- (1.) Leave granted.
(2.) Appellant is a Civil Engineer. He is employed in the Madhya Pradesh Electricity Board constituted in terms of Section 5 of the Electricity (Supply) Act, 1948 (for short, 'the 1948 Act'). It is a body corporate and can sue and be sued in its own name under Section 12 thereof.
(3.) He allegedly took illegal gratification from the complainant for the purpose of grant of an electrical connection. A trap was laid and Appellant was allegedly caught red handed with a sum of Rs.1, 000/-, which was accepted by him by way of illegal gratification from the complainant.;