BISWANATH MOHANTY Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Addl. Standing Counsel for the Vigilance Department.

(2.) The petitioner is apprehending arrest for the alleged commission of offence under Section 7 of the Prevention of Corruption Act in V.G.R. Case No. 80/2016 of the Court of learned Special Judge, Vigilance, Cuttack, arising out of Cuttack, Vigilance P.S Case No. 48/2016.

(3.) It is apparent from the records that the petitioner is working as a Assistant Fire Officer, Jagatsinghpur. The informant-Sachidananda Das was in need of a fire clearance certificate from the fire brigadier, Jagatsinghpur for which he approached the petitioner, who in turn demanded money. It was agreed that the complainant shall pay Rs. 3,000/- to the petitioner.