LAWS(KAR)-2020-6-410

KRISHNA NAIK Vs. STATE OF KARNATAKA

Decided On June 10, 2020
Krishna Naik Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) This petition is filed by the petitioner under section 438 Cr.P.C., for his release on anticipatory bail, in the event of his arrest in Crime No.1/2020 of Anti Corruption Bureau (ACB) Police Station, Ballari, registered for the offences punishable under sections 7(a) , 7(b) , 13(1)(c) read with section 13(2) of Prevention of Corruption Act, 1988.

(2.) The facts briefly stated in the petition are that, on the complaint filed by Dr.K.T.Prakash Reddy, ACB Police, Ballari, have registered a case, Crime No.1/2020 for the offences punishable under the provisions of Prevention of Corruption Act , 1988. The allegations are that the petitioner/accused had demanded bribe for doing favour by filing B summary report in a case registered against him by Gudekote police. After conducting the investigation the Gudekote police have submitted B summary report in Crime No.110/2016 of Gudikote P.S. Thereafter the petitioner being the police officer started harassing the complainant to pay the bribe, but the complainant being unable to arrange the funds for trap proceedings had filed the complaint to the Karnataka Lokayukta, which was referred to ACB, Ballari. After registering the case, the ACB officials are making attempts to arrest the petitioner.

(3.) Heard the learned counsel for the petitioner and the learned counsel representing the ACB. Perused the prosecution record available at this stage.