SUSHIL KUMAR Vs. STATE

JUDGEMENT

(1.) Petitioner impugns order dated 14.11.2018 whereby the anticipatory bail application of the petitioner was rejected.

(2.) Petitioner further seeks anticipatory bail in FIR No.4/2015 under Sections 13(1)(d) Prevention of Corruption Act read with Sec. 420/409/120B IPC, Police Station Anticorruption Branch.

(3.) The allegations in the FIR are that need for emergent repair of a Sewage Pump was wrongfully shown and a fictitious bill created for repair done where, in fact, there was no requirement of any repair nor was any repair carried out. The petitioner, who is an Assistant Accounts Officer, is alleged to have cleared the bill and disbursed the payment against the said bill.