DEEPAK KISHANBHAI JADAV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Ms. Monali Bhatt, learned Additional Public Prosecutor, waives service of notice of rule on behalf of respondent-State.

(2.) This application has been preferred under section 438 of the Code of Criminal Procedure seeking anticipatory bail in connection with the first information report being I-C.R. No.1/2021 registered with ACB Police Station, Vadodara for the offences punishable under Sections 13(1)(a), 13(2) and 12 of the Prevention of Corruption Act, 1988 read with Sections 465, 468, 471, 409 and 420 of the Indian Penal Code.

(3.) Mr. Mehul Sharad Shah, learned advocate for the applicant, referring to the fact of the case, submitted that the tender was invited for constructing Police Staff Quarters at Vadodara District Office and tender of the present applicant accused No.4 was accepted. The estimated value of construction is Rs.94,15,09,051.40 ps and the date of commencement of work was 17.2.2020 and the date of completion is 16.11.2021. Mr. Shah, learned advocate submitted that the construction of the work is in progress and payment of three Running Bills of Rs.5,54,61,346/- has been made. Mr. Shah, learned advocate submitted that the Assistant Engineer Mr. Sandeep D. Gajmal and Mr. Akash Patel have stated extra measurement of Steel in the measurement book and allegations against accused No.5 is of not discharging the duty in proper manner as third-party Audit Agency.