S. KRISHNAMURTHY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner has challenged the Order dated 05.11.2013 passed by the learned Special Judge, taking cognizance for the offence punishable under Sections 13(1)(c)(d)(ii) r/w. 13(2) of the Prevention of Corruption Act [hereinafter referred to as "the Act" for short] against him and for quashing the FIR in Crime No.95/2012 dated 27.12.2012.

(2.) The facts relevant for the purpose of this petition are as under:

(3.) Heard the petitioner, the 2nd respondent and also learned counsel for the 1st respondent.