RITU SHARMA Vs. STATE

JUDGEMENT

(1.) This application for bail has been filed by the petitioner under Section 439 of the Cr.P.C. against the order dated 07.09.2020 passed by learned Sessions Judge, Special Judge of Prevention of Corruption Act, Sri Gangangar in connection with unnumbered FIR of Police Station ACB Choki, Sri Ganganagar for the offences under Section 7 of Prevention of Corruption Act readwith Section 120 IPC.

(2.) Learned counsel for the petitioner while maintaining that the petitioner is not guilty of offence of Prevention of Corruption Act, informed that the petitioner is a widow who was given compassionate appointment due to death of her husband in harness and is having two young children namely Ritika and Amitabh (aged 8 years and 5 years respectively).

(3.) Learned counsel for the petitioner submitted that if the petitioner is not enlarged on bail, life of her two young children would be miserable.