GYANCHAND AGRAWAL ALIAS GYANI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This is the second bail application filed under Section 439 of the Code of Criminal Procedure for grant of regular bail to the applicant who has been arrested in connection with Crime No. Ill 2004, registered at Police Station Bhilaibhatti, District Durg (C.G.) for commission of the offence punishable under Sections 420, 468, 469 and 471 of the IPC.

(2.) The earlier bail application was dismissed on merits vide order dated 13-6-2006 passed in M.Cr.C. No. 1337/2006.

(3.) The brief facts are that the applicant namely Gyanchand Agrawal @ Gyani is the Managing Director of M/s. Shiva Technomech Private Limited, Bhilai. This company used to do awarded contract works for construction of high tension electrical lines through the Chhattisgarh State Electricity Board (CSEB). The practice is that when such a work is awarded to any company or concern, the local office of the C.S.E.B. used to issue recommendation letters to the Branch Sales Office (BSO), Bhilai Steel Plant to supply requisite quantity of steel to execute the work awarded to a particular contractor/concern. This is done on the request of the contactor because due to the excessive demand of steel in the market, the price of steel in the open market remains much higher than the price of the Branch Sales Office, SAIL, Bhilai, which is otherwise also an agency to make supply of steel on concessional price for such work.