BODHRAJ SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The matter is taken up for hearing through video conference due to COVID-19 situation.

(2.) This petition is for grant of pre-arrest bail in case of FIR No. 227 dated 14.6.2021, under Section 384 IPC and Section 7 of Prevention of Corruption Act, 1988, registered at Police Station Ambala Cantt.. District Ambala.

(3.) The FIR was registered on the complaint of Onkar Nath Paruthi. The allegations are that the petitioner while dealing with an application for mutation, demanded Rs.2,00,000/- for sanctioning the mutation. Mutation was sanctioned after payment of Rs.1,00,000/- but Naib Tehsildar demanded Rs. 5,00,000/- more, threatening that otherwise mutation will be cancelled.