STATE OF KARNATAKA Vs. SRI CHANNAKESHAVA.H.D

JUDGEMENT

(1.) Leave granted.

(2.) The State of Karnataka has presently challenged the order dtd. 25/4/2024 passed by the Karnataka High Court where the learned Single Judge has quashed the entire proceedings initiated by the State against respondent no.1 (Sri Channakeshava. H.D.) for offences under Sec. 13(1)(b) read with Sec. 13(2) of the Prevention of Corruption Act, 1988 (for short 'PC Act'), in a case of Disproportionate Assets (or DA case as it is called).

(3.) In the year 1998, respondent no.1 was appointed as an Assistant Engineer in Karnataka Power Transmission Corporation Limited. Later, he was promoted to the post of Executive Engineer in Bangalore Electricity Supply Corporation (for short 'BESCOM').