KARNATAKA LOKAYUKTHA POLICE Vs. LAKSHMAN RAO

JUDGEMENT

(1.) Leave granted.

(2.) We have heard the learned Additional Solicitor General, learned Senior counsel and learned counsel appearing for the parties.

(3.) Vide the impugned judgment dtd. 8/2/2023, the High Court has discharged the sole respondent in SLP (Crl.) No. 11870/2023, for the predicate offence punishable under Sec. 13(1)(e) read with Sec. 13(2) of the Prevention of Corruption Act, 1988 (for short, the 'PC Act'). Consequently, the High Court has quashed the proceedings against the respondents in SLP (Crl.) No.16533/2023 initiated under Ss. 3 and 4 of the Prevention of Money Laundering Act, 2002 (for short, the 'PMLA'). Aggrieved, the appellants are before us.