KARNATI VENKATESHWAR RAO Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners in all these cases are different accused in Crime No.24 of 2021 registered for offences punishable under Sec. 7(a) and 8 of the Prevention of Corruption Act, 1988 ('the Act' for short).

(2.) In Crime No.24 of 2021 petitioner in Writ Petition No.7112 of 2022 is accused No.1; petitioner in Writ Petition No.17006 of 2021 is accused No.2 and petitioner in Writ Petition No.17789 of 2021 is accused No.4 and they will be referred to in this order according to their ranking in the crime registered. Since petitioners have, in their respective petitions, knocked at the doors of this Court calling in question registration of crime in Crime No.24 of 2021, I deem it appropriate to take up and consider all these cases together by this common order by noticing distinguishing factors in each case.

(3.) Facts, in brief, germane in these cases are as follows:-