K., ADVOCATE FOR R1 AND R3;
SMT. ANITHA N., ADVOCATE FOR R2;
SRI. VIJAYA KUMAR V.B., ADVOCATE FOR R1, R4 AND R5)
THIS CRIMINAL REVISION PETITION IS FILED U/S.397
R/W 401 CR.P.C BY THE ADVOCATE FOR THE PETITIONER
PRAYING THAT THIS HONOURABLE COURT MAY BE PLEASED TO
SET ASIDE THE ORDER DATED 14.09.2023 PASSED IN
SPL.C.C.NO.124/2021 ON THE FILE OF LXXVII ADDITIONAL CITY
CIVIL AND SESSIONS JUDGE AND SPECIAL JUDGE FOR TRYING
OFFENCES UNDER THE PREVENTION OF CORRUPTION ACT,
BENGALURU BY ALLOWING THIS CRL.RP.
IN CRIMINAL REVISION PETITION NO.487/2024:
BETWEEN:
1. STATE OF KARNATAKA
BY BENGALURU METROPOLITAN TASK FORCE,
POLICE STATION, C.I.D., BENGALURU,
REP. BY STATE PUBLIC PROSECUTOR,
39
HIGH COURT BUILDING,
BENGALURU-560001
... PETITIONER
(BY SRI. B.A.BELLIAPPA, SPP A/W
SMT. K.P.YASHODHA, HCGP)
AND:
1. ABDUL GAFOOR
S/O SHEIK MISKIN,
AGED ABOUT 68 YEARS,
JR. ENGINEER, J.J. NAGAR WARD,
GANDHINAGAR SUB-DIVISION, BBMP,
BENGALURU.
R/AT HOUSE NO.21-Q,
4TH STREET, 2ND CROSS,
TIMMAIAH ROAD,
BHARATHI NAGARA,
BENGALURU-560049.
2. N. SAMPATH KUMAR
S/O NARAYANASHETTY,
AGED ABOUT 54 YEARS,
CONTRACTOR,
R/AT NO.129, 5TH CROSS,
PUSHPAVATHI NAGARA,
KAMAKSHIPALYA,
BENGALURU-560079.
3. M. BASAVARAJU
S/O MUNISWAMY,
AGED ABOUT 51 YEARS,
A E / T A BBMP WEST ZONE,
BENGALURU
R/AT NO 247, 3RD MAIN ROAD,
1ST CROSS, BHCS LAYOUT,
CHIKKALLASANDRA, BENGALURU,
40
NATIVE BEHIND MINI VIDHANA SOUDHA,
ARASIKERE NAGARA,
HASSAN DISTRICT-572116
... RESPONDENTS
(BY SRI. KIRAN S. JAVALI, SENIOR COUNSEL FOR
SRI. CHANDRASHEKARA K., ADVOCATE FOR R1 AND R2;
SRI. VIJAYA KUMAR, ADVOCATE FOR R3)
THIS CRIMINAL REVISION PETITION IS FILED U/S.397
R/W 401 OF CR.P.C PRAYING TO SET ASIDE THE ORDER DATED
21.09.2023 PASSED IN SPL.C.C.NO.124/2021 ON THE FILE OF
LXXVII ADDITIONAL CITY CIVIL AND SESSIONS JUDGE AND
SPECIAL JUDGE FOR TRYING OFFENCES UNDER THE
PREVENTION OF CORRUPTION ACT, BENGALURU BY ALLOWING
THIS CRL.RP.
IN CRIMINAL REVISION PETITION NO.503/2024:
BETWEEN:
1. STATE OF KARNATAKA
BY BENGALURU METROPOLITAN TASK FORCE
POLICE STATION, C.I.D., BENGLAURU
REP. BY STATE PUBLIC PROSECUTOR
HIGH COURT BUILDING
BENGALURU-560001.
... PETITIONER
(BY SRI. B.A.BELLIAPPA, SPP A/W
SMT. K.P.YASHODHA, HCGP)
AND:
1. C. NARAYANA
S/O CHANNAPPA
AGED ABOUT 70 YEARS,
RETIRED EXECUTIVE ENGINEER
SWD, BBMP CHIEF ENGINEER OFFICE
4TH BLOCK, SHOPPING COMPLEX,
JAYANAGARA, (THE THEN EXECUTIVE ENGINEER)
41
RAJARAJESWARINAGARA DIVISION, BENGALURU
R/AT NO.5/15, II MAIN ROAD,
BYATARAYANAPURA, BENGALURU-560 026.
2. L.K.SHIVANANDA
S/O KEMPEGOWDA,
AGED ABOUT 70 YEARS,
RETIRED ASST. EXECUTIVE ENGINEER,
R/AT NO.405, 11TH CROSS,
14TH MAIN ROAD, J.P.NAGAR, II PHASE,
BENGALURU - 560 078.
3. B.P. PRAMESH
S/O B.K.PUTTEGOWDA,
AGED ABOUT 63 YEARS,
OCC: ASSISTANT ENGINEER ,
R.R.NAGAR, SUB-DIVISION,
R.R.NAGARA DIVISION, BBMP,
NOW AT LAND ARMY DIVISION
JUNIOR ENGINEER,
NEAR CHINNASWAMY STADIUM
RAJABHAVANA ROAD, BENGALURU,
R/AT NO.3009, 13TH MAINT ROAD,
RPC LAYOUT, VIJAYANAGARA ROAD,
BENGALURU - 560 040
NATIVE PLACE BOODANURU GRAMA
KERALAPURA, ARKALGUD TALUK
HASSAN DISTRICT-573 102.
4. C. KARIGOWDA
S/O CHIKKABOREGOWDA
AGED ABOUT 56 YEARS,
CLASS-1 (A) CONTRACTOR,
R/AT NO.46, VENKATALINGAIAH LAYOUT
OPP. MYSURU MILK DIARY,
SIDDHARTH LAYOUT, MYSURU-570011
... RESPONDENTS
(BY SRI. PARAMESHWAR N. HEGDE, ADVOCATE FOR R1;
SRI. P.M.SIDDAMALLAPPA, ADVOCATE FOR R2)
42
THIS CRIMINAL REVISION PETITION IS FILED U/S.397
R/W 401 OF CR.P.C PRAYING TO SET ASIDE THE ORDER DATED
21.09.2023 PASSED IN SPL.C.C.NO.555/2014 ON THE FILE OF
THE COURT OF LXXVII ADDITIONAL CITY CIVIL AND SESSIONS
JUDGE AND THE SPECIAL JUDGE FOR TRYING OFFENCE UNDER
THE PREVENTION OF CORRUPTION ACT, AT BENGALURU CITY
BY ALLOWING THIS REVISION PETITION.
IN CRIMINAL REVISION PETITION NO.524/2024:
BETWEEN:
1. STATE OF KARNATAKA
BY C.I.D. POLICE,
BENGALURU METROPOLITAN TASK FORCE,
REP. BY STATE PUBLIC PROSECUTOR,
HIGH COURT BUILDING,
BENGALURU-560 001.
... PETITIONER
(BY SRI. B.A.BELLIAPPA, SPP A/W
SMT. K.P.YASHODHA, HCGP)
AND:
1. B.G. PRAKASH KUMAR
S/O. LATE B.R.GOPAL GOWDA,
AGED ABOUT 67 YEARS,
EXECUTIVE ENGINEER (RETIRED),
MALLESWARAM DIVISION,
WEST ZONE,
BENGALURU-560001.
R/AT NO.139, 10TH MAIN ROAD,
B.C.C. LAYOUT, VIJAYANAGAR,
BENGALURU-560 040.
2. T.N.BETTASWAMAIAH
S/O. LATE MASTAIAH,
AGED ABOUT 71 YEARS,
ASSISTANT EXECUTIVE ENGINEER (RTD),
43
YESHWANTHPURA, SUB-DIVISION,
MALLESHWARAM DIVISION,
WEST ZONE, BENGALURU,
R/AT NO.154, 4TH CROSS,
SAI ENCLAVE, 8TH STAGE, J.P.NAGARA,
BENGALURU-560 076.
3. N.S. REVANNA
S/O. SIDDAPPA,
AGED ABOUT 57 YEARS,
ASST. ENGINEER,
BBMP CENTRAL OFFICE,
BENGALURU,
R/AT NO.566, 4TH CROSS,
MAHALAKSHMIPURAM,
BENGALURU-560 086.
4. N. SAMPATH KUMAR
S/O. LATE NARAYANASHETTY,
AGED ABOUT 46 YEARS,
R/AT NO.129, 5TH CROSS,
PUSHPAVATHI NAGARA,
KAMAKSHIPALYA,
BENGALURU-560 079.
5. B.T. RAMESH
S/O. LATE B.H.THAMMAIAH,
AGED ABOUT 69 YEARS,
RETIRED CHIEF ENGINEER,
OFFICE OF THE BBMP, BENGALURU,
PREVIOUSLY CHIEF ENGINEER,
WEST ZONE BBMP OFFICE, BENGALURU,
R/AT NO.702, 9TH MAIN ROAD,
3RD BLOCK, 3RD STAGE,
BASAVESHWARANAGAR,
BENGALURU-560 079.
6. M. THYAGARAJ
S/O. LATE D. M. MUNIRAJAPPA,
44
AGED ABOUT 68 YEARS,
CHIEF ACCOUNTANT (RTD.),
OFFICE OF CHIEF ENGINEER,
BBMP WEST ZONE, BENGALURU,
R/AT NO. 62, 2ND MAIN ROAD,
BINNY LAYOUT, 3RD STAGE,
ATTIGUPPE,
VIJAYANAGARA 2ND STAGE,
BENGALURU-560 040.
7. M. BASAVARAJU
S/O. MUNISWAMY,
AGED ABOUT 48 YEARS,
A E /T A BBMP WEST ZONE,
BENGALURU,
R/AT NO.247, 3RD MAIN ROAD,
1ST CROSS, BHCS LAYOUT,
CHIKKALLASANDRA, BENGALURU,
NATIVE BEHIND MINI VIDHANA SOUDHA,
ARASIKERE TOWN,
HASSAN DISTRICT-573 103.
... RESPONDENTS
(BY SRI. VIJAYA KUMAR, ADVOCATE FOR R1, R5 TO R7;
SRI. KIRAN S. JAVALI, SENIOR COUNSEL FOR
SRI. CHANDRASHEKARA K., ADVOCATE FOR R2, R3, R4 AND R6)
THIS CRIMINAL REVISION PETITION IS FILED U/S. 397
R/W 401 CR.P.C BY THE ADVOCATE FOR THE PETITIONER
PRAYING THAT THIS HONBLE COURT MAY BE PLEASED TO SET
ASIDE THE ORDER DATED 13.10.2023 PASSED IN
SPL.C.C.NO.135/2020, ON THE FILE OF COURT OF LXXVII ADDL.
CITY CIVIL AND SESSIONS JUDGE AND THE SPECIAL JUDGE
FOR TRYING OFFENCES UNDER THE PREVENTION OF
CORRUPTION ACT, AT BENGALURU CLITY BY ALLOWING THIS
REVISION PETITION.
45
IN CRIMINAL REVISION PETITION NO.534/2024:
BETWEEN:
1. STATE OF KARNATAKA
BY BENGALURU METROPOLITIAN TASK FORCE,
POLICE STATION, C.I.D, BENGALURU
REP. BY STATE PUBLIC PROSECUTOR,
HIGH COURT OF BUILDING,
BENGALURU-560001.
... PETITIONER
(BY SRI. B.A.BELLIAPPA, SPP A/W
SMT. K.P.YASHODHA, HCGP)
AND:
1. H.N. PRABHAKAR
S/O LATE H. NANJEGOWDA,
AGED ABOUT 65 YEARS,
(PRESENTLY RETIRED) ASSISTANT EXECUTIVE,
ENGINEER, GANDHINAGAR SUB-DIVISION,
GANDHINAGAR DIVISION, BBMP, BENGALURU
R/AT NO.1282, 1ST CROSS,
BEML MAIN ROAD,
NEW THIPPASANDRA,
BENGALURU-560075.
2. M. PRABHU
S/O LATE B. MUNISWAMY,
AGED ABOUT 57 YEARS,
ASST. ENGINEER,
GANDHINAGAR SUB-DIVISION,
GANDHINAGAR, BBMP, BENGALURU
R/AT NO. 13, 9TH CROSS,
SWIMMING POOL LAYOUT,
MALLESHWARAM,
BENGALURU-03
NATIVE: SANTHE GATE EXTENSION,
KOLAR TOWN, KOLAR-563101.
46
3. N. SAMPATH KUMAR
S/O NARAYANASHETTY,
AGED ABOUT 49 YEARS,
CONTRACTOR,
R/AT NO.129, 5TH CROSS,
PUSHPAVATHI NAGARA,
KAMAKSHIPALYA,
BENGALURU-560079.
4. M. BASAVARAJU
S/O MUNISWAMY,
AGED ABOUT 50 YEARS,
AE/TA BBMP WEST ZONE,
BENGALURU
R/AT NO.247, 3RD MAIN ROAD,
1ST CROSS, BHCS LAYOUT,
CHIKKALLASANDRA, BENGALURU
NATIVE BEHIND MINI VIDHANA SOUDHA,
ARASIKERE NAGARA,
HASSAN DISTRICT-573103.
... RESPONDENTS
(BY SMT.ANITHA N., ADVOCATE FOR R2;
SRI. KIRAN S. JAVALI, SENIOR COUNSEL FOR
SRI. CHANDRASHEKARA K., ADVOCATE FOR R3;
SRI. VIJAYAKUMAR V.B., ADVOCATE FOR R1 AND R4)
THIS CRIMINAL REVISION PETITION IS FILED U/S.397
R/W 401 OF CR.P.C PRAYING TO SET ASIDE THE ORDER DATED
20.09.2023 PASSED IN SPL.C.C.NO.418/2018 ON THE FILE OF
THE COURT OF LXXVII ADDITIONAL CITY CIVIL AND SESSIONS
JUDGE AND THE SPECIAL JUDGE FOR TRYING OFFENCE UNDER
THE PREVENTION OF CORRUPTION ACT AT BENGLAURU CITY BY
ALLOWING THIS REVISION PETITION.
IN CRIMINAL REVISION PETITION NO.537/2024:
BETWEEN:
1. STATE OF KARNATAKA
BY BENGALURU METROPOLITAN TASK FORCE
47
POLICE STATION, C.I.D. BENGALURU,
REP. BY STATE PUBLIC PROSECUTOR,
HIGH COURT BUILDING,
BENGALURU-560 001.
... PETITIONER
(BY SRI. B.A.BELLIAPPA, SPP A/W
SMT. K.P.YASHODHA, HCGP)
AND:
1 . G.R. KUMAR
S/O. G. H. RAMEGOWDA,
AGED ABOUT 54 YEARS,
ASST. EXECUTIVE ENGINEER,
WARD NO. 1,
MALLESHWARAM DIVISION,
WEST ZONE BENGALURU,
R/AT NO. 7, 4TH CROSS,
BRUNDAVANA NAGARA,
MATHIKERE, BENGALURU-560 086.
2 . R. CHANDRU
S/O. LATE RAMAPPA,
AGED MAJOR,
1ST GRADE CONTRACTOR,
OFFICE ADDRESS NO.204,
AHUJA CHAMBERS,
NO.1, 2ND FLOOR,
KUMARAKRUPA ROAD,
BENGALURU-560 001.
3 . M. BASAVARAJU
S/O. MUNISWAMY,
AGED ABOUT 50 YEARS,
A E / T A BBMP WEST ZONE,
BENGALURU,
R/AT NO. 247, 3RD MAIN ROAD,
1ST CROSS, BHCS LAYOUT,
CHIKKALLASANDRA, BENGALURU,
48
NATIVE: BEHIND MINI,
VIDHANA SOUDHA,
ARASIKERE NAGARA,
HASSAN DISTRICT-573 103.
... RESPONDENTS
(BY SRI. KIRAN S. JAVALI, SENIOR COUNSEL FOR
SRI. CHANDRASHEKARA K., ADVOCATE FOR R1 AND R2;
SRI. VIJAYAKUMAR V.B., ADVOCATE FOR R3)
THIS CRIMINAL REVISION PETITION IS FILED U/S 397
R/W 401 OF CR.PC PRAYING TO SET ASIDE THE ORDER DATED
13.10.2023 PASSED IN SPL.C.C.NO.138/2020 ON THE FILE OF
COURT OF LXXVII ADDL. CITY CIVIL AND SESSIONS JUDGE AND
THE SPL. JUDGE FOR TRYING OFFENCES UNDER THE P.C. ACT
AT BENGALURU CITY BY ALLOWING THIS RP.
IN CRIMINAL REVISION PETITION NO.538/2024:
BETWEEN:
1. STATE OF KARNATAKA
BY C.I.D. POLICE,
BENGALURU METROPOLITAN TASK FORCE,
REP. BY STATE PUBLIC PROSECUTOR,
HIGH COURT BUILDING,
BENGALURU-560 001.
... PETITIONER
(BY SRI. B.A.BELLIAPPA, SPP A/W
SMT. K.P.YASHODHA, HCGP)
AND:
1. B.G. PRAKASH KUMAR
S/O. LATE B. R. GOPAL GOWDA,
AGED ABOUT 67 YEARS,
EXECUTIVE ENGINEER (RETIRED),
MALLESWARAM DIVISION,
WEST ZONE, BENGALURU.
R/AT NO. 139, 10TH MAIN ROAD,
49
B.C.C. LAYOUT, VIJAYANAGAR,
BENGALURU-560 040.
2. T.N. BETTASWAMAIAH
S/O. LATE MASTAIAH,
AGED ABOUT 71 YEARS,
ASSISTANT EXECUTIVE ENGINEER (RTD),
YESHWANTHPURA SUB-DIVISION,
MALLESHWARAM DIVISION,
WEST ZONE, BENGALURU,
R/AT NO.154, 4TH CROSS,
SAI ENCLAVE, 8TH STAGE,
J. P. NAGARA, BENGALURU-560 076.
3. N.S. REVANNA
S/O. SIDDAPPA,
AGED ABOUT 57 YEARS,
ASST. ENGINEER,
BBMP CENTRAL OFFICE,
BENGALURU,
R/AT NO.566, 4TH CROSS,
MAHALAKSHMIPURAM,
BENGALURU-560 086.
4. B. BASAVARAJ
S/O. BALASHETTY,
AGED ABOUT 38 YEARS,
CONTRACTOR,
R/AT NO.U/101, 3RD MAIN ROAD,
6TH CROSS, SWATHANTRANAGARA,
SRIRAMAPURA, BENGALURU-570008.
5. B.T. RAMESH
S/O. LATE B.H.THAMMAIAH,
AGED ABOUT 69 YEARS,
RETIRED CHIEF ENGINEER,
OFFICE OF THE BBMP, BENGALURU,
PREVIOUSLY CHIEF ENGINEER,
WEST ZONE BBMP OFFICE,
BENGALURU.
50
R/AT NO.702, 9TH MAIN ROAD,
3RD BLOCK, 3RD STAGE,
BASAVESHWARANAGAR,
BENGALURU-560 079.
6. M. THYAGARAJ
S/O. LATE D.M. MUNIRAJAPPA,
AGED ABOUT 68 YEARS,
CHIEF ACCOUNTANT (RTD.),
OFFICE OF CHIEF ENGINEER,
BBMP WEST ZONE, BENGALURU,
R/AT NO.62, 2ND MAIN ROAD,
BINNY LAYOUT, 3RD STAGE,
ATTIGUPPE, VIJAYANAGARA 2ND STAGE,
BENGALURU-560 040.
7. M. BASAVARAJU
S/O. MUNISWAMY,
AGED ABOUT 48 YEARS,
A E /T A BBMP WEST ZONE,
BENGALURU,
R/AT NO. 247, 3RD MAIN ROAD,
1ST CROSS, BHCS LAYOUT,
CHIKKALLASANDRA, BENGALURU,
NATIVE BEHIND MINI VIDHANA SOUDHA,
ARASIKERE TOWN,
HASSAN DISTRICT-573 103.
... RESPONDENTS
(BY SRI. VIJAYA KUMAR, ADVOCATE FOR R1, R5 TO R7;
SRI. KIRAN S. JAVALI, SENIOR COUNSEL FOR
SRI. CHANDRASHEKARA K, ADVOCATE FOR R2, R3, R4 AND R6)
THIS CRIMINAL REVISION PETITION IS FILED U/S 397
R/W 401 OF CR.PC PRAYING TO SET ASIDE THE ORDER DATED
23.08.2023 PASSED IN SPL.C.C.NO.34/2020 ON THE FILE OF
COURT OF LXXVII ADDL.CITY CIVIL AND SESSIONS JUDGE AND
THE SPL.JUDGE FOR TRYING OFFENCES UNDER THE P.C. ACT AT
BENGALURU CITY BY ALLOWING THIS RP.
51
IN CRIMINAL REVISION PETITION NO.542/2024:
BETWEEN:
1. STATE OF KARNATAKA
BY BENGALURU METROPOLITAN TASK FORCE,
POLICE STATION, C.I.D BENGALURU.
REP. BY STATE PUBLIC PROSECUTOR,
HIGH COURT BUILDING,
BENGALURU-560001.
... PETITIONER
(BY SRI. B.A.BELLIAPPA, SPP A/W
SMT. K.P.YASHODHA, HCGP)
AND:
1. H.N PRABHAKAR
S/O LATE H NANJEGOWDA,
AGED ABOUT 66 YEARS,
ASSISTANT EXECUTIVE ENGINEER,
GANDHINAGAR SUB DIVISION,
GANGHINAGAR DIVISION, BBMP
BENGALURU-560009
R/AT NO.1282, 1ST CROSS,
BEML MAIN ROAD,
NEW THIPPASANDRA
BENGALURU-560075.
2. M. PRABHU
S/O LATE B. MUNISWAMY,
AGED ABOUT 56 YEARS,
ASSISTANT ENGINEER,
GANDHINAGAR SUB-DIVISION,
BBMP,BENGALURU,
R/AT NO.13, 9TH CROSS,
SWIMMING POOL LAYOUT,
MALLESHWARAM,
BEGALURU-560003
52
PERMANENT ADDRESS:
SANTHE GATE EXTENSION,
KOLAR TOWN-563101.
3. B.N. VISHWANATH
S/O LATE B S NAGARAJ,
AGED ABOUT 48 YEARS,
CONTRACTOR,
R/AT NO.J.123, 3RD CROSS,
PIPE LINE ROAD,
D.T. ROAD, SHESHADRIPURAM
BENGALURU-560020.
4. B.T. RAMESH
S/O LATE B H THAMMAIHA,
AGED ABOUT 70 YEARS,
RETIRED CHIEF ENGINEER,
OFFICE OT THE BBMP BENGALURU
PREVIOUSLY CHIEF ENGINEER,
WEST ZONE, BBMP OFFICE,
BENGALURU
R/AT NO. 702, 9TH MAIN ROAD,
3RD BLOCK, 3RD STAGE
BASAVESHWARANAGAR,
BENGALURU-79.
5. M. THYAGARAJ
S/O LATE D M MUNIRAJAPPA,
AGED ABOUT 70 YEARS,
CHIEF ACCOUNTANT (RTD.,)
OFFICE OF THE CHIEF ENGINEER,
BBMP WEST ZONE,
BENGALURU
R/AT NO.62, 2ND MAIN ROAD,
BINNY LAYOUT, 3RD STAGE, ATTIGUPPE,
VIJAYANAGARA 2ND STAGE,
BENGALURU-40.
53
6. M. BASAVARAJU
S/O MUNISWAMY,
AGED ABOUT 50 YEARS,
AE/TA BBMP WEST ZONE,
BENGALURU
R/AT NO. 247, 3RD MAIN ROAD,
1ST CROSS, BHCS LAYOUT,
CHIKKALLASANDRA, BENGALURU
NATIVE BEHIND MINI VIDHANA SOUDHA,
ARASIKERE NAGARA,
HASSAN DISTRICT-573103.
... RESPONDENTS
(BY SRI. P.M.GOPI, ADVOCATE FOR R1;
SRI. VIJAYA KUMAR, ADVOCATE FOR R4 AND R6;
SRI. KIRAN S. JAVALI, SENIOR COUNSEL FOR
SRI. CHANDRASHEKARA K., ADVOCATE FOR R3 AND R5;
R2 - SERVED)
THIS CRIMINAL REVISION PETITION IS FILED U/S 397
R/W 401 OF CR.PC PRAYING TO SET ASIDE THE ORDER DATED
20.09.2023 PASSED IN SPL.C.C.NO.618/2018 ON THE FILE OF
COURT OF LXXVII ADDL. CITY CIVIL AND SESSIONS JUDGE AND
THE SPL. JUDGE FOR TRYING OFFENCES UNDER THE P.C. ACT
AT BENGALURU CITY BY ALLOWING THIS RP.
IN CRIMINAL REVISION PETITION NO.543/2024:
BETWEEN:
1. STATE OF KARNATAKA
BY BENGALURU METROPOLITAN TASK FORCE,
POLICE STATION, C.I.D BENGALURU,
REP. BY STATE PUBLIC PROSECUTOR,
HIGH COURT BUILDING,
BENGALURU-560001.
... PETITIONER
(BY SRI. B.A.BELLIAPPA, SPP A/W
SMT. K.P.YASHODHA, HCGP)
54
AND:
1 . B.G. PRAKASH KUMAR
S/O LATE B R GOPAL GOWDA,
AGED ABOUT 67 YEARS,
EXECUTIVE ENGINEER(RETIRED)
MALLESHWARAM DIVISION,
WEST ZONE BENGALURU
R/AT NO.139, 10TH MAIN ROAD,
BCC LAYOUT, VIJAYANAGAR
BENGALURU-560040.
2 . H.P. RAMESH
S/O LATE PUTTATHIMME GOWDA,
AGED ABOUT 64 YEARS,
EXECUTIVE ENGINEER,
WARD NO.100, SANJAYNAGAR,
MATHIKERE SUB DIVISION,
MALLEHSWARAM DIVISION,
WEST ZONE, BENGALURU
PRESENTLY CHIEF ENGINEER OFFICE,
K.R CIRCLE, BENGALURU
R/AT NO.L-204, POORVANKAR,
HEBBAL, KEMPAPURA,
BENGLAURU-560024.
3 . M.S. VENKATESH
S/O MARAPPA NAIDU,
AGED ABOUT 59 YEARS,
CIVIL CONTRACTOR,
R/AT NO.163, 5TH CROSS,
2ND MAIN PRAKASH NAGAR,
BENGALURU-21.
... RESPONDENTS
(BY SRI. VIJAYA KUMAR, ADVOCATE FOR R1;
SRI. HANUMANTHARAYA, ADVOCATE FOR R2;
R3 - SERVED)
55
THIS CRIMINAL REVISION PETITION IS FILED U/S 397
R/W 401 OF CR.PC PRAYING TO SET ASIDE THE ORDER DATED
20.09.2023 PASSED IN SPL.C.C.NO.338/2018 ON THE FILE OF
COURT OF LXXVII ADDL.CITY CIVIL AND SESSIONS JUDGE AND
THE SPL.JUDGE FOR TRYING OFFENCES UNDER THE P.C. ACT AT
BENGALURU CITY BY ALLOWING THIS RP.
IN CRIMINAL REVISION PETITION NO.544/2024:
BETWEEN:
1. STATE OF KARNATAKA
BY BENGALURU METROPOLITAN TASK FORCE,
POLICE STATION, C.I.D BENGALURU,
REP. BY STATE PUBLIC PROSECUTOR,
HIGH COURT BUILDING,
BENGALURU-560001.
... PETITIONER
(BY SRI. B.A.BELLIAPPA, SPP A/W
SMT. K.P.YASHODHA, HCGP)
AND:
1. N.S. REVANNA
S/O SIDDAPPA,
AGED ABOUT 57 YEARS,
ASSISTANT ENGINEER,
BBMP HEAD OFFICE,
BENGALURU
R/AT NO.566, 4TH CROSS,
MAHALAKSHMIPURAM,
BENGALURU-560086.
2. R. CHANDRU
S/O LATE RAMAPPA,
AGED MAJOR,
1ST GRADE CONTRACTOR,
OFFICE ADDRESS NO.204
AHUJA CHAMBER, 2ND FLOOR, NO.1
56
KUMARA KRUPA ROAD,
BENGALURU-560001.
R/AT NO.126, 6TH MAIN ROAD,
IN BETWEEN 12 AND 13TH CROSS,
MALLESHWARAM, BENGALURU-03.
3. K. MURULASIDDAPPA
S/O KARINAYAK,
AGED ABOUT 51 YEARS,
JUNIOR ENGINEER,
TECHNICAL ASSISTANT,
CHIEF ENGINEER,
BBMP WEST ZONE,
BENGALURU
PRESENTLY PLANNING DIVISION,
DAASRAHALLI, BENGALURU-560057.
R/AT NO.8, 2ND CROSS,KUVEMPUNAGARA,
T DASARAHALLI, BENGALURU-03.
... RESPONDENTS
(BY SRI. KIRAN S. JAVALI, SENIOR COUNSEL FOR
SRI. CHANDRASHEKARA K., ADVOCATE FOR R1 AND R2;
SRI. VIJAYAKUMAR V.B., ADVOCATE FOR R3)
THIS CRIMINAL REVISION PETITION IS FILED U/S 397
R/W 401 OF CR.PC PRAYING TO SET ASIDE THE ORDER DATED
13.10.2023 PASSED IN SPL.C.C.NO.136/2020 ON THE FILE OF
COURT OF LXXVII ADDL.CITY CIVIL AND SESSIONS JUDGE AND
THE SPL.JUDGE FOR TRYING OFFENCES UNDER THE P.C. ACT AT
BENGALURU CITY BY ALLOWING THIS RP.
IN CRIMINAL REVISION PETITION NO.547/2024:
BETWEEN:
1. STATE OF KARNATAKA
BY C.I.D. POLICE, BENGALURU,
METROPOLITAN TASK FORCE, BENGALURU,
57
REP. BY STATE PUBLIC PROSECUTOR,
HIGH COURT BUILDING,
BENGALURU.
... PETITIONER
(BY SRI. B.A.BELLIAPPA, SPP A/W
SMT. K.P.YASHODHA, HCGP)
AND:
1. N.S. REVANNA
S/O. SIDDAPPA,
AGED ABOUT 56 YEARS,
ASST. ENGINEER,
BBMP CENTRL OFFICE,
BENGALURU,
R/AT NO.566, 4TH CROSS,
MAHALAKSHMIPURAM,
BENGALURU-560 086.
2. D. NAGARAJ
S/O. LATE DODDAIAH,
AGED ABOUT 44 YEARS,
CONTRACTOR,
R/AT NO.39, KIADB, INDUSTRIAL AREA,
HEREHALLI POST, HEREHALLI,
TUMKUR-570001.
3. K. MARALUSIDDAPPA
S/O. KARINAIKA,
AGED ABOUT 50 YEARS,
JUNIOR ENGINEER,
TECHNICAL ASSISTANT,
OFFICE OF THE CHIEF ENGINEER,
BBMP WEST ZONE, BENGALURU,
PROJECT DIVISION,
DASARAHALLI, BENGALURU
R/AT NO.8, 2ND CROSS,
KUVEMPUNAGARA, T. DASARAHALLI,
BENGALURU-560 003.
... RESPONDENTS
58
(BY SRI. KIRAN S. JAVALI, SENIOR COUNSEL FOR
SRI. CHANDRASHEKARA K., ADVOCATE FOR R1 AND R2;
SRI. VIJAYAKUMAR, ADVOCATE FOR R3)
THIS CRIMINAL REVISION PETITION IS FILED U/S.397
R/W 401 OF CR.P.C PRAYING TO SET ASIDE THE ORDER DATED
14.09.2023 PASSED IN SPL.C.C.NO.122/2021 ON THE FILE OF
THE COURT OF LXXVII ADDITIONAL CITY CIVIL AND SESSIONS
JUDGE AND THE SPECIAL JUDGE FOR TRYING OFFENCE UNDER
THE PREVENTION OF CORRUPTION ACT AT BENGALURU CITY BY
ALLOWING THIS REVISION PETITION.
IN CRIMINAL REVISION PETITION NO.623/2024:
BETWEEN:
1. STATE OF KARNATAKA
BY BENGALURU METROPOLITAN TASK FORCE P
OLICE STATION, C.I.D, BENGALURU,
REP. BY STATE PUBLIC PROSECUTOR,
HIGH COURT BUILDING,
BENGALURU-560001
... PETITIONER
(BY SRI. B.A.BELLIAPPA, SPP A/W
SMT. K.P.YASHODHA, HCGP)
AND:
1. H.N. PRABHAKAR
S/O LATE H NANJEGOWDA
AGED ABOUT 66 YEARS,
ASSISTANT EXECUTIVE ENGINEER,
GANDHINAGAR SUB-DIVISION,
GANDHINAGAR DIVISION
BBMP, BENGALURU
R/AT NO.1282 ,
1ST CROSS, BEML ROAD,
NEW THIPPASANDRA
BENGALURU -560075
59
2. S. SHIVAMALLU
S/O SIDDEGOWDA
AGED ABOUT 61 YEARS
ASST ENGINEER GANDHI
NAGAR SUB-DIVISION
GANDHI NAGAR DIVISION
BBMP, BENGALURU
R/AT NO.1238, 11TH CROSS,
MAHALAKSHMIPURAM BENGALURU
NATIVE: JADAGANAPURA
MALAVLALI TALUK
MANDYA DISTRICT - 571430
3. CHANDRU @ R. CHANDRAPPA
S/O LATE RAMAPPA
AGED ABOUT 63 YEARS
CONTRACTOR
R/AT FLAT NO.204,
2ND FLOOR,
AHUJA CHAMBERS NO.01,
KUMARAKRUPA ROAD,
BENGALURU - 51.
4. B.T. RAMESH
S/O LATE B.H. THAMMAIAH
AGED ABOUT 70 YEARS
RETIRED CHIEF ENGINEER
OFFICE OF THE BBMP, BENGALURU
PREVIOUSLY CHIEF ENGINEER
WEST ZONE BBMP OFFICE, BENGALURU
R/AT NO.702, 9TH MAIN ROAD,
3RD BLOCK, 3RD STAGE
BASAVESHWARA NAGAR
BENGALURU - 79.
5. M. THYAGARAJ
S/O LATE D.M.MUNIRAJAPPA
AGED ABOUT 70 YEARS
CHIEF ACCOUNTANT (RETD)
OFFICE OF THE CHIEF ENGINEER
BBMP WEST ZONE, BENGALURU
60
R/AT NO.62, 2ND MAIN ROAD,
BINNY LAYOUT, 3RD STAGE,
CHIKKALASANDRA, BENGALURU
ATTIGUPPE, VIJAYANAGAR 2ND STAGE,
BENGALURU - 40.
6. M. BASAVARAJU
S/O MUNISWAMY
AGED ABOUT 50 YEARS
A E /TA BBMP WEST ZONE,
BENGALURU
R/AT NO.247, 3RD MAIN ROAD,
1ST CROSS, BHCS LAYOUT
3 CHIKKALASANDRA, BENGALURU
NATIVE BEHIND MINI VIDHANA SOUDHA
ARASIKERE TOWN
HASSAN DISTRICT - 573103
7. B.G. PRAKASH KUMAR
S/O LATE B R GOPAL
AGED ABOUT 69 YEARS
EXECUTIVE ENGINEER (RETD)
MALLESHWARAM DIVISION
WEST ZONE, BENGALURU
R/AT NO.139, 10TH MAIN ROAD,
BCC LAYOUT VIJAYANAGARA
BENGALURU - 40
8. T.N. BETTASWAMAIAH
S/ O LATE MASTAIAH
AGED ABOUT 70 YEARS
ASST EXECUTIVE ENGINEER (RETD)
YESHWANTHPURA SUB-DIVISION
WEST ZONE BENGALURU
R/AT NO,154, 4TH CROSS,
SAI ENCLAVE, 8TH STAGE
J.P.NAGARA, BENGALURU - 76
... RESPONDENTS
61
(BY SRI. KIRAN S. JAVALI, SENIOR COUNSEL FOR
SRI. CHANDRASHEKARA K., ADVOCATE FOR R3 AND R8;
SRI. VIJAYAKUMAR, ADVOCATE FOR R4 TO R7;
R1 AND R2 - SERVED)
THIS CRIMINAL REVISION PETITION IS FILED U/S. 397
R/W 401 OF CR.P.C PRAYING TO SET ASIDE THE ORDER DATED
20.09.2023 PASSED IN SPL.C.C.NO.730/2018, ON THE FILE OF
COURT OF LXXVII ADDL. CITY CIVIL AND SESSIONS JUDGE AND
THE SPECIAL JUDGE FOR TRYING OFFENCES UNDER THE
PREVENTION OF CORRUPTION ACT, AT BENGALURU CITY BY
ALLOWING THIS REVISION PETITION.
IN CRIMINAL REVISION PETITION NO.642/2024:
BETWEEN:
1. STATE OF KARNATAKA
BY BENGALURU METROPOLITAN TASK FORCE,
POLICE STATION, C.I.D. BENGALURU
REP. BY STATE PUBLIC PROSECUTOR,
HIGH COURT BUILDING, BENGALURU.
... PETITIONER
(BY SRI. B.A.BELLIAPPA, SPP A/W
SMT. K.P.YASHODHA, HCGP)
AND:
1 . C. NARAYANA
S/O CHANNAPPA
AGED ABOUT 70 YEARS,
RETIRED EXECUTIVE ENGINEER,
RAJARAJESHWARINAGAR DIVISION,
BENGALURU
R/AT NO.5/15, II MAIN ROAD,
BYATARAYANAPURA
BENGALURU-560026.
2 . MADHUKAR
S/O SHIVARAMEGOWDA
62
AGED ABOUT 49 YEARS
CLASS-I CONTRACTOR
R/AT NO.23, 2ND MAIN ROAD,
2ND STAGE WEST OF CHORD ROAD
RAJAJIANGAR, BENGALURU-86
... RESPONDENTS
(BY SRI. PARAMESHWAR N. HEGDE, ADVOCATE FOR R1;
SRI. LOKESHA M.Y., ADVOCATE FOR R2)
THIS CRIMINAL REVISION PETITION IS FILED U/S.397
R/W 401 OF CR.P.C PRAYING TO SET ASIDE THE ORDER DATED
13.10.2023 PASSED IN SPL.C.C.NO.665/2017 ON THE FILE OF
COURT OF LXXVII ADLD. CITY CIVIL AND SESSIONS JUDGE AND
THE SPECIAL JUDGE FOR TRYING OFFENCES UNDER THE
PREVENTION OF CORRUPTION ACT, AT BENGALURU CITY BY
ALLOWING THIS RP.
IN CRIMINAL REVISION PETITION NO.650/2024:
BETWEEN:
1. STATE OF KARNATAKA
BY BENGALURU METROPOLITAN TASK FORCE
POLICE STATION, C.I.D., BENGALURU
REP. BY STATE PUBIC PROSECUTOR
HIGH COURT BUILDING
BENGALURU-560 001
... PETITIONER
(BY SRI. B.A.BELLIAPPA, SPP A/W
SMT. K.P.YASHODHA, HCGP)
AND:
1. H.N. PRABHAKAR
S/O LATE H. NANJEGOWDA
AGED ABOUT 65 YEARS
(PRESENTLY RETIRED)
ASSISTANT EXECUTIVE ENGINEER
GANDHINAGAR SUB-DIVISION
63
GANDHINAGAR DIVISION, BBMP,
BENGALURU-560 009
R/AT NO.1282, 1ST CROSS
BEML MAIN ROAD,
NEW THIPPASANDRA
BENGALURU-560 075.
2. M. PRABHU
S/O LATE B. MUNISWAMY
AGED ABOUT 55 YEARS
ASSISTANT ENGINEER
GANDHINAGAR SUB-DIVISION
BBMP, BENGALURU
R/AT NO.13, 9TH CROSS
SWIMMING POOL LAYOUT
MALLESHWARAM
BENGALURU-560 003
PERMANENT ADDRESS:
SANTHE GATEEXTENSION
KOLAR TOWN.
3. B. BASAVARAJ
S/O BALASHETTY
AGED ABOUT 38 YEARS
CONTRACTOR
R/AT NO.U/101
3RD MAIN ROAD, 6TH CROSS
SWARATHANTRA NAGARA
SRIRAMPURA, BENGALURU-560 021.
4. B.T. RAMESH
S/O LATE B.H. THAMMAIAH
AGED ABOUT 69 YEARS
RETIRED CHIEF ENGINEER
OFFICE OF THE BBMP, BENGALURU
PREVIOUSLY CHIEF ENGINEER
WEST ZONE BBMP OFFICE, BENGALURU
R/AT NO.702, 9TH MAIN ROAD,
3RD BLOCK, 3RD STAGE
64
BASAVESHWARANAGAR
BENGALURU-79.
5. M. THYAGARAJ
S/O LATE D.M. MUNIRAJAPPA
AGED ABOUT 68 YEARS
CHIEF ACCOUNTANT (RTD.,)
OFFICE OF THE CHIEF ENGINEER
BENGALURU
R/AT NO.62, 2ND MAIN ROAD,
BINNY LAYOUT 3RD STAGE, ATTIGUPPE,
VIJAYANAGARA 2ND STAGE
BENGALURU-40.
6. M. BASAVARAJU
S/O MUNISWAMY
AGED ABOUT 48 YEARS
AE/TA BBMP WEST ZONE
BENGALURU
R/AT NO.247, 3RD MAIN ROAD,
1ST CROSS BHCS LAYOUT
CHIKKALLASANDRA, BENGALURU
NATIE BEHIND MINI VIDHANA SOUDHA
ARASIKERE NAGARA
HASSAN DISTRICT-573103.
7. D.A ANWAR PASHA
S/O LATE H R AMEER JAN
AGED ABOUT 65 YEARS
ASSISTANT EXECUTIVE ENGINEER
TVCC, BBMP, BENGALURU
R/AT BI,27, 1ST B MAIN ROAD,
(PIPE LINE ROAD) R.P.C LAYOUT
2ND STAGE, VIJAYANAGARA
BENGALURU-40.
... RESPONDENTS
(BY SRI. KIRAN S. JAVALI, SENIOR COUNSEL FOR
SRI. CHANDRASHEKARA K., ADVOCATE FOR R3 AND R7;
SRI. VIJAYAKUMAR V.B., ADVOCATE FOR R4 TO R6;
R1 AND R2 - SERVED)
65
THIS CRIMINAL REVISION PETITION IS FILED U/S. 397
R/W 401 OF CR.P.C PRAYING TO SET ASIDE THE ORDER DATED
23.08.2023 PASSED IN SPL.C.C.NO.29/2020 ON THE FILE OF
COURT OF LXXVII ADDL. CITY CIVIL AND SESSIONS JUDGE AND
THE SPECIAL JUDGE FOR TRYING OFFENCES UNDER THE
PREVENTION OF CORRUPTION ACT, AT BENGALURU CITY BY
ALLOWING THIS RP.
IN CRIMINAL REVISION PETITION NO.651/2024:
BETWEEN:
1. STATE OF KARNATAKA
BY C.I.D POLICE,
BENGALURU METROPOLITAN TASK FORCE,
BENGALURU
REP. BY STATE PUBLIC PROSECUTOR,
HIGH COURT BUILDING,
BENGALURU-560001.
... PETITIONER
(BY SRI. B.A.BELLIAPPA, SPP A/W
SMT. K.P.YASHODHA, HCGP)
AND:
1. N.S. REVANNA
S/O SIDDAPPA
AGED ABOUT 52 YEARS,
ASST. ENGINEER,
BBMP CENTRAL OFFICE,
BENGALURU
R/AT NO.566, 4TH CROSS,
MAHALAKSHMIPURAM,
BENGALURU-560086.
2. R. CHANDRAPPA @ CHANDRU
S/O LATE RAMAPPA,
1ST GRADE CONTRACTOR,
OFFICE SITUATED AT FLAT NO.204
AHUJA CHAMBERS, NO.1,
66
2ND FLOOR, KUMARAKRUPA ROAD,
BENGALURU-01
R/AT NO.126, 6TH MAIN ROAD,
IN BETWEEN 12TH AND 13TH CROSS,
MALLESHWARM, BENGALURU-03.
3. M. BASAVARAJU
S/O MUNISWAMY,
AGED ABOUT 49 YEARS,
AE/TA, BBMP WEST ZONE,
BENGALURU-01
R/AT NO.247, 3RD MAIN ROAD,
1ST CROSS, B.H.C.S LAYOUT,
CHIKKALLASANDRA, BENGALURU-61
ALSO AT BEHIND MINI VIDHANA SOUDHA,
ARASIKERE CITY
HASSAN DISTRICT-573103.
... RESPONDENTS
(BY SRI. KIRAN S. JAVALI, SENIOR COUNSEL FOR
SRI. CHANDRASHEKARA K., ADVOCATE FOR R1 AND R2;
SRI. VIJAYAKUMAR V.B., ADVOCATE FOR R3)
THIS CRIMINAL REVISION PETITION IS FILED U/S. 397
R/W 401 OF CR.P.C PRAYING TO SET ASIDE THE ORDER DATED
14.07.2023 PASSED IN SPL.C.C.NO.855/2019 ON THE FILE OF
COURT OF LXXVII ADDL. CITY CIVIL AND SESSIONS JUDGE AND
THE SPECIAL JUDGE FOR TRYING OFFENCES UNDER THE
PREVENTION OF CORRUPTION ACT, AT BENGALURU CITY BY
ALLOWING THIS RP.
IN CRIMINAL REVISION PETITION NO.652/2024:
BETWEEN:
1. STATE OF KARNATAKA
BY BENGALURU METROPOLITAN TASK FORCE
POLICE STATIN, C.I.D., BENGALURU
REP. BY STATE PUBLIC PROSECUTOR
67
HIGH COURT BUILDING
BENGALURU-560 001
... PETITIONER
(BY SRI. B.A.BELLIAPPA, SPP A/W
SMT. K.P.YASHODHA, HCGP)
AND:
1. R. CHANDRAPPA
S/O LATE RAMAPPA
AGED MAJOR
1ST GRADE CONTRACTOR
OFFICE SITUATED AT FLAT NO.24,
AHUJA CHAMBERS, NO.1,
2ND FLOOR, KUMARAKRUPA ROAD,
BENGALURU 01.
2. M. BAAVARAJU S/O MUNISWAMY
AGED ABOUT 49 YEARS
AE/TA BBMP WEST ZONE, BENGLAURU
R/AT NO.247, 3RD MAIN ROAD,
1ST CROSS, BHCS LAYOUT
CHIKKALLASANDRA, BENGALURU
NATIVE BEHIND MINI VIDHANA SOUDHA
ARASIKERE NAGARA
HASSAN DISTRICT-573103
... RESPONDENTS
(BY SRI. KIRAN S. JAVALI, SENIOR COUNSEL FOR
SRI. CHANDRASHEKARA K., ADVOCATE FOR R1;
SRI. VIJAYAKUMAR V.B., ADVOCATE FOR R2)
THIS CRIMINAL REVISION PETITION IS FILED U/S. 397
R/W 401 OF CR.P.C PRAYING TO SET ASIDE THE ORDER DATED
23.08.2023 PASSED IN SPL.C.C.NO.860/2019 ON THE FILE OF
COURT OF LXXVII ADDL. CITY CIVIL AND SESSIONS JUDGE AND
THE SPECIAL JUDGE FOR TRYING OFFENCES UNDER THE
PREVENTION OF CORRUPTION ACT, AT BENGALURU CITY BY
ALLOWING THIS RP.
