SHWETA HAMIR JADEJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Section 439 of the Code of Criminal Procedure by the applicant for regular bail in connection with an FIR being C.R.No.11191011200066 of 2020 registered with DCB Police Station, Ahmedabad City for the offences under Sections 7, 12 and 13 (A) (D) (1) (2), 13 (2) and 15 of the Prevention of Corruption Act [as amended by the Prevention of Corruption (Amendment) Act , 2018].

(2.) The case of the prosecution is to the effect that while the applicant herein was serving as Police Sub Inspector, Mahila Police Station (West), Ahmedabad City, the applicant herein obtained illegal gratification/bribe from the complainant for not proceeding with proposal under the Prevention of Anti?Social Activities Act (PASA). It is alleged that, in the month of February 2020, the complainant was asked by the present applicant to pay Rs.20 Lakhs and subsequently, in another incident the complainant was asked to pay bribe of Rs.15 Lakhs. It is also alleged that such amount was transferred by one employee of the complainant through Angadia which was received by one co?accused viz. Devendra Odedara. It is also alleged that co?accused is relative of the applicant and on behalf of her, he has received the amount. With such allegations, complaint is filed against the present applicant.

(3.) Heard Mr.Virat Popat, learned advocate for the petitioner and Mr.Amin, learned Public Prosecutor for the respondent?State through video conferencing.