BHRIGUNANDAN SAH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard counsels for the petitioner and the respondents.

(2.) While holding additional charge as Circle Inspector in the Circle, Chanan, the petitioner was arrested in a trap case for the allegation of demand and acceptance of illegal gratification of an amount of Rs. 5,000/- for some mutation related work. He was arrested on 27.08.2008 and remanded to the judicial custody.

(3.) On the same allegation, one charge memo dated 23.03.2010 was served on the petitioner along with evidence. In support of the allegation, a separate charge memo was also submitted which is dated 28.01.2014.