State Of Karnataka vs Vasanth Chouhan
2023 Latest Caselaw 5197 Kant

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                                                     NC: 2023:KHC:27071
                                                     CRL.A No. 1015 of 2013




                IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 2ND DAY OF AUGUST, 2023

                                       BEFORE
                        THE HON'BLE MR JUSTICE S RACHAIAH
                         CRIMINAL APPEAL NO. 1015 OF 2013


              BETWEEN:

              STATE OF KARNATAKA,
              BY LOKAYUKTA POLICE,
              BANGALORE RURAL DISTRICT,
              BANGALORE.
                                                               ...APPELLANT
              (BY SRI. B.S. PRASAD, ADVOCATE - ABSENT)

              AND:

              VASANTH CHOUHAN,
              S/O. HARISCHANDRA,
              AGED ABOUT 39 YEARS,
              SURVEYOR,
Digitally
signed by N   OFFICE OF TAHSILDAR,
UMA
              ANEKAL,
Location:
HIGH          BANGALORE RURAL DISTRICT.
COURT OF
KARNATAKA                                                     ...RESPONDENT
              (BY SRI. I.S. PRAMOD CHANDRA, ADVOCATE - ABSENT)



                     THIS CRL.A IS FILED U/S.378(1) & (3) OF CR.P.C
              PRAYING    TO   GRANT   LEAVE     TO   APPEAL   AGAINST   THE
              JUDGEMENT OF ACQUITTAL DATED 12.03.2013 PASSED BY
              THE PRL. SESSIONS JUDGE, BANGALORE RURAL DISRICT,
              BANGALORE IN SPL.CASE NO.680/2011 - ACQUITTING THE
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                                       NC: 2023:KHC:27071
                                           CRL.A No. 1015 of 2013




RESPONDENT/ ACCUSED FOR THE OFFENCE UNDER SECTIONS
7,   13(1)(d)   R/W      SECTION   13(2)    OF   PREVENTION   OF
CORRUPTION ACT.

      THIS APPEAL, COMING ON FOR HEARING, THIS DAY, THE
COURT DELIVERED THE FOLLOWING:

                           JUDGMENT

1. Case called out. None appears.

2. It appears that the learned Special Public Prosecutor

for the appellant is not interested to proceed with the

case. Hence, the Criminal Appeal is dismissed for non

prosecution.

Sd/-

JUDGE

SNC