SHAMSHER SINGH Vs. STATE OF H P

JUDGEMENT

(1.) THIS is an application under Section 438 Cr.P.C. for releasing the applicant on bail in FIR No. 1 of 2012 dated 5.5.2012 registered at SV & ACB, Keylong, District Lahaul and Spiti, under Sections 420, 467, 468, 471, 120-B IPC and Section 13 (2) of the Prevention of Corruption Act, 1988.

(2.) IT has been stated that a case has been registered at Police Station SV &ACB, Keylong. The petitioner is posted as CMO, District Lahaul and Spiti at Keylong. The police had arrested one Ram Krishan in the case, who has been released on bail by the learned Special Judge, Kullu on 11.6.2012.

(3.) THE Secretary (Health), Himachal Pradesh conducted an inquiry and nothing was found against the petitioner in the inquiry. In another inquiry conducted by the Additional Secretary (Vigilance), no culpability of the petitioner was found. The case is based on documents which have been taken into possession by the investigating agency on 7.5.2012. The record of the case is already with the police.