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Karnataka High Court Sudhakar bribery case Karnataka High Court Quashes Bribery Case Against BJP MP Dr. K. Sudhakar: No Proof ₹4.8 Crore Cash Was for Elections

Court says allegations do not meet legal test for bribery under IPC and Representation of People Act

Seized money belonged to co-accused; no evidence it was linked to Sudhakar’s 2024 election campaign

By Our Legal Correspondent

New Delhi: October 04, 2025:

In a major relief for BJP Member of Parliament Dr. K. Sudhakar, the Karnataka High Court has quashed a bribery case filed against him in connection with the seizure of ₹4.8 crore in cash from the residence of a co-accused during the 2024 Lok Sabha elections.

The single-judge bench of Justice M.I. Arun ruled that there was no allegation or evidence to show that the seized money was meant to be used in Sudhakar’s election campaign or to bribe voters. The court held that even if the allegations in the complaint and chargesheet were taken as true, they did not satisfy the legal requirements of bribery-related offences under the Indian Penal Code (IPC) or the Representation of People Act, 1951.

Background of the Case

The case dates to April 2024, just a day before polling for the Chikkaballapura Lok Sabha constituency. Income Tax officials conducted a raid at the residence of Govindappa, a resident of Madavara village in Bengaluru North Taluk. During the raid, officials seized ₹4.8 crore in unaccounted cash.

At the time, Dr. Sudhakar was contesting the Lok Sabha election from Chikkaballapura. It was alleged that he sent a WhatsApp message to an IAS officer, Munish Moudgil, requesting help for Govindappa, the co-accused.

Following the raid, complaints were filed with the police, and a case was registered against Sudhakar and Govindappa under:

Sections 171B, 171C, 171E, 171F, and 511 of the IPC (bribery and undue influence in elections)
Section 123 of the Representation of People Act, 1951 (corrupt practices in elections)

The trial court took cognisance of the offences, and a chargesheet was filed. Aggrieved, Sudhakar approached the Karnataka High Court seeking to quash the proceedings.

Court’s Reasoning

After examining the complaint, FIR, and chargesheet, the High Court concluded that the only allegation against Sudhakar was that he had requested an IAS officer to help Govindappa during the raid.

The bench observed:

“There is no other allegation made against the petitioner that the money of ₹4.8 crores seized in the house of accused no. 2 was meant to be used for the elections of the petitioner or to give the same as a bribe to somebody else on behalf of the petitioner.”

The court further held that:

The ingredients of bribery offences under Sections 171B and 171C IPC were not satisfied.
There was no evidence that the seized money was linked to Sudhakar’s election campaign.
The trial court’s order taking cognisance of the offences was bad in law.

Accordingly, the High Court quashed the criminal proceedings against Sudhakar.

Representation in Court

Senior Advocate Prabhuling K. Navadgi appeared for Dr. Sudhakar.
High Court Government Pleader Thejesh represented the State of Karnataka.

The case was titled: Dr. K. Sudhakar v. The State of Karnataka (Neutral Citation: 2025:KHC:36849).

Legal Significance

The ruling is important for several reasons:

Clarifies scope of election bribery laws
- The judgment reinforces that mere association with a co-accused or sending a message does not automatically amount to bribery.
- Courts must look for direct evidence linking money to electoral influence.
Limits misuse of election-time raids
- The decision highlights that seizure of cash alone cannot be grounds to implicate candidates without proof of electoral misuse.
Strengthens judicial scrutiny
- The High Court emphasized that criminal charges must be based on clear allegations that satisfy the statutory ingredients of the offence.

Political and Public Reactions

The ruling has sparked debate in Karnataka’s political circles.

Supporters of Sudhakar hailed the judgment as a vindication, arguing that the case was politically motivated and lacked substance.
Critics, however, expressed concern that the ruling could set a precedent where large cash seizures during elections are dismissed without deeper investigation.

Legal experts noted that the judgment does not prevent authorities from investigating the source of the seized money, but it does shield candidates from being implicated without direct evidence.

Broader Context: Cash Seizures in Elections

India has a long history of cash seizures during elections, with enforcement agencies often recovering large sums allegedly meant for voter inducement.

In the 2019 Lok Sabha elections, the Election Commission reported seizures worth over ₹3,400 crore, including cash, liquor, and gold.
In 2024, several high-profile raids were conducted across states, with Karnataka witnessing some of the largest seizures.

However, courts have repeatedly stressed that mere possession of cash is not enough to prove electoral bribery unless there is evidence of intent to distribute it to voters.

Conclusion

The Karnataka High Court’s decision to quash the bribery case against Dr. K. Sudhakar is a landmark ruling in the context of election law. By holding that there was no evidence linking the seized ₹4.8 crore to Sudhakar’s campaign, the court has reaffirmed the principle that criminal charges must be based on concrete proof, not assumptions.

As India continues to grapple with the challenge of curbing money power in elections, this judgment will likely serve as a reference point in future cases involving cash seizures and allegations of electoral bribery.

Karnataka HC Quashes Bribery Case Against BJP MP Sudhakar