PRAVIN KUMAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Admit. By consent heard forthwith.

(2.) This revision is directed against the Order dated 18-11-2004 of the learned special Judge, Margao, by which the learned special Judge has ordered the framing of the charge against the applicant/accused under sections 7 and 13 (2) r/w. S. 13 (1) (d) of the prevention of Corruption Act, 1988.

(3.) The accused is a public servant who, at the relevant time was working as a garrison Engineer, Project (P) , Naval Works (NW) , Vasco. The allegations against the accused is that on or about 19-8-02 the accused demanded illegal gratification of Rs. 5,000/- from shri. Umesh Salgaonkar, partner of M/s. S. K. Salgaonkar and Bros. , Vasco, Goa, as motive or reward for recommending the extension period for completion of the works of construction for the Navy at Nofra, Goa and on 20-8-02 accepted the same, pursuant to the said demand.