INDRAMANI ROY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) THE petitioner in this application has prayed for setting aside the order dated 25-10-2005 passed by the learned judicial Magistrate, Dhanbad, in the complaint case (CP No. 1341 of 2002), whereby the complaint filed by the petitioner was dismissed on the ground of want of sanction under Section 197, Cr. P. C as well as on the ground that there was no prima facie case made out for any of the offences.

(2.) THE petitioner herein is an employee of the Bharat Coking Coal Limited while opposite parties Nos. 2, 3 and 4 are Inspectors of Police, CBI, Dhanbad.

(3.) FACTS of the case, in brief, is that a case vide CBI, Dhanbad, RC case No. 3 (A)of 2002d was registered lor offence under section 7 of the Prevention of Corruption act, 1988 on the basis of the complaint made by one Bajrangi Bhuiyan, an employee of the Bharat Coking Coal Limited. The petitioner was cited as an accused in this case. The complainant had alleged that certain allegations were made in the complaint by bajrangi Bhuiyan accusing the present petitioner who being a Clerk in the colliery under the Bharat Coking Coal Limited, had demanded a bribe of rupees one thousand to extend an extra official work to him for processing his papers to enable him to get his leave regularized to join his duties. The opposite parties 2, 3 and 4 are Inspectors of police, CBI, Dhanbad.