Sri K Srinivas vs. State Of Karnataka By

CRL.P/4173/2022HC KarnatakaGSTCNR KAHC01020658202213 September 2024Bench: M.NAGAPRASANNA48 pages

For Petitioner: SRI SATISH K., ADVOCATEFor Respondent: SRI B.B.PATIL, SPL.PP FOR R-1; SRI VARUN R.R., ADVOCATE FOR R-2

AI SummaryDismissed

Facts

The petitioner, Sri K. Srinivas, a retired Executive Engineer, along with co-accused Sri P.K. Shivaramu and Sri R. Chandra Mohan, sought to quash criminal proceedings initiated against them. The proceedings stem from a private complaint (PCR No. 2/2021) filed by the second respondent, Sri Nagegowda, alleging offences under the Indian Penal Code, the Karnataka Transparency in Public Procurement Act, 1999, and the Prevention of Corruption Act, 1988. The allegations relate to the entrustment of emergency repair works to lakes in Krishnarajapet Taluk. The petitioner, while serving as Executive Engineer, reportedly submitted a report recommending immediate repairs due to flood damage. Subsequently, decisions were taken to execute these works on an emergency basis, and contracts were awarded to accused Nos. 2 and 3. The complainant alleged gross violations of the 1999 Act, mismanagement, and misappropriation of funds. The petitioners filed these criminal petitions under Section 482 of the Cr.P.C. to quash the proceedings. An interim order of stay was granted in favour of the petitioner (accused No. 1) on 12-08-2022, which remains in subsistence. Sanction to prosecute the petitioner, a public servant, was initially refused but later granted after a review, leading to the continuation of the proceedings.

Held

The Court held that the criminal proceedings against the petitioners are not liable to be quashed. The Court found that the petitioner's contention that the works were performed in accordance with law and that Section 4(g) exemption was rightly invoked was a matter to be decided during the trial. The Court noted that the sanction to prosecute the petitioner, a public servant, was eventually granted, which was a necessary precursor for proceeding against him. The Court observed that the allegations of mismanagement and misappropriation of funds, and violations of the Karnataka Transparency in Public Procurement Act, 1999, require a thorough examination during the trial. The Court concluded that quashing the proceedings at this stage would be premature and would amount to entering into the merits of the allegations, which is not the role of the High Court under Section 482 Cr.P.C. The Court found that the High Court had exceeded its jurisdiction in quashing the criminal proceedings. Therefore, the petitions were rejected, leaving open to the petitioners to avail of other remedies at the appropriate time.

Key Issues

1. Whether the criminal proceedings initiated against the petitioners for offences under Sections 406, 409, 420, 465, 468, 471, 477A r/w Section 120B of the IPC, Section 23 of the Karnataka Transparency in Public Procurement Act, 1999, and Section 13(1)(c) & (d) of the Prevention of Corruption Act, 1988, are liable to be quashed under Section 482 Cr.P.C.? Petitioner's arguments: The petitioners contended that all works were performed in accordance with law, relying on Section 4(g) exemption under the 1999 Act due to emergency situations. They argued that the work commenced in 2019 and that there was no criminal misconduct. They further argued that the continuation of proceedings was unwarranted. Revenue/State's arguments: The judgment does not explicitly record arguments from the Revenue or State in response to the quashing petitions. However, the context implies the State, through the Lokayukta Police, is opposing the quashing of the criminal proceedings.

Sections Cited

Section 482, Section 406, Section 409, Section 420, Section 465, Section 468, Section 471, Section 477A, Section 120B, Section 23, Section 13(1)(c), Section 13(1)(d), Section 156(3), Section 200, Section 17A, Section 4(g)

AI-generated summary — verify with the full judgment below

Cause title — parties, addresses and appearances

1 Reserved on : 11.06.2024 Pronounced on : 13.09.2024 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 13TH DAY OF SEPTEMBER, 2024 BEFORE THE HON'BLE MR. JUSTICE M. NAGAPRASANNA CRIMINAL PETITION No.4173 OF 2022 C/W CRIMINAL PETITION No.4202 OF 2022 IN CRIMINAL PETITION No.4173 OF 2022 BETWEEN: SRI K.SRINIVAS S/O MARIGEMPA @ MULLE GOWDA AGED ABOUT 60 YEARS NOW RETIRED EXECUTIVE ENGINEER NO.3, HEMAVATHI EDADANDE NALA DIVISION, KRISHNARAJAPETE MANDYA DISTRICT – 571 426. ... PETITIONER (BY SRI SATISH K., ADVOCATE) AND: 1 . STATE OF KARNATAKA BY KARNATAKA LOKAYUKTA POLICE MANDYA – 571 401. REPRESENTED BY SPP HIGH COURT OF KARNATAKA BENGALURU – 560 001. 2 (AMENDED AS PER COURT ORDER DATED 24.08.2022) 2 . SRI NAGEGOWDA S/O CHIKKANA HALEGOWDA AGED ABOUT 54 YEARS, P.B.MANCHANAHALLI VILLAGE SHEELANERE HOBLI, KRISHNARAJAPETE TALUK MANDYA DISTRICT – 571 426. ... RESPONDENTS (BY SRI B.B.PATIL, SPL.PP FOR R-1; SRI VARUN R.R., ADVOCATE FOR R-2) THIS CRIMINAL PETITION IS FILED UNDER SECTION 482 OF CR.P.C., PRAYING TO QUASH THE PROCEEDINGS IN CR.NO.4/2022 (PCR NO.2/2021) FOR OFFENCES P/U/S.406, 409, 420, 465, 468, 471, 477-A R/W SEC.120-B OF IPC AND SEC.23 OF KARNATAKA TRANSPARENCY IN PUBLIC PROCUREMENT ACT AND SEC.13(1)(C)(D) OF PREVENTION OF CORRUPTION ACT 1988 (AMENDMENT ACT 2018) PENDING ON THE FILE OF THE HONBLE COURT OF PRINCIPAL DISTRICT AND SESSIONS JUDGE, MANDYA BE QUASHED SO FAR AS IT RELATES TO THE PETITIONER IS CONCERNED. IN CRIMINAL PETITION No.4202 OF 2022 BETWEEN: 1 . SRI P.K.SHIVARAMU S/O LATE KALEGOWDA AGED ABOUT 55 YEARS NO.9A AND ‘F’ BLOCK 1ST MAIN ROAD, UDAYARAVI ROAD RAMAKRISHNA NAGARA MYSURU – 570 002. 3 2 . SRI R.CHANDRA MOHAN S/O RANGASWAMY AGED ABOUT 55 YEARS NO.172, 6TH MAIN ROAD ‘A’ BLOCK, VIJAYANAGAR MYSURU – 570 002. ... PETITIONERS (BY SRI N.SRINIVAS, ADVOCATE) AND: 1 . STATE OF KARNATAKA BY KARNATAKA LOKAYUKTA POLICE MANDYA – 571 401. REPRESENTED BY SPP HIGH COURT OF KARNATAKA BENGALURU – 560 001. (AMENDED AS PER COURT ORDER DATED 24.08.2022) 2 . SRI NAGEGOWDA S/O CHIKKANA HALEGOWDA AGED ABOUT 54 YEARS P.B.MANCHANAHALLI VILLAGE SHEELANERE HOBLI KRISHNARAJAPETE TALUK MANDYA DISTRICT – 571 426. ... RESPONDENTS (BY SRI B.B.PATIL, SPL.PP FOR R-1; SRI VARUN R.R., ADVOCATE FOR R-2) THIS CRIMINAL PETITION IS FILED UNDER SECTION 482 OF CR.P.C., PRAYING TO QUASH THE PROCEEDING IN CR.NO.4/2022 (PCR NO.2/2021) FOR OFFENCES P/U/S.406, 409, 420, 465, 468, 471, 477-A R/W SEC.120-B OF IPC SEC.7, 8, 9 AND 23 OF KARNATAKA TRANSPARENCY IN PUBLIC PROCUREMENT ACT AND SEC.13(1)(C)(D) OF PREVENTION OF CORRUPTION ACT 1988 (AMENDMENT ACT 2018) PENDING ON THE FILE OF THE HONBLE 4 COURT OF PRINCIPAL DISTRICT AND SESSIONS JUDGE, MANDYA BE QUASHED SO FAR AS IT RELATES TO THE PETITIONERS ARE CONCERNED. THESE CRIMINAL PETITIONS HAVING BEEN HEARD AND RESERVED FOR ORDERS ON 11.06.2024, COMING ON FOR PRONOUNCEMENT THIS DAY, THE COURT MADE THE FOLLOWING:- CORAM: THE HON'BLE MR JUSTICE M.NAGAPRASANNA

CAV ORDER

The petitioner/accused No.1 in Criminal Petition No.4173 of 2022, earlier working as Executive Engineer in the Public Works Department, is knocking at the doors of this Court, in the subject petition, claiming to be aggrieved by the initiation of proceedings in Crime No.4 of 2022 for offences punishable under Sections 406, 409, 420, 465, 468, 471, 477A r/w Section 120B of the Indian Penal Code, Section 23 of the Karnataka Transparency in Public Procurement Act, 1999 (‘the 1999 Act’ for short) and Section 13(1)(c) & (d) of the Prevention of Corruption Act, 1988 (‘the Act’ for short).

The companion petition in Criminal Petition No.4202 of 2022 is preferred by accused Nos. 2 and 3 in the same crime and for the

5 same offences. It is therefore, the two petitions are taken up together and considered by this common order. For the sake of convenience, facts obtaining in Criminal petition No.4173 of 2022 would be noticed.

Heard Sri K. Satish, learned counsel appearing for the petitioner in Crl.P.No.4173 of 2022 and Sri. N.Srinivas, learned counsel appearing for petitoners in Crl.P.No.4202 of 2022, Sri B.B. Patil, learned Special Public Prosecutor for respondent No.1 and Sri R.R. Varun, learned counsel appearing for respondent No.2/complainant.

The facts, in brief, germane are as follows:

The petitioner, at the relevant point in time, was working as Executive Engineer in the Public Works Department. A private complaint comes to be registered by the 2nd respondent/ complainant in P.C.R.No.2 of 2021 invoking Section 200 of the Cr.P.C. for the aforesaid offences. The matter was referred to the investigation under Section 156(3) of the Cr.P.C. to the then Anti Corruption Bureau and the Police then registers a crime in Crime

6 No.4 of 2022 again for the aforesaid offences. The gist of the allegation in the complaint was that, when the petitioner was working as Executive Engineer, on deputation, in the Kaveri Neeravari Nigam he had entrusted execution of work to accused Nos.2 and 3, the contractors by submitting a report to the concerned that the work had to be attended immediately at four lakes of Krishnarajapet Taluk viz., Sindhaghatta lake, Haralahalli lake, Hosaholalu lake and Agraharabachahalli lake on the ground that they are badly damaged on account of heavy flow of water due to heavy rain and floods that happened then. Pursuant to the recommendation for the work, a decision was taken by the State on 28-01-2020 that the lakes be repaired immediately, by declaring to execute the works on emergency.

In connections with those works, the contractors were identified and specific contracts including technical estimates were submitted for approval to the Chief Engineer of the Kaveri Neeravari Nigam. The Chief Engineer entrusts the work to accused No.2 of Hosaholalu and Haralahalli lakes for an amount of `2.7 crores and `1.3 crores respectively and the other two lakes at `2.2 crores in

7 favour accused No.

The complainant had contended that the works entrusted was in gross violation of the 1999 Act and there had been mismanagement and misappropriation of funds and, therefore, proceedings should be initiated against the officials, including the accused in these cases. Pursuant to registration of crime, on reference, the petitioners/accused 1, 2 and 3 knocked at the doors of this Court by filing the subject petitions on the same day. This Court in terms of the order dated 12-08-2022 granted an interim order of stay. The interim order of stay so granted is in subsistence even today. The interim order is not granted in the case of accused Nos. 2 and 3, but only in the case of accused No.

After execution of the work, accused No.1 retires on attaining the age of superannuation. Therefore, he is now a retired employee.

One analogous development happens in the meanwhile. Since accused No.1 was a public servant, approval to prosecute the public servant was necessary as obtaining under Section 17A of the Act. As the petitioner was by then retired, sanction comes to be refused. The complainant knocks at the doors of this Court in Writ Petition No.1945 of 2023. During the pendency of the said writ

8 petition, the State accords sanction by reviewing the earlier order. But, the trial had not commenced on the score that interim order is operating in the subject criminal petition. It is, therefore, the matters are heard.

The learned counsel appearing for the petitioners in both the petitions would vehemently contend that all the works were performed in accordance with law. Section 4(g) exemption under the 1999 Act was taken, as there were emergency situations which necessitated immediate works to be executed. It is not that the work had begun on 27-03-2020 but the work had begun way back in the year 2019 and it cannot be alleged that there has been misconduct, much less a criminal misconduct on the part of the petitioner/accused No.1, which would become ingredient for the offences so alleged. The learned counsel would further contend that there is no warrant for continuation of proceedings and accordingly the proceedings should be quashed. The very learned counsel representing the contractors, accused Nos. 2 and 3 while reiterating his submissions supra would contend that every bill for the work that was carried out was furnished to the State and the

9 State on inspection of the works done by the accused, cleared the bills not before 31-03-2020 but in the month of July 2020. Therefore, the contention that all works had been done during COVID-19 and bills were released for payment is a figment of imagination of the complainant.

