MANISH MADAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) By this common order, the abovementioned two petitions are being decided as the prayer of the petitioners in both these petitions relates to the grant of concession of regular bail in respect of FIR No.230 dated 18.05.2019 under Section 384 IPC 1860 and Section 7, 8, 9 and 13 of Prevention of Corruption Act, 1988, registered at P.S. Sampla, District Rohtak.

(2.) Learned senior counsel for the petitioners argues that in the FIR No.230 dated 18.05.2019, there were more than one accused and the allegations in the FIR were against one Sh. Ravinder Kumar @ Kala and Sh. Surender Rathi that they were extorting money from the transporters for the clearance of their overloaded vehicles from the barrier so as to prevent them from being challaned and each vehicle was being charged Rs.8,000/- for the said purpose. Learned senior counsel further submits that as per the allegations, the amount which was being extorted by Sh. Ravinder Kumar @ Kala and Surender Rathi, was being forwarded to the officers working in the transport department, namely, Sh. Amit, who was working as a Clerk in the office of the Regional Transport Authority as well as the petitioner in these petitions i.e. Manish Madan, who was working as Assistant Secretary in RTA Office and Sh. Suresh Kumar, who was working as Personal Assistant to the Deputy Commissioner, Dadri.

(3.) Learned Senior counsel appearing on behalf of the petitioner submits that this Court has already extended the concession of Regular Bail to Sh. Ravinder Kumar @ Kala while deciding Crl.Misc.No.M-1182 of 2020 on 25.02.2020. The same benefit of regular bail has also been granted to Surender Rathi while deciding Crl.Misc.No.M-7321 of 2020 on 25.02.2020. Lerned Senior counsel further submits that even the Clerk of the RTA Office, namely, Amit has also been granted the benefit of Regular Bail while deciding Crl.Misc.No.M-9301 of 2020 on 06.03.2020.