68
IN CRIMINAL REVISION PETITION NO.653/2024:
BETWEEN:
1. STATE OF KARNATAKA
BY BENGALURU METROPOLITAN TASK FORCE,
POLICE STATION, C.I.D. BENGLAURU
REP. BY STATE PUBLIC PROSECUTOR
HIGH CORT BUILDING
BENGALURU-560001
... PETITIONER
(BY SRI. B.A.BELLIAPPA, SPP A/W
SMT. K.P.YASHODHA, HCGP)
AND:
1. H.N. PRABHAKAR
S/O LATE H NANJEGOWDA
AGED ABOUT 66 YEARS
(PRESENTLY RETIRED)
ASST. EXECUTIVE ENGINEER,
GANDHINAGAR SUB DIVISION
GANDHINAGAR DIVISION, BBMP
BENGALURU.
R/AT NO.1282, 1ST CROSS,
BEML MAIN RAD, NEW THIPPASANDRA
BENGALURU-75.
2. M. PRABHU
S/O LATE B MUNISWAMY
AGED ABOUT 56 YEARS,
ASST. ENGINEER
GANDHINAGAR SUB-DIVISION
BBMP, BENGALURU
R/AT NO.13, 9TH CROSS,
SWIMMING POOL LAYOUT,
MALLESHWARAM
BENGALURU-03
69
PERMANENT ADDRESS:
SANTHE GATE EXTENSION
KOLAR TOWN.
3. N. SAMPATH KUMAR
S/O NARAYANASHETTY
AGED ABOUT 48 YEARS,
CONTRACTOR
R/AT NO.129, 5TH CROSS,
PUSHPAVATHI NAGAR,
KAMAKSHIPALYA
BENGALURU-79.
4. B.T. RAMESH
S/O LATE B H THAMMAIAH
AGED ABOUT 70 YEARS,
RETIRED CHIEF ENGINEER
OFFICE OF THE BBMP BENGALURU
PREVIOUSLY CHIEF ENGINEER
WEST ZONE, BBMP OFFICE, BENGALURU
R/AT NO.702, 9TH MAIN ROAD,
3RD BLOCK, 3RD STAGE
BASAVESHWARANAGAR
BENGALURU-79.
5. M. THYAGARAJ
S/O LATE D.M. MUNIRAJAPPA
AGED ABOUT 69 YEARS,
CHIEF ACCOUNTANT (RTD.)
OFFICE OF THE CHIEF ENGINEER,
BBMP WEST ZONE, BENGALURU
R/AT NO.62, 2ND MAIN ROAD,
BINNY LAYOUT,
3RD STAGE, ATTIGUPPE
VIJAYANAGAR 2ND STAGE,
BENGALURU-40.
6. M. BASAVARAJU
S/O MUNISWAMY
AGED ABOUT 44 YEARS,
70
A E/TA BBMP WEST ZONE
BENGALURU
R/AT NO.247, 3RD MAIN ROAD,
1ST CROSS, BHCS LAYOUT
CHIKKALLASANDRA,
BENGALURU.
NATIVE BEHIND MINI VIDHANA SOUDHA
ARASIKERE NAGARA
HASSAN DISTRICT-573103.
... RESPONDENTS
(BY SRI. GOPI P.M., ADVOCATE FOR R1;
SRI. VIJAY KUMAR V.B., ADVOCATE FOR R4 TO R6
SMT. ANITHA N., ADVOCATE FOR R2;
SRI. KIRAN S. JAVALI, SENIOR COUNSEL FOR
SRI. CHANDRASHEKARA K., ADVOCATE FOR R3)
THIS CRIMINAL REVISION PETITION IS FILED U/S. 397
R/W 401 OF CR.P.C PRAYING TO SET ASIDE THE ORDER DATED
14.07.2023 PASSED IN SPL.C.C.NO.1202/2019, ON THE FILE OF
COURT OF LXXVII ADDL. CITY CIVIL AND SESSIONS JUDGE AND
THE SPECIAL JUDGE AND TRYING OFFENCES UNDER THE
PREVENTION OF CORRUPTION ACT, AT BENGALURU CITY BY
ALLOWING THIS RP.
IN CRIMINAL REVISION PETITION NO.654/2024:
BETWEEN:
1. STATE OF KARNATAKA
BY BENGALURU METROPOLITAN TASK FORCE
POLICE STATION, CID BENGALURU,
REP. BY STATE PUBLIC PROSECUTOR,
HIGH COURT BUILDING,
BENGALURU-560001.
... PETITIONER
(BY SRI. B.A.BELLIAPPA, SPP A/W
SMT. K.P.YASHODHA, HCGP)
71
AND:
1. B.G. PRAKASH KUMAR
S/O LATE B.R. GOPAL GOWDA,
AGED ABOUT 67 YEARS.
EXECUTIVE ENGINEER (RETIRED)
MALLESHWARAM DIVISION,
WEST ZONE, BENGALURU
R/AT NO.39, 10TH MAIN ROAD
BCC LAYOUT, VIJAYANAGAR
BENGALURU - 560040.
2. T.N. BETTASWAMAIAH
S/O LATE MASTAIAH
AGED ABOUT 71 YEARS
EXECUTIVE ENGINEER (RTD.)
EXECUTIVE ENGINEER
YESHWANTHPURA SUB-DIVISION
WEST ZONE, BENGALURU
R/AT NO.154, 4TH CROSS,
SAI ENCLAVE, 8TH STAGE,
J.P.NAGARA, BENGALURU - 76.
3. G.R. KUMAR
S/O G.H. RAMEGOWDA
AGED ABOUT 54 YEARS,
ASST. EXECUTIVE ENGINEER
WARD NO.01, MALLESHWARAM DIVISION
WEST ZONE, BENGALURU.
R/AT NO.7, 4TH CROSS,
BRUNDAVANA NAGARA,
MATHIKERE, BENGALURU - 86.
4. N. SAMPATH KUMAR
S/O LATE NARAYANASHETTY
AGED ABOUT 47 YEARS
CONTRACTOR,
R/AT NO.129, 5TH CROSS,
72
PUSHPAVATHI NAGARA,
KAMASHIPALYA,
BENGALURU - 79.
5. B.T. RAMESH
S/O LATE B.H. THAMMAIAH
AGED ABOUT 69 YEARS
RETIRED CHIEF ENGINEER,
OFFICE OF THE BBMP, BENGALURU
PREVIOUSLY CHIEF ENGINEER
WEST ZONE, BBMP OFFICE,
BENGALURU
R/AT NO.702, 9TH MAIN ROAD
3RD BLOCK, 3RD STAGE,
BASAVESHWARANAGARA
BENGALURU - 79.
6. M. THYAGARAJ
S/O LATE D.M. MUNIRAJAPA
AGED ABOUT 68 YEARS
CHIEF ACCOUNTANT (RETD.)
OFFICE OF THE CHIEF ENGINEER,
BBMP WEST ZONE, BENGALURU
R/AT NO.62, 2ND MAIN ROAD,
BINNY LAYOUT, 3RD STAGE,
ATTIGUPPE,
VIJAYANAGARA 2ND STAGE
BENGALURU - 40.
7. M. BASAVARAJU
S/O MUNISWAMY
AGED ABOUT 48 YEARS
A E / T A BBMP WEST ZONE
BENGALURU.
R/AT NO.247, 3RD MAIN ROAD,
1ST CROSS, BHCS LAYOUT,
CHIKKALLASANDRA, BENGALURU
NATIVE BEHIND MINI VIDHANA SOUDHA
73
ARASIKERE NAGARA
HASSAN DISTRICT-573 103.
... RESPONDENTS
(BY SRI VIJAYAKUMAR V.B, ADVOCATE FOR R1, R5, R6 AND R7;
SRI. KIRAN S. JAVALI, SENIOR COUNSEL FOR
SRI. CHANDRASHEKARA K., ADVOCATE FOR R2 TO R4)
THIS CRIMINAL REVISION PETITION IS FILED U/S. 397
R/W 401 OF CR.P.C PRAYING TO SET ASIDE THE ORDER DATED
23.08.2023 PASSED IN SPL.C.C.NO.32/2020 ON THE FILE OF
COURT OF LXXVII ADDL. CITY CIVIL AND SESSIONS JUDGE AND
THE SPECIAL JUDGE FOR TRYING OFFENCES UNDER THE
PREVENTION OF CORRUPTION ACT, AT BENGALURU CITY BY
ALLOWING THIS RP.
IN CRIMINAL REVISION PETITION NO.655/2024:
BETWEEN:
1. STATE OF KARNATAKA
BY C.I.D POLICE,
BENGALURU METROPOLITAN, TASK FORCE,
BENGALURU
REP. BY STATE PUBLIC PROSECUTOR,
HIGH COURT BUILDING,
BENGALURU-560001.
... PETITIONER
(BY SRI. B.A.BELLIAPPA, SPP A/W
SMT. K.P.YASHODHA, HCGP)
AND:
1. N.S. REVANNA
S/O SIDDAPPA
AGED ABOUT 52 YEARS,
ASST. ENGINEER,
BBMP CENTRAL OFFICE, BENGALURU
R/AT NO.566, 4TH CROSS,
MAHALAKSHMIPURAM,
BENGALURU-560086.
74
2. N. SAMPATH KUMAR
S/O NARAYANASHETTY,
AGED ABOUT 37 YEARS,
CONTRACTOR,
R/AT NO.129, 5TH CROSS,
PUSHPAVATHI NAGAR,
KAMKSHIPALYA, BENGALURU-79.
3. M. BASAVARAJU
S/O MUNISWAMY,
AGED ABOUT 49 YEARS,
AE/TA BBMP WEST ZONE,
BENGALURU-01
R/AT NO.247, 3RD MAIN ROAD,
1ST CROSS, B.H.C.S LAYOUT,
CHIKKALLASANDRA,
BENGALURU-61
ALSO AT BEHIND MINIVIDHANA SOUDHA,
ARASIKERE CITY
HASSAN DISTRICT-573103.
... RESPONDENTS
(BY SRI. KIRAN S. JAVALI, SENIOR COUNSEL FOR
SRI. CHANDRASHEKARA K., ADVOCATE FOR R1 AND R2;
SRI. VIJAY KUMAR V.B., ADVOCATE FOR R3)
THIS CRIMINAL REVISION PETITION IS FILED U/S. 397
R/W 401 OF CR.P.C PRAYING TO SET ASIDE THE ORDER DATED
14.07.2023 PASSED IN SPL.C.C.NO.456/2019 ON THE FILE OF
COURT OF LXXVII ADDL. CITY CIVIL AND SESSIONS JUDGE AND
THE SPECIAL JUDGE FOR TRYING OFFENCES UNDER THE
PREVENTION OF CORRUPTION ACT, AT BENGALURU CITY BY
ALLOWING THIS RP.
IN CRIMINAL REVISION PETITION NO.660/2024:
BETWEEN:
1. STATE OF KARNATAKA
BY BENGALURU METROPOLITAN TASK FORCE
POLICE STATION, CID, BENGALURU,
75
REP. BY STATE PUBLIC PROSECUTOR,
HIGH COURT BUILDING,
BENGALURU-560001.
... PETITIONER
(BY SRI. B.A.BELLIAPPA, SPP A/W
SMT. K.P.YASHODHA, HCGP)
AND:
1. H.N. PRABHAKAR
S/O LATE H. NANJEGOWDA
AGED ABOUT 65 YEARS,
(PRESENTLY RETIRED)
ASSISTANT EXECUTIVE ENGINEER,
GANDHINAGAR SUB-DIVISION,
GANDHINAGAR DIVISION, BBMP
BENGALURU -560009
R/AT NO.1282 , 1ST CROSS,
BEML ROAD, NEW THIPPASANDRA
BENGALURU -560075.
2. M. PRABHU
S/O LATE B. MUNISWAMY
AGED ABOUT 55 YEARS
ASSISTANT ENGINEER
GANDHINAGAR SUB-DIVISION
BBMP, BENGALURU.
R/AT NO.13, 9TH CROSS,
SWIMMING POOL LAYOUT
MALLESHWARAM
BENGALURU - 560003
PERMANENT ADDRESS:
SANTHE GATE EXTENSION
KOLAR TOWN.
3. R. CHANDRAPPA @ CHANDRU
S/O LATE RAMAPPA
AGED MAJOR
1ST GRADE CONTRACTOR
76
R/AT NO.204,
AHUJA CHAMBERS NO.01,
2ND FLOOR, KUMARAKRUPA ROAD,
BENGALURU - 560001
R/AT NO.126, 6TH MAIN ROAD,
IN BETWEEN 12 AND 13TH CROSS,
MALLESHWARAM
BENGALURU - 03
4. M. THYAGARAJ
S/O LATE D M MUNIRAJAPPA
AGED ABOUT 68 YEARS
CHIEF ACCOUNTANT (RETD.)
OFFICE OF THE CHIEF ENGINEER
BBMP WEST ZONE,
BENGALURU.
R/AT NO.62, 2ND MAIN ROAD,
BINNY LAYOUT, 3RD STAGE, ATTIGUPPE,
VIJAYANAGAR 2ND STAGE,
BENGALURU - 40.
5. M. BASAVARAJU
S/O MUNISWAMY
AGED ABOUT 48 YEARS
A E /TA BBMP WEST ZONE
BENGALURU
R/AT NO.247, 3RD MAIN ROAD,
1ST CROSS, BHCS LAYOUT
CHIKKALASANDRA, BENGALURU.
NATIVE BEHIND MINI VIDHANA SOUDHA
ARASIKERE TOWN
HASSAN DISTRICT - 573103.
6. D.A. ANWAR PASHA
S/O LATE H.R. AMEER JAN
AGED ABOUT 65 YEARS
ASSISTANT EXECUTIVE ENGINEER
TVCC, BBMP, BENGALURU
77
R/AT NO.27, 1ST B MAIN ROAD,
PIPE LINE ROAD, R.P.C. LAYOUT
2ND STAGE, VIJAYANAGARA
BENGALURU - 40.
... RESPONDENTS
(BY SRI. VIJAYA KUMAR V.B., ADVOCATE FOR R1, R4 AND R5;
SMT. ANITHA N., ADVOCATE FOR R2;
SRI. KIRAN S. JAVALI, SENIOR COUNSEL FOR
SRI. CHANDRASHEKARA K., ADVOCATE FOR R3 AND R6)
THIS CRIMINAL REVISION PETITION IS FILED U/S. 397
R/W 401 OF CR.P.C PRAYING TO SET ASIDE THE ORDER DATED
23.08.2023 PASSED IN SPL.C.C.NO.28/2020 ON THE FILE OF
COURT OF LXXVII ADDL. CITY CIVIL AND SESSIONS JUDGE AND
THE SPECIAL JUDGE FOR TRYING OFFENCE UNDER THE
PREVENTION OF CORRUPTION ACT, AT BENGALURU CITY B
ALLOWING THIS RP.
IN CRIMINAL REVISION PETITION NO.663/2024:
BETWEEN:
1. STATE OF KARNATAKA
BY BENGALURU METROPOLITAN TASK FORCE,
POLICE STATION, CID, BENGALURU,
REP. BY STATE PUBLIC PROSECUTOR,
HIGH COURT BUILDING,
BENGALURU-560001.
... PETITIONER
(BY SRI. B.A.BELLIAPPA, SPP A/W
SMT. K.P.YASHODHA, HCGP)
AND:
1. M. PRABHU
S/O LATE B. MUNISWAMY
AGED ABOUT 56 YEARS
ASST. ENGINEER
GANDHINAGAR SUB-DIVISION
78
GANDHINAGAR, BBMP,
BENGALURU.
R/AT NO.12, 9TH CROSS
SWIMMING POOL LAYOUT
MALLESHWARAM, BENGALUR-03
NATIVE SANTHE GATE EXTENSION
KOLAR TOWN, KOLAR-563101.
2. N. SAMPATH KUMAR
S/O LATE NARAYANASHETTY
AGED ABOUT 42 YEARS
CONTRACTOR,
R/AT NO.129, 5TH CROSS,
PUSHPAVATHI NAGARA
KAMAKSHIPALYA
BENGALURU-560079.
3. M. BASAVARAJU
S/O MUNISWAMY,
AGED ABOUT 50 YEARS
A E/T A BBMP WEST ZONE,
BENGALURU
R/AT NO.247, 3RD MAIN ROAD,
1ST CROSS, BHCS LAYOUT,
CHIKKALLANSANDRA, BENGALURU
NATIVE BEHIND MINI VIDHANA SOUDHA
ARASIKERE TOWN
HASSAN DISTRICT-572116.
4. HARISH KUMAR D.,
S/O LATE DASAPPA
AGED ABOUT 46 YEARS
JUNIOR ENGINEER
COTTONPET, WARD NO.120,
R/AT NO.09, 2ND CROSS,
RAMAKRISHNA STREET
SHESHADRIPURAM
BENGALURU -572116
79
AND ALSO AT SATHANURU
MANDYA-571401
5. M.K. MANJAIAH
S/O KARIGOWDA
AGED ABOUT 59 YEARS
ASSISTANT EXECUTIVE ENGINEER
MALLESHWARAM SUB-DIVISION
BANGALORE -560003
R/AT NO.58, JNANAJYOTHI NAGAR
BANGALORE-560056.
... RESPONDENTS
(BY SMT. ANITHA N., ADVOCATE FOR R1;
SRI. KIRAN S. JAVALI, SENIOR COUNSEL FOR
SRI. CHANDRASHEKARA K., ADVOCATE FOR R2
SRI. VIJAYA KUMAR V.B., ADVOCATE FOR R3;
SRI. AJAY S., ADVOCATE FOR R4;
SRI. P.M.GOPI, ADVOCATE FOR R5)
THIS CRIMINAL REVISION PETITION IS FILED U/S. 397
R/W 401 OF CR.P.C PRAYING TO SET ASIDE THE ORDER DATED
20.09.2023 PASSED IN SPL.C.C.NO.728/2018 ON THE FILE OF
COURT OF LXXVII ADDL. CITY CIVIL AND SESSIONS JUDGE AND
THE SPECIAL JUDGE FOR TRYING OFFENCES UNDER THE
PREVENTION OF CORRUPTION ACT, AT BENGALURU CITY BY
ALLOWING THIS RP.
IN CRIMINAL REVISION PETITION NO.664/2024:
BETWEEN:
1. STATE OF KARNATAKA
BY BENGALURU METROPOLITAN TASK FORCE
POLICE STATION, CID, BENGALURU,
REP. BY STATE PUBLIC PROSECUTOR,
HIGH COURT BUILDING,
BENGALURU-560001.
... PETITIONER
(BY SRI. B.A.BELLIAPPA, SPP A/W
SMT. K.P.YASHODHA, HCGP)
80
AND:
1. S. SHIVAMALLU
S/O SIDDEGOWDA
AGED ABOUT 58 YEARS
ASST. ENGINEER,
GANDHI NAGAR SUB-DIVISION
GANDHI NAGAR DIVISION, BBMP,
BENGALURU
R/AT NO.1238, 11TH CROSS,
MAHALAKSHMIPURAM,
WEST OF CHORD ROAD
BENGALURU -560086.
2. B. BASAVARAJ
S/O BALASHETTY
AGED ABOUT 38 YEARS,
CONTRACTOR
R/AT NO.U/101,
3RD MAIN ROAD, 6TH CROSS,
SWATHANTRANAGARA,
SRIRAMPURA, BENGALURU - 560021
3. M. BASAVARAJU
S/O MUNISWAMY
AGED ABOUT 48 YEARS
A E /TA BBMP WEST ZONE
BENGALURU
R/AT NO.247, 3RD MAIN ROAD,
1ST CROSS, BHCS LAYOUT
CHIKKALASANDRA, BENGALURU
NATIVE BEHIND MINI VIDHANA SOUDHA
ARASIKERE TOWN
HASSAN DISTRICT - 573103
... RESPONDENTS
(BY SRI. P.M.GOPI, ADVOCATE FOR R1;
SRI. VIJAYA KUMAR V.B., ADVOCATE FOR R3;
SRI. KIRAN S. JAVALI, SENIOR COUNSEL FOR
SRI. CHANDRASHEKARA K., ADVOCATE FOR R2)
81
THIS CRIMINAL REVISION PETITION IS FILED U/S. 397
R/W 401 OF CR.P.C PRAYING TO SET ASIDE THE ORDER DATED
23.08.2023 PASSED IN SPL.C.C.NO.30/2020 ON THE FILE OF
COURT OF LXXVII ADDL. CITY CIVIL AND SESSIONS JUDGE AND
THE SPECIAL JUDGE FOR TRYING OFFENCE UNDER THE
PREVENTION OF CORRUPTION ACT, AT BENGALURU CITY BY
ALLOWING THIS RP.
IN CRIMINAL REVISION PETITION NO.665/2024:
BETWEEN:
1. STATE OF KARNATAKA
BY BENGALURU METROPOLITAN TASK FORCE
POLICE STATION, C.I.D., BENGALURU
REP. BY STATE PUBLIC PROSECUTOR
HIGH COURT BUILDING
BENGALURU-560 001
... PETITIONER
(BY SRI. B.A.BELLIAPPA, SPP A/W
SMT. K.P.YASHODHA, HCGP)
AND:
1. S. SHIVAMALLU
S/O SIDDEGOWDA
AGED ABOUT 57 YEARS
ASST. ENGINEER
GANDHINAGAR SUB-DIVISION
BBMP, BENGALURU.
R/AT NO.1238, 11TH CROSS,
MAHALAKSHMIPURAM, BENGALURU,
ALSO JADAGANAPURA
MALAVALLI TALUK
MANDYA DISTRICT-571430.
2. R. CHANDRAPPA @ R. CHANDRU
S/O RAMAPPA
AGED ABOUT 57 YEARS
82
PROP: M/S. ISHWARYA INFRASTRUCTURES
AND DEVELOPERS
R/AT FLAT NO.204, 2ND FLOOR
AHUJA CHAMBERS NO.1
KUMARAKRUPA ROAD,
BENGALURU-01 (CONTRACTOR)
3. M. BASAVARAJU
S/O MUNISWAMY
AGED ABOUT 47 YEARS
TECHNICAL ADVISER
BBMP WEST ZONE
BENGALURU.
PRESENTLY ASST. EXECUTIVE ENGINEER
ROAD & CIVIC AMENITIES
R.R.NAGAR DIVISION, BBMP
CENTRAL OFFICE
BENGALURU-560098.
... RESPONDENTS
(BY SRI. P.M.GOPI, ADVOCATE FOR R1;
SRI. KIRAN S. JAVALI, SENIOR COUNSEL FOR
SRI. CHANDRASHEKARA K., ADVOCATE FOR R2;
SRI. VIJAYA KUMAR, ADVOCATE FOR R3)
THIS CRIMINAL REVISION PETITION IS FILED U/S. 397
R/W 401 OF CR.P.C PRAYING TO SET ASIDE THE ORDER DATED
20.09.2023 PASSED IN SPL.C.C.NO.527/2018, ON THE FILE OF
COURT OF LXXVII ADDL. CITY CIVIL AND SESSIONS JUDGE AND
THE SPECIAL JUDGE FOR TRYING OFFENCES UNDER THE
PREVENTION OF CORRUPTION ACT, AT BENGALURU CITY BY
ALLOWING THIS RP.
IN CRIMINAL REVISION PETITION NO.697/2024:
BETWEEN:
1. STATE OF KARNATAKA
BY C.I.D POLICE, BENGALURU METROPOLITAN
TASK FORCE, BENGALURU
83
REP. BY STATE PUBLIC PROSECUTOR,
HIGH COURT BUILDING,
BENGALURU-560001.
... PETITIONER
(BY SRI. B.A.BELLIAPPA, SPP A/W
SMT. K.P.YASHODHA, HCGP)
AND:
1 . H.P. RAMESH
S/O LATE PUTTATHIMMEGOWDA,
AGED ABOUT 63 YEARS,
ASST. ENGINEER,
WARD NO.100, SANJAYANAGAR,
MATTIKERE SUB-DIVISION,
MALLESHWARAM DIVISION,
WEST ZONE, BENGALURU
PRESENTLY CHIEF ENGINEER OFFICE,
K.R. CIRLCE, BENGALURU
R/AT NO.L-204, POORVANAKAR,
HEBBAL, KEMPAPURA,
BENGALURU-560024.
2 . M. NAGESH
S/O MAYANNA,
AGED ABOUT 44 YEARS,
R/AT NO.3520/A,
7TH CROSS,
GAYATHRI NAGAR,
BENGALURU-560010.
3 . M. BASAVARAJU
S/O MUNISWAMY,
AGED ABOUT 49 YEARS,
AE/TA, BBMP WEST ZONE,
BENGALURU-01
R/AT NO.247, 3RD MAIN ROAD,
1ST CROSS, B.H.C.S LAYOUT,
CHIKKALLASANDRA,
BENGALURU-61
84
ALSO AT BEHIND
MINIVIDHANA SOUDHA,
ARASIKERE CITY
HASSAN DISTRICT-573103.
... RESPONDENTS
(BY SRI. HANUMANTHARAYA D., ADVOCATE FOR R1;
SRI. H.SHANTHI BHUSHAN, ADVOCATE FOR R2;
SRI. VIJAYA KUMAR, ADVOCATE FOR R3)
THIS CRIMINAL REVISION PETITION IS FILED U/S.397
R/W 401 OF CR.P.C PRAYING TO SET ASIDE THE ORDER DATED
14.07.2023 PASSED IN SPL.C.C.NO.858/2019 ON THE FILE OF
LXXVII ADDITIONAL CITY CIVIL AND SESSIONS JUDGE AND THE
SPECIAL JUDGE FOR TRYING OFFENCES UNDER THE
PREVENTION OF CORRUPTION ACT AT BENGALURU BY
ALLOWING THIS CRL.RP.
IN CRIMINAL REVISION PETITION NO.701/2024:
BETWEEN:
1. STATE OF KARNATAKA
BY BENGALURU METROPOLITAN TASK FORCE
POLICE STATIN, C.I.D BENGAURU
REP. BY STATE PUBIC PROSECUTOR
HIGH COURT BUILDING
BENGALURU-560 001
... PETITIONER
(BY SRI. B.A.BELLIAPPA, SPP A/W
SMT. K.P.YASHODHA, HCGP)
AND:
1. S. SHIVAMALLU
S/O SIDDEGOWDA
AGED ABOUT 57 YEARS
ASST. ENGINEER
GANDHINAGAR SUB-DIVISON
BBMP, BENGALURU.
85
R/AT NO.1238, 11TH CROSS,
MAHALASKHIMPURAM,
BENGALURU
NATIVE: JADAGANAPURA
MALAVALLI TALUK
MANDYA DISTRICT-571430.
2. CHANDRU
S/O LATE RAMAPPA
AGED ABOUT 57 YEARS
CONTRACTOR
R/AT FLAT NO.204, 2ND FLOOR,
BENGALURU-51.
3. M. BASAVARAJU
S/O MUNISWAMY
AGED ABOUT 50 YEARS
A E / T A BBMP WEST ZONE
BENGALURU
R/AT NO.247, 3RD MAIN ROAD
1ST CROSS, BHCS LAYOUT, 3
CHIKKALLANSANDRA,
BENGALURU.
NATIVE BEHIND MINI VIDHANA SOUDHA
ARASIKERE TOWN
HASSAN DISTRICT-573103.
4. T.N.BETTASWAMAIAH
S/O LATE MASTAIAH
AGED ABOUT 70 YEARS
ASST. EXECUTIVE ENGINEER (RTD.)
YESHWANTHPURA SUB-DIVISION
WEST ZONE, BENGALURU.
R/AT NO.154, 4TH CROSS
SAI ENCLAVE, 8TH STAGE
J.P.NAGARA, BENGALURU-76.
... RESPONDENTS
86
(BY SRI. KIRAN S. JAVALI, SENIOR COUNSEL FOR
SRI. CHANDRASHEKARA K., ADVOCATE FOR R2 AND R4;
SRI. VIJAYA KUMAR, ADVOCATE FOR R3;
SRI. P.M.GOPI, ADVOCATE FOR R1)
THIS CRIMINAL REVISION PETITION IS FILED U/S.397
R/W 401 OF CR.P.C PRAYING TO SET ASIDE THE ORDER DATED
20.09.2023 PASSED IN SPL.C.C.NO.731/2018 ON THE FILE OF
THE COURT OF LXXVII ADDL.CITY CIVIL AND SESSIONS JUDGE
AND THE SPL.JUDGE FOR TRYING OFFENCES UNDER THE
PREVENTION OF CORRUPTION ACT AT BENGALURU CITY BY
ALLOWING THIS RP.
IN CRIMINAL REVISION PETITION NO.702/2024:
BETWEEN:
1. STATE OF KARNATAKA
BY C.I.D. POLICE,
BENGALURU METROPOLITAN TASK FORCE,
REP. BY STATE PUBLIC PROSECUTOR,
HIGH COURT BUILDING,
BENGALURU-560 001.
... PETITIONER
(BY SRI. B.A.BELLIAPPA, SPP A/W
SMT. K.P.YASHODHA, HCGP)
AND:
1. B.G. PRAKASH KUMAR
S/O. LATE B.R.GOPAL GOWDA,
AGED ABOUT 67 YEARS,
EXECUTIVE ENGINEER (RETIRED),
MALLESWARAM DIVISION,
WEST ZONE, BENGALURU.
R/AT NO.139, 10TH MAIN ROAD,
B.C.C.LAYOUT, VIJAYANAGAR,
BENGALURU-560 040.
87
2. T.N.BETTASWAMAIAH
S/O. LATE MASTAIAH,
AGED ABOUT 71 YEARS,
ASSISTANT EXECUTIVE ENGINEER (RTD.),
YESHWANTHPURA SUB-DIVISION,
MALLESHWARAM DIVISION,
WEST ZONE, BENGALURU,
R/AT NO.154, 4TH CROSS,
SAI ENCLAVE, 8TH STAGE,
J.P.NAGARA, BENGALURU-560 076.
3. G.R.KUMAR
S/O. G.H.RAMEGOWDA,
AGED ABOUT 56 YEARS,
ASST. EXECUTIVE ENGINEER,
WARD NO.1,
MALLESHWARAM DIVISION,
WEST ZONE, BENGALURU,
R/AT NO.7, 4TH CROSS,
BRUNDAVANA NAGARA,
MATHIKERE, BENGALURU-86.
4. M.S. VENKATESH
S/O. MARAPPA NAIDU,
AGED ABOUT 59 YEARS,
CIVIL CONTRACTOR,
R/AT NO.163, 5TH CROSS, 2ND MAIN,
PRAKASH NAGARA,
BENGALURU-560 021.
... RESPONDENTS
(BY SRI. VIJAYA KUMAR, ADVOCATE FOR R1;
SRI. KIRAN S. JAVALI, SENIOR COUNSEL FOR
SRI. CHANDRASHEKARA K., ADVOCATE FOR R2 AND R3;
SMT. HEMALATHA S., ADVOCATE FOR R4)
THIS CRIMINAL REVISION PETITION IS FILED U/S.397
R/W 401 OF CR.P.C PRAYING TO SET ASIDE THE ORDER DATED
20.09.2023 PASSED IN SPL.C.C.NO.339/2018 ON THE FILE OF
88
THE COURT OF LXXVII ADDL.CITY CIVIL AND SESSIONS JUDGE
AND THE SPL.JUDGE FOR TRYING OFFENCES UNDER THE
PREVENTION OF CORRUPTION ACT AT BENGALURU CITY BY
ALLOWING THIS RP.
IN CRIMINAL REVISION PETITION NO.705/2024:
BETWEEN:
1. STATE OF KARNATAKA
BY BENGALURU METROPOLITAN TASK FORCE
POLICE STATION, C.I.D., BENGALURU
REP. BY STATE PUBLIC PROSECUTOR
HIGH COURT BUILDING
BENGALURU-560 001.
... PETITIONER
(BY SRI. B.A.BELLIAPPA, SPP A/W
SMT. K.P.YASHODHA, HCGP)
AND:
1. M. PRABHU
S/O LATE B. MUNISWAMY
AGED ABOUT 55 YEARS
ASST. ENGINEER
GANDHINAGAR SUB-DIVISION
BBMP, BENGALURU
R/AT NO.13, 19TH CROSS,
SWIMMING POOL LAYOUT,
MALAESHWARAM, BENGALURU-03
PERMANENT ADDRES:
SANTHE GATE EXTENSION
KOLAR TOWN.
2. D. NAGARAJ
S/O LATE DODDAIAH
AGED ABOUT 45 YEARS
CONTRACTOR
R/AT NO.39, KIADB INDUSTRIAL AREA
TUMKUR-572104.
89
3. M. BASAVARAJU
S/O MUNISWAMY
AGED ABOUT 48 YEARS
AE/TA BBMP WEST ZONE
BENGALURU.
R/AT NO.247, 3RD MAIN ROAD
1ST CROSS, BHCS LAYOUT
CHIKKALLAANDRA, BENGALURU
NATIVE BEHIND MINI VIDHANA SOUDHA
ARASIKERE NAGARA
HASSAN DISTRICT-573103.
... RESPONDENTS
(BY SMT. ANITHA N., ADVOCATE FOR R1;
SRI. KIRAN S. JAVALI, SENIOR COUNSEL FOR
SRI. CHANDRASHEKARA K., ADVOCATE FOR R2;
SRI. VIJAYA KUMAR, ADVOCATE FOR R3)
THIS CRIMINAL REVISION PETITION IS FILED U/S. 397
R/W 401 OF CR.P.C PRAYING TO SET ASIDE THE ORDER DATED
23.08.2023 PASSED IN SPL.C.C.NO.31/2020 ON THE FILE OF
COURT OF LXXVII ADDL. CITY CIVIL AND SESSIONS JUDGE AND
THE SPECIAL JUDGE FOR TRYING OFFENCES UNDER THE
PREVENTION OF CORRUPTION ACT, AT BENGALURU CITY BY
ALLOWING THIS RP.
IN CRIMINAL REVISION PETITION NO.757/2024:
BETWEEN:
1. STATE OF KARNATAKA
BY BENGALURU METROPOLITAN TASK FORCE
POLICE STATION, C.I.D, BENGALURU
REP. BY STATE PUBLIC PROSECUTOR,
HIGH COURT BUILDING,
BENGALURU-560001
... PETITIONER
(BY SRI. B.A.BELLIAPPA, SPP A/W
SMT. K.P.YASHODHA, HCGP)
90
AND:
1. N.S. REVANNA
S/O SIDDAPPA
AGED ABOUT 56 YEARS,
ASSISTANT ENGINEER,
BBMP CENTRAL OFFICE,
BENGALURU
R/AT NO.566, 4TH CROSS,
MAHALAKSHMIPURAM,
BENGALURU-560086.
2. R. CHANDRU
S/O RAMAPPA
AGED MAJOR
PROP: M/S ISHWARAYA INFRASTRUCTURES
AND DEVELOPERS, AHUJA CHAMBER,
FLAT NO.204, 2ND FLOOR,
NO.01, KUMARA PARK ROAD,
BENGALURU-560001.
3. M. BASAVARAJU
S/O MUNISWAMY
AGED ABOUT 47 YEARS
A E / T A BBMP WEST ZONE,
BENGALURU
R/AT NO.247, 3RD MAIN ROAD,
1ST CROSS, BHCS LAYOUT,
CHIKKALLASANDRA
BENGALURU-61
NATIVE BEHIND MINI
VIDHANA SOUDHA,
ARASIKERE TOWN
HASSAN DISTRICT-573125
... RESPONDENTS
(BY SRI. KIRAN S. JAVALI, SENIOR COUNSEL FOR
SRI. CHANDRASHEKARA K., ADVOCATE FOR R1 AND R2;
SRI. VIJAYA KUMAR, ADVOCATE FOR R3)
91
THIS CRIMINAL REVISION PETITION IS FILED U/S. 397
R/W 401 OF CR.P.C PRAYING TO SET ASIDE THE ORDER DATED
14.09.2023 PASSED IN SPL.C.C.NO.116/2021 ON THE FILE OF
COURT OF LXXVII ADDL. CITY CIVIL AND SESSIONS JUDGE AND
THE SPECIAL JUDGE FOR TRYING OFFENCES UNDER THE
PREVENTION OF CORRUPTION ACT, AT BENGALURU CITY BY
ALLOWING THIS RP.
IN CRIMINAL REVISION PETITION NO.759/2024:
BETWEEN:
1. STATE OF KARNATAKA
BY BENGALURU METROPOLITAN TASK FORCE,
POLICE STATION, C.I.D. BENGALURU,
REP. BY STATE PUBLIC PROSECUTOR,
HIGH COURT BUILDING,
BENGALURU-560 001.
... PETITIONER
(BY SRI. B.A.BELLIAPPA, SPP A/W
SMT. K.P.YASHODHA, HCGP)
AND:
1 . H.N. PRABHAKAR
S/O. LATE H.NANJEGOWDA,
AGED ABOUT 65 YEARS,
RETIRED ASSISTANT
EXECUTIVE ENGINEER,
GANDHINAGAR SUB-DIVISION,
GANDHINAGAR DIVISION,
BBMP, BENGALURU,
R/AT NO.1282, 1ST CROSS,
BEML MAIN ROAD,
NEW THIPPASANDRA,
BENGALURU-560 075.
2 . M. PRABHU
S/O. LATE B. MUNISWAMY,
92
AGED ABOUT 55 YEARS,
ASSISTANT ENGINEER,
GANDHINAGAR SUB-DIVISION,
BBMP, BENGALURU,
R/AT NO.13, 9TH CROSS,
SWIMMING POOL LAYOUT,
MALLESHWARAM,
BENGALURU-560 003.
PERMANENT ADDRESS:
SANTHE GATE EXTENSION,
KOLAR TOWN.
3 . B. BASAVARAJ
S/O. BALASHETTY,
AGED ABOUT 34 YEARS,
CONTRACTOR,
R/AT NO. U/101, 3RD MAIN ROAD,
6TH CROSS, SWATHANTRANAGARA,
SRIRAMAPURA, BENGALURU-560 021.
4 . B.T. RAMESH
S/O. LATE B.H.THAMMAIAH,
AGED ABOUT 70 YEARS,
RETIRED CHIEF ENGINEER,
OFFICE OF THE BBMP, BENGALURU,
PREVIOUSLY CHIEF ENGINEER,
WEST ZONE, BBMP OFFICE,
BENGALURU.
5 . M. BASAVARAJU
S/O. MUNISWAMY,
AGED ABOUT 50 YEARS,
A E / T A BBMP WEST ZONE,
BENGALURU,
R/AT NO.247, 3RD MAIN ROAD,
1ST CROSS, BHCS LAYOUT,
CHIKKALLASANDRA,
BENGALURU,
93
NATIVE BEHIND MINI
VIDHANA SOUDHA,
ARASIKERE NAGARA,
HASSAN DISTRICT-573 103.
... RESPONDENTS
(BY SRI. P.M.GOPI, ADVOCATE FOR R1;
SRI. VIJAYA KUMAR, ADVOCATE FOR R4 AND R5;
SRI. KIRAN S. JAVALI, SENIOR COUNSEL FOR
SRI. CHANDRASHEKARA K., ADVOCATE FOR R3;
R2 - SERVED)
THIS CRIMINAL REVISION PETITION IS FILED U/S.397
R/W 401 OF CR.P.C PRAYING TO SET ASIDE THE ORDER DATED
18.10.2023 PASSED IN SPL.C.C.NO.144/2020 ON THE FILE OF
COURT OF LXXVII ADDL. CITY CIVIL AND SESSIONS JUDGE AND
THE SPECIAL JUDGE FOR TRYING OFFENECS UNDER THE
PREVENTION OF CORRUPTION ACT AT BENGALURU CITY BY
ALLOWING THIS RP.
IN CRIMINAL REVISION PETITION NO.760/2024:
BETWEEN:
1. STATE OF KARNATAKA
BY BENGALURU METROPOLITAN TASK FORCE,
POLICE STATION, C I D BENGALURU,
REP. BY STATE PUBLIC PROSECUTOR
HIGH COURT BUILDING,
BENGALURU - 560001.
... PETITIONER
(BY SRI. B.A.BELLIAPPA, SPP A/W
SMT. K.P.YASHODHA, HCGP)
AND:
1 . H.P. RAMESH
S/O LATE PUTTATHIMMEGOWDA,
AGED ABOUT 63 YEARS,
ASSISTANT ENGINEER,
94
WARD NO.100, SANJAYANAGARA,
MATTIKERE SUB DIVISION,
MALLESHWARAM DIVISION,
WEST ZONE, BENGALURU -03.
PRESENTLY CHIEF ENGINEER OFFICE,
K R CIRCLE, BENGALURU.
R/AT NO.L-204, POORVANKAR,
HEBBAL KEMPAPURA,
BENGALURU - 560024.
2 . M. NAGESH
S/O MAYANNA,
AGED ABOUT 44 YEARS,
R/AT NO.3520/A,
7TH CROSS, GAYATHRI NAGARA,
BENGALURU - 560021.
3 . M BASAVARAJU
S/O MUNISWAMY,
AGED ABOUT 49 YEARS,
A E / T A BBMP WEST ZONE,
BENGALURU.
R/AT NO.247,
3RD MAIN ROAD,
1ST CROSS, BHCS LAYOUT,
CHIKKALLASANDRA,
BENGALURU - 61,
ALSO AT BEHIND MINI
VIDHANA SOUDHA
ARASIKERE TOWN,
HASSAN DISTRICT-573125.
PERMANENT ADDRESS:
BEHIND MINI VIDHANA SOUDHA,
ARASIKERE CITY, HASSAN DISTRICT.
... RESPONDENTS
(BY SRI. HANUMANTHARAYA D., ADVOCATE FOR R1;
SRI. SHANTHI BHUSHAN, ADVOCATE FOR R2;
SRI. VIJAYA KUMAR, ADVOCATE FOR R3)
95
THIS CRIMINAL REVISION PETITION IS FILED U/S. 397
R/W 401 OF CR.P.C PRAYING TO SET ASIDE THE ORDER DATED
14.07.2023 PASSED IN SPL.C.C.NO.569/2019 ON THE FILE OF
COURT OF LXXVII ADDL. CITY CIVIL AND SESSIONS JUDGE AND
THE SPECIAL JUDGE FOR TRYING OFFENCES UNDER THE
PREVENTION OF CORRUPTION ACT, AT BENGALURU CITY BE
ALLOWING THIS RP.
IN CRIMINAL REVISION PETITION NO.762/2024:
BETWEEN:
1. STATE OF KARNATAKA
BY BENGALURU METROPOLITAN TASK FORCE,
POLICE STATION, C.I.D. BENGALURU
REP. BY STATE PUBLIC PROSECUTOR
HIGH COURT BUILDING,
BENGALURU - 560001.
... PETITIONER
(BY SRI. B.A.BELLIAPPA, SPP A/W
SMT. K.P.YASHODHA, HCGP)
AND:
1. C. NARAYANA,
S/O CHANNAPPA,
AGED ABOUT 70 YEARS,
RETIRED EXECUTIVE ENGINEER,
RAJARAJESHWARINAGAR DIVISION,
BENGALURU
R/AT NO.5/15, II MAIN ROAD,
BYATARAYANAPURA,
BENGALURU - 560026.
PERMANENT ADDRESS:
BOMMAPALLI, CHINTHAMANI TALUK,
CHIKKABALLAPURA DISTRICT.
2. N. MURALIDHAR S/O LATE M.NARAYANA,
AGED ABOUT 49 YEARS,
CLASS-I, CONTRACTOR,
96
R/AT NO.31, 4TH CROSS,
7TH BLOCK, JAYANAGARA,
BENGALURU - 82.
... RESPONDENTS
(BY SRI. PARAMESHWAR N. HEGDE, ADVOCATE FOR R1;
SRI.PADMAPRASAD B. NASHI, ADVOCATE FOR R2)
THIS CRIMINAL REVISION PETITION IS FILED U/S.397
R/W 401 OF CR.P.C PRAYING TO SET ASIDE THE ORDER DATED
27.09.2023 PASSED IN SPL.C.C.NO.167/2017 ON THE FILE OF
THE COURT OF LXXVII ADDL.CITY CIVIL AND SESSIONS JUDGE
AND THE SPL.JUDGE FOR TRYING OFFENCES UNDER THE P.C
ACT AT BENGALURU CITY BY ALLOWING THIS RP.
IN CRIMINAL REVISION PETITION NO.763/2024:
BETWEEN:
1. STATE OF KARNATAKA
BY BENGALURU METROPOLITAN TASK FORCE
POLICE STATION, C.I.D BENGALURU
REP. BY STATE PUBLIC PROSECUTOR,
HIGH COURT BUILDING,
BENGALURU-560001
... PETITIONER
(BY SRI. B.A.BELLIAPPA, SPP A/W
SMT. K.P.YASHODHA, HCGP)
AND:
1. H.N. PRABHAKAR
S/O LATE H. NANJEGOWDA,
AGED ABOUT 65 YEARS
(PRESENTLY RETIRED)
ASSISTANT EXECUTIVE ENGINEER,
GANDHINAGAR SUB DIVISION,
GANDHINAGAR DIVISION, BBMP
BENGALURU.
97
R/AT NO.1282, 1ST CROSS,
BEML MAIN ROAD,
NEW THIPPASANDRA,
BENGALURU-560075.
2. M. PRABHU
S/O LATE B. MUNISWAMY
AGED ABOUT 55 YEARS
ASSISTANT ENGINEER,
GANDHINAGAR SUB-DIVISION,
BBMP, BENGALURU
R/AT NO 13, 9TH CROSS
SWIMMING POOL LAYOUT,
MALLESHWARAM,
BENGALURU-560003
PERMANENT ADDRESS:
SANTHE GATE EXTENSION,
KOLAR TOWN.
3. N. SAMPATH KUMAR
S/O LATE NARAYANASHETTY
AGED ABOUT 47 YEARS
CONTRACTOR
R/AT NO.129, 5TH CROSS
PUSHPAVATHI NAGARA
KAMAKSHIPALYA
BENGALURU-79.
4. M. THYAGARAJ
S/O LATE D.M. MUNIRAJAPPA
AGED ABOUT 68 YEARS,
CHIEF ACCOUNTANT (RTD.)
OFFICE OF THE CHIEF ENGINEER,
BBMP WEST ZONE, BENGALURU.
R/AT NO.62, 2ND MAIN ROAD,
BINNY LAYOUT 3RD STAGE,
ATTIGUPPE,
VIJAYANGARA 2ND STAGE,
BENGALURU-40.
98
5. M. BASAVARAJU
S/O MUNISWAMY,
AGED ABOUT 48 YEARS,.
