Karnataka High Court
Mr. Chandrakanth Govind Naik vs Central Bureau Of Investigation on 28 April, 2017
Author: Rathnakala
Bench: Rathnakala
1
FIN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 28TH DAY OF APRIL 2017
BEFORE
THE HON'BLE Mrs. JUSTICE RATHNAKALA
CRIMINAL REVISION PETITION No.205/2017
BETWEEN:
Mr.Chandrakanth Govind Naik
S/o Govinda Madhu Naik
Aged about 51 years,
Range Forest Officer,
Formerly at Masthikatte, Karwar,
Permanent Resident of Saklabena,
Po : Aversa, Tq: Ankola,
Karwar District - 581 316. ...Petitioner
(By Sri.P.M.Hegde) (ABSENT)
AND:
Central Bureau of Investigation
Anti Corruption Branch,
Bangalore, Represented by
Special Public Prosecutor,
High Court of Karnataka,
Bangalore - 560 032. ...Respondent
This Criminal Revision Petition is filed under Section
397 r/w 401 Cr.P.C, praying to set aside the order dated
31.12.2016 passed by the XXXII Additional City Civil and
Sessions Judge and Special Judge for CBI cases, Bangalore
in Spl.C.C.No.268/2013 and allow the application in
I.A.No.III/2015 filed by the petitioner under Section 227 of
Cr.P.C and consequently discharge the petitioner from the
2
offences P/U/S 120(B) and 420 of IPC and Section 7 and
13(1) (d) r/w 13(2) of Prevention of Corruption Act.
This petition coming on for orders, this day, the Court
made the following:-
ORDER
None appears.
2. Criminal Revision Petition is dismissed for not addressing the maintainability issue.
Sd/-
JUDGE bnv*