STATE OF KARNATAKA Vs. PRABHU SHANKAR

JUDGEMENT

(1.) Leave granted.

(2.) The present batch of seven appeals have been preferred by the State of Karnataka against the common judgment and orders dtd. 8/9/2021 passed in:

(3.) The brief facts giving rise to these appeals are that six FIRs were registered against the respondents, including Mr. Prabhu Shankar [Hereinafter 'respondent no. 1'.], Assistant Commissioner of Police, Central Crime Branch, Bengaluru and Mr. Niranjan Kumar C. [Hereinafter 'respondent no. 2'.], Police Inspector, Central Crime Branch, Bengaluru under Ss. 7(a), 13(1)(a) read with 13(2) of the Prevention of Corruption Act, 1988 [ Hereinafter 'PC Act'.] and Sec. 384 read with Sec. 34 of the Indian Penal Code, 1860 [Hereinafter 'IPC'.].