STATE OF KARNATAKA BY ANTI CORRUPTION BUREAU UDUPI DISTRICT-1 REPRESENTED BY DINAKARA SHETTY S/O BERMU SHETTY Vs. GAYATHRI NAYAK

JUDGEMENT

(1.) These criminal revision petitions have been preferred by the State challenging the order passed by the Additional District and Sessions Judge, Udupi (Sitting at Kundapura) in private complaint Nos.1/2017 and 1/2016 dated 24.02.2018.

(2.) I have heard Sri Venkatesh P. Dalwai, learned Special Public Prosecutor for the petitioner, Sri Dinesh Kumar K. Rao, learned counsel for the respondent No.1 and Smt.Haleema Ameen, learned counsel for the respondent No.

(3.) Since these two Criminal Revision Petitions are having similar set of facts, circumstances and question of law, though the orders have been passed in different private complaints, in order to avoid the repetition of law applicable to the present cases on hand, both are clubbed together for the purpose of disposal.