VIPIN RAJPAL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) The applicant has preferred this application for grant of anticipatory bail, as he apprehends his arrest in connection with Crime No.168/2020, registered at Police Station Katora Road, District Raigarh C.G. for offence punishable under Sections 420, 406, 120(B), 201 read with Section 34 of the I.P.C.

(3.) As per the FIR (First Information Report) lodged by one Hemant Verma, Deputy General Manager of Jindal Steel and Power Limited (JSPL), Patrapali, the said company had engaged the applicant for transportation of G-11 Grade Coal from Gevra Coal Mines of SECL (South Eastern Coalfields Limited) to the premises of the company. The said quality of coal was loaded in the vehicle owned by the applicant and reached company's premises on 6-9- 2020. On suspicion that inferior quality of coal is loaded in the transport vehicle (tipper trailer), physical verification was carried out and the enquiries were made from the Drivers on which it was revealed by Drivers namely; Sujit Singh and Uttam Singh Rajput that the present applicant Vipin Rajpal through his Supervisor Vikas Mangwani @ Vikky instructed them to unload G-11 quality of coal at Yasodara Petrol Pump and then load scrap coal (chhaigitti), which they have brought for supply to JSPL.