D.K. LINGARAJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C. praying this Court to enlarge the petitioner on bail in Crime No.4/2022 registered by ACB Police Station, Mysuru for the offence punishable under Sec. 7(A) of Prevention of Corruption Act.

(2.) Heard the learned counsel for the petitioner and the learned High Court Government Pleader appearing for the respondent-State.

(3.) The factual matrix of the case is that this petitioner along with other accused person demanded an amount of Rs.1,50,000.00 at the first instance and again an amount of Rs.50,000.00 was demanded to disburse the subsidy amount and an amount of Rs.25,000.00 was collected as an advance and asked to pay the balance amount. Based on the complaint, this petitioner was trapped while collecting the amount of Rs.1,00,000.00 and the mahazar was also drawn in that regard and bait money was recovered at the instance of this petitioner.