L.S.PRABHU DEV. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Sri.K.N.Puttegowda, learned Special Public Prosecutor is directed to take notice for respondent.

(2.) Heard.

(3.) The respondent-police registered Crime No.9/2014 against the petitioner and two others for the offences punishable under Sections 13(1)(c) and 13(2) of the Prevention of Corruption Act, 1988.