JOHNSON JACOB Vs. STATE

JUDGEMENT

(1.) The present writ petition has been filed seeking quashing and setting aside the order on charge and framing of charge dtd. 10/3/2021 passed by learned Special Judge (PC Act) ACB-01, Rouse Avenue Courts, Delhi, in which charges under sec. 7/13(1)(d) and 13(2) of the Prevention of Corruption Act have been framed.

(2.) The brief facts of the petition are that the complainant, Mr. Ravneet Singh has applied for an Arms licence for himself on 12/1/2014 and the accused (petitioner herein) SI Johnson Jacob, having mobile No. 7503075999, visited his residence for inquiry regarding the same.

(3.) It is further submitted in the complaint that the petitioner asked the complainant to pay a bribe of Rs.20,000.00 for sending his report for grant of Arms licence and after some negotiation the petitioner reduced the amount to Rs.10,000.00. The complainant, thus, handed over a sum of Rs.1,000.00 to the petitioner, recorded the conversation and provided a CD of the same later on.