RAJ KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is the first petition under Sec. 438 of Cr.P.C. for grant of anticipatory bail to the petitioner in FIR No.491 dtd. 23/7/2021 under Ss. 420, 465, 467, 468, 471, 120-B, 409, 511 of IPC, registered at Police Station Sadar Gurugram, District Gurugram.

(2.) On a complaint filed by Thakur Lal Sharma, Chief Engineer, Municipal Corporation, Gurugram dtd. 22/7/2021, the present FIR dtd. 23/7/2021 was registered, wherein a number of allegations were leveled to the effect that some officials of the Municipal Corporation, in connivance with the petitioner, who was a contractor, and other persons, had recommended the release of payments for development works which were not duly completed. With respect to Ward No.23 and Ward No.24, which was the work allotted to the petitioner, an amount of Rs.54,00,000.00(approx.) had been got sanctioned by the petitioner for the said two works from the Municipal Corporation, Gurgaon, on the basis of a forged document/report, which was never signed by the concerned Councillor. Thus, the present FIR was registered in which the petitioner was arrayed as one of the accused persons.

(3.) Learned counsel for the petitioner has argued that in the present case, only two works were allotted to the petitioner, with respect to Ward No.23 and Ward No.24 and it has been submitted that as per the inquiry report, the following observations had been made as far as the work allotted to the petitioner is concerned:-