S KRISHNALAL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner is seeking to be enlarged on bail in the event of his arrest pursuant to proceedings in FIR No.13/2019 registered under Section 13(1)A read with 13(2) of Prevention of Corruption act, 1988 read with Sections 420, 465, 468, 471 and 120B of IPC, with the Anti-Corruption Bureau Police Station.

(2.) The case that is made out by the prosecution is that the land in Survey No.132 of Kowdanahalli Village, was notified for road widening of T.C. Palya Main Road and it is stated that the Bruhat Bengaluru Mahanagar Palike (BBMP) authorities had offered Transfer of Development Rights (TDR) which is in lieu of monetary compensation to the owners.

(3.) It is stated that the petitioner (Accused No.1) and the other accused had entered into conspiracy pursuant to which the Khatha of the property came to be transferred into the names of the legal heirs of Revanna viz., Munirajappa and others despite land having been notified for acquisition by the Bengaluru Development Authority (BDA). It is further stated that though Munnirajappa and others did not possess any property rights having sold sites to third parties more than a decade ago by connivance of officials of the BBMP and BDA, including the petitioner, Munirajappa and others were allotted TDR pursuant to acquisition of land in Survey No.132. It is further stated that the present owners of the acquired land are in occupation of buildings said to have been acquired but have not been demolished by the BBMP till date.