B.T.RAJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner/accused under Sec. 482 of Cr.P.C., for quashing the charge sheet and criminal proceedings in Spl.C.C.No.1894/2022, registered by the then ACB, now under Lokayukta for the offences punishable under Sec. 7(a) of Prevention of Corruption Act 1988 and Amendment Act, 2018 (for short 'P.C. Act') on the file of 23rd Additional City Civil and Sessions Judge, Bengaluru.

(2.) Heard the arguments of learned senior counsel for the petitioner and learned Special counsel for the respondent No.2.

(3.) The case of the prosecution is that, the petitioner was Assistant Engineer in the office of Executive Engineer, (Additional) West Division, Jayanagar, Bangalore. That on 7/6/2022, it is alleged that the second respondent filed complaint. On 7/6/2022, alleging that he has filed application for the grant of alternative land for utilisation of 33 guntas of land in survey No.206 of Kengeri village belonging to one Suwalal Jain and Suresh Chandra Jain without acquisition. In order for granting the alternative land, the petitioner said to have demanded and collected Rs.5.00 lakhs as advance, at that time he has been trapped. The police after registering the case, a trap was set up and while handing over the bribe amount, the police trapped him. After the investigation of the matter, the then ACB police filed the charge sheet before the Special Court, which is under challenge.