NAND LAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) For the benefit of anticipatory bail, the instant petition has been filed by the petitioner under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita 2023, in a case arising out of the FIR No.2 dtd. 11/3/2026, under Ss. 7, 13(1)(b) & 13(2) of Prevention of Corruption Act 1988, Police Station ACB Karnal, District State Vigilance & Anti-Corruption Bureau, Haryana.

(2.) The abovementioned FIR came into being at the instance of 'Dinesh Kumar', hereinafter being referred to as 'complainant' only. It was stated by the complainant that he was having a horse farm at village Nohra Madlauda and for electric connection he had deposited the requisite security amount, but the Junior Engineer of Electricity Board of 'Uttar Haryana Bijli Vitran Nigam Limited', namely 'Nand Lal' (petitioner herein) had visited the spot and demanded Rs.2.5 lacs for installation of electric connection, in addition to official expenses. According to complainant he wanted to lay a trap to catch him red-handed while receiving the bribe money. Hence, the complaint to State Vigilance Bureau.

(3.) It is the case of the prosecution that pursuant to abovementioned complaint a trap was laid for 11/3/2026, the day fixed for payment of illegal gratification by the complainant to the above named J.E. According to prosecution on 11/3/2026 a vehicle came to the farm house of the complainant, but instead of petitioner a middle-man, namely 'Kuldeep' came and he collected Rs.1.3 lac from the petitioner, by saying that he was under the instructions of the petitioner. As per prosecution, the above mentioned middle man namely 'Kuldeep' was trapped but on inquiries he disclosed that he had collected money on the instructions of the petitioner. Hence, the prosecution against the petitioner.