RAJ KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner seeks grant of regular bail in a case arising out of above mentioned FIR.

(2.) The FIR was lodged at the instance of Surendra Singh, wherein it has been stated that he is into transport business and his vehicles ply between Rajasthan and Gurgram, but they are being challaned repeatedly by RTO, Rewari. The complainant alleged that he had discussed the matter with other transporters, who gave him mobile number of one Kalu. When he contacted said Kalu on the said mobile number, he was assured by him that he will get the matter settled with RTO and that the complainant would, however, be required to pay an amount of Rs.11,000.00 per vehicle per month to the staff of RTO and that since the complainant was having 4 vehicles, he would be required to pay Rs.44,000.00. The complainant alleged that said Kalu used to collect money for RTO staff, Rewari and that on the given day, the complainant was supposed to pay an amount of Rs.44,000.00. The complainant thereafter contacted Vigilance Bureau and a trap was laid and said Kalu was caught red-handed while accepting an amount of Rs.44,000.00.

(3.) The aforesaid Kalu upon being arrested was asked by the Police officials to make a telephonic call to Sudhir Narwal and accordingly said Sudhir Narwal was called at the spot. When the aforesaid amount of Rs.44,000.00 was passed on by Kalu to said Sudhir Narwal, he was also caught red-handed. It is further the case of the prosecution that upon being interrogated, Sudhir Narwal disclosed that the said amount was to be further passed on to one Kapil, Driver in Regional Transport Office. Accordingly, Sudhir Narwal was asked to make a telephonic call to said Kapil and to call him at the spot to collect the money, but said Kapil did not turn up. Subsequently, said Kapil was also arrested on the same day. It is further the case of prosecution that Sudhir Narwal in his disclosure statement had also disclosed the names of Sahil Chillar, Arvind Kumar @ Happy, Narender, Man Singh, who are transporters and had been collecting money from other transporters/truck drivers and passing on the same to the Regional Transport Office. Pursuant to the said statement, the petitioner was arrested on 14/2/2023.