SHIVANI Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner seeks grant of anticipatory bail in respect of a case registered vide FIR No.32, dtd. 13/9/2022, Police Station State Vigilance Bureau, Karnal, under Ss. 12, 13(1)(b) and 13(2) of of Prevention of Corruption Act, 1988.

(2.) At the time of granting interim bail to the petitioner, the following order was passed on 12/12/2022:

(3.) Learned State counsel, upon instructions from DSP Narender Kumar, has informed that pursuant to interim directions, the petitioner has since joined investigation and she is not required for any custodial interrogation. It has also been informed that the petitioner is not involved in any other case.