STATE BY S .P Vs. T. SRINIVASA

JUDGEMENT

(1.) Learned SPP for petitioner present. Learned counsel for respondent absent. Considering the age and stage of the matter, it is taken up for disposal.

(2.) Being aggrieved by the said order, the State represented by SPP, City Division, Karnataka Lokayuktha, Bangalore, presented this revision petition.

(3.) The substance of the case is that, a criminal complaint was lodged against the accused P. Srinivas PSI, Law and Order, Subramanyanagara Police Station, Bangalore, who is the respondent herein for the offence punishable under Ss. 7 and 13(1)(d) read with 13(2) of the Prevention of Corruption Act, 1988 (for short P.C. Act) on the complaint that he demanded a bribe of Rs.15,000.00 from the complainant Manjunath M.