STATE BY LOKAYUKTA POLICE STATION Vs. SHASHIDHAR

JUDGEMENT

(1.) Heard the arguments of the petitioner's counsel , and also the counsel for the respondent.

(2.) This petition is f iled by the petitioner invoking section 482 of Cr.P.C., praying this Court to set aside the order dated 25.5.2012, passed in Special Case No.24/2011, on the f ile of District and Sessions Judge, Uttarakannada, Karwar, discharging the respondent/accused for the of fence punishable under section 13(1) (e) read with section 13(2) of Prevention of the Corruption Act, 1988.

(3.) The factual matrix of the case is that, the petitioner Lokayukta Police have registered a case against the respondent herein based on the report received, for the offence punishable under section 13(1)(e) read with section 13(2) of the Prevention of Corruption Act, 1988 (P.C. Act, for short) , al leging that the respondent is having disproportionate assets to the tune of Rs. 77,66,643/- i .e., 78.3.% of disproportionate to the known source of income.