T S SUBRAMANYA Vs. STATE

JUDGEMENT

(1.) SINCE these two petitions are filed in respect of the same crime number, they are taken together to dispose of them by a common order.

(2.) ACCUSED No.2 and accused No.10 respectively have filed these two petitions under Section 438 of Cr.P.C. seeking anticipatory bail and to direct the respondent police to release them on bail in the event of their arrest in Crime No.7/14 registered in respondent police station for the offences punishable under Sections 13(1) (C) (D) (ii) and (iii) of the Prevention of Corruption Act, 1988, r/w Section 420 of IPC, 1860.

(3.) HEARD the arguments of the learned counsel appearing for the petitioners in respect of both the petitions and also heard the learned Special Public Prosecutor for the respondent -Lokayuktha.