MEERA WALLA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE petitioner; a Principal in the Government College, is seeking her pre-arrest bail in case FIR No. 6 of 2008 dated 22-5-2009 registered in Police Station SV and ACB Shimla under Sections 13 (l) (c) and with 13 (2) of the Prevention of Corruption act.

(2.) NOTICE of the application was given to the respondent-State, S/shri P. K. Sharma, learned Additional Advocate General along with Jeewan Lal Sharma, Special Prosecutor and J. S. Guleria, Law officer have put in appearance on behalf of the State.

(3.) REPORT of the facts has been filed and the matter has been perused and consid-ered.