P DEVAKUMAR Vs. STATE BY LOKAYUKTHA

JUDGEMENT

(1.) HEARD learned counsel for the petitioners and the learned counsel for the respondent-Lokayukta.

(2.) THE petitioners seek anticipatory bail in respect of the case being registered against them and others in Cr.No.3/12 for the offences punishable under Sections 13(1)(c)(d) and 13(2) of the Prevention of Corruption Act r/w 409 and 420 r/w 34 of IPC.