Karnataka High Court
G P Rajshekhar S/O Parameshwarappa Ors vs The Lokayuta Police Anr on 2 July, 2012
Author: K.Sreedhar Rao
Bench: K.Sreedhar Rao
1
IN THE HIGH COURT OF KARNATAKA
CIRCUIT BENCH AT GULBARGA
DATED THIS THE 2ND DAY OF JULY 2012
BEFORE
THE HON'BLE MR.JUSTICE K.SREEDHAR RAO
CRIMINAL REVISION PETITION NO. 2668/2010.
C/W
CRIMINAL REVISION PETITION NO. 2667/2010.
C/W
CRIMINAL REVISION PETITION NO. 2666/2010.
IN CRIMINAL REVISION PETITION NO. 2668/2010
BETWEEN:
1. G P RAJSHEKHAR S/O PARAMESHWARAPPA ORS
AGE: 64 YEARS
OCC: RETD. JUNIOR ENGINEER
R/O DOD ABBIGERE, SANTEBENNUR
TQ & DIST: DAVANGERE.
2. S B NAGABHUSHAN S/O C B BHARAMAPPA
AGE:48 YEARS
OCC: ASST. EXECUTIVE ENGINEER
NO.1 CANAL SUB-DIVN, KALLUR, NOW
KARNATAKA URBAN INFRASTRUCTURE
DEVELOPMENT & FINANCE CORPORATION
AJJARKADU UDUPI DISTRICT.
3. D V JEGARKAL S/O VEERSANGAPPA
AGE: 64 YEARS
OCC: RETIRED EXECUTIVE ENGINEER
NO.5 CANAL SUB-DIVN, YARMARAS
2
R/O MANVI
DIST: RAICHUR. ... PETITIONERS
(BY SRI GURURAJRAO KAKKERI, ADV.)
AND
1. THE LOKAYUTA POLICE
I.B. COLONY RAICHUR.
2. P R VENUGOPAL S/O P A RAMAIAH
AGE ABOUT: 56 YEARS
OCC: CONTRACTOR
R/O NIJLINGAPPA COLONY
RAICHUR. ... RESPONDENTS
(BY SRI A SYED HABEEB, FOR SPL SPP)
THIS CRL.RP FILED U/S. 397 R/W SEC. 401 OF
CR.P.C. BY THE ADVOCATE FOR PETITIONERS PRAYING
THAT THIS HON'BLE COURT MAY BE PLEASED TO, SET
ASIDE THE ORDER PASSED BY THE PRL. SESSIONS
JUDGE AT RIACHUR DATED 17.07.2010 IN SPECIAL CASE
NO.6/2007, WHEREIN DISMISSING PETITION FILED BY
THE PETITIONERS U/S 227 OF CR.P.C R/W/ SEC. 19(4) OF
THE PREVENTION OF CORRUPTION ACT.
CRIMINAL REVISION PETITION NO. 2667/2010
BETWEEN:
1. S B NAGABHUSHAN S/O C .B. BHARAMAPPA
AGE: 48 YEARS
OCC: ASST.EXECUTIVE ENGINEER NO.1 CANAL
SUB-DIVN,KALLUR,NOW KARNATAKA URBAN
INFRASTRUCTURE DEVELOPMENT & FINANCE
CORPORATION AJJARKADU,
UDUPI DISTRICT.
3
2. T K KRISHNAMURTHY S/O RANGAPPA
AGE: 64 YEARS
OCC: RETIRED A .E. E,
R/O DODDA ABBIGERE,
SANTEBENNUR HOBLI,
TQ. CHANNAGIRI,
DIST: DAVANGERE. ... PETITIONERS
(BY SRI GURURAJ RAO KAKKERI, ADV.)
AND
1. THE LOKAYUKTA POLICE ANR
I B COLONY, RAICHUR.
2. P R VENUGOPAL S/O P A RAMAIAH
AGE ABOUT: 56 YEARS
OCC:CONTRACTOR,
R/O NIJLINGAPPA COLONY,
RAICHUR. ... RESPONDENTS
(BY SRI A SYED HABEEB, SPL SPP)
THIS CRL.P FILED U/S 482 IF CR.P.C BY THE
ADVOCATE FOR THE PETITIONER PRAYING THAT THIS
HON'BLE COURT MAY BE PLESED TO SET ASIDE THE
ORDER PASSED BY THE PRL. SESSIONS JUDGE AT
RAICHUR DATED: 17.07.2010 IN SPL. CASE NO.04/2007
AND ALLOW THE APPLICATION FOR DISCHARGE FILED BY
THE PETITIONER THEIRIN, FOR THE SAKE OF JUSTICE
AND EQUITY.
IN CRIMINAL REVISION PETITION NO. 2666/2010.
BETWEEN:
1. S B NAGABHUSHAN S/O C B BHARAMAPPA
AGE:48 YEARS
OCC: ASST.EXECUTIVE ENGINEER NO.1 CANAL
SUB-DIVN, KALLUR, NOW KARNATAKA URBAN
INFRASTRUCTURE DEVELOPMENT & FINANCE
4
CORPORATION AJJARKADU,UDUPI DISTRICT.
2. D SURENDRACHAR S/O R DEVAPPACHAR
AGE:48 YEARS
OCC: ASST.ENGINEER NO.1 CANAL SUB-DIVN
KALLUR,NOW ASST.EXECUTIVE ENGINEER,NO.3
HLC DISTRIBUTORY SUB-DVN.BELLARY.
3. VENKATRAO S/O ASHWATHRAO
Age: 66 YEARS
OCC: RETD.J E,
R/O H NO.7-6-76,VASAVI
NAGAR, RAICHUR.
4. G SUDARSHANRAJ S/O G PRAHLAD RAO
AGE: 45 YEARS
OCC: ASST.EXE.ENGINEER,
I .I SUB-DIVN, NO.4
YARMARAS RAICHUR.
5. N SRINIVASRAO S/O N HANMANTHRAO
AGE: 51 YEARS
OCC:ASST.EXECUTIVE ENGINEER, APMC,
RAICHUR.
6. T K KRISHNAMURTHY S/O RANGAPPA
AGE: 64 YEARS
OCC: RETIRED A. E. E.
R/O DODDA ABBIGERE,
SANTEBENNUR HOBLI,
TQ. CHANNAGIRI,
DIST: DAVANGERE. ... PETITIONERS
(BY SRI GURURAJ RAO KAKKERI, ADV.)
AND
1. THE LOKAYUKTA POLICE
I B COLONY, RAICHUR.
5
2. P R VENUGOPAL S/O P A RAMAIAH
AGE ABOUT: 56 YEARS
OCC: CONTRACTOR,
R/O NIJLINGAPPA COLONY,
RAICHUR. ... RESPONDENTS
(BY SRI A SYED HABEEB, SPL SPP)
THIS CRL.P FILED U/S 482 IF CR.P.C BY THE
ADVOCATE FOR THE PETITIONER PRAYING THAT THIS
HON'BLE COURT MAY BE PLESED TO SET ASIDE THE
ORDER PASSED BY THE PRL. SESSIONS JUDGE AT
RAICHUR DATED: 17.07.2010 IN SPL. CASE NO.05/2007
AND ALLOW THE APPLICATION FOR DISCHARGE FILED BY
THE PETITIONER THEIRIN, FOR THE SAKE OF JUSTICE
AND EQUITY.
* * * *
THESE PETITIONS COMING ON FOR FINAL HEARING
THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
The counsel for the petitioners has submitted that the petitions be dismissed as withdrawn. Accordingly the petitions are dismissed as withdrawn.
Sd/-
JUDGE *MK