ANURADHA K.S. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by sole accused under Sec. 482 of BNSS praying to grant anticipatory bail in Special C.C.No.1733/2025 arising out of Crime No.31/2021 pending on the file of XXIII Additional City Civil and Sessions Judge and Special Judge (PCA), Bangalore registered for offences punishable under Sec. 13(1)(A) read with Sec. 13(2) of Prevention of Corruption Act.(herein referred to as "PC Act" for brevity)

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

(3.) Learned counsel for petitioner would contend that the charge sheet has been filed against the petitioner for offence under Sec. 13(1)(A) read with Sec. 13(2) of the PC Act. The petitioner received summons from the Special Court in Special C.C.No.1733/2025. The petitioner authorized his counsel to seek exemption from appearance on 8/9/2025. The said exemption came to be rejected on the ground that vakalath for the petitioner has not been filed. Learned counsel for petitioner submits that along with the said exemption application memo of appearance was filed. The said exemption application came to be rejected and thereafter, NBW has been issued against the petitioner. The petitioner apprehends her arrest as NBW has been issued by the Special Court. The petitioner has cooperated with the Investigating Officer in the investigation. The petitioner has not been shown as absconding in the charge sheet. The offences alleged against the petitioner are not punishable either with death or imprisonment for life. With these, he prays to allow the petition.