G. CHINNA REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Revision Case is filed by the petitioner - accused aggrieved by the order dtd. 24/8/2022 of the learned Principal Special Judge for Trial of SP and ACB Cases at Hyderabad in Crl.M.P.No.616 of 2022 in C.C.No.18 of 2014 in dismissing the petition filed under Sec. 321 of Cr.P.C.

(2.) The petitioner - Accused Officer worked as Executive Engineer, Division - VI, Greater Hyderabad Municipal Corporation (for short "GHMC"), Hyderabad from 5/1/2009 to 1/6/2011.

(3.) As per the case of the prosecution on 31/5/2011 at 16:00 hours, the de facto complainant i.e. the Manager (Finance and Marketing) of Ashok Engineering Works, MIG-72, KPHB Colony, Hyderabad visited the Office of ACB City Range - I, Hyderabad and lodged a report stating that on 16/11/2010 and 27/12/2010, the GHMC invited for tenders for supply of Hot Mix plant and its accessories at GHMC Stores, Chudi Bazaar, Hyderabad. They applied for all the tenders and got all the tenders and completed all the formalities and paid an amount of Rs.54,894.00 towards Earnest Money Deposit (for short "EMD") @ 2.5 % of the tender value and signed all the documents. On 19/3/2011, they supplied complete machinery to GHMC Stores, Chudi Bazaar, Hyderabad and also completed the erection and commissioning. After few days, they approached the concerned Executive Engineer Mr.Chinna Reddy (the petitioner herein - Accused Officer) for the bill payment. He demanded an amount of Rs.4,00,000.00 as bribe for passing the bills. The complainant requested to reduce the amount. But, he did not accept his request. After few days, again he approached the Accused Officer for bill payment and requested to pass the bills. The Accused Officer Mr.Chinna Reddy reduced the bribe amount to Rs.3,00,000.00. On 27/5/2011, they received an amount of Rs.17,37,756.00 as part payment. On 28/5/2011, Mr.Chinna Reddy called him and demanded to pay bribe of Rs.3,00,000.00 as gift for the bills already passed and for release of the balance bill of Rs.4,58,215.00. The Accused Officer again called him on 31/5/2011 and demanded for the bribe amount and asked him to bring the bribe amount to his home located at MLA, MP Colony, Jubilee Hills, Hyderabad. As the complainant was not willing to pay the bribe amount to the Accused Officer, he lodged the complaint with DSP, ACB, City Range - I, Hyderabad.