ASHOK KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner in the instant petition filed under Article 226 of the Constitutions of India seeks the following reliefs:-

(2.) The facts under the shade and cover of which the aforesaid reliefs have been prayed and as are stated in the petition are that the petitioner herein being an employee of Jammu Cantonment Board (for short the "Board" ) has to his credit 35 years of impeccable service rendered by him with utmost dedication, devotion and sincerity.

(3.) The petitioner states that he came to be falsely implicated in a criminal case registered as FIR No. RC0042023A009 dtd. 13/9/2023 by Central Bureau of Investigation Anti-Corruption Bureau, Jammu (for short, CBI/ACB) for an alleged offence under Sec. 7 of the Prevention of Corruption Act, 1988, (hereinafter referred to as the, "Act"), consequent to which, the petitioner came to be arrested on 14/9/2023 and remained initially in the custody of the CBI/ACB and then, under judicial custody till 6/10/2022, after which, he came to be admitted to bail by the High Court on 6/10/2023.