LAWS(ALL)-2018-5-80

PURNIMA SHUKLA Vs. STATE OF U P

Decided On May 07, 2018
PURNIMA SHUKLA Appellant
V/S
STATE OF U P Respondents

JUDGEMENT

(1.) Heard Sri V.P. Srivastava, learned Senior Advocate assisted by Sri Padmaker Pandey for the applicant and Sri Vimlendu Tripathi, the learned AGA.

(2.) The applicant is charged in Case Crime No. 428 of 2017, under Section 120B IPC & Section 7/13 read with Sections 8 and 9 P.C. Act, Police Station Gulariha, District Gorakhpur.

(3.) The allegations in the First Information Report is to the effect that the applicant, wife of the then Principal of the BRD Medical College, was indulging in acts of corruption and demanding commissions and illegal payments for the purposes of effecting disbursal of moneys to various suppliers. She is also charged with having entered into a criminal conspiracy along with her husband and other employees of the BRD Medical College to facilitate the demand of illegal gratifications/bribes for the purposes of making payments to the various suppliers to the BRD Medical College. According to the FIR version, it is these acts which led to the institution facing an acute shortage of medical oxygen resulting in the creation of a life threatening situation for the various infants and children who were at the relevant time admitted in the various sections of the institution.