OM PRAKASH BHATNAGAR Vs. MADHYA PRADESH ELECTRICITY BOARD
LAWS(SC)-2017-3-191
SUPREME COURT OF INDIA
Decided on March 10,2017

Om Prakash Bhatnagar Appellant
VERSUS
MADHYA PRADESH ELECTRICITY BOARD Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) We have heard learned counsel for the parties.
(3.) An allegation was made against the appellant for demanding bribe on a couple of occasions in July and August, 1997 from some farmers. However, the farmers made a complaint against the appellant only some time in March, 1999.;


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