STATE OF KARNATAKA Vs. T.N. SUDHAKAR REDDY

JUDGEMENT

(1.) Heard.

(2.) The present appeal by special leave is preferred by the appellant-State, challenging the judgment and final order dtd. 4/3/2024 passed by the High Court of Karnataka at Bengaluru(Hereinafter referred to as 'High Court'), whereby the High Court allowed the Criminal Petition No. 13460 of 2023, filed by respondent-accused(Hereinafter referred to as 'the respondent.') under Sec. 482 of the Code of Criminal Procedure, 1973(Hereinafter referred to as 'CrPC'), and quashed the FIR being Crime No. 56 of 2023 registered by the Karnataka Lokayukta Police Station, Bangalore against the respondent for the offences punishable under Sec. 13(1)(b) and Sec. 12 read with Sec. 13(2) of the Prevention of Corruption Act, 1988(Hereinafter referred to as the 'PC Act.').

(3.) The respondent is a public servant who joined the Karnataka Power Transmission Corporation Limited(Hereinafter referred to as the 'KPTCL.') on 3/8/2007 as an Assistant Executive Engineer (Electrical). In 2021, he was promoted to the post of Deputy General Manager (Vigilance)/Executive Engineer (Electrical) at BESCOM, Bengaluru, Vigilance Squad, Bangalore and was discharging his duties in the said capacity.