NIRMAL KUMAR PITALIYA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The facts leading up to the present writ petition are that the petitioner was elected as a Councilor of Ward No.7 of Municipal Board Badi Sadri and thereafter elected as Chairperson of the said Municipal Board in the municipal election held on 7/2/2021.

(2.) On 19/5/2021, on the basis of a complaint of one Vishnu Dutt Sharma, the Additional Superintendent of Police, Anti Corruption Bureau, Udaipur, apprehended Kush Sharma, brother-in-law of the petitioner while accepting a sum of Rs.2.00 lacs allegedly as a bribe on behalf of the petitioner. An FIRNo.157/2021 came to be lodged on 26/5/2021, in which the petitioner so also said Kush Sharma was implicated for demanding and accepting the bribe of Rs.2.00 lakhs.

(3.) The Anti Corruption Department, in turn, sent an information to the State Government in this regard, acting whereupon, the petitioner was placed under suspension vide order dtd. 5/7/2021.