S. KRISHNALAL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) An Assistant Engineer with Bangalore Mahanagara Palike ('BBMP' for short) has presented this petition with a prayer to quash FIR No.13/2019 registered on 11th April 2019 by the Karnataka Anti- Corruption Bureau, Bengaluru ('ACB' for short).

(2.) Heard Shri.Ponnanna, learned Senior Advocate for the petitioner and Shri.Venkatesh P.Dalwai, learned Advocate for the ACB.

(3.) Shri.Ponnanna, made following submissions with regard to facts of the case: