PRABHU DAYAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner seeks grant of regular bail in respect of a case registered against him vide FIR No.25 dtd. 12/10/2022 at Police Station SVB, Hisar, District State Vigilance Bureau, under Ss. 7, 7-A, 13(1)(b) of the Prevention of Corruption Act.

(2.) The allegations, in nutshell, are that the petitioner had held out a representation to the complainant that he could get the complainant recruited as a Home Guard and in return demanded an amount of Rs.3,50,000.00. It is the case of the prosecution that pursuant to a complaint moved by the complainant-Gurpreet Singh, a trap was laid and the petitioner was caught red-handed while accepting an amount of Rs.85,000.00.

(3.) Learned counsel for the petitioner has submitted that it is unbelievable that the petitioner, who himself is working as a Home Guard, would be in a position to get anybody else recruited as Home Guard and it is also unbelievable that anybody would believe any such representation made by a petty official. Learned counsel has further submitted that the petitioner has been behind bars for a substantial period of more than 5 months and as such, his further detention is not required.