June 20, 2018:
A Court in Delhi has sentenced two DDA officials to four years of Rigorous Imprisonment each for demanding Rs 6,000 bribe every month for allowing a man to run his eatery illegally in Northwest Delhi.
Special Judge Ashutosh Kumar handed down the jail term to Delhi Development Authority (DDA) Officials Mukesh Chander and Satyabir Singh for demanding monthly bribe from the man, whose 'Dhaba' (eatery) faced closure after he received a notice from the Authorities for illegally running it.
Special Judge in his order stated that,"It is proved beyond reasonable doubt that accused Mukesh being a 'Khalassi' in DDA (Govt. Servant) made demand of bribe of Rs 6,000 per month from Complainant as a motive or reward for ensuring that no action on showcause notice is taken against 'Dhaba' being run by Complainant and his father outside their residential premises (non conforming area).
Court further added that,"It is further proved beyond reasonable doubt that a conspiracy was hatched between Mukesh and Satyabir Singh (also a government servant), where there was meeting of minds between them as per which accused Satyabir Singh was to negotiate the bribe amount with the complainant while assuring him that the complaint would be deleted," the judge said.
In his complaint lodged on September 29, 2016, Ajay Kumar stated that he was running the Dhaba in Narela for 16 years. He informed that after receiving a notice from the DDA for closure of eatery, he visited the DDA office where its officials demanded Rs 6,000 illegal gratification every month to allow him to continue his business.
A trap was laid by a CBI Team which caught Mukesh and Satyabir receiving cash from Complainant. Accused, however, denied the allegations and claimed they were falsely implicated by the complainant.
Court thus, handed down the jail term to them for the offences of criminal conspiracy underthe IPC and demanding bribe under Prevention of Corruption (PC) Act.
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