PRATIBHA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner seeks grant of anticipatory bail in respect of a case registered against her vide FIR No.04, dtd. 7/2/2023 at Police Station State Vigilance Bureau, District Karnal, under Ss. 7, 7-A, 13, 13(1)(B) of Prevention of Corruption Act and Sec. 120-B IPC.

(2.) The allegations, in nutshell, as have been stated in the reply filed by the State read as under:

(3.) It is further the case of prosecution that when the complainant approached the Vigilance Bureau, a raid was planned and the complainant was handed over currency notes of Rs.1.10 lakhs after noting down the serial numbers and applying phenolphthalein powder with clear instructions to the complainant to hand over the same to the accused only upon his demand. It is further the case of prosecution that pursuant to the said raid ASI Sushil Kumar was caught red-handed while accepting an amount of Rs.1.10 lakh from the complainant.