VIDYA NATH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The Petitioner, Vidya Nath, by this petition, under Section 439 of the Code of Criminal Procedure, prays for grant of bail in case registered with Police Station, Enforcement, Dharamshala, District Kangra for offences punishable under Sections 420, 467, 468, 471 of the Indian Penal Code read with Section 13(2) of the Prevention of Corruption Act in terms of F.I.R. No. 2 of 2004 dated March 17, 2004.

(2.) The Petitioner retired as Deputy Director of Agriculture and in the year 1999, was appointed as Member of the H.P. Subordinate Service Selection Board, Hamirpur ("Selection Board" for short). He retired from that Office in January, 2003.

(3.) According to the Petitioner, he during his tenure as Member of the Selection Board, had interviewed more than twenty thousand candidates for various posts. With the change of the Government in the State, from one political party to another, several cases were registered regarding the working of the Selection Board. Petitioner is accused in two of such cases. He was released in case F.I.R. No. 1 of 2004 after being in custody for two days. The Petitioner was thoroughly interrogated by the authorities of the Enforcement Department during that period.