SUMAN SINGH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Apprehending arrest in connection with Crime No. 263 of 2015 registered at Police Station Surajpur District Surajpur (C.G) for the offences punishable under Sections 420, 467, 468, 471 and 120-B IPC read with sections 13(1)(d), 13(2) of Prevention of Corruption Act the applicant has filed this application under Section 438 Cr.P.C., for grant of anticipatory bail.

(2.) As per the prosecution case, applicant Smt. Suman Singh alongwith other co-accused was part of the Selection Committee for recruitment to the post of Shiksha Karmis. It is alleged that in the year 2007 some persons were selected and appointed as Shiksha Karmis and thereafter large number of complaints were received against the accused as the ineligible candidates were selected and given appointments without there being any requisite qualifications/documents. Hence the offence under the aforesaid sections have been registered against the present applicant and other co-accused.

(3.) Learned counsel for the applicant submits that the Evaluation Committee makes the report and gives the number and on the basis of rules of Panchayat Shikshakarmis (Recruitment and Conditions of Services) Rules 1997, the Selection Committee selects candidates. It is further submitted that at the relevant time when the selection was made, the applicant though was a member of selection committee but was not present in the meeting as she was being treated at Indore. He further submits that the charge sheet has been filed and the applicant being lady, may be enlarged on anticipatory bail.