ANIL KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose of Crl. Misc. No. M-38118 of 2012, M-3345 of 2013, M-4860 of 2013, M-5640 of 2013, M-6423 of 2013, M-7607 of 2013, M-7608 of 2013 and M-7791 of 2013 as they arise from the same FIR.

(2.) The petitioners in the abovesaid petitions have approached this Court under Section 439 Cr.P.C. for grant of regular bail in a case arising out of FIR No.04 dated 21.7.2012 registered under Sections 409/420/467/468/471/120-B IPC and Sections 13(1)(d)/13(2) of the Prevention of Corruption Act at Police Station Vigilance Bureau, Bathinda, District Bathinda, Punjab, wherein the challan and supplementary challans have already been filed.

(3.) The brief facts, as mentioned in the FIR, are to the effect that Vigilance Bureau, Bathinda, conducted an Inquiry dated 2.5.2012 against Joginder Singh XEN. During inquiry, it was found that Joginder Singh XEN and Satpal Bansal, Superintendent, who has since retired, had prepared a forged LOC vide letter No.1024 dated 14.6.2010 for Rupees two crore twenty five lacs and LOC letter No.1124 dated 3.8.2012 for Rupees two hundred eighty one lacs in connivance with each other and purported to have been issued by the Chief Engineer, PWD, Patiala. In fact, it had not been issued by the Chief Engineer, PWD, Patiala. Joginder Singh, XEN, in connivance with Treasury Officer, Mansa, has obtained Rupees four crore seventy five lacs after releasing the same from the treasury. In addition to this, forged and fabricated bills and letters were prepared and an amount of Rs. 46,26,871/- was misappropriated. By doing the alleged acts, accused Joginder Singh, XEN, PWD (B&R), Mansa, and Satpal Bansal, retired Superintendent, had committed offence punishable under Sections 409/420/467/468/471/120-B IPC read with Sections 13(1)/13(2) of the Prevention of Corruption Act.