CHANDRABALI PRASAD PANDEY Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) In this petition under Section 482 of the Code of Criminal Procedure, 1973, applicant is seeking quashment of F.I.R. dated 12.10.2017 registered by the Special Police Establishment-Lokayukt on the basis whereof Crime No.231/2017 has been registered against the applicant for the offences punishable under Sections 7, 13 (1)(d) read with Section 13 (2) of the Prevention of Corruption Act, 1988.

(2.) In brief, the prosecution case is that at the relevant point of time, applicant was working as Deputy Commissioner in Municipal Corporation, Singrauli, District-Singrauli. He was also assigned additional charge of Health Officer. A complaint in writing was made to Special Police Establishment/Lokayukt by one Pramendra Kumar Singh who is the Secretary of Soach Educational & Social Welfare Society, Singrauli alleging that the applicant has demanded illegal gratification for clearance and payment of two bills submitted on behalf of the Society for having performed the work of door to door collection of garbage and baseline survey in respect of 14 wards of the town of Singrauli. Complainant did not want to pay the bribe.

(3.) On the basis of said complaint, after recording conversation, an F.I.R. was registered against the applicant for the offences punishable under Section 7 of the Prevention of Corruption Act and later on Section 13 (1) (d) read with Section 13 (2) of the Prevention of Corruption Act, 2012 were added and thereafter investigation is in progress. Hence, this petition to quash the F.I.R.