YERRAMSETTI VENKATA SREERAMULU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition is filed seeking bail under Sec. 437 and 439 of the Code of Criminal Procedure, 1973 ('CrPC') to the petitioner/A.1 in Crime No.02/RCT-ATP/2023 of A.C.B. Anantapuram Police Station, registered on 27/2/2023 for the offence punishable under Sec. 7 of Prevention of Corruption (Amendment) Act, 2018.

(2.) Heard learned counsel for the petitioner and Sri.S.M.Subhani, learned standing counsel representing the respondent/State.

(3.) The case of prosecution is that on 27/2/2023 when a trap was laid by the investigating officer through the defacto complainant as A.1 to A.4 demanded him to pay bribe of Rs.30,000.00 putting the defacto complainant under the pressure to pay the same threatening to cancel the GST permanent registration or converting the same as temporary one for conducting exhibitions and in that connection, there were talks between the defacto complainant and the accused, over phone as well and their voice conversations were also recorded on 23/2/2023. Further, on 27/2/2023, a trap was laid and the accused were caught red handed receiving Rs.30,000.00 as bribe.