B. T.RAJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the accused under Sec. 439 of Cr.P.C. for grant of regular bail in Crime No.49/2022 registered by ACB Police, Bangalore for the offence punishable under Sec. 7(a) of Prevention of Corruption Act, 1988 (hereinafter referred to as 'PC Act').

(2.) Heard the arguments of learned Senior Counsel appearing for the petitioner's counsel and Special Public Prosecutor for the respondent-ACB.

(3.) The case of prosecution is that on the complaint of one Manjunath, the respondent-police registered the case for the aforesaid offence. It is alleged in the complaint that the complainant Manjunath, who is said to be the GPA holder of Suvvalal Jain and Suresh Chand Jain, filed an application before the BDA for providing an alternate site for having utilised the land measuring 33 guntas in Sy. No.206 situated at Kengeri village from the aforesaid two persons by the BDA for formation of road without any acquisition proceedings. When the application was filed by the complainant, the petitioner-accused being the Assistant Engineer of BDA, demanded amount of Rs.1.00 crore and the petitioner has bargained to receive Rs.60.00 lakhs and accordingly, Rs.5.00 lakhs was handed over by the defacto complainant on 7/6/2022. The petitioner was trapped by the ACB and Rs.5.00 lakhs was seized from his possession and he was arrested and remanded to judicial custody. His bail petition came to be rejected by the Special Judge and hence he is before this Court.