BIDYA BHUSAN RAM Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The instant revision application has been filed against the order dated 23rd August, 2018 passed in Vigilance P.S. Case No.74 of 2016, corresponding to Vigilance Case No.78 of 2016 registered under Section 7/13 (2) of Prevention of Corruption Act, 1988 by the court of 1st Additional Sessions Judge-cum-Special Judge A.C.B., Daltonganj Palamau by which application for discharge was rejected.

(3.) The short fact of the case is that complainant Shiv Shankar Ram filed an application on 26th December, 2016 before the Superintendent of Police, A.C.B., Ranchi making allegation of demand of illegal gratification for restoring the license of father of the complainant under PDS system. A trap team was constituted and petitioner was caught red handed while accepting the bribe amount.