T NAGARAJ Vs. CHAMARAJNAGAR LOKAYUKTA POLICE

JUDGEMENT

(1.) This petition is filed seeking quashing of the FIR IN Crime No.2/2016 dated 19.9.2016 registered by the second respondent Anti Corruption Bureau (hereinafter referred to 'ACB' for short), Ballary, against the petitioners u/s.13(1)(d), (i)(ii)(iii) and 13(1)(e) read with Section 13(2) of the Prevention of Corruption Act (hereinafter referred to as 'PC Act' for short.

(2.) I have heard the arguments of the leaned counsel for the petitioners Smt.Sunitha P. Kalasoor, and also the learned Spl. State Public Prosecutor (Lok) for the respondents Sri Mallikarjunswamy B Hiremath. I have carefully perused the records.

(3.) I feel it is just and necessary to have brief factual matrix of this case before adverting to the grounds urged and the arguments submitted by the respective counsels: