N. NARASIMHA MURTHY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petitioner is 3rd accused in a criminal case in Crime No.6/15 on the file of Lokayukta police station, Bengaluru, a case registered for the offences punishable under Sections 384, 420, 506, 120B, I.P.C. and Sections 8 and 9 of the Prevention of Corruption Act, 1988. He is in judicial custody for more than 3 months and hence this regular bail application is filed on his behalf.

(2.) Learned counsel for the petitioner has requested this court to release the petitioner contending, inter alia amongst other grounds, that the offences alleged against him are neither punishable with death nor with imprisonment for life, though triable by the special court dealing with offences arising out of the Prevention of Corruption Act. He has submitted that the entire investigation is completed and charge sheet is filed. It is his submission that prima facie Sections 8 and 9 of the P.C. Act do not apply to the facts of the present case. He has submitted that the petitioner has undertaken to obey any condition which may be imposed upon him.

(3.) Sri C.H.Jadhav, learned senior counsel and advocate representing the respondent-SIT, has filed detailed objections opposing the bail application. He has vehemently argued that the case came to be registered on the basis of first information lodged by Umashankar who is presently working as Chief Engineer in KSHDCL, Bengaluru, since March 2015.