Bombay High Court
Ganesh Bhagwan Barge vs State Of Mah. Thr. Psp Anti Corruption ... on 24 September, 2025
2025:BHC-NAG:9810-DB
Judgment
479 apl1393.22
1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
NAGPUR BENCH, NAGPUR
CRIMINAL APPLICATION (APL) NO.1393 OF 2022
Ganesh Bhagvan Barge,
aged about 30 years, occupation police
constable, bakkal No.1467,
r/o Sailila Nagar, Kakaddati taluka
and district Washim. ..... Applicant.
:: V E R S U S ::
1. State of Maharashtra, through
Deputy Superintendent of Police
Anti Corruption Bureau,
Amravati, Paranjape Colony,
Behind Collector Office,
Amravati, district Amravati.
2. Deputy Superintendent of Police
Anti Corruption Bureau,
Washim, near Dr.Ambedkar
Square, Washim, district Washim.
3. State of Maharashtra,
through Police Station Officer,
Police Station Asegaon, taluka and
district Washim.
4. The Superintendent of Police,
Washim
Office of Superintendent of
.....2/-
Judgment
479 apl1393.22
2
Police, Washim. ..... Non-applicants.
Shri O.Y.Kashid, Counsel for the Applicant.
Mrs.Sneha Dhote, Additional Public Prosecutor for the Non-
applicants/State.
CORAM : URMILA JOSHI-PHALKE &
NANDESH S.DESHPANDE, JJ.
CLOSED ON : 15/09/2025
PRONOUNCED ON : 24/09/2025
JUDGMENT ( Per : Urmila Joshi-Phalke)
1. By this application, the applicant has sought quashing of FIR in connection with Crime No.183/2022 registered on 16.6.2022 with Police Station, Asegaon, district Washim under Sections 7 and12 of the Prevention of Corruption Act, 1988 (the P.C.Act) and consequently chargesheet bearing No.101/2023 filed on 4.9.2023.
2. Brief facts necessary for disposal of the application, are as under:
.....3/-
Judgment 479 apl1393.22 3 Pradip Prakash Chauhan (the complainant), lodged a complaint on 16.6.2022 alleging that on 23.5.2022, when he was at taluka place, his mother called him and intimated him that the police came at their house. He immediately rushed to the house.
During enquiry with police authority, the applicant informed the complainant that he sold liquor illegally as well as runs gambling business in the house and if he wants to continue with the same illegal activities smoothly, he has to pay Rs.10000/- per month to the applicant. It was further alleged that subsequently on 30.5.2022 other police officers Dinesh Rathod and Rajesh Chauhan also demanded bribe of Rs.10000/- on behalf of the applicant and shown their desire to accept the same. On the basis of the said report, the official of the Anti Corruption Bureau (the bureau) registered the offence against the applicant.
.....4/-
Judgment 479 apl1393.22 4
3. On receipt of the complaint, to ascertain genuineness of the allegations, verification was done by the investigating officer with the help of voice recorder in presence of panchas. The investigating agency recorded conversation between the complainant and the applicant. From the conversation between the complainant and the applicant as well as Rajesh Chauhan, it was revealed that the applicant has demanded the money for himself as well as for other accused persons. It was decided to conduct a trap. Accordingly, the said communication was forwarded to the Forensic Science Laboratory as the offence under Sections 7 and 12 of the PC Act was made out. After completion of the investigation, chargesheet was submitted against the applicant.
4. Now, this application is filed on the ground that on the baseless allegations, the applicant is .....5/-
Judgment 479 apl1393.22 5 implicated. In fact, from the verification panchanama and the contents of the FIR, no offence is made out against the applicant as to the demand and abetment to accept the gratification amount. As the various offences are registered against the complainant, he implicated the the applicant falsely. As no prima facie case is made out against the applicant, the FIR deserves to be quashed.
5. Heard learned counsel Shri O.Y.Kashid for the applicant and learned Additional Public Prosecutor Mrs.Sneha Dhote for the State.
6. Learned counsel for the applicant submitted that the complainant lodged false FIR as various offences are registered against him for his illegal activities. It does not disclose commission of cognizable offence. The verification panchanama nowhere .....6/-
Judgment 479 apl1393.22 6 discloses that it was the applicant who demanded gratification amount. Therefore, neither offence under Section 7 nor under Section 12 is made out. Therefore, the application deserves to be allowed and the FIR and the consequential proceeding be quashed.
7. Learned Additional Public Prosecutor for the State strongly opposed the application and submitted that the verification panchanama was drawn to ascertain genuineness of the allegations. The communication recorded specifically attributes the offence as the applicant, who was serving as police officer, demanded the amount and, therefore, the act is covered under Sections 7 and 12 of the PC Act.
8. We have given considerable thought to the submissions made by learned counsel for the applicant and learned Additional Public Prosecutor for the State.
