SHRI K J BENEDICT Vs. STATE (CBI)

JUDGEMENT

(1.) Having lost the legal battle in connection with the application under section 227 of the Code of Criminal Procedure, the revisionist has filed this application under sections 397/401/482 of the Code of Criminal Procedure and prayed for quashing of the proceeding of Special Case No.03 of 2013. According to the petitioner, his application under section 227 of Code of Criminal Procedure has been wrongly decided by the learned Trial Court and the grounds shown by the learned Trial Court are unsustainable.

(2.) Learned counsel appearing on behalf of the Central Bureau of Investigation contended that the learned Trial Court has considered all the material aspects in its proper perspective and has come to a correct conclusion which does not require any interference.

(3.) Shorn of unnecessary details, the prosecution case in a capsulated form is such the defecto complainant, who has applied for V.R.S, and which was accepted on 31.10.2012, had decided to go back to his house at Calcutta, and so he requested the present revisionist to expedite the process regarding his retiral benefits at an early date. This time the petitioner herein demanded Rs.30,000/- as bribe and after bargaining he has reduced his claim and asked the defacto complainant to pay Rs.20,000/- instead of Rs.30,000/-.