KANTA RANI Vs. REGISTRAR GENERAL

JUDGEMENT

(1.) One Shri V.P.Gulati was facing trial before the Additional Sessions Judge, Delhi and the petitioner before this Court was posted as the Reader in that Court. A complaint was made by Shri V.P.Gulati alleging therein that the petitioner had called him at his residence and asked him to come and meet her in the Court in which she was posted. He further alleged that the petitioner told him that if he pays Rs1 lac to her then the Judge would give bail to her. He also alleged that the petitioner took him in the chamber of Additional Sessions Judge, who demanded Rs1 lac for granting bail to him. The complainant claimed to have agreed to pay Rs.50,000/- as advance on 19.1.2001 along with Rs 5,000/- for the petitioner. On receipt of the complaint, a case under Sections 7 and 13(1)(d) of Prevention of Corruption Act, 1988 was registered. A trap was then laid by CBI on 20.1.2001. On that day the petitioner came to the house of the complainant and sat there on the sofa in the drawing room. It was alleged that the petitioner accepted the bribe money of Rs 55,000/-, from the complainant Shri V.P.Gulati at his residence.

(2.) Vide memorandum dated 11.11.2005 a Statement of Articles of Charge along with a Statement of Imputation of Misconduct in support of the Articles of Charge was served upon the petitioner and she was informed that an inquiry would be held in respect of those charges which were admitted by her.

(3.) The Articles of Charge and Statement of Imputation of Misconduct read as under:-