INDERJEET SINGH RANA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Inderjeet Singh Rana is in judicial custody in FIR No.03 of 2023, under Sec. 7 of the Prevention of Corruption Act, 1988, Thana-Sector Vigilance, District Dehradun. He has sought his release on bail.

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

(3.) Complainant Mohd. Akhlakh was involved in a criminal case. He had got stay from the High Court . Applicant was the Investigating Officer of the case. According to Mohd. Akhlakh, the applicant demanded Rs.20,000.00 from him, which, according to him, allegedly the applicant received due to criminal act done by him, in which he was involved. Mohd. Akhlakh was not willing to pay illegal gratification. Therefore, he lodged a complaint with the Vigilance. A trap was laid on 16/4/2023. The applicant received Rs.20,000.00. He was caught red handed. The hand wash turned pink. In fact, according to the prosecution, Mohd. Akhlakh had also recorded the conversation, which he and the applicant had, when the applicant demanded money from him.