IDEYA VENDAN R. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) PETITIONERS in all these cases are accused in a criminal case in Crime No. 60/14 on the file of Bengaluru City Lokayukta police for the offences punishable under Section 13(1)(c) and 13(2) of the Prevention of Corruption, 1988. They apprehend arrest at the hands of the Lokayukta police and hence have filed these anticipatory bail applications under Section 438, Cr.P.C. after similar bail applications filed on their behalf before the XXIII Additional City Civil and Sessions Judge and Special Judge, Prevention of Corruption Act, Bengaluru Urban District, have been dismissed on 28.1.2015.

(2.) LEARNED counsel representing the Lokayukta has filed detailed objections.

(3.) PETITIONERS have undertaken to obey any condition which may be imposed on them and have agreed to co -operate with the I.O. in conducting further investigation and there is no scope for them to abscond. Thus the learned advocates for the petitioners have requested the court to grant anticipatory bail imposing proper conditions deemed fit in the facts and circumstances of the case.