VARUN DEV GARG Vs. STATE OF HARYANA

JUDGEMENT

(1.) The matter is taken up for hearing through video conference due to COVID-19 situation.

(2.) This petition under Section 438 Cr.P.C. is filed seeking anticipatory bail in FIR No. 487 dated 25.6.2021, under Sections 420, 120-B after addition of Sections 406 and 409 IPC and Sections 7 and 13(1)(d) of the Prevention of Corruption Act, 1988 registered at Police Station Camp, Palwal.

(3.) The petitioner was working as Computer Operator on contractual basis in the office of Land Acquisition Collector. Later on, it came to light that he was simultaneously working on two projects on contract basis i.e. Dedicated Freight Corridor Corporation of India since August, 2012 and also in Haryana Orbital Railway Corridor since September, 2020. He had drawn salaries from both the projects. Due to his employment, he was well aware about the land to be acquired for projects.