N. SRINIVASULU NAGADU Vs. STATE

JUDGEMENT

(1.) Heard learned counsel for the petitioner and respondent No. 1-Lokayukta.

(2.) Petitioner, who is accused No. 2 in Chikkaballapur Lokayukta police station Crime No. 3/2013 for the offences punishable under Sections 7, 13-(1) (d) r/w 13(2) of Prevention of Corruption Act, 1988 has filed this petition under Section 482, Cr.P.C. to quash the proceedings on the ground that the investigation is in violation of Section 157, Cr.P.C., and that FIR reached the Special Judge after the petitioner was trapped.

(3.) It is seen from the records that the complaint was registered on 17.1.2013 at 11.45 a.m. in Cr.No.3/13. The copy of the FIR produced shows that immediately after registration of the crime, the original FIR was dispatched to the Special Judge in a sealed cover through the police constable at 10.45 a.m. Thereafter, at 11.50 a.m., panchas were secured to the police station to conduct entrustment panchanama, between 1.00 p.m. and 2.00 p.m., entrustment panchanama was drawn. The raiding party headed by Police Inspector, Lokayukta Police Station left the police station along with witnesses at 1.15 p.m. At 2.30 p.m., the accused were trapped at Travellers Bungalow, Gowribidanur. It is stated that the sealed cover containing original FIR reached Special Judge at 3.00 p.m.