MOHAMMED SALEEM Vs. KARNATAKA LOKAYUKTHA POLICE

JUDGEMENT

(1.) Accused No.2 in Crime No.3/2024 registered by the Karnataka Lokayukta Police, Mangalore, Dakshina Kannada district for offence punishable under Sec. 7(a) of the Prevention of Corruption Amendment Act, 2018 (for short 'P.C.Act') pending before the court of the III Additional District and Sessions Judge, Mangalore is before this Court under Sec. 439 of Cr.P.C., seeking for regular bail.

(2.) Heard the learned counsel for the petitioner and the learned counsel for the respondent.

(3.) Based on the first information received from one Sri Giridhar Shetty on 22/3/2024 FIR in Crime No.3/2024 was registered by the Lokayukta Police, Mangalore for offence under Sec. 7(a) of the P.C.Act and subsequently a trap was held and in the said trap the police successfully apprehended accused No.2 allegedly while receiving the bribe amount of Rs.25.00 lakhs from the complainant. The seized bribe amount was subjected to panchanama and subsequently accused No.1 also was arrested and produced before the Trial Court. Accused Nos.1 and 2 were remanded to judicial custody. Bail application filed by the petitioner who is arrayed as accused No.2 in the case before the Trial Court in Crime No.3/2024 was rejected on 5/4/2024. Therefore, he is before this Court.