A.R.YASHWANTH KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C. praying this Court to enlarge the petitioner on bail in Crime No.3/2022 registered by ACB Police Station, Mysuru for the offence punishable under Sec. 7(A) of Prevention of Corruption Act.

(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 is that the complainant is running the business of liquor and this petitioner is working as a Excise Inspector. That on 24/1/2022, this petitioner called the complainant and stated that someone is intend to open one more liquor shop in your location and an application was also given at Deputy Commissioner 's office and request was made to make the recommendation and he also told that the said person offered the bribe of Rs.2,00,000.00 and in order to not to recommend him, this petitioner demanded an amount of Rs.1,00,000.00 from the complainant and when the complainant requested to reduce the amount, this petitioner did not agree for the same and on 27/1/2022, again this petitioner called the complainant and told that other person has agreed to give an amount of Rs.1,00,000.00 and insisted the complainant to give an amount of Rs.50,000.00. Based on the complaint, this petitioner was trapped while collecting the amount of Rs.50,000.00 and the mahazar was also drawn in that regard and bait money was recovered at the instance of this petitioner.