SURINDER BERI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Appellant had faced trial in FIR No. 46 dated 9.7.1997, registered at Police Station Vigilance Bureau, Ferozepur Range, Ferozepur.

(2.) Prosecution story, in brief, is that complainant Gurdeep Singh was running a Soda Water Factory and had got a temporary electricity connection from the Punjab State Electricity Board ('P.S.E.B.' For short). The said temporary connection was to expire on 8.7.1997. Complainant applied for permanent connection and had deposited the requisite security in this regard. Demand notice was issued to the complainant. He submitted the test report.

(3.) Thereafter, the service connection order was issued. Complainant met the appellant for installation of meter and release of connection. However, appellant demanded Rs. 1,000/- as bribe for doing the needful. The matter was settled at Rs. 500/-. Complainant along with Sukhdev Singh went to the office of Vigilance Bureau.