BHEEMASHANKAR S GULED Vs. SURESH P.

JUDGEMENT

(1.) W.P.No.21462/2021 is filed by the petitioner- accused under Articles 226 and 227 of the Constitution of India read with Sec. 482 of Cr.P.C. for quashing the criminal proceedings in C.C.No.22845/2021 based on the PCR No.9579/2018, taking cognizance and issuing process for the offences punishable under Ss. 354A , 506 , 201 of IPC and Sec. 67(A) of the Information Technology Act, 2000 (for short ' I.T. Act ').

(2.) Crl.P.No.774/2021 is filed by the same petitioner who is accused No.1 in another P.C.R.No.41/2020, pending on the file of the XXIII Additional City Civil and Sessions Judge and Special Judge for Prevention of Corruption Act , Bengaluru for having taken cognizance for the offences punishable under Ss. 7 , 11 , 12 , 13(1)(a) and (b) read with Sec. 13(2) of the Prevention of Corruption Act, 1988 (for short ' P.C. Act ') and Ss. 3 , 4 and 5 of the Prevention of Money Laundering Act, 2002 (for short 'PML Act') and Ss. 3 and 5 of the Benami Transactions (Prohibition) Act, 1988 read with Ss. 120B , 201 and 34 of IPC.

(3.) Heard the arguments of learned counsel for the petitioner and learned counsel for the respondent.