GUNASHEELA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 438 of Cr.P.C. praying to enlarge the petitioner/accused on bail, in the event of her arrest in respect of Crime No.12/2022 registered by respondentAnti Corruption Bureau Police Station, Tumakuru, for the offence punishable under Sec. 7(a) of the Prevention of Corruption Act, 1988 (Amendment-2018).

(2.) Heard the learned counsel for the petitioner and the learned High Court Government Pleader appearing for the respondent-State.

(3.) The factual matrix of the case of the prosecution is that, in order to restore the khatha, this petitioner demanded an amount of Rs.2,000.00 as advance and an amount of Rs.10,000.00 is payable to PDO and demanded the same, in order to pay the same to the accused No.1-PDO. In the complaint, an allegation is made that this petitioner collected an amount of Rs.2,000.00 forcibly, in order to write the same in the resolution book but, there is no conversation between the complainant and this petitioner. That on 19/5/2022, this petitioner expressed that already she has spoken to PDO and PDO did not agree for receiving less than the amount of Rs.10,000.00 and she demanded the same stating that whatever he gives, she will give the same to her and the same is recorded in the mobile. That on 25/5/2022, he went and met the PDO and whatever the amount he gives, the same will be given to madam and also expressed that amount has to be paid to Suresh and hence, told that give the amount to Anitha and PDO also told the same 2 days back itself and PDO agreed for Rs.10,000.00 and the same is also recorded in the mobile and later, trap was conducted and accused Nos.1 and 3 were arrested and this petitioner is seeking anticipatory bail.