Per-contra, the learned counsel appearing for the complainant would only place reliance upon the order dated 17-04-2023 passed by this Court in Writ Petition No.1945 of 2023 wherein petitioner/accused No.1 in Crl.P.No.4173 of 2022 was respondent No.3 and contend that everything has been looked into by this Court at the time of disposal of the said petition, which would clinch the issue concerned in these petitions.

I have given my anxious consideration to the submissions made by the respective learned counsel and have perused the material on record.

The afore-narrated facts are not in dispute. A private complaint being registered against the petitioners is a matter of

10 record. Since the issue sprang from the complaint, I deem it appropriate to notice the complaint. It reads as follows:

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15 The concerned Court refers the matter for investigation under Section 156(3) of the Cr.P.C. The reference results in drawing up of a First Information Report by the ACB for the afore-quoted offences. To proceed further with the investigation, since there was already a direction to investigate, what was necessary was prior approval as obtaining under Section 17A of the Act. The State rejects the approval. The rejection of the approval is called in question by the very complainant before this Court in Writ Petition No.1945 of 2023. The rejection of approval by the State reads as follows: “ಕಾಟಕ ಸ ಾರ

ಸಂೆ: ಜ¸ÀAఇ 135 ¸ÉÃE« 2020 ಕಾಟಕ ಸ ಾರದ ಸಾಲಯ ಾಸ ೌಧ, , ೆಂಗಳ ರು, ¢£ÁAPÀ: 03/01/2022 ಇಂದ:

ಸ ಾರದ ಅಪರ ಮುಖ ಾಯದ', ಜಲಸಂಪನೂ*ಲ ಇ+ಾೆ, ಾಸ ೌಧ, ೆಂಗಳ ರು-1. ಇವ-.ೆ:

/ೕ1ೕ2 ಅ3ೕ4ಕರು( ೇಂದ5 ಾ6ನ) ಅಪರ /1ೕ2 ಮ7ಾ89ೇಶಕ ರವರ ಕ;ೇ-, ಭ5=ಾ>?ಾರ 8ಗ5ಹ ದಳ, ನಂ.49, ಖ8ಜ ಭವನ,

16 Aೇ2 ೋ2 ರೆB, ೆಂಗಳ ರು-01. CಾನAೇ,

ಷಯ: '5ೕ ೆ.'5ೕ8ಾ2, ಾಯEಾಲಕ ಇಂF8ಯG 7ಾಗೂ ಇತAೇ ಅ3 ಾ-/ೌಕರರ ರುದI ಇ+ಾಾ ?ಾರJೆ ೈ.ೊಳLಲು ಎ.N.O. ಇವ-.ೆ ಪPಾನುಮQ 8ೕಡುವ ಬ.ೆT.

ಉ+ೆVೕಖ: 1. ಅಪರ /1ೕ2 ಮ7ಾ 89ೇಶಕರ ಕ?ೇ-,-ಭ5=ಾ>?ಾರ 8ಗ5ಹ ದಳ ಇವರ ಪತ5 ಸಂೆ: ಎNO/ ೇಂಕ/ಮಂಡ/ದೂ.ಅ/33/2020, ¢£ÁAPÀ: 29.08.2020. 2. Nಆಸು ಇ+ಾೆಯ ಸುXೊBೕ+ೆ ಸಂೆ:Nಆಸುಇ 217 ೇ+ೋಯು 2016, ¢£ÁAPÀ: 23.08.2016. 3. ಸ ಾರದ ಸಮಸಂೆಯ ಪತ5 Yಾಂಕ 05/11/2020 7ಾಗೂ ಅAೆ ಸ ಾ- ಪತ5 Yಾಂಕ:30/08/2021

ವವಾ6ಪಕ 89ೇಶಕರು, ಾ8ೕ88, Zೖಸೂರು, ಸಂೆ:PÁ¤Ã¤¤/D/¹-1/¹.Dgï.65/2020-21, Yಾಂಕ: 05.03.2021 ಮತುB 28/10/2021. Zೕಲ\ಂಡ ಷಯ ೆ\ ಸಂಬಂ3NದಂXೆ, ಉ+ೆVೕ]ತ (1)ರ ಅಪರ /1ೕ2 ಮ7ಾ 89ೇಶಕರು, ಭ5=ಾ>?ಾರ 8ಗ5ಹ ದಳ ಇವರ Yಾಂಕ: 29.08.2020ರ ಪತ5ದ1V '5ೕ ೆ. '5ೕ8ಾ2, ಾಇಂ 7ಾಗೂ ಇತAೇ ಅ3 ಾ-/ ೌಕರರ ರುದI ಇ+ಾಾ ?ಾರJೆ/ತ8ೆ ೈ.ೊಳLಲು ಭ5=ಾ>?ಾರ 8ಗ5ಹ ದಳ ಇವ-.ೆ ಪPಾನುಮQ 8ೕಡುವಂXೆ ಸ ಾರವನು^ ೋ-ರುವ_ದನು^ ಸ ಾರವ_ ಪ-'ೕ1N9ೆ.

ಉ+ೆVೕಖ (2)ರ Nಬ`ಂ3 ಮತುB ಆಡaತ ಸುbಾರJಾ ಇ+ಾೆ ಇವರ ಸುXೊBೕ+ೆ Yಾಂಕ: 23.08.2016ರ1V ಭ5=ಾ>?ಾರ 8ಗ5ಹ ದಳ ೆ\, ತ8ೆ.ಾc ಪ5ಕರಣಗಳನು^ ವeಸುವ ಸಂದಭದ1V ಸ ಾರದ ಇ+ಾೆಗಳf ಅನುಸ-ಸೇ ಾದ ಕ5ಮಗಳ ಕು-ತು

bಾನವನು^ ವ-NರುವಂXೆ, ಉ+ೆVೕಖ (3)ರ ಪತ5 7ಾಗೂ ಅ.ಸ ಪತ5ಗಳ1V ವವಾ6ಪಕ 89ೇಶಕರು, ಾ8ೕ88, Zೖಸೂರು ಇವ-.ೆ ಈ ಬ.ೆ. ಪ-'ೕ1N ಸhಷ> ಅiEಾ5ಯ.ೊಂY.ೆ ಸ ಾರ ೆ\ ವರY ಸ1VಸುವಂXೆ ಸೂಸ+ಾcತುB.

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ವವಾ6ಪಕ 89ೇಶಕರು, ಾೇ- 8ೕAಾವ- 8ಗಮ 8ಯjತ, Zೖಸೂರು ಇವರ ವರY 7ಾಗೂ ಅಡಕಗಳನು^ ಈ ಪತ59ೊಂY.ೆ ಲಗQBN, ಸ ಾರದ ಸಹಮQuಂY.ೆ ªÀÄÄA¢£À ¸ÀÆPÀÛPÀæªÀÄPÁÌV, ತಮ.ೆ ಕಳfeಸಲು 89ೇ'ತಾc9ೆoೕೆ.

ತಮ* ನಂಬು.ೆಯ ಸe/-

18 (ಮಂಜುಾ‡ 7ೆˆ.ಎಂ) ಸ ಾರದ ಅ3ೕನ ಾಯದ' ಜಲಸಂಪನೂ*ಲ ಇ+ಾೆ (ೇೆಗಳf-ಎ)”

This Court directed production of entire records and the time line of beginning and completion of the work. During the pendency of Writ Petition No.1945 of 2023 approval to investigate is granted. Recording the approval so granted the petition was disposed of, as a disposal simpliciter, but recording all that has happened in that case. Therefore, it becomes germane to notice the order that is passed in its entirety. It reads as follows:

“…. …. ….

Facts in brief that leads the petitioner to this Court, in the subject petition, as borne out from the pleadings, are as follows: The petitioner is the complainant, the complaint is against the 3rd respondent an Executive Engineer, now retired, on attaining the age of superannuation. The allegations pertain to the period during which the 3rd respondent was working as Executive Engineer. Floods caused certain damage to four tanks in K.R.Pet taluk, Sindagatta tank, Haralahalli tank, Hosaholalu tank and Agrahara Bachihalli tank. This resulted in water seeping into the agricultural fields and causing damage to the crops. The work of repair of the said tanks was declared to be of urgent nature and accordingly permission was accorded to Cauvery Neeravari Nigama Limited to carry out such repairs granting exemption under Section 4(a) of the Karnataka Transparency in Public Procurements

19 Act, 1999 (‘Act’ for short). The declaration reads as follows:

“C¢ü¸ÀÆZÀ£É PÀ£ÁðlPÀ ¸ÁªÀðd¤PÀ ¸ÀAUÀæºÀuÉUÀ¼À°è ¥ÁgÀzÀ±ÀðPÀvÉ PÁAiÉÄÝ 1999 gÀ PÀ®A 4(J) CrAiÀÄ°è ¤ÃqÀ¯ÁVgÀÄªÀ C¢üPÁgÀzÀ£ÀéAiÀÄ ºÁUÀÆ ¸ÀÄvÉÆÛÃ¯É ¸ÀASÉå:¦qÀ§Æèöår 381 DPÉÆÃ-3/06, ¢£ÁAPÀ:10.11.2006 gÀ°è ¤ÃrgÀÄªÀ ¸Àà¶ÖÃPÀgÀtzÀ C£ÀéAiÀÄ, ªÀåªÀ¸ÁÜ¥ÀPÀ ¤zÉÃð±ÀPÀgÀÄ PÁªÉÃj ¤ÃgÁªÀj ¤UÀªÀÄ ¤AiÀÄ«ÄvÀ EªÀgÀÄ ¢£ÁAPÀ:27.12.2019gÀ ¥ÀvÀæzÀ°è ªÀgÀ¢ ªÀiÁrgÀÄªÀ ¥ÀæªÁºÀ¢AzÁV ºÁ¤UÉÆ¼ÀUÁVgÀÄªÀ PÉ.Dgï.¥ÉÃmÉ vÁ®ÆèQ£À ¹AzsÀUÀlÖ PÉgÉ, ºÀgÀ¼À°è PÉgÉ, ºÉÆ¸ÀºÉÆ¼À®Ä PÉgÉ ªÀÄvÀÄÛ CUÀæºÁgÀ ¨ÁZÀºÀ½î PÉgÉUÀ¼À zÀÄgÀ¹Û PÁªÀÄUÁjAiÀÄ£ÀÄß “vÀÄvÀÄð PÁªÀÄUÁj” JAzÀÄ WÉÆÃ¶¹zÉ.”

It is claimed that the work began since then. On 24.03.2020 on account of the country being engulfed with the pandemic i.e., COVID-19, a nation wide lockdown was declared by the Government of India, whereby all activities stood suspended and necessary works also came to be deferred. On 27.03.2020 it is the allegation of the petitioner that despite lockdown certain work order was issued to repair the damage of the tanks aforesaid and on 31.03.2020, the work is said to have been completed and a running bill is submitted to the tune of Rs.5.34 crores, there were 3 running bills.

This became the subject matter of a complaint before the 2nd respondent/Lokayukta. The complaint was concerning the exemption granted under Section 4(a) of the Act for a work which was more than Rs.5 crores, which could not have been issued except by issuance of a notification of tender. The Lokayukta examines the issue qua the exemption granted and holds that there was no illegality committed by the State in granting exemption under Section 4(a) of the Act, in the light of the fact that the works had to be attended with immediacy. Therefore, the effort of the petitioner to register a complaint before the Lokayukta had failed. The petitioner then chooses to knock at the doors of the learned Magistrate under Section 200 of the Cr.P.C seeking registration of a private complaint. The Magistrate, accepting the complaint, refers the matter for investigation. For investigation, it was necessary for the Investigating Agency to obtain prior approval from the hands of the Competent Authority as obtaining under Section 17A of the Prevention of Corruption Act, 1988 for prevention of corruption

20 offences. After reference by the learned Magistrate, an FIR comes to be registered in Crime No.4 of 2022 for offences punishable under Sections 420, 406, 409, 465, 468, 471, 477A r/w Section 120(B) of the IPC, Sections 23 of the Act and under Sections 7, 8, 9, 13(1)(C) and (D) of the Prevention of Corruption Act, 1988 (Amendment Act-2018).

The Investigating Agency sought approval from the hands of the Competent Authority to conduct investigation in the light of the crime being registered. The Competent Authority, in terms of its order dated 03.01.2022, holds that there was no illegality in all the four works entrusted to the 3rd respondent and on the ground that a parallel enquiry was pending before the Lokayukta, the approval was declined. It is this order that drives the petitioner to this Court in the subject petition.

On the submission made by the learned counsel for the petitioner, this Court on 27.03.2023 had passed the following order:

The petitioner is before this Court seeking to quash an order dated 03.01.2022 whereby the 1st respondent/State declines to grant sanction for prosecution of the 3rd respondent who has now retired from service.

The issue relates to the period during his service. The 3rd respondent is alleged that while he was working in the cadre of Executive Engineer at the Hemavathi Yedadande Nala Vibhaga, applies for an exemption under Section 4(a) of the Karnataka Transparency in Public Procurement Act, 1999 contending that certain works are necessary to be executed immediately and secures the said 4(a) exemption under the Act. This became a subject matter of a complaint before the Lokayuktha. The Lokayuktha on examination of the records closes the complaint on the ground that there was no violation of law against others including the petitioner for having secured 4(a) exemption. The matter ends there.

The petitioner registers a private complaint invoking

21 Section 200 of the Cr.P.C. pursuant to which, an FIR comes to be registered in Crime No.4 of 2022. Sanction was sought to proceed further by the Investigating Officer. Government declines to grant sanction on the ground that a similar complaint was pending before the Lokayuktha.

The learned Additional Government Advocate submits that the petitioner has no locus to challenge.

The learned counsel for the petitioner submits that for rejection or according of sanction to prosecute the order must bear application of mind and it should be after consideration of the entire material on record. The learned counsel takes this Court through the entire material on record that was available before the Competent Authority, which are all documents appended to the present petition, a perusal of which shocks the conscience of the Court for the following reasons:

- Entire nation was clamped with lockdown on account of the spread of the pandemic COVID-19 with effect from 24.03.2020. No Government office was open, no work was to be undertaken.

- In spite of the lockdown, the 3rd respondent issues a work order on 27.03.2020 for the purpose of construction of retaining wall to waste weir halla, improvements to waste weirs and improvement to sluice canal of Hosaholalu Doddakere to one P.K.Shivaramu. The work order was admittedly issued on 27.03.2020. The contractor to whom the work order was issued completes the laborious work in 3 days and submits a bill of such work contending that he had completed the work and it was a running accounts bill. All this happen during the lockdown.

- A bill of Rs.5,02,78,000/- (Rupees Five Crores Two lakhs Seventy Eight Thousand only) is immediately cleared on the approval of the 3rd respondent. Therefore, the work order which is issued on 27.03.2020, is completed within 3 days i.e., on 30.03.2020, on 31.03.2020 a bill is submitted and the aforesaid amount is immediately cleared. All these

22 happen during the lockdown when all the offices were closes and all the works had been suspended.

With the aforesaid facts, it further shocks as to how the Competent Authority has declined to grant sanction on the ground that a similar case is pending before the Loakayuktha notwithstanding the fact that on the said date, the proceedings before the Lokayuktha had already been closed. The 3rd respondent has not bartered away his money or the Competent Authority who has rejected sanction has not lost his money. What is bartered away is "public money".

Therefore, the learned Additional Government Advocate is directed to secure instructions and produce the records that went into the impugned action by the next date of hearing.

List this matter on 05.04.2023 for further hearing at 2.30 p.m.”

In the light of the afore-quoted order, the State Government has placed on record, portions of the original records and have indicated the calendar of events, as has happened in the case at hand. The calender of events reads as follows:

“Calendar of events for the 4(a) works executed as in WP 1945/2023

Date Details of events Documents enclosed age no 21.10.2019 Heavy Rain Recorded in KR Pete taluk area and Nagamangala taluk

22-10-2019 Due to heavy rain, 8 tanks in Kr pete taluk were breached and two roads were washed out. Among 8 tanks, Breached photocopies of tanks 1-3

23 series of four major tanks are 1.Hosaholalu Doddakere.

Haralahalli tank. 3.Agraharabachalli tank and 4.Sindaghatta tank. Damage occurred in four major tanks 1.Hosaholalu Doddakere.:-tank R/s Waste weir canal bund and weir apron completely washed out. 2.Haralahalli tank:- Main weir wall and D/s cause way completely washed out. 3.Agraharabachalli tank:- waste weir wall partly and D/s road side bund breached and 4.Sindaghatta tank:-Bothside waste weir wall and R/s waste weir canal completely washed.

Tank D/s paddy field flooded with water and some portion crop washed out. 22.10.2019 Superintending Engineer, Thahasildar, police officers and people representatives visited the breached spot Thahasildar suggested to take immediate steps to restore breached portion. Paper cuttings. 4-7 22-10-2019 First information report with photocopies were submitted thro proper channel and higher officers were briefed by the Superintending Engineer from the spot regarding the damages occurred. FIR copy 8-10 23-10-2019 Damages were appeared in News paper Paper cuttings 11-12 24-10-2019 Taluk MLA Sri Narayana gowda visited the spot, Discussed with higher officers and instructed to take immediate steps to Photo copies enclosed 13-16

24 save standing crops of tank atchkhat and to restore damaged portion.

Also instructed to give the approximate cost required (line estimate). 24-10-2019 Higher officers instructed to take immediate restoration steps to save standing crops with the reputed able agencies having required machineries. As per higher officers instructions and suggestions temporary bund formation to divert flood water to save crops commenced. Photocopies enclosed 17-18 28-10-2019 DC, Mandya District has visited the spot and assured farmers regarding early restoration works to save crops and instructed irrigation officers to speedy completion of restoration work. News paper cutting 19-20 28-10-2019 Taluk MLA Sri Narayana gowda wrote a letter to Hon’ble CM to release funds and to instruct concerned to complete the works on emergent basis under 4(g) of KTTP act. MLA Letter 21-23 30-10-2019 Hon’ble CM directed Finance department to take immediate steps to take up the works on 4(g) and release necessary funds. Hon’ble CM’s endorsed letter copy 21 4-11-2019 Joint Secretary to Govt, Finance department has FD letter 24

25 instructed Water resources department to take up the works as per norms as per Hon’ble CM’s instructions. 11-11-2019 Secretary, Water resources, has instructed MD, CNNL to take necessary steps. Under secretary to Govt, WRD letter 25 14-11-2019 MD, Cnnl has instructed to submit detailed proposal on 4(a) to take up the works on emergent basis. MD’s officer letter copy 26 19-11-2019 Chief Engineer, Hemavathi project, Gorur has instructed to submit detailed proposal under 4(g). Chief Engineer office letter copy 27 13-12-2019 Detailed estimates of three tanks (1) Hosaholalu, (2) Haralahalli tank and (3) sindhaghatta tank for Rs 620.00 lakhs as per Schedule of Rates of the year 2019-20 and 4(g) proposal with agency names submitted thro proper channel to MD, CNNI for approval. Chief Engineer office letter copy 28-30 26-12-2019 Detailed estimates of three tanks for Rs 620.00 lakhs as per Schedule of Rates of the year 2019-20 and 4(g) proposal with agency names submitted to Govt for approval by MD, CNNI MD’s office letter copy To be enclosed

26 28-12-2019 Actual restoration work started since crop harvesting started in the atchkhat Photo copies 31-32 7-01-2020 Required materials were stocked at work site and Quality control authorities have carried out necessary tests Copies of test results 33-42 28-01-2020 Approval accorded to the above tanks to take up under section 4(a) of KTTP act vide GO WRD 4 NHP 2020 dtd 28-01-2020 Copy of GO 43 29-01-2020 After obtaining approval for Govt, work of all the tanks were continued on war footing basis for early completion of restoration of breached portion so as to allow water to summer crops of tank atchkhat and also to utilize water for drinking for human habitation. 03-03-2020 1st work, Hosaholalu tank restoration work is completed in all respects before entering to agreement well in advance. Completion report issued be the CE, HRP Gorur 44-44(a) 20-03-2020 Progress of work of other two tanks

Haralahalli tank – 50% completed

Sindaghatta tank – 60% completed Work photos of different stages 44(b) – 44() 23-03-2020 Govt’s approval communicated to chief Engineer from MD’s office. Copy of letter 45-46 27-03-2020 Govt’s approval communicated by the Chief Engineer and instructed to complete the restoration works early Copy of letter 47-48

27 27-03-2020 On the same day, since lockdown enforced from 24- 03-2020 due to covid 19 pandemic, work orders for all the three works were issued with the help of staff who residing in the Colony itself which is beside the office premises. Work order copies 49-57 27-03-2020 All the staff are residing in Hemavathi colony beside office premise.

All engineers were taken for covid 19 duty. Before stopping the work on 24-03-2020 as per Govt guideline, measurements were recorded for the portion of work executed.

30-03-2020 By the time of work orders issued the progress of works commenced from 24- 10-2019 till 30-03-2020 is 1. Hosaholalu tank – completed 100%

Haralahalli tank – 50% completed

Sindaghatta tank – 60% completed

30-03-2020 Only fund request submitted to MD, CNNL for portion of work done upto date

Hosaholalu – Rs.2.57 Crores

Haralahalli tank – Rs 43.12 lakhs.

Sindaghatta tank – Rs 1.5 crore (Total Rs 450 lakhs) No payments is made in the month march 2020. in three days from agreement date 30-07-2020 2nd work sindhaghatta tank work completed Completion report issued be the CE, HRP Gorur 58-60 31.07.2020 Funds released only in the month of July 2020. 1st payment

Passed Vouchers 61-65 Hosaholalu tank & 66 sindhaghatta

Hosaholalu-125.00 lakhs

Sindaghatta tank:144.00 lakhs

Total:Rs 269 lakhs

30.08.

2020 3rd work Haralahalli tank work completed in all respects Completion report issued be the CE, HRP Gorur 67-69 Nov 2020 2nd payment

Haralahalli – Rs.50.00 lakhs Total up to date: 319.00 lakhs Passed vouchers 70-71 30.03.2021 3rd payment

Hosaholalu-132.00 lakhs

Sindaghatta tank:38.00 lakhs Total:Rs 170.00 lakhs Passed vouchers 72-76

(Emphasis added)

A little description of the calendar of events would become necessary. Facts that have happened upto 28.01.2020 are not germane. On 28.01.2020, the aforesaid exemption under Section 4(a) of the Act was granted. On 03.03.2020 first work of Hosaholalu tank restoration work is completed in all respects even before entering into an agreement for conduct of such work.

On 23.03.2020 Government’s approval is communicated to the Chief Engineer from the Managing Director’s office. Even before the approval could be given, the progress of the work in 2 tanks was 50% and 60%. What is shocking is the incidents that have happened on 27.03.2020. On 27.03.2020 when all the offices and the entire country was under lockdown, Government’s approval is communicated by the Chief Engineer with instructions that the works should be completed as early as possible. Same day work orders were issued for all 3 works with the help of the staff residing in the colony itself which was beside the office premises. Therefore, what the State depicts is work from home as orders emanate from the residences of the staff. On the same day, all the staff residing in Hemavathi colony besides the office premises were

29 directed to take measurements of the work already done and record the portion of work executed. All these things happen on the same day i.e., on 27.03.2020 during the thick of lockdown. On 30.03.2020 progress of the work is submitted. The work in one of the tanks i.e., Hosaholalu tank is said to have been completed to the tune of 100% and in respect of the other two, Haralahalli and Sindaghatta 50% and 60% of work is said to be completed and bills were submitted for Rs.4.5 crores on 30.03.2020, all during a complete lockdown.

The agreements were executed on 27.03.2020 and the works which stood at 50% and 60% in two of the tanks complete during the lockdown, measurements are taken, work execution report is submitted along with the bills. The clearance of the bills may have been at a later date, but all the aforesaid happen during the lockdown. If these were the dates, there was no warrant for the State Government to have declined approval for investigation. Approval is declined on the ground that parallel enquiry before the Lokayukta was pending. As a matter of fact, the Lokayukta had already closed the proceeding on the date on which the approval was refused. It is therefore this Court had directed the Government to answer as to how the approval could be rejected, on the ground that proceedings before the Lokayuktha were pending while the fact is that it was closed.

Now at the time when the hearing was on, the learned Additional Government Advocate passes on an order dated 11.04.2023 by which the State Government has accorded approval as obtaining under Section 17(a) of the Prevention of Corruption Act, 1988 for conduct of investigation in terms of the crime so registered in Crime No.4 of 2022 for the aforesaid offences.The aforesaid facts became necessary to be noticed in the light of the memo filed by the learned Additional Government Advocate indicating the dates along with photographs. Any further observation beyond what is already narrated hereinabove would cause prejudice to the 3rd respondent or the investigating agency. Therefore, this Court would hold its hands for any further observations in the light of the approval being granted for investigating into the crime in Crime No.4 of 2022 under Section 17(a) of the Prevention of Corruption Act, 1988. 30

10.

In the light of the approval being accorded, the learned counsel for the petitioner submits that the grievance of the petitioner is redressed. Therefore, with the aforesaid narration, the petition stands disposed.

Consequently, I.A.No.3 of 2023 also stands disposed.”

