RAJPAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) FEELING dissatisfied with order dated February 08, 2011 passed by learned Additional Sessions Judge, Kaithal whereby, cancellation report submitted by investigating agency in case bearing FIR No. 05 dated March 04, 2009, under Section 7 and 13 Prevention of Corruption Act, 1998 (for brevity "Act') registered at Police Station State Vigilance Bureau, Ambala was accepted, petitioner/complainant has preferred the instant revision.

(2.) THE facts giving rise to the revision petition are that a trap was laid by State Vigilance Bureau Unit Kaithal on ASI Wazir Singh who was posted as Incharge Police Post Titram on March 04, 2009. He has been allegedly accepting a sum of Rs. 3000/ - per month from Rajpal -petitioner but subsequent thereto, he started raising the demand of Rs. 4000/ - per month.

(3.) ON November 12, 2009, Swaroop Singh father of respondent No.2 moved an application before Director, State Vigilance Bureau Haryana for getting the allegations levelled by the petitioner enquired into.