SURESH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) PETITIONER Suresh Kumar has filed this petition under Section 439 Cr.P.C. for grant of regular bail in case FIR No.46 dated 17/8/2006 registered under Sections 7/13 of the Prevention of Corruption Act at Police Station State Vigilance Bureau, Rohtak. I have heard the counsel for the parties.

(2.) IN this case, the petitioner is in custody since 18/8/2006. The petitioner is the Registration Clerk working in the office of the Sub Registrar, Sub Tehsil Bass, District Hisar. The allegation against the petitioner is that he demanded a bribe of Rs.1700.00 for making the registry. Counsel for the petitioner contends that at the time of the raid no recovery was effected. Rather, SDM has given the report that no bribe was demanded by the Registration Clerk nor any bribe was paid. On the basis of the said report, the Naib Tehsildar was found innocent. IN this case, even challan has not been filed. Keeping in view these factors, I deem it appropriate to grant regular bail to the petitioner and he is accordingly ordered to be released on bail to the satisfaction of the trial Court.