PERIKALA ARUN KUMAR Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition, under Ss. 437 and 439 of Cr.P.C., has been filed by the petitioner/accused, seeking regular bail, in Crime No.06/RCO-KUR/2022 of ACB Police Station, Kurnool Range, Kurnool.

(2.) A case has been registered against the petitioner herein for the offence punishable under Sec. 7 of the Prevention of Corruption (Amendment) Act, 2018.

(3.) Brief facts of the case are that on 27/4/2022 and 28/4/2022 surprise checks were conducted by the Inspector of Police, ACB, Kurnool Range, Kurnool, in the office of the Sub-Registrar, Kallur in the presence of mediators and found unaccounted amount to a tune of Rs.59,300.00 at different places in the office and when the police questioned the petitioner herein, who is Sub Registrar, and his staff about the said unaccounted cash, they remained silent, and thereby it was deemed to be illegal amount collected from the parties who came to Sub-Registrar s office for registrations and obtaining Encumbrance Certificates etc.