DINESH DUTT JOSHI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Leave granted.

(2.) The appellant is alleged to have demanded bribe money of Rs. 1200. 00 as illegal gratification for providing electric connection to one Sarup Singh. On the complaint of said Sarup Singh a trap is stated to have been laid by the police. According to the prosecution, the currency notes valuing Rs. 1200. 00, which was dusted with phenolphthalein powder were paid to Tejpal Singh as per directions of the appellant herein. The raiding party recovered the amount from Tejpal Singh who, upon enquiry, stated that he had received the amount from Sarup Singh as per instructions of the appellant. After completion of the investigation a final report was submitted in the court of special - judge, Jodhpur against the appellant and Tejpal Singh for the commission of offences punishable under section 13 (1) (d) read with section 13 (2) of the Prevention of Corruption Act and section 120-B of the Indian Penal Code.

(3.) The trial court framed charges against Tejpal Singh but discharged the appellant vide its orders dated 10/12/1993. Dissatisfied with the order of framing the charge against him, Tejpal Singh, accused filed a revision petition in the High Court which was dismissed vide the order impugned in this petition.