VIJAY KUMAR SOOD Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) This is an application under Section 438 Cr.P.C. for releasing the petitioner on bail in FIR No. 11 of 2010 dated 23.10.2010 registered at Police Station, State Vigilance and Anti Corruption Bureau, Dharamshala, under Sections 420, 467, 468, 471, 120-B IPC, Section 13 (2) of the Prevention of Corruption Act, 1988 and Sections 5 & 6 of H.P. Prevention of Specific Corrupt Practices Act, 1983.

(2.) It has been stated that the petitioner has retired as Joint Director (Health), Government of Himachal Pradesh on 30.11.2009 and thereafter he has settled at Palampur and he is doing his private practice. The above case has been registered by the Vigilance Department. On 30.8.2012 in LPA No. 360 of 2012 a direction was given by the High Court to submit a report in the Court on 1.11.2012. It has been stated that there are some allegations in respect of certificate issued by the petitioner when he was posted as Block Medical Officer, Bhawarna to Rani Awasthi.

(3.) The petitioner is apprehending his arrest in the above case. The petitioner has been falsely implicated in the case. The petitioner is not connected with the commission of offence. The petitioner is innocent, he is ready to join investigation and furnish bail bonds. The submission has been made for releasing the petitioner on bail.