A E /T A BBMP WEST ZONE,
BENGALURU
R/AT NO.247, 3RD MAIN ROAD,
1ST CROSS, BHCS LAYOUT,
CHIKKALLASANDRA, BENGALURU
NATIVE BEHIND MINI
VIDHANA SOUDHA,
ARASIKERE NAGARA,
HASSAN DISTRICT
6. D.A.ANWAR PASHA
S/O LATE H.R.AMEER JAN
AGED ABOUT 65 YEARS
ASSISTANT EXECUTIVE ENGINEER
TVCC, BBMP, BENGALURU
R/AT NO.27, 1ST B MAIN ROAD
(PIPE LINE ROAD) RPC LAYOUT
2ND STAGE, VIJAYANAGARA
BENGALURU-40
... RESPONDENTS
(BY SRI. GOPI P.M., ADVOCATE FOR R1;
SMT. ANITHA N., ADVOCAE FOR R2;
SRI. KIRAN S. JAVALI, SENIOR COUNSEL FOR
SRI. CHANDRASHEKARA K., ADVOCATE FOR R3 AND R6;
SRI. VIJAYA KUMAR, ADVOCATE FOR R4 AND R5)
THIS CRIMINAL REVISION PETITION IS FILED U/S.397
R/W 401 OF CR.P.C PRAYING TO SET ASIDE THE ORDER DATED
13.10.2023 PASSED IN SPL.C.C.NO.140/2020 ON THE FILE OF
THE COURT OF LXXVII ADDL.CITY CIVIL AND SESSIONS JUDGE
AND THE SPL.JUDGE FOR TRYING OFFENCES UNDER THE P.C
ACT AT BENGALURU CITY BY ALLOWING THIS RP.
99
IN CRIMINAL REVISION PETITION NO.767/2024:
BETWEEN:
1. STATE OF KARNATAKA
BY BENGALURU METROPOLITAN TASK FORCE,
POLICE STATION, C I D BENGALURU.
REP. BY STATE PUBLIC PROSECUTOR,
HIGH COURT BUILDING,
BENGALURU-560001.
... PETITIONER
(BY SRI. B.A.BELLIAPPA, SPP A/W
SMT. K.P.YASHODHA, HCGP)
AND:
1. N.S. REVANNA
S/O SIDDAPPA,
AGED ABOUT 52 YEARS,
ASSISTANT ENGINEER,
BBMP CENTRAL OFFICE,
BENGALURU.
R/AT NO.566, 4TH CROSS,
MAHALAKSHMIPURAM,
BENGALURU - 560086.
2. B. BASAVARAJ
S/O BALA SHETTY,
AGED ABOUT 39 YEARS,
CONTRACTOR,
R/AT NO.U-101,
3RD MAIN ROAD, 6TH CROSS,
SWARATHANTRA NAGARA,
SRIRAMPURA,
BENGALURU - 560021.
3. M. BASAVARAJU
S/O MUNISWAMY,
AGED ABOUT 49 YEARS,
100
A E / T A, BBMP WEST ZONE,
BENGALURU.
R/AT NO.247, 3RD MAIN ROAD,
1ST CROSS, BHCS LAYOUT,
CHIKKALLASANDRA, BENGALURU - 61,
NATIVE BEHIND MINI VIDHANA SOUDHA,
ARASIKERE TOWN,
HASSAN DISTRICT - 573125.
... RESPONDENTS
(BY SRI. KIRAN S. JAVALI, SENIOR COUNSEL FOR
SRI. CHANDRASHEKARA K., ADVOCATE FOR R1 AND R2;
SRI. VIJAYA KUMAR, ADVOCATE FOR R3)
THIS CRIMINAL REVISION PETITION IS FILED U/S. 397
R/W 401 OF CR.P.C PRAYING TO SET ASIDE THE ORDER DATED
14.07.2023 PASSED IN SPL.C.C.NO.572/2019 ON THE FILE OF
COURT OF LXXVII ADDL. CITY CIVIL AND SESSIONS JUDGE AND
THE SPECIAL JUDGE FOR TRYING OFFENCES UNDER THE
PREVENTION OF CORRUPTION ACT, AT BENGALURU CITY BY
ALLOWING THIS RP.
IN CRIMINAL REVISION PETITION NO.768/2024:
BETWEEN:
1. STATE OF KARNATAKA
BY BENGALURU METROPOLITAN TASK FORCE,
POLICE STATION, C.I.D. BENGALURU
REP. BY STATE PUBLIC PROSECUTOR,
HIGH COURT BUILDING,
BENGALURU - 560001.
... PETITIONER
(BY SRI. B.A.BELLIAPPA, SPP A/W
SMT. K.P.YASHODHA, HCGP)
101
AND:
1 . H.P. RAMESH,
S/O LATE PUTTATHIMMEGOWDA,
AGED ABOUT 63 YEARS,
ASSISTANT ENGINEER,
WARD NO.100,
SANJAYANAGARA,
MATTIKERE SUB-DIVISION,
MALLESHWARAM DIVISION,
WEST ZONE, BENGALURU - 03
PRESENTLY CHIEF ENGINEER OFFICE,
K.R.CIRCLE, BENGALURU
R/AT NO.L-204, POORVANKAR,
HEBBAL KEMPAPURA,
BENGALURU - 560024.
2 . M. BASAVARAJU,
S/O MUNISWAMY,
AGED ABOUT 49 YEARS,
A E / T A, BBMP WEST ZONE,
BENGALURU
R/AT NO.247, 3RD MAIN ROAD,
1ST CROSS, BHCS LAYOUT,
CHIKKALLASANDRA,
BENGALURU - 61
ALSO AT BEHIND MINI
VIDHANA SOUDHA,
ARASIKERE TOWN,
HASSAN DISTRICT - 573125.
... RESPONDENTS
(BY SRI. HANUMANTHARAYA D., ADVOCATE FOR R1;
SRI. VIJAYA KUMAR V.B., ADVOCATE FOR R2)
THIS CRIMINAL REVISION PETITION IS FILED U/S. 397
R/W 401 OF CR.P.C PRAYING TO SET ASIDE THE ORDER DATED
14.07.2023 PASSED IN SPL.C.C.NO.570/2019 ON THE FILE OF
COURT OF LXXVII ADDL. CITY CIVIL AND SESSIONS JUDGE AND
102
THE SPECIAL JUDGE FOR TRYING OFFENCES UNDER THE
PREVENTION OF CORRUPTION ACT, AT BENGALURU CITY BY
ALLOWING THIS RP.
IN CRIMINAL REVISION PETITION NO.769/2024:
BETWEEN:
1. STATE OF KARNATAKA
BY BENGALURU METROPOLITAN TASK FORCE,
POLICE STATION, C.I.D. BENGALURU
REP BY STATE PUBLIC PROSECUTOR,
HIGH COURT BUILDING,
BENGALURU-560001.
... PETITIONER
(BY SRI. B.A.BELLIAPPA, SPP A/W
SMT. K.P.YASHODHA, HCGP)
AND:
1 . C. NARAYANA,
S/O CHANNAPPA,
AGED ABOUT 69 YEARS,
RETIRED EXECUTIVE ENGINEER,
RAJARAJESWARINAGAR DIVISION,
R/AT NO.5/15, II MAIN ROAD,
BYATARAYANAPURA,
BENGALURU - 560026.
2 . B.R. OBAIAH, S/O ROSAIAH,
AGED ABOUT 57 YEARS,
ASSISTANT ENGINEER,
PANCHAYATH RAJ ENGINEERING
SUB-DIVISION, PONNAM PET,
DAKSHINA KODAGU,
R/AT VINOBHA COLONY VILLAGE,
C.B.T. COLONY POST,
HUNUSURU TALUK,
MYSURU DISTRICT,
103
ALSO AT: VINOBHA COLONY VILLAGE,
C.B.T. COLONY, HUNUSURU.
3 . C. LOKESH,
AGED ABOUT 47 YEARS,
CLASS-I CONTRACTOR,
R/AT NO. 72, 5TH E MAIN,
BHOVI COLONY,
2ND STAGE, 3RD BLOCK,
BASAVESHWARANAGARA
BENGALURU - 79.
... RESPONDENTS
(BY SRI. PARAMESHWAR N. HEGDE, ADVOCATE FOR R1;
SRI. S. RAJASHEKAR, ADVOCATE FOR R2 AND R3)
THIS CRIMINAL REVISION PETITION IS FILED U/S. 397
R/W 401 OF CR.P.C PRAYING TO SET ASIDE THE ORDER DATED
13.10.2023 PASSED IN SPL.C.C.NO.525/2018 ON THE FILE OF
COURT OF LXXVII ADDL. CITY CIVIL AND SESSIONS JUDGE AND
THE SPECIAL JUDGE FOR TRYING OFFENCES UNDER THE
PREVENTION OF CORRUPTION ACT, AT BENGALURU CITY BY
ALLOWING THIS RP.
IN CRIMINAL REVISION PETITION NO.770/2024:
BETWEEN:
1. STATE OF KARNATAKA
BY BENGALURU METROPOLITAN TASK FORCE
POLICE STATION, C.I.D., BENGALURU
REP. BY STATE PUBLIC PROSECUTOR,
HIGH COURT BUILDING,
BENGALURU - 560001.
... PETITIONER
(BY SRI. B.A.BELLIAPPA, SPP A/W
SMT. K.P.YASHODHA, HCGP)
104
AND:
1. H.N.PRABHAKAR
S/O LATE H.NANJEGOWDA,
AGED MAJOR
RTD. ASSISTANT EXECUTIVE ENGINEER,
GANDHINAGAR SUB-DIVISION,
GANDHINAGAR DIVISION, BBMP,
BENGALURU.
R/AT NO.1282, 1ST CROSS,
BEML MAIN ROAD,
NEW THIPPASANDRA,
BENGALURU - 560075.
2. M. PRABHU,
S/O LATE B. MUNISWAMY,
AGED ABOUT 55 YEARS,
ASST. ENGINEER,
GANDHINAGAR, SUB-DIVISION,
BBMP, BENGALURU.
R/AT NO.13, 9TH CROSS,
SWIMMING POOL LAYOUT,
MALLESHWARAM,
BENGALURU - 03
NATIVE: SANTHE GATE EXTENSION,
KOLAR TOWN.
3. N. SAMPATH KUMAR
S/O LATE NARAYASHETTY,
AGED ABOUT 47 YEARS,
CONTRACTOR,
R/AT NO.129, 5TH CROSS,
PUSHPAVATHI NAGARA
KAMAKSHIPALYA,
BENGALURU - 79.
4. B.T.RAMESH
S/O LATE B.H.THAMMAIAH
AGED ABOUT 69 YEARS
105
RETIRED CHIEF ENGINEER
OFFICE OF THE BBMP, BENGALURU
PREVIOUSLY CHIEF ENGINEER
WEST ZONE BBMP OFFICE, BENGALURU
R/AT NO.702, 9TH MAIN ROAD
3RD BLOCK, 3RD STAGE
BASAVESHWARA NAGAR
BENGALURU-79.
5. M. THYAGARAJ,
S/O LATE D.M. MUNIRAJAPPA,
AGED ABOUT 68 YEARS,
CHIEF ACCOUNTANT (RTD.,)
OFFICE OF THE CHIEF ENGINEER
BBMP WEST ZONE, BENGALURU.
R/AT NO.62, 2ND MAIN ROAD,
BINNY LAYOUT, 3RD STAGE, ATTIGUPPE,
VIJAYANAGARA 2ND STAGE,
BENGALURU - 40.
6. M. BASAVARAJU,
S/O MUNISWAMY,
AGED ABOUT 50 YEARS,
A E / T A BBMP WEST ZONE,
BENGALURU
R/AT NO.247, 3RD MAIN ROAD,
1ST CROSS, BHCS LAYOUT,
CHIKKALLASANDRA, BENGALURU
NATIVE BEHIND MINI VIDHANA SOUDHA,
ARASIKERE NAGARA,
HASSAN DISTRICT.
7. D.A. ANWAR PASHA,
S/O LATE H.R. AMEER JAN,
AGED ABOUT 65 YEARS,
ASSISTANT EXECUTIVE ENGINEER,
TVCC, BBMP, BENGALURU
R/AT NO.27, 1ST B MAIN ROAD,
(PIPE LINE ROAD), R.P.C. LAYOUT,
106
2ND STAGE, VIJAYANAGARA,
BENGALURU - 40.
... RESPONDENTS
(BY SRI. P.M.GOPI, ADVOCATE FOR R1;
SRI. KIRAN S. JAVALI, SENIOR COUNSEL FOR
SRI. CHANDRASHEKAR K., ADVOCATE FOR R3 AND R7;
SRI. VIJAYA KUMAR, ADVOCATE FOR R4 TO R6;
SMT. ANITHA N., ADVOCATE FOR R2)
THIS CRIMINAL REVISION PETITION IS FILED U/S. 397
R/W 401 OF CR.P.C PRAYING TO SET ASIDE THE ORDER DATED
13.10.2023 PASSED IN SPL.C.C.NO.137/2020 ON THE FILE OF
COURT OF LXXVII ADDL. CITY CIVIL AND SESSIONS JUDGE AND
THE SPECIAL JUDGE FOR TRYING OFFENCES UNDER THE
PREVENTION OF CORRUPTION ACT, AT BENGALURU CITY BY
ALLOWING THIS RP.
IN CRIMINAL REVISION PETITION NO.780/2024:
BETWEEN:
1. STATE OF KARNATAKA
BY BENGALURU METROPOLITAN TASK FORCE,
POLICE STATION, C.I.D BENGALURU
REP BY STATE PUBLIC PROSECUTOR,
HIGH COURT BUILDING,
BENGALURU-560001.
... PETITIONER
(BY SRI. B.A.BELLIAPPA, SPP A/W
SMT. K.P.YASHODHA, HCGP)
AND:
1. B.G. PRAKASH KUMAR
S/O LATE B.R. GOPAL GOWDA
AGED ABOUT 69 YEARS
EXECUTIVE ENGINEER (RETIRED)
MALLESHWARAM DIVISION,
WEST ZONE, BENGALURU
107
R/AT NO.139, 10TH MAIN ROAD,
BCC LAYOUT, VIJAYANAGAR
BENGALURU-560040.
2. Y.M. MUNIRAJU
S/O LATE MUNISHAMAPPA
AGED ABOUT 70 YEARS
ASSISTANT EXECUTIVE ENGINEER (RTD)
MATTIKERE SUB DIVISION,
MALLESHWARAM DIVISION
WEST ZONE, BENGALURU
R/AT NO 64TH CROSS,
5TH DIVISION, RAJAJINAGARA
BENGALURU-10.
3. M.K. HARISH
S/O M. KODANDARAMA
AGED ABOUT 55 YEARS
ASSISTANT EXECUTIVE ENGINEER
WARD NO.36, MATTIKERE SUB-DIVISION,
MALLESHWARAM DIVISION
WEST ZONE, BENGALURU.
4. C. KARIGOWDA
S/O CHIKKABOREGOWDA,
AGED ABOUT 57 YEARS,
CLASS-I(A) CONTRACTOR,
R/AT NO 46, VENKATALINGHA,
LAYOUT, OPPOSITE TO MYSURU MILK DIARY
SIDDARTHA LAYOUT
MYSURU-11.
... RESPONDENTS
(BY SRI. VIJAYA KUMAR, ADVOCATE FOR R1;
SRI. P.M.GOPI, ADVOCATE FOR R2 AND R3;
SRI. M.PARTHA, ADVOCATE FOR R4)
THIS CRIMINAL REVISION PETITION IS FILED U/S.397
R/W 401 OF CR.P.C PRAYING TO SET ASIDE THE ORDER DATED
20.09.2023 PASSED IN SPL.C.C.NO.107/2018 ON THE FILE OF
108
THE COURT OF LXXVII ADDITIONAL CITY CIVIL AND SESSIONS
JUDGE AND THE SPECIAL JUDGE FOR TRYING OFFENCE UNDER
THE PREVENTION OF CORRUPTION ACT AT BENGLAURU CITY BY
ALLOWING THIS REVISION PETITION.
IN CRIMINAL REVISION PETITION NO.782/2024:
BETWEEN:
1. STATE OF KARNATAKA
BY BENGALURU METROPOLITAN TASK FORCE,
POLICE STATION, C.I.D. BENGALURU,
REP. BY STATE PUBLIC PROSECUTOR,
HIGH COURT BUILDING,
BENGALURU-560 001.
... PETITIONER
(BY SRI. B.A.BELLIAPPA, SPP A/W
SMT. K.P.YASHODHA, HCGP)
AND:
1. G.R. KUMAR
S/O. G.H. RAMEGOWDA,
AGED ABOUT 61 YEARS,
ASSISTANT ENGINEER,
WARD NO.1,MALLESHWARAM DIVISION,
WEST ZONE, BENGALURU,
R/AT NO.7, 4TH CROSS,
BRUNDAVANA NAGAR,
MATHIKERE,
BENGALURU-560 086.
2. M. MANJUNATH
S/O. LATE MUDDURNALLAIAH,
AGED ABOUT 55 YEARS,
R/AT NO.58/B, 1ST BLOCK,
RAJAJINAGAR, BENGALURU-10.
109
3. M. BASAVARAJU
S/O. MUNISWAMY,
AGED ABOUT 50 YEARS,
A E / T A BBMP WEST ZONE,
BENGALURU.
R/AT NO.247, 3RD MAIN ROAD,
1ST CROSS, BHCS LAYOUT,
CHIKKALLASANDRA, BENGALURU,
ALSO AT BEHIND MINI VIDHANA SOUDHA,
ARASIKERE NAGARA,
HASSAN DISTRICT-573 103.
... RESPONDENTS
(BY SRI. KIRAN S. JAVALI, SENIOR COUNSEL FOR
SRI. CHANDRASHEKARA K., ADVOCATE FOR R1;
SRI.VIJAYA KUMAR, ADVOCATE FOR R3;
SRI. SHANTHI BHUSHAN, ADVOCATE FOR R2)
THIS CRIMINAL REVISION PETITION IS FILED U/S.397
R/W 401 OF CR.P.C PRAYING TO SET ASIDE THE ORDER DATED
18.10.2023 PASSED IN SPL.C.C.NO.800/2020 ON THE FILE OF
THE COURT OF LXXVII ADDL.CITY CIVIL AND SESSIONS JUDGE
AND THE SPL.JUDGE FOR TRYING OFFENCES UNDER THE P.C.
ACT AT BENGALURU CITY BY ALLOWING THE RP.
IN CRIMINAL REVISION PETITION NO.786/2024:
BETWEEN:
1. STATE OF KARNATAKA
BY BENGALUUR METROPOLITAN TASK FORCE,
POLICE STATIN, C.I.D. BENGALURU
REP. BY STATE PUBLIC PROSECUTOR
HIGH COURT BUILDING,
BENGALURU-560001.
... PETITIONER
(BY SRI. B.A.BELLIAPPA, SPP A/W
SMT. K.P.YASHODHA, HCGP)
110
AND:
1. G.L.KESHAVA MURTHY
S/O LANKAPPA,
AGED ABOUT 58 YEARS,
ASST. ENGINEER,
WARD NO.99, MATTIKERE SUB-DIVISION,
MALLESHWARAM, BBMP, BENGALURU.
R/AT No.345, 10TH CROSS,
SARASWATHPURAM,
NANDINI LAYOUT,
BENGALURU-96.
2. C.K. ANAND
S/O KEMPAIAH
AGED ABOUT 44 YEARS
R/AT NO.64/E, 14TH MAIN
VIJAYANAGAR,
BENGALURU-40
ALSO AT 10TH CROSS,
GUTTALU COLONY, MANDYA.
3. M. BASAVARJU
S/O MUNISWAMY
AGED ABOUT 48 YEARS
A E / T A BBMP WEST ZONE
BENGALURU
R/AT NO.247, 3RD MAIN ROAD
1ST CROSS, BHCS LAYOUT
CHIKKALLASANDRA
BENGALURU.
NATIVE BEHIND MINI VIDHANA SOUDHA
ARASIKERE NAGARA, HASSAN DISTRICT.
... RESPONDENTS
(BY SRI. P.M.GOPI, ADVOCATE FOR R1;
SRI. VIJAYA KUMAR, ADVOCATE FOR R3;
SRI. SHANTHI BHUSHAN H., ADVOCATE FOR R2)
111
THIS CRIMINAL REVISION PETITION IS FILED U/S.397
R/W 401 OF CR.P.C PRAYING TO SET ASIDE THE ORDER DATED
18.10.2023 PASSED IN SPL.C.C.NO.791/2020 ON THE FILE OF
THE COURT OF LXXVII ADDITIONAL CITY CIVIL AND SESSIONS
JUDGE AND THE SPECIAL JUDE FOR TRYING OFFENCE UNDER
THE PREVENTION OF CORRUPTION ACT AT BENGALURU CITY BY
ALLOWING THIS REVISION PETITION.
IN CRIMINAL REVISION PETITION NO.791/2024:
BETWEEN:
1 . STATE OF KARNATAKA
BY BENGALURU METROPOLITAN
TASK FORC POLICE STATION
C.I.D. BENGALURU
REP. BY STATE PUBLIC PROSECUTOR
HIGH COURT BUILDING
BENGALURU-560 001.
... PETITIONER
(BY SRI. B.A.BELLIAPPA, SPP A/W.
SMT. K.P.YASHODHA, HCGP)
AND:
1. B. G. PRAKASH KUMAR
S/O. LATE B. R. GOPAL GOWDA,
AGED ABOUT 67 YEARS,
EXECUTIVE ENGINEER (RTD.,)
MALLESHWARAM DIVISION,
WEST ZONE, BENGALURU,
R/AT NO. 139, 10TH MAIN ROAD,
BCC LAYOUT, VIJAYANAGAR,
BENGALURU-560 040.
2. T. N. BETTASWAMAIAH
S/O. LATE MASTAIAH,
AGED ABOUT 71 YEARS,
ASST. EXECUTIVE ENGINEER (RTD),
112
YESHWANTHPURA SUB-DIVISION,
WEST ZONE, BENGALURU,
R/AT NO. 154, 4TH CROSS,
SAI ENCLAVE, 8TH STAGE,
J. P. NAGARA, BENGALURU-560 076.
3. N. S. REVANNA
S/O. SIDDAPPA,
AGED ABOUT 57 YEARS,
ASSISTANT ENGINEER,
BBMP CENTRAL OFFICE,
BENGALURU.
R/AT NO. 566, 4TH CROSS,
MAHALAKSHMIPURAM,
BENGALURU-560 086.
4. B. BASAVARAJ
S/O. BALASHETTY,
AGED ABOUT 34 YEARS,
CONTRACTOR,
R/AT NO. U/101,
3RD MAIN ROAD, 6TH CROSS
SWATHANTRANAGARA,
SRIRAMPURA,
BENGALURU-560 021.
5. B. T. RAMESH
S/O.LATE B. H. THAMMAIAH
AGED ABOUT 69 YEARS
RETIRED CHIEF ENGINEER
OFFICE OF THE BBMP
BENGALURU,
PREVIOUSLY CHIEF ENGINEER
WEST ZONE, BBMP OFFICE, BENGALURU.
R/AT NO. 702, 9TH MAIN ROAD,
3RD BLOCK, 3RD STAGE,
BASAVESHWARA NAGAR,
BENGALURU-560 079.
113
6. M. THYAGARAJ
S/O. LATE D. M. MUNIRAJAPPA,
AGED ABOUT 68 YEARS,
CHIEF ACCOUNTANT (RETD.,),
OFFICE OF THE CHIEF ENGINEER,
BBMP WEST ZONE, BENGALURU,
R/AT NO. 62, 2ND MAIN ROAD,
BINNY LAYOUT, 3RD STAGE,
CHIKKALLANSANDRA,
BENGALURU, ATTIGUPPE,
VIJAYANAGARA 2ND STAGE,
BENGALURU-560 040.
7. M. BASAVARAJU
S/O. MUNISWAMY,
AGED ABOUT 48 YEARS,
A E/T A BBMP WEST ZONE
BENGALURU-573 103
R/AT NO. 247, 3RD MAIN ROAD
1ST CROSS, BHCS LAYOUT
CHIKKALLASANDRA, BENGALURU
NATIVE BEHIND MINI VIDHANA SOUDHA
ARASIKERE NAGARA
HASSAN DISTRICT-573 103.
... RESPONDENTS
(BY SRI. VIJAYA KUMAR V.B., ADVOCATE FOR R1, R5 TO R7;
SRI. KIRAN S. JAVALI, SENIOR COUNSEL FOR
SRI CHANDRASHEKARA K., ADVOCATE FOR R2, R3 AND R4)
THIS CRIMINAL REVISION PETITION IS FILED U/S.397
R/W. 401 OF CR.P.C PRAYING TO SET ASIDE THE ORDER DATED
23.08.2023 PASSED IN SPL.C.C.NO.33/2020 ON THE FILE OF
LXXVII ADDITIONAL CITY CIVIL AND SESSIONS JUDGE AND THE
SPECIAL JUDGE FOR TRYING OFFENCES UNDER PREVENTION OF
CORRUPTION ACT AT BENGALURU BY ALLOWING THIS CRL.RP.
114
IN CRIMINAL REVISION PETITION NO.793/2024:
BETWEEN:
1 . STATE OF KARNATAKA
BY BENGALURU METROPOLITAN
TASK FORCE POLICE STATION
C.I.D., BENGALURU
REP. BY STATE PUBLIC PROSECUTOR
HIGH COURT BUILDING
BENGALURU-560 001.
... PETITIONER
(BY SRI. B.A.BELLIAPPA, SPP A/W.
SMT. K.P.YASHODHA, HCGP)
AND:
1 . D. A. ANWAR PASHA
S/O. LATE H.R.AMEER JAN
AGED ABOUT 64 YEARS
ASST. EXECUTIVE ENGINEER
TVCC, BBMP, BENGALURU
R/AT NO. 27, 1ST B MAIN ROAD
(PIPE LINE ROAD), RPC LAYOUT
2ND STAGE, VIJAYANAGAR,
BENGALURU-560 040.
2 . M. PRABHI
S/O. LATE B. MUNISWAMY,
AGED ABOUT 54 YEARS,
ASST. ENGINEER,
GANDHINAGAR DIVISION,
R/AT NO. 19, 11TH CROSS,
SWIMMING POOL LAYOUT,
MALLESHWARAM,
BENGALURU-560 003,
PERMANENT ADDRESS:
SANTHE GATE EXTENSION,
KOLAR TOWN.
115
3 . R. CHANDRAPPA @ CHANDRU
S/O. LATE RAMAPPA,
AGED MAJOR,
1ST GRADE CONTRACTOR,
OFFICE SITUATED AT FLAT NO. 204,
AHUJA CHAMBERS, NO.1, 2ND FLOOR,
KUMARAKRUPA ROAD,
BENGALURU-560 001,
R/AT NO.126, 6TH MAIN ROAD,
IN BETWEEN 12TH AND 13TH CROSS,
MALLESHWARAM,
BENGALURU-560 003.
... RESPONDENTS
(BY SRI. KIRAN S. JAVALI, SENIOR COUNSEL FOR
SRI. CHANDRASHEKARA K., ADVOCATE FOR R1 & R3;
R2 SERVED)
THIS CRIMINAL REVISION PETITION IS FILED U/S.397
R/W 401 OF CR.P.C PRAYING TO SET ASIDE THE ORDER DATED
14.07.2023 PASSED IN SPL.C.C.NO.856/2019 ON THE FILE OF
LXXVII ADDITIONAL CITY CIVIL AND SESSIONS JUDGE AND THE
SPECIAL JUDGE FOR TRYING OFFENCES UNDER PREVENTION OF
CORRUPTION ACT AT BENGALURU BY ALLOWING THIS CRL.RP.
IN CRIMINAL REVISION PETITION NO.798/2024:
BETWEEN:
1 . STATE OF KARNATAKA
BY BENGALURU METROPOLITAN
TASK FORCE POLICE STATION,
C.I.D. BENGALURU,
REP. BY STATE PUBLIC PROSECUTOR,
HIGH COURT BUILDING,
BENGALURU-560 001.
... PETITIONER
(BY SRI. B.A.BELLIAPPA, SPP A/W
SMT. K.P.YASHODHA, HCGP)
116
AND:
1. H. N. PRABHAKAR
S/O. LATE H. NANJEGOWDA,
AGED ABOUT 65 YEARS,
RETIRED ASSISTANT EXECUTIVE ENGINEER,
GANDHINAGAR SUB-DIVISION,
GANDHINAGAR DIVISION, BBMP,
BENGALURU.
R/AT NO. 1282, 1ST CROSS,
BEML MAIN ROAD,
NEW THIPPASANDRA,
BENGALURU-560 075.
2. S. SHIVAMALLU
S/O. SIDDEGOWDA,
AGED ABOUT 53 YEARS,
R/AT NO. 1238, 11TH MAIN,
12TH CROSS, MAHALAKSHMIPURAM,
BENGALURU-560 003.
3. R. CHANDRU
S/O. RAMAPPA,
PROPRIETOR M/S. AISHWARYA
INFRASTRUCTURES AND DEVELOPERS,
AHUJA CHAMBERS, FLAT NO. 204,
2ND FLOOR, NO.1, KUMARAKRUPA ROAD,
BENGALURU-560 051.
4. B. T. RAMESH
S/O. LATE B. H. THAMMAIAH,
AGED ABOUT 69 YEARS,
RETIRED CHIEF ENGINEER,
OFFICE OF THE BBMP,
BENGALURU.
PREVIOUSLY CHIEF ENGINEER,
WEST ZONE BBMP OFFICE,
BENGALURU.
R/AT NO. 702, 9TH MAIN ROAD,
117
3RD BLOCK, 3RD STAGE,
BASAVESHWARANAGARA,
BENGALURU-560 079.
5. M. THYAGARAJ
S/O. LATE D. M. MUNIRAJAPPA,
AGED ABOUT 70 YEARS,
CHIEF ACCOUNANT (RTD.),
OFFICE OF THE CHIEF ENGINEER,
BBMP WEST ZONE, BENGALURU.
R/AT NO. 62, 2ND MAIN ROAD,
BINNY LAYOUT, 3RD STAGE,
ATTIGUPPE
VIJAYANAGARA 2ND STAGE,
BENGALURU-560 040.
6. M. BASAVARAJU
S/O. MUNISWAMY,
AGED ABOUT 48 YEARS,
A E / T A BBMP WEST ZONE,
BENGALURU.
R/AT NO. 247, 3RD MAIN ROAD,
1ST CROSS, BHCS LAYOUT,
CHIKKALLASANDRA,
BENGALURU,
NATIVE BEHIND MINI VIDHANA SOUDHA,
ARASIKERE NAGARA,
HASSAN DISTRICT.
7. D. A. ANWAR PASHA
S/O. LATE H. R. AMEER JAN,
AGED ABOUT 65 YEARS,
ASSISTANT EXECUTIVE ENGINEER,
TVCC, BBMP, BENGALURU,
R/AT NO. 27, 1ST B MAIN ROAD,
(PIPE LINE ROAD), R.P.C. LAYOUT,
2ND STAGE, VIJAYANAGARA,
BENGALURU-560 040.
... RESPONDENTS
118
(BY SRI. GOPI P.M., ADVOCATE FOR R1 & R2;
SRI KIRAN S. JAVALI, SENIOR COUNSEL FOR
SRI CHANDRASHEKARA K., ADVOCATE FOR R3 & R7
SRI VIJAYA KUMAR V.B., ADVOCATE FOR R4 TO R6)
THIS CRIMINAL REVISION PETITION IS FILED U/S.397
R/W 401 OF CR.P.C PRAYING TO SET ASIDE THE ORDER DATED
18.10.2023 PASSED IN SPL.C.C.NO.141/2020 ON THE FILE OF
COURT OF LXXVII ADDL. CITY CIVIL AND SESSIONS JUDGE AND
THE SPECIAL JUDGE FOR TRYING OFFENCES UNDER THE
PREVENTION OF CORRUPTION ACT, AT BENGALURU CITY BY
ALLOWING THIS RP.
IN CRIMINAL REVISION PETITION NO.849/2024:
BETWEEN:
1 . STATE OF KARNATAKA
BY BENGALURU METROPOLITAN
TASK FORCE POLICE STATION
C.I.D., BENGALURU
REP. BY STATE PUBLIC PROSECUTOR
HIGH COURT BUILDING
BENGALURU-560 001
... PETITIONER
(BY SRI. B.A.BELLIAPPA, SPP A/.W
SMT. K.P.YASHODHA, HCGP)
AND:
1 . C.R.MAHESH KUMAR,
S/O. RANGEGOWDA
AGED ABOUT 62 YEARS
ASST. ENGINEER
MALLESHWARAM DIVISION
WEST ZONE, BENGALURU
R/AT NO.1431, 2ND MAIN ROAD
CHANDRA LAYOUT
BENGALURU -560 040.
119
2 . D. NAGARAJ,
S/O. LATE DODDAIAH
AGED ABOUT 47 YEARS
CONTRACTOR
R/AT NO.39
KIADB INDUSTRIAL AREA
HEREHALLI POST
HEREHALLI, TUMKUR-572 104.
3 . K. MARALUSIDDAPPA,
S/O.KARINAIKA
AGED ABOUT 54 YEARS
JUNIOR ENGINEER
TECHNICAL ASSISTANT
OFFICE OF THE CHIEF ENGINEER
BBMP WEST ZONE, BENGALURU
PRESENTLY EXECUTIVE ENGINEER
PROJECT DIVISION,
DASARAHALLI, BENGALURU
R/AT NO.8, 2ND CROSS,
KUVEMPUNAGAR, T.DASARAHALLI
BENGALURU-560 057.
... RESPONDENTS
(BY SRI. C.R. GOPALASWAMY, SENIOR COUNSEL FOR
SRI. BHARGAV G., ADVOCATE FOR R1;
SRI. KIRAN S. JAVALI, SENIOR COUNSEL FOR
SRI. CHANDRASHEKARA K., ADVOCATE FOR R2;
SRI. VIJAYA KUMAR, ADVOCATE FOR R3)
THIS CRIMINAL REVISION PETITION IS FILED U/S.397
R/W. 401 OF CR.P.C PRAYING TO SET ASIDE THE ORDER DATED
18.10.2023 PASSED IN SPL.C.C.NO.793/2020 ON THE FILE OF
THE COURT OF LXXVII ADDITIONAL CITY CIVIL AND SESSIONS
JUDGE AND THE SPECIAL JUDGE FOR TRYING OFFENCE UNDER
THE PREVENTION OF CORRUPTION ACT, AT BENGALURU CITY
BY ALLOWING THIS REVISION PETITION.
120
IN CRIMINAL REVISION PETITION NO.851/2024:
BETWEEN:
1 . STATE OF KARNATAKA
BY BENGALURU METROPOLITAN
TASK FORCE POLICE STATION
C.I.D., BENGALURU
REP. BY STATE PUBLIC PROSECUTOR
HIGH COURT BUILDING
BENGALURU -560 001.
... PETITIONER
(BY SRI. B.A.BELLIAPPA, SPP A/W.
SMT. K.P.YASHODHA, HCGP)
AND:
1 . N.S.REVANNA
S/O.SIDDAPPA
AGED ABOUT 52 YEARS
ASSISTANT ENGINEER
BBMP CENTRAL OFFICE
BENGALURU.
R/AT NO.566, 4TH CROSS
MAHALAKSHMIPURAM
BENGALURU-560 086.
2 . B. BASAVARAJ,
S/O. BALASHETTY
AGED ABOUT 39 YEARS
CONTRACTOR
R/AT NO.U/101
3RD MAIN ROAD, 6TH CROSS
SWARATHANTRA NAGARA
SRIRAMPURA, BENGALURU-560 021.
3 . M. BASAVARAJU,
S/O. MUNISWAMY
AGED ABOUT 49 YEARS
121
AE/TA, BBMP WEST ZONE
BENGALURU.
R/AT NO.247, 3RD MAIN ROAD
1ST CROSS, BHCS LAYOUT
CHIKKALLASANDRA
BENGALURU-560 061.
NATIVE BEHIND MINI VIDHANA SOUDHA
ARASIKERE TOWN
HASSAN DISTRICT-573 125.
... RESPONDENTS
(BY SRI. KIRAN S. JAVALI, SENIOR COUNSEL FOR
SRI CHANDRASHEKARA K., ADVOCATE FOR R1 & R2;
SRI VIJAYA KUMAR, ADVOCATE FOR R3)
THIS CRIMINAL REVISION PETITION IS FILED U/S.397
R/W. 401 OF CR.P.C PRAYING TO SET ASIDE THE ORDER DATED
14.07.2023 PASSED IN SPL.C.C.NO.455/2019, ON THE FILE OF
COURT OF LXXVII ADDL. CITY CIVIL AND SESSIONS JUDGE AND
THE SPECIAL JUDGE FOR TRYING OFFENCE UNDER THE
PREVENTION OF CORRUPTION ACT, AT BENGALURU CITY BY
ALLOWING THIS REVISION PETITION.
IN CRIMINAL REVISION PETITION NO.855/2024:
BETWEEN:
1 . STATE OF KARNATAKA
BY BENGALURU METROPOLITAN
TASK FORCE POLICE STATION
C.I.D., BENGALURU
REP. BY STATE PUBLIC PROSECUTOR
HIGH COURT BUILDING
BENGALURU-560 001.
... PETITIONER
(BY SRI. B.A.BELLIAPPA, SPP A/W.
SMT. K.P.YASHODHA, HCGP)
122
AND:
1 . N.S.REVANNA
S/O. SIDDAPPA
AGED ABOUT 52 YEARS
ASSISTANT ENGINEER
BBMP CENTRAL OFFICE
BENGALURU.
R/AT NO.566, 4TH CROSS
MAHALAKSHMIPURAM
BENGALURU-560 086.
2 . R.CHANDRAPPA @ CHANDRU,
S/O. LATE RAMAPPA
AGE : MAJOR
1ST GRADE CONTRACTOR
OFFICE SITUATED AT FLAT NO.204
AHUJA CHAMBERS, NO.1
2ND FLOOR, KUMARAKRUPA ROAD
BENGALURU - 560 001.
R/AT NO.126, 6TH MAIN ROAD,
IN BETWEEN 12TH AND 13TH CROSS,
MALLESHWARAM
BENGALURU-560 031.
3 . M. BASAVARAJU,
S/O. MUNISWAMY
AGED ABOUT 49 YEARS,
AE/TA, BBMP WEST ZONE
BENGALURU.
R/AT NO.247, 3RD MAIN ROAD
1ST CROSS, BHCS LAYOUT
CHIKKALLASANDRA,
BENGALURU-61
NATIVE BEHIND MINI VIDHANA SOUDHA
ARASIKERE TOWN
HASSAN DISTRICT-573 125.
... RESPONDENTS
123
(BY SRI. KIRAN S. JAVALI, SENIOR COUNSEL FOR
SRI CHANDRASHEKARA K., ADVOCATE FOR R1 & R2;
SRI VIJAYA KUMAR V.B., ADVOCATE FOR R3)
THIS CRIMINAL REVISION PETITION IS FILED U/S.397
R/W 401 OF CR.P.C PRAYING TO SET ASIDE THE ORDER DATED
14.07.2023 PASSED IN SPL.C.C.NO.857/2019 ON THE FILE OF
COURT OF LXXVII ADDL. CITY CIVIL AND SESSIONS JUDGE AND
THE SPECIAL JUDGE FOR TRYING OFFENCE UNDER THE
PREVENTION OF CORRUPTION ACT, AT BENGALURU CITY BY
ALLOWING THIS RP.
IN CRIMINAL REVISION PETITION NO.872/2024:
BETWEEN:
1 . STATE OF KARNATAKA
BY BENGALURU METROPOLITAN
TASK FORCE POLICE STATION
C.I.D., BENGALURU
REP. BY STATE PUBLIC PROSECUTOR
HIGH COURT BUILDING
BENGALURU-560 001.
... PETITIONER
(BY SRI. B.A.BELLIAPPA, SPP A/W.
SMT. K.P.YASHODHA, HCGP)
AND:
1. G.R.KUMAR
S/O.G.H.RAMEGOWDA,
AGED ABOUT 54 YEARS,
ASSISTANT ENGINEER, BDA
R/AT NO.54, 6TH CROSS
BRUNDAVANA NAGARA
MATHIKERE, BENGALURU -560 054.
2. R. CHANDRAPPA @ CHANDRU,
S/O. LATE RAMAPPA
AGE : MAJOR
124
1ST GRADE CONTRACTOR
OFFICE SITUATED AT FLAT NO.204
AHUJA CHAMBERS, NO.1
2ND FLOOR, KUMARAKRUPA ROAD
BENGALURU-560 001.
R/AT NO.126, 6TH MAIN ROAD
IN BETWEEN 12TH AND 13TH CROSS
MALLESHWARAM
BENGALURU-560 003.
3. K. MARALUSIDDAPPA,
S/O. KARINAIKA
AGED ABOUT 52 YEARS
JUNIOR ENGINEER/TECHNICAL ASSISTANT
O/O.THE CHIEF ENGINEER
BBMP WEST ZONE, BENGALURU
PRESENTLY EXECUTIVE ENGINEER
PROJECT DIVISION, DASARAHALLI
BENGALURU.
R/AT NO.8, 2ND CROSS
KUVEMPUNAGARA
T.DASARAHALLI
BENGALURU - 560 057.
... RESPONDENTS
(BY SRI. KIRAN S. JAVALI, SENIOR COUNSEL FOR
SRI CHANDRASHEKARA K., ADVOCATE FOR R1 & R2;
SRI VIJAYA KUMAR, ADVOCATE FOR R3)
THIS CRIMINAL REVISION PETITION IS FILED U/S.397
R/W. 401 OF CR.P.C (U/S 438 R/W 442 BNSS) PRAYING TO SET
ASIDE THE ORDER DATED 14.07.2023 PASSED IN
SPL.C.C.NO.859/2019 ON THE FILE OF COURT OF LXXVII ADDL.
CITY CIVIL AND SESSIONS JUDGE AND THE SPECIAL JUDGE
FOR TRYING OFFENCE UNDER THE PREVENTION OF
CORRUPTION ACT AT BENGALURU CITY BY ALLOWING THIS RP.
125
IN CRIMINAL REVISION PETITION NO.877/2024:
BETWEEN:
1 . STATE OF KARNATAKA
BY BENGALURU METROPOLITAN
TASK FORCE POLICE STATION
C.I.D., BENGALURU
REP. BY STATE PUBLIC PROSECUTOR
HIGH COURT BUILDING
BENGALURU-560 001.
... PETITIONER
(BY SRI. B.A.BELLIAPPA, SPP A/W.
SMT. K.P.YASHODHA, HCGP)
AND:
1 . G.L.KESHAVA MURTHY
S/O. LANKAPPA
AGED ABOUT 60 YEARS
ASST. ENGINEER, WARD NO.99
MATTIKERE SUB-DIVISION
MALLESHWARAM DIVISION
BBMP, BENGALURU
R/AT NO.345, 10TH CROSS
SARASWATHIPURA
NANDINI LAYOUT
BENGALURU-560 096.
2 . K.C. CHANDRASHEKAR
S/O. LATE CHIKKAPUTTEGOWDA
AGED ABOUT 51 YEARS
R/AT NO.64/E, GROUND FLOOR
14TH CROSS/MAIN, VIJAYANAGAR
BENGALURU-560 040
ALSO AT KT-814, 8TH CROSS
CHAMUNDESHWARINAGAR
BENGALURU-571 401.
126
3 . M. BASAVARAJU,
S/O. MUNISWAMY
AGED ABOUT 50 YEARS
AE/TA BBMP WEST ZONE
BENGALURU.
R/AT NO.247, 3RD MAIN ROAD
1ST CROSS, BHCS LAYOUT
CHIKKALLASANDRA
BENGALURU
NATIVE BEHIND MINI VIDHANA SOUDHA
ARASIKERE NAGARA
HASSAN DISTRICT-573 103.
... RESPONDENTS
(BY SRI. GOPI P.M., ADVOCATE FOR R1;
SRI. H. SHANTHI BHUSHAN, ADVOCATE FOR R2;
SRI VIJAYA KUMAR, ADVOCATE FOR R3)
THIS CRIMINAL REVISION PETITION IS FILED U/S.397
R/W 401 OF CR.P.C (U/S 438 R/W 442 BNSS) PRAYING TO SET
ASIDE THE ORDER DATED 18.10.2023 PASSED IN
SPL.C.C.NO.792/2020 ON THE FILE OF LXXVII ADDITIONAL CITY
CIVIL AND SESSIONS JUDGE AND THE SPECIAL JUDGE FOR
TRYING OFFENCE UNDER THE PREVENTION OF CORRUPTION
ACT, AT BENGALURU CITY BY ALLOWING THIS RP.
IN CRIMINAL REVISION PETITION NO.898/2024:
BETWEEN:
1 . STATE OF KARNATAKA
BY BENGALURU METROPOLITAN
TASK FORCE POLICE STATION,
C.I.D., BENGALURU
REP. BY STATE PUBLIC PROSECUTOR,
HIGH COURT BUILDING,
BENGALURU-560 001.
... PETITIONER
(BY SRI. B.A.BELLIAPPA, SPP A/W.
SMT. K.P.YASHODHA, HCGP)
127
AND:
1. N.S. REVANNA
S/O. SIDDAPPA,
AGED ABOUT 52 YEARS,
ASSISTANT ENGINEER,
BBMP CENTRAL OFFICE,
MALLESHWARAM DIVISION,
BENGALURU.
R/AT NO.566, 4TH CROSS,
MAHALAKSHMIPURAM,
BENGALURU-560 086.
2 . N. SAMPATH KUMAR
S/O. NARAYANASHETTY,
AGED ABOUT 37 YEARS,
CONTRACTOR,
R/AT NO.129, 5TH CROSS,
PUSHPAVATHINAGAR,
KAMAKSHIPALYA,
BENGALURU-560 079.
3 . M. BASAVARAJU
S/O. MUNISWAMY,
AGED ABOUT 49 YEARS,
ASSISTANT ENGINEER/
BBMP WEST ZONE, BENGALURU.
R/AT NO. 247, 3RD MAIN ROAD,
1ST CROSS, BHCS LAYOUT,
CHIKKALLANSANDRA, BENGALURU,
NATIVE BEHIND MINI
VIDHANA SOUDHA,
ARASIKERE TOWN,
HASSAN DISTRICT-573 103.
... RESPONDENTS
(BY SRI. KIRAN S. JAVALI, SENIOR COUNSEL FOR
SRI CHANDRASHEKARA K., ADVOCATE FOR R1 & R2;
SRI VIJAYA KUMAR, ADVOCATE FOR R3)
128
THIS CRIMINAL REVISION PETITION IS FILED U/S.397
R/W. 401 OF CR.P.C PRAYING TO SET ASIDE THE ORDER DATED
14.07.2023 PASSED IN SPL.C.C.NO.571/2019 ON THE FILE OF
COURT OF LXXVII ADDL. CITY CIVIL AND SESSIONS JUDGE AND
THE SPECIAL JUDGE FOR TRYING OFFENCES UNDER THE
PREVENTION OF CORRUPTION ACT, AT BENGALURU CITY BY
ALLOWING THIS RP.
IN CRIMINAL REVISION PETITION NO.900/2024:
BETWEEN:
1 . STATE OF KARNATAKA
BY BENGALURU METROPOLITAN
TASK FORCE POLICE STATION,
C.I.D., BENGALURU,
REP. BY STATE PUBLIC PROSECUTOR,
HIGH COURT BUILDING,
BENGALURU-560 001.
... PETITIONER
(BY SRI. B.A.BELLIAPPA, SPP A/W.
