S.SRINIVAS REDDY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court calling in question an order dtd. 14/2/2024 passed by the LXXVI Additional City Civil and Sessions Judge & Special Judge for trying the offences under the Prevention of Corruption Act, Bengaluru, rejecting the application filed by the petitioner under Sec. 227 of the Cr.P.C. seeking his discharge from the array of accused in Special C.C.No.159 of 2023, registered for offences punishable under Ss. 8, 13(1)(c) and (e) of the Prevention of Corruption Act, 1988 ('the Act' for short).

(2.) Heard Sri Parameshwar N.Hegde, learned counsel appearing for the petitioner and Sri B.B.Patil, learned Special Public Prosecutor for the respondent.

(3.) Facts, in brief, germane are as follows: