AJIT KUMAR Vs. STATE OF J&K

JUDGEMENT

(1.) PETITIONER , a senior IAS Officer of 1970 batch presently holding the post of Financial Commissioner (Finance) in the pay grade of Chief Secretary in the State of Jammu and Kashmir, has filed this petition under Section 497 -A of the Criminal Procedure Code, 1989 (1933 A.D.) for grant of bail in anticipation of his arrest in a case registered under FIR No. 69 of 1999 with the Vigilance Organisation, Jammu, for the offences under Section 5(2) of the J&K Prevention of Corruption Act, 2006 (1949 A.D.) read with Section 161 and Section 120 -B of the Ranbir Penal Code, 1989 (1932 A.D.)

(2.) EARLIER to filing of this petition, petitioner had filed an application for grant of bail in anticipation of his arrest before the court of Special Judge Anti Corruption, Jammu, who, vide detailed order dated 11.9.2004, dismissed the application and opined that this is an appropriate case where the petitioner should submit to custodial interrogation.

(3.) FACTS , relevant for disposal of the present petition, briefly stated are that vide Government Order No. 953 -Edu of 1997 dated 30.6.1997, State Level Purchase Committee was constituted comprising the following: - 1. ACS/Commr/Secy. Education Department, as Chairman. 2. Director School Education Kashmir/Jammu, as Members. 3. FA/CAO Education Department, Member Secretary, and