The State Of Karnataka By Lokayukta P S ... vs Shri Tippanna Basappa Turaidar on 9 June, 2009

[Cites 5, Cited by 1]

Karnataka High Court

The State Of Karnataka By Lokayukta P S ... vs Shri Tippanna Basappa Turaidar on 9 June, 2009

Bench: N.Ananda

IN THE HIGH mum on IQRHATAK-3* :    '

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In crLP.No.7g-mg'    
BETWEEIQ-!:~---VT. " 'V % %
The Statgsof  Vb?'  E " '

Lo1<ayu1cca1r=j.s;,% Bélgaum» "  
 ' _ .  " .  ...PE'I'I'!'!OKER

_ (By S1j._%}1'éa.g'adishV'F*ati1,__;$d.#Jocatc)

sari 'i'i1:%PaI1I11  'rura1w an
Revenue xnspeemr,

 Town 

...RE8PO!i'DEN'T

 {ABy Sr§  Gurav, Advocate)

   This criminal petition is filed under Section 39? and
  -'$01 Cr.P.C praying ts call for records, sc(:--aside the mﬂer
* dated 12.3.2008 passed in Splffase (PC Actmo. 132/ 1997 on

the file of the Court of SpL{Pr1.Sessions} Judge at &1gau.n1,



ailaw the application ﬁled by patiijonerj State befefeié

Court beiow for altering the charge and etc.  .

In Crl.P..!Io.75 3,7 I 2008:

BETWEEN:

Shri Tippanna Basappa Turaidar,
Age: 72 years, Occ: Reﬁmd, * 
R/0: Gokak--591 307, Bclganm.    

;;..!.'E'!'I'I'20!'lER
(83; Sri L.K.Gurav, Advocat<=5f % 
AND:    'V «

The State of Ka1naiaka','=-- .   :
Thrmigh LQ1;ay*t1k*ta;§?:>li<:e:,,"' _ " "

Belgat11n¢S9{}     "

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Dha:wad,.'_ ._ V   

= ... RESPONDENT

(By szj gagadisﬁ E?a:a'i,"'Ad'§*oc:Tatc) ' V: "'I.'his._ petition is filed under Section 482 ané 401 to hear the petitioner and respondent and' direct eiél the pmccedings pending on the ﬁle of the Courtgof Sp} (13561. Scssioms) Judge at Belgaum, Sjplxiiase {PC

--Ac;t)No.'132E[A1997 may kindly be quashed and the entire ~ yp-.*>.osecu1:ion 3 and the petitioner be discharged] acqttitted of * 111: sﬂhncés for which the charge is framed against the ' ﬁetiiigaifgr.

These cziaainal mtitions coming on for aémisgien this VT ﬂay; tha Court made the foilowmg: :4:

(I997) 10 SEC 567, in we ease of CE'! vs. Dutta and Another, has held that 9 action taken or purported to have:;becnA 'e$«kcn':

pursuance of the Prevention oi T'I3_c4_>1*r11}5i:a1c_)'i1~ Act, L' deemed to have been taken :in ' (Sf the corresponding pmVisi<3npf Cbiflxiiﬁon Act, 1947.

4. In rcgstemd for Section 5(2) of the P1evenﬁ§::n__ 19;}? which COI'I'{.'!$}3OI1&S to Seetions 13L( 1) Section 7 of the Prevention of Cqnvupﬁoﬁx Thcrefom pmsecution ciiéfges framed for oﬁbnces punishable:

(d) and 13(2) I']'W Section 7 of the Préxrgntign Connption Act, 1988, are saved by virtue of of the Prevention of Corruption Act, 1988.

A The aecnscti has med Cr1.P.No.7517/2008 to quash T "the proceedings in Speciai Case (P.C.Act) N<>.132/1997. It is clear from the impugned Under that tiixt': Triai Court prosecution has examined sigh: witnesses. ~ substantial progress 01' me}.

6. In the cixtxunastances, the contend. that then: is delay in hn:): 1i:i5.1:zg I do not ﬁnd any inﬁnnity the Vi2z1;1iiig1iéd o1Iiei*.' Accordingly, peﬁﬁogsf the stage of Sdl-T;

Iudﬁie acimission.

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