B.H.NARAYANAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners, in both these cases, are different accused in the same crime in Crime No.4 of 2017 registered for offences punishable under Sec. 13(1)(c) and (d) of the Prevention of Corruption Act, 1988 (hereinafter referred to as 'the Act' for short) and Sec. 447 r/w 34 of the IPC.

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

(3.) Heard Sri Y.R. Sadashiva Reddy, learned senior counsel appearing for the petitioner in Writ Petition No.16306 of 2017, Sri B.K.Manjunath, learned counsel appearing for the petitioner in Writ Petition No.24242 of 2017, Sri Thejesh, P, learned High Court Government Pleader appearing for respondent No.1 in Writ Petition No.16306 of 2017 and respondents 1 and 6 in Writ Petition No.24242 of 2017, Sri Venkatesh S. Arbatti, learned Special Public Prosecutor appearing for respondents 2 to 4 in both the writ petitions and Smt. Keerthi Reddy, learned counsel appearing for respondent No.3 in Writ Petition No.16306 of 2017 and respondent No.5 in Writ Petition No.24242 of 2017 in both the writ petitions.