(Emphasis supplied)

By then, the subject criminal petitions had been preferred and in Criminal Petition No.4173 of 2022 an interim order was operating. In the light of the interim order operating in favour of accused No.1, further investigation has not taken place. Plethora of justification is projected by the petitioner/accused No.1 seeking to place reliance on certain documents to demonstrate that there is no misappropriation in the bills being cleared during the time of COVID-19. It, therefore, becomes necessary to notice all the documents that are produced. The beginning of the problem is on 13-11-2019. The interdepartmental communication of 13-11-2019 reads as follows:

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«µÀAiÀÄ: ¥ÀæªÁºÀ¢AzÁV ºÁ¤UÉÆ¼ÀUÁVgÀÄªÀ PÉ.Dgï.¥ÉÃmÉ vÁ®ÆèQ£À ¹AzsÀUÀlÖ PÉgÉ,

31 ºÀgÀ¼À°è PÉgÉ, ºÉÆ¸ÀºÉÆ¼À®Ä PÉgÉ ªÀÄvÀÄÛ CUÀæºÁgÀ ¨ÁZÀºÀ½î PÉgÉUÀ¼À PÁªÀÄUÁjUÀ½UÁV 4(f) CrAiÀÄ°è C£ÀÄzÁ£À ©qÀÄUÀqÉ ªÀiÁqÀÄªÀ §UÉÎ.

G¯ÉèÃR:-¸ÀPÁðgÀzÀ ¥ÀvÀæ ¸ÀASÉå d¸ÀA 52 JAJAPÉ 2019 ¢£ÁAPÀ:11.11.2019. ~~**~~ ªÉÄÃ°£À «µÀAiÀÄPÉÌ ¸ÀA§A¢ü¹zÀAvÉ, G¯ÉèÃTvÀ ¸ÀPÁðgÀzÀ ¥ÀvÀæzÀ°è qÁ||£ÁgÁAiÀÄtUËqÀ, ªÀiÁ£Àå ªÀiÁf ±Á¸ÀPÀgÀÄ ¢£ÁAPÀ 28.10.2019gÀ ¥ÀvÀæzÀ°è EwÛÃZÉUÉ ©üÃPÀgÀ ªÀÄ¼É¬ÄAzÁV PÉ.Dgï.¥ÉÃmÉ vÁ®ÆèQ£À ¹AzsÀUÀlÖ PÉgÉ, ºÉÆ¸ÀºÉÆ¼À®Ä PÉgÉ ªÀÄvÀÄÛ CUÀæºÁgÀ ¨ÁZÀºÀ½î PÉgÉUÀ½UÉ C¥ÁgÀ ¥ÀæªÀiÁtzÀ°è ¤ÃgÀÄ ºÀjzÀÄ, PÉgÉUÀ¼ÀÄ PÉÆÃr ©zÀÄÝ gÉÊvÀjUÉ C¥ÁgÀ ¥ÀæªÀiÁtzÀ £ÀµÀÖ GAmÁVzÀÄÝ, ¸ÀzÀj PÉgÉUÀ¼À PÉÆÃr ªÀÄvÀÄÛ £Á¯ÉUÀ¼À zÀÄgÀ¹ÜUÉ gÀÆ.1500 PÉÆÃnUÀ¼À C£ÀÄzÁ£ÀªÀ£ÀÄß ©qÀÄUÀqÉ ªÀiÁqÀÄªÀAvÉ ºÁUÀÆ ¸ÀzÀj PÁªÀÄUÁjUÀ¼À ¤ªÀðºÀuÉUÁV ¥ÁgÀzÀ±ÀðPÀ PÁAiÉÄÝAiÀÄ ¸ÉPÀë£ï 4(f) CrAiÀÄ°è PÁªÀiUÁjUÀ¼À£ÀÄß PÉÊUÉwÛPÉÆAqÀÄ vÀÄvÁðV ¥ÀÆtðUÉÆ½¹ gÉÊvÀjUÉ G¥ÀPÀj¸À¨ÉÃPÉAzÀÄ PÉÆÃjgÀÄvÁÛgÉ.

¸ÀzÀj ¥ÀvÀæzÀ ªÉÄÃ¯É ªÀiÁ£Àå ªÀÄÄRå ªÀÄAwægÀªÀgÀÄ 4(f) «£Á¬ÄwAiÀÄrAiÀÄ°è MlÄÖ ºÀvÀÄÛ PÉÆÃn PÀÆqÀ¯É ©qÀÄUÀqÉ ªÀiÁr PÀÆqÀ¯É PÁªÀÄUÁj PÉÊUÉÆ¼Àî®Ä DzÉÃ²¹gÀÄvÁÛgÉ.

¥ÀvÀæzÀ ¥ÀæwAiÀÄ£ÀÄß CqÀPÀzÉÆA¢UÉ ®UÀwÛ¸ÀÄvÁÛ «µÀAiÀÄzÀ PÀÄjvÀÄ «ªÀgÀªÁzÀ ªÀgÀ¢AiÀÄ£ÀÄß ¤ÃqÀ®Ä ¸ÀÆa¹zÉ.

¤ªÀÄä «±Áé¹, ¸À»/- CqÀPÀ:- ªÉÄÃ°£ÀAvÉ

¤zÉÃð±ÀPÀgÀÄ (vÁAwæPÀ), PÁ¤Ã¤¤., ¨ÉAUÀ¼ÀÆgÀÄ.”

The next communication comes about on 19-11-2019 which reads as follows: “¸ÀASÉå:ªÀÄÄEAºÉÃAiÉÆÃ:vÁA¸À.1:¸ÀEA.6:2019-20/2056

EªÀjUÉ, PÁAiÀið¥Á®PÀ EAf¤AiÀÄgï, £ÀA.3, ºÉÃªÀiÁªÀw JqÀzÀAqÉ £Á¯Á «¨sÁUÀ, PÉ.Dgï.¥ÉÃmÉ.

ªÀiÁ£ÀågÉ, «µÀAiÀÄ: ¥ÀæªÁºÀ¢AzÁV ºÁ¤UÉÆ¼ÀUÁVgÀÄªÀ PÉ.Dgï.¥ÉÃmÉ vÁ®ÆèQ£À ¹AzsÀUÀlÖ PÉgÉ, ºÀgÀ¼À°è PÉgÉ, ºÉÆ¸ÀºÉÆ¼À®Ä

32 PÀgÉgÉ ªÀÄvÀÄÛ CgÀºÁgÀ ¨ÁZÀºÀ½î PÉgÉUÀ¼À PÁªÀÄUÁjUÀ½UÁV 4(f) CrAiÀÄ°è C£ÀÄzÁ£À ©qÀÄUÀqÉ ªÀiÁqÀÄªÀ §UÉÎ.

G¯ÉèÃR: 1. ¸ÀPÁðgÀzÀ ¥ÀvÀæ ¸ÀASÉå d¸ÀA 52 JAJAPÉ 2019 ¢£ÁAPÀ 11.11.2019

¤zÉÃð±ÀPÀgÀÄ PÁ¤Ã¤¤, ¨ÉAUÀ¼ÀÆgÀÄ EªÀgÀ ¥ÀvÀæ ¸ÀASÉå:3023/19-20 ¢£ÁAPÀ 14-11-2019. <><><> ªÉÄÃ®ÌAqÀ «µÀAiÀÄPÉÌ ¸ÀA§A¢ü¹zÀAvÉ, ¥ÀæªÁºÀ¢AzÁV ºÁ¤UÉÆ¼ÀUÁVgÀÄªÀ PÉ.Dgï.¥ÉÃmÉ vÁ®ÆèQ£À ¹AzsÀUÀlÖ PÉgÉ, ºÀgÀ¼À°è PÉgÉ , ºÉÆ¸ÀºÉÆ¼À®Ä PÉgÉ ªÀÄvÀÄÛ CUÀæºÁgÀ ¨ÁZÀºÀ½î PÉgÉUÀ¼À PÉÆÃr ©zÀÄÝ gÉÊvÀjUÉ C¥ÁgÀ ¥ÀæªÀiÁtzÀ £ÀµÀÖ GAmÁVzÀÄÝ, ¸ÀzÀj PÉgÉUÀ® PÉÆÃr ªÀÄvÀÄÛ £Á¯ÉUÀ¼À zÀÄgÀ¹ÜUÉ gÀÆ 15.00 PÉÆÃnUÀ¼À C£ÀÄzÁ£ÀªÀ£ÀÄß ©qÀÄUÀqÉ ªÀiÁqÀÄªÀAvÉ ºÁUÀÆ ¸ÀzÀj PÁªÀÄUÁjUÀ¼À ¤ªÀðºÀuÉUÁV ¥ÁgÀzÀ±ÀðPÀ PÁAiÉÄÝAiÀÄ ¸ÀPÉë£ï 4(f) CrAiÀÄ°è PÁªÀÄUÁjUÀ¼À£ÀÄß PÉÊUÉwÛPÉÆAqÀÄ vÀÄvÁðV ¥ÀÆtðUÉÆ½¹ gÉÊvÀjUÉ G¥ÀPÀj¸À¨ÉÃPÉAzÀÄ PÉÆÃjgÀÄvÁÛgÉ ºÁUÀÆ ¸ÀzÀj ¥ÀvÀæzÀ ªÉÄÃ¯É ªÀiÁ£Àå ªÀÄÄRåªÀÄAwægÀªÀgÀÄ 4À(f) «£Á¬Äw CrAiÀÄ°è MlÄÖ gÀÆ.10.00 PÉÆÃn ºÀtªÀ£ÀÄß PÀÆqÀ¯É ©qÀÄUÀqÉ ªÀiÁr PÁªÀÄUÁj PÉÊUÉÆ¼Àî®Ä DzÉÃ²¹gÀÄvÁÛgÉAzÀÄ ¤zÉÃð±ÀPÀgÀÄ PÁ¤Ã¤¤, ¨ÉAUÀ¼ÀÆgÀÄ gÀªÀgÀÄ G¯ÉèÃR (2) gÀ°è w½¸ÀÄvÁÛ ¸ÀzÀj «µÀAiÀÄzÀ §UÉÎ ªÀgÀ¢ ¤ÃqÀÄªÀAvÉ ¸ÀÆa¹gÀÄvÁÛgÉ.

DzÀÝjAzÀ ¸ÀzÀj «µÀAiÀÄzÀ PÀÄjvÀÄ ¤AiÀÄªÀiÁ£ÀÄ¸ÁgÀ ¥Àj²Ã°¹ vÀÄvÁðV «ªÀgÀªÁzÀ ªÀgÀ¢AiÀÄ£ÀÄß ¤ÃqÀ®Ä ¸ÀÆa¹zÉ.

CqÀPÀ: G¯ÉèÃTvÀ ¥ÀvÀæzÀ ¥ÀæwUÀ¼ÀÄ

vÀªÀÄä «±Áé¹, ¸À»/- G¥À ªÀÄÄRå EAf¤AiÀÄgï, PÁªÉÃj ¤ÃgÁªÀj ¤UÀªÀÄ ¤AiÀÄ«ÄvÀ, ºÉÃªÀiÁªÀw d¯Á±ÀAiÀÄ AiÉÆÃd£É, UÉÆgÀÆgÀÄ.

¥ÀæwAiÀÄ£ÀÄß:

1) ¸ÀÆ¥ÀjAmÉArAUï EAf¤AiÀÄgï, ºÉÃªÀiÁªÀw £Á¯Á ªÀÈvÀÛ, ZÀ£ÀßgÁAiÀÄ¥ÀlÖt, EªÀjUÉ ªÀiÁ»wUÁV ºÁUÀÆ ªÀÄÄA¢£À PÀæªÀÄPÁÌV PÀ¼ÀÄ»¹zÉ.”

And the third communication comes about on 13-12-2019 which reads as follows: “¸ÀASÉå:ªÀÄÄEAºÉÃAiÉÆÃ ªÀ®AiÀÄ, UÉÆgÀÆgÀÄ:vÁA¸À.1:¸ÀEA.7:2019-20/2283

EªÀjUÉ,

ªÀåªÀ¸ÁÜ¥ÀPÀ ¤zÉÃð±ÀPÀgÀÄ,

PÁªÉÃj ¤ÃgÁªÀj ¤UÀªÀÄ ¤AiÀÄ«ÄvÀ,

¨ÉAUÀ¼ÀÆgÀÄ.

ªÀiÁ£ÀågÉ, «µÀAiÀÄ:- ¥ÀæªÁºÀ¢AzÁV ºÁ¤UÉÆ¼ÀUÁVgÀÄªÀ PÉ.Dgï.¥ÉÃmÉ vÁ®ÆèQ£À ¹AzsÀUÀlÖ PÉgÉ, ºÀgÀ¼À°è PÉgÉ, ºÉÆ¸ÀºÉÆ¼À®Ä PÉgÉ ªÀÄvÀÄÛ CUÀæºÁgÀ ¨ÁZÀºÀ½î PÉgÉUÀ¼À PÁªÀÄUÁjUÀ½UÁV PÉ.n.¦.¦ PÁAiÉÄÝAiÀÄ Section-4(G) CrAiÀÄ°è vÉUÉzÀÄPÉÆ¼Àî®Ä C£ÀÄªÉÆÃzÀ£É PÉÆÃj.

