BUDDHABHUSHAN SUKHADEV DABHADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Present revisionist, who is arraigned as an accused in Special Case no.254 of 2025 on the file of learned Adhoc District Judge-3, Aurangabad, is taking exception to order dtd. 24/6/2025 passed below application Exhibit 4 by the said learned Judge, whereby his application for discharge stood rejected.

(2.) Facts in nutshell are that, complainant Rajpal Bhopalat worked as a Clerk in the Galhati Medium Project, Shahapur, Tq.Ambad, District Jalna, and in the same office accused worked as Assistant Engineer. In administrative terms, accused was immediate superior to complainant. According to complainant, in spite of he regular in the work, accused used to question him for not coming to the office and not doing work and even threatened to suspend him. Further according to complainant, accused demanded Rs.5,000.00 every month if at all complainant wants to save his job. Complainant, out of fear, transferred amount on PhonePe number of accused time to time. Once complainant pay amount to accused in cash. On 15/12/2022, accused issued show cause notice to complainant alleging negligence in Government duty and further asked complainant to pay Rs.9,000..0000 to withdraw the notice. On 12/1/2023, complainant transferred Rs.4,000.00 via PhonePe to the account of accused, but thereafter, as complainant was not willing to pay bribe, he lodged report with ACB authorities, who carried out investigation, planned and executed trap and arrested accused and on completion of investigation, he was chargesheeted.

(3.) Accused moved application exh.4 for discharge before learned trial Court, but the same was rejected and in consequence thereto, present revision has been preferred praying for discharge.