G.POORNIMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is seeking to be enlarged on bail in connection wit his detention relating to proceedings in Crime No.10/2019 registered before the ACB Police.

(2.) The case that is made out by the prosecution is that the complainant had lodged a report before the ACB Police stating that he was accused in Crime No.57/2017 for the offence punishable under Section 338 of Cr.P.C., and after trial, the case has ended in acquittal. It is stated that he received a call asking to visit office of the ACB, he was then informed that the order of acquittal would be challenged before the High Court and that the petitioner was making recommendation to prefer the appeal and if opinion was to be given that the matter was not to be taken in appeal, the petitioner was to be paid a sum of Rs.40,000/-. It is stated that on the basis of the complaint and on preliminary investigation, the petitioner came to be arrested on 29.04.2019 and has been in custody till date. It is further stated that the petitioner directed accused No.2 to transfer a sum of Rs.20,000/- to the account of the friend of accused No.2.

(3.) Sri. B.N. Jagadeesha, learned Special Public Prosecutor appearing for the respondent has filed the statement of objections and has opposed the grant of bail.