PUSHPAL CHANDER BHASKER Vs. STATE

JUDGEMENT

(1.) .In this petition under Section 482, Cr.P.C., the petitioner- accused seeks setting aside of the order dated 17th November, 1999 and quashing of FIR No. 56/96 and the proceedings emanating therefrom, pending before a Special Judge, Delhi.

(2.) . In short, the allegations made against the petitioner are that on a complaint made on 11th December, 1996 by one Raghunath, after observing legal formalities a trap was laid. Petitioner demanded Rs. 5.000/- by way of bribe money from said Raghunath in the presence of S. Natrajan, witness. After taking money from his left hand the petitioner put it on the dash board of his Maruti Van No. DL-3C-7818 wherefrom it was recovered by Ranjit Ekka, Inspector, Anti-Corruption Branch, Delhi. After registering FIR No. 56/96 under Sections 7/13 of the Prevention of Corruption Act, 1988 (for short 'the Act'), recording statements of PWs, collecting report from CFSL and obtaining sanction to prosecute dated llth December, 1998 from General Manager (D & PR), SBI, a charge-sheet under the said provisions was submitted against the petitioner on 4th January, 1999.

(3.) . In terms of aforesaid order dated 17th November, 1999, application seeking discharge was declined by the Special Judge seized of the case.