B.S YEDDIYURAPPA Vs. A ALAM PASHA

JUDGEMENT

(1.) We heard these matters at length across several dates and concluded the hearing on 4/4/2025 framing, inter alia, the following questions for our consideration:

(2.) The context in which the aforesaid issues arise would be clear from what is narrated below.

(3.) On 26/4/2012, the first respondent filed a complaint against the petitioner and others (who were Government Servants) alleging commission of offences, inter alia, punishable under sec. 13 (1)(c) read with sec. 13 (2) of the Prevention of Corruption Act, 1988(PC Act).