CHANDRA KANT RAMAWAT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of filing instant Criminal Misc. Petition under Sec. 528 BNSS, 2023, the petitioner has prayed for the following reliefs:--

(2.) Brief facts of the case are that one Brijesh Meena filed a complaint on 2/9/2022 before Additional Superintendent of Police, A.C.B. (Special Unit), Jodhpur alleging inter alia that the present petitioner and the principal of Kasturba Awasiya School, Ummedabad namely Khusbhoo Gehlot, have demanded gratification to the tune of Rs.3,000.00 to settle a complaint received against the complainant in a particular manner. The officials of A.C.B. thereupon, initiated trap proceedings and caught Khusbhoo Gehlot red handed. The petitioner was later on, arrested by the officials of A.C.B.

(3.) Learned counsel for the petitioner submitted that petitioner has been falsely implicated in the present case. Learned counsel submitted that while the petitioner was holding the post of Coordinator, he was asked to conduct inquiry in relation to a complaint submitted against the complainant in the present case namely Brijesh Meena. Learned counsel contended that the allegation of demand of gratification levelled against the petitioner is absolutely false as the inquiry report in relation to aforementioned complaint was completed by the petitioner on 27/8/2022 and report had been submitted before District Collector, Jalore prior to the date of trap proceedings conducted by the officials of A.C.B. Learned counsel further submitted that as a matter of fact, the petitioner was transferred on 26/8/2022 from the post of Assistant Project Coordinator Jalore to Bikaner much before the date on which the trap proceedings were conducted.