DHARAMPAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) Vide this common order, CRM-M No.43292 of 2019 titled Dharampal Vs. State of Haryana, CRM-M No.43606 of 2019 titled Anil Kumar Vs. State of Haryana and CRM-M No.51191 of 2019 titled Sunil Kumar Vs. State of Haryana are being disposed of. Common facts are being noticed.

(2.) Petitioners in all the three petitions have prayed for regular bail in case bearing FIR No.352 dated 01.10.2018 registered under Sections 420 , 467 , 468 , 471 , 120-B , 167 , 409 IPC and Sections 8 , 9 , 13-C of Prevention of Corruption Act at Police Station Civil Line, Jind.

(3.) FIR was registered on the basis of inquiry report submitted by the Inquiry Officer-cum-SE(OP) Circle DHBVN, Jind to the Chief Engineer/OP DHBVN, Hisar vide memo No.Spl.1/TED-260 dated 09.08.2018. The said inquiry was conducted in the context of work carried out by M/s Duhan Electric Works, Hisar against TED-260 under (OP) Circle, DHBVN, Jind. In the said inquiry report, it was opined that proper procedure was not followed by XEN(OP) Divn., DHBVN, Narwana. Inquiry Officer called the officers/officials concerned for recording their statements and after recording their statements, he found that Jora Singh, AFM verified the bills without physically verifying the material at site. Dharampal, JE verified the bills without physically verifying the material at site and also did not check the inspection and DI's of material. Baljeet Singh, the then HDM (OP) Divn., Narwana did not check the inspection and DI's of material before verifying the bills. Similarly, Anil Kumar, the then Divisional Accountant, Narwana also did not check the inspection and DI's before verifying the bills. The aforesaid observations were made in respect of first running bill, which was signed when 90% of the work was complete.