AMRATBHAI BHIKHABHAI RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is the fourth successive bail application; earlier Criminal Misc. Application No. 21805 of 2017 was withdrawn on 12.09.2017, before chargesheet and Criminal Misc. Application No. 26824 of 2017 was disposed of as withdrawn by order dated 17.11.2017 post chargesheet. The third successive bail application being Criminal Misc. Application No. 2177 of 2018 came to be dismissed with reasoned order by this Court on 31.01.2018.

(2.) Deposition of the first informant is primarily relied upon by the learned counsel, urging for bail.

(3.) From the facts of the case, it appears that the petitioner was a licencee surveyor in Revenue Department, DILR office, Mehsana. FIR came to be filed against him alleging demand of Rs. 10,000/to process an application for measurement of the land in dispute by the first informant. This amount, upon negotiation was scaled down to Rs. 9000/and accused is quoted allegedly saying that in absence of such payment, the work of the informant would not be finalized by the department. The informant sought trap for the petitioner which according to the prosecution was successful on 11.08.2017.