.....7/-
Judgment 479 apl1393.22 7
9. The law relating to quashing of FIRs was explained by the Hon'ble Apex Court in the case of State of Haryana and ors vs. Bhajan Lal and ors, reported in 1992 Supplementary (1) SCC 335 wherein principles have been laid down which are required to be considered while considering applications for quashing of the FIRs, which read as under:
(a) where the allegations made in the First Information Report or the complaint, even if they are taken at their face value and accepted in their entirety do not prima facie constitute any offence or make out a case against the accused;
(b) where the allegations in the First Information Report and other materials, if any, accompanying the F.I.R. do not disclose a .....8/-
Judgment 479 apl1393.22 8 cognizable offence, justifying an investi- gation by police officers under Section 156(1) of the Code except under an order of a Magistrate within the purview of Section 155(2) of the Code;
(c) where the uncontroverted allegations made in the FIR or 'complaint and the evidence collected in support of the same do not disclose the commission of any offence and make out a case against the accused;
(d) where the allegations in the FIR do not constitute a cognizable offence but constitute only a non-cognizable offence, no investigation is permitted by a police officer without an order of a Magistrate as .....9/-
Judgment 479 apl1393.22 9 contemplated under Section 155(2) of the Code;
(e) where the allegations made in the FIR or complaint are so absurd and inherently improbable on the basis of which no prudent person can ever reach a just conclusion that there is sufficient ground for proceeding against the accused;
(f) where there is an express legal bar engrafted in any of the provisions of the Code or the concerned Act (under which a criminal proceeding is instituted) to the institution and continuance of the proceedings and/or where there is a specific provision in the Code or the concerned Act, providing efficacious .....10/-
Judgment 479 apl1393.22 10 redress for the grievance of the aggrieved party;
(g) where a criminal proceeding is manifestly attended with mala fide and/or where the proceeding is maliciously instituted with an ulterior motive for wreaking vengeance on the accused and with a view to spite him due to private and personal grudge.
10. The law relating to quashing of the FIR was explained by the Hon'ble Apex Court in the case of B.N.John vs. State of UP, reported in MANU/SC/00/2025, as under:
"As far as quashing of criminal cases is concerned, it is now more or less well settled as regards to the principles to be applied by the court. In this regard, one may refer to the decision of this Court in State of Haryana Vs. .....11/-
Judgment 479 apl1393.22 11 Ch. Bhajan Lal and Ors., 1992 Supp. (1) SCC 335 wherein this Court has summarized some of the principles under which FIR/complaints/criminal cases could be quashed in the following words:
"102. In the backdrop of the interpretation of the various relevant provisions of the Code under Chapter XIV and of the principles of law enunciated by this Court in a series of decisions relating to the exercise of the extraordinary power under Article 226 or the inherent powers under Section 482 of the Code which we have extracted and reproduced above, we give the following categories of cases by way of illustration wherein such power could be exercised either to prevent abuse of the process of any court or otherwise to secure the ends of justice, though it may not be possible to lay down any precise, clearly defined and .....12/-
Judgment 479 apl1393.22 12 sufficiently channelised and inflexible guidelines or rigid formulae and to give an exhaustive list of myriad kinds of cases wherein such power should be exercised.
(1) Where the allegations made in the first information report or the complaint, even if they are taken at their face value and accepted in their entirety do not prima facie constitute any offence or make out a case against the accused.
(2) Where the allegations in the first information report and other materials, if any, accompanying the FIR do not disclose a cognizable offence, justifying an investigation by police officers under Section 156(1) of the Code except under an order of a Magistrate within the .....13/-
Judgment 479 apl1393.22 13 purview of Section 155(2) of the Code.
(3) Where the uncontroverted
allegations made in the FIR or
complaint and the evidence
collected in support of the same do not disclose the commission of any offence and make out a case against the accused.
(4) Where, the allegations in the FIR do not constitute a cognizable offence but constitute only a non- cognizable offence, no investigation is permitted by a police officer without an order of a Magistrate as contemplated under Section 155(2) of the Code.
(5) Where the allegations made in the FIR or complaint are so absurd and inherently improbable on the .....14/-
Judgment 479 apl1393.22 14 basis of which no prudent person can ever reach a just conclusion that there is sufficient ground for proceeding against the accused. (6) Where there is an express legal bar engrafted in any of the provisions of the Code or the concerned Act (under which a criminal proceeding is instituted) to the institution and continuance of the proceedings and/or where there is a specific provision in the Code or the concerned Act, providing efficacious redress for the grievance of the aggrieved party.
(7) Where a criminal proceeding is manifestly attended with mala fide and/or where the proceeding is maliciously instituted with an ulterior motive for wreaking vengeance on the accused and with .....15/-
Judgment 479 apl1393.22 15 a view to spite him due to private and personal grudge."
11. Thus, the present application has to be decided as per parameters laid down by the Hon'ble Apex Court.
12. In the present case, the contents in the FIR clearly show the demand and attempt to obtain from the complainant and undue advantage by misusing the official position by the public servant.
13. Explanation 1, given under Section 7 of the PC Act states that for the purpose of this section, the obtaining, accepting, or the attempting to obtain an undue advantage shall itself constitute an offence even if the performance of a public duty by public servant, is not or has not been improper.
