SHANKAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) IN these Writ Petitions, the petitioners have challenged the order dated 16.1.2001 (Annexure- E) passed by the Karnataka Uplokayukta according sanction under S.14 of the Karnataka Lokayukta Act, 1984 ('the Lokayukta Act') for their prosecution for offences punishable under sections 7, 13(1) (d) read with 13(2) of the Prevention of Corruption Act, 1988 ('the P.C. Act, 1988') read with 120-B and 34 of I.P.C. The petitioners have also challenged the order dated 6.2.2001 passed by XXIII Additional City Civil and Sessions Judge and Special Judge, Bangalore City in Special C.C. No. 37/2001 taking cognizance of the aforesaid offences. The said order is produced as Annexure-G in W.P. No. 14631/2001 and as Annexure-F in W.P. No. 15364/2001.

(2.) I have heard Sri S.K. Venkata Reddy, learned Counsel for the petitioners, Sri Ravivarma Kumar, learned Senior counsel for the Upa-Lokayukta and Sri A.G. Shivanna, learned Additional Government Advocate for the State and perused the impugned orders.

(3.) A reference to the relevant text of the two provisions is necessary to examine the aspect of repugnancy and its extent. S.14 of the Karnataka Lokayukta Act, 1984: