K C RAMESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) IN all the above criminal petitions, common question of facts and law are involved. Therefore, all the criminal petitions are taken up together for disposal and a common order is passed in order to avoid repetition of facts, as well the legal aspects.

(2.) CRIMINAL Petition Nos.3012/14, 3011/2014, 2503/2014, 2576/2014, 3052/2014 and 2442/2014 have been filed by petitioners/A1 to A6 respectively against the orders in PCR No.1/2014 dated; 25 -2 -2014 (I Batch of criminal petitions) and Criminal Petition Nos.3054/2014, 2577/2014, 2523/2014, 3053/2014, 2990/2014, 3263/2014 and 2522/2014 have been filed by petitioners/A1 to A7 against the orders passed in PCR No.2/2014 dated;10 -3 -2014 (II Batch of criminal petitions) on the file of the Principal Sessions and Special Judge for Lokayuktha cases at Chitradurga.

(3.) AFTER appearance of the respondents before this Court, they have filed their statement of objections.