MOHAMMED ASHIK Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of filing the present misc. petition under Sec. 482 Cr.P.C., the petitioner has prayed for the following relief:-

(2.) Briefly stated the facts of the case are that an FIR No. 252/2015 dtd. 14/9/2015 came to be lodged by one Vinod Kumar Kumawat at Police Chowki A.C.B (Special Unit), Police Station C.P.S., A.C.B., Jaipur alleging inter-alia that he had completed some work relating to installation of high mast lights at various locations in Bikaner city, pursuant to the work order issued by the UIT, Bikaner. In the FIR, it was further alleged that one Lal Chand Soni who was working as an Accountant in UIT, Bikaner had demanded a commission of 4% of the total bill amount as bribe, in order to clear his pending bills.

(3.) The petitioner-Mohammed Ashik is a private person to whom on being asked by Shri Lal Chand Soni, the bribe amount was allegedly handed over. As per the prosecution, the bribe amount was recovered from the petitioner on 18/9/2015. The petitioner is presently facing trial before the Court of learned Session Judge, Prevention of Corruption Act Cases, Bikaner, for commission of offences under Sec. 7 of the Prevention of Corruption Act, 1998 (sic 1988) (for short, hereinafter to be referred to as P.C. Act) and Sec. 120-B of Indian Penal Code (for short, hereinafter to be referred to as IPC). The charges against the petitioner for offences punishable under the aforesaid Sec. have been framed vide order dtd. 25/10/2021.