SHASHI KAUSHAL Vs. STATE

JUDGEMENT

(1.) THIS order will dispose of the bail application filed by the applicant under Section 438 Cr. P. C. in case FIR No. 19/2008 registered under Sections 420/468/471 IPC r/w Section 120-B IPC along with Section 13 (1) (c) (d) and Section 13 (2) of the Prevention of Corruption Act.

(2.) IN brief the prosecution's case is that source information was received in Anti Corruption Branch that some officials of Social Welfare and Child development Department of GNCT of Delhi were involved in causing wrongful gain to themselves and wrongful loss to Government by indulging in connivance with each other for attainment of common object with the help of contractors for procuring stores meant for meeting out day to day requirements such as logistic food, clothing, etc. It was found that inflated number of inmates was shown and the requirement of food and clothing etc. was placed accordingly. Normally, the requisition for supply of these items are initiated by the store keeper after assessing the ground reality and based on actual number of inmates. However, in this case, no report was called form the store keepers. It is stated that contractor Ravinder Goel, Rajeshwari Chauhan and Balbir Singh have already been arrested. It is further stated that Smt. Rajeshwari Chauhan in connivance with balbir Singh Superintendent got financial clearance from the applicant Smt. Shashi Kaushal JD in respect of bogus bills against which no supply was made in ois. These bills were not cleared by Shri V. N. Sharma, Shri R. C. Gupta and another R. C. Gupta all superintendents who remained posted as POS from time to time before posting of Balbir Singh. Ultimately, Balbir Singh Superintendent was brought as Superintendent POS and he in connivance with Smt. Rajeshwari Chauhan, applicant and other officials got clearance of these bills amounting to Rupees 28 lacs approximately. It is also alleged that the investigation has revealed that:-

(3.) APPREHENDING her arrest the applicant filed an application for anticipatory bail before the Special Judge, Delhi, who vide its order dated 10th december, 2008 dismissed the same on the ground that the allegations against the petitioner are very serious.