SMT. K.P.YASHODHA, HCGP)
AND:
1 . G.R. KUMAR
S/O. G.H.RAMEGOWDA,
AGED ABOUT 59 YEARS,
ASSISTANT ENGINEER, WARD NO.1,
MALLESHWARAM DIVISION,
WEST ZONE, BENGALURU
R/AT NO.7, 4TH CROSS,
BRUNDAVANA NAGAR,
MATHIKERE, BENGALURU-560 086.
2 . R. CHANDRU
S/O. RAMAPPA,
AGED MAJOR,
PROPRIETOR-M/S. ISHWARYA
129
INFRASTRUCTURES AND DEVELOPERS,
AHUJA CHAMBERS,
FLAT NO.204, 2ND FLOOR,
NO.1, KUMARAKRUPA ROAD,
BENGALURU-560 001.
3 . M. BASAVARAJU
S/O. MUNISWAMY,
AGED ABOUT 48 YEARS,
AE/TA BBMP WEST ZONE.
BENGALURU
R/AT NO.247, 3RD MAIN ROAD,
1ST CROSS, BHCS LAYOUT,
CHIKKALLASANDRA, BENGALURU.
ALSO AT: BEHIND MINI
VIDHANA SOUDHA,
ARASIKERE NAGARA,
HASSAN DISTRICT-573 103.
... RESPONDENTS
(BY SRI. KIRAN S. JAVALI, SENIOR COUNSEL FOR
SRI CHANDRASHEKARA K., ADVOCATE FOR R1 & R2;
SRI VIJAYA KUMAR, ADVOCATE FOR R3)
THIS CRIMINAL REVISION PETITION IS FILED U/S.397
R/W. 401 OF CR.P.C (U/S 438 R/W 442 BNSS) PRAYING TO SET
ASIDE THE ORDER DATED 20.12.2023 PASSED IN
SPL.C.C.NO.88/2022 ON THE FILE OF COURT OF LXXVII ADDL.
CITY CIVIL AND SESSIONS JUDGE AND THE SPECIAL JUDGE
FOR TRYING OFFENCES UNDER THE PREVENTION OF
CORRUPTION ACT, AT BENGALURU CITY BY ALLWOING THIS RP.
IN CRIMINAL REVISION PETITION NO.959/2024:
BETWEEN:
1 . STATE OF KARNATAKA
BY BENGALURU METROPOLITAN
TASK FORCE POLICE STATION
C.I.D., BENGALURU
130
REP. BY STATE PUBLIC PROSECUTOR
HIGH COURT BUILDING
BENGALURU-560 001.
... PETITIONER
(BY SRI. B.A.BELLIAPPA, SPP A/W.
SMT. K.P.YASHODHA, HCGP)
AND:
1. C. NARAYANA
S/O. CHANNAPPA
AGED ABOUT 68 YEARS,
RETIRED EXECUTIVE ENGINEER OF
RAJARAJESHWARINAGAR DIVISION,
R/AT NO.5/15, II MAIN ROAD
BYATARAYANAPURA
BENGALURU-560 026.
PERMANENT ADDRESS:
BOMMANAHALLI, CHINTAMANI TALUK
CHIKKABALLAPURA DISTRICT-562 101.
2. L.K.SHIVANAND
S/O. KEMPEGOWDA
AGED ABOUT 67 YEARS,
RETIRED ASSISTANT EXECUTIVE ENGINEER,
R/AT NO.405, 11TH CROSS
14TH MAIN ROAD
J.P. NAGAR, II PHASE,
BENGALURU-560 078.
3. CHENNAMAREGOWDA
S/O. EREGOWDA,
AGED ABOUT 62 YEARS
ASSISTANT ENGINEER,
RAJARAJESHWARINAGARA SUB DIVISION,
RAJARAJESHWARINAGARA DIVISION, BBMP,
R/AT: 404, BASAPPA LAYOUT,
BHEL LAYOUT, NEAR ANJANEYA TEMPLE
131
RAJARAJESHWARINAGARA
BENGALURU-560 098.
4. S.M.RAJU
S/O. MARIYAPPA,
AGED ABOUT 58 YEARS,
R/AT: NO 59, 5TH MAIN ROAD,
11TH CROSS, NGEF LAYOUT,
NAGARABHAVI
BENGALURU-560 072.
... RESPONDENTS
(BY SRI. PARAMESHWAR N. HEGDE, ADVOCATE FOR
R1, R3 & R4;
SRI. P.M. GOPI, ADVOCATE FOR R2)
THIS CRIMINAL REVISION PETITION IS FILED U/S.397
R/W 401 OF CR.P.C PRAYING TO SET ASIDE THE ORDER DTD.
27.10.2023 PASSED IN SPL.C.C.NO.336/2018 ON THE FILE OF
COURT OF LXXVII ADDITIONAL CITY CIVIL AND SESSIONS
JUDGE AND THE SPECIAL JUDGE FOR TRYING OFFENCES UNDER
THE PC ACT, AT BENGALURU CITY, BY ALLOWING THIS CRL.RP.
IN CRIMINAL REVISION PETITION NO.961/2024:
BETWEEN:
1 . STATE OF KARNATAKA
BY BENGALURU METROPOLITAN
TASK FORCE POLICE STATION,
C.I.D., BENGALURU
REP. BY STATE PUBLIC PROSECUTOR,
HIGH COURT BUILDING,
BENGALURU - 560 001.
... PETITIONER
(BY SRI. B.A.BELLIAPPA, SPP A/W.
SMT. K.P.YASHODHA, HCGP)
132
AND:
1. M. PRABHU,
S/O. LATE B. MUNISWAMY,
AGED ABOUT 56 YEARS
ASSISTANT ENGINEER,
R/AT NO.13, 9TH CROSS,
SWIMMING POOL LAYOUT,
MALLESHWARAM,
BENGALURU - 560 003.
NATIVE: SANTHE GATE
EXTENSION, KOLAR TOWN
KOLAR - 563 101.
2. R. CHANDRAPPA @ CHANDRU
S/O. RAMAPPA,
AGED ABOUT 62 YEARS,
PROP: M/S. ISHWARYA INFRASTRUCTURES
AND DEVELOPERS
R/AT FLAT NO.204,
2ND FLOOR, AHUJA CHAMBERS
NO.1, KUMARAKRUPA ROAD,
BENGALURU - 01.
3. M. BASAVARAJU,
S/O. MUNISWAMY,
AGED ABOUT 50 YEARS,
AE/TA BBMP WEST ZONE,
BENGALURU
R/AT NO.247, 3RD MAIN ROAD,
1ST CROSS, BHCS LAYOUT
CHIKKALLASANDRA,
BENGALURU
NATIVE BEHIND MINI
VIDHANA SOUDHA
ARASIKERE NAGARA
HASSAN DISTRICT - 573 103.
... RESPONDENTS
133
(BY SMT. ANITHA N., ADVOCATE FOR R1;
SRI. KIRAN S. JAVALI, SENIOR COUNSEL FOR
SRI. CHANDRASHEKARA K., ADVOCATE FOR R2;
SRI. VIJAY KUMAR V.B., ADVOCATE FOR R3)
THIS CRIMINAL REVISION PETITION IS FILED U/S.397
R/W 401 OF CR.P.C PRAYING TO SET ASIDE THE ORDER DTD
20.09.2023 PASSED IN SPL.C.C.NO.617/2018 ON THE FILE OF
COURT OF LXXVII ADDITIONAL CITY CIVIL AND SESSIONS
JUDGE AND THE SPECIAL JUDGE FOR TRYING OFFENCES UNDER
THE PC ACT, BENGALURU CITY, BY ALLOWING THIS RP.
IN CRIMINAL REVISION PETITION NO.962/2024:
BETWEEN:
1 . STATE OF KARNATAKA
BY C.I.D. POLICE (BMTF),
REP BY STATE PUBLIC PROSECUTOR,
HIGH COURT BUILDING,
BENGALURU-560 001.
... PETITIONER
(BY SRI. B.A.BELLIAPPA, SPP A/W.
SMT. K.P.YASHODHA, HCGP)
AND:
1. C. NARAYANA
S/O. CHENNAPPA,
AGED ABOUT 69 YEARS,
RETIRED EXECUTIVE ENGINEER OF
RAJARAJESHWARI NAGAR DIVISION,
R/AT: NO.5/15, 2ND MAIN ROAD,
BYATARAYANAPURA
BENGALURU-560 026
PERMANENT ADDRESS:
BOMMANAPALLI,
CHINTAMANI TALUK
CHIKKABALLAPURA DISTRICT-563 125.
134
2. L.K. SHIVANAND
S/O. KEMPEGOWDA,
AGED ABOUT 67 YEARS,
RETIRED ASSISTANT EXECUTIVE ENGINEER,
R.R.NAGAR SUB DIVISION AND DIVISION,
BBMP, BENGALURU,
R/AT: NO.405, 11TH CROSS,
14TH MAIN ROAD, J.P. NAGAR,
2ND PHASE, BENGALURU-560 078.
3. K. M. KUMARASWAMY
S/O. MARANNA,
AGED ABOUT 46 YERARS,
JUNIOR ENGINEER
RAJARAJESHWARI NAGAR SUB DIVISION
R/AT NO.375, 4TH MAIN ROAD,
6TH 'B' CROSS, AROGYA LAYOUT,
ANNAPOORNESHWARI NAGAR,
BENGALURU-560 091
NATIVE PLACE:
KARIOBANAHALLI,
HERIYURU TALUK,
CHITRADURGA DISTRICT-577 501.
4. N. MURALIDHAR
S/O. LATE M. NARAYANA,
AGED ABOUT 53 YEARS,
CLASS-I CONTRACTOR,
R/AT NO.31, 4TH CROSS,
7TH BLOCK, JAYANAGARA,
BENGALURU-560 082
NATIVE PLACE BENGALURU.
... RESPONDENTS
(BY SRI. PARAMESHWAR N. HEGDE, ADVOCATE FOR R1;
SRI. P.M. GOPI, ADVOCATE FOR R2 & R3;
SRI. PADMAPRASAD B. NASHI, ADVOCATE FOR R4)
135
THIS CRIMINAL REVISION PETITION IS FILED U/S.397
R/W. 401 OF CR.P.C PRAYING TO SET ASIDE THE ORDER DTD.
15.12.2023 PASSED IN SPL.C.C.NO.437/2018 ON THE FILE OF
COURT OF LXXVII ADDITIONAL CITY CIVIL AND SESSIONS
JUDGE AND THE SPECIAL JUDGE FOR TRYING OFFENCES UNDER
THE PC ACT, BENGALURU CITY, BY ALLOWING THIS RP.
IN CRIMINAL REVISION PETITION NO.963/2024:
BETWEEN:
1 . STATE OF KARNATAKA
BY BENGALURU METROPOLITAN
TASK FORCE POLICE STATION,
C.I.D., BENGALURU,
REP BY STATE PUBLIC PROSECUTOR,
HIGH COURT BUILDING, BENGALURU.
... PETITIONER
(BY SRI. B.A.BELLIAPPA, SPP A/W.
SMT. K.P.YASHODHA, HCGP)
AND:
1. B.G. PRAKASH KUMAR
S/O. LATE B.R.GOPAL GOWDA,
AGED ABOUT 66 YEARS,
EXECUTIVE ENGINEER (RETIRED)
MALLESHWARAM DIVISION,
WEST ZONE, BENGALURU
R/AT NO.139, 10TH MAIN ROAD,
BCC LAYOUT, VIJAYANAGAR,
BENGALURU-560 040.
2. T.N. BETTASWAMAIAH
S/O. LATE MASTAIAH,
AGED ABOUT 70 YEARS,
ASSISTANT EXECUTIVE ENGINEER (RTD.)
YESHWANTHPURA SUB DIVISION,
MALLESHWARAM DIVISION,
WEST ZONE, BENGALURU.
136
3. N.S. REVANNA
S/O. SIDDAPPA,
AGED ABOUT 58 YEARS,
ASSISTANT ENGINEER, BBMP
CENTRAL OFFICE, BENGALURU
R/AT NO.566, 4TH CROSS,
MAHALAKSHMIPURAM,
BENGALURU-560 086.
4. N. SAMPATH KUMAR
S/O. NARAYANASHETTY,
AGED ABOUT 47 YEARS,
CONTRACTOR,
R/AT NO.129, 5TH CROSS,
PUSHPAVATHI NAGAR,
KAMAKSHIPALYA, BENGALURU.
5. B.T. RAMESH
S/O. LATE B.H.THAMMAIAH,
AGED ABOUT 69 YEARS,
RETIRED CHIEF ENGINEER,
OFFICE OF THE BBMP, BENGALURU.
PREVIOUSLY: CHIEF ENGINEER
WEST ZONE, BBMP OFFICE,
BENGALURU.
R/AT NO.702, 9TH MAIN ROAD,
3RD BLOCK, 3RD STAGE,
BASAVESHWARANAGAR,
BENGALURU-560 079.
6. M. THYAGARAJ
S/O. LATE D.M. MUNIRAJAPPA,
AGED ABOUT 69 YEARS,
CHIEF ACCOUNTANT (RETD.),
OFFICE OF CHIEF ENGINEER,
BBMP WEST ZONE, BENGALURU.
7. M. BASAVARAJU
S/O. MUNISWAMY,
137
AGED ABOUT 49 YEARS,
AE/TA BBMP WEST ZONE
BENGALURU.
R/AT NO.247, 3RD MAIN ROAD,
1ST CROSS, B H C S LAYOUT,
CHIKKALLASANDRA, BENGALURU
NATIVE: BEHIND MINI VIDHANA SOUDHA,
ARASIKERE TOWN,
HASSAN DISTRICT.
... RESPONDENTS
(BY SRI. VIJAYA KUMAR, ADVOCATE FOR R1, R5, R6 & R7;
SRI. KIRAN S. JAVALI, SENIOR COUNSEL FOR
SRI. CHANDRASHEKARA K., ADVOCATE FOR R2 TO R4)
THIS CRIMINAL REVISION PETITION IS FILED U/S.397
R/W 401 OF CR.P.C PRAYING TO SET ASIDE THE ORDER DTD.
27.10.2023 PASSED IN SPL.C.C.NO.1330/2021 ON THE FILE OF
COURT OF LXXVII ADDITIONAL CITY CIVIL AND SESSIONS
JUDGE AND THE SPECIAL JUDGE FOR TRYING OFFENCES UNDER
THE PREVENTION OF CORRUPTION ACT, BENGALURU CITY, BY
ALLOWING THIS RP.
IN CRIMINAL REVISION PETITION NO.964/2024:
BETWEEN:
1 . STATE OF KARNATAKA
BY BENGALURU METROPOLITAN
TASK FORCE, POLICE STATION,
C.I.D., BENGALURU.
REP. BY STATE PUBLIC PROSECUTOR,
HIGH COURT BUILDING
BENGALURU.
... PETITIONER
(BY SRI. B.A.BELLIAPPA, SPP A/W.
SMT. K.P.YASHODHA, HCGP)
138
AND:
1 . C. NARAYAN
S/O. CHENNAPPA
AGED ABOUT 69 YEARS
RETIRED EXECUTIVE ENGINEER
FORMERLY AT RAJARAJESWARI NAGAR
DIVISION, R/AT NO. 5/15
2ND MAIN ROAD, BYATARAYANAPURA
BENGALURU - 560 026.
2 . RAMACHANDRAIAH
S/O. BETTATHIMMAIAH,
AGED ABOUT 55 YEARS,
R/AT NO.93, 3RD CROSS,
HOYSALA MAIN ROAD,
SUNKADAKATTE,
BENGALURU - 560 091.
... RESPONDENTS
(BY SRI. PARAMESHWAR N. HEGDE, ADVOCATE FOR R1;
SRI. P.M. GOPI, ADVOCATE FOR R2)
THIS CRIMINAL REVISION PETITION IS FILED U/S.397
R/W. 401 OF CR.P.C PRAYING TO SET ASIDE THE ORDER DTD.
15.12.2023 PASSED IN SPL.C.C.NO.103/2018 ON THE FILE OF
COURT OF LXXVII ADDITIONAL CITY CIVIL AND SESSIONS
JUDGE AND THE SPECIAL JUDGE FOR TRYING OFFENCES UNDER
THE PREVENTION OF CORRUPTION ACT, BENGALURU CITY, BY
ALLOWING THIS RP.
IN CRIMINAL REVISION PETITION NO.965/2024:
BETWEEN:
1 . STATE OF KARNATAKA
BY BENGALURU METROPOLITAN
TASK FORCE POLICE STATION,
C.I.D., BENGALURU,
REP. BY STATE PUBLIC PROSECUTOR,
139
HIGH COURT BUILDING,
BENGALURU-560 001
... PETITIONER
(BY SRI. B.A.BELLIAPPA, SPP A/W.
SMT. K.P.YASHODHA, HCGP)
AND:
1. D.A. ANWAR PASHA
S/O. LATE H.R. AMEER JAN,
AGED ABOUT 65 YEARS,
RETIRED ASSISTANT EXECUTIVE ENGINEER,
T.V.C.C. BBMP, BENGALURU.
R/AT NO.27, 1ST 'B' MAIN ROAD,
(PIPE LINE ROAD)
R.P.C. LAYOUT, 2ND STAGE,
VIJAYANAGARA,
BENGALURU-560 040.
2. R. CHANDRU
S/O. RAMAPPA,
AGED ABOUT 62 YEARS,
AHUJA CHAMBERS,
FLAT NO.204, 2ND FLOOR
NO.1, KUMARAKRUPA ROAD,
BENGALURU-560 001.
... RESPONDENTS
(BY SRI. CHANDRASHEKARA K., ADVOCATE FOR R1 & R2)
THIS CRIMINAL REVISION PETITION IS FILED U/S.397
R/W. 401 OF CR.P.C PRAYING TO SET ASIDE THE ORDER DTD.
20.12.2023 PASSED IN SPL.C.C.NO.86/2022 ON THE FILE OF
COURT OF LXXVII ADDITIONAL CITY CIVIL AND SESSIONS
JUDGE AND THE SPECIAL JUDGE FOR TRYING OFFENCES UNDER
THE PREVENTION OF CORRUPTION ACT, BENGALURU CITY, BY
ALLOWING THIS RP.
140
IN CRIMINAL REVISION PETITION NO.966/2024:
BETWEEN:
1. STATE OF KARNATAKA
BY BENGALURU METROPOLITAN TASK FORCE
POLICE STATION, C.I.D. BENGALURU
REP. BY STATE PUBLIC PROSECUTOR
HIGH COURT BUILDING,
BENGALURU-560001.
... PETITIONER
(BY SRI. B.A. BELLIAPPA, SPP A/W
SMT. K.P. YASHODHA, HCGP)
AND:
1. C. NARAYANA
S/O CHANNAPPA
AGED ABOUT 71 YEARS
EXECUTIVE ENGINEER, SWD
BBMP, CHIEF ENGINEER OFFICE
4TH BLOCK, SHOPPING COMPLEX
JAYANAGARA (FORMER EXECUTIVE ENGINEER)
RAJARAJESWARINAGARA DIVISION
BENGALURU.
R/AT NO.5/15, II MAIN ROAD
BYATARAYANAPURA,
BENGALURU-560 026.
2. L.K. SHIVANANDA
S/O KEMPEGOWDA
AGED ABOUT 71 YEARS
RETIRED ASST. EXECUTIVE ENGINEER
R/AT NO.405, 11TH CROSS
14TH MAIN ROAD, J.P.NAGARA
II PHASE, BENGALURU 560078.
141
3. B.P. PARAMESH
S/O B.K. PUTTEGOWDA
AGED ABOUT 64 YEARS
ASST. ENGINEER
RAJARAJESHWARINAGARA DIVISION
BBMP.
PRESENTLY BHOO SENE VIBHAGA
JUNIOR ENGINEER, NEAR CHINNASWAMY STADIUM
RAJABHAVANA ROAD, BENGALURU.
R/AT NO.3009, 13TH MAIN ROAD
RPC LAYOUT, VIJAYANAGAR
BENGALURU 560 040.
PERMANENT ADDRESS: BOODANURU GRAMA
KERALAPURA, ARAKALGUDU TALUK
HASSAN DISTRICT-573102.
4. S.D. SHASHIKUMAR
S/O DEVEGOWDA
AGED ABOUT 55 YEARS
45/E, 14TH MAIN ROAD
VIJAYANAGARA,
BENGALURU - 560 040.
... RESPONDENTS
(BY SRI. PARMESHWAR N. HEGDE, ADVOCATE FOR R1
SRI. P.M. GOPI, ADVOCATE FOR R2 AND R3
SRI. R. SWAROOP ANAND, ADVOCATE FOR
DRI. D.C. DEEPAK, ADVOCATE FOR R4)
THIS CRIMINAL REVISION PETITION IS FILED U/S.397
R/W 401 OF CR.P.C. PRAYING TO SET ASIDE THE ORDER DTD
15.12.2023 PASSED IN SPL.C.C.NO.109/2015 ON THE FILE OF
COURT OF LXXVII ADDITIONAL CITY CIVIL AND SESSIONS
JUDGE AND THE SPECIAL JUDGE FOR TRYING OFFENCES UNDER
THE PREVENTION OF CORRUPTION ACT, BENGALURU CITY, BY
ALLOWING THIS RP.
142
IN CRIMINAL REVISION PETITION NO.967/2024:
BETWEEN:
1. STATE OF KARNATAKA
BY BENGALURU METROPOLITAN TASK FORCE
POLICE STATION, CID BENGALURU
REP. BY STATE PUBLIC PROSECUTOR
HIGH COURT BUILDING
BENGALURU 560001.
... PETITIONER
(BY SRI. B.A. BELLIAPPA, SPP A/W
SMT. K.P. YASHODHA, HCGP)
AND:
1. N.S. REVANNA
S/O SIDDAPPA
AGED ABOUT 58 YEARS
ASSISTANT ENGINEER
BBMP HEAD OFFICE,
BENGALURU 560055.
R/AT NO.566, 4TH CROSS
MAHALAKSHMIPURAM,
BENGALURU 560086.
2. B. BASAVARAJU
S/O LATE BALASHETTY
AGED ABOUT 39 YEARS
CONTRACTOR.
R/AT NO.U 101,
2ND MAIN ROAD
6TH CROSS, SWATHANTRANAGARA
SRIRAMAPURA, BENGALURU 21.
3. K.L. MARULASIDDAPPA
S/O KARINAYAK
AGED ABOUT 52 YEARS
143
JUNIOR ENGINEER TECHNICAL ASSISTANT
CHIEF ENGINEER, BBMP WEST ZONE
BENGALURU.
PRESENTLY: PLANNING DIVISION
DASARAHALLI, BENGALURU.
R/AT NO.8, 2ND CROSS
KUVEMPUNAGAR,
T. DASARAHALLI
BENGALURU 560057.
... RESPONDENTS
(BY SRI. CHANDRASHEKARA K, ADVOCATE FOR R1 AND R2
SRI. VIJAYA KUMAR, ADVOCATE FOR R3)
THIS CRIMINAL REVISION PETITION IS FILED U/S.397
R/W 401 OF CR.P.C. PRAYING TO SET ASIDE THE ORDER DTD
08.11.2023 PASSED IN SPL.C.C.NO.335/2020 ON THE FILE OF
COURT OF LXXVII ADDITIONAL CITY CIVIL AND SESSIONS
JUDGE AND THE SPECIAL JUDGE FOR TRYING OFFENCES UNDER
THE PREVENTION OF CORRUPTION ACT, BENGALURU CITY, BY
ALLOWING THIS RP.
IN CRIMINAL REVISION PETITION NO.968/2024:
BETWEEN:
1. STATE OF KARNATAKA
BY BENGALURU METROPOLITAN TASK FORCE
POLICE STATION,
C.I.D. BENGALURU
REP. BY STATE PUBLIC PROSECUTOR
HIGH COURT BUILDING,
BENGALURU-560001
... PETITIONER
(BY SRI. B.A. BELLIAPPA, SPP A/W
SMT. K.P. YASHODHA, HCGP)
144
AND:
1. N.S. REVANNA
S/O SIDDAPPA
AGED ABOUT 52 YEARS
ASSISTANT ENGINEER
BBMP CENTRAL OFFICE
BENGALURU.
R/A, NO.556, 4TH CROSS
MAHALAKSHMIPURAM,
BENGALURU-560086.
2. R. CHANDRU
S/O RAMAPPA
AHUJA CHAMBER, FLAT No.204
2ND FLOOR, KUMARA KRUPA ROAD
BENGALURU 560001.
3. M. BASAVARAJU
S/O MUNISWAMY
AGED ABOUT 48 YEARS
A E/T A BBMP WEST ZONE
BENGALURU.
R/AT NO.247, 3RD MAIN ROAD
1ST CROSS, BHCS LAYOUT
CHIKKALLASANDRA, BENGALURU.
NATIVE: BEHIND MINI VIDHANA SOUDHA
ARASIKERE NAGARA,
HASSAN DISTRICT-573103.
... RESPONDENTS
(BY SRI. CHANDRASHEKARA K, ADVOCATE FOR R1 AND R2
SRI. VIJAYA KUMAR, ADVOCATE FOR R3)
THIS CRIMINAL REVISION PETITION IS FILED U/S.397
R/W 401 OF CR.P.C. PRAYING TO SET ASIDE THE ORDER DTD
14.07.2023 PASSED IN SPL.C.C.NO.1200/2019 ON THE FILE OF
COURT OF LXXVII ADDITIONAL CITY CIVIL AND SESSIONS
145
JUDGE AND THE SPECIAL JUDGE FOR TRYING OFFENCES UNDER
THE PREVENTION OF CORRUPTION ACT, BENGALURU CITY, BY
ALLOWING THIS RP.
IN CRIMINAL REVISION PETITION NO.969/2024:
BETWEEN:
1. STATE OF KARNATAKA
BY BENGALURU METROPOLITAN TASK FORCE
POLICE STATION
C.I.D. BENGALURU
REP. BY STATE PUBLIC PROSECUTOR
HIGH COURT BUILDING,
BENGALURU -560001
... PETITIONER
(BY SRI. B.A. BELLIAPPA, SPP A/W
SMT. K.P. YASHODHA, HCGP)
AND:
1. H.N. PRABHAKAR
S/O LATE H. NANJEGOWDA
AGED ABOUT 65 YEARS
RETIRED ASSISTANT EXECUTIVE ENGINEER
GANDHINAGAR SUB-DIVISION
GANDHINAGAR DIVISION, BBMP
BENGALURU.
R/AT NO.1282, 1ST CROSS
BEML MAIN ROAD, NEW THIPPASANDRA
BENGALURU-560075.
2. M. PRABHU
S/O LATE B. MUNISWAMY
AGED ABOUT 55 YEARS
ASSISTANT ENGINEER
WARD NO.27 GANDHINAGAR SUB-DIVISION
BBMP, BENGALURU.
146
R/AT NO.13, 9TH CROSS
SWIMMING POOL LAYOUT
MALLESHWARAM, BENGALURU-560003.
PERMANENT ADDRESS:
SANTHE GATE EXTENSION, KOLAR TOWN.
3. R. CHANDRU
S/O LATE RAMAPPA
AGED MAJOR, 1ST GRADE CONTRACTOR
OFFICE ADDRESS NO.204
2ND FLOOR, NO.1, KUMARAKRUPA ROAD
BENGALURU-51.
4. M. THYAGARAJ
S/O LATE D.M. MUNIRAJAPPA
AGED ABOUT 70 YEARS
CHIEF ACCOUNTANT (RTD.,)
OFFICE OF THE CHIEF ENGINEER
BBMP WEST ZONE, BENGALURU.
R/AT NO.62, 2ND MAIN ROAD
BINNY LAYOUT, 3RD STAGE, ATTIGUPPE
VIJAYANAGARA 2ND STAGE, BENGALURU-40.
5. M. BASAVARAJU
S/O MUNISWAMY
AGED ABOUT 50 YEARS
A E/T A BBMP WEST ZONE, BENGALURU.
R/AT NO.247, 3RD MAIN ROAD
1ST CROSS, BHCS LAYOUT
CHIKKALLASANDRA, BENGALURU.
NATIVE: BEHIND MINI VIDHANA SOUDHA
ARASIKERE NAGARA,
HASSAN DISTRICT-573503.
6. D.A. ANWAR PASHA
S/O LATE H.R. AMEER JAN
147
AGED ABOUT 65 YEARS
ASSISTANT EXECUTIVE ENGINEER, TVCC.
BBMP, BENGALURU.
R/AT NO 27, 1ST B MAIN ROAD
(PIPE LINE ROAD), R.P.C. LAYOUT
2ND STAGE, VIJAYANAGARA
BENGALURUS 560040.
... RESPONDENTS
(BY SRI. GOPI P.M. ADVOCATE FOR R1
SRI. KESHAVA MURTHY M, ADVOCATE FOR R2
SRI. KIRAN S. JAVALI, SENIOR COUNSEL FOR
SRI. CHANDRASHEKARA K, ADVOCATE FOR R3 AND R6
SRI. VIJAYA KUMAR, ADVOCATE FOR R4 AND R5)
THIS CRIMINAL REVISION PETITION IS FILED U/S.397
R/W 401 OF CR.P.C. PRAYING TO SET ASIDE THE ORDER DTD
18.10.2023 PASSED IN SPL.C.C.NO.142/2020 ON THE FILE OF
COURT OF LXXVII ADDITIONAL CITY CIVIL AND SESSIONS
JUDGE AND THE SPECIAL JUDGE FOR TRYING OFFENCES UNDER
THE PREVENTION OF CORRUPTION ACT, BENGALURU CITY, BY
ALLOWING THIS RP.
IN CRIMINAL REVISION PETITION NO.970/2024:
BETWEEN:
1. STATE OF KARNATAKA
BY BENGALURU METROPOLITAN TASK FORCE
POLICE STATION, C.I.D., BENGALURU
REP. BY STATE PUBLIC PROSECUTOR
HIGH COURT BUILDING,
BENGALURU- 560001.
... PETITIONER
(BY SRI. B.A. BELLIAPPA, SPP A/W
SMT. K.P. YASHODHA, HCGP)
148
AND:
1. C. NARAYANA
S/O CHANNAPPA
AGED ABOUT 64 YEARS
RETIRED EXECUTIVE ENGINEER
SWD, BBMP CHIEF ENGINEER OFFICE
4TH BLOCK, SHOPPING COMPLEX
JAYANAGAR (THE THEN EXECUTIVE ENGINEER)
RAJARAJESWARINAGARA DIVISION, BENGALURU.
R/AT NO.5/15, II MAIN ROAD
BYATARAYANAPURA,
BENGALURU-560026.
2. M.J. KUMAR
S/O JAWAREGOWDA
AGED ABOUT 61 YEARS
ASST. ENGINEER, LAGGERE SUB DIVISION
RAJARAJESHWARINAGAR DIVISION
BBMP.
R/AT NO.738, 13TH MAIN ROAD
HBCS, ITI LAYOUT, II STAGE
NAGARBHAVI, BENGALURU-40.
3. M.S. RAJU
S/O MARIYAPPA
AGED ABOUT 55 YEARS
VOKKALIGARU, CLASS-I CONTRACTOR
NO.159, 5TH MAIN ROAD, 11TH CROSS
NGEF LAYOUT, NAGARBHAVI,
BENGALURU-72.
... RESPONDENTS
(BY SRI. PARAMESHWAR N. HEGDE, ADVOCATE FOR R1 AND R3
SRI. MADHUKAR S, ADVOCATE FOR R2)
THIS CRIMINAL REVISION PETITION IS FILED U/S.397
R/W 401 OF CR.P.C. PRAYING TO SET ASIDE THE ORDER DTD
15.12.2023 PASSED IN SPL.C.C.NO.794/2020 ON THE FILE OF
149
COURT OF LXXVII ADDITIONAL CITY CIVIL AND SESSIONS
JUDGE AND THE SPECIAL JUDGE FOR TRYING OFFENCES UNDER
THE PREVENTION OF CORRUPTION ACT, BENGALURU CITY, BY
ALLOWING THIS RP.
IN CRIMINAL REVISION PETITION NO.971/2024:
BETWEEN:
1. STATE OF KARNATAKA
BY BENGALURU METROPOLITAN TASK FORCE
POLICE STATION, C.I.D., BENGALURU
REP. BY STATE PUBLIC PROSECUTOR
HIGH COURT BUILDING,
BENGALURU-560001.
... PETITIONER
(BY SRI. B.A. BELLIAPPA, SPP A/W
SMT. K.P. YASHODHA, HCGP)
AND:
1 D.A. ANWAR PASHA
S/O LATE H.R. AMEER JAN
AGED ABOUT 65 YEARS
ASSISTANT EXECUTIVE ENGINEER
TVCC, BBMP, BENGALURU.
R/AT NO.27, 1ST B MAIN ROAD
(PIPE LINE ROAD), R.P.C. LAYOUT
2ND STAGE, VIJAYANAGARA
BENGALURU-560 040.
2. M. PRABHU,
S/O LATE B. MUNISWAMY
AGED ABOUT 55 YEARS
ASSISTANT ENGINEER.
R/AT NO.13, 9TH CROSS
SWIMMING POOL LAYOUT
MALLESHWARAM, BENGALURU-560 003.
150
PERMANENT ADDRESS: SANTHE GATE EXTENSION
KOLAR TOWN, KOLAR-563101.
3. CHANDRU R
S/O LATE RAMAPPA
AGED ABOUT 62 YEARS
CONTRACTOR
R/AT NO.204, 2ND FLOOR
AHUJA CHAMBERS, NO.1
KUMARAKRUPA ROAD, BENGALURU-560 001.
4. M. THYAGARAJ
S/O LATE D.M. MUNIRAJAPPA
AGED ABOUT 69 YEARS
CHIEF ACCOUNTANT (RTD.,)
OFFICE OF THE CHIEF ENGINEER
BBMP WEST ZONE, BENGALURU.
R/AT NO.62, 2ND MAIN ROAD
BINNY LAYOUT, 3RD STAGE
ATTIGUPPE, VIJAYANAGARA 2ND STAGE
BENGALURU-560 040.
5. M. BASAVARAJU
S/O MUNISWAMY
AGED ABOUT 49 YEARS
A E/T A BBMP WEST ZONE
BENGALURU.
R/AT NO.247, 3RD MAIN ROAD
1ST CROSS, BHCS LAYOUT
CHIKKALLASANDRA, BENGALURU.
NATIVE: BACK TO MINI VIDHANA SOUDHA
ARASIKERE NAGARA,
HASSAN DISTRICT-573103.
... RESPONDENTS
(BY SRI. CHANDRASHEKARA K, ADVOCATE FOR R1 AND R3
SRI. VIJAYA KUMAR, ADVOCATE FOR R4 AND R5
SRI. ANITHA N, ADVOCATE FOR R2)
151
THIS CRIMINAL REVISION PETITION IS FILED U/S.397
R/W 401 OF CR.P.C. PRAYING TO SET ASIDE THE ORDER DTD
27.10.2023 PASSED IN SPL.C.C.NO.1334/2021 ON THE FILE OF
COURT OF LXXVII ADDITIONAL CITY CIVIL AND SESSIONS
JUDGE AND THE SPECIAL JUDGE FOR TRYING OFFENCES UNDER
THE PREVENTION OF CORRUPTION ACT, BENGALURU CITY, BY
ALLOWING THIS RP.
IN CRIMINAL REVISION PETITION NO.973/2024:
BETWEEN:
1. STATE OF KARNATAKA
BY BENGALURU METROPOLITAN TASK FORCE
POLICE STATION, C.I.D., BENGALURU
REP. BY STATE PUBLIC PROSECUTOR
HIGH COURT BUILDING,
BENGALURU-560001.
... PETITIONER
(BY SRI. B.A. BELLIAPPA, SPP A/W
SMT. K.P. YASHODHA, HCGP)
AND:
1. B.N. KANAKADAS
S/O LATE H.D. NARASAIAH
AGED ABOUT 68 YEARS
RETIRED EXECUTIVE ENGINEER
RAJARAJESHWARI NAGAR DIVISION
R/AT NO.883, 2ND CROSS
1ST MAIN, BEML LAYOUT, 5TH STAGE
2ND PHASE, RAJARAJESHWARI NAGAR
BENGALURU-560098.
2. M.B. NAGARAJ
S/O BORALINGAIAH
AGED ABOUT 58 YEARS
ASSISTANT ENGINEER
RAJARAJESHWARI NAGARA SUB DIVISION
R.R.NAGAR DIVISION, BBMP
R.R. NAGAR, BENGALURU.
152
R/AT NO.68, 5TH MAIN ROAD
6TH CROSS, HEALTH LAYOUT
BENGALURU.
NATIVE: MANAGAL VILLAGE
MAGADI TALUK, RAMANAGARA DISTRICT-562159.
3. S.K. MURTHY
S/O LATE K. SUBRAMANYA
AGED ABOUT 72 YEARS
CLASS-I CONTRACTOR.
R/AT NO.504, 8TH CROSS, 7TH BLOCK
WEST JAYANAGAR, BENGALURU-560 082.
... RESPONDENTS
(BY SRI. P.M. GOPI, ADVOCATE FOR R1
SRI. PARAMESHWAR N. HEGDE, ADVOCATE FOR R2 AND R3)
THIS CRIMINAL REVISION PETITION IS FILED U/S.397
R/W 401 OF CR.P.C. PRAYING TO SET ASIDE THE ORDER DTD
27.10.2023 PASSED IN SPL.C.C.NO.619/2018 ON THE FILE OF
COURT OF LXXVII ADDITIONAL CITY CIVIL AND SESSIONS
JUDGE AND THE SPECIAL JUDGE FOR TRYING OFFENCES UNDER
THE PREVENTION OF CORRUPTION ACT, BENGALURU CITY, BY
ALLOWING THIS RP.
IN CRIMINAL REVISION PETITION NO.974/2024:
BETWEEN:
1. STATE OF KARNATAKA
BY BENGALURU METROPOLITAN TASK FORCE
POLICE STATION, C I D BENGALURU
REP. BY STATE PUBLIC PROSECUTOR
HIGH COURT BUILDING
BENGALURU 560001.
... PETITIONER
(BY SRI. B.A. BELLIAPPA, SPP A/W
SMT. K.P. YASHODHA, HCGP)
153
AND:
1 . C. NARAYANA
S/O CHENNAPPA
AGED ABOUT 69 YEARS
RETIRED EXECUTIVE ENGINEER
RAJARAJESWARINAGARA DIVISION
R/AT NO. 5/15, II MAIN ROAD
BYATARAYANAPURA
BENGALURU - 560 026.
PERMANENT ADDRESS:
BOMMANAHALLI, CHINTAMANI TALUK
CHIKKABALLAPURA DISTRICT 563125.
2 . L.K. SHIVANANDA
S/O KEMPEGOWDA
AGED ABOUT 67 YEARS
RETIRED ASST. EXECUTIVE ENGINEER
R R NAGAR SUB DIVISION, BBMP
BENGALURU.
R/AT NO. 405, 11TH CROSS
14TH MAIN ROAD
J P NAGAR, II PHASE
BENGALURU - 560 078.
3 . K.M. KUMARASWAMY
S/O MARANNA
AGED ABOUT 51 YEARS
JUNIOR ENGINEER
R R NAGAR SUB DIVISION.
R/AT NO.375, 4TH MAIN ROAD
6TH B CROSS, AROGYA LAYOUT
ANNAPOORNESHWARI NAGAR
BENGALURU - 560 091.
AND ALSO AT:
KARIOBANAHALLI, HIRIYURU TALUK
CHITRADURGA DISTRICT - 577 511.
154
4 . N. MURALIDHAR
S/O LATE M. NARAYANA
AGED ABOUT 53 YEARS
CLASS -1 CONTRACTOR
R/AT NO.31, 4TH CROSS, 7TH BLOCK
JAYANAGAR, BENGALURU - 560082.
... RESPONDENTS
(BY SRI. PARAMESHWAR N. HEGDE, ADVOCATE FOR R1
SRI. P.M. GOPI, ADVOCATE FOR R2 AND R3
R4 SERVED)
THIS CRIMINAL REVISION PETITION IS FILED U/S.397
R/W 401 OF CR.P.C. PRAYING TO SET ASIDE THE ORDER DTD
15.12.2023 PASSED IN SPL.C.C.NO.436/2018 ON THE FILE OF
COURT OF LXXVII ADDITIONAL CITY CIVIL AND SESSIONS
JUDGE AND THE SPECIAL JUDGE FOR TRYING OFFENCES UNDER
THE PREVENTION OF CORRUPTION ACT, BENGALURU CITY, BY
ALLOWING THIS RP.
IN CRIMINAL REVISION PETITION NO.976/2024:
BETWEEN:
1. STATE OF KARNATAKA
BY BENGALURU METROPOLITAN TASK FORCE
POLICE STATION, C.I.D., BENGALURU
REP. BY STATE PUBLIC PROSECUTOR
HIGH COURT BUILDING
BENGALURU - 560001.
... PETITIONER
(BY SRI. B.A.BELLIAPPA, SPP A/W
SMT. K.P.YASHODHA, HCGP)
AND:
1. H.N. PRABHAKAR
S/O LATE H. NANJEGOWDA
AGED ABOUT 67 YEARS
RETIRED ASSISTANT EXECUTIVE ENGINEER
155
GANDHINAGAR SUB-DIVISION
GANDHINAGAR DIVISION
BBMP, BENGALURU.
R/AT NO.1282, 1ST CROSS
BEML MAIN ROAD
NEW THIPPASANDRA
BENGALURU - 560075.
2. M. PRABHU
S/O LATE B. MUNISWAMY
AGED ABOUT 55 YEARS
ASSISTANT ENGINEER
GANDHINAGAR SUB-DIVISION
BBMP, BENGALURU
R/AT NO.13, 9TH CROSS
SWIMMING POOL LAYOUT
MALLESHWARAM
BENGALURU - 560 003
PERMANENT ADDRESS
SANTHE GATE EXTENSION
KOLAR TOWN.
3. N. SAMPATH KUMAR
S/O LATE NARAYANASHETTY
AGED ABOUT 47 YEARS
CONTRACTOR
R/AT NO.129, 5TH CROSS
PUSHPAVATHI NAGARA
KAMAKSHIPALYA, BENGALURU - 79.
4. B.T. RAMESH
S/O LATE B.H. THAMMAIAH
AGED ABOUT 70 YEARS
RETIRED CHIEF ENGINEER
OFFICE OF THE BBMP, BENGALURU
PREVIOUSLY CHIEF ENGINEER
WEST ZONE BBMP OFFICE
BENGALURU
R/AT NO.702, 9TH MAIN ROAD
3RD BLOCK, 3RD STAGE
156
BASAVESHWARANAGARA
BENGALURU - 79.
5. M. THYAGARAJ
S/O LATE D.M. MUNIRAJAPPA
AGED ABOUT 68 YEARS
CHIEF ACCOUNTANT (RTD.)
OFFICE OF THE CHIEF ENGINEER
BBMP WEST ZONE
BENGALURU.
R/AT. No.62, 2ND MAIN ROAD
BINNY LAYOUT, 3RD STAGE
ATTIGUPPE, VIJAYANAGARA
2ND STAGE, BENGALURU-40.
6. M. BASAVARAJU
S/O MUNISWAMY
AGED ABOUT 50 YEARS
A E / T A BBMP WEST ZONE
BENGALURU.
R/AT. No.247, 3RD MAIN ROAD
1ST CROSS, BHCS LAYOUT
CHIKKALLASANDRA, BENGALURU
NATIVE BEHIND MINI
VIDHANA SOUDHA
ARASIKERE NAGARA
HASSAN DISTRICT.
7. D.A. ANWAR PASHA
S/O LATE H.R. AMEER JAN
AGED ABOUT 65 YEARS
ASSISTANT EXECUTIVE ENGINEER
TVCC., BBMP, BENGALURU
R/AT. No.27, 1ST B MAIN ROAD
(PIPE LINE ROAD), RPC LAYOUT
2ND STAGE, VIJAYANAGARA,
BENGALURU-40.
... RESPONDENTS
157
(BY SRI. SIDDAMALLAPPA P.M. ADVOCATE FOR R1
SRI. VIJAYA KUMAR, ADVOCATE FOR R6 & R7
R2 SERVED
R5 SERVED)
THIS CRIMINAL REVISION PETITION IS FILED U/S.397
R/W 401 CR.P.C. PRAYING TO SET ASIDE THE ORDER DTD
18.10.2023 PASSED IN SPL.C.C.NO.799/2020 ON THE FILE OF
COURT OF LXXVII ADDITIONAL CITY CIVIL AND SESSIONS
JUDGE AND THE SPECIAL JUDGE FOR TRYING OFFENCES UNDER
THE PREVENTION OF CORRUPTION ACT, BENGALURU CITY, BY
ALLOWING THIS RP.
IN CRIMINAL REVISION PETITION NO.977/2024:
BETWEEN:
1. STATE OF KARNATAKA
BY BENGALURU METROPOLITAN
TASK FORCE, POLICE STATION
C.I.D., BENGALURU
REP. BY STATE PUBLIC PROSECUTOR
HIGH COURT BUILDING,
BENGALURU.-560001
... PETITIONER
(BY SRI. B.A. BELLIAPPA, SPP A/W.
SMT. K.P. YASHODHA, HCGP)
AND:
1. B.G. PRAKASH KUMAR
S/O LATE B.R. GOPAL GOWDA
AGED ABOUT 68 YEARS
RETIRED EXECUTIVE ENGINEER
MALLESHWARAM DIVISION
WEST ZONE, BENGALURU.
R/AT NO.139, 10TH MAIN ROAD
BCC LAYOUT, VIJAYANAGAR
BENGALURU-560040.
158
2. Y.M. MUNIRAJU
S/O LATE MUNISHAMAPPA
AGED ABOUT 66 YEARS
ASSISTANT EXECUTIVE ENGINEER (RTD)
SANHATABAGARA SUB-DIVISION
MALLESHWARAM DIVISION
WEST ZONE, BENGALURU.
R/AT NO.935, 64TH CROSS
5TH DIVISION, RAJAJINAGAR
BENGALURU-10.
3. H.P. RAMESH
S/O LATE PUTTATHIMMEGOWDA
AGED ABOUT 58 YEARS
ASST. ENGINEER, WARD NO.100
SANJAYANAGAR SUB-DIVISION
MALLESHWARAM DIVISION
WEST ZONE, BENGALURU.
PRESENTLY CHIEF ENGINEER OFFICE
K.R.CIRCLE, BENGALURU
R/AT NO.L-204, POORVANKAR
HEBBAL, KEMPAPURA, BENGALURU.-560024.
4. B.T. RAMESH
S/O LATE B.H. THAMMAIAH
AGED ABOUT 69 YEARS
RETIRED CHIEF ENGINEER
OFFICE OF THE BBMP, BENGALURU
PREVIOUSLY CHIEF ENGINEER
WEST ZONE, BBMP OFFICE
BENGALURU.
R/AT NO.702, 9TH MAIN ROAD
3RD BLOCK, 3RD STAGE
BASAVESHWARANAGARA, BENGALURU-79.
5. M. THYAGARAJ
S/O LATE D.M. MUNIRAJAPPA
AGED ABOUT 70 YEARS
159
RETIRED CHIEF ACCOUNTANT
OFFICE OF THE CHIEF ENGINEER
BBMP WEST ZONE, BENGALURU.
