BHUWAN NATH GOSWAMI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The applicant has sought his release on bail in connection with FIR/Case Crime No.5/2018 under Ss. 7/8/13(1)(d) r/w Sec. 13(2) of the Prevention of Corruption Act, 1988 and Sec. 120-B IPC, which was registered at P.S. Vigilance Sector, Sector Haldwani, District Nainital.

(3.) The case of the prosecution is that complainant Purshottam Garg had applied for grant of trading licence at Krishi Utpadan Mandi Samiti, Rudrapur for which he had completed all the formalities. According to the complaint, the dealing clerk Indra Bahadur Chand demanded Rs.8,000.00 for issuing the licence. The complainant was called twice and thrice by Indra Bahadur Chand in the office, but on 21/8/2018, when the co- accused Indra Bahadur Chand was not present in the office, the complainant contacted the present applicant who spoke to the co-accused Indra Bahadur Chand from the complainant's phone and after speaking with him, the applicant demanded bribe amount from the complainant. At that time, he was nabbed by the trap team while accepting the bribe from the complainant and the case was registered against the applicant.