KARIYAPPA KARNAL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petitioner, who is accused in ACB Crime No.3/2017 of the second respondent Police Station, has filed the present petition, which is for the offence punishable under Section 13(1) (e) read with Section 13(2) of the Prevention of Corruption Act, 1988 (hereinafter referred to as 'the PC Act ', for brevity) and pending on the file of the learned III Addl. District and Sessions Judge and Special Judge for CBI and Lokayukta cases, Dharwad (hereinafter referred to as 'the Special Court', for brevity), has sought for quashing of the said Crime against him.

(2.) The respondents are being represented by the learned Special Public Prosecutor. Though initially, the present petitioner was being represented by the learned counsel of his choice, however, considering the continuous absence of the said learned counsel for the petitioner, this Court by a detailed order dated 09.11.2020, appointed an Amicus Curaie for the petitioner. Accordingly, learned Amicus Curiae is appearing for the petitioner.

(3.) Though this matter is listed for admission, with the consent from both side, the same is taken up for final hearing.