.....16/-
Judgment 479 apl1393.22 16 The illustration given thereunder states that, a public servant, 'S' asks a person, 'P' to give him an amount of five thousand rupees to process his routine ration card application on time. 'S' is guilty of an offence under this section.
14. To ascertain genuineness of the allegations, the officers of the bureau called panchas and in presence of panchas, the voice recorder was switched on and the complainant was asked to communicate by approaching the applicant. The communication between the complainant and the applicant was recorded, which is reproduced in the verification panchanama.
15. The communication specifically shows that there was a demand by the applicant to the complainant and shown his willingness to accept the said amount. Admittedly, voice samples of the applicant and the .....17/-
Judgment 479 apl1393.22 17 complainant are obtained and forwarded to the Forensic Science Laboratory and report of the same is awaited.
16. It was submitted that the allegations in the FIR are false. At this stage, this court cannot go into truthfulness or otherwise the allegations made in the complaint. This court would not be justified in embarking upon and enquiry as to the reliability or genuineness or otherwise of the allegations made in the FIR or the complaint at the stage of quashing of the proceedings under Section 482 of the CrPC. However, the allegations made in the FIR, if taken at their face value, must disclose the commission of the offence and make out a case against the accused.
17. In the present case, the allegations made in the FIR, even if taken at their face value, supported by .....18/-
Judgment 479 apl1393.22 18 the verification panchanama, disclose the commission of offence and make out a case against the applicant.
18. The involvement of the applicant in the offence is registered under Sections 7 and 12 of the PC Act.
19. It would be apt to refer the observations of the Hon'ble Apex Court in the case State of Chhattisgarh vs. Aman Kumar Singh and ors, reported in the 2023 SCC OnLine SC 198, which are reproduced as under:
"We preface our discussion, leading to the answers to the above two questions, taking note of a dangerous and disquieting trend that obviously disturbs us without end. Though it is the preambular promise of the Constitution to secure social justice to the people of India by striving to achieve equal distribution of wealth, it is yet a distant dream. If not the main, one of the more .....19/-
Judgment 479 apl1393.22 19 prominent hurdles for achieving progress in this field is undoubtedly 'corruption'. Corruption is a malaise, the presence of which is all pervading in every walk of life. It is not now limited to the spheres of activities of governance; regrettably, responsible citizens say it has become a way of one's life. Indeed, it is a matter of disgrace for the entire community that not only on the one hand is there a steady decline in steadfastly pursuing the lofty ideals which the founding fathers of our Constitution had in mind, degradation of moral values in society is rapidly on the rise on the other. Not much debate is required to trace the root of corruption. 'Greed', regarded in Hinduism as one of the seven sins, has been overpowering in its impact. In fact, unsatiated greed for wealth has facilitated corruption to develop like cancer. If the corrupt succeed in duping the law enforcers, their success erodes even the fear of getting caught. They tend to bask under a hubris that rules and regulations are for humbler mortals .....20/-
Judgment 479 apl1393.22 20 and not them. To get caught, for them, is a sin. Little wonder, outbreak of scams is commonly noticed. What is more distressing is the investigations/inquiries that follow. More often than not, these are botched and assume the proportion of bigger scams than the scams themselves. However, should this state of affairs be allowed to continue? Tracking down corrupt public servants and punishing them appropriately is the mandate of the P.C. Act. "We the people", with the adoption of our Constitution, had expected very high standards from people occupying positions of trust and responsibility in line with the Constitutional ethos and values. Regrettably, that has not been possible because, inter alia, a small section of individuals inducted in public service for 'serving the public' appear to have kept private interest above anything else and, in the process, amassed wealth not proportionate to their known sources of income at the cost of the nation. Although an .....21/-
Judgment 479 apl1393.22 21 appropriate legislation is in place to prevent the cancer of corruption from growing and developing, wherefor maximum punishment by way of imprisonment for ten years is stipulated, curbing it in adequate measure, much less eradicating it, is not only elusive but unthinkable in present times. Since there exists no magic wand as in fairy tales, a swish of which could wipe out greed, the Constitutional Courts owe a duty to the people of the nation to show zero tolerance to corruption and come down heavily against the perpetrators of the crime while at the same time saving those innocent public servants, who unfortunately get entangled by men of dubious conduct acting from behind the screen with ulterior motives and/or to achieve vested interests. The task, no doubt, is onerous but every effort ought to be made to achieve it by sifting the grain from the chaff. We leave the discussion here with the fervent hope of better times in future".
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Judgment 479 apl1393.22 22
20. In the light of the above observations, in the present case, the allegations in the FIR and the material collected by the prosecution show that the applicant has demanded Rs.10000/- which is substantiated by the verification panchanama. The alleged act of the applicant covers under Sections 7 and 12 of the PC Act and, therefore, prima facie case is made out against the applicant.
21. For the reasons above, we have no option but to reject the application and, therefore, the application is rejected accordingly.
Application stands disposed of. (NANDESH S.DESHPANDE, J.) (URMILA JOSHI-PHALKE, J.) !! BrWankhede, PS !! Signed by: Mr. B. R. Wankhede Designation: PS To Honourable Judge ...../- Date: 26/09/2025 10:57:44