ZAMEER AHMED KHAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court calling in question registration of a crime in Crime No.39 of 2022 by the then Anti Corruption Bureau ('ACB' for short) for offences punishable under Sec. 13(1)(b) r/w Sec. 13(2) of the Prevention of Corruption Act, 1988 ('the Act' for short).

(2.) Heard Sri V.Lakshminarayana, learned senior counsel appearing for the petitioner and Sri B.B. Patil, learned counsel appearing for the respondents.

(3.) Facts, in brief, adumbrated are as follows:-