ARCHANA SAGAR Vs. STATE OF UTTARAKHAND & ANOTHER

JUDGEMENT

(1.) Ms. Pushpa Joshi, Senior Advocate assisted by Mr. H.C. Pathak, Advocate for the applicant.

(2.) Mr. V.K. Gemini, learned Deputy Advocate General for the State.

(3.) The applicant before this Court is an officer in the Food Safety Department. Her designation is that of a Designated Officer. At the relevant time in the year 2012 on a trap laid by the Vigilance Department, the petitioner was caught accepting bribe of Rs. 20,000/-. The procedure was adopted for the trap. This was done in pursuance of the complaint lodged by respondent no. 2 against the applicant that she is misusing the official post and is demanding a bribe. After grant of sanction by the Government, the trial is presently undergoing against the applicant.