GURVINDER SINGH GILL Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner seeks grant of regular bail in respect of a case registered vide FIR No.30, dtd. 16/9/2022 at Police Station SVB, District Faridabad, Haryana, under Ss. 7, 13(1)(a)(b) of the Prevention of Corruption Act and Sec. 218 of Indian Penal Code.

(2.) The FIR was lodged at the instance of Chander, wherein it is alleged that on 16/9/2022 when he was going on his motorcycle, his motorcycle had been stopped by the petitioner, who was working as a Head Constable. It is alleged that the said Head Constable took away 5 boxes of liquor, which the petitioner was carrying, as well as his motorcycle and mobile phone and when the said Head Constable was contacted by complainant's cousin Vinod Kumar, the said Head Constable (petitioner) raised a demand of Rs.60,000.00, which was settled at Rs.30,000.00, so as to return the articles as well as to convert the case into a case of petty offence. The conversation which had taken place between complainant's cousin Vinod Kumar and the petitioner was recorded. The matter was reported to Vigilance Bureau. A raid was conducted and the petitioner was caught red-handed while accepting an amount of Rs.30,000.00.

(3.) Learned counsel for the petitioner submits that the petitioner has been falsely implicated in the present case and that in the present case statements of the complainant as well as of complainant's cousin Vinod Kumar have been recorded, who have both resiled from their statements.