STATE OF HARYANA Vs. RAJ KUMAR

JUDGEMENT

(1.) This is an application seeking leave to file appeal against acquittal of Raj Kumar (respondent) in case of FIR No. 41 dtd. 25/9/2013, under Ss. 7, 8 and 13 of the Prevention of Corruption Act, 1988 (for short, 'the Act'), registered at Police Station State Vigilance Bureau, Hisar.

(2.) The brief facts are that on 25/9/2013, Gulshan Kumar submitted a complaint. He stated that in his house electricity meter in the name of his father was installed. He had moved an application as the meter was not working. The respondent was working with the Electricity Department for last 7 to 8 years and he told the complainant to submit an application and give Rs.2,000.00. After some days, the respondent informed the complainant that he has to pay Rs.4,000.00 to Ramesh, Junior Engineer, otherwise he will not allow the installation of the meter. The complainant met Ramesh who told him to act as per directions of the respondent and thereafter the meter would be installed. On the complaint, a trap was laid, the respondent was apprehended red handed accepting Rs.4,000.00. Co-accused Ramesh was arrested but the sanction to prosecute Ramesh was declined.

(3.) The prosecution to prove its case examined as many as twelve witnesses.