- (1.) Heard Sri Araf Khan, learned counsel for the applicant, Sri N.K. Verma, learned A.G.A. for the State and perused the record.
(2.) This application under Section 482 Cr.P.C. has been filed with a prayer to set-aside the cognizance order dated 13.1.2016 as shown in the charge sheet dated 7.9.2015 and entire criminal proceeding arising out of said charge sheet in S.T. No.47 of 2016, Crime No.292 of 2015, u/s 7 and 13 Prevention of Corruption Act, 1988, P.S. Khalilabad, district Sant Kabir Nagar passed by Special Judge (Anti Corruption), Sant Kabir Nagar to the extent of applicant only.
(3.) The contention of learned counsel for the applicant is that according to FIR, one team of doctors comprising the present applicant was deputed for medical examination of the aspirants/candidates of police services, wherein one Dev Kumar, S/o Mahavir, R/o Village Bhaura, Police Station Rakod, district Bulandshahr moved a complaint dated 6.4.2015 before the Addl. Superintendent of Police Dr. Manoj Kumar alleging that when he appeared before the doctor who was examining feet, he was told that he had a flat foot and therefore demanded Rs.25,000/- else to face re-medical as a consequence of which Dev Kumar gave him the said amount, thus, after the complaint having been moved, the Addl. S.P. along with other police personnel and C.M.O Sri Anand Prakash Srivastava entered the hall where the candidates/aspirants were being medically examined by the Medical Board including the applicant and conducted a search in which from Dr. Krishna Kumar Chaudhary, Rs.46,110/-, from Dr. Shiv Om Bhu, Rs.60,000/-, from Dr. Pradeep Kumar Jain, Rs.7,000/-, from Dr.Wahidul Hasan, Rs.8,000/-, from Dr. Krishna Pal Singh, Rs.60/- and from Dr. (Ms.) Shipra Singh, Rs.40/- only were recovered.;