B.S.YEDDYURAPPA Vs. B.YRAGHAVENDRA

JUDGEMENT

(1.) IN these two petitions filed under Section 438 of Cr.P.C., the respective petitioners arraigned as Accused Nos. 1 & 2 in PCR No.29/12 ( Special C.C. No.174/2000) before the XXIII Additional Civil and Special Judge, Bangalore City, have sought for the relief of anticipatory bail apprehending their arrest and remand to the judicial custody.

(2.) ONE Vinod B. lodged a private complaint before the Special Judge, Lokayuktha, in PCR No.29/2012 alleging various offences punishable under Sections13(1), 13(1)(c), 13(1)(d) & 13(1)(e) of the Prevention of Corruption Act ( for Short, 'P.C. Act), violation of Land Reforms Act, Forest Act and also the offences punishable under Section 120-B and 420 of IPC against these petitioners and others. The learned Special Judge by order dated 28.05.2012 after recording the sworn statement, directed an enquiry to be held by Deputy Superintendent of Police, Karnataka Lokayuktha under Section 202 of Cr.P.C. and thereafter, subsequently, after rejecting the report submitted, directed issue of summons to these petitioners and other accused persons.

(3.) THE Respondent-Lokayuktha is notified. However, no objections have been filed.