KRISHAN KUMAR SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the papers on record.

(2.) Having heard the learned counsel for the applicant as well as the State Counsel, it appears that Sri Krishan Kumar Singh, at the relevant time, was posted and working as a Sub Divisional Magistrate in Purola in District Uttarkashi. His wife Smt. Usha Singh resided in Dehradun city. For quite few months, the applicant was demanding Rs. 10,000/- as an illegal gratification from his subordinate Naib Tehsildar to forward his character roll report ahead to the Collector of the district. Naib Tehsildar reported the matter to the Vigilance Department, and after taking all required sanctions, a raid was conducted and the applicant was arrested at the spot red handed while receiving Rs. 10,000/- from his subordinate Naib Tehsildar. That apart, after searching his house, Rs. 6,50,000/- more were recovered, besides 37 sale deeds, which he could not account for. Later on, during the hearing of the bail application, an endeavour has been made that his wife Smt. Usha Singh executed an agreement to sell and received Rs. 6 lacs as a consideration of selling her plot of land to one Sri Sudhir Chawla. This agreement to sell is of 21.06.2016. It is difficult to understand that after execution of this sale deed, the money was carried, leaving Dehrdun city, to the remotest hilly area of District Uttarkashi in Purola Tehsil.

(3.) I think that since the applicant is a responsible officer and the allegations against him are very serious, he does not deserve bail. The Bail Application is rejected.