ABDUL KHADER D. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner-accused No.2 under Sec. 438 of Cr.P.C., for granting anticipatory bail in Crime No.2/2022 registered by A.C.B., Police, Mangaluru, Dakshina Kannada district for the offences punishable under Ss. 7(a), 12 of Prevention of Corruption Act (Amended Act - 2018).

(2.) Heard the arguments of learned counsel for petitioner and learned Special counsel for the respondent-ACB.

(3.) The case of the prosecution is that on the complaint of one Jayalingappa, ACB registered case against accused No.1 and 2. It is alleged by him that he was sub-contractor with Vinaynethra who is said to have executed the drainage work of 30 meters near Derebail near North ward Kuruv Amba Rajarajeshwari temple in front of the house of Ganesh Rai. He is said to have prepared a bill and submitted to the Junior Engineer, the present petitioner who is said to have forwarded the same to the Assistant Engineer/the accused No.1, Atheek Rehman for clearing the bill and issuing the cheque. The accused, present petitioner said to have demanded some money on behalf of the accused No.1 and said to have demanded Rs.3,000.00 and while accepting bribe he was trapped by ACB police on 2/6/2022. The accused no.1 was remanded to judicial custody, subsequently he was said to be released on bail. The police is making hectic effort for arresting this petitioner, hence petitioner approached Sessions Judge for granting anticipatory bail, which came to be rejected. Hence he is before this Court.