SUBHASH JOSHI Vs. STATE

JUDGEMENT

(1.) In the wake of instant surge in COVID - 19 cases and spread of its highly infectious Omicron variant, abundant caution is being maintained, while hearing the matters in the Court, for the safety of all concerned.

(2.) This criminal revision petition under Sec. 397 Cr.P.C. has been preferred claiming the following reliefs:

(3.) The facts of the case as placed before this Court by the learned counsel for the petitioner are that one Mr. Naru Lal, filed an F.I.R. bearing C.R. No. 314/2008 before the ACB Chowki, Udaipur, stating that when he sought to collect pending payments, for works already completed by him, from the Panchayat Samiti, Kumbalgarh, and that during his meetings with the concerned B.D.O. and the Pradhan of the said Panchayat Samiti for the same, an illegal demand of a bribe for Rs.22,000.00 was made from him. And that, after filing of the F.I.R., the concerned Deputy Superintendent of Police arranged trap proceedings, wherein on audio tapes it was ascertained that the B.D.O. was in fact demanding and taking bribes in connection with release of the pending payments of the complainant Mr. Naru Lal. And that, subsequently, the A.C.B. submitted a charge sheet against the said B.D.O. and the petitioner, who is a Junior Engineer (under suspension).