KISHOR KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) The present writ application has been filed for quashing the First Information Report, bearing Sugauli Police Station Case No. 242 of 2020, corresponding to Special Case No. 11 of 2020, registered for the offences punishable under Sec. 7(a) of the Prevention of Corruption Act, 1988 (herein after referred to as the 'Act'.

(2.) The brief facts, as stated in the writ petition, is that the petitioner was posted as Inspector of Police at Sugauli Police Station, in the district of East Champaran, at Motihari, since January, 2019. It has been stated that the petitioner has falsely been implicated in the present case by the informant in connivance with the concerned police officials.

(3.) The First Information Report, in question, was lodged on the complaint of the informant before the Superintendent of Police, alleging therein that the petitioner demanded a sum of Rs.30,000.00 as bribe from the informant for giving supervision/case diary notes against the concerned accused of Sugauli Police Station Case No. 191 of 2020, or else he would conclude the case lodged by the uncle of the informant as false case.