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Judgment
11 paragraphs · 193 wordsSUDHANSHU DHULIA, J. (ORAL)
The applicant is in jail having been implicated in Case Crime No.09 of 2017, which has been registered under Sections 7/13(1) (d) read with Section
13 (2) of the Prevention of Corruption Act, 1988 by the Vigilance Sector, District-Dehradun.
The applicant is a public servant, who was caught red handed in a trap set up by the Vigilance Department. Applicant was caught while taking the
bribe of Rs.12,000/- (Rupees Twelve Thousand Only). The trap was set up by the Vigilance Department on a complaint moved by the complainant
Mr. Amit Sharma.
Considering the overall facts and circumstances of the case, this Court is not inclined to enlarge the applicant on bail. Accordingly, the bail
application is rejected. However, the trial court is hereby directed to expedite the trial as expeditiously as possible in letter and spirit of Section 309
CrPC without granting any unnecessary adjournment to any of the parties.
It is made clear that any observation made by this Court is only for the purpose of deciding the present bail application. It shall not be taken into
consideration at all in any other proceedings.