ANUJ KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant-Anuj Kumar has filed the present Application for regular bail. He is in judicial custody under Sec. 12 of the Prevention of Corruption Act, 1988 in Case Crime No.03 of 2025, registered at Vigilance Sector, Dehradun.

(2.) Heard Mr. R.P. Singh, learned counsel for the applicant and Mr. Pradeep Lohani, learned Brief Holder for the respondent.

(3.) Mr. Pradeep Lohani, Brief Holder, has opposed the bail application. He submitted that one Radha Rani filed an application for mutation on 23/1/2023. Co-accused Monu (female) was working as a Revenue Sub-Inspector. She demanded bribe from the complainant, who is the husband of Radha Rani. The present applicant was arrested on 9/4/2025 while taking bribe of Rs.4,500.00. He told the trap team that he had talked to the complainant about transactions at the request of the co-accused Monu.