R/AT. NO.62, 2ND MAIN ROAD
BINNY LAYOUT, 3RD STAGE
ATTIGUPPE, VIJAYANAGARA 2ND STAGE
BENGALURU-40.
6. M. BASAVARAJU
S/O MUNISWAMY
AGED ABOUT 48 YEARS
A E/T A BBMP WEST ZONE, BENGALURU.
R/AT NO.247, 3RD MAIN ROAD
1ST CROSS, BHCS LAYOUT
CHIKKALLASANDRA, BENGALURU
NATIVE BEHIND MINI VIDHANA SOUDHA
ARASIKERE NAGARA
HASSAN DISTRICT-573103.
... RESPONDENTS
(BY SRI. VIJAYA KUMAR, ADVOCATE FOR R1, R4, R5 & R6
SRI. P.M. GOPI, ADVOCATE FOR R2
SRI. HANUMANTHARAYA D, ADVOCATE FOR R3)
THIS CRIMINAL REVISION PETITION IS FILED U/S.397
R/W 401 OF CR.P.C. PRAYING TO SET ASIDE THE ORDER DTD
18.10.2023 PASSED IN SPL.C.C.NO.798/2020 ON THE FILE OF
COURT OF LXXVII ADDITIONAL CITY CIVIL AND SESSIONS
JUDGE AND THE SPECIAL JUDGE FOR TRYING OFFENCES UNDER
THE PREVENTION OF CORRUPTION ACT, BENGALURU CITY, BY
ALLOWING THIS RP.
IN CRIMINAL REVISION PETITION NO.978/2024:
BETWEEN:
1. STATE OF KARNATAKA
BY BENGALUUR METROPOLITAN
160
TASK FORCE, POLICE STATION
C.I.D BENGALURU
REP BY STATE PUBLIC PROSECUTOR
HIGH COURT BUILDING
BENGALURU-560001. ... PETITIONER
(BY SRI. B.A. BELLIAPPA, SPP A/W.
SMT. K.P.YASHODHA, HCGP)
AND:
1 . B.G. PRAKASH KUMAR
S/O LATE B.R. GOPAL GOWDA
AGED ABOUT 67 YEARS
EXECUTIVE ENGINEER (RETIRED)
MALLESHWARAM DIVISION
WEST ZONE, BENGALURU.
R/AT NO.139, 10TH MAIN ROAD
BCC LAYOUT, VIJAYANAGAR
BENGALURU-560040.
2 . Y.M. MUNIRAJU
S/O LATE MUNISWAMAPPA
AGED ABOUT 65 YEARS
ASSISTANT EXECUTIVE ENGINEER
SANJAYANAGAR SUB DIVISION
MALLESHWARAM WEST ZONE
BENGALURU.
R/AT NO. 935, 64TH CROSS
5TH DIVISION, RAJAJINAGAR
BENGALURU-10.
3 . G.L. KESHAV MURTHY
S/O LANKAPPA
AGED ABOUT 54 YEARS
ASST. ENGINEER, WARD NO.99
MATTIKERE SUB DIVISION
MALLESHWARAM, BBMP
BENGALURU.
161
R/AT NO.345, 10TH CROSS
SARASWATHPURAM, NANDINI LAYOUT
BENGALURU-96.
4 . C.P. UMESH
S/O LATE PUTTASWAMI GOWDA
AGED ABOUT 43 YEARS
CONTRACTOR
R/AT NO.210, 5TH CROSS
10TH MAIN, NGEF LAYOUT
NAGARABHAVI, BENGALURU-72.
... RESPONDENTS
(BY SRI. VIJAYA KUMAR, ADVOCATE FOR R1
SRI. P.M. GOPI, ADVOCATE FOR R2 & R3
SRI. H. SHANTHI BHUSHAN, ADVOCATE FOR R4)
THIS CRIMINAL REVISION PETITION IS FILED U/S.397
R/W 401 OF CR.P.C. PRAYING TO SET ASIDE THE ORDER DTD
27.10.2023 PASSED IN SPL.C.C.NO.1338/2021 ON THE FILE OF
COURT OF LXXVII ADDITIONAL CITY CIVIL AND SESSIONS
JUDGE AND THE SPECIAL JUDGE FOR TRYING OFFENCES UNDER
THE PREVENTION OF CORRUPTION ACT, BENGALURU CITY, BY
ALLOWING THIS RP.
IN CRIMINAL REVISION PETITION NO.979/2024:
BETWEEN:
1. STATE OF KARNATAKA
BY BENGALURU METROPOLITAN
TASK FORCE POLICE STATION
C.I.D., BENGALURU
REP. BY STATE PUBLIC PROSECUTOR
HIGH COURT BUILDING
BENGALURU - 560001.
... PETITIONER
(BY SRI. B.A. BELLIAPPA, SPP A/W
SMT. K.P. YASHODHA, HCGP)
162
AND:
1 . S. SHIVAMALLU
S/O SIDDEGOWDA
AGED ABOUT 51 YEARS
ASSISTANT ENGINEER
GANDHINAGAR SUB DIVISION
BBMP, BENGALURU.
R/AT. No.1238, 11TH CROSS
MAHALAKSHMIPURAM
BENGALURU - 560086.
ALSO AT JADAGANAPURA
MALAVALLI TALUK
MANDYA DISTRICT.
2 . M/S. BALAJI CONSTRUCTIONS
CONTRACTORS
PROPRIETOR R. CHANDRA NAYAK
AGED ABOUT 53 YEARS
CLASS- I CONTRACTOR
R/AT No.13/A/19
OMKAR NILAYA 5TH BLOCK
72ND CROSS, 17TH E MAIN
RAJAJINAGAR, BENGALURU - 560010.
... RESPONDENTS
(BY SRI. P.M. GOPI, ADVOCATE FOR R1
SRI. LOHITH KUMAR N.S. ADVOCATE FOR R2)
THIS CRIMINAL REVISION PETITION IS FILED U/S.397
R/W 401 OF CR.P.C. PRAYING TO SET ASIDE THE ORDER DTD
15.12.2023 PASSED IN SPL.C.C.NO.119/2021 ON THE FILE OF
COURT OF LXXVII ADDITIONAL CITY CIVIL AND SESSIONS
JUDGE AND THE SPECIAL JUDGE FOR TRYING OFFENCES UNDER
THE PREVENTION OF CORRUPTION ACT, BENGALURU CITY, BY
ALLOWING THIS RP.
163
IN CRIMINAL REVISION PETITION NO.980/2024:
BETWEEN:
1. STATE OF KARNATAKA
BY BENGALURU METROPOLITAN
TASK FORCE, POLICE STATION
C.I.D. BENGALURU
REP. BY STATE PUBLIC PROSECUTOR
HIGH COURT BUILDING
BENGALURU - 560001. ... PETITIONER
(BY SRI. B.A. BELLIAPPA, SPP A/W
SMT. K.P. YASHODHA, HCGP)
AND:
1. B.G. PRAKASH KUMAR
S/O LATE B.R. GOPAL GOWDA
AGED ABOUT 68 YEARS
RETIRED EXECUTIVE ENGINEER
MALLESHWARAM DIVISION
WEST ZONE, BENGALURU - 560 055.
R/AT. NO.139, 10TH MAIN ROAD
B.C.C. LAYOUT, VIJAYA NAGAR
BENGALURU - 560040.
2. Y.M. MUNIRAJU
S/O LATE MUNISWAMAPPA
AGED ABOUT 68 YEARS
RETIRED ASSISTANT EXECUTIVE ENGINEER
SANJAYANAGARA SUB DIVISION
MALLESHWARA DIVISION
WEST ZONE, BENGALURU.
R/AT NO. 935, 64TH CROSS
5TH DIVISION, RAJAJINAGAR
BENGALURU - 560010.
164
3. H.P. RAMESH
S/O LATE PUTTATHIMMEGOWDA
AGED ABOUT 61 YEARS
ASSISTANT ENGINEER, WARD NO.100
SANJAYANAGARA,
MATTIKERE SUB-DIVISION
MALLESHWARAM DIVISION, WEST ZONE
BENGALURU - 560094.
PRESENTLY OFFICE OF THE CHIEF ENGINEER
K.R.CIRCLE, BENGALURU - 560001.
R/AT NO. 204, POORVANKARA
HEBBAL KEMPAPURA
BENGALURU - 560024.
4. T.G. SURESH
CLASS-I CONTRACTOR
R/AT NO. M/39, 7TH CROSS
MARKET ROAD, L.N. PURA
BENGALURU - 560021.
5. B.T. RAMESH
S/O LATE B.H. TAMMAIAH
AGED ABOUT 69 YEARS
RETIRED CHIEF ENGINEER
BBMP OFFICER, BENGALURU
EARLIER CHIEF ENGINEER
WEST ZONE, BBMP OFFICE
BENGALURU.
R/AT NO.702, 9TH MAIN ROAD,
3RD BLOCK, 3RD STAGE
BASAVESHWARANAGARA
BENGALURU - 560079.
6. M. THYAGARAJ
S/O LATE D.M. MUNIRAJAPPA
AGED ABOUT 70 YEARS
RETIRED CHIEF ACCOUNTANT
OFFICE OF THE CHIEF ENGINEER
BBMP WEST ZONE, BENGALURU.
165
R/AT NO.62, 2ND MAIN ROAD
BINNY LAYOUT, 3RD STAGE
ATTIGUPEE, VIJAYANAGAR 2ND STAGE
BENGALURU-560040.
7. M. BASAVARAJU
S/O MUNISWAMY
AGED ABOUT 48 YEARS
A.E/T.A BBMP WEST ZONE
BENGALURU.
R/AT NO.247, 3RD MAIN ROAD
1ST CROSS, B.H.C.S. LAYOUT
CHIKKALASANDRA, BENGALURU - 560061
ALSO AT BEHIND MINI VIDHANA SOUDHA
ARASIKERE NAGARA
HASSAN DISTRICT - 573201.
... RESPONDENTS
(BY SRI. VIJAYA KUMAR, ADVOCATE FOR R1, R5, R6 & R7
SRI. P.M. GOPI, ADVOCATE FOR R2
SRI. HANUMANTHARAYA D, ADVOCATE FOR R4)
THIS CRIMINAL REVISION PETITION IS FILED U/S.397
R/W 401 OF CR.P.C. PRAYING TO SET ASIDE THE ORDER DTD
15.11.2023 PASSED IN SPL.C.C.NO.705/2020 ON THE FILE OF
COURT OF LXXVII ADDITIONAL CITY CIVIL AND SESSIONS
JUDGE AND THE SPECIAL JUDGE FOR TRYING OFFENCES UNDER
THE PREVENTION OF CORRUPTION ACT, BENGALURU CITY, BY
ALLOWING THIS RP.
IN CRIMINAL REVISION PETITION NO.1010/2024:
BETWEEN:
1. STATE OF KARNATAKA
BY BENGALURU METROPOLITAN
TASK FORCE, POLICE STATION
C.I.D. BENGALURU
REP. BY STATE PUBLIC PROSECUTOR
166
HIGH COURT BUILDING
BENGALURU-560001.
... PETITIONER
(BY SRI. B.A. BELLIAPPA, SPP A/W
SMT. K.P. YASHODHA, HCGP)
AND:
1. SRI. H.N. PRABHAKAR
S/O LATE H. NANJEGOWDA
AGED ABOUT 64 YEARS
ASSISTANT EXECUTIVE ENGINEER (RTD)
GANDHINAGAR SUB-DIVISION
GANDHINAGAR DIVISION
BBMP, BENGALURU.
R/AT NO.1282, IST CROSS
BEML MAIN ROAD
NEW THIPPASANDRA
BENGALURU-560075.
2. SRI. S. SHIVAMALLU
S/O SIDDEGOWDA
AGED ABOUT 59 YEARS
ASSISTANT ENGINEER
GANDHINAGAR SUB DIVISION
BBMP, BENGALURU.
R/AT NO.1238, 11TH CROSS
MAHALAKSHMIPURAM
BENGALURU-560086.
NATIVE: JADAGANAPURA
MALAVALLI TALUK
MANDYA DISTRICT-571430.
3. SRI. B. BASAVARAJA
S/O BALASHETTY
AGED ABOUT 39 YEARS
CONTRACTOR.
167
R/AT NO.U/101, 3RD MAIN ROAD
6TH CROSS, SWATHANTRANAGARA
SRIRAMAPURA, BENGALURU-560021.
4. SRI. B.T. RAMESH
S/O LATE B.H. THAMMAIAH
AGED ABOUT 70 YEARS
RETIRED CHIEF ENGINEER
BBMP OFFICE, BENGALURU.
PREVIOUSLY: CHIEF ENGINEER
WEST ZONE, BBMP OFFICE
BENGALURU.
R/AT NO.702, 9TH MAIN ROAD
3RD BLOCK, 3RD STAGE
BASAVESHWARANAGARA
BENGALURU-560079.
5. SRI. M. THYAGARAJ
S/O LATE D.M. MUNIRAJAPPA
AGED ABOUT 69 YEARS
CHIEF ACCOUNTANT (RTD)
OFFICE OF CHIEF ENGINEER
BBMP WEST ZONE, BENGALURU-40.
R/AT NO.62, 2ND MAIN ROAD
BINNY LAYOUT, 3RD STAGE
ATTIGUPPE, VIJAYANAGAR 2ND STAGE
BENGALURU-560040.
6. SRI. M. BASAVARAJU
S/O MUNISWAMY
AGED ABOUT 50 YEARS
A E /T A BBMP WEST ZONE
BENGALURU.
R/AT NO.247, 3RD MAIN ROAD
IST CROSS, B.H.C.S. LAYOUT
CHIKKALLASANDRA, BENGALURU.
168
NATIVE: BEHIND MINI
VIDHANA SOUDHA
ARASIKERE NAGARA
HASSAN-573103.
7. SRI. B.G. PRAKASH KUMAR
S/O LATE B.R. GOPAL GOWDA
AGED ABOUT 67 YEARS
EXECUTIVE ENGINEER (RTD)
MALLESHWARAMA DIVISION
(WEST ZONE), BENGALURU.
R/AT NO.139, 10TH MAIN ROAD
B.C.C. LAYOUT, VIJAYANAGARA
BENGALURU-560040.
... RESPONDENTS
(BY SRI. SIDDAMALLAPPA P.M. ADVOCATE FOR R1 & R2
SRI. KIRAN S. JAVALI, SR. COUNSEL FOR
SRI. CHANDRASHEKARA K, ADVOATE FOR R3
SRI. VIJAYA KUMAR, ADVOCATE FOR R4 TO R7)
THIS CRIMINAL REVISION PETITION IS FILED U/S.397
R/W 401 OF CR.P.C. PRAYING TO SET ASIDE THE ORDER DTD
27.10.2023 PASSED IN SPL.C.C.NO.1331/2021 ON THE FILE OF
COURT OF LXXVII ADDITIONAL CITY CIVIL AND SESSIONS
JUDGE AND THE SPECIAL JUDGE FOR TRYING OFFENCES UNDER
THE PREVENTION OF CORRUPTION ACT, BENGALURU CITY, BY
ALLOWING THIS RP.
IN CRIMINAL REVISION PETITION NO.1011/2024:
BETWEEN:
1. STATE OF KARNATAKA
BY BENGALURU METROPOLITAN
TASK FORCE POLICE STATION
C.I.D. BENGALURU
REP. BY STATE PUBLIC PROSECUTOR
HIGH COURT BUILDING
BENGALURU-560001. ... PETITIONER
169
(BY SRI. B.A. BELLIAPPA, SPP A/W
SMT. K.P. YASHODHA, HCGP)
AND:
1 . SRI. C. NARAYANA
S/O CHANNAPPA
AGED ABOUT 70 YEARS
RETIRED EXECUTIVE ENGINEER
RAJARAJESHWARI NAGARA DIVISION
BENGALURU.
R/AT NO.5/15, II MAIN ROAD
BYATAYANAPURA
BENGALURU-560026.
PERMANENT ADDRESS
BOMMAPALLI
CHINTHAMANI TALUK
CHIKKABALLAPURA DISTRICT.
2 . SRI. N. MURALIDHAR
S/O LATE M. NARAYANA
AGED ABOUT 49 YEARS
CLASS-I CONTRACTOR
R/AT NO.31, 4TH CROSS
7TH BLOCK, JAYANAGARA
BENGALURU-82.
... RESPONDENTS
(BY SRI. PARAMESHWAR H. HEGDE, ADVOCATE FOR R1
SRI. PADMAPRASAD B. NASHI, ADVOCATE FOR R2 - SERVED)
THIS CRIMINAL REVISION PETITION IS FILED U/S.397
R/W 401 OF CR.P.C. PRAYING TO SET ASIDE THE ORDER DTD
27.09.2023 PASSED IN SPL.C.C.NO.166/2017 ON THE FILE OF
COURT OF LXXVII ADDITIONAL CITY CIVIL AND SESSIONS
JUDGE AND THE SPECIAL JUDGE FOR TRYING OFFENCES UNDER
THE PREVENTION OF CORRUPTION ACT, BENGALURU CITY, BY
ALLOWING THIS RP.
170
IN CRIMINAL REVISION PETITION NO.1012/2024:
BETWEEN:
1. STATE OF KARNATAKA
BY BENGALURU METROPOLITAN
TASK FORCE, POLICE STATION
C.I.D., BENGALURU
REP. BY STATE PUBLIC PROSECUTOR
HIGH COURT BUILDING
BENGALURU 560001.
... PETITIONER
(BY SRI. B.A. BELLIAPPA, SPP A/W
SMT. K.P. YASHODHA, HCGP)
AND:
1. H.P. RAMESH
S/O LATE PUTTATHIMMEGOWDA
AGED ABOUT 62 YEARS
ASSISTANT ENGINEER
WARD NO.100, SANJAYANAGAR
MATHIKERE SUB DIVISION
MALLESHWARAM DIVISION
WEST ZONE, BENGALURU.
PRESENTLY OFFICE OF THE
CHIEF ENGINEER
K.R CIRCLE, BENGALURU 01.
R/AT NO.L-204, POORVANKARA
HEBBALA, KEMPAPURA
BENGLAURU.
2. M. NAGESH
S/O MAYANNA
AGED ABOUT 44 YEARS
R/AT NO.3520/A, 7th CROSS
GAYATHRI NAGAR
BENGALURU 560 028.
171
3. M. BASAVARAJU
S/O MUNISWAMY
AGED ABOUT 50 YEARS
A E /T A BBMP WEST ZONE
BENGALURU.
R/AT NO.247, 3rd MAIN ROAD
1st CROSS, BHCS LAYOUT
CHIKKALLASANDRA
BENGALURU 560 061.
NATIVE: BACK TO MINI VIDHANA SOUDA
ARASIKERE NAGARA
HASSAN DISTRICT 573 103.
... RESPONDENTS
(BY SRI. HANUMANTHARAYA D, ADVOCATE FOR R3
SRI. SHANTHI BHUSHAN H, ADVCOATE FOR R2
V/O.DATED 03.02.2025 NOTICE TO R1 IS H/S TO R1)
THIS CRIMINAL REVISION PETITION IS FILED U/S.397
R/W 401 OF CR.P.C. PRAYING TO SET ASIDE THE ORDER DTD
15.11.2023 PASSED IN SPL.C.C.NO.704/2020 ON THE FILE OF
COURT OF LXXVII ADDITIONAL CITY CIVIL AND SESSIONS
JUDGE AND THE SPECIAL JUDGE FOR TRYING OFFENCES UNDER
THE PREVENTION OF CORRUPTION ACT, BENGALURU CITY, BY
ALLOWING THIS RP.
IN CRIMINAL REVISION PETITION NO.1013/2024:
BETWEEN:
1. STATE OF KARNATAKA
BY BENGALURU METROPOLITAN
TASK FORCE POLICE STATION
C.I.D., BENGALURU
REP. BY STATE PUBLIC PROSECUTOR
HIGH COURT BUILDING
BENGALURU 560001. ... PETITIONER
(BY SRI. B.A. BELLIAPPA, SPP A/W
SMT. K.P. YASHODHA, HCGP)
172
AND:
1 . C. NARAYANA
S/O CHANNAPPA
AGED ABOUT 70 YEARS
RETIRED EXECUTIVE ENGINEER
RAJARAJESHWARINAGAR DIVISION.
R/AT NO.5/15, II MAIN ROAD
BYATARAYANAPURA
BENGALURU 560 026.
PERMANENT ADDRESS
BOMMAPALLI, CHINTAMANI TALUK
CHIKKBALLAPURA DISTRICT 562 101.
2 . N. MURALIDHAR
S/O LATE M. NARAYANA
AGED ABOUT 49 YEARS
CLASS-1 CONTRACTOR
R/AT NO.31, 4th CROSS
7th BLOCK, JAYANAGAR
BENGALURU 560 082.
... RESPONDENTS
(BY SRI. PARAMESHWAR H. HEGDE, ADVOCATE FOR R1
SRI. PADMAPRASAD B. NASHI, ADVOCATE FOR R2)
THIS CRIMINAL REVISION PETITION IS FILED U/S.397
R/W 401 OF CR.P.C. PRAYING TO SET ASIDE THE ORDER DTD
27.09.2023 PASSED IN SPL.C.C.NO.165/2017 ON THE FILE OF
COURT OF LXXVII ADDITIONAL CITY CIVIL AND SESSIONS
JUDGE AND THE SPECIAL JUDGE FOR TRYING OFFENCES UNDER
THE PREVENTION OF CORRUPTION ACT, BENGALURU CITY, BY
ALLOWING THIS RP.
173
IN CRIMINAL REVISION PETITION NO.1014/2024:
BETWEEN:
1. STATE OF KARNATAKA
BY BENGALURU METROPOLITAN
TASK FORCE POLICE STATION
C.I.D., BENGALURU
REP. BY STATE PUBLIC PROSECUTOR
HIGH COURT BUILDING,
BENGALURU-560001.
... PETITIONER
(BY SRI. B.A. BELLIAPPA, SPP A/W
SMT. K.P. YASHODHA, HCGP)
AND:
1. D.A. ANWAR PASHA
S/O LATE H.R. AMEER JAN
AGED ABOUT 57 YEARS
ASSISTANT EXECUTIVE ENGINEER
TVCC., BBMP, BENGALURU.
R/AT NO.27, 1ST B MAIN ROAD
(PIPE LINE ROAD), R.P.C. LAYOUT
2ND STAGE, VIJAYANAGARA
BENGALURU-560 040.
2. S. SHIVAMALLU
S/O SIDDEGOWDA
AGED ABOUT 60 YEARS
R/AT NO.1238, 11TH CROSS
MAHALAKSHMIPURAM
BENGALURU 560 086.
ALSO AT JADAGANAPURA
MALAVALLI TALUK
MANDYA DISTRICT-571430.
174
3. CHANDRU R
S/O RAMAPPA
R/AT NO.204, 2nd FLOOR
AHUJA CHAMBERS NO.1
KUMARAKRUPA ROAD
BENGALURU 560 001.
4. M. THYAGARAJ
S/O LATE D.M. MUNIRAJAPPA
AGED ABOUT 69 YEARS
CHIEF ACCOUNTANT (RTD.,)
OFFICE OF THE CHIEF ENGINEER
BBMP WEST ZONE, BENGALURU.
R/AT NO.62, 2ND MAIN ROAD
BINNY LAYOUT, 3RD STAGE
ATTIGUPPE, VIJAYANAGARA 2ND STAGE
BENGALURU-560 040.
5. M. BASAVARAJU
S/O MUNISWAMY
AGED ABOUT 49 YEARS
A E/T A BBMP WEST ZONE, BENGALURU.
R/AT NO.247, 3RD MAIN ROAD
1ST CROSS, BHCS LAYOUT
CHIKKALLASANDRA, BENGALURU-560061.
NATIVE: BEHIND MINI VIDHANA SOUDHA
ARASIKERE NAGARA
HASSAN DISTRICT -593103.
6. M. PRABHU
S/O LATE B. MUNISWAMY
AGED ABOUT 54 YEARS
ASSISTANT ENGINEER
GANDHINAGAR SUB-DIVISION
BBMP, BENGALURU.
R/AT NO.13, 9TH CROSS
SWIMMING POOL LAYOUT
175
MALLESHWARAM, BENGALURU-560 003.
PERMANENT ADRESS:
SANTHE GATE EXTENSION
KOLAR TOWN, KOLAR-563101.
... RESPONDENTS
(BY SRI. KIRAN S. JAVALI, SR. COUNSEL FOR
SRI. CHANDRASHEKARA K, ADVOCATE FOR R1 AND R3
SRI. VIJAYA KUMAR, ADVOCATE FOR R4 AND R5
SMT. ANITHA N, ADVOCATE FOR R6)
THIS CRIMINAL REVISION PETITION IS FILED U/S.397
R/W 401 OF CR.P.C. PRAYING TO SET ASIDE THE ORDER DTD
15.12.2023 PASSED IN SPL.C.C.NO.120/2021 ON THE FILE OF
COURT OF LXXVII ADDITIONAL CITY CIVIL AND SESSIONS
JUDGE AND THE SPECIAL JUDGE FOR TRYING OFFENCES UNDER
THE PREVENTION OF CORRUPTION ACT, BENGALURU CITY, BY
ALLOWING THIS RP.
IN CRIMINAL REVISION PETITION NO.1016/2024:
BETWEEN:
1. STATE OF KARNATAKA
BY BENGALURU METROPOLITAN
TASK FORCE POLICE STATION
C.I.D., BENGALURU
REP. BY STATE PUBLIC PROSECUTOR
HIGH COURT BUILDING,
BENGALURU- 560001.
... PETITIONER
(BY SRI. B.A. BELLIAPPA, SPP A/W
SMT. K.P. YASHODHA, HCGP)
AND:
1. B.G. PRAKASH KUMAR
S/O LATE B.R. GOPAL GOWDA
AGED ABOUT 65 YEARS
EXECUTIVE ENGINEER (RETIRED)
176
MALLESHWARAM DIVISION
WEST ZONE, BENGALURU
R/AT NO.139, 10TH MAIN ROAD
BCC LAYOUT, VIJAYANAGAR
BENGALURU-560 040.
2. Y.M. MUNIRAJU
S/O LATE MUNISWAMAPPA
AGED ABOUT 63 YEARS
ASSISTANT EXECUTIVE ENGINEER (RETD.)
SANJAYANAGARA SUB DIVISION
MALLESHWARAM DIVISION
WEST ZONE, BENGALURU.
R/AT NO.934, 64TH CROSS
5TH DIVISION, RAJAJINAGAR
BENGALURU 560 010.
3. G.L. KESHAVAMURTHY
S/O LATE LANKAPPA
AGED ABOUT 55 YEARS
ASST. EXECUTIVE ENGINEER
WARD NO.99, MATTIKERE SUB DIVISION
MALLESHWARAM, BBMP, BENGALURU.
R/AT NO.345, 10TH CROSS
SARASWATHIPURAM, NANDINI LAYOUT
BENGALURU-560 096.
4. M. NAGESH
S/O LATE MAYANNA
AGED ABOUT 36 YEARS
CONTRACTOR, R/AT. NO.3520/A,
7TH CROSS GAYATHRINAGARA,
BENGALURU 560 028.
5. B.T. RAMESH
S/O LATE B.H. THAMMAIAH
AGED ABOUT 66 YEARS
RETIRED CHIEF ENGINEER
O/O THE BBMP, BENGALURU.
177
PREVIOUSLY: CHIEF ENGINEER
WEST ZONE, BBMP OFFICE, BENGALURU.
R/AT NO.702, 9TH MAIN ROAD
3RD BLOCK, 3RD STAGE
BASAVESHWARANAGARA, BENGALURU-79.
6. M. THYAGARAJ
S/O LATE D.M. MUNIRAJAPPA
AGED ABOUT 66 YEARS
CHIEF ACCOUNTANT (RETD.,)
OFFICE OF CHIEF ENGINEER
BBMP WEST ZONE, BENGALURU.
R/AT NO.62, 2ND MAIN ROAD
BINNY LAYOUT, 3RD STAGE
ATTIGUPPE, VIJAYANAGAR 2ND STAGE
BENGALURU 560 040.
7. M. BASAVARAJU
S/O MUNISWAMY
AGED ABOUT 46 YEARS
A E/T A BBMP WEST ZONE
BENGALURU.
R/AT NO.247, 3RD MAIN ROAD
1ST CROSS, BHCS LAYOUT
CHIKKALLANSANDRA, BENGALURU.
NATIVE: BEHIND MINI VIDHANA SOUDHA
ARASIKERE NAGARA
HASSAN DISTRICT -573103.
... RESPONDENTS
(BY SRI. VIJAYA KUMAR V.B. ADVOCATE FOR R1, R5 TO R7
SRI. P.M. GOPI, ADVOCATE FOR R2 & R3
SRI. SHANTHI BHUSHAN H, ADVOCATE FOR R4)
THIS CRIMINAL REVISION PETITION IS FILED U/S.397
R/W 401 OF CR.P.C. PRAYING TO SET ASIDE THE ORDER DTD
08.11.2023 PASSED IN SPL.C.C.NO.339/2020 ON THE FILE OF
178
COURT OF LXXVII ADDITIONAL CITY CIVIL AND SESSIONS
JUDGE AND THE SPECIAL JUDGE FOR TRYING OFFENCES UNDER
THE PREVENTION OF CORRUPTION ACT, BENGALURU CITY, BY
ALLOWING THIS RP.
IN CRIMINAL REVISION PETITION NO.1017/2024:
BETWEEN:
1. STATE OF KARNATAKA
BY BENGALURU METROPOLITAN
TASK FORCE POLICE STATION
C.I.D. BENGALURU
REP. BY STATE PUBLIC PROSECUTOR
HIGH COURT BUILDING
BENGALURU-560001. ... PETITIONER
(BY SRI. B.A. BELLIAPPA, SPP A/W
SMT. K.P. YASHODHA, HCGP)
AND:
1. C. NARAYAN
S/O CHENNAPPA
AGED ABOUT 71 YEARS
EXECUTIVE ENGINEER, SWD
BBMP CHIEF ENGINEER OFFICE
4TH BLOCK, SHOPPING COMPLEX
JAYANAGARA (FORMER EXECUTIVE ENGINEER)
RAJARAJESHWARINAGARA DIVISION
BENGALURU.
R/AT NO.5/15, II MAIN ROAD
BYATARAYANAPURA
BENGALURU-560026.
2. L.K. SHIVANANDA
S/O KEMPEGOWDA
AGED ABOUT 71 YEARS
RETIRED ASST. EXECUTIVE ENGINEER
R/AT. NO.405, 11TH CROSS
179
14TH MAIN ROAD
J P NAGARA, II PHASE
BENGALURU-78.
3. B.P. PARAMESH
S/O B.K. PUTTEGOWDA
AGED ABOUT 64 YEARS
OCC ASST. ENGINEER
RAJARAJESHWARINAGARA SUB DIVISION
RAJARAJESHWARI NAGARA DIVISION
BBMP, PRESELTLY: BHOO SENE VIBHAGA
JUNIOR ENGINEER
NEAR CHINNASWAMY STADIUM
RAJABHAVANA ROAD, BENGALURU.
R/AT NO.3009, 13TH MAIN ROAD
RPC LAYOUT, VIJAYANAGAR
BENGALURU-40.
PERMANENT ADDRESS:
BOODANURU GRAMA
KERALAPURA, ARAKALGUDU TALUK
HASSAN DISTRICT-573102.
4. S.D. SHASHIKUMAR
S/O DEVEGOWDA
AGED ABOUT 61 YEARS
45/E, 14TH MAIN ROAD
VIJAYANAGARA, BENGALURU-40.
... RESPONDENTS
(BY SRI. PARAMESHWAR N. HEGDE, ADVOCATE FOR R1
SRI. P.M. GOPI, ADVOCATE FOR R2 & R3
SRI. SHANTHI BHUSHAN N, ADVOCATE FOR R4)
THIS CRIMINAL REVISION PETITION IS FILED U/S.397
R/W 401 OF CR.P.C. PRAYING TO SET ASIDE THE ORDER DTD
15.11.2023 PASSED IN SPL.C.C.NO.108/2015 ON THE FILE OF
COURT OF LXXVII ADDITIONAL CITY CIVIL AND SESSIONS
JUDGE AND THE SPECIAL JUDGE FOR TRYING OFFENCES UNDER
THE PREVENTION OF CORRUPTION ACT, BENGALURU CITY, BY
ALLOWING THIS RP.
180
IN CRIMINAL REVISION PETITION NO.1018/2024:
BETWEEN:
1. STATE OF KARNATAKA
BY BENGALURU METROPOLITAN TASK FORCE
POLICE STATION, C.I.D. BENGALURU
REP BY STATE PUBLIC PROSECUTOR
HIGH COURT BUILDING
BENGALURU - 560001. ... PETITIONER
(BY SRI. B.A. BELLIAPPA, SPP A/W
SMT. K.P. YASHODHA, HCGP)
AND:
1. N.S. REVANNA
S/O SIDDAPPA
AGED ABOUT 52 YEARS
ASSISTANT ENGINEER
BBMP CENTRAL OFFICE
MALLESHWARAM DIVISION
BENGALURU.
R/AT NO.566, 4TH CROSS
MAHALAKSHMIPURAM
BENGALURU - 86.
2. B.N. VISHWANATH
S/O B.N. NAGARAJ
AGED ABOUT 47 YEARS
CONTRACTOR
R/AT. NO.123, 3RD CROSS
PIPE LINE ROAD, D.T.ROAD
SHESHADRIPURAM, BENGALURU - 40.
3. M. BASAVARAJU
S/O MUNISWAMY
AGED ABOUT 49 YEARS
ASSISTANT ENGINEER /
BBMP WEST ZONE, BENGALURU.
181
R/AT NO.247, 3RD MAIN ROAD
1ST CROSS, BHCS LAYOUT
CHIKKALLANSANDRA, BENGALURU.
NATIVE: BEHIND MINI VIDHAN SOUDHA
ARASIKERE TOWN
HASSAN DISTRICT - 573103.
... RESPONDENTS
(BY SRI. KIRAN S. JAVALI, SR. COUNSEL FOR
SRI. CHANDRASHEKARA K, ADVOCATE FOR R1 & R2
SRI. VIJAYA KUMAR, ADVOCATE FOR R3)
THIS CRIMINAL REVISION PETITION IS FILED U/S.397
R/W 401 OF CR.P.C. PRAYING TO SET ASIDE THE ORDER DTD
14.07.2023 PASSED IN SPL.C.C.NO.454/2019 ON THE FILE OF
COURT OF LXXVII ADDITIONAL CITY CIVIL AND SESSIONS
JUDGE AND THE SPECIAL JUDGE FOR TRYING OFFENCES UNDER
THE PREVENTION OF CORRUPTION ACT, BENGALURU CITY, BY
ALLOWING THIS RP.
IN CRIMINAL REVISION PETITION NO.1019/2024:
BETWEEN:
1. STATE OF KARNATAKA
BY BENGALURU METROPOLITAN
TASK FORCE, POLICE STATION
C.I.D., BENGALURU
REP. BY STATE PUBLIC PROSECUTOR
HIGH COURT BUILDING, BENGALURU.
... PETITIONER
(BY SRI. B.A. BELLIAPPA, SPP A/W
SMT. K.P. YASHODHA, HCGP)
AND:
1. C. NARAYANA
S/O CHANNAPPA
AGED ABOUT 62 YEARS
182
RETIRED EXECUTIVE ENGINEER
SWD, BBMP, CHIEF ENGINEER OFFICE
4TH BLOCK, SHOPPING COMPLEX
JAYANAGARA
EARLIER EXECUTIVE ENGINEER OF
RAJARAJESWARINAGAR DIVISION
R/AT NO.5/15, II MAIN ROAD
BYATARAYANAPURA
BENGALURU - 560026.
2. L.K. SHIVANANDA
S/O KEMPEGOWDA
AGED ABOUT 68 YEARS
RETIRED ASSISTANT EXECUTIVE ENGINEER
R/AT NO.405, 11TH CROSS
14TH MAIN ROAD, J.P.NAGAR, II PHASE
BENGALURU - 560078.
3. B.P. PARAMESH
S/O B.K. PUTTEGOWDA
MAJOR
ASSISTANT ENGINEER
RAJARAJESHWARINAGARA SUB DIVISION
RAJARAJESHWARINAGARA DIVISION, BBMP
PRESENTLY J.E. ARMY WING
NEAR CHINNASWAMY STADIUM
RAJ BHAVAN ROAD
BENGALURU - 01
R/AT NO.3009, 13TH MAIN ROAD
RPC LAYOUT, VIJAYANAGAR
BENGALURU - 560040.
4. M.J. NAGARAJ
S/O JAVAREGOWDA
MAJOR
NO.898, 18TH MAIN ROAD
5TH BLOCK, RAJAJINAGAR
BENGALURU - 560010.
... RESPONDENTS
183
(BY SRI. PARAMESHWAR N. HEGDE, ADVOCATE FOR R1
SRI. P.M. GOPI, ADVOCATE FOR R2 TO R4)
THIS CRIMINAL REVISION PETITION IS FILED U/S.397
R/W 401 OF CR.P.C. PRAYING TO SET ASIDE THE ORDER DTD
27.12.2023 PASSED IN SPL.C.C.NO.699/2020 ON THE FILE OF
COURT OF LXXVII ADDITIONAL CITY CIVIL AND SESSIONS
JUDGE AND THE SPECIAL JUDGE FOR TRYING OFFENCES UNDER
THE PREVENTION OF CORRUPTION ACT, BENGALURU CITY, BY
ALLOWING THIS RP.
IN CRIMINAL REVISION PETITION NO.1020/2024:
BETWEEN:
1. STATE OF KARNATAKA
BY BENGALURU METROPOLITAN TASK FORCE
POLICE STATION, C.I.D., BENGALURU
REP. BY STATE PUBLIC PROSECUTOR
HIGH COURT BUILDING,
BENGALURU.-560001
... PETITIONER
(BY SRI. B.A. BELLIAPPA, SPP A/W
SMT. K.P. YASHODHA, HCGP)
AND:
1. H.N. PRABHAKARA
S/O LATE H. NANJEGOWDA
AGED ABOUT 64 YEARS
RETIRED ASST. EXECUTIVE ENGINEER
GANDHINAGAR SUB DIVISION
GANDHINAGAR DIVISION
BBMP, BENGALURU
R/AT. No.1282, 1ST CROSS
BEML MAIN ROAD, NEW THIPPASANDRA
BENGALURU 560046.
2. M. PRABHU
S/O LATE B. MUNISWAMY
184
AGED ABOUT 53 YEARS
ASSISTANT ENGINEER
GANDHINAGAR SUB DIVISION
BBMP, BENGALURU
R/AT No.13, 9TH CROSS
SWIMMING POOL LAYOUT
MALLESHWARAM
BENGALURU 560003.
PERMANENT ADDRESS
SANTHE GATE EXTENSION
KOLAR DISTRICT 563101.
3. N. SAMPATH KUMAR
S/O LATE NARAYANASHETTY
AGED ABOUT 45 YEARS
CONTRACTOR
R/AT. No.129, 5TH CROSS
VRUSHABHAVATHI NAGAR
KAMAKSHIPALYA
BENGALURU 560079.
4. M. THYAGARAJ
S/O LATE D.M. MUNIRAJAPPA
AGED ABOUT 68 YEARS
RETIRED CHIEF ACCOUNTANT
OFFICE OF THE CHIEF ENGINEER
BBMP WEST ZONE, BENGALURU.
R/AT NO.62, 2ND MAIN ROAD
BINNY LAYOUT, 3RD STAGE, ATTIGUPPE
VIJAYANAGARA 2ND STAGE, BENGALURU-40.
5. M. BASAVARAJU
S/O MUNISWAMY
AGED ABOUT 48 YEARS
A E/T A BBMP WEST ZONE, BENGALURU.
R/AT NO.247, 3RD MAIN ROAD
1ST CROSS, BHCS LAYOUT
CHIKKALLASANDRA, BENGALURU.
185
NATIVE: BEHIND MINI VIDHANA SOUDHA
ARASIKERE NAGARA
HASSAN DISTRICT.-573103.
6. D.A. ANWAR PASHA
S/O LATE H.R. AMEER JAN
AGED ABOUT 64 YEARS
EXECUTIVE ENGINEER
T.V.C.C BBMP BENGALURU
R/AT. No.27, 1ST B MAIN ROAD
(PIPE LINE ROAD)
R.P.C. LAYOUT, 2ND STAGE
VIJAYANAGAR, BENGALURU 560040.
... RESPONDENTS
(BY SRI. P.M. GOPI, ADVOCATE FOR R1
SMT. ANITHA N, ADVOCATE FOR R2
SRI. VIJAYA KUMAR, ADVOCATE FOR R4 & R5
SRI. KIRAN S. JAVALI, SR. COUNSEL FOR
SRI. CHANDRASHEKARA K, ADVOCATE FOR R3 & R6)
THIS CRIMINAL REVISION PETITION IS FILED U/S.397
R/W 401 OF CR.P.C. PRAYING TO SET ASIDE THE ORDER DTD
15.12.2023 PASSED IN SPL.C.C.NO.90/2022 ON THE FILE OF
COURT OF LXXVII ADDITIONAL CITY CIVIL AND SESSIONS
JUDGE AND THE SPECIAL JUDGE FOR TRYING OFFENCES UNDER
THE PREVENTION OF CORRUPTION ACT, BENGALURU CITY, BY
ALLOWING THIS RP.
IN CRIMINAL REVISION PETITION NO.1028/2024:
BETWEEN:
1. STATE OF KARNATAKA
BY C I D POLICE
BENGALURU METROPOLITAN
TASK FORCE (BMTF)
REP. BY STATE PUBLIC PROSECUTOR
HIGH COURT BUILDING
BENGALURU - 560001.
... PETITIONER
186
(BY SRI. B.A. BELLIAPPA, SPP A/W
SMT. K.P. YASHODHA, HCGP)
AND:
1. C. NARAYANA
S/O CHENNAPPA
AGED ABOUT 61 YEARS
THE THEN RETIRED EXECUTIVE ENGINEER
RAJARAJESWARINAGARA DIVISION
R/AT NO.5/15, II MAIN ROAD
BYATARAYANAPURA, BENGALURU - 560 026.
2. L.K. SHIVANANDA
S/O KEMPEGOWDA
AGED ABOUT 65 YEARS
RETIRED ASST. EXECUTIVE ENGINEER
R/AT NO.405, 11TH CROSS
14TH MAIN ROAD, J P NAGAR
II PHASE, BENGALURU - 560 078.
3. G.S. LOKESH
S/O LATE SAKE GOWDA
AGED ABOUT 51 YEARS
ASSISTANT ENGINEER
RAJARAJESHWARINAGAR SUB DIVISION
RAJARAJESHWARINAGAR BBMP
PRESENTLY CHIEF EXECUTIVE ENGINEER
NATIONAL HIGHWAY DIVISION
DEPT., OF PUBLIC WORKS
K R CIRCLE, BENGALURU.
R/AT NO.23, 3RD CROSS
PANCHASHEELA LAYOUT
RAJARAJESHWARINAGAR
BENGALURU - 560 098.
4. N. HANUMANTHAPPA
S/O LATE NAGAPPA
AGED ABOUT 40 YEARS
CLASS - I CONTRACTOR.
187
R/AT NO.21/1, 12TH A CROSS
AGRAHARA DASARAHALLI
MAGADI ROAD, BENGALURU - 560 079.
AND ALSO AT:
HESARUGHATTA HOBLI
KAMAKSHI PURA
BENGALURU NORTH
BENGALURU - 560089.
... RESPONDENTS
(BY SRI. PARAMESHWAR N. HEGDE, ADVOCATE FOR R1 & R3
SRI. P.M. GOPI, ADVOCATE FOR R2 & R4)
THIS CRIMINAL REVISION PETITION IS FILED U/S.397
R/W 401 OF CR.P.C. PRAYING TO SET ASIDE THE ORDER DTD
27.12.2023 PASSED IN SPL.C.C.NO.1333/2021 ON THE FILE OF
COURT OF LXXVII ADDITIONAL CITY CIVIL AND SESSIONS
JUDGE AND THE SPECIAL JUDGE FOR TRYING OFFENCES UNDER
THE PREVENTION OF CORRUPTION ACT, BENGALURU CITY, BY
ALLOWING THIS RP.
IN CRIMINAL REVISION PETITION NO.1060/2024:
BETWEEN:
1. STATE OF KARNATAKA
BY BENGALURU METROPOLITAN
TASK FORCE, POLICE STATION
C.I.D. BENGALURU
REP. BY STATE PUBLIC PROSECUTOR
HIGH COURT BUILDING
BENGALURU - 560001. ... PETITIONER
(BY SRI. B.A. BELLIAPPA, SPP A/W
SMT. K.P. YASHODHA, HCGP)
AND:
1. C. NARAYANA
S/O CHENNAPPA
188
AGED ABOUT 70 YEARS
RETIRED EXECUTIVE ENGINEER
RAJARAJESHWARI NAGAR DIVISION.
R/AT NO.5/15, 2ND MAIN ROAD
BYATARAYANAPURA
BENGALURU - 560026.
NATIVE:
BOMMAPALLI, CHINTAMANI TALUK
CHIKKABALLAPURA DISTRICT - 562101.
2. L.K. SHIVANAND
S/O KEMPEGOWDA
AGED ABOUT 68 YEARS
RETIRED ASSISTANT EXECUTIVE ENGINEER
R/AT NO.405, 11TH CROSS
14TH MAIN ROAD, J.P.NAGAR
2ND PHASE, BENGALURU - 78.
3. K.M. KUMARASWAMY
S/O MARANNA
AGED ABOUT 51 YEARS
JUNIOR ENGINEER
RAJARAJESHWARI NAGAR SUB DIVISION
R/AT NO.375, 4TH MAIN ROAD
6TH 'B' CROSS, AROGYA LAYOUT
ANNAPOORNESHWARI NAGAR
BENGALURU - 91.
AND ALSO AT:
KARIOBANAHALLI, HIRIYURU TALUK
CHITRADURGA DISTRICT - 577501.
4. S.K. MURTHY
S./O LATE K. SUBRAMANYA
AGED ABOUT 74 YEARS
CLASS I, CONTRACTOR
R/AT NO.504, 8TH CROSS
189
7TH BLOCK, WEST JAYANAGARA
BENGALURU - 560070.
... RESPONDENTS
(BY SRI. PARAMESHWAR N. HEGDE, ADVOCATE FOR R1 & R4
SRI. P.M. GOPI, ADVOCATE FOR R2 & R3)
THIS CRIMINAL REVISION PETITION IS FILED U/S.397
R/W 401 OF CR.P.C. (U/S 438 R/W 442 BNSS) PRAYING TO SET
ASIDE THE ORDER DATED 27.12.2023 PASSED IN
SPL.C.C.NO.620/2018 ON THE FILE OF COURT OF LXXVII ADDL.
CITY CIVIL AND SESSIONS JUDGE AND THE SPECIAL JUDGE
FOR TRYING OFFENCE UNDER THE PREVENTION OF
CORRUPTION ACT, AT BENGALURU CITY BY ALLOWING THIS RP.
IN CRIMINAL REVISION PETITION NO.1088/2024:
BETWEEN:
1. STATE OF KARNATAKA
BY BENGALURU METROPOLITAN TASK FORCE
POLICE STATION, C.I.D., BENGALURU
REP. BY STATE PUBLIC PROSECUTOR
HIGH COURT BUILDING
BENGALURU-560001.
