(1.) The petitioner in this case is arraigned as accused no.7, along with six others, for offences punishable under Sections 8,9 & 10 of the Prevention of Corruption Act, 1988 (Hereinafter referred to as the 'PC Act', for brevity) and Sections 119, 120(B), 201, 202,217,385,419 read with Section 36 and 109 of the Indian Penal Code, 1860 (Hereinafter referred to as the 'IPC', for brevity), in case number Spl.CC 429/2015 on the file of the court of the LXXVIII Additional City Civil and Sessions Judge and Special Judge for cases under the PC Act, Bangalore.
(2.) The case was initially registered for offences punishable under Sections 384,419 and 420 read with Section 120B of the IPC against one Ashwin Rao, the son of the petitioner and others and a charge sheet was filed against them on 15-9-2015. It is thereafter that the petitioner had been implicated and an additional charge sheet was filed against him on 3-8-2016, alleging offences as aforesaid.
(3.) It is contended on behalf of the petitioner by the learned Senior Advocate, Shri S.M. Chandrashekar as follows:
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