NIDHI JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the Vigilance.

(2.) The petitioner prays for bail in a case under Sections 406, 409, 420, 465, 467, 468, 471, 477-A, 109, 201, 120-B of the Indian Penal Code and Section 13(2) read with Section 13(1)(d) of the Prevention of Corruption.

(3.) The petitioner is involved in a Vigilance case commonly known as the 'Flood Relief Scam' in which the main accused is one Santosh Kumar Jha and other 22 accused persons. The allegation against the main accused and his conspirators is of having defalcated a huge amount which was meant for Flood Relief causing wrongful loss to the State Exchequer and wrongful gain to themselves. So far as this petitioner is concerned, she is stated to be the wife/family friend of the main accused Santosh Kumar Jha and her name has figured only in the second supplementary charge-sheet which was submitted on 8.4.2006 against 9 accused persons including this petitioner, whereas the first charge-sheet was submitted on 24.8.2005 and the supplementary charge-sheet was submitted on 17.11.2005.