MANJUNATH SINGH Vs. STATE

JUDGEMENT

(1.) Both these petitions arise out of registration of a crime in Crime No.60/2021 for offence punishable under Sec. 7(a) of the Prevention of Corruption Act, 1988 ('Act' for short).

(2.) The petitioner in Crl.P.No.3775/2022 is accused No.1 and the petitioner in Crl.P.No.4378/2022 is accused No.2. Since facts are common and the crime arises out of a common incident, the petitions are taken up together and considered by this order.

(3.) Heard Sri.D.R.Ravishankar, learned senior counsel appearing for petitioners and Sri.Manmohan.P.N., learned counsel appearing for respondent No.1 in both the cases.