NARASIMHAMURTHY K. Vs. STATE

JUDGEMENT

(1.) Accused in Crime No.7/2023 registered by Lokayukta Police, Tumakuru for the offence punishable under Sec. 7(a) of Prevention of Corruption Act, 1988 is before this Court seeking regular bail.

(2.) Heard the learned counsel appearing for the parties.

(3.) On the complaint of one Sri Fayaz S/o Ninnijan dtd. 7/7/2023, Lokayukta Police, Tumakuru had registered FIR in Crime No.7/2023 for the aforesaid offence. In the complaint it is averred that the complainant had purchased site bearing No.293 khatha No.844 situated at Melekote- Veerasagara, Tuda layout and for the purpose of getting his name entered in the khatha records, he had approached the petitioner, who is working as a Revenue Inspector in Tumakuru Urban Development Authority. For the purpose of making necessary changes in the khatha records, the petitioner allegedly demand a bribe of Rs.15,000.00 from the complainant, on negotiation, the same was reduced to Rs.10,000.00. It is in this background, the complainant had approached the Lokayukta Police, Tumakuru, and lodged complaint, on the basis of which FIR was registered in Crime No.7/2023. Subsequently, the Police had successfully laid a trap on the very same day and the petitioner was arrested red handed while receiving bribe amount of Rs.10,000.00 from the complainant. The bribe amount was thereafter seized under a mahazar drawn at the spot and hands of the petitioner was also subjected to chemical examination and a report was prepared. Thereafter, the petitioner was produced before the Court and remanded to judicial custody. The application filed by the petitioner under Sec. 439 of Cr.P.C, in Crl.Misc.No.950/2023 before the VII Addl. Sessions and Special Judge, Tumakuru was dismissed on 17/7/2023. It is under these circumstances, the petitioner is before this Court.