SHASHI PAL Vs. STATE OF H.P.

JUDGEMENT

(1.) THIS is an application under Section 438 Cr.P.C. for releasing the petitioner on bail in FIR No. 6 of 2011 dated 13.11.2011 under Sections 13(1)(e) and 13(2) of the Prevention of Corruption Act, 1988 registered at Police Station, SV & ACB, Una.

(2.) It has been stated that the petitioner is working as Forest Guard and posted at Swan Project, Una under Forest Department. The petitioner is not having good relations with one Smt. Monika working as Watershed Development Coordinator at Una in the same project where the petitioner is posted. Smt. Monika had been making false complaints against the petitioner to various authorities. One year back inquiry was got conducted regarding the assets of the petitioner but no illegality was found and the case was closed. Smt. Monika is an influential woman and she managed to get registered a case against the petitioner under the Prevention of Corruption Act, 1988.

(3.) THE police had been making inquiries against the petitioner for the last more than one month and petitioner has given all the required information to the police. The case against the petitioner is false. The petitioner is innocent. The petitioner in view of registration of the case now apprehends his arrest. The petitioner is ready to join investigation and furnish bail bonds in accordance with the directions of this Court. The prayer has been made for releasing the petitioner on bail.