HARI PRAKASH KASANA Vs. STATE OF U P

JUDGEMENT

(1.) HEARD Sri Anurag Khanna, learned counsel for the revisionist and learned AGA for the State.

(2.) THIS criminal revision has been filed against the order dated 1-2-2001 passed by the learned Sessions Judge, Bijnor in bail application No. 129 of 2001 whereby while granting the bail to the accused Mohd. Arif khan and Ravindra Raghav, learned Sessions Judge directed for registration of FIR against the revisionist Hari Prakash Kasana, inspector P. S. Kotwali, District- Bijnor for committing an offence punishable under relevant provision of the Indian Penal Code.

(3.) IN brief the fact's of the case are that mohd Arif Khan and, Ravindra Raghay was accused in Case crime No. 908 of 2000, under Section 7/13 Prevention of Corruption act and Section 384 IPC. P. S. Kotwali City, district- Bijnor. The prosecution case was that on 19-10-2000 at 9. 15 p. m. , complainant sardar Harbhajan Singh was taken his combine on road and he was stopped by three constables, namely accused Mohd. Arif Khan, ravindra Raghav and co-accused Gian prakash and sum of Rs. 50/- was demanded as bribe. When bribe was not paid, he was scolded, threatened and beaten by the accused persons. In the meantime, Inspector hari Prakash Kasana came on the spot and rebuked the constable and obtained a written report from Sardar Harbhajan Singh, on the basis of which FIR was registered on 20-10-2000, at about 4. 30 p. m.