G¯ÉèÃR:- 01 ªÀåªÀ¸ÁÜ¥ÀPÀ ¤zÉÃð±ÀPÀgÀÄ PÁ.¤Ã.¤.¤ gÀªÀgÀ PÀbÉÃj ¥ÀvÀæ ¸ÀASÉå:vÁ¸À- 3/819-PÉDgï ¥ÉÃmÉ PÉgÉ-4(f) «£Á¬Äw/2019-20/3023/¢£ÁAPÀ: 04.11.2019. 02 ¸ÀÆ¥ÀjAmÉArAUï EAf¤AiÀÄgï, ºÉÃªÀiÁªÀw £Á¯Á ªÀÈvÀÛ, ZÀ£ÀßgÁAiÀÄ¥ÀlÖt gÀªÀgÀ ¥ÀvÀæ ¸ÀA:1789/2019-20, ¢£ÁAPÀ: 12-12- 2019. <><><> ªÉÄÃ°£À «µÀAiÀÄPÉÌ ¸ÀA§A¢ü¹zÀAvÉ, ºÉÃªÀiÁªÀw JqÀzÀAqÉ £Á¯É ªÁå¦ÛAiÀÄ PÀÈµÀÚgÁd¥ÉÃmÉ vÁ®ÆèPÀÄ CZÀÄÑPÀlÄÖ ¥ÀæzÉÃ±ÀPÉÌ SÁjÃ¥ï ¨É¼ÉUÉ ¤ÃgÀ£ÀÄß ºÀj¸À¯ÁUÀÄwÛzÀÄÝ £Á¯ÉAiÀÄ CrAiÀÄ°è §gÀÄªÀ PÉgÉUÀ¼À£ÀÄß §ºÀÄvÉÃPÀ PÁ®ÄªÉ ¤Ãj¤AzÀ vÀÄA©¸À¯ÁVvÀÄÛ. DUÀ¸ïÖ wAUÀ½£À 2£ÉÃ ªÁgÀzÀ°è ªÀÄ¼É EzÀÄÝzÀjAzÀ £Á¯ÉAiÀÄ°è ¤Ãj£À ºÀjªÀ£ÀÄß PÀrªÉÄ ªÀiÁqÀ¯ÁVvÀÄÛ. ¢£ÁAPÀ:21-10-2019 gÀAzÀÄ ªÀÄAqÀå f¯ÉèAiÀÄ PÉ.Dgï.¥ÉÃmÉ vÁ®ÆèPÀÄ ªÁå¦ÛAiÀÄ°è ¨sÁj ªÀÄ¼É ©¢ÝzÀÄÝ ªÉÄÃ®ÄPÉÆÃmÉ ¨sÁUÀzÀ gÁAiÀÄ¸ÀªÀÄÄzÀæ PÉgÉ MqÉzÀÄ ºÉÆÃVzÀÝjAzÀ C¥ÁgÀ ¥ÀæªÀiÁtzÀ ¤ÃgÀÄ ºÀjzÀÄ ¹AzÀWÀlÖ ºÁUÀÆ ºÉ¼ÀºÀ¼ÀzÀ½ PÉgÉUÀ¼À ºÀ¼ÀîUÀ¼À ªÀÄÄSÁAvÀgÀ ºÀj¢zÀÝjAzÀ ºÀgÀ¼ÀºÀ½î PÉgÉ PÉÆÃr MqÉzÀÄ ¹AzÀWÀlÖ PÉgÉ PÉÆÃrAiÀÄÄ ¸ÀºÀ ºÁ¤AiÀiÁVgÀÄvÀÛzÉ. EªÉgÀqÀÄ ºÀ¼ÀîUÀ¼À ¤ÃgÀÄ ºÉÆ¸ÀºÉÆ¼À®Ä PÉgÉUÉ ºÀjzÀÄ PÉgÉAiÀÄ JgÀqÀÄ PÉÆÃrUÀ¼À°è ºÉaÑ£À ¥ÀæªÀiÁtzÀ°è ¤ÃgÀÄ ºÀjzÀ PÁgÀt PÉÆÃr ªÀÄvÀÄÛ PÉ¼À¨sÁUÀzÀ PÁ®ÄªÉAiÀÄÄ ¥ÀÆtð PÉÆaÑ ºÉÆÃV, gÉÊvÀgÀ d«ÄÃ£ÀÄUÀ¼À ªÉÄÃ¯É ¤ÃgÀÄ ºÀjzÀÄ C¥ÁgÀ ¥ÀæªÀiÁtzÀ ºÁ¤AiÀiÁVgÀÄvÀÛzÉ JAzÀÄ ¸ÀÆ¥ÀjAmÉArAUï EAf¤AiÀÄgï gÀªÀgÀÄ «ªÀj¸ÀÄvÁÛ, F §UÉÎ ¢£ÁAPÀ 22/10/2019 gÀAzÀÄ ¸ÀÜ¼ÀPÉÌ ¨sÉÃn ¤Ãr ºÁ¤AiÀiÁzÀ ¨sÁUÀªÀ£ÀÄß ¥Àj«ÃPÀëuÉ ªÀiÁqÀ¯ÁVvÀÛzÉ JAzÀÄ w½¸ÀÄvÁÛ, F §UÉÎ PÉÃAzÀæ PÀbÉÃjUÀÆ ¸ÀºÀ ªÀiÁ»wAiÀÄ£ÀÄß MzÀV¹gÀÄvÁÛgÉ.

¢£ÁAPÀ 22/10/2019 gÀAzÀÄ ¸ÀÜ¼ÀPÉÌ vÁ®ÆèPÀÄ vÀºÀ²Ã¯ÁÝgï, PÉ.Dgï.¥ÉÃmÉ ºÁUÀÆ 23/10/2019PÉÌ f¯Áè¢üPÁjUÀ¼ÀÄ, ªÀÄAqÀå gÀªÀgÀÄ ¸ÀÜ¼À ¥Àj²Ã®£É ªÀiÁrzÀÄÝ, ªÀÄ¼É ¤Ãj¤AzÀ ºÁ¤AiÀiÁzÀ PÉgÉ ¨sÁUÀUÀ¼À£ÀÄß vÀéjvÀ jÃw zÀÄgÀ¹Ü ªÀiÁr ¨É¼ÉzÀÄ ¤AwgÀÄªÀ ¨É¼ÉUÀ¼À gÀPÀëuÉUÉ PÀæªÀÄ PÉÊUÉÆ¼Àî®Ä ¸ÀÆa¹gÀÄvÁÛgÉ. F §UÉÎ ¥ÁæxÀ«ÄPÀ ªÀgÀ¢AiÀÄ£ÀÄß ¢£ÁAPÀ 22/10/2019 gÀAzÀÄ PÉÃAzÀæ PÀbÉÃj ºÁUÀÆ f¯Áè¢üPÁjUÀ¼ÀÄ, ªÀÄAqÀå gÀªÀjUÉ ¸À°è¸À¯ÁVzÀÄÝ, vÀÄvÀÄð ¥ÀjºÁgÀ PÀæªÀÄUÀ¼À£ÀÄß PÉÊUÉÆ¼Àî®Ä F PÁAiÀiÁð®AiÀÄ¢AzÀ ¸ÀÆa¸À¯ÁVgÀÄvÀÛzÉ.

34 EzÉÃ «µÀAiÀÄPÉÌ ¸ÀA§A¢ü¹zÀAvÉ PÉëÃvÀæzÀ CA¢£À ªÀiÁf ±Á¸ÀPÀgÁzÀ ²æÃ.PÉ.¹.£ÁgÁAiÀÄtUËqÀgÀÄ, ªÀÄ¼É ¤Ãj£À ¥ÀæªÁºÀ¢AzÀ ºÁ¤AiÀiÁzÀ PÉgÉUÀ¼À£ÀÄß vÀéjvÀªÁV zÀÄgÀ¹Ü¥Àr¸ÀÄªÀ CªÀ±ÀåPÀvÉAiÀÄ£ÀÄß ªÀiÁ£Àå ªÀÄÄRåªÀÄAwæAiÀÄªÀjUÉ vÀªÀÄä ¥ÀvÀæzÀ°è «ªÀj¹ ¸ÀzÀj PÉgÉUÀ¼À£ÀÄß £ÉÆAzÁ¬Äw UÀÄwÛUÉzÁgÀgÀ ªÀÄÄSÁAvÀgÀ PÁªÀÄUÁjUÀ¼À£ÀÄß ¥ÁægÀA©ü¹ dgÀÆgÁV PÉÊUÉÆ¼Àî®Ä PÉÆÃgÀÄvÁÛ, ºÁ¤AiÀiÁzÀ PÉgÉUÀ¼À£ÀÄß PÀÆqÀ¯ÉÃ zÀÄgÀ¹Ü ªÀiÁqÀ®Ä PÉ.n.¦.¦ PÁAiÉÄÝAiÀÄ Section 4(f)CrAiÀÄ°è PÉÊUÉÆ¼Àî®Ä C£ÀÄªÉÆÃzÀ£É ¤ÃqÀ¨ÉÃPÉAzÀÄ ªÀiÁ£Àå ªÀÄÄRåªÀÄAwæAiÀÄªÀgÀ£ÀÄß PÉÆÃjzÀÄÝ, ªÀiÁ£Àå ªÀÄÄRåªÀÄAwæAiÀÄªÀgÀÄ vÀªÀÄä ¥ÀvÀæzÀ ¢£ÁAPÀ:30-10- 2019 gÀ°è PÀÆqÀ¯ÉÃ gÀÆ:10.00 PÉÆÃn ªÉÆvÀÛzÀ zÀÄgÀ¹Ü PÁªÀÄUÁjUÀ¼À£ÀÄß PÉ.n.¦.¦ PÁAiÉÄÝAiÀÄ Section 4(f) «£Á¬Äw CrAiÀÄ°è PÀÆqÀ¯ÉÃ PÁªÀÄUÁjUÀ¼À£ÀÄß PÉÊUÉÆ¼Àî®Ä DyðPÀ E¯ÁSÉUÉ DzÉÃ±À ¤ÃrgÀÄvÁÛgÉ.

ªÀÄÄAzÀÄªÀgÉzÀAvÉ ¸ÀPÁðgÀzÀ ¥ÀvÀæ ¸ÀA:d¸ÀAE 52 JAJAPÉ 2019, ¢£ÁAPÀ:11-11- 2019gÀ°è ªÀiÁ£Àå ªÀÄÄRåªÀÄAwæAiÀÄªÀgÀ DzÉÃ±ÀzÀAvÉ ¥Àæ¸ÁÛ¦vÀ «µÀAiÀÄzÀ §UÉÎ ¤AiÀÄªÀiÁ£ÀÄ¸ÁgÀ ¥Àj²Ã°¹ CUÀvÀå PÀæªÀÄ PÉÊUÉÆ¼ÀÄîªÀAvÉ ªÀåªÀ¸ÁÜ¥ÀPÀ ¤zÉÃð±ÀPÀjUÉ ¸ÀÆa¸À¯ÁVgÀÄvÀÛzÉ.

vÀªÀÄä PÁAiÀiÁð®AiÀÄzÀ G¯ÉèÃR ¥ÀvÀæ (1)gÀ°è ªÀiÁ£Àå ªÀÄÄRå ªÀÄAwUÀ¼À DzÉÃ±ÀzÀ ¥Àæw ºÁUÀÆ ¸ÀPÁðgÀ ¥ÀvÀæzÀ ¥ÀæwAiÀÄ£ÀÄß ®UÀwÛ¹ ¥ÀæªÁºÀ¢AzÀ ºÁ¤UÉÆAqÀ gÀÆ:10.00 PÉÆÃn ªÉÆvÀÛzÀ PÉgÉUÀ¼À PÉÆÃr ªÀÄvÀÄÛ £Á¯ÉUÀ¼À zÀÄgÀ¹Ü PÁªÀÄUÁjUÀ¼À£ÀÄß PÉ.n.¦.¦ PÁAiÉÄÝAiÀÄ Section 4(f) «£Á¬Äw CrAiÀÄ°è PÉÊUÉÆ¼ÀÄîªÀ §UÉÎ «ªÀgÀªÁzÀ ªÀgÀ¢AiÀÄ£ÀÄß ¸À°è¸À®Ä ¸ÀÆa¹gÀÄwÛÃj.

