KIRAN KUMAR H.S Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and Sri. B.N. Jagadeesh, the learned Spl.P.P. for the Respondent -State. Perused the records.

(2.) The petitioner is arraigned as Accused No.3 in ACB Crime No.12/2019 of respondent-Anti Corruption Bureau Police Station for the offence punishable under Section 7(a) of Prevention of Corruption Act, 1988, now pending before the Court of Principal District and Sessions Judge, Ramanagara,

(3.) The brief facts of the case are that, the complainant by name Umashankar has lodged a complaint stating that, his uncle by name Sri. Renukappa, son of Sri. Marulaiah was due in a sum of Rs.2,00,000/- from the Land Acquisition Officer with reference to acquisition of landed property in Sy. No.173/9 and 172/12 measuring 20-? guntas of Kenchanakuppe Village, Bidadi Taluk, Ramanagara District, belonging to the mother and uncle of the complainant. The said land was acquired by the Land Acquisition Authority for the purpose of forming High Way No.275. In that context, it is alleged that, Accused No.1-Keshava has demanded 1% of the compensation amount as bribe, for the purpose of releasing the compensation amount in favour of the beneficiaries. Accused No.2 is a facilitator who said to have actually received amount during trap and handed over the same to the petitioner (A3), who was working as a driver of Accused No.1. There is no allegation of this petitioner demanding or accepting bribe money at any point of time. It is the case of the prosecution that, actually Accused No.1 has demanded bribe and Accused No.2 on behalf of Accused No.1 received the said amount and handed over same to Accused No.3 to pay that amount to Accused No.1, later.