NARESH KUMAR RAMANI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties through video conferencing.

(2.) This criminal miscellaneous petition has been filed invoking the jurisdiction of this Court under Sec. 482 Cr.P.C. with a prayer for quashing the F.I.R. as well as the entire criminal proceeding and order dtd. 17/8/2020 passed by the learned Special Judge, ACB, Chaibasa in connection with Jamshedpur A.C.B. P.S. Case No.05 of 2020 registered for the offence punishable under Sec. 7(a) of Prevention of Corruption Act, 1988 which is pending in the court of Special Judge, (A.C.B.), West Singhbhum, Chaibasa.

(3.) The brief facts of the case is that the petitioner while posted as Head Clerk of Chandil Sub-Divisional Office, JBVNL demanded a bribe of Rs.800.00 from the complainant for giving one new electric energy connection in the name of the mother of the complainant but as the complainant was not interested to pay the bribe, he approached the Anti-Corruption Bureau and submitted a written application, upon which, verification of the complaint was made by the inspector of the Anti-Corruption Bureau and during the conversation, in the course of verification, the petitioner scaled down the demand of bribe from Rs.800.00 to Rs.600.00. On 11/7/2020, a trap was laid and on the same day, the petitioner was caught red handed while accepting the bribe of Rs.600.00. The bribe amount was recovered by the petitioner and denomination of the notes were tallied with the denominations mentioned in the pre-trap G.C. note Memorandum and upon the fingers of both the hands as well as left pocket of shirt of the petitioner were dipped in the solution of sodium carbonate, the colour of the solution turned pink.