KASHI NATH YADAV Vs. STATE OF U P

JUDGEMENT

(1.) SUPPLEMENTARY affidavit has been filed by the applicant, which is taken on record.

(2.) THE applicant Kashi Nath Yadav was serving as S.I. (MT) in police department of Uttar Pradesh. An FIR was lodged on 14.03.2007 by the complainant Lakshmi Narayan Shukla s/o Chandrika Prasad Shukla at P.S. Kotwali, District Fatehpur, where a case under sections 419, 420 IPC and 7/13 Prevention of Corruption Act was registered against the applicant. The allegations made in the FIR, in brief, are that on the assurance of the applicant to get the son of complainant employed in U.P. Police, a sum of Rs. 2,05,000/ - ( Rupees two lac five thousand) was paid to him on 05.10.2005 after withdrawing the said amount from State Bank of India Varanasi, by Sushri Sarojni Ma Acharya of Swabodh Ashram Varanasi. The said amount is said to have been paid on behalf of the complainant to the applicant Kashi Nath Yadav at Fatehpur. Further case of the prosecution is that in spite of receiving aforesaid amount, the applicant could not get the son of the complainant employed in police service and also did not return the money.

(3.) ALTHOUGH certain other arguments have also made by the learned counsel on the merit of the bail application, but lastly it is submitted that the applicant is ready to deposit the entire amount, which is said to have been paid to him for getting the son of the complainant employed in police service. Consent to deposit the said amount has been given in the supplementary affidavit, which has been filed today.