ASI SUKHDEV SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a petition seeking regular bail in case of FIR No.16 dtd. 13/10/2022, under Sec. 7 of the Prevention of Corruption Act, 1988 (Amendment Act, 2018), registered at Police Station Vigilance Bureau, Bathinda, District Bathinda.

(2.) The brief facts are that the FIR was registered at the instance of Des Raj. It was alleged that petitioner posted as ASI demanded illegal gratification for presenting the challan in FIR No. 328 dtd. 12/12/2020, under Ss. 325, 323, 341, 452, 148, 149 IPC registered at Police Station City Malout. He had accepted part payment of illegal gratification. To support his case, complainant produced an audio recording.

(3.) Learned counsel for petitioner submits that it is a case of false implication to pressurize the petitioner to act as per the whims and fancies of complainant in the FIR. The contention is that the petitioner is in custody since 13/10/2022. Investigation is complete. Challan stands presented. The petitioner has given his voice sample.