D.B.GANGAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The W.P.No.1169/2020 is filed by the petitioner/accused No.2 praying this Court to quash the FIR dtd. 15/9/2018 in Cr.No.22/2018 and the complaint dtd. 23/8/2016 registered by respondent No.1 for the offence punishable under Sec. 13(1)(c) and 13(2) of the Prevention of Corruption Act, 1988 (for short 'PC Act') vide Annexure- A and B respectively and to issue a writ in the nature of certiorari or any other writ setting aside the order dtd. 14/8/2018 passed by respondent No.2 vide Annexure-C.

(2.) The W.P.No.12285/2023 is filed by the petitioner/accused No.8 praying this Court to issue a writ, order or direction in the nature of certiorari or any other appropriate writ, quashing the Government Order bearing No.DPAR 218 SAS 2020 Bangalore, dtd. 5/7/2022 vide Annexure-A issued by respondent No.1 and quash the FIR in Cr.No.22/2018 registered by respondent No.2 for the offences punishable under Ss. 13(1)(c) read with 13(2) of PC Act and under Sec. 34, 120B of IPC vide Annexure-B and the same is also got amended praying this Court to quash the entire charge sheet filed by the respondent police in Cr.No.22/2018 for the offences punishable under Ss. 13(1((c), 8, 12 read with Sec. 13(2) of PC Act and under Ss. 120B, 417, 420 and 471 read with Sec. 34 if IPC vide Annexure-L.

(3.) The W.P.No.26891/2023 is filed by the petitioner/accused No.10 praying this Court to issue a writ, order or direction in the nature of certiorari quashing the Government Order No.KOM.E.06 BHOO.DHA.SE (1)/2021 dtd. 19/3/2022, according prosecution sanction under Sec. 19(1)(b) of PC Act to prosecute the petitioner before the competent Court vide Annexure-A and Government Order No.KOM.E.06.BHOO.DHA.SE (1)/2021 dtd. 18/4/2022 revising the Order dtd. 19/3/2022 vide Annexure-B issued by respondent No.1 and to quash the complaint dtd. 23/8/2016 and FIR in Cr.No.22/2018 of respondent No.2 under Sec. 13(1)(c) read with Sec. 13(2) of PC Act and Sec. 120B read with Sec. 34 of IPC vide Annexure-C & D.