TRILOCHAN SUYAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Trilochan Suyal is in judicial custody in FIR No.8 of 2023, under Sec. 7 of the Prevention of Corruption Act, 1988, Police Station Vigilance Sector, Haldwani, District Nainital. He has sought his release on bail.

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

(3.) A person named Dwarika Prasad was an agriculturist. He had sown crop in his agricultural field, but there was some dispute. He wanted to reap it. He moved an application to the SDM, who passed an order that the person, who had sown the crop, may only reap it. The matter came to the applicant, who was the Revenue Sub Inspector. It is case of the complainant Dwarika Prasad that in order to give a report, the applicant demanded Rs.10,000.00. He also involved Summar Singh, the Village Pradhan, so that the money may be given to him. Finally, it was settled at Rs.8,000.00. The entire conversation was recorded. Subsequently, a trap was laid on 26/10/2023, when, according to the prosecution, the applicant demanded Rs.8,000.00, which was given to him, which he kept in a register on the table. It was recovered, and a post trap memo was prepared. The hand wash turned pink.