PREM CHAND Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THIS is an application under Section 438 CrPC for releasing the petitioner on bail in FIR No. 53/10 dated 25.06.2010 registered at P.S. Anni, under Sections 420, 467, 471, 419 and 120 -B Indian Penal Code and Section 13 of Prevention of Corruption Act.

(2.) IT has been stated that the petitioner has been falsely implicated in the above case. The petitioner is apprehending his arrest in view of registration of the above case. The petitioner has not committed any offence. The petitioner was posted as Junior Engineer in the office of the Block Development Officer, Anni, District Kullu. The petitioner is presently working with Satluj Jal Vidyut Nigam Limited as Junior Engineer in Luhri Project. The investigation in this case is complete. However, petitioner is ready to join the investigation and furnish bail bonds in accordance with the directions of this Court. The custodial interrogation of the petitioner is not required in the case. A prayer has been made for releasing the petitioner on bail.

(3.) IT has been stated that the presence of Kumar Singh has been marked in must roll though on that date he appeared in Board Examination. Prem Singh, who was to look after the development works, got the must roll passed without the approval of Pradhan and did not inform the higher authorities. Sangat Ram has been released on anticipatory bail. The petitioner has misused his official position by rendering false report.