BHUSHAN KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner has been made an accused in connection with Ranchi Vigilance P.S Case No. 26 of 2016 registered under Sections 7 and 13(2) of the Prevention of Corruption Act.

(2.) On the basis of written report given by Sunil Kumar alleging that the informant had to submit Rs. 50.00 for appearing in apprenticeship examination for which he required registration number but Chandrika Bhagat who is the clerk cum Instructor of the ITI demanded Rs. 9000.00 and 50.00 for Challan for appearing in the examination. Thereafter, some conversation was made between them, on which the accused Chandrika Bhagat shown annoyance but after persuasion by the informant somehow agreed to receive Rs. 5000.00 and told him to come with the bribe money on next day. The verification officer by concealing his identity had heard their conversation and he further inquired the matter secretly then found that the accused Chandrika Bhagat is renowed dishonest person.

(3.) Learned counsel for the petitioner submits that petitioner is a clerk cum Instructor. He submits that petitioner is not named in the First Information Report. He further submits that he is in custody since 7.4.2016. In this connection, learned counsel has referred to (2012)1 SCC 40 Sanjay Chandra Vs. CBI, which specifically lays down as follows: