Civil Judge arrested by Anti Corruption Bureau, Gambling Mobiles seized in Judge's home

April 7, 2018

During the searches conducted at the Judge’s house on Friday, ACB sleuths seized ₹4.2 lakh cash & 6 cell phones which were seized in Gaming Act case.

Anti Corruption Bureau personnel arrested a Junior Civil Judge from Jagtiyal after registering a case against him based on the directions of the High Court.

The Bar Association of Jagtiyal complained to the HC about the corrupt activities of junior civil judge S Madhu. Adv. Ch Ramakrishna Rao alleged that the junior civil judge sought ₹10,000 bribe in a criminal case.

According to ACB officials, the Bar Association of Jagtial complained to the HC about the corrupt activities of Judge. In his complaint, adv. Ch Ramakrishna Rao, alleged that the civil judge forced him to pay ₹10,000 bribe to acquit his client in a criminal case.

In another complaint to the High Court, adv. K. Venkateswar Rao alleged that the civil judge took ₹50,000 bribe from him for acquitting 2 of his clients in a criminal case. “Thus, the judge demanded & accepted bribe from the advocates in abuse of his official position. Due to fear and pressure from the judge advocates paid the bribe ,” official statement issued by the ACB office stated.

Based on the complaint, the vigilance wing of the High Court conducted preliminary probe & after recording the statements of the 2 advocates, directed the ACB to register a case under the PC Act against the judge S Madhu.

After registering the case, ACB team conducted a search. “The cash was seized as the junior civil judge couldn't account for it satisfactorily & the 6 cell phones are of a Gaming Act case property,” ACB official said.

Following the search, ACB sleuths arrested the accused junior civil judge.