LAWS(P&H)-2020-11-29

JOGENDER SINGH Vs. STATE OF HARYANA

Decided On November 12, 2020
JOGENDER SINGH Appellant
V/S
STATE OF HARYANA Respondents

JUDGEMENT

(1.) The case was taken up for hearing through video conferencing.

(2.) Petitioner seeks grant of regular bail under Section 439 Cr.P.C. in case bearing FIR No.3 dated 10.09.2019, registered under Sections 406, 420, 466, 467, 468, 471 and 120-B IPC, 1860 at Police Station State Vigilance Bureau, Panchkula.

(3.) The allegations in the FIR are that Welfare Minister, Government of India in the month of July, circulated scholarship post matric scheme. Under the scheme, post matric students getting admission in post matric courses belonging to scheduled caste are paid scholarship of Rs.230/- to Rs.1200/- per month and non-refundable fees. Before 2015, the scheme was conducted manually. In 2015-16, the scheme was online for which Trigma company prepared a software for which the concerned department made the agreement in the year 2017. The allegations are of fraudulent means to usurp the scholarship amount.