H.D. KUMARSWAMY, S/O. SRI. H.D. DEVEGOWDA Vs. SRI. M. VINOD KUMAR S/O. SRI.M. MAHABAL NAIK,FLAT NO. 102, NO. 4, ARR COMFORTS, NO. 6, KODIHALLI, OLD AIRPORT ROAD. BANGALORE-8 AND STATE OF KARNATAKA BY LOKAYUKTA POLICE, M.S. BUILDING, BANGALORE CI

JUDGEMENT

(1.) THESE two petitions are "filed by the petitioners in both the petitions seeking anticipatory bail in PCR No. 9/2011 pending on the file of the 23rd Additional City Civil and Sessions Judge. Bangalore, now registered as CC No. 155/2011.

(2.) SINCE the petitions arise out of the same case, both the petitions are considered together and disposed of by this common order.

(3.) THE allegations made in the complaint as against the petitioner in Criminal Petition No. 4925/2011 is that she has abetted commission of offence by the petitioner in Criminal Petition No. 4924/2011 which is an offence u/s 12 of the Prevention of Corruption Act.