PUNEET MOHNOT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant bail application has been filed under Sec. 439 Cr.P.C. on behalf of accused-petitioner Puneet Mohnot S/o Shri Arjun Raj Mohnot. The petitioner was arrested in connection with FIR No.205/2022 registered at Police Station Pradhan Aarakshi Kendra, Anti Corruption Bureau, Rajasthan Jaipur, District Jaipur for the offence(s) under Sec. 7A of Prevention of Corruption Act and Sec. 120B of IPC.

(2.) Learned counsel for the accused-petitioner submits that his client is a Chartered Accountant who was serving the complainant. On account of certain reasons, he was removed from the services. He further submits that on account of vindictiveness on the part of the complainant, who was his client, he has been falsely implicated in the case. As per him, Prevention of Corruption Act, 1988 is not applicable upon him as he is not a public servant. He has further submitted that action qua him is premature. No action upon him can be made out, specially when none of the public officials are implicated in the present matter or any proceedings/criminal action is contemplated against them. He has further submitted that the applicant-petitioner has no criminal antecedents.

(3.) Per contra, learned Public Prosecutor/GA-cum-AAG has vehemently opposed the bail application and submitted that there is recovery of Rs.2.00 lakhs qua the petitioner/applicant which is more than enough to attract the provisions under Sec. 7A of the said Act.