RAJAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Section 439 Cr.P.C. by the petitioner/accused No.1 seeking bail in A.C.B. Ballari Crime No.18/2019 for the offence punishable under Section 7(A) of the Prevention of Corruption Act, 1988 (hereinafter referred to as 'the Act', for short) on the file of the III Addl. District and Sessions Judge and Special Judge (P.C. Act), Ballari.

(2.) The averments made in the bail petition are that, on 04.08.2019, a criminal case in Crime No.75/2019 was registered at Halavagalu police station for the offences under Sections 143, 147, 324, 506 R/w. Section 149 of the IPC, but the police had not submitted the charge sheet. The petitioner, who is working as a Head Constable in the said police station informed the complainant that the charge sheet will be filed if the complainant pays a sum of Rs.10,000/- as illegal gratification. The complainant being not willing to pay the bribe, gave a complaint to the ACB police. On the basis of the said complaint, a case has been registered and trap proceedings were conducted against the petitioner. On the same day, the petitioner/accused No.1 was arrested. Since then, he is in judicial custody. The bail petition filed before the Sessions Court was rejected.

(3.) Heard the counsel for the petitioner and the learned Special Public Prosecutor representing ACB.