CHANDRASHEKHAR ELIGAR Vs. STATE BY LOKAYUKTHA POLICE

JUDGEMENT

(1.) The present petition is filed seeking quashing of the First Information Report in Crime No. 4 of 2015 registered by the respondent-Lokayukta Police, for the offence punishable under Sec. 13(1)(d) and 13(1)(e) read with Sec. 13(2) of the Prevention of Corruption Act, 1988.

(2.) The brief factual aspects that emanate from the records are that:

(3.) I have heard the arguments of the learned Counsel Sri M.S. Bhagwat for petitioner and learned Counsel Sri Mallikarjunswamy B. Hiremath for respondents.