RAJ KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order shall dispose off the above mentioned three petitions filed on behalf of Raj Kumar, Rajinder Sharma and Ved Parkash seeking grant of anticipatory bail in a case registered vide FIR No. 0006 dtd. 14/7/2022 under Ss. 201, 409, 420, 467, 468, 471/120-B IPC and Sec. 13(1)(d) of the Prevention of Corruption Act, 1988 at Police Station SVB, Panchkula, District Panchkula.

(2.) As per the case of prosecution, in the year 2007, the Department of Technical Education, Haryana envisaged a scheme for imparting free coaching to the Scheduled Castes candidates of Haryana for entrance examinations for Engineering/Medical. This scheme was carried forward by the Government Engineering Colleges in the year 2007 and from 2008 onwards, the Department of Technical Education, Haryana decided to impart coaching through some professional coaching centres and accordingly expression of interest was invited from general public.

(3.) It is further the case of prosecution that Mastermind Classes Private Ltd., Gwalior had been selected as a successful bidder for imparting free coaching to the candidates belonging to the Scheduled Castes category in Haryana against expression of interest floated by the Department of Technical Education, Haryana. M/s Mastermind Classes Private Ltd., Gwalior is having a franchise agreement with Mastermind Classes, Chandigarh through its Project Director, Ved Parkash. Ved Parkash, being the Project Director at Chandigarh got executed the project of Mastermind Classes, Gwalior and accordingly, an agreement dtd. 20/6/2008 had been entered into between the Director, Department of Technical Education, Haryana and M/s Mastermind Classes Private Ltd., Gwalior. The agreement dtd. 20/6/2008 was valid for a period of 3 years upto 2011 and free coaching was to be imparted upto 30/11/2011. The government was to give an amount of Rs.15,88,26,881.00 to the firm M/s Mastermind Classes Private Ltd. for the years 2008, 2009, 2010 and 2011 i.e. upto 30/3/2011. As per the terms and conditions of the agreement the contract continued for the year 2008, 2009, 2010 and requisite payments were made to the firm concerned by the Department of Technical Education, Haryana. It was subsequently found that the annual course for the year 2010 was prematurely concluded i.e. much prior to the nominated date of closure i.e. 30/3/2011, though, the firm had already received the payment. It is alleged that the payment to the tune of Rs.14,60,41,432.00 from 2008 onwards had been made to Ved Prakash, Project Director, M/s Mastermind Classes, Chandigarh and to the tune of Rs.1,27,85,449.00 to M/s Mastermind Classes Private Ltd., Gwalior.