Deepak Maheshwari, J. - (1.) This revision petition has been preferred on behalf of the accused-petitioner Arun Kumar Gupta assailing the Judgment dated 21.2.2018 passed by learned Special Judge, Prevention of Anti Corruption Act, Kota in sessions case no. 10/2005 whereby the trial court while acquitting the accused Hemraj Nagar who was facing trial, has taken cognizance against the petitioner for the offence under Sec.7, 13(1)(d) read with Sec.13(2) of the Prevention of Corruption Act, 1988 (for short as 'Act of 1988'), and ordered to call him by way of warrant of arrest.
(2.) Heard learned counsel for the petitioner as also learned Public Prosecutor appearing for the State. Perused the relevant record.
(3.) On perusal of the record, facts in brief of the case transpire as follows: FACTS IN BRIEF The complainant Rameshwar Shrangi (PW-10) lodged a report in the office of Addl. S.P., ACB, Kota against the then Executive Engineer, PWD, Kota stating that Mr.Arun Kumar Gupta was demanding bribe from him for making balance payment of Rs.1,70,868/-. He wants to get Mr.Gupta trapped. After adopting due process, a trap was conducted and amount of Rs.2,000/- was recovered from the possession of cashier Hemraj Nagar who told that he had received this money on behalf of Mr.Arun Kumar Gupta. After concluding investigation, charge-sheet came to be filed only against Hemraj Nagar. Trial was conducted and vide judgment dated 21.2.2018, Hemraj Nagar was acquitted from the charges levelled against him, but cognizance was taken against the present petitioner for the aforesaid offences. SUBMISSIONS:;