DURGA RAM MAHIYA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Instant revision petition has been filed by the petitioner against the order dtd. 1/11/2023 passed by learned Special Judge (Prevention of Corruption Act) Cases, Pali whereby, the trial court framed charges against the petitioner for offences under Ss. 7 of the Prevention of Corruption Act.

(2.) Brief facts of the case are that on 4/7/2019, the complainant submitted a written report before the Addl. S.P. Anti Corruption Bureau outpost, Pali with regard to demand of illegal gratification by two Inspectors from the office of Dy. Labour commissioner Pali with regard to demand of "labour Cess Tax". After verification of the demand, a trap was laid and the complainant was sent to office of accused petitioner with demanded money. The complainant entered into the office of accused where the accused received the gratification from the complainant. Upon giving signal, the petitioner was caught with the money in his possession by the trap party. The hands of the petitioner were washed in a solution of Sodium Carbonate which turned pink.

(3.) After usual investigation, the police filed a challan against the petitioner for aforesaid offences. Thereafter, arguments upon charge were heard and by way of impugned order dtd. 1/11/2023, charges were framed by the trial court. Hence, this revision petition.