U SANTOSH KUMAR Vs. STATE OF A P

JUDGEMENT

(1.) The petitioners, who are A.1 to A7 in the crime that has been registered against them in Cr.No.6/ACB-CR72000 dated 18.03.2000 by the Anti-Corruption Bureau under Section 13(l)(e) read with 13(2) of the Prevention of Corruption Act, 1988 ('the Act' for brevity), seeks to quash the said proceedings initiated against them.

(2.) The first petitioner is the father, the petitioners 2 to 4 are his sons and the petitioners 5 to 7 are his daughters. The first petitioner is a public servant working as the Assistant Social Welfare Officer in the State of Andhra Pradesh. The petitioners 2 to 7 are admittedly not public servants.

(3.) The factual matrix germane in the context for effective adjudication of the matter may be set forth in the first instance thus: