STATE BY LOKAYUKTHA POLICE Vs. H. SRINIVAS

JUDGEMENT

(1.) Leave granted.

(2.) These appeals are filed against the common order passed by the High Court of Karnataka at Bengaluru, in Writ Petition No (s). 21782, 38450, 38451 and 38498 of 2014, and Criminal Petition No. 7166 of 2015, wherein the High Court has quashed the proceedings instituted against the accused respondents.

(3.) There are two separate and distinct crimes alleged to have been committed by the different individuals. Therefore, we would like to note both set of facts so as to understand the issue at hand.