Dharmadhikari, J. - (1.) Special Leave to appeal is granted.
(2.) The learned counsel appearing for the parties are heard finally on merits of the case.
(3.) Government of Andhra Pradesh and District Co-operative Central Bank Limited, Nellore, through its General Manager, have preferred this appeal challenging the Order dated 26-9-2001 of the Division Bench of High Court of Andhra Pradesh whereby criminal case instituted against the respondent/accused, who was working as Supervisor in the District Co-operative Central Bank Limited, Nellore, for alleged offence of accepting bribe punishable under provisions of the Prevention of Corruption Act, 1988 (for short 'the 1988 Act') has been quashed in proceedings under S. 482 of Criminal Procedure Code (for short 'Cr. P.C.);