B.K. KISHORE KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner-accused No.12 is before this Court seeking grant of anticipatory bail under Sec. 438 of Cr.P.C. in Crime No.356 of 2022 of Attibele Police Station, pending on the file of the IX Additional District and Sessions Judge, Bengaluru Rural, registered for the offences punishable under Ss. 7(A) and 7(C) of the Prevention of Corruption Act, 1988 (for short ' PC Act ') and under Ss. 420, 421, 423, 424, 120B, 149, 465 , 467 and 468 of the Indian Penal Code (for short ' IPC '), on the basis of first information lodged by the informant S Sreedhar.

(2.) Heard Sri C H Jadhav, learned senior advocate for Sri Chethan Jadhav, learned counsel for the petitioner and Sri Santosh S Nagarale, learned Special Public Prosecutor for the respondent -State. Perused the materials on record.

(3.) Learned senior advocate for the petitioner submitted that the petitioner is arrayed as accused No.12. He has not committed any offences as alleged. He has been falsely implicated in the matter without any basis. The informant lodged the first information with Attibele Police Station on 20/9/2022. According to the first information, the incident had taken place from 8/1/2022 to 10/1/2022. There is inordinate delay in lodging the first information. He further submitted that the petitioner is working as Police Inspector. It is further submitted that the petitioner while discharging his duties, registered criminal case against the informant and a rowdy-sheet is opened in his name. Therefore, the informant had motive to falsely implicate the petitioner in the present case, even though he is no way concerned to the offences in question.