(1.) Rule. Rule made returnable and heard forthwith with the consent of learned Counsel for respective parties.
(2.) The petitioner has filed the present petition for quashment of the FIR bearing Crime No.25/2015, registered against him at Bhokar Police Station for the offenses under Sections 7, 12, 13(1)(d) read with Section 13(2) of the Prevention of Corruption Act, 1988.
(3.) The petitioner is presently working as Vice Principal of Digambarrao Bindu Arts and Commerce College at Bhokar, Taluka Bhokar, District Nanded (hereinafter referred to as 'the college'). On 30th of June, 2015, one student viz. Sunil Bhaurao Madilwad approached the Anti Corruption Bureau, Nanded, and informed that he is pursuing his education as a student of Yashwantrao Chavan Maharashtra Open University, Nashik (hereinafter referred to as 'the Open University') center of which is being run at the College at Bhokar. The said student complained that, for admission to the third year of the Bachelore of Arts Course, though the admission fee to be paid to the Open University is Rs.800/-, Principal Shri Chavan and Vice Principal Shri Bhise of the college are unauthorizedly asking for additional amount of Rs.200/- of which no receipt will be given. It was, therefore, the contention of the said student that the amount of Rs.200/- was being asked as a bribe from him which he was unwilling to pay but was compelled to pay the same since its non payment would result in cancellation of his admission. On lodgement of such complaint by the said student, trap was laid by the Anti Corruption Bureau, Nanded, and the further process was carried out.