JAYARAJ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by accused No.1 under Sec. 482 of Cr.P.C for quashing the FIR in Crime No.63/2021 registered by the then Anti-corrupting Bureau/present Lokayuktha for the for the offence punishable under Sec. 7 (a) of the Prevention of Corruption Act (herein referred as PC Act ) pending on the file of 23rd Additional City Civil and Sessions Judge, Bangalore.

(2.) Heard the arguments of learned counsel for petitioner and Sri.B.B. Patil, special counsel appearing for Lokayuktha as well as counsel for respondent No.2.

(3.) The case of the petitioner is that on 10/2/2021 the respondent No.2 said to have lodged complaint against petitioner and against two officials stating that they harassed him in settling his matrimonial case, which was pending between the complainant and his wife and that he had approached the Karnataka Human Rights Commission. Based upon the enquiry conducted by the ACB, one K.S.Nagaraj and as per the order of DG and IGP, the case was registered against the petitioner alleging that the accused No.2 said to have demanded bribe of Rs.20,000.00 from the petitioner who is said to be A police inspector. The conversation between the complainant and accused No.2 has been recorded to show the demand was made by accused No.2. Therefore, the complaint came to be filed and investigation was taken up by the respondent police ACB/Lokayukta which is under challenge.