MADAN SINGH RAWAT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicants-Madan Singh Rawat, Hare Ram Yadav and Dinesh Gairola seek anticipatory bail in Case Crime No.47 of 2022, under Sec. 17 of the Prevention of Corruption Act, 1988, Police Station Kotwali Pauri, District Pauri Garhwal.

(2.) Heard learned counsel for the parties and perused the record. Learned counsel for the informant appeared through video conferencing.

(3.) According to the FIR, the applicants were officers in the Education Department. They demanded bribe from one Anil Negi, the Manager of a Private School. The FIR records that, in fact, the applicants were pressurizing for some appointments and were also demanding money, so as to sanction the appointment of a Lecturer done by Anil Negi in his private school. The videos of transactions were made available by Anil Negi and he gave them to the informant, who is a Journalist. He lodged the report.