HIGH COURT OF KARNATAKA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard.

(2.) Mr. Aditya Sondhi, learned Amicus Curiae has drawn the attention of the Court towards the order of the Apex Court dtd. 10/8/2021 in W.P.(Civil) No.699/2016 (ASHWINI KUMAR UPADHYAY vs UNION OF INDIA AND ANOTHER), whereby the Apex Court has made the following observations:

(3.) It is submitted that in this regard, the State Government has informed, by the affidavit dtd. 22/10/2021, that all information are gathered regarding withdrawal of the cases registered against MLAs, MLCs, MPs and Ministers from 16/9/2020 till date. It has been found that four cases have been withdrawn after 16/9/2020 till date. The details of the said cases are given in Annexure-R.1. As per the said details, the information furnished in this regard is as under: Information regarding number of Criminal cases withdrawn registered against MLAs, MLCs, MPs and Ministers from 16/9/2020 to till today,