MANJU BHARTI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Application has been filed under Sec. 438 of the Code of Criminal Procedure, 1973 for grant of Anticipatory Bail under Sec. 13(1) (d) read with Sec. 13(2) of the Prevention of Corruption Act, 1988 in connection with the Case Crime No. 03 of 2020, registered at police station Doiwala, District Dehradun.

(2.) In the scholarship scam matter, vide letter dtd. 17/4/2018 of the Principal Secretary, Home, Government of Uttarakhand, a Special Investigation Team was constituted. Sub-Inspector- Rohit Kumar was a member of the said Special Investigation Team. After inquiry, he lodged an FIR against the owner and manager of Doon Ghati College of Professional Education, Doiwala, District Dehradun.

(3.) Mr. Amar Murti Shukla, Advocate contended that the applicant Smt. Manju Bharti, aged about 50 years was having the charge of the post of Block Education Officer, Doiwala, Dehradun in the year, 2015. Letter dtd. 20/2/2015 and 18/3/2015 were issued by the District Magistrate to all the Block Education Officers of District Dehradun regarding the verification of online application forms, received from the institutions, relating to the scholarship. Applicant duly verified the students of Doon Ghati College of Professional Education, Doiwala, District Dehradun. Applicant duly examined and verified the scholarship application forms with the attendance register of the Institution-in-question. The scholarship amount was disbursed by the Social Welfare Department in the accounts of the concerned students and there was no role of the present applicant in disbursement of the scholarship amount.