SANJU RAJAN NAYAR Vs. JAYARAJ

JUDGEMENT

(1.) Leave granted. This appeal is directed against the judgment and order dtd. 2/1/2023 passed by the High Court of Karnataka at Bangalore in Crl.P.No.606/2022 titled Sri Jayaraj v. State of Karnataka, whereby under Sec. 482 Criminal Procedure Code, 1973 the High Court quashed the First Information Report('FIR' for short) bearing No.63 of 2021 dtd. 8/12/2021 for the offence under Sec. 7(a) of the Prevention of Corruption Act, 1988, pending before the 23rd Additional City Civil and Sessions Judge, Bengaluru.

(2.) We have heard the learned counsel for the parties and also perused the written submissions filed by the parties across the Bar.

(3.) Respondent No.1 - Jairaj stands exonerated in the departmental proceedings in relation to an inquiry initiated on the basis of the complaint with regard to the allegations of demand for bribe. As a consequence thereof, the FIR in Crime No.63/2021 registered on the basis of the complaint made by the instant appellant, stands quashed by the High Court of Karnataka at Bengaluru vide its impugned judgment.