HARVEEN KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner, a woman aged 32 years, was posted as DFSC [District Controller, Food Civil Supplies and Consumer Disputes, Ludhiana], incarcerated in the FIR captioned above, on the allegations of receiving a bribe of Rs.3.00 lacs from Telu Ram, for not raising objections on his tender for transportation of food grain and to evade the verification of transportation, has come up before this Court under Sec. 439 CrPC seeking bail.

(2.) In paragraph 17 of the bail petition, the accused declares that she has no criminal antecedents.

(3.) Petitioner's counsel prays for bail by imposing any stringent conditions. The petitioner contends that the pre-trial incarceration would cause an irreversible injustice to the petitioner and family.