MOHD.ALEEMUDDIN Vs. STATE OF A P

JUDGEMENT

(1.) This criminal petition is filed under Section 482 of Cr.P.C. to quash the proceedings in C.C. No. 92 of 2011 on the file of the II Additional Special Judge for SPE & ACB Cases, Hyderabad. I have heard Sri T. Mahender Rao, the learned counsel appearing for the petitioner and Sri R. Ramachandra Reddy, the learned Standing Counsel-cum-Special Public Prosecutor for A.C.B. Cases for the respondent/State.

(2.) The accused is the petitioner. He was charge sheeted for the offences punishable under Sections 7 and 13(2) r/w 13(1)(d) of Prevention of Corruption Act, 1988.

(3.) The short facts leading to filing of the charge sheet are that the petitioner while he was working as Deputy Tahsildar in the office of the Special Deputy Collector, Land Acquisition Unit, Yellampally, Ramagundam mandal, Karimnagar District, demanded an amount of Rs. 20,000/- as bribe for doing official favour viz. handing over of the cheque for an amount of Rs. 8,55,626/- which was the compensation amount of the sub-merged lands of an extent of Ac.05-23 guntas belonging to the father of the de facto complainant. It is said that after bargaining, the petitioner reduced the amount to Rs. 10,000/- and the de facto complainant who was not willing to pay the bribe, approached the ACB and lodged a report with them. On the strength of the said report, a trap was laid. In the course of the said trap, the petitioner allegedly received the amount of Rs. 10,000/- from the de facto complainant. After investigation, the charge sheet was laid against the petitioner alleging commission of offences under Sections 13(2), 13(1)(d) of Prevention of Corruption Act, 1988.