H. V. KRISHNA MURTHY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the sole accused under Sec. 483 of BNSS praying to grant bail in Crime No.64/2025 of Lokayukta Police, Bangalore, registered for offence punishable under Sec. 7(c) of Prevention of Corruption Act.

(2.) Heard learned Senior Counsel for the petitioner and learned counsel for respondent/Lokayukta.

(3.) Learned Senior Counsel for the petitioner would contend that the allegation against the petitioner is that he demanded bribe for keeping open the business of the hotel beyond 01.30 a.m. in the night and a trap has been laid. The petitioner has not received the bait amount. The bait amount was found in the drawer. In trap cases, major portion of the investigation will be over on the day of trap. The petitioner is in judicial custody since last 38 days. The offence alleged against the petitioner is not punishable either with death or imprisonment for life. With this he prayed to allow the petition.