RAMESH NAYAK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 438 of Cr.P.C. praying to enlarge the petitioners on bail in the event of their arrest in respect of Crime No.22/2021 registered by the ACB Police Station, Bengaluru, for the offence punishable under Sec. 7(a) of the Prevention of Corruption Act, 1988 (for short 'PC Act').

(2.) Heard learned counsel for the petitioners and the learned Special Counsel appearing for the respondent- State.

(3.) The factual matrix of the case is that on the complaint dtd. 19/7/2021, a case has been registered for the offence punishable under Sec. 7(a) of PC Act, wherein an allegation has been made that the Police staff Mohammed Haniff and others were indulged in demanding money to release one Adarsh and Anirudh. Specific allegation has also been made that demand was made by accused No.1 and payment was made to accused No.1 and also against accused No.5. It is alleged in the complaint that five Police staff searched his room and found 12 grams of gold chain missing on 7/7/2021, which was belonging to Adarsh. The Police held Adarsh and Anirudh for 3 days in custody and released them after receiving money.