OM PRAKASH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant is in judicial custody in Case Crime/FIR No. 05 of 2023, under Sec. 7 of the Prevention of Corruption Act, 1988, Police Station Vigilance Sector, District Dehradun. He has sought his release on bail.

(2.) Heard learned counsel for the parties and perused the record.

(3.) The applicant is a Revenue Officer. The complainant had approached the applicant for mutation of his name, after the death of his father, but the applicant demanded money. The complainant reported the matter to the Vigilance. A Preliminary Inquiry was done. The demand was recorded and after verifying, a trap was laid on 24/4/2024; the conversation, which took place at the time of giving bribe was also recorded and the applicant was caught red-handed with the bribe. A post trap memo was prepared and his hand-wash turned pink.