SMT. LATA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present anticipatory bail application under section 438 of Cr.P.C., 1973 has been filed in connection with FIR No. 273/2009 Police Station CPS, Jaipur, Anti Corruption Bureau, Barmer for the offence under Sections 13(1) (c) (D), 13(2) PC Act, 1988 and under Sections 409, 420, 467, 468, 471, 477-A and 120-B IPC registered against petitioner.

(2.) Brief facts of the case are that the Janani Suraksha Yogana started in the month of October, 2005 in the District Barmer. Under this scheme to increase of safe delivery in Government hospitals under the scheme on delivery of child, the lady of rural area is to be given Rs. 600/- and that of the of urban area is to be given Rs. 500/- and to bring the lady to the hospital in the rural area, payment of Rs. 200/- is to be made and for that of the urban area, Rs. 100/-. After being pregnant, a card known as A.N.C. Card is to be given to the concerned lady from the concerned health center. On investigation it was revealed that till the yer 2007, the P.H.C. Harsani was issued a cheque of Rs. 1,76,000/- by the office of the Chief Medical and Health Officer, Barmer and for this an account No. 2476 was opened on 02.02.2007 in the name of Rajasthan Medicare Relief Society, P.H.C. Harsani, which was maintained in the names of Lallulal Treasurer and Dr. Kundan Dan Charan, Secretary jointly. On the allegation of misappropriation of funds, the FIR was registered. Apprehending her arrest, the petitioner preferred anticipatory bail application before the learned court below, which was dismissed vide order dated 23.01.2018. Hence, the petitioner has preferred this bail application.

(3.) It is contended that by order dated 23.04.2018 the petitioner was directed to join the investigation. So far as petitioner is concerned, investigation is complete.