RAM BILASH SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) This writ application has been preferred on behalf of the sole petitioner seeking the following reliefs:-

(2.) Brief facts of the case as discussed in the writ application are as follows:-

(3.) The petitioner was the Medical Officer at Sadar Hospital, Bhabhua, Kaimur. On 19/3/2005, the Collector Bhabhua was informed by one Bharat Singh that for preparing an injury report the petitioner was demanding a bribe and he has been asked to pay a sum of Rs.5,000.00 by evening in Sadar Hospital Campus. The complainant Bharat Singh submitted his complaint to the Collector, Kaimur whereupon the Collector called the Block Development officer, Bhabhua and deputed him as Magistrate to take action. It is alleged that the Block Development officer (the informant) together with Shri Pankaj Das the Officer-Incharge of Bhabhua Police Station went to Sadar Hospital in civil dress thereafter the trap was conducted and the petitioner was trapped accepting tainted money from one Shri Paras Nath Singh. It was the said Paras Nath Singh who had handed over the money to the petitioner. The tainted money was recovered from possession of the petitioner, he was arrested on the spot and the FIR was lodged giving rise to Bhabhua P.S. Case No. 72 of 2005 dtd. 19/3/2005 under Ss. 7/9 of the Act, 1988. At this stage, the case has been investigated and finally a chargesheet has been submitted in the learned court below during pendency of this application on 24/1/2022.