M.S. KADKOL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Rs.50.00 currency, which is said to have been found in the most unlikely place, i.e, in the socks worn by the petitioner, has landed the petitioner in the soup.

(2.) The trap laid, based on the complaint dtd. 16/1/1998, filed by Mr. Chandrachari, the Assistant Executive Engineer, was aimed at trapping another employee in the same department where the petitioner was working. The trap aimed at nabbing another employee, DGO-1 (Delinquent Government Official -1) also caught the present petitioner in possession of Rs.50,.00 the tainted money.

(3.) The complainant Mr. Chandrachari, was transferred from Byadagi to Dharwad. DGO-1 who was supposed to dispatch the service records, sat on it, expecting a bribe of Rs.150.00.00 for dispatching the service records.