MOHENDER SINGH S/O SHRI SHYAM SINGH Vs. STATE OF H P

JUDGEMENT

(1.) THIS is an application, under section 438 Cr.P.C., for releasing the petitioner on bail in FIR No. 1/12 dated 5.5.2012, registered at Police Station, SV & ACB, Keylong, District Lahaul & Spiti, under sections 420, 467, 468, 471, 120-B IPC & 13(2) of Prevention of Corruption Act.

(2.) IT has been stated that case has been registered against one Ram Krishan, Clerk in the health department. Ram Krishan was arrested on 21.5.2012, but now he has been released on bail on 11.6.2012 by learned Special Judge, Kullu. The learned Special Judge in the bail order has made some observations regarding the Whether the reporters of the local papers may be allowed to see the Judgment? petitioner and others. The petitioner has come to know that now he has also been implicated in the case.

(3.) THE prosecution story is that in the year 2009-10 Ram Krishan got prepared estimates from IPH and PWD departments for executing the works in Regional Hospital, Kelyong. Some items were also purchased by Ram Krishan. The government has suffered monetary loss to the extent of 13%. Chief Medical Officer, who was Chairman of Executive Committee of Rogi Kalyan Samiti had misappropriated government money by ignoring rules and regulations in executing the works for the year 2008-09. The petitioner is apprehending his arrest in the above case. The petitioner is innocent, he is ready to join the investigation and furnish bail bonds in accordance with the directions of the court. The submission has been made for releasing the petitioner on bail.