State Of Karnataka vs Rafiq Khan
2023 Latest Caselaw 5198 Kant

                                         -1-
                                                NC: 2023:KHC:27072
                                                 CRL.A No. 1014 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.1014 OF 2013


              BETWEEN:

                    STATE OF KARNATAKA,
                    BY LOKAYUKTA POLICE,
                    BANGALORE RURAL DISTRICT,
                    BANGALORE.
                                                           ...APPELLANT
              (BY SRI. VENKATESH P. DALWAI, SPL. P.P (ABSENT))

              AND:

              1.    RAFIQ KHAN,
                    S/O. LATE VAHAB,
                    AGED ABOUT 54 YEARS,
Digitally           VILLAGE ACCOUNTANT,
signed by N
UMA                 HONNENAHALLI CIRCLE,
Location:           SOMPURA HOBLI, NELAMANGALA TALUK,
HIGH
COURT OF            BANGALORE RURAL DISTRICT.
KARNATAKA


              2.    NAGARAJ,
                    S/O. KEMPAKADIRAIAH,
                    AGED ABOUT 32 YEARS,
                    ASSISTANT TO VILLAGE ACCOUNTANT,
                    HONNENAHALLI CIRCLE,
                    SOMPURA HOBLI, NELAMANGALA TALUK,
                    BANGALORE RURAL DISTRICT.
                                                        ...RESPONDENTS
              (BY SRI. B. BASAVARAJU, ADVOCATE FOR R1 AND R2 (ABSENT))
                                -2-
                                           NC: 2023:KHC:27072
                                               CRL.A No. 1014 of 2013




       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 29.06.2013 PASSED BY
THE PRL. SESSIONS JUDGE, BANGALORE RURAL DISRICT,
BANGALORE IN SPL.CASE NO.628/2011 - ACQUITTING THE
RESPONDENT/ACCUSED FOR THE OFFENCE UNDER SECTIONS
7, 13(1)(d) R/W SEC. 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 Lokayukta is not interested to proceed with the case.

Hence, the Criminal Appeal is dismissed for non

prosecution.

Sd/-

JUDGE

SNC