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35 2 PÀÈµÀÚgÁd ¥ÉÃmÉ vÁ®ÆèPÀÄ ºÀgÀ¼ÀºÀ½î PÉÆÃr ¥ÀÄ£Àgï ¤ªÀiÁðt ºÁUÀÆ PÁ¸ïªÉÃ ¸ÉÃvÀÄªÉ ¤ªÀiÁðt 130 3 PÀÈµÀÚgÁd ¥ÉÃmÉ vÁ®ÆèPÀÄ ¹AzsÀWÀlÖ PÉgÉAiÀÄ PÀqÉ PÉÆÃr PÁ®ÄªÉ ªÀÄtÄÚ CUÉvÀ, PÉÆÃr PÁ®ÄªÉ ºÁ¤UÉÆÃAqÀ Kj ºÁUÀÆ PÁ¸ÉéÃ ¥ÀÄ£Àgï ¤ªÀiÁðt, PÉÆÃr ªÀÄtÄÚ Kj §¢ gÀPÀëuÁ jmÉÊ¤AUï ªÁ¯ï ¤ªÀiÁðt. 220 ²æÃ.Dgï ZÀAzÀæªÉÆÃºÀ£ï ¥ÀæxÀªÀÄzÀeÉð UÀÄwÛUÉzÁgÀgÀÄ, ªÉÄÃ.Dgï.PÉ.PÀAmÁæPÀÖgï & Dgï.PÉ.UÁæöå£ÉÊmïì ¥ÉæöÊ.°. MlÄÖ 620

CZÀÄÖPÀlÄÖ ¥ÀæzÉÃ±ÀzÀ°è ¨É¼ÉzÀÄ ¤AvÀ ¨É¼ÉUÀ¼ÀÄ EzÀÄÝ, F ¨É¼ÉUÀ½UÉ vÀÄvÁðV ¤ÃgÀ£ÀÄß ºÀj¸À¨ÉÃPÁVgÀÄªÀÅzÀjAzÀ®Æ ºÁUÀÆ PÉgÉUÀ¼À£ÀÄß ªÀÄvÀÛµÀÆÖ ºÁ¤AiÀiÁUÀzÀAvÉ vÀÄvÀÄð zÀÄgÀ¹Ü PÁªÀÄUÁjUÀ¼À£ÀÄß PÉÊUÉÆ¼Àî¨ÉÃPÁzÀ C¤ªÁAiÀÄðvÉ¬ÄAzÁV ªÉÄÃ°£À 3 PÁªÀÄUÁjUÀ¼À£ÀÄß ªÉÄÃ°£À £ÀªÀÄÆ£ÉAiÀÄ°è «ªÀj¹zÀ £ÉÆAzÁ¬Äw UÀÄwÛUÉzÁgÀjAzÀ PÁªÀÄUÁjUÀ¼À£ÀÄß ¥ÁægÀA©ü¹PÉÆ¼Àî¯ÁVzÉ JAzÀÄ C¢üÃPÀëPÀ EAf¤AiÀÄgï ªÀÄvÀÄÛ PÁAiÀÄð¥Á®PÀ EAf¤AiÀÄgï gÀªÀgÀÄ w½¹gÀÄªÀÅzÀjAzÀ®Æ ºÁUÀÆ PÉëÃvÀæzÀ ªÀiÁf ±Á¸ÀPÀgÀÄ ªÉÄÃ°£À £ÀªÀÄÆ£ÉAiÀÄ°è£À 3 PÁªÀÄUÁjUÀ¼À£ÀÄß dgÀÆgÁV PÉÊUÉÆ¼Àî®Ä PÉ.n.¦.¦ PÁAiÉÄÝAiÀÄ Section 4(f) CrAiÀÄ°è «£Á¬Äw ¤ÃqÀ®Ä FUÁUÀ¯ÉÃ ªÀiÁ£Àå ªÀÄÄAwæAiÀÄªÀgÀ£ÀÄß PÉÆÃjzÀÄÝ, F §UÉÎ dgÀÆgÀÄ PÀæªÀÄ ªÀ»¸À®Ä ªÀiÁ£Àå ªÀÄAwæAiÀÄªÀgÀÄ ¸ÀÆa¹gÀÄªÀ »£Éß¯ÉAiÀÄ°è ªÉÄÃ°£À PÁªÀÄUÁjUÀ¼À£ÀÄß ¥ÁægÀA©ü¹PÉÆArgÀÄªÀÅzÀjAzÀ, PÉ.n.¦.¦ PÁAiÉÄÝAiÀÄ Section 4(f) CrAiÀÄ°è vÉUÉzÀÄPÉÆAqÀ PÀæªÀÄPÉÌ «£Á¬Äw ¤ÃqÀ®Ä ºÁUÀÆ gÀÆ:620 ®PÀëUÀ¼À ªÉÆvÀÛzÀ PÁªÀÄUÁjUÀ½UÉ ¸ÀÆPÀÛ C£ÀÄzÁ£À MzÀV¹PÉÆlÄÖ DqÀ½vÁvÀäPÀ C£ÀÄªÉÆÃzÀ£É ¤ÃqÀ®Ä PÉÆÃj ²¥sÁgÀ¹ì£ÉÆA¢UÉ ¸À°è¹zÉ.

vÀªÀÄä «±Áé¹ ¸À»/- CqÀPÀ: «ªÀgÀªÁzÀ ªÀgÀ¢ & CAzÁdÄ ¥ÀnÖ

ªÀÄÄRå EAf¤AiÀÄgï, PÁªÉÃj ¤ÃgÁªÀj ¤UÀªÀÄ ¤AiÀÄ«ÄvÀ, ºÉÃªÀiÁªÀw d¯Á±ÀAiÀÄ AiÉÆÃd£É, UÉÆgÀÆgÀÄ.

¥ÀæwAiÀÄ£ÀÄß F PÉ¼ÀPÀAqÀªÀjUÉ ªÀiÁ»wUÁV ºÁUÀÆ ªÀÄÄA¢£À ¸ÀÆPÀÛ PÀæªÀÄPÁÌV PÀ¼ÀÄ»¸À¯ÁVzÉ. 1) ¸ÀÆ¥ÀjAmÉArAUï EAf¤AiÀÄgï, ºÉÃªÀiÁªÀw £Á¯Á ªÀÈvÀÛ, ZÀ£ÀßgÁAiÀÄ¥ÀlÖt. 2) PÁAiÀÄð¥Á®PÀ EAf¤AiÀÄgï, £ÀA.3, ºÉÃªÀiÁªÀw JqÀzÀAqÉ £Á¯Á «¨sÁUÀ, PÉ.Dgï.¥ÉÃmÉ.”

All these are considered in an order dated 23-03-2020. It reads as follows:

36 “¸ÀASÉå:PÁ¤Ã¤/vÁA.¸À-3/819-PÉ.Dgï.¥ÉÃmÉ PÉgÉ-4(f)«£Á¬Äw/2020-21 ¢£ÁAPÀ:23.03.2020. ªÀÄÄRå EAf¤AiÀÄgï, ºÉÃªÀiÁªÀw d¯Á±ÀAiÀÄ AiÉÆÃd£É, UÉÆgÀÆgÀÄ.

ªÀiÁ£ÀågÉ,

«µÀAiÀÄ: ¥ÀæªÁºÀ¢AzÁV ºÁ¤UÉÆ¼ÀUÁVgÀÄªÀ PÉ.Dgï.¥ÉÃmÉ vÁ®ÆèQ£À ¹AzsÀUÀlÖ PÉgÉ, ºÀgÀ¼À°è PÉgÉ, ºÉÆ¸ÀºÉÆ¼À®Ä PÉgÉ ªÀÄvÀÄÛ CUÀæºÁgÀ ¨ÁZÀºÀ½î PÉgÉUÀ¼À PÁªÀÄUÁjUÀ½UÁV 4(f) CrAiÀÄ°è C£ÀÄzÁ£À ©qÀÄUÀqÉ ªÀiÁqÀÄªÀ §UÉÎ.

G¯ÉèÃR: 1. ¸ÀPÁðgÀzÀ ¥ÀvÀæ ¸ÀASÉå d¸ÀA 52 JAJAPÉ 2019 ¢£ÁAPÀ:11.11.2019. 2. ¤UÀªÀÄzÀ ¥ÀvÀæ ¢£ÁAPÀ 13.11.2019. 3. ªÀÄÄRå EAf¤AiÀÄgï, ºÉÃªÀiÁªÀw d¯Á±ÀAiÀÄ AiÉÆÃd£É, UÉÆgÀÆgÀÄ gÀªÀgÀ ¥ÀvÀæ ¸ÀASÉå ªÀÄÄEAºÉÃAiÉÆÃ ªÀ®AiÀÄ/UÉÆgÀÆgÀÄ/vÁA¸À.1/¸ÀEA.7 2019 20 2283 ¢£ÁAPÀ 13.12.2019. 4. ¤UÀªÀÄzÀ ¥ÀvÀæ ¢£ÁAPÀ 26.12.2019. 5. ¸ÀPÁðgÀzÀ DzÉÃ±À ¸ÀASÉå d¸ÀAE 4 J£ïºÉZï¦ 2020, ¨ÉAUÀ¼ÀÆgÀÄ ¢£ÁAPÀ 28.01.2020

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37 CrAiÀÄ°è C£ÀÄzÁ£À ©qÀÄUÀqÉ ªÀiÁqÀÄªÀAvÉ ªÀÄÄRå EAf¤AiÀÄgï, ºÉÃªÀiÁªÀw d¯Á±ÀAiÀÄ AiÉÆÃd£É, UÉÆgÀÆgÀÄ gÀªÀgÀÄ G¯ÉèÃTvÀ (3)gÀ ¥ÀvÀæzÀ°è PÉÆÃjgÀÄvÁÛgÉ.

G¯ÉèÃTvÀ (4)gÀ ¤UÀªÀÄzÀ ¥ÀvÀæzÀ°è ¥ÀæªÁºÀ¢AzÁV ºÁ¤UÉÆ¼ÀUÁVgÀÄªÀ PÉ.Dgï.¥ÉÃmÉ vÁ®ÆèQ£À ¹AzsÀUÀlÖ PÉgÉ, ºÀgÀ¼À°è PÉgÉ, ºÉÆ¸ÀºÉÆ¼À®Ä PÉgÉ ªÀÄvÀÄÛ CUÀæºÁgÀ ¨ÁZÀºÀ½î PÉgÉUÀ¼À PÁªÀÄUÁjUÀ¼À£ÀÄß ²æÃ ¦.PÉ.²ªÀgÁªÀÄÄ, ¥ÀæxÀªÀÄzÀeÉð UÀÄwÛUÉzÁgÀgÁzÀ ªÉÄÃ. Dgï.PÉ.© §æzÀgïì E£Ààç¥ÉÆÃ¥ï ¥ÉÆæªÉAZÉgïì ¥ÉæöÊªÉÃmï °«ÄmÉqï ºÁUÀÆ ²æÃ.Dgï ZÀAzÀæªÉÆÃºÀ£ï ¥ÀæxÀªÀÄzÀeÉð UÀÄwÛUÉzÁgÀgÀÄ, ªÉÄÃ.Dgï.PÉ.PÀAmÁæPÀÖgï & Dgï.PÉ UÁæöå£ÉÊmïì ¥ÉæöÊ ° gÀªÀgÀÄUÀ¼À ªÀw¬ÄAzÀ gÀÆ.6.20 PÉÆÃnUÀ¼À PÁªÀÄUÁjUÀ¼À£ÀÄß PÉÊUÉwÛPÉÆ¼Àî®Ä PÀ£ÁðlPÀ ¸ÀPÁðgÀzÀ ¥ÁgÀzÀ±ÀðPÀ PÁAiÉÄÝ 2000 gÀ 4- A DzsÁgÀzÀ°è «£Á¬Äw ¤ÃqÀ®Ä ¸ÀPÁðgÀzÀ C£ÀÄªÉÆÃzÀ£É PÉÆÃgÀ¯ÁVvÀÄÛ.

G¯ÉèÃTvÀ (5)gÀ ¸ÀPÁðgÀzÀ DzÉÃ±À ¸ÀASÉå d¸ÀAE 4 J£ïºÉZï¦ 2020, ¨ÉAUÀ¼ÀÆgÀÄ ¢£ÁAPÀ 28.01.2020 gÀ°è ¥ÀæªÁºÀ¢AzÁV ºÁ¤UÉÆ¼ÀUÁVgÀÄªÀ PÉ.Dgï.¥ÉÃmÉ vÁ®ÆèQ£À ¹AzsÀUÀlÖ PÉgÉ, ºÀgÀ¼À°è PÉgÉ, ºÉÆ¸ÀºÉÆ¼À®Ä PÉgÉ ªÀÄvÀÄÛ CUÀæºÁgÀ ¨ÁZÀºÀ½î PÉgÉUÀ¼À zÀÄgÀ¹Û PÁªÀÄUÁjAiÀÄ£ÀÄß “vÀÄvÀÄð PÁªÀÄUÁj” JAzÀÄ WÉÆÃ¶¹gÀÄvÀÛzÉ.

