NAGEENA JAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner-accused No.1 under Section 439 of Cr.P.C. seeking bail in ACB Crime No.7/2020 of ACB Police, Ballari for the offences punishable under Section 7(a) of Prevention and Corruption Act 1988.

(2.) The case of the prosecution is that complainant stated that, an application was filed in the name of his grand mother for the change of mutation entries with regard to a plot. It was alleged that though the said application was pending since one year, no mutation was changed and therefore, the complainant alleged to have approached the accused/petitioner and requested to look into the matter. He further alleged that for which the accused/petitioner alleged to have demanded the bribe and thereafter, the complainant had paid Rs.1500/- to the petitioner and when the accused demanded remaining Rs.3,500/- as he was not willing to pay the same, he filed a complaint before the ACB Police. On the basis of the said complaint, the ACB Police have submitted FIR against the petitioner for the alleged offences. The ACB Police authorities arrested the petitioner-accused and produced before the jurisdictional Court on 25.06.2020. The Court remanded the petitioner/accused to judicial custody and the petitioner-accused in judicial custody since 25.06.2020. The petitioner-accused is working as a Bill Collector at CMC Harapanahalli. The bail application filed by the petitioner-accused came to be rejected by the learned District and Sessions/Special Judge Ballary. Therefore the petitioner-accused is before this Court seeking bail.

(3.) Heard the learned counsel for the petitioner-accused and learned SPP for respondent-State.