HARISH CHANDRA BUNKAR Vs. BOARD OF REVENUE, AJMER

JUDGEMENT

(1.) The present writ petition has been filed under Article 226 of the Constitution of India with the following prayers:-

(2.) The facts in brief are that a complaint came to be filed by one Shri Rakesh Damore in ACB Outpost Dungarpur against the petitioner, while he was holding the post of Patwari, accusing him that he demanded bribe of Rs.15,000.00 on the basis of which, an FIR (Annexure-2) came to be registered against him by ACB on 28/2/2014. While investigation was going on under the said FIR, the petitioner was promoted to the post of Inspector (Land Records) and at present, he is discharging his duties on the post of Additional Office Quanungo.

(3.) After the investigation, a decision was taken to file challan against the petitioner for the offences punishable under Ss. 7, 13(1)(d) and 13(2) of the Prevention of Corruption Act (hereinafter referred to as 'the Act of 1988') and thus, a request was made to the respondent No.2-District Collector, Banswara to grant prosecution sanction.