FUÁUÀ¯ÉÃ ªÀÄÄRå EAf¤AiÀÄgï gÀªÀgÀÄ ¸ÀzÀj 3 PÁªÀÄUÁjUÀ¼À£ÀÄß PÉÊUÉwÛPÉÆArzÀÄÝ, ¸ÀPÁðgÀ¢AzÀ ¸ÀzÀj PÁªÀÄUÁjUÀ¼À£ÀÄß vÀÄvÀÄð PÁªÀÄUÁjAiÉÄAzÀÄ WÉÆÃ¶¹gÀÄvÀÛzÉ. F »£Éß¯ÉAiÀÄ°è ¥Àæ¸ÀPÀÛ ¸Á°£À°è ºÉÃªÀiÁªÀw d¯Á±ÀAiÀÄ AiÉÆÃd£É, UÉÆgÀÆgÀÄ ªÀ®AiÀÄPÉÌ ºÀAaPÉAiÀiÁUÀ°gÀÄªÀ C£ÀÄzÁ£ÀzÀ «ÄwAiÀÄ°è ¸ÀzÀj PÁªÀÄUÁjUÀ½UÉ ªÉZÀÑ ¨sÀj¸À®Ä ¸ÀÆa¹zÉ.

¤ªÀÄä «±Áé¹,

¸À»/- ªÀåªÀ¸ÁÜ¥ÀPÀ ¤zÉÃð±ÀPÀgÀÄ;, PÁ¤Ã¤¤., ¨ÉAUÀ¼ÀÆgÀÄ.”

Later the work is entrusted on 27-03-2020. Work for `6.2 crores was approved on 27-03-2020. On the same day two work orders are issued by the petitioner – one to accused No.2 and the other to accused No.

The work orders read as follows:

“EªÀjUÉ,

¦.PÉ.²ªÀgÁªÀÄÄ,

¥ÀæxÀªÀÄ zÀeÉð UÀÄwÛUÉzÁgÀgÀÄ,

E£Ààç ¥ÉÆÃ¥ï ¥ÉÆæªÉAZÀgïì ¥ÉæöÊ.°

ªÀiÁ£ÀågÉ,

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G¯ÉèÃR:- 1. ¸ÀPÁðgÀzÀ ¥ÀvÀæ ¸ÀASÉå:J£ï.ºÉZï.¦/4/2020 ¢£ÁAPÀ:28.01.2020. 2. ªÀåªÀ¸ÁÜ¥ÀPÀ ¤zÉÃð±ÀPÀgÀÄ, PÁ¤Ã¤¤, ¨ÉAUÀ¼ÀÆgÀÄ EªÀgÀ ¥ÀvÀæ ¸ÀASÉå:4892/2020-21 ¢£ÁAPÀ:23.03.2020. 3. ªÀÄÄRå EAf¤AiÀÄgï, ºÉÃªÀiÁªÀw AiÉÆÃd£Á ªÀ®AiÀÄ, UÉÆgÀÆgÀÄ gÀªÀgÀ ¥ÀvÀæ ¸ÀASÉå:3360/2019-20 ¢£ÁAPÀ:27.03.2020. * * * * * ªÉÄÃ°£À «µÀAiÀÄPÉÌ ¸ÀA§A¢ü¹zÀAvÉ, G¯ÉèÃTvÀ (1)gÀ ¥ÀvÀæzÀ°è PÁªÀÄUÁjAiÀÄ£ÀÄß vÀÄvÁðV C£ÀÄµÁÖ£ÀUÉÆ½¸À¨ÉÃPÁVzÀÄÝ, mÉAqÀgï ¥ÁgÀzÀ±ÀðPÀ ¤AiÀÄªÀÄ 4(J) CrAiÀÄ°è «£Á¬Äw ¤Ãr vÀÄvÀÄð PÁªÀÄUÁj JAzÀÄ ¸ÀPÁðgÀªÀÅ WÉÆÃ¶¹zÀÄÝ, G¯ÉèÃTvÀ ¥ÀvÀæ (2) gÀ°è ªÀåªÀ¸ÁÜ¥ÀPÀ ¤zÉÃð±ÀPÀgÀÄ, PÁ¤Ã¤£À, ¨ÉAUÀ¼ÀÆgÀÄ gÀªÀgÀÄ ºÁUÀÆ G¯ÉèÃTvÀ ¥ÀvÀæ (3) gÀ°è ªÀÄÄRå EAf¤AiÀÄgï, ºÉÃªÀiÁªÀw AiÉÆÃd£Á ªÀ®AiÀÄ, UÉÆgÀÆgÀÄ gÀªÀgÀÄ gÀÆ.240.34 ®PÀë ªÉÆvÀÛzÀ ªÀÄ¼É ¥ÀæªÁºÀ¢AzÀ ºÁ¤AiÀiÁzÀ PÀÈµÀÚgÁd¥ÉÃmÉ vÁ®ÆèPÀÄ, ºÉÆ¸ÀºÉÆ¼À®Ä PÉgÉAiÀÄ PÉÆÃr PÁ®ÄªÉ ªÀÄtÄÚ CUÉvÀ, PÉÆÃr PÁ®ÄªÉ ºÁ¤UÉÆAqÀ Kj ¥ÀÄ£Àgï ¤ªÀiÁðt, §®¨sÁUÀzÀ PÉÆÃr¬ÄAzÀ JgÀqÀÄ §¢ ¤ÃgÀÄ ºÉÆgÀ¼ÀzÀAvÉ jmÉÊ¤AUï ªÁ¯ï ¤ªÀiÁðt PÁªÀÄUÁjAiÀÄ£ÀÄß vÀÄvÁðV C£ÀÄµÁÖ£ÀUÉÆ½¸À®Ä ¤ÃqÀ¯ÁzÀ ¸ÀÆZÀ£ÉAiÀÄAvÉ vÀÄvÀÄð ¤ªÀðºÀuÉUÁV PÁAiÀÄðzÉÃ±ÀªÀ£ÀÄß ¤ÃqÀ¯ÁVzÉ.

ªÀÄÄAzÀÄªÀgÉzÀÄ J¯ÉèqÉ PÉÆÃ«qï-19 ¸ÁAPÁæ«ÄPÀ gÉÆÃUÀ ¥Àæ¸ÀgÀuÉ ¸ÀA§AzsÀ ¸ÀPÁðgÀ¢AzÀ ¯ÁPïqË£ï DzÉÃ±À eÁjAiÀÄ°ègÀÄªÀÅzÀjAzÀ ¯ÁPïqË£ï vÉgÀªÀÅUÉÆAqÀ £ÀAvÀgÀ ¸ÀPÁðgÀzÀ ¤AiÀÄªÀÄzÀAvÉ UÀÄwÛUÉ M¥ÀàAzÀªÀ£ÀÄß ¤UÀ¢üvÀ ¨É¯ÉAiÀÄ bÁ¥Á PÁUÀzÀªÀ£ÀÄß ¥ÀqÉzÀÄ UÀÄwÛUÉ PÀgÁgÀÄ ªÀiÁrPÉÆ¼Àî®Ä F ªÀÄÆ®PÀ vÀªÀÄUÉ w½¸ÀÄvÁÛ, PÁªÀÄUÁjAiÀÄ£ÀÄß vÀéjvÀªÁV C£ÀÄµÁÖ£ÀUÉÆ½¸À®Ä ¸ÀÆa¹zÉ. PÉ®¸ÀzÀ «ªÀgÀUÀ¼ÀÄ

1 vÁAwæPÀ C£ÀÄªÉÆÃzÀ£É n.J.£ÀA:01/2019-20 ¢£ÁAPÀ:27.03.2020. 2 CAzÁdÄ ªÉÆvÀÛ gÀÆ.270.00 ®PÀëUÀ¼ÀÄ 3 vÁAwæPÀ ªÀÄAdÆgÁw ¥Áæ¢üPÁgÀ ªÀÄÄRå EAf¤AiÀÄgï ºÉÃªÀiÁªÀw AiÉÆÃd£Á ªÀ®AiÀÄ UÉÆgÀÆgÀÄ 4 ZÁ°Û zÀgÀUÀ½UÉ PÁªÀÄUÁjAiÀÄ MlÄÖ ªÉÆvÀÛ gÀÆ.2403426.17

39 5 C£ÀÄªÉÆÃ¢vÀ UÀÄwÛUÉ ªÉÆvÀÛ gÀÆ.2403426.17 6 GST As Applicable

vÀªÀÄä «±Áé¹, ¸À»/- JQëPÀÆånªïEAf¤AiÀÄgï, £ÀA.3, ºÉÃªÀiÁªÀwJqÀzÀAvÉ £Á¯Á «¨sÁUÀ, PÀÈµÀÚgÁd¥ÉÃmÉ.”

.... ..... .....

“EªÀjUÉ,

Dgï.ZÀAzÀæªÉÆÃºÀ£ï,

¥ÀæxÀªÀÄ zÀeÉð UÀÄwÛUÉzÁgÀgÀÄ,

Dgï.PÉ.PÀAmÁæPÀÖgï & Dgï.PÉ.UÁåç£ÉÊmïì. ¥ÉæöÊ.°.

PÉ.Dgï.¥ÉÃmÉ vÁ®ÆèPÀÄ,

ªÀÄAqÀå f¯Éè.

ªÀiÁ£ÀågÉ,

«µÀAiÀÄ:- ¥ÀæªÁºÀ¢AzÀ ºÁ¤UÉÆ¼ÀUÁjgÀÄªÀ PÉ.Dgï.¥ÉÃmÉ vÁ®ÆèQ£À ¹AzsÀWÀlÖ PÉgÉAiÀÄ PÁªÀÄUÁjUÉ 4(J) CrAiÀÄ°è PÀgÁgÀÄ ªÀiÁrPÉÆ¼ÀÄîªÀ §UÉÎ.

G¯ÉèÃR:- 1. ¸ÀPÁðgÀzÀ ¥ÀvÀæ ¸ÀASÉå:J£ï.ºÉZï.¦/4/2020 ¢£ÁAPÀ:28.01.2020. 2. ªÀåªÀ¸ÁÜ¥ÀPÀ ¤zÉÃð±ÀPÀgÀÄ, PÁ¤Ã¤¤, ¨ÉAUÀ¼ÀÆgÀÄ EªÀgÀ ¥ÀvÀæ ¸ÀASÉå:4892/2020-21 ¢£ÁAPÀ:23.03.2020. 3. ªÀÄÄRå EAf¤AiÀÄgï, ºÉÃªÀiÁªÀw AiÉÆÃd£Á ªÀ®AiÀÄ, UÉÆgÀÆgÀÄ gÀªÀgÀ ¥ÀvÀæ ¸ÀASÉå:3360/2019-20 ¢£ÁAPÀ:27.03.2020. * * * * * ªÉÄÃ°£À «µÀAiÀÄPÉÌ ¸ÀA§A¢ü¹zÀAvÉ, G¯ÉèÃTvÀ (1)gÀ ¥ÀvÀæzÀ°è PÁªÀÄUÁjAiÀÄ£ÀÄß vÀÄvÁðV C£ÀÄµÁÖ£ÀUÉÆ½¸À¨ÉÃPÁVzÀÄÝ, mÉAqÀgï ¥ÁgÀzÀ±ÀðPÀ ¤AiÀÄªÀÄ 4(J) CrAiÀÄ°è «£Á¬Äw ¤Ãr vÀÄvÀÄð PÁªÀÄUÁj JAzÀÄ ¸ÀPÁðgÀªÀÅ WÉÆÃ¶¹zÀÄÝ, G¯ÉèÃTvÀ ¥ÀvÀæ (2) gÀ°è ªÀåªÀ¸ÁÜ¥ÀPÀ ¤zÉÃð±ÀPÀgÀÄ, PÁ¤Ã¤£À, ¨ÉAUÀ¼ÀÆgÀÄ gÀªÀgÀÄ ºÁUÀÆ G¯ÉèÃTvÀ ¥ÀvÀæ (3) gÀ°è ªÀÄÄRå EAf¤AiÀÄgï, ºÉÃªÀiÁªÀw AiÉÆÃd£Á ªÀ®AiÀÄ, UÉÆgÀÆgÀÄ gÀªÀgÀÄ gÀÆ.195.20 ®PÀë ªÉÆvÀÛzÀ ªÀÄ¼É ¥ÀæªÁºÀ¢AzÀ ºÁ¤AiÀiÁzÀ PÀÈµÀÚgÁd¥ÉÃmÉ vÁ®ÆèQ£À ¹AzsÀWÀlÖ PÉgÉAiÀÄ PÀqÉ PÉÆÃr PÁ®ÄªÉ ªÀÄtÄÚ CUÉvÀ, PÉÆÃr PÁ®ÄªÉ ºÁ¤UÉÆAqÀ Kj ºÁUÀÆ PÁ¸ÉéÃ ¥ÀÄ£Àgï ¤ªÀiÁðt,PÉÆÃr ªÀÄtÄÚ Kj §¢ gÀPÀëuÁ jmÉÊ¤AUï ªÁ¯ï ¤ªÀiÁðt PÁªÀÄUÁjAiÀÄ£ÀÄß vÀÄvÁðV C£ÀÄµÁÖ£ÀUÉÆ½¸À®Ä ¤ÃqÀ¯ÁzÀ ¸ÀÆZÀ£ÉAiÀÄAvÉ vÀÄvÀÄð ¤ªÀðºÀuÉUÁV PÁAiÀÄðzÉÃ±ÀªÀ£ÀÄß ¤ÃqÀ¯ÁVzÉ.

