V N VEERABHADRASWAMY Vs. STATE BY CBI

JUDGEMENT

(1.) All these petitions are taken up together for consideration and disposal as common question of facts and law are involved.

(2.) In Crl.P.No.7864/2015 sanction order dated 09.10.2015 -Annexure-A passed by first respondent as required under Section 19(1)(b) of Prevention of Corruption Act, 1988, (for short 'Act') sanctioning to prosecute the petitioner has been called in question.

(3.) In W.P.No.11379/2017 and W.P.No.15034/2017 petitioner (Smt.Khaji Nafeesa) has sought for quashing of the order dated 08.12.2016 whereunder interlocutory application (I.A.No.14) filed by the petitioner for discharge has been rejected. She has also sought for quashing of the proceedings pending in C.C.No.450/2015. said petitioner has also filed Crl.P.No.7864/2015 for quashing the sanction order dated 09.10.2015 and consequential order dated 03.11.2015 whereunder summons has been issued to her.