SUNIL BOSE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners in both these petitions are challenging the legality and correctness of the order dated 7.9.2016 passed by the learned III Additional Sessions and Special Judge, Mysuru, in Special Case No. 13/2013, taking cognizance of offences punishable under Section 12 of the Prevention of Corruption Act (for short "P.C.Act") and Section 109 of Indian Penal Code (for short "IPC") r/w Section 7 and Section 13(1)(d) r/w Section 13(2) of P.C. Act and issuing process against them.

(2.) Heard Shri. B. V. Acharya, learned Senior Counsel for the petitioner in Crl.R.P.No.313/2017; Shri. C.H. Jadhav, learned Senior Counsel for the petitioner in Crl.R.P.No.1206/2016, Shri. Venkatesh S. Arbatti, learned Counsel for respondent No. 1 and Shri. R. Somasundara, learned Counsel for respondent No. 2 in both cases.

(3.) Brief facts of the case: