T.N.CHIKKARAYAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This criminal petition under Section 438 Cr.P.C, is filed seeking enlargement of petitioner on anticipatory bail in Crime No.26/2016 registered by the respondent/ACB Police, Bengaluru City for offences punishable under Sections 13(1)(e), 13(1)(d) read with Section 13(2) of the Prevention of Corruption Act, 1988 ('PC Act' for short).

(2.) Heard Shri B.V. Acharya, learned Senior Counsel for the petitioner and Shri B.N. Jagadeesha, learned Spl. PP for the respondent/ACB.

(3.) Shri B.V. Acharya, made following submissions:-