LAWS(ALL)-2025-5-125

SHAKEEL AHMAD Vs. STATE OF U. P.

Decided On May 29, 2025
SHAKEEL AHMAD Appellant
V/S
STATE OF U. P. Respondents

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned Additional Government Advocate for the State of U.P. and perused the record.

(2.) The instant bail application has been preferred by the applicant-Shakeel Ahmad with a prayer to release him on bail in Case Crime No. 01 of 2025, under Sec. 7 of Prevention of Corruption Act, Police Station Anti Corruption Mirzapur, District Mirzapur during the pendency of trial.

(3.) As per the prosecution case in brief, the complainant Pramod Kumar Singh made a complaint dtd. 20/2/2025 to the Inspector Vinay Singh, Anti Corruption Organization, Mirzapur making allegations inter alia that on 9/1/2025, a first information report was lodged by Mr. Deepak Kumar Rajbhar at Case Crime No. 0008 of 2025, under Ss. 303(2), 317(2) of B.N.S., Sec. 4/21 Mines and Minerals Act and Sec. 3 of Prevention of Damage to Public Property Act against unknown person, in which applicant-Shakeel Ahmad was the investigating officer, who demanded bribe of Rs.15,000.00 from complainant-Pramod Kumar Singh for not revealing his name as an accused in that case but the matter was settled for Rs.5,000.00. F.I.R. further alleges that taking cognizance of the said complaint, a preliminary enquiry was conducted for prima facie satisfaction to proceed further in the matter. On being satisfied with the opinion given in the enquiry report, a trap team was constituted to catch the applicant red handed while accepting bribe. Accordingly the trap team along with independent witnesses and complainant proceeded to the designated place to execute the trap proceeding. It is the case of the prosecution that the complainant took out the treated bribe notes Rs.5000.00 from his pocket and gave to the applicant. The moment the applicant accepted bribe, the trap team nabbed him red handed. Thereafter Mr. Inspector Vinay Singh, Anti Corruption Organization, Mirzapur got a first information report lodged in the matter on 22/2/2025.