P. VENKOBA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short 'BNSS') by the petitioner/accused, seeking to quash the remand docket order, dtd. 30/10/2024 in Cr.No.11/RCT-CIU-ACB/2024 against the petitioner, registered for the alleged offence punishable under Sec. 7(a) of the Prevention of Corruption Act, 1988 (as amended in 2018).

(2.) Heard learned counsel for the petitioner and Sri Sridhar Chikyala, learned Special Public Prosecutor for Anti-Corruption Bureau, Telangana State. Perused the record.

(3.) This is a case of demand and acceptance of bribe amount of Rs.50,000.00 by the accused officer Sri P.Venkoba, AEE/NMR, Office of Executive Engineer, Circle XIV, Goshamahal Circle, GHMC, Hyderabad from the complainant Sri Jaffar Hussain, Class V (Civil) Contractor, R/o.Dabeerpura, Hyderabad on 29/10/2024 at about 1600 hours in McDonald's Restaurant, situated in the MPM Mall, Abids, Hyderabad to perform an official duty. A case is registered against the accused officer for the offence u/s.7(a) of Prevention of Corruption Act, 1988 (as amended in 2018) and he was produced before the Principal Special Judge for Trial of SPE & ACB Cases, Hyderabad on 30/10/2024 at 5:00 p.m and the accused officer is restricted/ restrained in the custody of the investigating officer for more than 24 hours and he was remanded to judicial custody till 13/11/2024. Aggrieved by the same, the present Criminal Petition is filed seeking to quash the remand docket order, dtd. 30/10/2024.