1 vÁAwæPÀ C£ÀÄªÉÆÃzÀ£É n.J.£ÀA:03/2019-20 ¢£ÁAPÀ:27.03.2020. 2 CAzÁdÄ ªÉÆvÀÛ gÀÆ.220.00 ®PÀëUÀ¼ÀÄ 3 vÁAwæPÀ ªÀÄAdÆgÁw ¥Áæ¢üPÁgÀ ªÀÄÄRå EAf¤AiÀÄgï ºÉÃªÀiÁªÀw AiÉÆÃd£Á ªÀ®AiÀÄ UÉÆgÀÆgÀÄ 4 ZÁ°Û zÀgÀUÀ½UÉ PÁªÀÄUÁjAiÀÄ MlÄÖ ªÉÆvÀÛ gÀÆ.19520168.29 5 C£ÀÄªÉÆÃ¢vÀ UÀÄwÛUÉ ªÉÆvÀÛ gÀÆ.19520168.29 6 GST As Applicable

vÀªÀÄä «±Áé¹, ¸À»/- JQëPÀÆånªïEAf¤AiÀÄgï, £ÀA.3, ºÉÃªÀiÁªÀwJqÀzÀAvÉ £Á¯Á «¨sÁUÀ, PÀÈµÀÚgÁd¥ÉÃmÉ.”

A final scrutiny note is generated on 29-09-2021 with regard to execution of works by accused Nos. 2 and 3. The issue now is, whether accused Nos. 2 and 3 have completed the works between certain dates which include the dates on which the entire country was under lock down.

10.

It is submitted that work orders were issued by the petitioner/accused No.1 in favour of accused Nos. 2 and 3 on 27-03-2020 when the nation was in the thick of complete lock down and no Government offices were functioning. It is ununderstandable as to how these documents are generated during such time when no office was even open. It is later, staff at 30% began to function, but between 23-03-2020 and 15-04-2020 the entire nation was on lock down. No office was even open to function. The justification is that the Executive Engineer/petitioner/accused No.1 has worked from home. He has inspected the works that were executed by accused Nos. 2 and 3 from his house as he was staying in the quarters near K.R. Pet Taluk. It is then measurements were taken about execution of work and recommendation was made for release of `5.2 crores. It is ununderstandable as to how such things could happen and how recommendations emerged during COVID-19 period. All these are noticed by this Court while disposing of Writ Petition No.1945 of 2023, which is quoted in extenso supra. Therefore, when works have not been performed and without completion of works how bills have been cleared are all a matter of

42 evidence. The matter is yet to be investigated into in the light of the interim order subsisting in favour of accused No.1. 11. Since approval has been granted now by the Competent Authority to investigate into the matter and such being the case, investigation in the least would become necessary, as prima facie it appears that show of work done is projected and recommendation for release of the amount is made. This view stands to reason as the petitioner/accused No.1 was to retire on attaining the age of superannuation on 31-03-2020. All these are matters which necessitate investigation in the least. The subject petition involves maze of facts and touches upon menace of corruption. Therefore, it is necessary that such things are investigated and accused, if found guilty, be brought to books, more so, in the light of one glaring fact i.e., attendance register for the month of March, 2020 is produced. In the said attendance register there is a post-script which reads as follows:

“«.¸ÀÆ.:- ¸ÀPÁðgÀzÀ ¸ÀÄvÉÆÛÃ¯É ¸ÀASÉå ¹D¸ÀÄE/123/r©JA.2020gÀ C£ÀéAiÀÄ PÉÆgÉÆ£À ¸ÀAPÁæ«ÄPÀ PÀ¬Ä¯É ¥ÀæAiÀÄÄPÀÛ PÀbÉÃjAiÀÄ°è PÀvÀðªÀå ¤ªÀð»¸ÀÄwÛgÀÄªÀ UÀÆæ¥ï-©, UÀÆæ¥ï-¹, UÀÆæ¥ï- r C¢üPÁj/£ËPÀgÀgÀÄUÀ½UÉ ¢£ÁAPÀ 24.03.2020 jAzÀ 31-03-2020gÀ ªÀgÉUÉ PÀbÉÃjUÉ §gÀÄªÀÅzÀjAzÀ «£Á¬Äw ¤ÃqÀ¯ÁVzÉ.”

In the post-script it is declared that between 24-03-2020 and 31-03-2020 all the staff were exempted from attending office as per Government circular due to lock down. If the entire office was closed, where all these documents are generated is a mystery and the mystery can be unfolded only by way of investigation or further proceedings before the concerned Court. It is in these circumstances the Apex Court in the case of KAPTAN SINGH v. STATE OF UTTAR PRADESH1, has held as follows:

“9. 1. At the outset, it is required to be noted that in the present case the High Court in exercise of powers under Section 482 CrPC has quashed the criminal proceedings for the offences under Sections 147, 148, 149, 406, 329 and 386 IPC. It is required to be noted that when the High Court in exercise of powers under Section 482 CrPC quashed the criminal proceedings, by the time the investigating officer after recording the statement of the witnesses, statement of the complainant and collecting the evidence from the incident place and after taking statement of the independent witnesses and even statement of the accused persons, has filed the charge-sheet before the learned Magistrate for the offences under Sections 147, 148, 149, 406, 329 and 386 IPC and even the learned Magistrate also took the cognizance. From the impugned judgment and order [Radhey Shyam Gupta v. State of U.P., 2020 SCC OnLine All 914] passed by the High Court, it does not appear that the High Court took into consideration the material collected during the investigation/inquiry and even

1 (2021) 9 SCC 35

44 the statements recorded. If the petition under Section 482 CrPC was at the stage of FIR in that case the allegations in the FIR/complaint only are required to be considered and whether a cognizable offence is disclosed or not is required to be considered. However, thereafter when the statements are recorded, evidence is collected and the charge-sheet is filed after conclusion of the investigation/inquiry the matter stands on different footing and the Court is required to consider the material/evidence collected during the investigation. Even at this stage also, as observed and held by this Court in a catena of decisions, the High Court is not required to go into the merits of the allegations and/or enter into the merits of the case as if the High Court is exercising the appellate juri iction and/or conducting the trial. As held by this Court in Dineshbhai Chandubhai Patel [Dineshbhai Chandubhai Patel v. State of Gujarat, (2018) 3 SCC 104 : (2018) 1 SCC (Cri) 683] in order to examine as to whether factual contents of FIR disclose any cognizable offence or not, the High Court cannot act like the investigating agency nor can exercise the powers like an appellate court. It is further observed and held that that question is required to be examined keeping in view, the contents of FIR and prima facie material, if any, requiring no proof. At such stage, the High Court cannot appreciate evidence nor can it draw its own inferences from contents of FIR and material relied on. It is further observed it is more so, when the material relied on is disputed. It is further observed that in such a situation, it becomes the job of the investigating authority at such stage to probe and then of the court to examine questions once the charge-sheet is filed along with such material as to how far and to what extent reliance can be placed on such material.

9.2.

In Dhruvaram Murlidhar Sonar [Dhruvaram Murlidhar Sonar v. State of Maharashtra, (2019) 18 SCC 191 : (2020) 3 SCC (Cri) 672] after considering the decisions of this Court in Bhajan Lal [State of Haryana v. Bhajan Lal, 1992 Supp (1) SCC 335 : 1992 SCC (Cri) 426] , it is held by this Court that exercise of powers under Section 482 CrPC to quash the proceedings is an exception and not a rule. It is

45 further observed that inherent juri iction under Section 482 CrPC though wide is to be exercised sparingly, carefully and with caution, only when such exercise is justified by tests specifically laid down in the section itself. It is further observed that appreciation of evidence is not permissible at the stage of quashing of proceedings in exercise of powers under Section 482 CrPC. Similar view has been expressed by this Court in Arvind Khanna [CBI v. Arvind Khanna, (2019) 10 SCC 686 : (2020) 1 SCC (Cri) 94] , Managipet [State of Telangana v. Managipet, (2019) 19 SCC 87 : (2020) 3 SCC (Cri) 702] and in XYZ [XYZ v. State of Gujarat, (2019) 10 SCC 337 : (2020) 1 SCC (Cri) 173] , referred to hereinabove.

9.3.

Applying the law laid down by this Court in the aforesaid decisions to the facts of the case on hand, we are of the opinion that the High Court has exceeded its juri iction in quashing the criminal proceedings in exercise of powers under Section 482 CrPC.

10.

The High Court has failed to appreciate and consider the fact that there are very serious triable issues/allegations which are required to be gone into and considered at the time of trial. The High Court has lost sight of crucial aspects which have emerged during the course of the investigation. The High Court has failed to appreciate and consider the fact that the document i.e. a joint notarised affidavit of Mamta Gupta Accused 2 and Munni Devi under which according to Accused 2 Ms Mamta Gupta, Rs 25 lakhs was paid and the possession was transferred to her itself is seriously disputed. It is required to be noted that in the registered agreement to sell dated 27- 10-2010, the sale consideration is stated to be Rs 25 lakhs and with no reference to payment of Rs 25 lakhs to Ms Munni Devi and no reference to handing over the possession. However, in the joint notarised affidavit of the same date i.e. 27-10-2010 sale consideration is stated to be Rs 35 lakhs out of which Rs 25 lakhs is alleged to have been paid and there is a reference to transfer of possession to Accused 2. Whether Rs 25 lakhs has been paid or not the accused have to establish during the trial, because the accused are relying upon the said document and payment of Rs 25 lakhs as mentioned in the

46 joint notarised affidavit dated 27-10-2010. It is also required to be considered that the first agreement to sell in which Rs 25 lakhs is stated to be sale consideration and there is reference to the payment of Rs 10 lakhs by cheques. It is a registered document. The aforesaid are all triable issues/allegations which are required to be considered at the time of trial. The High Court has failed to notice and/or consider the material collected during the investigation.

11.

Now so far as the finding recorded by the High Court that no case is made out for the offence under Section 406 IPC is concerned, it is to be noted that the High Court itself has noted that the joint notarised affidavit dated 27-10-2010 is seriously disputed, however as per the High Court the same is required to be considered in the civil proceedings. There the High Court has committed an error. Even the High Court has failed to notice that another FIR has been lodged against the accused for the offences under Sections 467, 468, 471 IPC with respect to the said alleged joint notarised affidavit. Even according to the accused the possession was handed over to them. However, when the payment of Rs 25 lakhs as mentioned in the joint notarised affidavit is seriously disputed and even one of the cheques out of 5 cheques each of Rs 2 lakhs was dishonoured and according to the accused they were handed over the possession (which is seriously disputed) it can be said to be entrustment of property. Therefore, at this stage to opine that no case is made out for the offence under Section 406 IPC is premature and the aforesaid aspect is to be considered during trial. It is also required to be noted that the first suit was filed by Munni Devi and thereafter subsequent suit came to be filed by the accused and that too for permanent injunction only. Nothing is on record that any suit for specific performance has been filed. Be that as it may, all the aforesaid aspects are required to be considered at the time of trial only.

12.

Therefore, the High Court has grossly erred in quashing the criminal proceedings by entering into the merits of the allegations as if the High Court was exercising the appellate juri iction and/or conducting the trial. The High Court has exceeded its juri iction in

47 quashing the criminal proceedings in exercise of powers under Section 482 CrPC.

13.

Even the High Court has erred in observing that original complaint has no locus. The aforesaid observation is made on the premise that the complainant has not placed on record the power of attorney along with the counter filed before the High Court. However, when it is specifically stated in the FIR that Munni Devi has executed the power of attorney and thereafter the investigating officer has conducted the investigation and has recorded the statement of the complainant, accused and the independent witnesses, thereafter whether the complainant is having the power of attorney or not is to be considered during trial.

14.

In view of the above and for the reasons stated above, the impugned judgment and order [Radhey Shyam Gupta v. State of U.P., 2020 SCC OnLine All 914] passed by the High Court quashing the criminal proceedings in exercise of powers under Section 482 CrPC is unsustainable and the same deserves to be quashed and set aside and is accordingly quashed and set aside. Now, the trial is to be conducted and proceeded further in accordance with law and on its own merits. It is made clear that the observations made by this Court in the present proceedings are to be treated to be confined to the proceedings under Section 482 CrPC only and the trial court to decide the case in accordance with law and on its own merits and on the basis of the evidence to be laid and without being influenced by any of the observations made by us hereinabove. The present appeal is accordingly allowed.”

(Emphasis supplied)

Therefore, in view of the approval being granted to prosecute the petitioner/accused No.1, the petitions deserve to be rejected

48 leaving open to the petitioners to avail of such remedy, as is available in law at the appropriate time.

12.

For the aforesaid reasons, the petitions stand rejected.

I.A.No.4 of 2022 and I.A.No.3 of 2022 filed in respective petitions stand disposed, as having become infructuous. (M. NAGAPRASANNA) JUDGE

bkp CT:MJ

Reproduced from the public record of the Karnataka High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.