- (1.) Leave granted.
(2.) The challenge in these appeals is against the order of the High Court by which criminal proceedings against the respondents- H.D. Kumaraswamy (Accused No.6) and Anitha Kumaraswamy (Accused No.7) in Criminal Appeal arising out of SLP(Crl) No.949/2012 and respondent-M/s. Janthakal Enterprises (accused No.8) in Criminal Appeal arising out of SLP(Crl) No.1577/2012 has been quashed.
(3.) The principal allegations against the accused on the basis of which the criminal proceedings were launched by the appellant-complainant pertain to bulk allotments of over 80 acres of land made by the State Government to one M/s. Vishwabharathi House Building Co-operative Society Limited (for short, "the Society") and the transactions of transfer of land by the Society in favour of Anitha Kumaraswamy (Accused No.7). The second allegation pertains to orders passed in the file by H.D. Kumaraswamy (Accused No.6) who was the then Chief Minister of the State permitting M/s. Janthakal Enterprises (Accused No.8) to lift about one lakh metric ton of mineral which was lying in the mine in question, lease of which was transferred to M/s. Janthakal Enterprises (Accused No.8).;