MAHADESH KUMAR Vs. STATE

JUDGEMENT

(1.) Accused No.2 in Crime No.06/2023 registered by the Lokayukta Police Station, Mandya 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 for the petitioner and the learned Special Public Prosecutor for respondent- Lokayukta Police.

(3.) It is the case of the prosecution that accused No.1 is working as Tahsildar, Pandavapura and petitioner who is accused No.2 is working as a Revenue Inspector at Pandavapura. It is alleged that he had demanded and accepted a bribe of Rs.40,000.00 from the complainant on 22/6/2023 at Pandavapura Taluk Office situated at Ground Floor, Mini Vidhana Soudha.