Karnataka High Court
Sri Ramesh Desai Anr vs The State Of Karnataka By on 7 July, 2011
Equivalent citations: 2012 CRI LJ (NOC) 418, 2012 (2) AIR KAR R 599
Author: K.Sreedhar Rao
Bench: K.Sreedhar Rao
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-first ti'pproached Lokayukta Police on 5.10.200'? and he ':§:f3..E3AI)IV.el_@€Ii&jS that the petitioners 1 and 2 may demand
-.f}b1*i'be for doing favour to cancel the deputation. The petitioners i and 2 and recovered money from their possession- On the basis of the said inaterials,:'ftiie_A Special Public Prosecutor for Lokayuktha contended that there is prima and acceptance. of bribe by the question of quashing
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