N LAKSHMAN RAO PESHVE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE petitioner seeks bail under Section 439 of the Cr.P.C. following the trial court refusing to grant him bail.

(2.) THE offences alleged against the petitioner are under Sections 13(1)(e) read with 13(2) of the Prevention of Corruption Act, 1988 and the allegations against him in short are that, the petitioner had amassed wealth disproportionate to his known sources of income and though the total income of the petitioner while he was working as the Managing Director of the Karnataka Neeravari Nigama Ltd. was Rs.1,02,00,000/-, the disproportionate assets owned by the petitioner was worth Rs.2,07,57,819/- and thus there is 203.51% which is the disproportionate assets held by the petitioner.

(3.) HAVING thus heard both sides and taking note of the nature of the offences alleged and the punishment prescribed under the P.C.Act for the said offences, and the petitioner also said to be holding the post of the Managing Director of Karnataka Neeravari Nigama Ltd., it is unlikely that the petitioner might flee from justice. As far as tampering is concerned, conditions can be put on the petitioner to safeguard the interest of the prosecution.