SHREEROOPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court calling in question an order dtd. 21/4/2022 passed by respondent No.1 according approval for conduct of investigation against the petitioner for the alleged offences punishable under the Prevention of Corruption Act, 1988 (hereinafter referred to as 'the said Act' for short).

(2.) Heard the learned Senior counsel, Sri. D.R. Ravi Shankar appearing for the petitioner, Smt. Shilpa S. Gogi, learned HCGP appearing for respondent Nos.1 and 2, Sri. B.S. Sachin, learned counsel appearing for respondent No.3 and Sri. P.N. Manmohan, learned counsel appearing for respondent No.4.

(3.) Brief facts leading to the filing of the present petition, as borne out from the pleadings, are as follows: