ASHUTOSH KUMAR SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant revision petition has been filed against the order dtd. 31/5/2022 passed by the learned Special Judge, Vigilance (ACB), Palamau at Daltonganj in Vigilance Case No. 32 of 2017 whereby and whereunder, the petition for discharge filed by the petitioner has been rejected.

(2.) The prosecution case in brief is that one Shankar Paswan was injured in a scuffle and he was referred by Kharaundi Police Station, to the Community Health Centre for treatment. There he was examined by Ashutosh Kumar Singh (petitioner herein). The petitioner did not send the injury report and demanded a bribe of Rs.10,000.00 for sending the said report to the police station.

(3.) A complaint was filed in this regard before the A.C.B., Palamau and FIR was registered on 19/9/2017 against the petitioner under Ss. 7, 13 (2) of the Prevention of Corruption Act, 1988 (hereinafter referred to as the P.C. Act) and a trap team was constituted after completing all the procedures and raid was conducted in the house of the petitioner in which Rs.5000.00 was demanded by him and he was caught red handed with the said amount.