PARVINDER SINGH Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed u/s 439 of the Code of Criminal Procedure seeking regular bail.

(2.) The applicant is the accused in Crime No.2/2023 of Vigilance and Anti-Corruption Bureau, Wayanad. The offence alleged is punishable under Sec. 7 of the Prevention of Corruption Act.

(3.) The prosecution case, in short, is that the applicant being the Superintendent of Central Tax and Central Excise, Kalpetta demanded an amount of Rs.3,00,000.00 from the de facto complainant for exempting him from the payment of Rs.5,00,000.00 and further amounts connected with the Input Tax Credit. The applicant was arrested on 12/6/2023 while taking bribe of Rs.1,00,000.00 from the de facto complainant.