LAWS(JHAR)-2024-7-7

ASHISH KUMAR Vs. UNION OF INDIA

Decided On July 03, 2024
ASHISH KUMAR Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Heard the parties

(2.) A complaint was received from one Mahohar Chaudhary against the appellant Ashish Kumar who was serving as Field Officer, State Bank of India, Tarajori Branch, Deoghar that he demanded illegal gratification of Rs.500.00 for processing the loan application of the cousin uncle of the complainant.

(3.) After preliminary enquiry dtd. 12/11/2008, a trap was laid on 14/11/2008 at State Bank of India, Tarajori Branch, Deoghar in which the appellant was caught with tainted money by the trap team.