... PETITIONER
(BY SRI. B.A. BELLIAPPA, SPP A/W
SMT. K.P. YASHODHA, HCGP)
AND:
1. C. NARAYANA
S/O CHANNAPPA
AGED ABOUT 70 YEARS
RETIRED EXECUTIVE ENGINEER
SWD, BBMP, CHIEF ENGINEER OFFICE
4TH BLOCK, SHOPPING COMPLEX
JAYANAGARA (FORMER EXECUTIVE ENGINEER)
RAJARAJESWARINAGAR DIVISION.
190
R/AT NO.5/15, II MAIN ROAD
BYATARAYANAPURA
BENGALURU-560026.
2. L.K. SHIVANANDA
S/O KEMPEGOWDA
AGED ABOUT 68 YEARS
ASSISTANT EXECUTIVE ENGINEER.
R/AT NO.405, 11TH CROSS
15TH MAIN ROAD, J.P. NAGAR
II PHASE, BENGALURU-78.
3. B. PARAMESH
S/O B.K. PUTTEGOWDA
AGED ABOUT 62 YEARS
RETIRED EXECUTIVE ENGINEER
RAJARAJESHWARINAGARA SUB-DIVISION
BBMP.
PRESENTLY AT LAND ARMY CORPORATION
J.E. NEAR TO CHINNASWAMY STADIUM
BENGALURU.
R/AT NO.3009, 13TH MAIN ROAD
RPC LAYOUT, VIJAYANAGAR
BENGALURU-40.
PERMANENT R/AT.
BOODANURU GRAMA
KERALAPURA, ARAKALGUD TALUK
HASSAN DISTRICT-573102.
4. G.S. SHIVASWAMY
S/O G.K. SHIVARUDRAIAH
AGED ABOUT 55 YEARS
LINGAYATH, CLASS-I CONTRACTOR
M/S VINAYAKA CONSTRUCTIONS PROPRIETOR
R/AT. NO.15/3-1, 2ND MAIN ROAD
MARENAHALLI, VIJAYANAGARA
BENGALURU-40.
191
PERMANENTLY R/AT.
GATTIPURA MAGADI TALUK
RAMANAGARA DISTRICT 562159.
... RESPONDENTS
(BY SRI. PARAMESHWAR N. HEGDE, ADVOCATE FOR R1
SRI. P.M. GOPI, ADVOCATE FOR R2 & R3
SRI. R. SWAROOP ANAND, ADVOCATE FOR R4)
THIS CRIMINAL REVISION PETITION IS FILED U/S 397
R/W 401 OF CR.P.C. (FILED U/S 438 R/W 442 BNNS) PRAYING
TO SET ASIDE THE ORDER DATED 13.10.2023 PASSED IN
SPL.C.C.NO.663/2017 ON THE FILE OF COURT OF LXXVII ADDL.
CITY CIVIL AND SESSIONS JUDGE AND THE SPL. JUDGE FOR
TRYING OFFENCES UNDER THE P.C. ACT AT BENGALURU CITY
BY ALLOWING THIS RP.
IN CRIMINAL REVISION PETITION NO.1104/2024:
BETWEEN:
1. STATE OF KARNATAKA
BY BENGALURU METROPOLITAN TASK FORCE
POLICE STATION, C.I.D., BENGALURU
REP. BY STATE PUBLIC PROSECUTOR
HIGH COURT BUILDING
BENGALURU.-560001
... PETITIONER
(BY SRI. B.A. BELLIAPPA, SPP A/W
SMT. K.P. YASHODHA, HCGP)
AND:
1. N.S. REVANNA
S/O SIDDAPPA
AGED ABOUT 56 YEARS
ASSISTANT ENGINEER
BBMP CENTRAL OFFICE, BENGALURU.
192
R/AT NO.566, 4TH CROSS
MAHALAKSHMIPURAM
BENGALURU-560086.
2. B. BASAVARAJ
S/O BALA SHETTY
AGED ABOUT 38 YEARS
CONTRACTOR, NO.U/101
3RD MAIN ROAD, 6TH CROSS
SWATHANTHRA NAGAR, SRIRAMPARA
BENGALURU-560021.
3. M. BASAVARAJU
S/O MUNISWAMY
AGED ABOUT 48 YEARS
A E/T A BBMP WEST ZONE
BENGALURU.
R/AT NO.247, 3RD MAIN ROAD
1ST CROSS, BHCS LAYOUT
CHIKKALLASANDRA, BENGALURU-61
ALSO AT: BEHIND MINI VIDHANA SOUDHA
ARASIKERE TOWN
HASSAN DISTRICT 573125.
... RESPONDENTS
(BY SRI. KIRAN S. JAVALI, SR. COUNSEL FOR
SRI. CHANDRASHEKARA K, ADVOCATE FOR R1 & R2
VIJAYA KUMAR, ADVOCATE FOR R3)
THIS CRIMINAL REVISION PETITION IS FILED U/S.397
R/W 401 OF CR.P.C. (U/S 438 R/W 442 BNSS) PRAYING TO SET
ASIDE THE ORDER DATED 20.12.2023 PASSED IN
SPL.C.C.NO.89/2022 ON THE FILE OF COURT OF LXXVII ADDL.
CITY CIVIL AND SESSIONS JUDGE AND THE SPECIAL JUDGE
FOR TRYING OFFENCES UNDER THE PREVENTION OF
CORRUPTION ACT, AT BENGALURU CITY BY ALLOWING THIS
REVISION PETITION.
193
IN CRIMINAL REVISION PETITION NO.1129/2024:
BETWEEN:
1. STATE OF KARNATAKA
BY BENGALURU METROPOLITAN TASK FORCE
POLICE STATION, C.I.D.,
BENGALURU
REP. BY STATE PUBLIC PROSECUTOR
HIGH COURT BUILDING
BENGALURU-560 001.
... PETITIONER
(BY SRI. B.A.BELLIAPPA, SPP A/W.
SMT. K.P.YASHODHA, HCGP)
AND:
1. R. CHANDRU,
S/O. RAMAPPA
AGED MAJOR
AHUJA CHAMBERS, FLAT NO.204
2ND FLOOR, NO.1, KUMARAKRUPA ROAD
BENGALURU-560 051.
2. M. BASAVARAJU,
S/O. MUNISWAMY
AGED ABOUT 48 YEARS
AE/TA, BBMP WEST ZONE
BENGALURU.
R/AT NO. 247, 3RD MAIN ROAD
1ST CROSS, BHCS LAYOUT
CHIKKALLASANDRA
BENGALURU-560 061.
ALSO AT BEHIND MINI
VIDHANA SOUDHA
ARASIKERE TOWN
HASSAN DISTRICT-573 125.
194
3. M. PRABHU,
S/O. LATE MUNISWAMY
AGED ABOUT 54 YEARS
ASSISTANT ENGINEER
GANDHINAGAR SUB-DIVISION
BBMP, BENGALURU
R/AT NO.13, 9TH CROSS
SWIMMING POOL LAYOUT
MALLESHWARAM, BENGALURU-03.
ALSO AT SANTHE GATE EXTENSION
KOLAR TOWN, KOLAR-563 101.
... RESPONDENTS
(BY SRI. KIRAN S. JAVALI, SR. COUNSEL FOR
SRI CHANDRASHEKARA K., ADVOCATE FOR R1;
SRI DEEPAK K. BAJANTRI, ADVOCATE FOR R2;
SMT. ANITHA N., ADVOCATE FOR R3)
THIS CRIMINAL REVISION PETITION IS FILED U/S.397
R/W. 401 OF CR.P.C (U/S 438 R/W 442 BNSS) PRAYING TO SET
ASIDE THE ORDER DATED 20.12.2023 PASSED IN
SPL.C.C.NO.87/2022 ON THE FILE OF COURT OF LXXVII ADDL.
CITY CIVIL AND SESSIONS JUDGE AND THE SPECIAL JUDGE
FOR TRYING OFFENCES UNDER THE PREVENTION OF
CORRUPTION ACT, AT BENGALURU CITY BY ALLOWING THIS
REVISION PETITION.
IN CRIMINAL REVISION PETITION NO.1130/2024:
BETWEEN:
1. STATE OF KARNATAKA
BY BENGALURU METROPOLITAN TASK FORCE
POLICE STATION, C.I.D.,
BENGALURU
REP. BY STATE PUBLIC PROSECUTOR
HIGH COURT BUILDING
BENGALURU-560 001.
... PETITIONER
(BY SRI. B.A.BELLIAPPA, SPP A/W.
SMT. K.P.YASHODHA, HCGP)
195
AND:
1. B.G. PRAKASH KUMAR,
S/O. LATE B.R.GOPAL GOWDA
AGED ABOUT 68 YEARS
EXECUTIVE ENGINEER (RETIRED)
MALLESHWARAM DIVISION
WEST ZONE, BENGALURU.
R/AT NO.139, 10TH MAIN ROAD
BCC LAYOUT, VIJAYANAGAR
2. T.N. BETTASWAMAIAH,
S/O. LATE MASTAIAH
AGED ABOUT 71 YEARS
ASSISTANT EXECUTIVE ENGINEER (RTD),
YESHWANTHPURA SUB-DIVISION
MALLESHWARAM DIVISION
WEST ZONE, BENGALURU.
R/AT NO.154, 4TH CROSS
SAI ENCLAVE, 8TH STAGE
J.P. NAGARA
BENGALURU-560 076.
3. N.S. REVANNA,
S/O. SIDDAPPA
AGED ABOUT 58 YEARS
ASSISTANT ENGINEER
BBMP CENTRAL OFFICE
BENGALURU.
R/AT NO.566, 4TH CROSS
MAHALAKSHMIPURAM
BENGALURU-560 086.
4. R. CHANDRU,
S/O. LATE RAMAPPA
AGED ABOUT 63 YEARS
PROP: M/S. AISHWARAYA INFRASTRUCTURES
AND DEVELOPERS, CONTRACTORS
R/AT: FLAT NO.204, 2ND FLOOR
AHUJA CHAMBER, NO.1
196
KUMARA KRUPA ROAD
BENGALURU-560 051.
5. B.T.RAMESH,
S/O. LATE B.H.THAMMAIAH
AGED ABOUT 69 YEARS
RETIRED CHIEF ENGINEER
OFFICE OF THE BBMP,
BENGALURU
PREVIOUSLY CHIEF ENGINEER
WEST ZONE BBMP OFFICE
BENGALURU.
R/AT NO.702, 9TH MAIN ROAD
3RD BLOCK, 3RD STAGE
BASAVESHWARANAGARA
BENGALURU-560 079.
6. M. THYAGARAJ,
S/O. LATE D.M.MUNIRAJAPPA
AGED ABOUT 69 YEARS
CHIEF ACCOUNTANT (RTD.,)
OFFICE OF THE CHIEF ENGINEER
BBMP WEST ZONE, BENGALURU.
R/AT NO.62, 2ND MAIN ROAD
BINNY LAYOUT, 3RD STAGE
ATTIGUPPE, VIJAYANAGARA 2ND STAGE
BENGALURU-560 040.
7. M. BASAVARAJU,
S/O.MUNISWAMY
AGED ABOUT 49 YEARS
AE/TA BBMP WEST ZONE
BENGALURU.
R/AT NO.247, 3RD MAIN ROAD
1ST CROSS, BHCS LAYOUT
CHIKKALLASANDRA
BENGALURU-560 061
NATIVE BEHIND MINI VIDHANA SOUDHA
ARASIKERE NAGARA
HASSAN DISTRICT-573 103.
197
8. G.R.KUMAR,
S/O.G.H.RAMEGOWDA
AGED ABOUT 59 YEARS
ASST. EXECUTIVE ENGINEER
WARD NO.1, MALLESHWARAM DIVISION
WEST ZONE, BENGALURU.
R/AT NO.7, 4TH CROSS
BRUNDAVANA NAGARA
MATHIKERE, BENGALURU-560 054.
... RESPONDENTS
(BY SRI. VIJAYA KUMAR, ADVOCATE FOR R1, R5 TO R7;
SRI KIRAN S. JAVALI, SR. COUNSEL FOR
SRI CHANDRASHEKARA K., ADVOCATE FOR R2 TO R4 & R8)
THIS CRIMINAL REVISION PETITION IS FILED U/S.397
R/W 401 OF CR.P.C (U/S 438 R/W 442 BNSS) PRAYING TO SET
ASIDE THE ORDER DATED 27.10.2023 PASSED IN
SPL.C.C.NO.1336/2021 ON THE FILE OF COURT OF LXXVII
ADDL. CITY CIVIL AND SESSIONS JUDGE AND THE SPECIAL
JUDGE FOR TRYING OFFENCES UNDER THE PREVENTION OF
CORRUPTION ACT, AT BENGALURU CITY BY ALLOWING THIS
REVISION PETITION.
IN CRIMINAL REVISION PETITION NO.1131/2024:
BETWEEN:
1 . STATE OF KARNATAKA
BY BENGALURU METROPOLITAN
TASK FORCE POLICE STATION
C.I.D. BENGALURU
REP. BY STATE PUBLIC PROSECUTOR
HIGH COURT BUILDING, BENGALURU.
... PETITIONER
(BY SRI. B.A. BELLIAPPA, SPP A/W
SMT. K.P. YASHODHA, HCGP)
198
AND:
1. C. NARAYAN
S/O CHENNAPPA
AGED ABOUT 63 YEARS
EXECUTIVE ENGINEER (RETIRED)
RAJARAJESHWARINAGARA DIVISION
BENGALURU
R/AT. NO.5/15, II MAIN ROAD
BYATARAYANAPURA, BENGALURU-560026.
NATIVE: BOMMAPALLI
CHINTAMANI TALUK
CHIKKABALLAPURA DISTRICT-563125.
2. L.K. SHIVANANDA
S/O KEMPEGOWDA
AGED ABOUT 67 YEARS
ASSISTANT EXECUTIVE ENGINEER
R/AT. NO.405, 11TH CROSS
14TH MAIN ROAD, J P NAGARA
II PHASE, BENGALURU-78.
3. B.P. PARAMESH
S/O B.K. PUTTEGOWDA
AGED ABOUT 62 YEARS
ASST. ENGINEER
RAJARAJESHWARINAGARA SUB DIVISION
BBMP, PRESELTLY J.E.
ARMY WING NEAR CHINNASWAMY STADIUM
BENGALURU-560001
R/AT No.3009, 13TH MAIN ROAD
RPC LAYOUT, VIJAYANAGAR
BENGALURU-560040.
NATIVE OF BOODANOORU VILLAGE
KERALAPURA, ARAKALAGOODU TALUK
HASSAN DISTRICT-573102.
4. S.S. JOSHI
S/O LATE SHANTHAPPA, CONTRACTOR
199
AGED ABOUT 46 YEARS
PROPRIETOR: M/S PRAGATHI ENTERPRISES
R/AT NO.17/2, 9TH F MAIN ROAD
PIPE LINE ROAD, VIJAYANAGARA
BENGALURU-560040.
NATIVE: BEHIND KALPATARU COLLEGE
TIPATURU, TUMAKURU DISTRICT-572201.
... RESPONDENTS
(BY SRI. PARAMESHWAR N. HEGDE, ADVOCATE FOR R1
SRI. P.M. GOPI, ADVOCATE FOR R2, R3 AND R4)
THIS CRIMINAL REVISION PETITION IS FILED U/S.397
R/W 401 OF CR.P.C. (U/S 438 R/W 442 BNSS) PRAYING TO SET
ASIDE THE ORDER DATED 15.12.2023 PASSED IN
SPL.C.C.NO.621/2018 ON THE FILE OF COURT OF LXXVII ADDL.
CITY CIVIL AND SESSIONS JUDGE AND THE SPECIAL JUDGE
FOR TRYING OFFENCES UNDER THE PREVENTION OF
CORRUPTION ACT, AT BENGALURU CITY BY ALLOWING THIS
REVISION PETIION.
IN CRIMINAL REVISION PETITION NO.1133/2024:
BETWEEN:
1 . STATE OF KARNATAKA
BY BENGALURU METROPOLITAN
TASK FORCE POLICE STATION
C.I.D. BENGALURU
REP. BY STATE PUBLIC PROSECUTOR
HIGH COURT BUILDING
BENGALURU-560001.
... PETITIONER
(BY SRI. B.A. BELLIAPPA, SPP A/W
SMT. K.P. YASHODHA, HCGP)
200
AND:
1. H.N. PRABHAKAR
S/O LATE H. NANJEGOWDA
AGED ABOUT 66 YEARS
RETIRED ASST. EXECUTIVE ENGINEER
GANDHINAGAR SUB DIVISION
BBMP, BENGALURU.
R/AT NO.1282, 1ST CROSS
BEML MAIN ROAD
NEW THIPPASANDRA
BENGALURU-560075.
2. M. PRABHU
S/O LATE B. MUNISWAMY
AGED ABOUT 55 YEARS
ASSISTANT ENGINEER
GANDHINAGAR SUB DIVISION
BBMP, BENGALURU.
R/AT NO.13, 9TH CROSS
SWIMMING POOL LAYOUT
MALLESHWARAM, BENGALURU-560003.
PERMANENT ADDRESS:
SANTHE GATE EXTENSION
KOLAR TOWN, KOLAR.
3. CHANDRU R
S/O RAMAPPA
R/AT NO.204, 2ND FLOOR,
AHUJA CHAMBERS NO.1
KUMARAKRUPA ROAD
BENGALURU-560001.
4. M. THYAGARAJ
S/O LATE D.M. MUNIRAJAPPA
AGED ABOUT 70 YEARS
CHIEF ACCOUNTANT (RTD)
OFFICE OF THE CHIEF ENGINEER
201
BBMP WEST ZONE
BENGALURU.
R/AT NO.62, 2ND MAIN ROAD
BINNY LAYOUT, 3RD STAGE
ATTIGUPPE
VIJAYANAGARA 2ND STAGE
BENGALURU-560040.
5. M. BASAVARAJU
S/O MUNISWAMY
AGED ABOUT 50 YEARS
A E / T A BBMP WEST ZONE
BENGALURU.
R/AT NO.247, 3RD MAIN ROAD
1ST CROSS, BHCS LAYOUT
CHIKKALLASANDRA
BENGALURU-560061.
NATIVE BEHIND MINI VIDHANA SOUDHA
ARASIKERE NAGARA
HASSAN DISTRICT-573103.
6. D.A. ANWAR PASHA
S/O LATE H.R. AMEER JAN
AGED ABOUT 65 YEARS
ASSISTANT EXECUTIVE ENGINEER
TVCC BBMP BENGALURU.
R/AT NO.27, 1ST B MAIN ROAD
(PIPE LINE ROAD) R.P.C. LAYOUT
2ND STAGE, VIJAYANAGARA
BENGALURU-560040.
... RESPONDENTS
(BY SRI. GOPI P.M. ADVOCATE FOR R1
SMT. ANITHA N, ADVOCATE FOR R2
SRI. KIRAN S. JAVALI, SR. COUNSEL FOR
SRI. CHANDRASHEKARA K, ADVOCATE FOR R3 AND R6
SRI. VIJAYA KUMAR, ADVOCATE FOR R4 AND R5)
202
THIS CRIMINAL REVISION PETITION IS FILED U/S.397
R/W 401 OF CR.P.C. (U/S 438 R/W 442 BNSS) PRAYING TO SET
ASIDE THE ORDER DATED 08.11.2023 PASSED IN
SPL.C.C.NO.700/2020 ON THE FILE OF COURT OF LXXVII ADDL.
CITY CIVIL AND SESSIONS JUDGE AND THE SPECIAL JUDGE
FOR TRYING OFFENCES UNDER THE PREVENTION OF
CORRUPTION ACT, AT BENGALURU CITY BY ALLOWING THIS
PETITION.
IN CRIMINAL REVISION PETITION NO.1298/2024:
BETWEEN:
1 . STATE OF KARNATAKA
BY BENGALURU METROPOLITAN
TASK FORCE POLICE STATION
C I D BENGALURU
REP. BY STATE PUBLIC PROSECUTOR
HIGH COURT BUILDING,
BENGALURU - 560001.
... PETITIONER
(BY SRI. B.A. BELLIAPPA, SPP A/W
SMT. K.P. YASHODHA, HCGP)
AND:
1. H.N. PRABHAKAR
S/O LATE H. NANJEGOWDA
AGED ABOUT 65 YEARS
RETIRED ASSISTANT EXECUTIVE ENGINEER
GANDHINAGAR SUB DIVISION
GANDHI NAGAR DIVISION
BBMP, BENGALURU.
R/AT NO 1282, 1ST CROSS
BEML MAIN ROAD, NEW THIPPASANDRA
BENGALURU - 75.
2. M. PRABHU
S/O LATE MUNISWAMY
203
AGED ABOUT 55 YEARS
ASSISTANT ENGINEER WARD NO 27
GANDHINAGAR SUB DIVISION
BBMP, BENGALURU.
R/AT No.13, 9TH CROSS
SWIMMMING POOL LAYOUT
MALLESHWARAM, BENGALURU - 03.
PERMANENT ADDRESS:
SANTHE GATE EXTENSION
KOLAR - 563101.
3. CHANDRAPPA @ R. CHANDRU
S/O RAMAPPA
R/AT AHUJA CHAMBERS
FLAT NO 204, 2ND FLOOR
KUMARAKRUPA, BENGALURU - 01.
4. B.T. RAMESH
S/O B.H. THAMMAIAH
AGED ABOUT 69 YEARS
RETIRED CHIEF ENGINEER
OFFICE OF THE BMMP, BENGALURU.
PREVIOUSLY CHIEF ENGINEER
WEST ZONE, BBMP OFFICE, BENGALURU.
R/AT No.702, 9TH MAIN ROAD
3RD BLOCK, 3RD STAGE
BASAVESHWARANAGARA
BENGALURU - 79.
5. M. THYAGARAJ
AGED ABOUT 70 YEARS
S/O LATE D.M. MUNIRAJAPPA
CHIEF ACCOUNTANT (RTD.,)
OFFICE OF THE CHIEF ENGINEER
BBMP WEST ZONE, BENGALURU.
R/AT No.62, 2ND MAIN ROAD
BINNY LAYOUT, 3RD STAGE
204
ATTIGUPEE VIJAYANAGAR 2ND STAGE
BENGALURU - 40.
6. M. BASAVARAJU
S/O MUNISWAMY
AGED ABOUT 50 YEARS
AE / T A BBMP WEST ZONE
BENGALURU.
R/AT. No.247, 3RD MAIN ROAD
1ST CROSS, BHCS LAYOUT
CHIKKALLANSANDRA
BENGALURU.
NATIVE: BEHIND MINI VIDHANA SOUDHA
ARASIKERE NAGARA
HASSAN DISTRICT- 573103.
... RESPONDENTS
(BY SRI. P.M. GOPI, ADVOCATE FOR R1
SRI. VIJAYA KUMAR V.B. ADVOCATE FOR R4 AND R6
SRI. KIRAN S. JAVALI, SR. COUNSEL FOR
SRI. CHANDRASHEKARA K, ADVOCATE FOR R3 AND R5
R2 SERVED)
THIS CRIMINAL REVISION PETITION IS FILED U/S 397
R/W 401 OF CR.P.C. (FILED U/S 438 R/W 442 BNNS) PRAYING
TO SET ASIDE THE ORDER DATED 08/11/2023 PASSED IN SPL.
C.C. NO.698/2020 ON THE FILE OF COURT OF LXXVII ADDL.
CITY CIVIL AND SESSIONS JUDGE AND THE SPECIAL JUDGE
FOR TRYING OFFENCES UNDER THE PREVENTION OF
CORRUPTION ACT, AT BENGALURU CITY BY ALLOWING THIS
REVISION PETITION.
IN CRIMINAL REVISION PETITION NO.1319/2024:
BETWEEN:
1. STATE OF KARNATAKA
BY BENGALURU METROPOLITAN TASK FORCE
POLICE STATION
205
C.I.D. BENGALURU
REP. BY STATE PUBLIC PROSECUTOR
HIGH COURT BUILDING
BENGALURU - 560001.
... PETITIONER
(BY SRI. B.A. BELLIAPPA, SPP A/W
SMT. K.P. YASHODHA, HCGP)
AND:
1. C. NARAYAN
S/O CHENNAPPA
AGED ABOUT 69 YEARS
RETIRED EXECUTIVE ENGINEER
FORMERLY AT RAJARAJESHWARI NAGAR DIVISION
R/AT NO. 5/15, 2ND MAIN ROAD
BYATARAYANAPURA
BENGALURU - 560026.
2. S.M. RAJU
S/O MARIYAPPA
AGED ABOUT 52 YEARS
VAKKALIGA COMMUNITY
CLASS-I CONTRACTOR
R/AT NO.159, 5TH MAIN ROAD
11TH CROSS, NGEF LAYOUT
NAGARABHAVI, BENGALURU - 560072.
... RESPONDENTS
(BY SRI. PARAMESHWAR N. HEGDE, ADVOCATE FOR R1 AND R2)
THIS CRIMINAL REVISION PETITION IS FILED U/S 397
R/W 401 OF CR.P.C. (FILED U/S 438 R/W 442 BNNS) PRAYING
TO SET ASIDE THE ORDER DATED 15/12/2023 PASSED IN SPL.
C.C. NO.104/2018 ON THE FILE OF COURT OF LXXVII ADDL.
CITY CIVIL AND SESSIONS JUDGE AND THE SPECIAL JUDGE
FOR TRYING OFFENCES UNDER THE PREVENTION OF
CORRUPTION ACT, AT BENGALURU CITY BY ALLOWING THIS
REVISION PETITION.
206
IN CRIMINAL REVISION PETITION NO.1493/2024:
BETWEEN:
1. STATE OF KARNATAKA
BY BENGALURU METROPOLITAN TASK FORCE
POLICE STATION, C.I.D BENGALURU
REP. BY ITS STATE PUBLIC PROSECUTOR
HIGH COURT BUILDING, BENGALURU.
... PETITIONER
(BY SRI. B.A. BELLIAPPA, SPP A/W
SMT. K.P. YASHODHA, HCGP)
AND:
1. T.N. BETTASWAMAIAH
S/O LATE MASTAIAH
AGE ABOUT 70 YEARS
ASSISTANT EXECUTIVE ENGINEER (RTD)
MALLESHWARAM DIVISION
WEST ZONE, BENGALURU.
R/A NO.154, 4TH CROSS
SAI ENCLAVE, 8TH STAGE J P NAGAR
BENGALURU.
2. N.S. REVANNA
S/O SIDDAPPA
AGED ABOUT 57 YEARS
ASSISTANT ENGINEER
BBMP CENTRAL OFFICE
BENGAURU.
R/AT No.566, 4TH CROSS
MAHALAKSHMIPURAM
BENGALURU - 560086.
3. N. SAMPATH KUMAR
S/O LATE NARAYANASHETTY
207
AGED ABOUT 47 YEARS
R/AT No.129, 5TH CROSS
VRUSHABAVATHI NAGARA
KAMAKSHIPALYA, BENGALURU- 79.
4. M. THYAGARAJ
S/O LATE D.M. MUNIRAJAPPA
AGED ABOUT 68 YEARS
CHIEF ACCOUNTANT (RTD.,)
OFFICE OF THE CHIEF ENGINEER
BBMP WEST ZONE, BENGALURU.
R/AT No.62, 2ND MAIN ROAD
BINNY LAYOUT, 3RD STAGE
ATTIGUPPE VIJAYANAGARA 2ND STAGE
BENGALURU - 560040.
5. K. MARALUSIDDAPPA
S/O KARINAIKA
AGED ABOUT 53 YEARS
JUNIOR ENGINEER, TECHNICAL ASSISTANT
OFFICE OF THE CHIEF ENGINEER
BBMP WEST ZONE, BENGALURU.
R/AT No.08, 2ND
KUVEMPUNAGARA
T DASARAHALLI, BENGALURU - 3.
... RESPONDENTS
(BY SRI. KIRAN S. JAVALI, SR. COUNSEL FOR
SRI. CHANDRASHEKARA K, ADVOCATE FOR R1 AND R4
SRI. VIJAYA KUMAR, ADVOCATE FOR R5)
THIS CRIMINAL REVISION PETITION IS FILED U/S.397
R/W 401 OF CR.P.C. (UNDER SEC.442 BNSS) PRAYING TO SET
ASIDE THE ORDER DATED 18.11.2023 PASSED IN
SPL.C.C.NO.123/2021 ON THE FILE OF THE COURT OF LXXVII
ADDITIONAL CITY CIVIL AND SESSIONS JUDGE AND THE
SPECIAL JUDGE AT BENGALURU CITY BY ALLOWING THIS
REVISION PETITION.
208
IN CRIMINAL REVISION PETITION NO.1506/2024:
BETWEEN:
1. STATE OF KARNATAKA
BY BENGALURU METROPOLITAN TASK FORCE
POLICE STATION, C.I.D BENGALURU
REP. BY ITS STATE PUBLIC PROSECUTOR
HIGH COURT BUILDING, BENGALURU.
... PETITIONER
(BY SRI. B.A. BELLIAPPA, SPP A/W
SMT. K.P. YASHODHA, HCGP)
AND:
1. R. CHANDRU
S/O RAMAPPA
AGED ABOUT 62 YEARS
PROP. M/S. ISHWARYA INFRASTRUCTURES
AND DEVELOPERS
R/AT. FLAT No.204, 2ND FLOOR
AHUJA CHAMBERS No.1
KUMARA KRUPA ROAD, BENGALURU - 560001.
2. M. BASAVARAJU
S/O MUNISWAMY
AGED ABOUT 49 YEARS
A E /T A BBMP WEST ZONE
BENGALURU.
R/AT. NO.247, 3RD MAIN ROAD
1ST CROSS, BHCS LAYOUT
CHIKKALASANDRA, BENGALURU-560061.
NATIVE: BEHIND MINI VIDHANA SOUDHA
ARASIKERE TOWN, HASSAN DISTRICT - 573125.
... RESPONDENTS
(BY SRI. VIJAYA KUMAR, ADVOCATE FOR R2
R1 SERVED)
209
THIS CRIMINAL REVISION PETITION IS FILED U/S 397
R/W 401 OF CR.P.C. (FILED U/S 438 R/W 442 BNSS) PRAYING
TO SET ASIDE THE ORDER DATED 18.11.2023 PASSED IN
SPL.C.C.NO.1339/2021 ON THE FILE OF THE COURT OF LXXVII
ADDL. CITY CIVIL AND SESSIONS JUDGE AND THE SPL.JUDGE
FOR TRYING OFFENCES UNDER THE P.C. ACT AT BENGALURU
CITY BY ALLOWING THIS RP.
IN CRIMINAL REVISION PETITION NO.1540/2024:
BETWEEN:
1. STATE OF KARNATAKA
BY BENGALURU METROPOLITAN TASK FORCE
POLICE STATION, C.I.D BENGALURU
REP. BY ITS STATE PUBLIC PROSECUTOR
HIGH COURT BUILDING, BENGALURU.
... PETITIONER
(BY SRI. B.A. BELLIAPPA, SPP A/W
SMT. K.P. YASHODHA, HCGP)
AND:
1. C. NARAYANA
S/O CHANNAPPA
AGED ABOUT 69 YEARS
RETIRED EXECUTIVE ENGINEER
RAJARAJESHWAR DIVISION.
R/AT No.5/15, II MAIN ROAD
BYATARAYANAPURA, BENGALURU - 560026.
PERMANENT ADDRESS:
BOMMANAHALLI, CHINTAMANI TALUK
CHIKKABALLAPURA DISTRICT.
2. L.K. SHIVANANDA
S/O KEMPEGOWDA
AGED ABOUT 68 YEARS
RETIRED ASSISTANT EXECUTIVE
ENGINEER BENGALURU.
210
R/AT NO 405, 11TH CROSS
15TH MAIN ROAD
J P NAGAR II PHASE
BENGALURU - 560078.
3. K.M. KUMARASWAMY
S/O MARANNA
AGED ABOUT 52 YEARS
JUNIOR ENGINEER
RAJARAJESHWARI NAGARA
SUB DIVISION.
R/AT NO 375, 4TH MAIN ROAD
6TH B CROSS, AROGYA LAYOUT
ANNAPOORNESHWARI NAGAR
BENGALURU - 560091.
AND ALSO AT:
KARIBONAHALLI, HIRIYURU TALUK
CHITRADURGA DISTRICT - 577598.
4. M. RANGASWAMY
S/O MADATTI GOWDA
AGED ABOUT 54 YEARS
CLASS- I CONTRACTOR
SPOORTHI CONSTRUCTIONS
R/AT NO 17, 6TH CROSS
CAUVERY LAYOUT, VIJAYANAGAR
BENGALURU - 560040.
... RESPONDENTS
(BY SRI. PARAMESHWAR N. HEGDE, ADVOCATE FOR R1
SRI. P.M. GOPI, ADVOCATE FOR R4
R2 SERVED
R3 SERVED)
THIS CRIMINAL REVISION PETITION IS FILED U/S 397
R/W 401 OF CR.P.C. (FILED U/S 438 R/W 442 BNSS) PRAYING
TO SET ASIDE THE ORDER DATED 15.11.2023 PASSED IN
SPL.C.C.NO.337/2018 ON THE FILE OF COURT OF LXXVII
ADDL.CITY CIVIL AND SESSIONS JUDGE AND THE SPL.JUDGE
211
FOR TRYING OFFENCES UNDER THE P.C. ACT AT BENGALURU
CITY BY ALLOWING THIS RP.
IN CRIMINAL REVISION PETITION NO.1546/2024:
BETWEEN:
1. STATE OF KARNATAKA
BY BENGALURU METROPOLITAN
TASK FORCE POLICE STATION
C.I.D BENGALURU
REP BY ITS STATE PUBLIC PROSECUTOR
HIGH COURT BUILDING, BENGALURU.
... PETITIONER
(BY SRI. B.A. BELLIAPPA, SPP A/W
SMT. K.P. YASHODHA, HCGP)
AND:
1. B.G. PRAKASH KUMAR
S/O LATE B.R. GOPAL GOWDA
AGED ABOUT 67 YEARS
RETIRED EXECUTIVE ENGINEER
MALLESHWARAM DIVISION
WEST ZONE, BENGALURU.
R/AT NO 139, 10TH MAIN ROAD
BCC LAYOUT, VIJAYANAGAR
BENGALURU - 560040.
2. T.N. BETTASWAMAIAH
S/O LATE MASTAIAH
AGED ABOUT 71 YEARS
ASSISTANT EXECUTIVE ENGINEER (RETD)
MALLESHWARAM DIVISION
WEST ZONE, BENGALURU.
R/AT No.154, 4TH CROSS
SAI ENCLAVE, 8TH STAGE
J P NAGARA, BENGALURU - 560076.
212
3. N.S. REVANNA
S/O SIDDAPPA
AGED ABOUT 57 YEARS
ASSISTANT ENGINEER
BBMP CENTRAL OFFICE
BENGLAURU.
R/AT No.566, 4TH CROSS
MAHALAKSHMIPURAM
BENGALURU - 560086.
4. N. SAMPATH KUMAR
S/O LATE NARAYANASHETTY
AGED ABOUT 46 YEARS
R/AT No.129, 5TH CROSS
VRUSHABAVATHI NAGARA
KAMAKSHIPALYA, BENGALURU - 79.
5. B.T. RAMESH
S/O LATE B.H. THAMMAIAH
AGED ABOUT 69 YEARS
RETIRED CHIEF ENGINEER
OFFICE OF THE BBMP, BENGALURU.
PREVIOUSLY CHIEF ENGINEER
WEST ZONE, BBMP OFFICE
BENGALURU.
R/AT No.702, 9TH MAIN ROAD
3RD BLOCK, 3RD STAGE
BASAVESHWARANAGAR, BENGALURU - 79.
6. M. THYAGARAJ
S/OLATE D.M. MUNIRAJAPPA
AGED ABOUT 69 YEARS
RETIRED CHIEF ACCOUNTANT
OFFICE OF THE CHIEF ENGINEER
BBMP WEST ZONE, BENGALURU.
R/AT No.62, 2ND MAIN ROAD
BINNY LAYOUT, 3RD STAGE
ATTIGUPPE, VIJAYANAGARA 2ND STAGE
BENGALURU - 560040.
213
7. M. BASAVARAJU
S/O MUNISWAMY
AGED ABOUT 48 YEARS
A E /T A BBMP WEST ZONE
BENGALURU.
R/AT No.247, 3RD MAIN ROAD
1ST CROSS, BHCS LAYOUT
CHIKKALLASANDRA
BENGALURU - 560061.
NATIVE: BEHIND MINI VIDHANA SOUDHA
ARASIKERE NAGARA, HASSAN DISTRICT.
... RESPONDENTS
(BY SRI. VIJAYA KUMAR, ADVOCATE FOR R1, R5 AND R7
SRI. KIRAN S. JAVALI, SR. COUNSEL FOR
SRI. CHANDRASHEKARA K, ADVOCATE FOR R2, R3, R4 AND R6)
THIS CRIMINAL REVISION PETITION IS FILED U/S.397
R/W 401 (FILED U/S.438 R/W SEC.442 BNSS) CR.P.C. PRAYING
TO SET ASIDE THE ORDER DATED 15.11.2023 PASSED IN
SPL.C.C.NO.341/2020 ON THE FILE OF THE COURT OF LXXVII
ADDL. CITY CIVIL AND SESSIONS JUDGE AND SPECIAL JUDGE
FOR TRYING OFFENCE UNDER THE PREVENTION OF
CORRUPTION ACT, AT BENGALURU CITY BY ALLOWING THIS
REVISION PETITION.
IN CRIMINAL REVISION PETITION NO.1552/2024:
BETWEEN:
1 . STATE OF KARNATAKA
BY BENGALURU METROPOLITAN
TASK FORCE POLICE STATION
C.I.D., BENGALURU
REP. BY STATE PUBLIC PROSECUTOR
HIGH COURT BUILDING, BENGALURU.
... PETITIONER
(BY SRI. B.A. BELLIAPPA, SPP A/W
SMT. K.P. YASHODHA, HCGP)
214
AND:
1. D.A. ANWAR PASHA
S/O LATE H.R. AMEER JAN
AGED ABOUT 64 YEARS
EXECUTIVE ENGINEER, TVCC
BBMP, BENGALURU.
R/AT NO.27, 1ST MAIN ROAD
(PIPELINE ROAD), R.P.C. LAYOUT
2ND STAGE, VIJAYA NAGARA
BENGALURU-560040.
2. M. PRABHU
S/O LATE MUNISWAMY
AGED ABOUT 54 YEARS
ASST. ENGINEER.
R/AT NO.13, 9TH CROSS
SWIMMING POOL LAYOUT
MALLESHWARAM, BENGALURU-03.
NATIVE: SANTHE GATE EXTENSION
KOLAR TOWN, KOLAR.
3. R. CHANDRU
S/O LATE RAMAPPA
AGED MAJOR
R/AT FLAT NO.204, 2ND FLOOR
AHUJA CHAMBERS, NO.1,
KUMARAKRUPA ROAD, BENGALURU-01.
4. M. THYAGARAJ
S/O LATE D.M. MUNIRAJAPPA
AGED ABOUT 69 YEARS
CHIEF ACCOUNTANT (RTD.,)
OFFICE OF THE CHIEF ENGINEER
BBMP WEST ZONE, BENGALURU.
R/AT NO.62, 2ND MAIN ROAD
BINNY LAYOUT, 3RD STAGE, ATTIGUPPE
215
VIJAYA NAGARA, 2ND STAGE
BENGALURU-40.
5. M. BASAVARAJU
S/O MUNISWAMY
AGED ABOUT 47 YEARS
A E/T A BBMP WEST ZONE
BENGALURU.
R/AT NO.247, 3RD MAIN ROAD
1ST CROSS, BHCS LAYOUT
CHIKKALLASANDRA
BENGALURU - 560061.
NATIVE: BEHIND MINI VIDHANA SOUDHA
ARASIKERE NAGAR,
HASSAN DISTRICT.
... RESPONDENTS
(BY SRI. KIRAN S. JAVALI, SR. COUNSEL FOR
SRI. CHANDRASHEKARA K, ADVOCATE FOR R1, R3 AND R4
SRI. VIJAYA KUMAR V.B. ADVOCATE FOR R5
R2 SERVED)
THIS CRIMINAL REVISION PETITION IS FILED U/S 397
R/W 401 OF CR.P.C. (U/S 438 R/W 442 BNSS) PRAYING TO SET
ASIDE THE ORDER DTD 27.10.2023 PASSED IN
SPL.C.C.NO.1332/2021 ON THE FILE OF COURT OF LXXVII
ADDITIONAL CITY CIVIL AND SESSIONS JUDGE AND THE
SPECIAL JUDGE FOR TRYING OFFENCES UNDER THE
PREVENTION OF CORRUPTION ACT, BENGALURU CITY, BY
ALLOWING THIS RP.
IN CRIMINAL REVISION PETITION NO.1557/2024:
BETWEEN:
1 . STATE OF KARNATAKA
BY BENGALURU METROPOLITAN
TASK FORCE POLICE STATION
216
C.I.D., BENGALURU
REP. BY STATE PUBLIC PROSECUTOR
HIGH COURT BUILDING, BENGALURU.
... PETITIONER
(BY SRI. B.A. BELLIAPPA, SPP A/W
SMT. K.P. YASHODHA, HCGP)
AND:
1. H.P. RAMESH
S/O LATE PUTTATHIMMEGOWDA
AGED ABOUT 62 YEARS
ASSISTANT ENGINEER
WARD NO.100, SANJAYANAGARA
MATTIKERE SUB-DIVISION
MALLESHWARAM DIVISION
WEST ZONE, BENGALURU-03.
PRESENTLY CHIEF ENGINEER OFFICE
K.R. CIRCLE, BENGALURU.
R/AT. NO.L-204, POORVANKAR
HEBBAL, KEMPAPURA, BENGALURU-560024.
2. M. NAGESH
S/O MAYANNA
AGED ABOUT 44 YEARS
R/AT NO.3520/A, 7TH CROSS
GAYATHRI NAGARA, BENGALURU-560021.
3. M. BASAVARAJU
S/O MUNISWAMY
AGED ABOUT 50 YEARS
A E/T A BBMP WEST ZONE
BENGALURU.
R/AT NO.247, 3RD MAIN ROAD
1ST CROSS, BHCS LAYOUT
CHIKKALLASANDRA, BENGALURU-61.
... RESPONDENTS
217
(BY SRI. HANUMANTHARAYA D, ADVOCATE FOR R1
SRI. VIJAYA KUMAR, ADVOCATE FOR R3
R2 SERVED)
THIS CRIMINAL REVISION PETITION IS FILED U/S 397
R/W 401 OF CR.P.C. (FILED U/S 438 R/W 442 BNSS) PRAYING
TO SET ASIDE THE ORDER DATED 15.11.2023 PASSED IN
SPL.C.C.NO.706/2020 ON THE FILE OF COURT OF LXXVII ADDL.
CITY CIVIL AND SESSIONS JUDGE AND THE SPL.JUDGE FOR
TRYING OFFENCES UNDER THE P.C. ACT AT BENGALURU CITY
BY ALLOWING THIS RP.
IN CRIMINAL REVISION PETITION NO.1562/2024:
BETWEEN:
1. STATE OF KARNATAKA
BY BENGALURU METROPOLITAN TASK FORCE
POLICE STATION, C.I.D BENGALURU
REP. BY ITS STATE PUBLIC PROSECUTOR
HIGH COURT BUILDING, BENGALURU.
... PETITIONER
(BY SRI. B.A. BELLIAPPA, SPP A/W
SMT. K.P. YASHODHA, HCGP)
AND:
1. B.G. PRAKASH KUMAR
S/O LATE B.R. GOPAL GOWDA
AGED ABOUT 68 YEARS
RETIRED EXECUTIVE ENGINEER
MALLESHWARAM DIVISION
WEST ZONE, BENGALURU.
R/AT No.139, 10TH MAIN ROAD
BCC LAYOUT, VIJAYANAGAR
BENGALURU - 560040.
2. T.N. BETTASWAMAIAH
S/O LATE MASTAIAH
218
AGED ABOUT 71 YEARS
ASSISTANT EXECUTIVE ENGINEER (RETD)
MALLESHWARAM DIVISION
WEST ZONE, BENGALURU.
R/AT No.154, 4TH CROSS
SAI ENCLAVE, 8TH STAGE
J P NAGARA, BENGALURU - 560076.
3. N.S. REVANNA
S/O SIDDAPPA
AGED ABOUT 59 YEARS
ASSISTANT ENGINEER
BBMP CENTRAL OFFICE, BENGLAURU.
R/AT NO 566, 4TH CROSS
MAHALAKSHMIPURAM, BENGALURU - 560086.
4. R. CHANDRU
S/O LATE RAMAPPA
AGED MAJOR
PROPRIETOR M/S. ISHWARYA
INFRASTRUCTURES AND DEVELOPERS
R/AT FLAT No.204 , 2ND FLOOR
AHUJA CHAMBERS, No.01
KUMARAKRUPA ROAD
BENGALURU - 560001.
5. B.T. RAMESH
S/O LATE B.H. THAMMAIAH
AGED ABOUT 69 YEARS
RETIRED CHIEF ENGINEER
OFFICE OF THE BBMP
BENGALURU.
PREVIOUSLY CHIEF ENGINEER
WEST ZONE, BBMP OFFICE
BENGALURU.
R/AT No.702, 9TH MAIN ROAD
3RD BLOCK, 3RD STAGE
BASAVESHWARANAGAR, BENGALURU - 79.
219
6. M. THYAGARAJ
S/O LATE D.M. MUNIRAJAPPA
AGED ABOUT 69 YEARS
RETIRED CHIEF ACCOUNTANT
OFFICE OF THE CHIEF ENGINEER
BBMP WEST ZONE, BENGALURU.
R/AT No.62, 2ND MAIN ROAD
BINNY LAYOUT, 3RD STAGE, ATTIGUPPE
VIJAYANAGARA 2ND STAGE
BENGALURU - 560040.
7. M. BASAVARAJU
S/O MUNISWAMY
AGED ABOUT 48 YEARS
A E / T A BBMP WEST ZONE
BENGALURU.
R/AT No.247, 3RD MAIN ROAD
1ST CROSS, BHCS LAYOUT
CHIKKALLASANDRA
BENGALURU - 560061.
NATIVE: BEHIND MINI VIDHANA SOUDHA
ARASIKERE NAGARA,
HASSAN DISTRICT.
... RESPONDENTS
(BY SRI. VIJAYA KUMAR, ADVOCATE FOR R1, R5 AND R7
SRI. KIRAN S. JAVALI, SR. COUNSEL FOR
SRI. K. CHANDRASHEKARA, ADVOCATE FOR R2, R3, R4 AND R6)
THIS CRIMINAL REVISION PETITION IS FILED U/S. 397
R/W 401 OF CR.P.C. (FILED U/S 438 BNSS) PRAYING TO SET
ASIDE THE ORDER DATED 08.11.2023 PASSED IN
SPL.C.C.NO.337/2020 ON THE FILE OF COURT OF LXXVII ADDL.
CITY CIVIL AND SESSIONS JUDGE AND THE SPECIAL JUDGE
FOR TRYING OFFENCES UNDER THE PREVENTION OF
CORRUPTION ACT AT BENGALURU CITY BY ALLOWING THIS RP.
