LAWS(P&H)-2023-1-56

RANBIR SINGH Vs. STATE OF PUNJAB

Decided On January 30, 2023
RANBIR SINGH Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) The petitioner seeks grant of regular bail in a case registered vide FIR No. 21 dtd. 14/11/2022 under Ss. 13(1)(A) read with Sec. 13(2) of the Prevention of Corruption Act, 1988 and Ss. 409, 420/120-B IPC at Police Station Vigilance Bureau, Range Jalandhar District Jalandhar (Punjab).

(2.) The facts, in nutshell, are that in the year 2016 the residents of Sagar Gate, Banga represented to the then Chief Minister, Punjab that they have two acres of vacant land suitable for developing parks/stadium. The said matter was considered and an estimate of Rs.92,28,000.00 was prepared for construction of mini-stadium which was sent to Technical Adviser, Local Government, Punjab for vetting. Upon vetting, the estimate was reduced to Rs.87,45,000.00. The Technical Adviser to the then Chief Minister, Punjab, while vetting the estimate imposed the following two conditions :-

(3.) A tender for the job work was floated. Only one offer was received from Rakhwinder Kumar, Contractor, who had offered to undertake the proposed construction/development work at 0.13% less than the approved cost of Rs.87,45,000.00. Upon negotiation, the same was reduced to 0.20%. Pursuant to allotment of work/contract to Rakhwinder Kumar, construction commenced for the same. An amount of Rs.39.74 lacs was released to aforesaid Rakhwinder Singh.