BHAVANA DOGRA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner, invoking provisions of Sec. 438 of the Code of Criminal Procedure, has approached this Court seeking anticipatory bail in case RC2172021A0002/ACU-IV/AC-IICBI/NEW DELHI, dtd. 13/3/2021 under Sec. 120-B read with Sec. 420 of Indian Penal Code (in short 'IPC') and 13(2) read with Sec. 13(1)(d) of Prevention of Corruption Act with CBI, AC-II/New Delhi, registered on the basis of written complaint received from one Mr. Anupam Chauhan, Inspector, CBI, ACB, Srinagar.

(2.) Status report stands filed.

(3.) Learned counsel for respondent, under instructions, submits that after availing anticipatory bail, petitioner has joined the investigation and remained associated with Investigating Agency as and when directed to do so.