(1.) Prosecution story, in brief, is that Mohan Singh and his companion apprehended Rajinder Kumar, brother-in-law of complainant Rajesh Kumar on 18.8.2007 from Ludhiana and produced him in Police Station Sector-39, Chandigarh on 19.8.2007. On coming to know about the said fact, complainant also reached the police station. Appellant Surinder Pal met the complainant and pressurized Rajinder Kumar to return the money to Mohan Singh and other persons. Appellant threatened the complainant that he could be sent to jail along with his brother-inlaw and demanded Rs. 2500/- as bribe for not registering the case against them. On 21.8.2007, appellant made a phone call to the complainant at his residence. Complainant talked to the appellant on his mobile phone. Appellant again reiterated the demand of bribe. On the basis of the statement of the complainant, formal FIR was registered by Central Bureau of Investigation ('CBI' for short). Inspector Ravinder Kush (hereinafter referred as 'Inspector') decided that a trap be laid and joined two witnesses Data Ram and Gurcharan Singh. Complainant was introduced to the members of the raiding party. Complainant handed over five currency notes in the denomination of Rs. 500/- each to the Inspector. The currency notes were treated with phenolphthalein powder ('P-Powder' for short) and were returned to the complainant with a direction that he should hand over the said currency notes to the appellant on demand. Demonstration qua working of P-Powder was shown to the witnesses. Data Ram was instructed to act as a shadow witness and was directed to accompany the complainant and give a signal to the raiding party after the bribe money was accepted by the appellant on demand. Thereafter, the raiding party left for the raid. Complainant and the shadow witness met the appellant outside his office room. Appellant enquired from the complainant if he had brought the money. Complainant replied in the affirmative. Complainant handed over the tainted currency notes to the appellant and after counting the same, the appellant kept the same in his right pant pocket and went back to his office chamber.
(2.) On receipt of signal from the shadow witness, the Inspector along with the remaining members of the raiding party reached the spot.
(3.) When the fingers of the appellant were dipped in a solution of sodium carbonate, colour of the solution turned pink. The tainted currency notes were recovered from the right pant pocket of the appellant and the same were taken in possession. When the right pant pocket of the appellant was dipped in a solution of sodium carbonate, colour of the solution turned pink.