STATE OF KARNATAKA AND Vs. B NARAYANA REDDY

JUDGEMENT

(1.) IN Criminal Revision Petition No. 95 of 1999 arising out of Special C. C. No. 65 of 1997 on the file of the learned Special Judge, Bangalore Urban and Rural District, Bangalore, the respondent had been facing prosecution for an offence punishable under S. 13 (1) (e) read with S. 13 (2) of the Prevention of Corruption Act, 1988 ('the Act' for short), and by the impugned order of the learned Special Judge, he has come to be discharged, and therefore, the State has come up in revision.

(2.) IN Criminal Revision Petition No. 695 of 1999 arising out of Special Case No. 6/96 on the file of the learned Special Judge at Bijapur, petitioner is facing prosecution for an offence under S. 13 (1) (e) read with S. 13 (2) of the Act, and by the impugned order, the learned Special Judge has declined to discharge him, and therefore, he is before this Court.

(3.) SINCE common questions of law and fact have arisen in these two matters, they are heard together and are being disposed of by this common order.