MOHAN BOHRA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant is in judicial custody in Case Crime/FIR No. 04 of 2024, 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.) The complainant Arif was constructing his house. He had taken electricity from his neighbour, but the officials from the Electricity Department had reported the matter to the police that the applicant is committing theft of the electricity. According to the prosecution, the applicant, who was Sub-Inspector of the police station at the relevant time, was entrusted with the inquiry. He called the complainant and demanded Rs.20,000.00, so as not to lodge an FIR and finally, he settled the case for Rs.4000.00. The complainant recorded his conversation. He was not willing to pay this amount. Therefore, he reported the matter to the Vigilance Department. On 30/1/2024, a trap was laid. The applicant took the money. He was caught red handed and the hand-wash turned pink.