NIRMALA MEENA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This anticipatory bail application under Section 438 CrPC is preferred by the petitioner apprehending her arrest in connection with FIR No.306/2017 lodged at Police Station, A.C.B. C.P.S. Jaipur for the offences punishable under Sections 13(1) (C) (D) and 13(2) of the Prevention of Corruption Act, 1988.

(2.) Earlier the anticipatory bail application of the petitioner has been rejected by the Special Judge, Sessions Judge (Anti Corruption Act) , Jodhpur vide order dated 101.2018. In the above referred FIR, it is alleged that the petitioner while holding the charge of District Supply Officer (I) , Jodhpur (for short 'the DSO (I) ' hereinafter) illegally demanded 35020 quintals of wheat for the purpose of distributing it to the privileged families under the National Food Security Act by falsely showing number of 33000 families increased in Jodhpur urban area. It is alleged that after receiving 35020 quintals of wheat, the petitioner sold the same to one Swaroop Singh Rajpurohit, owner of flour mill by making forged bills and as such she earned crores of rupees for herself and other accused-persons by illegal means. It is further alleged that 35020 quintals of wheat was misappropriated by the petitioner and other accused-persons and as such the State Government is put to the loss of crores of rupees.

(3.) Mr M.S.Singhvi, learned Senior Advocate assisted by his associates has argued that as a matter of fact the allegations levelled against the petitioner are patently false as no misappropriation of wheat at all took place.