KATTA JAGADEESH NAIDU, S/O KATTA SUBRAMANYA NAIDU, LAND DEVELOPER BY PROFESSION Vs. KARNATAKA LOKAYUKTHA POLICE, BANGALORE CITY DIVISION

JUDGEMENT

(1.) THE Petitioner seeks bail under Section 439 of Code of Criminal Procedure following the trial court rejecting his prayer for bail and the Petitioner is accused of having committed the offence punishable under Section 10 of the Prevention of Corruption Act, 1988 ('P.C. Act for short) and Section 201 of the IPC.

(2.) THE complaint lodged by one Ramanjanappa on 28.9.10 before the Lokayukta police inspector having led to the case being registered as aforesaid and the gist of the complaint allegations is that, on 26.9.2010 the Petitioner herein contacted the complainant on his mobile phone and thereafter the complainant met the Petitioner at the latter's residence and the Petitioner is said to have sought the help of the complainant to influence the Lokayuktha police who were inquiring into KIADB land scam and the Petitioner also sought the help from the complainant in the form of holding a Dharana in front of the house of the Chief Minister and for all these acts on the part of the complainant, Petitioner would reward him sufficiently. The complainant having recorded the conversation that took place between him and the Petitioner, thereafter approached the Lokayuktha police and filed his complaint which ultimately led to the case being registered, against the Petitioner in Cr. No. 48/10 by the Lokayuktha police.

(3.) FURTHER the submission made is that the offence alleged under Section 10 of the P.C. Act is punishable with not less than six months of imprisonment which may also extend to five years and also liable to be lined. As such, referring to the punishment prescribed for the alleged offence, it is submitted that the Petitioner be released on bail.