MAJORSINGH DILLON Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Instant revision petition has been filed by the petitioner against the order dtd. 26/9/2024 passed by learned Special Judge (Prevention of Corruption Act) Cases, Sriganganagar whereby, the Trial Court framed charges against the petitioner for offences under Sec. 7 of the Prevention of Corruption Act and 384 IPC.

(2.) Brief facts of the case are that one FIR was lodged on the basis of complainant submitted by complainant before P.S-ACB Hanumangarh stating therein that he is a contractor and bill of Rs.6.00 lacs was pending with the department and the petitioner is asking illegal gratification for clearing his bills. After verification of the complaint, a trap was arranged and a sumo f Rs.5500.00 was recovered from the pocket of petitioner.

(3.) After investigation, the police submitted charge-sheet against the petitioner under Sec. 7 of Prevention of Corruption Act. Thereafter, arguments upon charge were heard and by way of impugned order dtd. 23/9/2024, charges were framed by the Trial Court. Hence, this revision petition.