DHARMENDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner seeks grant of regular bail under Section 439 Cr.P.C in case bearing FIR No.355 dated 09.08.2018, registered under Sections 409, 420 and 120-B of IPC and Section 13(2) of Prevention of Corruption Act, 1988 at Police Station Tosham, District Bhiwani.

(2.) Learned counsel for the petitioner states that the FIR was registered with the allegations that District Office, HAFED, Bhiwani had purchased 92464.30 quintals mustard seed from 15.3.2018 to 31.05.2018 through the Bawanikhera Cooperative Society Ltd. as its purchasing agency. The mustard seed was purchased from Tosham Mandi with minimum support price, bonus, market fee, GST etc. The purchased mustard was to be transported to the godown of HAFED by an agency known as Krishna Transport Agency.

(3.) As per the allegations, 5514.07 quintals of mustard seed amounting to Rs. 2,33,46,572/- did not reach to the storage of Haryana Ware Housing Cooperation.