This Appeal is against an order dated nd October passed by the Dharwad Bench of the High Court of Karnataka dismissing the Criminal Petition being CRL P No of filed ... by the Appellant under Section of the Code of Criminal Procedure Cr P C seeking to quash the proceedings against the Appellant in Crime No on the file of the III Additional District and Sessions Judge Ballari later numbered as Special Case No for offences punishable under Sections c and d read with Section of the Prevention of Corruption Act hereinafter referred to as the P C Act and Sections B and of the Indian Penal Code IPC