PANUGOTHU RAJU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition is filed for the following relief:

(2.) It has been contended by the petitioner that he was initially appointed as Assistant Engineer in Irrigation and CAD Department vide proceedings dt.26/5/2016 and reported to duty on 6/6/2016 in IB Sub-Division Nalgonda of IB Division Nalgonda of Irrigation Circle, Nalgonda. While the petitioner was working in I.B. Sec. , Narayanpur, as Assistant Engineer, on 6/4/2018, he was meeting one of his relatives who offered financial help by way of a loan to meet expenses of his sister's engagement, but he was arrested by the Officers of Anti Corruption Bureau at around 5.30 p.m. and he was informed that based on F.I.R vide No. 02/RCT-NLG/2018 dtd. 6/4/2018 ACB Police Station, Nalgonda Range, the ACB laid a trap on the complaint of his relative Udavath Rajesh, who is said to have stated that the petitioner demanded a bribe amount for clearing the pending payment to his father,.

(3.) The respondents filed counter denying the material contention of the petitioner and contended that the petitioner joined duty on 6/6/2016 in IB Sub-Division Nalgonda of IB Division Nalgonda of Irrigation Circle, Nalgonda. Later, he was transferred to I.B. Sub-Division, Choutupal of I.B. Division, Bhongir, and reported to duty on 1/12/2016. On 9/4/2018, the Anti Corruption Bureau, Nalgonda Range, through a radio message informed that the petitioner while working in I.B. Sec. , Bhongir, was trapped on 7/4/2018 at 17:30 by the ACB authorities when he demanded and accepted the bribe amount of Rs.1,00,000.00 from the complainant. A case was registered against him and the ACB authorities have informed that the petitioner was remanded to judicial custody on the same day and was in the custody for a period exceeding 48 hours.