FIROJ ANSARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties through video conferencing.

(2.) This revision petition is directed against the order dated 27.11.2019 passed by the learned District Judge-II-cum-Special Judge (A.C.B.), Dhanbad in connection with Special Case No.21 of 2017, M.C.A. No.1631 of 2019 (C.N.R. No.JHDH01-007354-2018) whereby and where under, the learned court below has rejected the prayer of the petitioner to be discharged from this case.

(3.) The brief facts of the case is that a complaint was lodged by the complainant with the Anti-Corruption Bureau alleging therein that the complainant has been awarded a work to construct a drain and the petitioner who was the Panchayat Sewak was demanding Rs.12,000/- at the rate of 5 percent of the estimated cost of the work as commission. On the basis of complaint, verification was made by the Inspector of Anti-Corruption Bureau and the allegation was found to be true and a trap was made and the petitioner was caught red handed while receiving the bribe amount. It is further alleged that his hand was washed and the color of the solution turned pink and observing all the formalities, charge sheet has been submitted against the petitioner for having committed offence punishable under Sections 7 and 13 (2) read with 13 (1) (d) of the Prevention of Corruption Act, 1988.