NARENDRA JAIN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This revision petition under Section 397 read with Section 401 of the Code of Criminal Procedure, 1973 arises out of the order dated 8 t h of August, 2016 passed in Special Case No.4/2016 by the Special Judge (Prevention of Corruption Act) Seoni (M.P.) rejecting the application of the petitioner.

(2.) At the relevant point of time, petitioner was posted as A.S.I. in the police department, Tehsil-Kotwali, District-Seoni. A written complaint was made by one Smt. Baijayanti Baghel alleging that petitioner demanded illegal gratification of Rs.1,00,000/- and she did not want to pay the bribe.

(3.) On the basis of the complaint, an F.I.R. was registered and thereafter a trap was laid. After the trap, a criminal case has been registered and after completing the investigation, the material collected during the investigation was laid before the Administrative Department to accord sanction for prosecution. After obtaining the sanction for prosecution, charge- sheet was filed in the Court of Special Judge (Prevention of Corruption Act) Seoni. It was challenged by the petitioner before the Special Judge (Prevention of Corruption Act) Seoni and by the order impugned, the application under Section 19 of the Prevention of Corruption Act, 1988 was rejected by the trial Court, hence, this revision.