220
IN CRIMINAL REVISION PETITION NO.1565/2024:
BETWEEN:
1. STATE OF KARNATAKA
BY BENGALURU METROPOLITAN TASK FORCE
POLICE STATION, C.I.D., BENGALURU
REP. BY STATE PUBLIC PROSECUTOR
HIGH COURT BUILDING, BENGALURU.
... PETITIONER
(BY SRI. B.A. BELLIAPPA, SPP A/W
SMT. K.P. YASHODHA, HCGP)
AND:
1. R. CHANDRU
S/O RAMAPPA
AGED ABOUT 62 YEARS
PROP M/S. ISHWARAYA INFRASTRUCTURES
AND DEVELOPERS
CONTRACTORS, R/AT FLAT NO.204
2ND FLOOR, AHUJA CHAMBER, NO.1
KUMARA KRUPA ROAD, BENGALURU-560001
(CONTRACTOR).
2. M. THYAGARAJ
S/O LATE D.M. MUNIRAJAPPA
AGED ABOUT 69 YEARS
CHIEF ACCOUNTANT (RTD.,)
OFFICE OF THE CHIEF ENGINEER
BBMP WEST ZONE, BENGALURU.
R/AT NO.62, 2ND MAIN ROAD
BINNY LAYOUT, 3RD STAGE, ATTIGUPPE
VIJAYANAGARA 2ND STAGE, BENGALURU-40.
3. M. BASAVARAJU
S/O MUNISWAMY
AGED ABOUT 49 YEARS
A E / T A BBMP WEST ZONE
BENGALURU.
221
R/AT NO.247, 3RD MAIN ROAD
1ST CROSS, BHCS LAYOUT
CHIKKALLASANDRA, BENGALURU-61.
NATIVE: BEHIND MINI VIDHANA SOUDHA
ARASIKERE NAGARA,
HASSAN DISTRICT.
... RESPONDENTS
(BY SRI. KIRAN S. JAVALI, SR. COUNSEL FOR
SRI. K. CHANDRASHEKARA, ADVOCATE FOR R1 AND R2
SRI. VIJAYA KUMAR, ADVOCATE FOR R3)
THIS CRIMINAL REVISION PETITION IS FILED U/S.397
R/W 401 (FILED U/S.438 R/W SEC.442 BNSS) OF CR.P.C.
PRAYING TO SET ASIDE THE ORDER DATED 18.11.2023 PASSED
IN SPL.C.C.NO.1337/2021 ON THE FILE OF THE COURT OF
LXXVII ADDITIONAL CITY CIVIL AND SESSIONS JUDGE AND THE
SPECIAL JUDGE FOR TRYING OFFENCE UNDER THE PREVENTION
OF CORRUPTION ACT AT BENGALURU CITY BY ALLOWING THIS
REVISION PETITION.
IN CRIMINAL REVISION PETITION NO.1569/2024:
BETWEEN:
1. STATE OF KARNATAKA
BY BENGALURU METROPOLITAN TASK FORCE
POLICE STATION C.I.D BENGALURU
REP. BY ITS STATE PUBLIC PROSECUTOR
HIGH COURT BUILDING,
BENGALURU.
... PETITIONER
(BY SRI. B.A. BELLIAPPA, SPP A/W
SMT. K.P. YASHODHA, HCGP)
AND:
1. B.G. PRAKASH KUMAR
S/O LATE B.R. GOPAL GOWDA
AGED ABOUT 68 YEARS
222
EXECUTIVE ENGINEER (RETIRED)
MALLESHWARAM DIVISION
WEST ZONE, BENGALURU.
R/AT No.139, 10TH MAIN ROAD, BCC LAYOUT
VIJAYANAGAR, BENGALURU - 560040.
2. Y.M. MUNIRAJU
S/O LATE MUNISWAMAPPA
AGED ABOUT 66 YEARS
RETIRED ASSISTANT EXECUTIVE ENGINEER
SANJAYANAGAR SUB DIVISION
MALLESHWARAM WEST ZONE
BENGLAURU.
R/AT No.935, 64TH CROSS
5TH DIVISION RAJAJINAGAR,
BENGALURU - 10.
3. G.L. KESHAV MURTHY
S/O LATE LANKAPPA
AGED ABOUT 58 YEARS
ASSISTANT ENGINEER WARD No.99
MATTIKERE SUB DIVISION
MALLESHWARAM, BBMP, BENGALURU.
R/AT No.345, 10TH CROSS,
SARASWATHIPURA, NANDINI LAYOUT
BENGALURU - 96.
4. J.K. JAYARAM
S/O LATE KALEGOWDA
AGED ABOUT 57 YEARS
R/AT No.911, 10TH CROSS
10TH MAIN, SRINAGAR
BENGALURU - 560050.
ALSO AT No.52, MARALIGA POST
GOLLARADODDI, KOPPA HOBLI
MADDUR TALUK, MANDYA DISTRICT.
5. B.T. RAMESH
S/O LATE B.H. THAMMAIAH
223
AGED ABOUT 69 YEARS
RETIRED CHIEF ENGINEER
OFFICE OF THE BBMP, BENGALURU.
PREVIOUSLY CHIEF ENGINEER
WEST ZONE, BBMP OFFICE
BENGALURU.
R/AT No.702, 9TH MAIN ROAD
3RD BLOCK, 3RD STAGE
BASAVESHWARANAGAR, BENGALURU - 79.
6. M. THYAGARAJ
S/O LATE D.M. MUNIRAJAPPA
AGED ABOUT 70 YEARS
RETIRED CHIEF ACCOUNTANT
OFFICE OF THE CHIEF ENGINEER
BBMP WEST ZONE, BENGALURU.
R/AT No.62, 2ND MAIN ROAD
BINNY LAYOUT, 3RD STAGE
ATTIGUPPE, VIJAYANAGARA 2ND STAGE
BENGALURU - 560040.
7. M. BASAVARAJU
S/O MUNISWAMY
AGED ABOUT 48 YEARS
A E / T A BBMP WEST ZONE
BENGALURU.
R/AT No.247, 3RD MAIN ROAD
1ST CROSS, BHCS LAYOUT
CHIKKALLASANDRA
BENGALURU - 560061.
NATIVE: BEHIND MINI VIDHANA SOUDHA
ARASIKERE NAGARA, HASSAN DISTRICT.
... RESPONDENTS
(BY SRI. V.B. VIJAY KUMAR, ADVOCATE FOR R1, R5 AND R7
SRI. KIRAN S. JAVALI, SR. COUNSEL FOR
SRI. CHANDRASHEKARA K, ADVOCATE FOR R6
224
SRI. P.M. GOPI, ADVOCATE FOR R2
SRI. H. SHANTHI BHUSHAN, ADVOCATE FOR R4
NOTICE TO R3 IS H/S V/O DATED 20.02.2025)
THIS CRIMINAL REVISION PETITION IS FILED U/S 397
R/W 401 OF CR.P.C. (U/S 438 R/W 442 BNSS) PRAYING TO SET
ASIDE THE ORDER DTD 15.11.2023 PASSED IN
SPL.C.C.NO.701/2020 ON THE FILE OF COURT OF LXXVII
ADDITIONAL CITY CIVIL AND SESSIONS JUDGE AND THE
SPECIAL JUDGE FOR TRYING OFFENCES UNDER THE
PREVENTION OF CORRUPTION ACT, BENGALURU CITY, BY
ALLOWING THIS RP.
IN CRIMINAL REVISION PETITION NO.1570/2024:
BETWEEN:
1. STATE OF KARNATAKA
BY BENGALURU METROPOLITAN TASK FORCE
POLICE STATION, C.I.D BENGALURU
REP. BY ITS STATE PUBLIC PROSECUTOR
HIGH COURT BUILDING
BENGALURU-560001.
... PETITIONER
(BY SRI. B.A. BELLIAPPA, SPP A/W
SMT. K.P. YASHODHA, HCGP)
AND:
1. B.G. PRAKASH KUMAR
S/O LATE B.R. GOPAL GOWDA
AGED ABOUT 68 YEARS
RETIRED EXECUTIVE ENGINEER
MALLESHWARAM DIVISION
WEST ZONE, BENGALURU.
R/AT NO.139, 10TH MAIN ROAD, BCC LAYOUT
VIJAYNAGAR, BENGALURU-560040.
2. T.N. BETTASWAMAIAH
S/O LATE MASTAIAH
225
AGED ABOUT 72 YEARS
ASST. EXECUTIVE ENGINEER (RETD)
MALLESHWARAM DIVISION
WEST ZONE, BENGALURU.
R/AT No.154, 4TH CROSS
SAI ENCLAVE, 8TH STAGE
J P NAGARA, BENGALURU - 560076.
3. S. MANOJ KUMAR
S/O SHIVADEVAIAH
AGED ABOUT 61 YEARS
ASST. ENGINEER
MALLESHWARAM DIVISION
BBMP BENGALURU.
R/AT No.35, SRI SHARADHA 4TH MAIN
2ND CROSS, RAMAMOHAN
NEAR DAIVAGNA PARK
BENGALURU.
4. B.T. RAMESH
S/O LATE B.H. THAMMAIAH
AGED ABOUT 70 YEARS
RETIRED CHIEF ENGINEER
OFFICE OF THE BBMP, BENGALURU.
PREVIOUSLY CHIEF ENGINEER
WEST ZONE, BBMP OFFICE, BENGALURU.
R/AT No.702, 9TH MAIN ROAD
3RD BLOCK, 3RD STAGE
BASAVESHWARANAGAR, BENGALURU - 79.
5. R. CHANDRU
S/O RAMAPPA
AGED ABOUT 63 YEARS
CONTRACTOR
R/AT FLAT No.204, 2ND FLOOR
AHUJA CHAMBERS No.01
KUMARAKRUPA ROAD
BENGALURU - 560001.
226
6. M. THYAGARAJ
S/O LATE D.M. MUNIRAJAPPA
AGED ABOUT 70 YEARS
RETIRED CHIEF ACCOUNTANT
OFFICE OF THE CHIEF ENGINEER
BBMP WEST ZONE, BENGALURU.
R/AT No.62, 2ND MAIN ROAD
BINNY LAYOUT, 3RD STAGE, ATTIGUPPE
VIJAYANAGARA 2ND STAGE
BENGALURU - 560040.
7. M. BASAVARAJU
S/O MUNISWAMY
AGED ABOUT 48 YEARS
A E /T A BBMP WEST ZONE
BENGALURU.
R/AT No.247, 3RD MAIN ROAD
1ST CROSS, BHCS LAYOUT
CHIKKALLASANDRA
BENGALURU - 560061.
NATIVE: BEHIND MINI VIDHANA SOUDHA
ARASIKERE NAGARA, HASSAN DISTRICT.
... RESPONDENTS
(BY SRI. V.B. VIJAY KUMAR, ADVOCATE FOR R1, R4 AND R7
SRI. KIRAN S. JAVALI, SR. COUNSEL FOR
SRI. CHANDRASHEKARA, ADVOCATE FOR R2, R3, R5 AND R6)
THIS CRIMINAL REVISION PETITION IS FILED U/S 397
R/W 401 OF CR.P.C. (U/S 438 R/W 442 BNSS) PRAYING TO SET
ASIDE THE ORDER DTD 08.11.2023 PASSED IN
SPL.C.C.NO.707/2020 ON THE FILE OF COURT OF LXXVII
ADDITIONAL CITY CIVIL AND SESSIONS JUDGE AND THE
SPECIAL JUDGE FOR TRYING OFFENCES UNDER THE
PREVENTION OF CORRUPTION ACT, BENGALURU CITY, BY
ALLOWING THIS RP.
THESE CRIMINAL REVISION PETITIONS HAVING BEEN
HEARD AND RESERVED FOR ORDERS ON 25.02.2025 THIS DAY,
THE COURT PRONOUNCED THE FOLLOWING:
227
CORAM: HON'BLE MR. JUSTICE H.P.SANDESH
CAV ORDER
Heard the learned SPP appearing for the petitioner - State
and the respective learned counsel appearing for the
respondents.
2. These revision petitions are filed by the State being
aggrieved by the orders of discharging the accused persons
acting under Sections 227 and 239 of Cr.P.C. suo moto without
any application for discharge by any of the accused persons.
3. For the sake of convenience, this Court would like to
mention the details of the cases and revisions, impugned order
passed on respective dates, amount manipulated, offences
invoked against them, number of accused and number of
accused discharged in respective cases which depicts as
hereunder:
No. of
Sl. Impugned Spl. C. C. Amt misappropriated Discharged
Crl.R.P.No Offences invoked accused
No. order dated No. in Rs. accused
persons
1 975/2024 08.11.2023 139/2020 9,90,581 and Sec.120B, 409, 465, 7 1 to 7
16,76,235 468, 477A of IPC and
Sec.13(1)(c)(d) and
13(2) of PC Act
2 1714/2023 17.08.2023 236/2014 15,27,575 ditto 4 1, 3 & 4
3 166/2024 17.08.2023 795/2020 4,56,368 ditto 9 4, 7 & 9
4 167/2024 17.08.2023 729/2018 16,57,364 ditto 9 3, 4, 7 & 9
5 168/2024 17.08.2023 508/2014 5,52,882.93 ditto 4 1, 3 & 4
228
6 185/2024 17.08.2023 252/2016 33,24,971 ditto 8 3 to 5, 7 & 8
7 196/2024 17.08.2023 253/2016 39,12,880 ditto 8 3 to 5, 7 & 8
8 219/2024 17.08.2023 664/2017 3,26,251 ditto 4 1&4
9 224/2024 20.07.2023 557/2014 5,96,506 ditto 4 1 to 4
10 225/2024 20.07.2023 476/2014 3,57,599 ditto 4 1 to 4
11 226/2024 17.08.2023 477/2014 16,39,574 ditto 4 1, 3 & 4
12 242/2024 17.08.2023 556/2014 16,96,108 ditto 4 1, 2 & 4
13 243/2024 17.08.2023 727/2018 19,71,979 ditto 9 3, 4, 7 & 9
14 244/2024 20.07.2023 274/2016 3,30,770 ditto 8 2 to 4, 6 to 8
15 475/2024 20.09.2023 521/2018 11,56,430 and ditto 7 2 to 7
22,01,954
16 480/2024 20.09.2023 422/2018 24,89,066.70 and ditto 7 2 to 7
18,66,803
17 484/2024 21.09.2023 411/2014 1,426,447 ditto 4 1 to 4
18 486/2024 14.09.2023 124/2021 543,192 ditto 7 2 to 4, 6 & 7
19 487/2024 21.09.2023 1198/2019 46,11,472 and ditto 8 3, 4 & 7
22,33,292
20 503/2024 21.09.2023 555/2014 2,221,800 ditto 4 1 to 4
21 524/2024 13.10.2023 135/2020 2,251,671 ditto 7 1 to 7
22 534/2024 20.09.2023 418/2018 2,266,449 ditto 7 2 to 4 & 7
23 537/2024 13.10.2023 138/2020 2,262,272 ditto 7 3, 4 & 7
24 538/2024 23.08.2023 34/2020 2,256,708 ditto 7 1 to 7
25 542/2024 20.09.2023 618/2018 23,13,900 and ditto 7 2 to 7
18,78,546
26 543/2024 20.09.2023 338/2018 2,497,065 ditto 4 1, 3 & 4
27 544/2024 13.10.2023 136/2020 2,147,585 ditto 7 3, 4 & 7
28 547/2024 14.09.2023 122/2021 2,201,877 ditto 7 3, 4 & 7
29 623/2024 20.09.2023 730/2018 24,89,731 and ditto 9 2 to 9
22,46,164
30 642/2024 13.10.2023 665/2017 2,70,346 ditto 4 1&4
31 650/2024 23.08.2023 29/2020 43,08,700 and ditto 8 2 to 8
18,09,732
32 651/2024 14.07.2023 855/2019 16,91,282 ditto 7 3, 4 & 7
33 652/2024 23.08.2023 860/2019 7,97,531 ditto 8 4&7
34 653/2024 14.07.2023 1202/2019 22,44,356 ditto 7 2 to 7
35 654/2024 23.08.2023 32/2020 17,57,178 ditto 7 1 to 7
36 655/2024 14.07.2023 456/2019 17,65,161 ditto 7 3, 4 & 7
37 660/2024 23.08.2023 28/2020 13,25,314 ditto 8 2 to 4 &
6 to 8
38 663/2024 20.09.2023 728/2018 32,95,880 and ditto 10 3, 4 & 7 to 9
18,03,983
39 664/2024 23.08.2023 30/2020 20,47,797 ditto 8 3, 4 & 7
40 665/2024 20.09.2023 527/2018 24,83,898 ditto 8 3, 4 & 7
41 697/2024 14.07.2023 858/2019 16,91,573 ditto 7 3, 4 & 7
42 701/2024 20.09.2023 731/2018 15,58,692 and ditto 9 3, 4, 7 & 9
22,44,987
43 702/2024 20.09.2023 339/2018 41,10,278 ditto 4 1 to 4
229
44 705/2024 23.08.2023 31/2020 23,94,463 ditto 8 3, 4 & 7
45 757/2024 14.09.2023 116/2021 22,55,573 ditto 7 3, 4 & 7
46 759/2024 18.10.2023 144/2020 69,45,969 and ditto 6 2 to 6
22,10,917
47 760/2024 14.07.2023 569/2019 16,82,847 ditto 7 3, 4 & 7
48 762/2024 27.09.2023 167/2017 10,42,807 ditto 4 1&4
49 763/2024 13.10.2023 140/2020 49,39,778 ditto 8 2 to 4 &
6 to 8
50 767/2024 14.07.2023 572/2019 17,74,505 ditto 7 3, 4 & 7
51 768/2024 14.07.2023 570/2019 16,44,856 ditto 7 3&7
52 769/2024 13.10.2023 525/2018 1,22,699 ditto 4 1, 3 & 4
53 770/2024 13.10.2023 137/2020 34,20,845 ditto 8 2 to 8
54 780/2024 20.09.2023 107/2018 35,76,105 ditto 4 1 to 4
55 782/2024 18.10.2023 800/2020 5,84,452 and ditto 7 3, 4 & 7
15,63,301
56 786/2024 18.10.2023 791/2020 12,93,586 and ditto 7 3, 4 & 7
16,63,572
57 791/2024 23.08.2023 33/2020 17,48,358 ditto 7 1 to 7
58 793/2024 14.07.2023 856/2019 30,59,271 ditto 4 2 to 4
59 798/2024 18.10.2023 141/2020 10,72,951 and ditto 8 2 to 8
22,41,972
60 849/2024 18.10.2023 793/2020 4,49,559 and ditto 7 3, 4 & 7
15,40,070
61 851/2024 14.07.2023 455/2019 11,67,716 ditto 7 3, 4 & 7
62 855/2024 14.07.2023 857/2019 16,55,531 ditto 7 3, 4 & 7
63 872/2024 14.07.2023 859/2019 22,29,816 ditto 7 3, 4 & 7
64 877/2024 18.10.2023 792/2020 7,10,248 and ditto 7 3, 4 & 7
16,68,089
65 898/2024 14.07.2023 571/2019 22,69,538 ditto 7 3, 4 & 7
66 900/2024 20.12.2023 88/2022 79,77,340 and ditto 7 3, 4 & 7
17,71,021
67 959/2024 27.10.2023 336/2018 15,75,600 ditto 4 1 to 4
68 961/2024 20.09.2023 617/2018 35,99,771 and ditto 8 3, 4 & 7
17,53,763
69 962/2024 15.12.2023 437/2018 3,45,158 ditto 4 1 to 4
70 963/2024 27.10.2023 1330/2021 15,82,966 and ditto 7 3, 4 & 7
22,49,739
71 964/2024 15.12.2023 103/2018 6,19,165 ditto 4 1&4
72 965/2024 20.12.2023 86/2022 21,80,436 ditto 4 2 to 4
73 966/2024 15.12.2023 109/2015 23,44,830 ditto 4 1 to 4
74 967/2024 08.11.2023 335/2020 11,03,689 and ditto 7 3, 4 & 7
17,19,691
75 968/2024 14.07.2023 1200/2019 17,77,296 ditto 7 3, 4 & 7
76 969/2024 18.10.2023 142/2020 26,42,626 and ditto 6 2 to 4, 6 to 8
9,61,749
77 970/2024 15.12.2023 794/2020 8,60,793 ditto 4 1, 3 & 4
78 971/2024 27.10.2023 1334/2021 22,70,261 and ditto 7 2 to 4, 6 & 7
5,27,283
230
79 973/2024 27.10.2023 619/2018 25,16,453 ditto 4 1, 3 & 4
80 974/2024 15.12.2023 436/2018 5,35,602 ditto 4 1 to 4
81 976/2024 18.10.2023 799/2020 25,84,501 and ditto 8 2&8
22,45,240
82 977/2024 18.10.2023 798/2020 20,37,557 and ditto 7 3 & 5 to7
16,91,416
83 978/2024 27.10.2023 1338/2021 6,85,879 ditto 4 1 to 4
84 979/2024 15.12.2023 119/2021 31,54,795 ditto 4 3&4
85 980/2024 15.11.2023 705/2020 30,64,051 and ditto 7 1 to 7
18,60,416
86 1010/2024 27.10.2023 1331/2021 16,09,282 and ditto 8 2 to 8
17,59,695
87 1011/2024 27.09.2023 166/2017 5,41,796 ditto 4 1&4
88 1012/2024 15.11.2023 704/2020 7,53,042 and ditto 6 3,4 & 7
21,26,527
89 1013/2024 27.09.2023 165/2017 3,53,376 ditto 4 1&4
90 1014/2024 15.12.2023 120/2021 17,90,039 and ditto 8 2 to 4 & 6 to
5,10,433 8
91 1016/2024 08.11.2023 339/2020 5,98,655 and ditto 7 1 to 7
17,53,225
92 1017/2024 15.11.2023 108/2015 31,45,509 ditto 4 1 to 4
93 1018/2024 14.07.2023 454/2019 17,22,683 ditto 7 3, 4 & 7
94 1019/2024 27.12.2023 699/2020 4,38,546 ditto 4 1 to 4
95 1020/2024 15.12.2023 90/2022 79,07,607 and ditto 8 2 to 4 & 6 to
9,46,541 8
96 1028/2024 27.12.2023 1333/2021 4,21,829 ditto 4 1 to 4
97 1060/2024 27.12.2023 620/2018 3,08,538.30 ditto 4 1 to 4
98 1088/2024 13.10.2023 663/2017 9,29,125 ditto 4 1 to 4
99 1104/2024 20.12.2023 89/2022 14,64,530 and ditto 7 3, 4 & 7
17,01,485
100 1129/2024 20.12.2023 87/2022 29,05,209 and ditto 8 4, 7 & 8
5,37,488
101 1130/2024 27.10.2023 1336/2021 41,00,617 and ditto 8 1 to 8
22,80,876
102 1131/2024 15.12.2023 621/2018 6,06,143.69 ditto 4 1 to 4
103 1133/2024 08.11.2023 700/2020 18,17,783 and ditto 8 2 to 4 & 6 to
9,46,234 8
104 1298/2024 08.11.2023 698/2020 27,05,665 and ditto 7 2 to 7
21,70,286
105 1319/2024 15.12.2023 104/2018 3,76,004 ditto 4 1 to 4
106 1493/2024 18.11.2023 123/2021 79,71,819 and ditto 7 2 to 4, 6 & 7
22,00,074
107 1506/2024 18.11.2023 1339/2021 10,00,005 and ditto 8 4&7
5,40,739
108 1540/2024 15.11.2023 337/2018 17,49,681 ditto 4 1 to 4
109 1546/2024 15.11.2023 341/2020 79,63,615 and ditto 7 1 to 7
22,52,006
110 1552/2024 27.10.2023 1332/2021 29,23,587 and ditto 7 2 to 4, 6 & 7
5,32,850
231
111 1557/2024 15.11.2023 706/2020 31,09,889 and ditto 7 3,4 & 7
21,84,451
112 1562/2024 08.11.2023 337/2020 22,41,255 ditto 7 1 to7
113 1565/2024 18.11.2023 1337/2021 5,09,659 ditto 8 4,6 & 7
114 1569/2024 15.11.2023 701/2020 16,20,578 and ditto 7 1 to7
16,62,357
115 1570/2024 08.09.2023 707/2020 31,73,741 and ditto 7 1 to 7
22,49,159
4. The main grounds urged in all the revision petitions
by the State that the order of discharge made by the Trial Court
invoking Sections 227 and 239 of Cr.P.C., are contrary to the
evidence, materials on record and opposed to law and facts and
probabilities of the case, therefore, the impugned judgment and
orders are liable to be set aside. The learned counsel appearing
for the State also contend that the Trial Court has passed an
order on the sustainability of the charge sheet after the
commencement of the trial which is highly impermissible in law.
It is also contended that the Trial Court had already rejected the
application filed by the accused persons for discharge and again
invoking of provision of Sections 227 and 239 of Cr.P.C does not
arise and suo moto passed the said orders without any
application. It is also contended that the Trial Judge has
discharged the accused persons mainly on the ground that the
prosecution has failed to produce the original Technical Vigilance
Committee Cell report (for short 'TVCC report') and the same is
232
very much necessary to prove the case of the prosecution as the
complaint was registered only on the basis of the TVCC report.
The Trial Court has erred in discharging the accused persons for
the reason that original TVCC report is not produced. The
counsel further contend that if really the same is required, the
Trial Court ought to have given the opportunity to lead
secondary evidence by following the procedure prescribed under
the Evidence Act and without there being an opportunity to
prove the case, interdicted the proceedings and hence, the Trial
Court has erroneously discharged the accused persons in an
inappropriate manner. It is also contend that the Trial Court
volunteered at the initial stages of the evidence itself to secure
the presence of Chief Engineer, BBMP and voluntarily checked
the availability of the original TVCC report in the office of the
Chief Engineer, BBMP and on the basis of the statement of the
Chief Engineer, BBMP, the Trial Court has come to the conclusion
that the original TVCC report is not available and hence, the
charge-sheet is not sustainable against the accused persons and
shown personal interest in interdicting the proceedings by
volunteering the Court.
233
5. The counsel for the State further contend that the
Trial Court committed an error in discharging the accused
persons at the stage of evidence by taking note of the
subsequent developments and changed circumstance which is
highly impermissible in law and the conclusion of the Trial Court
that the charge-sheet is not sustainable is also erroneous since
after rejection of discharge application, passed such orders at an
inappropriate stage which is illegal and contrary to law. It is also
contend that the Trial Court has overlooked the settled principles
of law that in the absence of primary evidence, the parties are at
liberty to adduce the secondary evidence before the Court at the
time of evidence and without looking into the settled principles
of law in a proper perspective, the Trial Court passed such an
erroneous order. It is also contended that the Trial Court has
also made an observation that separate charge-sheets have
been filed with respect of one FIR and has come to a wrong
conclusion that the prosecution should have registered separate
complaints on the basis of which separate charge-sheets could
have been filed. But in the instant case, the prosecution has filed
separate charge-sheets with respect to one complaint and
hence, the order is not sustainable in the eye of law. The Trial
234
Court committed an error in passing such an order since crores
of rupees are misappropriated as detailed above in the chart.
6. The counsel also brought to notice of this Court that
multiple cases have been registered and the same has been
challenged by filing separate charge-sheets on one FIR before
this Court in W.P.No.7246-7250/2013 and connected
matters and this Court vide its order dated 26.09.2013, upheld
the validity of filing of multiple charge-sheets in one crime
number. Thus, the Trial Court has lost sight of the same while
considering the validity of filing of separate charge-sheets in one
crime number. The counsel appearing for the State also brought
to notice of this Court the observations made by this Court in
W.P.No.7246-7250/2013 with regard to maintainability of
several charge-sheets based on one complaint. In paragraph 36
of the said judgment, this Court referred the judgment of the
Apex Court reported in (2011) 3 SCC 758 in the case of
ASHOK KUMAR TODI vs KISHWAR JAHAN AND OTHERS
and also brought to notice of this Court paragraph 49 of the said
judgment wherein the Apex Court held that it cannot be said
that the CID police had no competence to file charge-sheet
under Section 173(2) of Cr.P.C. Having regard to the fact that
235
the Government transferred the investigation to CID police, the
CID police assumed the status of officer-in-charge of the police
empowered to take all necessary steps as contemplated by the
Code regarding investigation of the case including the power to
form final opinion and to place the charge-sheet before the
jurisdictional Court.
7. In paragraph 37, this Court made an observation
that the investigation relate to a long period from 2005-06 up to
2011-12 in respect of different Engineering Divisions. The
illegalities and irregularities alleged, covers large number of
officials and officers apart from Civil Contractors. Therefore,
having regard to the above facts and circumstances, it cannot be
expected that the CID should file a single charge-sheet. On the
other hand, on completion of investigation as regards particular
work during a particular period, the CID has filed charge-sheets
against those officers/officials/contractors involved in such work.
Therefore, comes to the conclusion that no illegalities or
irregularities by CID in filing multiple charge-sheets and same
involves examination of large number of records, registers, etc.,
and therefore, very few charge-sheets have been filed and many
more charge-sheets are expected to be filed as and when the
236
investigation progresses and when the Court already comes to
such a conclusion, the very same ground cannot be urged before
this Court.
8. The counsel for the State also given the details of
chart wherein it discloses that even after quashing of
proceedings, the papers are moved before the competent
authority and sanctions are given. The counsel also would
vehemently contend that sanctions are obtained and also the
judgment passed by this Court in W.P.No.7246-7250/2013
referred supra also challenged before the Apex Court and the
Apex Court also upheld the judgment. The counsel also would
vehemently contend that the Trial Court passed the suo moto
order and the same is not permissible in the eye of law and the
reasoning given by the Trial Court in paragraph 14 is contrary to
the observations made by this Court in W.P.No.7246-
7250/2013. The counsel also would vehemently contend that
the sanction is given subsequent to the quashing of proceedings
in some of the cases and proceedings cannot be terminated only
on the ground of non-production of original TVCC report. The
counsel also would vehemently contend that when the
cognizance was taken and discharge application was dismissed,
237
the question of discharging the accused persons once again does
not arise. The counsel also would vehemently contend that
having considered the material on record, charges were framed
on 03.03.2022 and charge sheet also filed and apart from that
CW2 has been examined as PW1 on 24.03.2023 and new
Presiding Officer took charge on 25.05.2023 and suo moto taken
up the matter on 19.06.2023 and discharged all the accused
persons in all the cases suo moto without any application filed by
the accused persons and hence, the very approach of the Trial
Court is erroneous.
9. Per contra, the learned Senior Counsel Sri Jawali
appearing for the counsel Sri Chandrashekar who appears for
respondents in some of the cases would vehemently contend
that there was no sanction and in W.P.No.8362/2021,
quashed the proceedings initiated against some of the accused
persons. However, liberty was given. The counsel also filed
separate chart in respect of 82 cases and details are given in the
chart and also mentioned the offences which have been invoked
against the respective respondents in those cases and also
grounds urged that without sanction, prosecution was taken up
and multiple charge-sheets were filed and some of the
238
proceedings were initiated against the officials who have been
retired from the service.
10. The counsel also would vehemently contend that if
any sanction is granted subsequent to quashing of proceedings
since liberty was given and same has to be placed before the
Trial Court and they have to follow the procedure by reopening
the cases as observed in the order of this Court. The counsel
also would vehemently contend that the Trial Court also having
taken note of the reasoning given in W.P.No.19480/2022
decided on 29.03.2023, relied upon the principle and passed
the impugned order and hence, it does not require any
interference by this Court wherein this Court held that there
cannot be stand alone charge-sheet without FIR and the said
order has been challenged before the Apex Court and the Apex
Court dismissed the Special Leave Petition. The counsel also
relied upon the judgment of this Court in W.P.No.61305/2016
and connected matters decided on 05.07.2022 and brought
to notice of this Court paragraph 8 of the said judgment wherein
Rule 214(3) and sub-Rule (6)(b) of the Rules, specifies that no
judicial proceedings, if not instituted while the Government
servant was in service, whether before his retirement or during
239
his re-employment shall be instituted in respect of a cause of
action which arose or in respect of an event which took place,
more than four years before such institution. The counsel also
brought to notice of this Court that the said order has been
challenged before the Apex Court in SLP (CIVIL) DAIRY
No.2275/2023 wherein notice has been ordered. The counsel
referring these judgments would vehemently contend that the
Trial Court has rightly comes to the conclusion that there cannot
be several charge-sheets based on the same complaint.
11. The counsel Sri P N Hegde appearing for the
respondents in 27 cases would vehemently contend that stand
alone charge-sheet has been filed and also contend that no
sanction under Section 197 and Section 19 of PC Act and charge-
sheet is also filed by CID since CID took investigation and CID
police is not in-charge of police station under Section 173. The
counsel also would vehemently contend that stages are different
in different cases. In some of the cases, status is for hear before
charge and in some of the cases, charges are framed and in
some of the cases, trial also commenced and without sanction,
cannot proceed against the accused persons. The counsel also
240
given the chart wherein it shows that the cases are posted for
evidence.
12. The counsel also relied upon the order passed by this
Court in W.P.No.19480/2022 in the case of T P
MUNNINARAYANAPPA vs STATE BY KARNATAKA
LOKAYUKTA decided on 29.03.2023. The counsel also would
vehemently contend that question of validity of sanction can be
raised at any stage of proceedings. The accused has raised the
said question by filing applications under Section 227 of Cr.P.C
wherever the stage of the case was hear before the charges. The
cases in which charges were already framed, the accused
questioned the validity of the sanction by filing an application
under Section 19 of the PC Act. In some of the cases, the Trial
Court has proceeded to interdict the proceedings suo moto
having noticed the absence of sanction. The reasoning given by
the Trial Court is well within its jurisdiction and the interdicting
of the proceedings is valid in the absence of proper sanction. The
orders under challenge are nomenclature as sustainability of the
charge sheet. It is well settled law that the wrong mentioning of
the correct nomenclature itself does not vitiates the order.
241
13. The counsel in support of his arguments relied upon
the judgment of the Apex Court reported in (2015) 14 SCC 186
in the case of NANJAPPA vs STATE OF KARNATAKA and
brought to notice of this Court paragraphs 21 and 22 wherein it
is held that the question of validity of an order of sanction under
Section 197 Cr.P.C could be raised and considered at any stage
of proceedings. The competency of the court against the accused
depends upon the existence of valid sanction if the Trial Court
proceeds, despite the invalidity attached to the sanction order,
the same shall be deemed to be non est.
14. The counsel also relied upon the judgment passed by
this Court in W.P.No.8362/2021 and connected matters
decided on 21.04.2023 wherein also proceedings was quashed
on the ground of sanction and liberty is reserved to the
prosecution to obtain and place on record a valid sanction from
the competent authority before the concerned Court and on such
production, the concerned Court is at liberty to continue the
prosecution from the stage of taking cognizance and also time
bound direction was given to consider the sanction.
242
15. The counsel also relied upon the judgment of the
Apex Court reported in (2009) 9 SCC 173 in the case of P K
PALANISAMY vs N ARUMUGHAM AND ANOTHER and
referring this judgment the counsel would vehemently contend
that the order under challenge are nomenclature as
sustainability of the charge-sheet. It is well settled law that the
wrong mentioning of the correct nomenclature itself does not
vitiates the order.
16. The counsel also relied upon the judgment of this
Court passed in W.P.NO.56754/2018 in the case of SRI
MANJUNATH HEBBAR vs THE STATE OF KARNATAKA AND
ANOTHER decided on 13.12.2021 wherein this Court held that
while allowing the writ petition by quashing the proceedings in
respect of the petitioner and the same would be restricted to the
petitioner. It is also observed that the trial, if any, pending
against any other accused shall be considered by the competent
Court without being influenced by the observations or the
findings in the case on hand.
17. The counsel Sri Vijayakumar appearing for some of
the respondents would vehemently contend that even though
243
liberty was given, no sanction was obtained and only in some of
the cases, sanction was given and in some of the cases, sanction
was refused. The counsel also in support of his arguments relied
upon the order passed by this Court in W.P.NO.18890/2022
AND CONNECTED MATTERS decided on 21.04.2023 and
brought to notice of this Court with regard to taking of
cognizance of the offences and registering the criminal cases
without there being sanction for such prosecution either under
Section 19 of the PC Act or under Section 197 of the Cr.P.C and
also taken note of identical issues of all other co-accused which
was considered in W.P.NO.8362/2021 AND CONNECTED
MATTERS and having considered the same, the writ petitions
are allowed and quashed taking of cognizance of the offences,
however liberty was given to the prosecution to obtain and place
on record a valid sanction from the competent authority before
the concerned Court and on such production, the concerned
Court is at liberty to continue the prosecution from the stage of
taking cognizance and also direction was given to consider this
sanction within time bound period of three months.
18. The counsel also relied upon the judgment of the
Apex Court reported in (2012)12 SCC 614 in the case of
244
SATISH MEHRA vs STATE (NCT OF DELHI) AND ANOTHER
wherein the Apex Court held that the power to interdict a
proceeding either at the threshold or at an intermediate stage of
the trial is inherent in a High Court on the broad principle that in
case the allegations made in the FIR or the criminal complaint,
as may be, prima facie do not disclose a triable offence, there
can be reason as to why the accused should be made to suffer
the agony of legal proceeding that more often than not gets
protracted. Invoking Section 482 of Cr.P.C held that power to
quash proceedings after charges were framed is wider as
evidence adduced while submitting charge-sheet can be looked
into for determining disclosure of offence against accused, where
allegations do not disclose prima facie case and prosecution of
accused would result in abuse of process then proceedings can
be quashed either at early stage or at later stage.
19. The counsel also relied upon the judgment reported
in (2014) 16 SCC 807 in the case of STATE OF PUNJAB vs
LABH SINGH and the counsel referring this judgment would
contend that an observation is made that action of appellant
State in waiting for retirement of public servant and filing
charge-sheet thereafter, thus setting at naught protection
245
available to him under Section 19 strongly deprecated and
protection is available to public servant even after retirement in
respect of offences punishable under the Penal Code.
20. The counsel also brought to notice of this Court
statement of objections filed in Crl.R.P.No.975/2024 wherein
referred Annexure-R1 as well as R2 wherein sanction was
refused to some of the accused vide order dated 01.07.2024.
The counsel also relied upon judgment of AMIRK SINGH vs
STATE OF PEPSU reported in 1955 (1) SCR 1302 wherein
held that sanction for prosecution under Section 197(1) of the
Cr.P.C would be necessary irrespective of whether it was, in fact,
a proper discharge of his duties, because that would really be a
matter of defence on the merits, which would have to be
investigated at the trial, and could not arise at the stage of the
grant of sanction, which must precede the institution of the
prosecution.
21. The counsel also relied upon the judgment of the
Apex Court reported in (2016) 12 SCC 87 in the case of
DEVINDER SINGH vs STATE OF PUNJAB and brought to
notice of this Court paragraph 39.2 wherein it is held that once
246
act or omission has been found to have been committed by
public servant in discharging his duty it must be given liberal and
wide construction so far its official nature is concerned. Public
servant is not entitled to indulge in criminal activities. To that
extent Section 197 of Cr.P.C has to be construed narrowly and in
a restricted manner.
22. The counsel also relied upon the judgment of the
Apex Court reported in (1973) 2 SCC 701 in the case of
PUKHRAJ vs STATE OF RAJASTHAN and brought to notice of
this Court the law is well settled the difficulty really arises in
applying the law to the facts of any particular case. The
intention behind the sanction is to prevent public servants from
being unnecessarily harassed. The counsel referring these
judgments would vehemently contend that the order of taking
cognizance cannot be obliterated. The contention that sanction
would not require is unacceptable.
23. The counsel Sri C R. Gopalaswamy who appears for
some of the respondents would vehemently contend that when
the matter is pending before the Supreme Court, the order of
this Court is not helpful and also TVCC report is not placed
247
before the Trial Court and in the absence of placing of TVCC
report, very proceedings against the respondents vitiates. The
counsel also would vehemently contend that revision petitions
are not maintainable. The counsel also would vehemently
contend that TVCC report is only a Xerox copy not the original
one. The Trial Court rightly observed that the original document
of TVCC report is not placed and hence, the proceedings cannot
be continued.
24. The counsel Sri R Swaroop Anand appearing for
some of the respondents would vehemently contend that no
sanction is obtained under Section 197 of Cr.P.C and liberty may
be given to file discharge application and the counsel also would
vehemently contend that in some of the cases, order was passed
on discharge application and the order impugned does not
require any interference of this Court or otherwise, it amounts to
abuse of process.
25. The counsel in support of his arguments relied upon
the judgment of the Apex Court reported in (2014) 2 SCC 1 in
the case of LALITA KUMARI vs GOVERNMENT OF U.P. AND
OTHERS and brought to notice of this Court paragraph No.111,
248
wherein it is held that registration of FIR is mandatory under
Section 154 of the Code, if the information discloses commission
of a cognizable offence and no preliminary inquiry is permissible
in such a situation. In the absence of any compliant or FIR,
question of filing charge-sheet is not acceptable.
26. The counsel also relied upon the judgment of the
Apex Court reported in (2013) 5 SCC 762 in the case of VINAY
TYAGI vs IRSHAD ALI AND OTHERS and brought to notice of
this Court paragraph 13 wherein an observation is made with
regard to relevant part of the scheme of the Code, now we must
examine the powers of the Court to direct investigation invoking
Section 156 in exercise of its powers under the Code. That is
initial investigation, further investigation, fresh or de novo
investigation and brought to notice of this Court paragraph 14
wherein it is held that empowered officer shall conduct in
furtherance of an order for investigation passed by the Court of
competent jurisdiction. In paragraph 15 with regard to the
further investigation where the investigating officer obtains
further oral or documentary evidence after the final report has
been filed before the Court in terms of Section 173. The counsel
249
also brought to notice of this Court a scope of further
investigation and supplementary report and also brought to
notice of this Court paragraph 16 wherein discussion was made
with regard to the fresh investigation, reinvestigation or de novo
investigation there has to be a definite order of the Court and
discussion was made with regard to Article 21 and 22 of the
Constitution of India and also brought to notice of this Court
paragraph 30 wherein discussion was made with regard to scope
of Section 173(2) read with Section 173 and Section 156 of the
Code.
27. The counsel also relied upon the judgment passed in
CIVIL APPEAL No.20982/2017 dated 08.02.2018 and
brought to notice of this Court paragraph 146 wherein discussion
was made with regard to the concept of 'per incuriam' signifies
those decisions rendered in ignorance or forgetfulness of some
inconsistent statutory provisions and also brought to notice of
this Court paragraph 147(e) wherein discussion was made with
regard to the decision reported in AIR 2011 SC 1989 in the
case of NARMADA BACHAO ANDOLAN (III) vs STATE OF
MADHYA PRADESH and also brought to notice of this Court
paragraph 148 with regard to refer the case to larger Bench,
250
reliance was placed by the landowners on SANT LAL GUPTA vs
MODERN COOP. SOCIETIES LTD reported in (2010) 13 SCC
336 wherein it is held that the rule of precedent is binding for
the reasons that there is a desire to secure uniformity and
certainty in law. The counsel also brought to notice of this Court
discussion made in paragraph 149 so also paragraph 150
wherein discussion was made with regard to Section 24(2) of the
Act of 2013 and also brought to notice of this Court paragraph
151, 32 to 37 and 39. The counsel referring these judgments
would vehemently contend that the order impugned does not
require any interference of this Court.
28. The counsel also brought to notice of this Court the
statement of objections filed on behalf of the respondent in
Crl.R.P.No.1088/2024 and brought to notice of this Court
regarding registration of FIR based on the complaint of one of
the officials of BBMP as per Annexure-R1 and later the petitioner
herein was entrusted with the investigation and after conducting
investigation, the CID filed the charge-sheet and produced the
documents at Annexure-R2 and R3 and so also Annexure-R4 i.e.,
the copy of the charge-sheet and also taking of cognizance as
per Annexure-R5 and also charge-sheets are filed before the
251
different Court and arraying of respondent as respondent No.6 in
Spl.C.C.No.663/2017 and contend that all charge-sheets are
filed based on the FIR in Cr.No.4/2011 and also contend that the
original TVCC report is not produced along with the charge-sheet
filed by the respondent before any Court and copy of TVCC
report also produced at Annexure-R8 and brought to notice of
this Court Annexure-R9 and also admission given by the
witnesses that in Ex.P1 and P2, there is no any other reference
to other BBMP ward number except 32 and 205. The counsel
also brought to notice of this Court the answers elicited from the
mouth of witnesses during the course of their cross-examination
and contend that there is illegality in accepting the charge-sheet
filed by the prosecution and ought to have been considered the
charge-sheet and multiple charge-sheets are based on only
single FIR and the present charge-sheets are not supplementary
charge-sheet under Section 173 (8) but standalone charge-sheet
Section 173(2) of Cr.P.C. The counsel also would vehemently
contend that without prejudice to the above the undersigned
herein would like to traverse the contentions made in the
petition. When they do not find original TVCC report and
additional report, now the question raised is how attested copy
252
of TVCC report and additional TVCC report were obtained when
there are no originals found with them and this itself is a wrong
process and so called attested copies claimed by the prosecution
cannot be branded as attested copies as original of them is still
not available for inspection and contend that the Trial Court
rightly passed the order in interdicting the proceedings and
hence, it does not require interference.
29. The counsel Sri Partha appearing for some of the
respondents would vehemently contend that the accused being
the contractors were also erroneously booked in the case and
false charge sheet has been filed against them. This counsel
adopts the arguments of other counsel who appears for other
respondents.
30. The counsel Sri S Rajashekar would vehemently
contend that the charges are framed and original TVCC report is
not placed before the court and hence, there cannot be any
criminal prosecution against the contractors.
31. The counsel Sri Shanti Bhushan filed the written
submission before the Court along with the citations and contend
that improper registration of FIRs and filing of multiple charge-
253
sheets were based on a single FIR, which is impermissible in law.
The lack of prior sanction under Section 197 of Cr.P.C and
Section 19 of the PC Act rendering the prosecution is void and
non-production of the original TVCC report which was the basis
of the entire charge-sheet is also considered by the Trial Court
while interdicting the proceedings. The counsel also contend
that denial of a fair trial, violating Article 21 of the constitution of
India since the State has preferred an appeal before the High
Court, the order of discharge must be defended on strong legal
principles. The charge-sheet is legally unsustainable due to
fundamental defects in investigation since, the violation of
criminal procedure and multiple charge-sheets are based on a
single FIR and the prosecution filed multiple charge-sheets in
145 cases from a Single FIR and the Apex Court held that filing
of multiple charge-sheets from one FIR is impermissible in the
case of T.T. ANTORY vs STATE OF KERALA reported in
(2001) 6 SCC 181 wherein it is held that second FIR on the
same facts is impermissible. The prosecution must consolidate
all offences into one charge-sheet or file separate FIRs where
different transactions are involved.
