DEVENDRA NATHABHAI ODEDARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Learned APP Mr.J.K.Shah waives service of rule on behalf of respondent -State.

(2.) The case of the prosecution is to the effect that the while the accused No.1 - Sweta Hamir Jadeja was serving as Police Sub-Inspector, Mahila Police Station (West), Ahmedabad City, she 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 accused No.1 to pay Rs.20 Lakhs and subsequently in another incident, the complainant was asked to pay bribe of Rs.15 Lakhs. It is alleged that such amount was transferred by one employee of the complainant through Angadia which was received by the present applicant - Devendra Odedara. It is alleged that present applicant is Brother-in-law of the accused No.1 and on behalf of the accused No.1, the applicant has received the huge amount and thereby abetted in the offence.

(3.) Heard Mr.Sudhir Nanavati, learned senior advocate appearing for the applicant and Mr.Mitesh Amin, learned Public Prosecutor appearing for the State, through video-conference.