NAVAL SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present revision petition has been filed by the petitioner challenging the order dated 27.4.2011 passed by learned Sessions Judge, Prevention of Corruption Act Cases, Bikaner whereby he has framed charges under Sections 7, 13(1)(d) read with Sec. 13(2) of the Prevention of Corruption Act.

(2.) Assailing the impugned order, learned counsel for the petitioner has submitted that in this case, it is the admitted case from the prosecution story that the amount which has been recovered from the petitioner is the loan amount returned to the petitioner on behalf of Vijay Singh who had taken an amount of Rs. 2,000.00 as loan from the petitioner. It is submitted that from the tape recorded conservation between the decoy and the petitioner, it is clear that the fact regarding taking of money by Vijay Singh has been mentioned and Vijay Singh has also supported this version in the investigation. It is also submitted that the learned trial judge has not at all considered these arguments whilst framing charges against the petitioner.

(3.) I have considered the arguments advanced at the bar and have perused the impugned order as well as well as the record of case submitted along with the petition.