RAMESH K.T. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner-accused No.1 under Articles 226 and 227 of Constitution of India read with Sec. 482 of Cr.P.C. for quashing the FIR in Crime No.8/2021 registered by the then Anti Corruption Bureau (ACB) now Karnataka Lokayuktha for the offence punishable under Sec. 7(a) of Prevention of Corruption Act, 1988 (for short 'P.C. Act).

(2.) Heard the learned Senior counsel for the petitioner and learned Special counsel for the respondent No.1-Lokayuktha.

(3.) Respondent No.2 served unrepresented.