AMOLAK SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner, who is an Investigating Officer, seeks grant of regular bail in respect of a case registered vide FIR No.20, dtd. 1/11/2022 at Police Station Vigilance Bureau Flying Squad-1, Punjab at SAS Nagar Mohali, under Ss. 7 of Prevention of Corruption Act, 1988.

(2.) The allegations, in nutshell, are that the petitioner had demanded an amount of Rs.10,000.00 from the complainant, who himself stands involved in FIR No.9, dtd. 18/5/2021 registered at Police Station Vigilance Bureau Amritsar, under Sec. 7 of Prevention of Corruption Act, 1988 and Sec. 120-B of Indian Penal Code, for the purpose of getting translated the FIR in English and towards expenses for going to Amritsar for the purpose of furnishing voice samples of complainant before the Forensic Science Laboratory.

(3.) Learned counsel for the petitioner submits that the petitioner has been falsely implicated in the present case and that, in any case, the investigation is complete and challan stands presented and, as such, he is not required to be detained for an indefinite period.