SATHISH S. Vs. KARNATAKA LOKAYUKTA POLICE INSPECTOR

JUDGEMENT

(1.) The challenge in all these petitions pertains to the registration of the First Information Report (FIR) for offenses under Ss. 13(1)(b) and 13(2) of the Prevention of Corruption Act, 1988 (hereinafter referred to as the 'Act, 1988').

(2.) The petitioners fall under the definition of public servants as per Sec. 2(c) of the Act, 1988. First Information Reports (FIRs) have been registered against them on allegations of possessing assets disproportionate to their known sources of income.

(3.) A police inspector from the respondent-Karnataka Lokayukta-prepared a source report detailing the movable and immovable assets owned by the petitioners, their spouses, and other family members. This source report, along with covering letters, was submitted to the Superintendent of Police, Lokayukta.