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Judgment
7 paragraphs · 268 wordsDeepak Gupta, J
By way of this petition filed under Section 483 BNSS, prayer is made for grant of regular bail in case FIR No.06 dated 12.03.2026, under Sections 7, 13(1)(b), 13(2) of the PC Act, at Police Station Anti Corruption Bureau, Gurugram.
As per the allegations, the petitioner was posted as a Clerk in the SDM Office, Nuh, and he demanded ₹6,000/- from the complainant for clearing six files related to NOC and transfer. A Trap was laid and the petitioner was apprehended and an amount of ₹6,000/- was recovered from him on 12.03.2026.
Learned counsel submits that petitioner has been falsely implicated; that investigation has already been completed and challan has already been filed. It is also submitted that the petitioner is not involved in any other case and is in custody for the last approximately three months.
Notice of motion.
Mr. Gautam Kailey, DAG, Haryana, appears for the State. Learned State counsel has placed on record the custody certificate revealing that petitioner is in custody for the last 02 months and 28 days. It is also conceded that investigation is complete and challan has already been filed though, the charge is yet to be framed.
Having regard to the nature of allegations and all the facts and circumstances of the case, particularly the fact that investigation is complete and challan has already been filed, the present petition is accepted and he is ordered to be released on bail on his furnishing bail bonds and surety bonds to the satisfaction of learned Trial Court concerned, on usual terms and conditions.