Karnataka High Court
The Karnataka Lokayukta Police vs Ananthaiah @ Anatha Kumar T on 8 August, 2023
Bench: H.B.Prabhakara Sastry, Anil B Katti
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NC: 2023:KHC:27998-DB
CRL.A No. 117 of 2022
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 8TH DAY OF AUGUST, 2023
PRESENT
THE HON'BLE DR. JUSTICE H.B.PRABHAKARA SASTRY
AND
THE HON'BLE MR JUSTICE ANIL B KATTI
CRIMINAL APPEAL NO. 117 OF 2022 (A)
BETWEEN:
THE KARNATAKA LOKAYUKTA POLICE
REPRESENTED BY ITS RAMAREDDY K
POLICE INSPECTOR
KARNATAKA LOPKAYUKTHA
TUMAKURU-572102
...APPELLANT
(BY MS. MANJULA D., ADVOCATE)
AND:
1. ANANTHAIAH @
ANATHA KUMAR T
AGED ABOUT 51 YEARS
Digitally
PDO, BAJAGOORU GRAM PANCHAYATH
signed by
VEENA EARLIER WORKING AS
KUMARI B
Location:
PDO OF EICHANUR GRAM PANCHAYATH,
High Court
of Karnataka TIPTUR, R/A LAKSHMIRANGANATHA NILAYA
SHANKAR NAGAR, NEAR ANNAPURA GATE
TIPUTUR TOWN
NATIVE OF-SORALAMAVU
CHIKKANAYAKANAHALLI TALUK
TUMAKURU DISTRICT-572201.
2. H N NAGARAU
S/O NARAYANAPPA
AGED ABOUT 45 YEARS
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CRL.A No. 117 of 2022
EARLIER WORKING AS
PRESIDENT OF EICHANUR GRAM PANCHAAYATHA
TIPUTUR
R/A EICHANUR, TIPATURU TALUK
TUMAKURU DISTRICT-572201.
3. S G SHIVANNA
S/O ALTE GAVIYAPPA
AGED ABOUT 45 YEARS
SECRETARY EICHANUR GRAM PANCHAYATHA
TIPUTUR
R/A SOMMAJJIANNA PALYA
HULIYUR HOBLI, CHIKKANAYAKANAHALLI TALUK
TUMAKURU DISTRICT-572201.
4. D S NEELAKANTHASWAMY
S/O LATE SHIVAPPA
AGED ABOUT 47 YEARS
PROPREITOR OF KALAPATARU ELECTRICALS
ALLAMAJJI COMPLEX, B H ROAD
TIPATURU
R/AT VENKATESHWARA NILAYA
BYE PASS ROAD, SHARADANAGARA
TIPATURU-572201.
5. KUMANTHII RAMAIAH
S/O LATE RAMAIAH
AGED ABOUT 63 YEARS
RETIRED PDO OF EICHANUR GRAM PANCHAYATH
TIPUTUR
R/AT 7TH A CROSS 1ST MAIN
HANUMANTHA NAGAR
TUMAKURU
NATIVE OF CHEERAHALLI
KORATAGERE TALUK
TUMAKURU DISTRICT-577201.
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CRL.A No. 117 of 2022
6. SMT KRISHNABAI VITHAL BHANDARI
W/O CHANRAJ CHUBAJE
AGED ABOUT 48 YEARS
EARLIER WORKING AS PDO OF
EICHANUR GRAMA PANCHAYATH
PRESENTELY PDO NAAGARAHGHATTA GRAM
PANCHAYATH TIPUTUR TALUK
R/A KOPPA GATE GORAGANAHALLI
TIPATURU TALUK
TUMAKURU DISDTRICT-572201.
...RESPONDENTS
THIS APPEAL IS FILED UNDER SECTION 378(1) & (3) OF
CODE OF CRIMINAL PROCEDURE, PRAYING TO (I) GRANT
LEAVE TO PROSECUTE THE APPEAL AGAINST THE JUDGMENT
OF DISCAHRGE/ACQUITTAL ORDER DATED 30.07.2020
PASSED BY THE VI ADDITIONAL SESSIONS AND SPECIAL
JUDGE, TUMAKURU IN SPL.C.NO.402/2016 (II) SET ASIDE THE
JUDGMENT/ORDER DATED 30.07.2020 PASSED BY THE VII
ADDITIONAL SESSIONS AND SPECIAL JUDGE, TUMAKURU IN
SPL.C.NO.402/2016 (III) CONVICT THE RESPONDENT FOR THE
OFFENCES P/U/S 8, 13(1)(C), R/W 13(2) OF PREVENTION OF
CORRUPTION ACT AND SECTION 406, 409, 420, 468, 470,
471, 477, 477-A R/W 34 OF IPC AND CONSEQUENTLY
SENTENCE THE RESPONDENT FOR THE CHARGES LEVELED
AGAINST HIM.
THIS APPEAL IS COMING ON FOR ORDERS THROUGH
PHYSICAL HEARING/VIDEO CONFERENCE THIS DAY,
DR. H.B.PRABHAKARA SASTRY, J., MADE THE FOLLOWING
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NC: 2023:KHC:27998-DB
CRL.A No. 117 of 2022
ORDER
Learned counsel for the appellant is physically
present and submits that she would not press
I.A.No.1/2021.
2. In view of the same, I.A.No.1/2021 stands
disposed as not pressed.
3. Learned counsel who is physically present
repeatedly submits that she has already complied all the
office objections.
4. The Court repeatedly brought to her notice that
the most simple and frivolous office objection with respect
to second set is still due for compliance, however, the
learned counsel is not prepared to ascertain the office
objection which is due for compliance and to comply the
said office objection, which hardly takes few seconds to
comply. Since the appellant himself is not ready and
willing to comply the office objection, I do not find any
reason to grant any further time.
NC: 2023:KHC:27998-DB
CRL.A No. 117 of 2022
Accordingly, the appeal stands dismissed for
noncompliance of office objections.
Sd/-
JUDGE
Sd/-
JUDGE
BVK
