BIJENDER KUMAR Vs. STATE

JUDGEMENT

(1.) The applicant, vide the present application seeks the grant of anticipatory bail in relation to FIR No. 139/2021 Police Station EOW, Delhi, registered under Sections 409/420/467/468/471/120B of the Indian Penal Code, 1860, submitting to the effect that he has been falsely implicated in the instant case and that he is ready to join the investigation as and when directed by the Court and that though the allegations in the instant case relate to an embezzlement of approximately Rs.14 crores of institutional funds of Dr. Rajendra Prasad Eye Centre of AIIMS, the applicant is only a Junior Administrative Assistant (Lower Division Clerk) and could not have in any manner embezzled any such massive amount. The applicant has further submitted that pursuant to the directions dated 22.9.2021 in the present bail application, the applicant has joined the investigation and has cooperated in the same.

(2.) The FIR in the instant case has been registered on the complaint of Dr. Anoop Kumar Daga, Medical Superintendent (Acting) of the Dr. Rajendra Prasad Centre, AIIMS, on 6.9.2021 in relation to alleged commission of the offence of embezzlement and cheating and forgery and breach of trust by the personnel of the AIIMS during the period 1.8.2019 to 6.9.2021 submitting to the effect that: there had been an embezzlement of government funds detected in the procurement of store items at the Dr. Rajendra Prasad Centre, AIIMS, New Delhi; that at the said centre, gross irregularities were noticed and as per the FIR the estimated embezzlement was more than Rs.5 crores as per a rough estimate.

(3.) Along with the FIR was annexed the inquiry report of the internal committee of the Dr. Rajendra Prasad Centre, AIIMS, with the Minutes of the Investigation Committee constituted by the Chief of RPC held on 16.08.2021 regarding irregularities observed in General, Linen and Stationery Store (RPC) wherein it was stated that the Assistant Store Officer (ASO) of the RPC had informed the internal inquiry committee that he had noticed some entries in the E-Hospital software for purchase of different linen items in the General Store in a very high quantity, which did not seem to be as per the consumption pattern in Dr. Rajendra Prasad Centre, AIIMS (Stock receipt from 1.4.2021 to 14.8.2021) and as per the transaction report downloaded from inventory e-hospital, different linen items like O.T.Gowns, bed sheets, draw sheets, woolen Blankets, D.L.Wrapper, window curtain etc. were issued to the Establishment Section, Room No. 485, Unit 2 Office etc. where generally these items are not issued and that the supply order mentioned in the transaction report qua the items purchased were not ordered in the supply order register maintained in the store section of the RPC for allotting the supply order numbers. The Assistant Store Officer of the RPC had further informed that he had not signed the purchase proformas uploaded in the Inventory Management Software maintained at the Dr. Rajendra Prasad Centre, AIIMS, for the items to be procured through R/C.