VISHWANATH GUPTA Vs. THE GENERAL MANAGER

JUDGEMENT

(1.) HEARD on admission.

(2.) PETITIONER , Branch Manager, Central Madhya Pradesh Gramin Bank having apprehended taking bribe of Rs.5000/ - has been subjected to criminal prosecution for the charges under Sections 7, 13 (1)D and 13(2) of the Prevention of Corruption Act, 1988 vide Crime No. 430/13. Besides petitioner has also been subjected to disciplinary action on the charges of being trapped by the Lokayukta of taking bribe of Rs.5000/ - and reporting thereof in the newspaper cause damage to the credit of Bank vide charge sheet dated 22.4.2014.

(3.) THOUGH submissions are attractive but does not carry much substance.