STATE A C B Vs. P SESHAGIRI RAO

JUDGEMENT

(1.) This is an application filed under Sec.482 of the Code of Criminal Procedure (for short 'the Code') by the State - A.C.B. represented by the Inspector of Police, Anti Corruption Bureau, Rajahmundry Range, Kakinada to quash or expunge the statement of one P. Seshagiri Rao, respondent No.1 herein, recorded by the III Additional Judicial Magistrate of First Class, Kakinada in Crl.M.P. No.2341 of 1999 on 30th October 1999 in connection with Crime No.6/RC-RJY/99 of A.C.B., Rajahmundry Range, Kakinada, East Godavari District.

(2.) Before adverting to the question as to whether the petitioner is entitled for any relief in this application, it may be necessary to briefly notice the relevant facts.

(3.) On 29-4-1999, the first respondent herein who was working as Health Assistant of Pithapuram Municipality at the relevant time, gave written report to the Deputy Superintendent of Police, A.C.B., Rajahmundry alleging that the second respondent-Commissioner, Pithapuram Municipality demanded him a bribe of Rs. 1,000/- to sanction the loan from his P.F. account. In the complaint, it is stated that he is not interested to pay the same and accordingly requested the petitioner herein to take necessary auction.