SUNIL KUMAR S/O SIDDAPPA SAGAR AND ANR. Vs. STATE OF KARNATAKA THROUGH THE POLICE, ANTI CORRUPTION BUREAU

JUDGEMENT

(1.) This petition is filed by petitioners/accused Nos.1 and 2 under Section 439 of Cr.P.C., seeking regular bail in Crime No.1/2017 of the Police, Anti Corruption Bureau, Bidar, for the offences punishable under Sections 7 , 8 and 13 (1) (d) read with Section 13(2) of Prevention of Corruption Act, 1988.

(2.) Brief facts leading to filing of the complaint are that, petitioners were working as Village Accountant and Assistant Village Accountant respectively at Ujjalam village, Tq. Basavakalyan and they demanded bribe of Rs.6000/- to the complainant for making the mutation papers in respect of land Sy.No.24, measuring 3 acres and 10 guntas, as the complainant has sold the said land to his vendor namely, Srikanth S/o Rajkumar Jadhav. In that light, the complaint was registered on 07.01.2017 and both the accused were trapped and after all the trap proceedings, they have been remanded to judicial custody.

(3.) I have heard the learned counsel for the petitioners and the learned Special Public Prosecutor appearing for the respondent - Anti Corruption Bureau.