OM RAJ Vs. STATE OF PUNJAB

JUDGEMENT

(1.) ON the statement of Sardool Singh, F.I.R. No. 67 dated 9.9.1997 came to be registered at Police Station Vigilance Bureau, Patiala (Annexure P-16). The material allegations found therein is as follows :-

(2.) SARDOOL Singh (complainant) was promoted on 6.1.1994 as Assistant Revenue Clerk and is working in the office of Bhatinda Canal Division, but was not given his due seniority from February, 1992. Inspite of representation submitted by him in this regard, he was not given his due right. The complainant along with Sarabjeet Singh met Om Raj (petitioner herein), Senior Assistant of the office of Superintending Engineer, Sirhind Canal Circle, Ludhiana on 8.9.1997 and asked him about his (complainant) representation. The petitioner demanded Rs. 2,000/- as bribe that the will get the work done. The complainant and Sarabjeet Singh stated that the complainant was poor, but the petitioner did not agree. The petitioner asked the complainant to arrange for the money and to come on the next day i.e. 9.9.1997 with Rs. 2,000/-, with the assurance that the work will be done.

(3.) AFTER the recording of statement, the D.S.P. followed the requisite usual formalities with the instructions to the complainant to hand over the currency to the petitioner when the petitioner demands bribe. Sarabjeet Singh was nominated as the shadow witness with a direction to give a signal to the raiding party when the petitioner demands and accepts the bribe from Sardool Singh.