STATE OF MAHARASHTRA Vs. BHAUSAHEB KESHAV PUND

JUDGEMENT

(1.) State is aggrieved by judgment and order passed by the Special Court, Ahmednagar in Special Case no.6 of 2000 on 5/9/2006 i.e. acquitting present respondent from offence under Ss. 7, 13(2) r/w 13(1)(d) of the Prevention of Corruption Act.

(2.) Present respondent was chargesheeted on the allegations that while he was working as Police Constable, he demanded hafta from complainant, a hotelier, to not to prosecute for sale of liquor without permit / licence.

(3.) Complainant approached ACB authorities as he was not ready to pay hafta of Rs.1000.00, upon which trap was planned and laid and accused was apprehended on accepting demand of bribe in the form of hafta.