BUDH SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been filed under Section 438 of the Code of Criminal Procedure, for grant of anticipatory bail to the petitioner in case FIR No.4 dated 09.09.2012, registered under Sections 7, 8, 12, 13(1)(d) read with Section 13(2) of the Prevention of Corruption Act, 1988, at Police Station Vigilance Bureau, Flying Squad-I, SAS Nagar, Mohali.

(2.) The learned counsel for the petitioner contends that the petitioner is a retired Government employee. It is further submitted that neither any demand was raised by him nor any amount was received by him. No recovery is to be effected from the petitioner.

(3.) There is no allegation against the petitioner of extending any threat or inducement. The demand was allegedly made by DSP Gurcharan Singh. The learned counsel for the petitioner further contends that nothing incriminating has surfaced against the petitioner during investigation. The petitioner never contacted the complainant on behalf of DSP Gurcharan Singh.