DEEPAK PERMUDE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner is before this Court seeking for release on bail under Sec. 439 of Cr.P.C.

(2.) Heard learned counsel for petitioner and learned Spl.P.P. appearing for respondent-State.

(3.) The allegations against the petitioner is that on the promise of facilitating release of compensation due to the complainant in respect of acquisition of a piece of land belonging to father of the complainant, petitioner herein is said to have received two blank cheques from the complainant and on deposit of a sum of Rs.16,20,000.00to the bank account of the complainant, the petitioner encashed the said cheques for a sum of Rs.1,00,000.00 and for Rs.1,94,000.00 respectively, as illegal gratification.