- (1.)This is a revision petition preferred by the Petitioner State Government against the order of the learned Special Judge, Mysore Division, in Misc. Case No. 23/54 rejecting as not maintainable the charge-sheet placed by the Police of Channaraya-patna against the respondent-accused.
(2.)The facts that have given rise to this petition are briefly as follow:
(3.)The Police of Channarayapatna placed a charge-sheet against the accused under Section 161 read with Section 116,1.P.C., in the Court of the learned Special First Class Magistrate, Hassan, alleging that on 3-10-53 the respondent-accused offered a bribe of Rs. 25 to the Sub-Inspector of Police of Nuggenahalli as illegal gratification in return for some favour to be shown by the said Sub-Inspector and that the respondent-accused thereby committed an offence under Section 161 read with Section 116, I.P.C.
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