GOVINDARAJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THESE petitions are filed seeking, inter alia, the quashing of the proceedings in Crime Nos. 28 of 2008, 22 of 2008 and 23 of 2008 respectively. The said cases are registered against the petitioners complaining of the violations of the provisions of Section 13 (1) (e) of the Prevention of Corruption act, 1988 ('p. C. Act' for short), which are punishable under Section 13 (2) of the said act. In all the three cases, the interim orders of stay were granted for a limited period. Subsequently they are continued from time to time.

(2.) SRI B. V. Acharya, the learned senior counsel appearing for Sri Bellappa, appearing for the respondent has raised a threshold bar for the granting and/or continuation of the interim orders of stay. He has made the following submissions :

(3.) ADVANCING these contentions, Sri acharya makes a payer to this Court not to continue the interim order of stay.