THOUSEEF Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are accused in Crime No.14/2019 of Anti Corruption Bureau, Bangalore city police station, Bangalore City, registered for the offences punishable under Section 7(a)(A) of Prevention of Corruption Act, 1988. The present petition has been filed under Section 439 of Cr.P.C seeking regular bail.

(2.) I have heard the learned Senior Counsel Sri.Hashmath Pasha appearing for the petitioners and learned Special Public Prosecutor Sri.Venkatesh P. Dalawai appearing for the respondent.

(3.) The brief facts of the prosecution case are that the complainant is said to be running a paying guest in the premises at Nos.28 and 31 of BBMP PID Khata No.83- 408-29 at Nagawara Palya, Bangalore. To the said premises, electricity supply was taken. Since the said electricity supply was not converted for commercial purpose, the officials of BESCOM, E-10 Sub-division, situated at Kaggadasapura, had objected and had informed the complainant that he has to pay penalty to an extent of Rs.1,38,000/- as back billing charges. In this connection, the complainant approached the accused/1st petitioner who was working as an Assistant Engineer of E- 10 sub-division station at BESCOM. The 1st petitioner is said to have demanded a bribe of Rs.1,10,000/- for reduction of penalty and change of tariff from domestic to commercial one.