B.B. Mangalmurti, J. - (1.) Heard learned counsel for the petitioner and learned counsel for the C.B.I.
(2.) Instant application has been filed against the order dated 05.03.2018 passed by Special Judge, C.B.I.-cum-Additional Judicial Commissioner-XVII, Ranchi in R.C. Case No.11(A)/2017-R registered under Sections 7 and 8 of the Prevention of Corruption Act by which the application filed under Section 239 of the Cr.P.C. for discharge was rejected.
(3.) The short fact of that case is that on written complaint of Manoj Kumar Munda about the illegal demand of Rs.15,000/- by Parikshit Mahatha, Constable, Railway Protection Force, Muri from the complainant for not seizing his motorcycle and also not arresting him. This complaint was verified and thereafter a report was submitted and F.I.R. was registered. A trap team was constituted and formality of pre trap memorandum was observed. Further case is that on 03.12.2017 co-accused Parikshit Mahatha was caught red handed while he was demanding and accepting the illegal amount of Rs.12,500/- from the complainant near Bokaro Railway Station and at that time he made a call to this petitioner/accused-Jitendra Meena being Senior Officer of Parikshit Mahata, Constable. During telephonic conversation the petitioner was arrested and their conversation was also recorded. The currency notes recovered from the possession of co-accused Parikshit Mahatha tallied with the numbers mentioned in pre trap memorandum.;