254
32. The counsel also relied upon the judgment of the
Apex Court reported in (2013) 6 SCC 384 in the case of ANJU
CHOUDHARY vs STATE OF U.P. wherein it is held that filing of
multiple charge-sheets without separate FIRs is illegally
defective. Each offence must be independently registered and
investigated properly and hence, the Trial Court correctly ruled
that the charge-sheet was illegal and violated fundamental
principles of criminal law. The counsel also would vehemently
contend that the mandatory prior sanction for public servants
was not obtained as contemplated under Section 19 of the PC
Act and absence of prior sanction renders prosecution null and
void and also the Courts cannot take cognizance of an offence
against a public servant without prior sanction as held in the
judgment reported in (1996) 11 SCC 439 in the case of STATE
OF MADHYA PRADESH vs DR. KRISHNA CHANDRA
SAKSENA.
33. Learned counsel also relied upon the judgment of the
Apex Court reported in (2012) 3 SCC 64 in the case of
B.SUBRAMANIAN SWAMY VS. MANMOHAN SINGH, wherein
it is held that sanction is a jurisdictional requirement, and failure
to obtain it vitiates the entire proceedings. Since no valid
255
sanction was obtained, the charge-sheet was legally
unsustainable, and the Trial Court correctly discharged the
accused. With regard to failure to produce the original Technical
Vigilance Committee Cell (TVCC) report, learned counsel would
contend that TVCC report was the primary document forming the
basis of the entire prosecution. The prosecution admitted that
the original TVCC report was missing, and it relied on attested
copies. The Trial Court also issued witness summons to produce
the original report, but the prosecution failed to comply. It is
contended that legal principle is that primary documentary
evidence is essential for a valid charge-sheet.
34. The counsel also relied upon the judgment of the
Apex Court reported in (2011) 3 SCC 317 in the case of V.S.
ACHUTHANANDAN VS. R. BALAKRISHNA PILLAI, wherein it
is held that a trial cannot proceed when primary evidence is
missing and reliance on attested copies without original
documents renders a charge-sheet legally defective.
35. The counsel also relied upon the judgment of the
Apex Court reported in (2014) 5 SCC 108 in the case of STATE
OF GUJARAT VS. KISHANBHAI, wherein it is held that
256
investigations must be based on primary documents and if the
foundational evidence is missing, prosecution cannot be
sustained.
36. The counsel also relied upon the judgment of the
Apex Court reported in (1992) SUPP 1 SCC 335 in the case of
STATE OF HARIYANA VS. BHAJAN LAL and contend that a
defective investigation violates fundamental rights and Courts
must quash proceedings where investigations violate due
process. Learned counsel would vehemently contend that this
Court has already quashed similar cases, making further
prosecution legally untenable and continuing the trial would
violate the fundamental right of accused to a fair trial under
Article 21. Hence, the Trial Court rightly discharged the accused
persons and prayed this Court to dismiss the revision petitions.
37. Learned counsel also would vehemently contend that
in the judgment of the Apex Court reported in (2012) 12 SCC
406 in the case of AJAY KUMAR PARMAR VS. STATE OF
RAJASTHAN, the Apex Court clarified that Courts have the
power to review and consider discharge applications based on
the evolving nature of the evidence presented and contend that
257
under Sections 63 and 65 of the Indian Evidence Act, 1872,
secondary evidence is admissible only if the prosecution
convincingly establishes that the primary evidence is lost or
unavailable due to circumstances beyond its control. However,
the prosecution neither established the loss of the original report
nor followed proper legal procedures to introduce secondary
evidence. The prosecution claims that the Trial Court improperly
volunteered to investigate the TVCC report by summoning the
Chief Engineer, BBMP to verify the availability of the report. It is
also contended that the Court is empowered to conduct
necessary fact-finding measures to ensure a fair trial. In this
case, verifying the availability of a crucial document was
essential for determining the sustainability of the case and in the
absence of original report, it directly impacts the prosecution
ability to prove the charges.
38. Learned counsel would contend that while the High
Court may have ruled that multiple charge-sheets were
permissible, the Trial Court still had the authority to assess
whether such a practice compromised the fairness of the trial.
The principle of "one FIR, one charge-sheet" is a well-established
legal norm, except in cases where different transactions occur
258
within the same offence. It is further contended that Trial Court
exercised its discretion under Sections 227 and 239 Cr.P.C. after
carefully examining the materials on record. Given the lack of
primary evidence (TVCC report), procedural inconsistencies, and
the failure of the prosecution to establish a prima facie case, the
discharge was legally justified and mere dissatisfaction of the
petitioners with the Trial Court's order is not a ground for setting
it aside and the Appellate or Revisional Court can only intervene
if there is a jurisdiction error, a manifest illegality and a gross
miscarriage of justice. Hence, question of interfering with the
order of the Trial Court does not arise.
39. Learned counsel also filed a memo dated 24.02.2025
along with the chart giving the details as to in which cases, he
appears for respective respondents and he also adopts the
written submissions filed in Crl.R.P.No.975/2024 in all the
petitions which are stated therein.
40. Sri P.M. Gopi, learned counsel for the respondents
also filed a memo dated 20.02.2025 stating the details in which
cases, the Trial Court has framed charges and trial has been
commenced i.e., in total 20 cases.
259
41. Sri M. Basavaraj, learned counsel for the
respondents has also filed a statement on 20.02.2025 stating
the details in which cases, he appears for the respective
respondents i.e., in total 75 cases and Sri Vijaya Kumar, learned
counsel has also filed a statement giving the details in which
cases he appears for the respective respondents.
42. Sri Hanumantharaya D., learned counsel has also
filed a memo stating in which cases, he appears for the
respective respondents i.e., accused No.3 in all the cases which
are stated therein, except Crl.R.P.No.543/2024 for accused No.2
and contend that all these matters are discharged at the stage of
sustainability of charge-sheet, charge is not framed in all the
cases and in the cases mentioned therein, the accused are
discharged having considered the material on record.
43. Sri S. Rajashekar, learned counsel would submit that
in Crl.R.P.No.168/2024 arising out of Spl.C.C.No.508/2014,
charges are framed against respondent No.3. In
Crl.R.P.No.1714/2023 arising out of Spl.C.C.No.236/2014 and
Crl.R.P.No.769/2024 arising out of Spl.C.C.No.525/2014,
charges are framed against respondent Nos.2 and 3 and contend
260
that there is no legal impediment for the Court to discharge the
accused persons, even though charges have been framed.
44. Sri R. Swaroop Anand, learned counsel though
contend that order was passed on discharge application, mainly
relied upon the judgment of the Apex Court reported in (2013)
5 SCC 762 in the case of VINAY TYAGI VS. IRSHAD ALI AND
OTHERS, particularly paragraph Nos.13 to 16. Learned counsel
would contend that stand alone charge-sheet is filed, no
permission was taken under Section 178 Cr.P.C. and stand alone
charge-sheets are filed invoking Section 173(2). Learned
counsel would contend that no material is collected in respect of
Rajarajeshwarinagar and Trial Court given reasons while passing
such an order. The counsel would vehemently contend that
judgment of this Court in coming to the conclusion that stand
alone charge-sheet can be filed on single FIR becomes per
incuriam, in view of the judgment of the Apex Court in VINAY
TYAGI's case and the same was not referred.
45. In reply to this argument, learned SPP for the
petitioner-State would contend that dropping of the case is not
sustainable in the eye of law and the same is not recognized,
261
once the discharge applications are dismissed and thereafter,
charges are also framed and even in some of the cases, trial has
been commenced and without appreciation of the evidence and
completion of the same, the conclusion of the trial of the
prosecution is erroneous. He would contend that order on
discharge application was passed not at the instance of the
accused and dropping of proceedings suo moto by the Trial Court
is erroneous. He would further contend that there is no question
of no de novo, as there was no such de novo investigation as
contended by Sri R. Swaroop Anand, learned counsel. He also
contends that VINAY TYAGI's case is not applicable and TVCC
report can be relied upon by the prosecution, even producing
secondary evidence before the Court. He would contend that the
Police are not having any competence cannot be reagitated
again, since this Court in the earlier judgment referred by him,
particularly in paragraph No.36 answered the same and once
again, they cannot raise the very same objection. He also further
submits that TVCC report is only a preliminary enquiry report
before initiating the proceedings and the same is not the main
material relied upon by the prosecution. Hence, the very
262
contention of learned counsel for the respondents cannot be
accepted.
46. Learned SPP for the petitioner-State also filed a
memo dated 25.02.2025 providing details in respect of 145
prosecution cases, wherein it is stated that in some of the cases,
prosecution sanction is not applicable and in some of the cases,
sanction is given in respect of some of the respondents,
particularly in respect of accused Nos.1 to 3 in
Crl.R.P.No.1714/2023. So also in Crl.R.P.No.663/2024, sanction
is given in respect of accused Nos.1 to 9, except accused No.5-
B.T. Ramesh. In Crl.R.P.No.544/2024, sanction is given in
respect of accused Nos.1 to 4, 6 and 7 and rejected in respect of
accused No.5. In Crl.R.P.No.966/2024, sanction is given in
respect of accused Nos.1 to 3 and so also in
Crl.R.P.No.1546/2024, sanction is given against accused Nos.3
and 7, in Crl.R.P.No.1013/2024, sanction is pending against
accused No.1 and sanction is given against accused Nos.2 and 3.
In Crl.R.P.No.976/2024, sanction is given against accused Nos.1,
3, 7 and 8 and so also in Crl.R.P.No.1020/2024, sanction is given
against accused Nos.1 and 3, 7 and 8 and sanction is given
263
against accused No.3 in Crl.R.P.No.1298/2024. In
Crl.R.P.No.967/2024, sanction is given against accused Nos.2, 3,
6 and 7 and rejected against accused Nos.1 and 5. In
Crl.R.P.No.486/2024, sanction is given against accused Nos.1, 3
and 7 and so also in Crl.R.P.No.961/2024, sanction is given
against accused Nos.1 to 3 and 6 to 8 and rejected only against
accused No.5-B.T. Ramesh. In respect of other cases also,
details are given as regards sanction and rejection against the
respective accused. Hence, he would contend that in view of
granting sanction, after quashing of proceedings, liberty was
given to move the same Court having obtained the sanction and
to continue the proceedings against them, in view of sanction
given. He would further contend that, if sanction was not
granted, question of continuing the proceedings does not arise.
However, this Court while passing an order quashing the
proceedings also, liberty was given and even time frame was
fixed to consider the sanction. When such being the case, the
very contention of learned counsel for the respondents cannot be
accepted and the order passed by the Trial Court suo moto
requires to be set aside by allowing revision petitions, since
order is not sustainable in the eye of law.
264
47. Having heard learned SPP for the petitioner-State
and respective counsels appearing for the respective
respondents and also the principles laid down in the judgments
referred supra by the respective counsels, the points that would
arise for consideration of this Court are:
(1) Whether the Trial Court, in all the cases,
committed an error in passing the impugned
order in coming to the conclusion that charge-
sheets filed against the respondents/accused
are not sustainable in the eye of law invoking
Sections 227 and 239 of Cr.P.C. without any
application by suo moto and whether it
requires interference of this Court by
exercising revisional jurisdiction?
(2) What order?
Point No.(1)
48. Having heard learned SPP for the petitioner-State
and respective counsels appearing for the respective
respondents, the moot question that arises for consideration
before this Court is whether the Trial Court committed an error
in discharging the respective accused persons in all the cases
invoking Section 227 and 239 Cr.P.C. and the same is contrary
to evidence and material on record. It is important to note that
265
the Trial Court has passed an order on sustainability of the
charge-sheet after commencement of the trial in some of the
cases and in some of the cases, charges have been framed and
no dispute with regard to the fact that in some of the cases,
witnesses have been examined and charges are also framed and
discharge applications are also dismissed. It is also important to
note that the Trial Court while discharging the accused persons
mainly comes to the conclusion that the prosecution has failed to
produce the original TVCC report and the same is very much
necessary to prove the case of the prosecution, as the complaint
was registered only on the basis of the TVCC report. It is also
the contention of learned SPP for the petitioner-State that Trial
Court has committed an error in discharging the accused persons
for the reason that original TVCC report is not produced. No
doubt, order sheet discloses that direction was given to produce
TVCC report and though contend that the same is available in
some of the cases, the same was not found in the said file also.
49. It is important to note that, no doubt, FIR was
registered based on the TVCC report, since there was
preliminary enquiry conducted by the authority against the
respondents/accused, who were entrusted with the work of
266
allotting, overseeing and checking the civil work undertaken by
the BBMP in respect of asphalting of roads, construction of drains
and the allegation against the accused is that not properly held
any periodical inspections, in order to assess the progress of civil
work and quality of the civil work undertaken, helped the private
civil contractors in drawing the contract amount which was far
more than what was agreed upon. Further, the allegations
against the accused persons are that these accused persons
hatched a criminal conspiracy with a sole intention of causing
huge loss to the State exchequer and they helped the civil
private contractors to collect the said amount by creating,
concocting and fabricating documents only with a view to help
them to cheat the Government.
50. It is also important to note that offences invoked are
under Section 120B IPC-criminal conspiracy, criminal breach of
trust under Section 409 IPC and fabrication of document and
using the same as genuine document and also invoked Sections
465, 468 and 477A IPC and Sections 13(1)(c)(d) and 13(2) of
the Prevention of Corruption Act, 1988, since the accused
persons indulged in causing loss to State exchequer in
connivance with the private contractors causing huge loss to the
267
State exchequer. It is also important to note that TVCC report is
only a preliminary report before initiation of the proceedings and
thereafter, case was registered and matter was entrusted to
special body to investigate the matter and it is also not in
dispute that stand alone charge-sheets are filed before the Trial
Court.
51. It is important to note that very initiation of
proceedings was challenged before this Court in W.P.Nos.7246-
7250/2013 and connected petitions. This Court, vide order dated
26.09.2013, when the issues were raised with regard to
competency of the Police Station and registration of one FIR and
filing of several charge-sheets, a question was raised whether
BMTF has authority to register the cases for the offence in Crime
No.4/2011 and to investigate the same and the fact that Crime
No.4/2011 is only the FIR which is registered is not in dispute.
It is also important to note that in these writ petitions, question
was raised whether transfer of investigation in Crime No.4/2011
from BMTF to CID by the Government was competent and also
point was framed with regard to nature of accusations made in
various charge-sheets filed by CID against the public servants,
whether the bar created under Section 197 of Cr.P.C. is
268
attracted, if so, whether the learned Magistrate is justified in
taking cognizance of the offences alleged and ordering issue of
summons against the public servants involved in those cases and
the fact that cognizance is taken is not in dispute and also this
Court has taken note of proceedings of the Government of
Karnataka for creation of Bangalore Metropolitan Task Force vide
Government order dated 19.03.1996 and sanction was accorded
to constitute a force to be called Bangalore Metropolitan Task
Force was also taken note. This Court also taken note of
notification dated 27.05.1996, Government order dated
28.08.1997 and the notification dated 02.09.2002, Government
Order dated 17.11.2004 and proceedings of Government of
Karnataka dated 02.02.2013 and so also, notification issued by
Home Secretary dated 06.02.2013. Having considered all these
material, including Section 2(s) of Cr.P.C. which defines 'Police
Station' as well as Section 154 Cr.P.C., also taken note of the
judgment of the Apex Court in ASHOK KUMAR TODI's case
referring the definition of word 'investigation' found in Section
2(h) of Cr.P.C. and relied upon paragraph No.48 of the
judgment.
269
52. Apart from that, in detail discussed in paragraph
No.30 while answering point No.1 with regard to competency of
the Police to investigate the matter and file the charge-sheet.
This Court also while considering Point No.2 also taken note of
transferring the case from BMTF to CID and answered the same
that there was no error in passing such an order and so also
relied upon paragraph No.49 of the judgment of ASHOK KUMAR
TODI's case, particularly paragraph No.36 of the order of this
Court which reads as hereunder:
"36) As noticed supra, it is the contention of the
learned counsel appearing for the petitioners that
CID Police had no jurisdiction to file the charge sheet
before the jurisdictional Magistrate since they were
directed by the Government to submit a report to the
Government, as such, the charge sheets filed are
without jurisdiction. I find no substance in this
contention. The Government in exercise of its power
of superintendence over the Police Force and having
regard to the seriousness of the allegations made
involving huge sums of public money, transferred the
investigation to CID Police. Of course, in the
notification, the CID was directed to complete the
investigation at an early date and take steps to
submit the report to the Government. This direction
in my considered opinion, does not come in the way
270
of the power of the CID Police as officers-in-charge
of the police station to file final report in terms of
Section 173(2) of Cr.P.C. on completion of
investigation. The Government notification does not
preclude the CID Police from exercising the power
vested in the Investigating Officer to file final report
under Section 173(2) of Cr.P.C. to the jurisdictional
court. In every case registered in respect of
cognizable offences under Section 154 of Cr.P.C., the
officer-in-charge of the police station having
jurisdiction to investigate, is empowered to proceed
with the investigation and on completion of
investigation to form opinion as to whether on the
materials collected, there is a case to place the
accused before the Magistrate for trial and if so, to
take necessary steps for the same by filing a charge
sheet under Section 173(2) of Cr.P.C. The Apex
Court in Ashok Kumar Todi's case referred to
supra, in Paragraph-49 has set-out various steps
contemplated by Code of Criminal Procedure to be
carried-out during investigation, which reads as
under:-
49. The Code contemplates the following to
be carried-out during such steps
investigation:-
i) proceeding to the spot;
ii) ascertainment of the facts and
circumstances of the case;
271
iii) discovery and arrest of the suspected
offender;
iv) collection of evidence relating to the
commission of the offence which may
consist of-
a) The examination of various persons
(including the accused) and the
reduction of their statements into
writing, if the officer thinks fit,
b) The search of places or seizure of
things considered necessary for the
investigation and to be produced at
the trial; and
v) formation of opinion as to whether on
the material collected there is a case to
place the accused before a Magistrate
for trial and, if so, to take necessary
steps for the same by filing of charge
sheet under Section 173."
Therefore, in the light of the above, it cannot be said
that the CID Police had no competence to file charge
sheet under Section 173(2) of Cr.P.C. Having regard
to the fact that the Government transferred the
investigation to CID police, the CID police assumed
the status of officer-in-charge of the police
empowered to take all necessary steps as
contemplated by the Code regarding investigation of
the case including the power to form final opinion
and to place the charge sheet before the
272
jurisdictional court. Merely because, in the
notification issued by the Government, CID was
directed to submit a report to the Government, it
cannot be interpreted that the CID police had no
jurisdiction to file the charge sheet in terms of
Section 173(2) of Cr.P.C.. The direction so contained
in notification will have to be construed as a direction
to CID to submit a status report to the Government
as to the action taken by it in respect of the
investigation of the case entrusted to it. In this view
of the matter, I find no substance in the said
contention and accordingly, it is rejected".
53. This Court also would like to rely upon paragraph
No.37 of the order, wherein also considered the fact that CID filed
multiple charge-sheets, as the respondents once again had raised
the very same objection. Hence, this Court would like to extract
paragraph No.37 of the judgment passed by this Court, which
reads as hereunder:
"37) Yet another argument which calls for
consideration is about C.I.D filing multiple charge
sheets. There is no statutory provisions which
curtails the power of the Investigating Officer to file
multiple charge sheets. As noticed supra, the
allegations made in the FIR were general in nature.
Without mentioning the names of any of the
273
officials/officers/person in the FIR, it was generally
stated that there is large scale defalcation of the
funds of BBMP on the basis of the forged, fabricated
and created documents and the entire matter
requires a detailed investigation. It was for that
reason only, the case was registered against the
persons to be identified as accused. The
investigation relate to a long period from 2005-06
upto 2011-12 in respect of different Engineering
Divisions. The illegalities and irregularities alleged,
covers large number of officials and officers apart
from Civil Contractors. Therefore, having regard to
the above facts and circumstances, it cannot be
expected that the CID should file a single charge
sheet, On the other hand, on completion of
investigation as regards particular work during a
particular period, the CID has filed charge sheets
against those officers/officials/contractors involved in
such work. Therefore, I find no illegalities or
irregularities in CID filing multiple charge sheets. In
fact, according to the learned Advocate General, as
on today, the Investigating Officer is able to
complete the investigation in respect of certain
works only since it involves examination of large
amount of records, registers, etc. and therefore,
very few charge sheets have been filed and many
more charge sheets are expected to be filed, as and
when the investigation progresses."
274
54. With regard to the contention raised by the
respondents/accused as regards filing of multiple charge-sheets
is concerned, already there was an order passed by this Court.
It is also important to note that order passed by this Court in the
above writ petitions connected with other writ petitions was
challenged before the Apex Court and the Apex Court affirmed
the order is not in dispute and the respondents once again
cannot raise the very same issue since, it has attained its finality
with regard to competency as well as filing of multiple charge-
sheets, based on single FIR is concerned. It is also important to
note that scope of revision under Section 227 and 239 Cr.P.C. is
very limited. Admittedly, some of the accused have filed the
application for discharge earlier and no dispute with regard to
the fact that same are dismissed. In the case on hand, the Trial
Court proceeded suo moto invoking Sections 227 and 239
Cr.P.C. voluntarily interdicting the proceedings in the absence of
the application.
55. This Court would like to rely upon the judgment of
the Apex Court reported in (1979) 2 SCC 179 in the case of
RATILAL BHANJI MITHANI VS. STATE OF MAHARASHTRA
275
AND OTHERS, wherein it is held that 'discharge' and 'acquittal'
are distinct concepts, after framing of charge there cannot be a
'discharge' but only an 'acquittal' based on a finding of not guilty
turning on the merits of the case, hence High Court could
rightfully interfered in revision under Section 439 with an order
of discharge passed after the framing of the charge, and order
retrial, High Court was not barred by plea of autre fois acquit
under Section 403(1) Cr.P.C., 1973, Sections 239 to 249 and
401 and 300 was also considered by the Court. Once a charge is
framed in a warrant case, instituted either on complaint or a
police report, the Magistrate has no power under the Code to
discharge the accused, and thereafter, he can either acquit or
convict the accused unless he decides to proceed under Sections
349 and 562 of the Code of 1892 (which correspond to Sections
325 and 360 of the Code of 1973) and the same is discussed in
paragraph No.28 and the Apex Court in paragraph No.27 held
that Section 253(1) shows that as a general rule there can be no
order of discharge unless the evidence of all the prosecution
witnesses has been taken and the Magistrate considers for
reasons to be recorded, in the light of the evidence, that no case
has been made out. Sub-section (2) which authorizes the
276
Magistrate to discharge the accused at any previous stage of the
case if he considers the charge to be groundless, is an exception
to that rule. A discharge without considering the evidence taken
is illegal. It is also held in paragraph No.30 of the judgment that
if after framing charge the Magistrate whimsically, without
appraising the evidence and without permitting the prosecution
to produce all its evidence, 'discharges' the accused, such an
acquittal, without trial, even if clothed as 'discharge', will be
illegal. The Apex Court also in paragraph No.35, held that
assuming arguendo, the Magistrate's order of discharge was an
order of 'acquittal', then also, it does not alter the fact that this
'acquittal' was manifestly illegal. It was not passed on merits,
but without any trial, without consequent failure of justice. The
High Court has undoubtedly the power to interfere with such a
patently illegal order of acquittal in exercise of its revisional
jurisdiction under Section 439, and direct a retrial.
56. Having considered the principles laid down in the
judgment of this Court and also considering the factual aspects
of the case, after framing of charge and also recording of
evidence of witnesses in some of the cases, the Trial Court
proceeded to interdict in the midst of the proceedings which is
277
unknown to law and ought to have considered the same after
recording the evidence of prosecution by allowing the
prosecution to place all the materials before the Court. Hence,
the very act of the Trial Court is illegal. Having perused the
reasons assigned by the Trial Court while interdicting the
proceedings, taken note of order passed by this Court passed in
W.P.NO.19480 OF 2022 dated 29.03.2023 in the case of
T.P.MUNNINARAYANAPPA VS. STATE BY KARNATAKA
LOKAYUKTA that there must be a separate complaint and FIR.
Having considered this judgment, already in respect of these
particular cases are concerned, similar issue was raised before
this Court and this Court already taken note of the same and
extracted paragraph Nos.36 and 37 of the order passed by this
Court and the same has been challenged before the Apex Court
and it was affirmed by the Apex Court. When such being the
case, the Trial Court committed an error in relying upon this
judgment. In this regard, similar contention was taken and the
same was rejected and Apex Court also, affirmed the said
judgment and it has attained its finality. Hence, the Trial Court
ought not to have relied upon the said judgment and the factual
278
aspect of the said case is on a different footing and a different
subject.
57. The Trial Court also considered the evidence of P.W.1
and also the document which was marked as Ex.P1 and ought
not to have discussed the same, when the matter was
challenged before this Court and confirmed by the Apex Court
and also taken note of Ex.P1 marked in Special Case
No.467/2014 and considered the evidence of P.W.2 and also
Ex.P3 and discussed the evidence of P.Ws.1 and 2 and the very
procedure adopted by the Trial Court is erroneous, unless allow
all the witnesses on behalf of the prosecution to lead evidence
and place on record the material and ought not to have
discarded the same, in view of the judgment referred supra,
wherein it is categorically held that prosecution ought to have
been allowed to place all the material before the Court and
discussed the evidence of P.W.2 that evidence of P.W.2 helps the
Court to come to a conclusion as of now original TVCC report is
not before the Court and appreciation of the evidence of P.Ws.1
and 2 of that case are looked into, it is the primary documents
on which all 145 charge-sheets have been submitted before the
Court. The true copies of which are filed as Exs.P2 and P3 in
279
that case. When such documents are placed and marked as
Exs.P2 and P3, only comes to the conclusion that original is not
placed. When the document has already been marked as Exs.P2
and P3, whether the same is admissible or reliable or if any
attempt is made to place the secondary evidence before the
Court and also prosecution got an opportunity to place
secondary evidence also, even if Exs.P2 and P3 are marked and
the same would be considered in further proceedings of those
cases and instead of allowing the prosecution to place either the
original or secondary evidence before the Court, the Trial Court
hurriedly interdicted the proceedings in passing such an order. It
is also the contention that it is only preliminary report before
initiation of proceedings as contended by learned SPP and
prosecution not only placed reliance only on the TVCC report,
but other material is also collected and ought to have given
opportunity to the prosecution to place on record the material
and instead of giving an opportunity to the prosecution,
committed an error and the judgment referred supra is very
clear that once trial has been commenced, it means, it has to
end with an acquittal and not of discharge and the very
reasoning given by the Trial Court is erroneous interdicting the
280
proceedings without allowing the prosecution to place the
material before the Court with regard to the charges leveled
against them.
58. It is also settled law that the Apex Court in the
judgment reported in (2023) 12 SCC 735 in the case of
CHANDI PULIYA VS. STATE OF WEST BENGAL, while
considering Section 300(1) r/w. Section 227 and 228, plea of
double jeopardy and proper stage for considering the stage of
discharge i.e., prior to framing of charge, clarified the law that
the stage of discharge under Section 227 is a stage prior to
framing of the charge under Section 228 and it is at that stage
alone that the Court can consider the application under Section
300, because once the Court rejects the discharge application, it
would proceed to framing of charge under Section 228,
resultantly, considering entire legal position, matter remitted to
Trial Court to consider the application under Section 300(1)
along with discharge application to pass appropriate orders on
framing of the charge under Section 228, in case the
objection/defence under Section 300(1) is overruled and Trial
Court is satisfied that there is sufficient grounds for framing of
charge against the accused. In paragraph No.5.1 also, the Apex
281
Court held that the Courts below have failed to appreciate that
the present proceedings arise from the discharge proceedings
and that the stage of discharge under Section 227 Cr.P.C.
precedes the stage of framing of charge under Section 228
Cr.P.C. and also taken note of the judgment reported in (1979)
2 SCC 179 in the case of RATILAL BHANJI MITHANI VS.
STATE OF MAHARASHTRA, wherein also it is held that once
the charges are framed, the accused is disentitled from praying
for discharge. It is also held that, once the Court rejects the
discharge application, it would proceed to framing of charge
under Section 228 Cr.P.C. In the case on hand, it is not in
dispute that the earlier applications filed for discharge are
rejected and thereafter, charges are framed in almost all cases
and the same is admitted by the learned counsel for the
respondents by filing a memo stating that charges are farmed in
maximum number of cases. Hence, this judgment is aptly
applicable to the case on hand.
59. This Court also would like to reply upon the
judgment of the Apex Court reported in 2008 (4) MH.L.J. 347
in the case of PRAMOD NARAYAN BANDEKAR AND
ANOTHER VS. STATE OF MAHARASHTRA, wherein also the
282
Apex Court discussed with regard to scope of Section 227 and
239 Cr.P.C. In the said judgment, considered the judgment of
the Apex Court in RATILAL BHANJI MITHANI's case, wherein
it is held that once the charge is framed, the Magistrate has no
power under Section 227 of Criminal Procedure Code or any
other provision of the Code to cancel the charge and reverse the
proceedings and discharge the accused.
60. This Court also would like to rely upon the judgment
reported in (2008) 10 SCC 109 in the case of BHARAT
PARIKH VS. CENTRAL BUREAU OF INVESTIGATION AND
ANOTHER, wherein also the earlier judgment of RATILAL
BHANJI MITHANI VS. STATE OF MAHARASHTRA is followed
and the Apex Court also held that once a charge is framed, the
Magistrate has no power under Section 227 or any other
provision of the Code of Criminal Procedure to cancel such
charge and to discharge the accused. It is also observed that
once charge has been framed and the accused pleads not guilty,
the Magistrate is required to proceed with the trial to its logical
end. In other words, once a charge is framed in a warrant case
instituted either on complaint or a police report, the Magistrate
has no power under the Code to discharge the accused. He can,
283
thereafter, either acquit or convict the accused. But, in the case
on hand, the learned Magistrate had committed an error in
interdicting the proceedings and not allowing the prosecution to
proceed further and place on record the material which have
been collected during the course of investigation simply relying
upon some of the witnesses, who have been examined and suo
moto proceeded to discharge the accused without any
application and the same is unknown to law as against the
principles laid down in the judgment referred supra as well as
criminal procedure code not permits the Magistrate to proceed in
such a manner.
61. This Court also would like to rely upon the judgment
of the Apex Court reported in (2020) 2 SCC 768 in the case of
M.E. SHIVALINGAMURTHY VS. CENTRAL BUREAU OF
INVESTIGATION, BENGALURU, wherein the Apex Court held
that while deciding a discharge petition, only materials brought
on record by prosecution (both in form of oral statement and
documents) have to be considered and the defence of the
accused cannot be looked into. In the case on hand also, not at
the time of discharge and order was passed having considered
incomplete evidence of prosecution and interdicted the
284
proceedings. The Apex Court also in the judgment in paragraph
No.18 held that defence of the accused is not to be looked into
at the stage when the accused seeks to be discharged under
Section 227 Cr.P.C. The Code does not give any right to the
accused to produce any document at the stage of framing of the
charge. At the stage of framing of the charge, the submission of
the accused is to be confined to the material produced by the
police. In the case on hand, already material has been
considered by the Court and rejected the discharge application
and even proceeded to record the evidence of prosecution, but
at this juncture, invoked Sections 227 and 239 Cr.P.C. and the
same is not permissible. In this judgment also, in paragraph
No.28, the Apex Court held that, again it becomes necessary
that we remind ourselves of the contours of the jurisdiction
under Section 227 Cr.P.C. The principle established is to take
the materials produced by the prosecution, both in the form of
oral statements and also documentary material, and act upon it
without it been subjected to questioning through cross-
examination and everything assumed in favour of the
prosecution, if a scenario emerges where no offence, as alleged,
is made out against the accused, it, undoubtedly, would enure to
285
the benefit of the accused warranting the Trial Court to
discharge the accused.
62. This Court also would like to rely upon the judgment
of the Apex Court reported in (2021) 11 SCC 191 in the case of
STATE OF RAJASTHAN VS. ASHOK KUMAR KASHYAP,
wherein also discussion was made with regard to scope of
Sections 227 and 228, wherein reiterated, at the stage of
Section 227, Judge has merely to sift evidence in order to find
out whether or not there is sufficient ground for proceeding
against accused. In the cases on hand, Trial Court even
proceeded to record the evidence and while examining some of
the witnesses, invoked Section 228 Cr.P.C. and the same is not
permissible and even though original document i.e., TVCC report
is not placed before the Trial Court and if the prosecution is not
permitted to produce the secondary evidence before the Court,
then it will be fatal to the case of the prosecution and after
allowing prosecution to lead complete evidence, the Court can
either admit the evidence or discard the evidence, but the same
was to be done after consideration of the material on merits not
in the midst of the proceedings, that too, while recording the
evidence of prosecution witnesses and the Trial Court interdicted
286
the proceedings on the ground that original TVCC report is not
produced and the same is not the stage to consider the said fact
and even the Court can draw an adverse inference, if such report
was not placed before the Court while considering the matter on
merits and not at the midst of the proceedings and the very
approach of the Trial Court is erroneous.
63. The learned counsel Sri Parameshwar N. Hegde, who
appears for some of the respondents in terms of the chart
provided to this Court, would mainly contend that the Apex
Court in its judgment in the case of Nanjappa (supra) has held
that validity of sanction could be raised at any stage of the
proceedings. It is also held that competency of the Court
against the accused depends upon the existence of valid
sanction. If the trial proceeds despite the invalid sanction or
absence of sanction, the same shall be deemed to be non-est.
There is no dispute that without the sanction, the Court cannot
proceed against the Government officials and with regard to the
validity is concerned, the same could be considered during the
course of trial and unless the evidence has been recorded, the
validity of the sanction cannot be decided and the law is settled
in the recent judgment of the Apex Court in the case of
287
CENTRAL BUREAU OF INVESTIGATION AND OTHERS v.
PRAMILA VIRENDRA KUMAR AGARWAL AND ANOTHER
reported in (2020) 17 SCC 664. The learned counsel also
relied upon the order passed by this Court in
W.P.No.8362/2021 and other connected matters (supra),
wherein this Court while considering the matter though quashed
the proceedings on the ground of no sanction, liberty was
reserved to the prosecution to obtain and place on record a valid
sanction from the competent authority before the concerned
Court and on such production, the concerned Court is at liberty
to continue the prosecution from the stage of taking cognizance
and even time bound direction was given to consider the
sanction application within three months. That means to
continue the proceedings with sanction.
64. The learned counsel also relied upon the order
passed by this Court in W.P.No.56754/2018 (supra), wherein
the proceedings was quashed and it was made clear that the
observations made in the course of the order is restricted to the
consideration of the case of the petitioner alone and cannot be
paraphrased to any other accused. The trial, if any, pending
against any other accused shall be considered by the competent
288
Court without being influenced by the observations or the
findings in the case at hand. Hence, it is very clear that the
proceedings could be continued and trial must go on without
being influenced by the observations made by this Court while
quashing. These judgments will not come to the aid of the
respondents having considered the factual aspects of this case.
65. The learned counsel Sri Vijaya Kumar appearing for
some of the respondents in his arguments relied upon the
judgment of the Apex Court in the case of Satish Mehra
(supra), wherein it is held that power to quash proceedings after
charges were framed is wider as evidence adduced while
submitting of charge sheet can be looked into for determining
disclosure of offence against accused. Where allegations do not
disclose prima facie case and prosecution of accused would
result in abuse of process then proceedings can be quashed
either at early stage or at later stage. This extraordinary power
available to High Court needs to be exercised carefully and
sparingly. In the case on hand, not only relied upon the TVCC
report, other materials are also placed before the Trial Court.
The Trial Court rejected the discharge application earlier and
after rejection of the discharge application when the trial was
289
commenced, interdicted the proceedings and hence this
judgment will not come to the aid of the respondents. No doubt,
there is no dispute with regard to the sanction is concerned
under Sections 19 and 197 of the PC Act as contended by the
learned counsel in the case of Labh Singh (supra) and sanction
can be obtained and proceedings can be continued in accordance
with law. The learned counsel also relied upon the order of this
Court passed in W.P.NO.18890/2022 and connected matters
(supra), and though the writ petitions were allowed, only taking
of cognizance was quashed and liberty was given and time
bound period also fixed for getting the sanction.
66. The learned counsel for the State has also produced
the chart for having given the sanction and rejection details are
also given. No doubt, the learned counsel for the respondent
relies upon Annexure-R2 total rejection of the sanction in respect
of the respondent Sri B.T. Ramesh, retired Chief Engineer and
Sri B.G. Prakash Kumar, retired Executive Engineer and when
the sanction was not given, there cannot be any proceedings
against those persons. If sanctions are given, the same could be
considered by the Trial Court.
290
67. The learned counsel Sri R. Swaroop Anand in his
arguments relied upon the statement of objections and
Annexures-R1 to R11 and would contend that FIR was registered
based on the complaint of one of the officials of BBMP, Sri B.F.
Patil on 04.11.2011 and after the investigation conducted by the
CID, charge-sheet was filed and also not disputes the fact that
cognizance was taken. The learned counsel contend that the
original TVCC report is not produced. The learned counsel relies
upon the evidence of P.W.1 and P.W.2 and there is no reference
to any other BBMP Ward number expect 32 and 205 and mainly
relies upon the evidence of the witnesses and this Court has
already formed the opinion that in the midst of the proceedings,
the Trial Court cannot interdict the proceedings without following
the procedure. This Court has already relied upon the judgment
of the Apex Court in the case of Ratilal Bhanji Mithani (supra),
which has been followed by the Apex Court consistently and
recently in 2023, in the case of Chandi Puliya (supra), the Apex
Court held that after framing of the charge, there cannot be an
interdicting of the proceedings.
291
68. The learned counsel in support of his arguments also
relied upon several judgments and this Court already dealt with
the issue by referring the judgments of the Apex Court from
1979 to 2023. The learned counsel also relied upon the
judgment of the Apex Court in the case of Vinay Tyagi (supra),
with regard to the investigation, further investigation and de
novo investigation is concerned. The learned counsel also relied
upon the judgment of the Apex Court in the case of Lalita
Kumari (supra), wherein it is held that registration of FIR is
mandatory under Section 154 of the Code, if cognizable offence
has taken place and no dispute with regard to the said principle
is concerned the word used is 'shall' in Section 154(1) of Cr.P.C.
and registration of FIR is mandatory. In the case on hand,
registration of FIR is not in dispute, but only based on that FIR,
standalone charge-sheet has been filed before the Court and the
said issue has been considered by this Court in the earlier
judgment and the same has attained its finality and the same
cannot be re-opened by raising the same issue that too during
the trial.
69. The learned counsel also relied upon the order
passed by the Apex Court in CIVIL APPEAL No.20982/2017
292
and connected matters (supra), and particularly relying upon the
principles of "per incuriam" would contend that the earlier
judgment is "per incuriam" and brought to the notice of this
Court paragraph No.147(e) of the said judgment, wherein
discussion was made with regard to the case of Narmada
Bachao Andolan (III) v. State of Madhya Pradesh reported
in AIR 2011 SC 1989 and also larger Bench decision of the
Apex Court in the case of Sant Lal Gupta v. Modern Coop.
Societies Ltd., reported in (2010) 13 SCC 336, wherein it is
held that if the latter bench wants to take a different view than
that taken by the earlier bench, the proper course is for it to
refer the matter to a larger bench.
70. In the case on hand, after filing of the charge-sheet,
cognizance was taken and charges are also framed and even the
evidence also commenced in some of the cases by examining the
witnesses and instead of considering the matter on merits,
interdicted the proceedings and hence the very contention of the
learned counsel that the Trial Court rightly considered the
material on record cannot be appreciated and the issue was
already attained finality questioning the same before this Court
293
and the Apex Court and once it attained finality, cannot be
questioned.
71. The learned counsel Sri Shanti Bhushan appearing
for the respondent in some of the cases relied upon several
judgments with regard to the validity of filing of multiple charge-
sheet and one FIR and also non-production of original TVCC
report and discharge after rejection of earlier application with
regard to the legality of the discharge order relied upon several
judgments and contend that the Trial Court exercised the
discretion under Sections 227 and 239 of Cr.P.C. after carefully
examining the material on record. The learned counsel contend
that primary evidence was not produced and this Court already
made an observation that even if primary evidence is not
produced before the Court, the Court can rely upon the
secondary evidence and no such opportunity was given to the
prosecution even to rely upon the secondary evidence. The fact
that already true copy of the TVCC report was marked without
any objections is not in dispute and whether the same is
admissible or not, the same could be considered while
considering the matter on merits.
294
72. This Court would like to rely upon the judgment of
the Apex Court in the case of VIJAY v. UNION OF INDIA AND
OTHERS reported in 2023 Live Law (SC) 1022, wherein it is
discussed with regard to Sections 61, 63 and 65 of the Evidence
Act and the principles relevant for examining the admissibility of
secondary evidence. Section 65 of the Evidence Act reads as
follows:
"65. Cases in which secondary evidence
relating to documents may be given -
Secondary evidence may be given of the existence,
condition or contents of a document in the following
cases-
(a) When the original is shown or appears to
be in the possession or power of the person against
whom the document is sought to be proved, or of
any person out of reach of, or not subject to, the
process of the Court, or of any person legally bound
to produce it, and when, after the notice mentioned
in Section 66, such a person does not produce it;
(b) when the existence, condition or contents
of the original have been proved to be admitted in
writing by the person against whom it is proved or
by his representative in interest;
(c) when the original has been destroyed or
lost, or when the party offering evidence of its
295
contents cannot, for any other reason not arising
from his own default or neglect, produce it in
reasonable time;
(d) when the original is of such a nature as not
to be easily movable;
(e) when the original is a public document
within the meaning of Section 74;
(f) when the original is a document of which a
certified copy is permitted by this Act, or by any
other law in force in India to be given in evidence
under Section 91 and 92 of the Evidence Act;
(g) when the originals consist of numerous
accounts or other documents which cannot
conveniently be examined in Court, and the fact to
be proved is the general result of the whole
collection.
In cases (a), (c) and (d), any secondary evidence
of the contents of the document is admissible."
73. The Apex Court in the case of Vijay (supra) in
paragraph No.31 relied upon the Constitution Bench judgment in
the case Cement Corporation of India Ltd. v. Purya reported
in (2004) 8 SCC 270, wherein it is held that as the former
being evidence that the law requires to be given first, the latter
296
being evidence that may be given in the absence of that original
evidence when a proper explanation of its absence has been
given.
74. Having considered the principles laid down in the
judgment, the Trial Court ought to have given an opportunity to
the prosecution to place the secondary evidence and without
giving an opportunity to the prosecution, interdicted the
proceedings in a hurried manner and even not allowed the
prosecution to examine and place all the material before the
Trial Court and the same is erroneous. Having considered these
materials, the judgment relied upon by the learned counsel Sri
Shanti Bhushan in the case of T.T.Antony (supra) is not helpful
to the case of the respondents, wherein it is held that there can
be no second FIR and no fresh investigation on receipt of every
subsequent information in respect of the same cognizable
offence or same occurrence giving rise to one or more cognizable
offence as contended by the learned counsel for the
respondents.
75. In the case on hand, FIR is registered, but multiple
charge-sheets are filed in view of the investigation conducted by
297
the Investigation Officer i.e., by CID and standalone charge-
sheets are filed and factual aspects of the each case is very
similar. In all the cases, allegations are similar that of
conspiracy and awarding the work to the contractors and
misappropriation of funds and causing of loss of the State
exchequer. Hence, the very contention of the learned counsel
cannot be accepted. The learned counsel also relied upon the
judgment of the Apex Court in the case of Bhajan Lal (supra)
and the said judgment will not come to the aid of the
respondents having considered the factual aspects of the case
and there is no any second FIR.
76. The learned counsel also relied upon the judgment of
the Apex Court in the case of STATE OF ORISSA v.
DEBENDRANATH PADHI reported in (2005) 1 SCC 568,
wherein it is held that summons to produce document or other
thing, the accused cannot at the stage of framing of charge
invoke Section 91 of Cr.P.C. to seek production of any document
to prove his innocence. The Apex Court also discussed the
expression "the record of the case" as used in Section 227 of
Cr.P.C. But in the case on hand, 227 applications are rejected
and subsequently no such application was filed. The Trial Court
298
suo motu invoked Sections 227 and 239 and interdicted the
proceedings and while discharging the accused, the Trial Court
cannot look into the contention or defence of the accused, but
the Court invoked the jurisdiction of Sections 227 and 239
considering the defence and law is settled that defence cannot
be taken note of while discharging the accused. Only the
material collected by the Investigating Officer should be taken
note of while invoking discharge jurisdiction.
77. In the case on hand, charge-sheets are filed and
cognizance was taken, even charges are framed and trial has
been commenced in some of the case. The learned Trail Judge
relied upon the evidence of half baked meal of the prosecution
and not allowed to complete the process of full baked meal by
recording the evidence of the prosecution witnesses and
interdicted the proceedings considering the grounds urged by the
accused persons in the absence of any application for discharge.
The procedure adopted by the Trial Court is unknown to law. I
have already pointed out that the mode adopted by the Trial
Court is erroneous. I have already considered the judgment of
the Apex Court in the case of Ratilal Bhanji Mithani (supra)
299
and this judgment was followed through out till date regarding
invoking of Sections 239 to 249, 401 and 300 of Cr.P.C. It is also
held that 'discharge' and 'acquittal' are distinct concepts. After
framing of charge, there cannot be a 'discharge', but only an
'acquittal' based on a finding of not guilty turning on the merits
of the case. It is also held that the High Court could rightfully
interfere in revision under Section 439 with an order of discharge
passed after the framing of charge, and order re-trial.
78. Having considered the factual aspects of the case,
the material on record and the principles laid down in the
judgments referred by the State as well as the learned counsel
for the respondents and the judgments referred by this Court, no
doubt, there is no dispute that when there was no sanction,
there cannot be any continuation of proceedings as
contemplated under Section 197 as well as Section 19 of PC Act.
I have already pointed out that the High Court quashed the
proceedings and liberty was reserved to the State to proceed
against the accused persons to obtain the sanction and time
bound direction was given to consider the sanction. The State
also placed on record the sanction given in some of the cases
and also rejection in some of the cases as contended by the
300
respondents counsel. When such being the case, the Trial Court
committed an error in interdicting the proceedings without
allowing the prosecution to lead further evidence including
secondary evidence as observed above as well as only non-
production of original TVCC report, the proceedings was
interdicted and the procedure adopted by the Trial Court is
unknown to law. Hence, it requires interference of this Court by
exercising the revisional jurisdiction. Hence, I answer the point
in the affirmative in coming to the conclusion that the matter
requires to be interfered with by this Court by exercising the
revisional jurisdiction and this Court has already made a chart
above in respect of cases in which the accused persons have
been discharged in interdicting the proceedings.
79. In view of the discussions made above, I pass the
following:
ORDER
(i) All the criminal revision petitions are allowed.
(ii) The order passed by the Trial Court in all the cases are set aside. The matters are remitted back to the Trial Court to consider the matter afresh in view of the observations made by this Court on merits.
301(iii) The Trial Court is directed to consider the sanction order given by the State to continue the proceedings against the accused where the proceedings have already been quashed by giving liberty to file sanction order and continue to proceed against them from the stage of taking cognizance.
(iv) If no such sanction is given in respect of the accused persons, which have been relied upon by the respondents, there cannot be any proceedings against those accused persons.
(v) In the absence of original TVCC report, if any secondary evidence is placed, if the same is admissible and reliable as observed by the Apex Court in the judgment referred supra, the Trial Court is directed to permit the prosecution to place on record all the material recording the evidence of witnesses both oral and documentary evidence in full and then dispose of the matter on merits in accordance with law.
Sd/-
(H.P. SANDESH) JUDGE SN/ST/MD