- (1.) This criminal revision has been preferred against the order dated 06.12.2014 passed by Special Judge Prevention of Corruption Act, Varanasi in Special Trial Case No. 16 of 2013, under Sections 7/13 Prevention of Corruption Act arising out of Case Crime No. 124 of 2012, P.S. Manduadih, District Varanasi by which the discharge application of the applicant was rejected.
(2.) Brief facts are that the revisionist was a Seasonal Amin who demanded Rs. 5000/- from the complainant for delaying the recovery certificate issued against the complainant. The revisionist was trapped red handed taking Rs. 2000/- as bribe on 17.05.2013 and was arrested by the trap team. The R.C. dated 17.10.2011 was given to the revisionist for collecting the dues. After investigation, charge sheet was submitted against the accused who moved a discharge application before the trial court which was rejected.
(3.) Feeling aggrieved the present revisionist has filed.;