ARSHAD Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner seeks grant of regular bail in respect of a case registered vide FIR No.36, dtd. 16/9/2022 at Police Station State Vigilance Bureau, Gurugram, under Ss. 409, 420, 467, 468, 471, 120-B, 201, 34 of Indian Penal Code and Ss. 13(1)-A, 13(1)-B of Prevention of Corruption Act, 1988.

(2.) A few facts necessary to notice for disposal of this petition are that a complaint was moved by Mahender alleging that embezzlement was being done at Nuh Toll Plaza T39. It is alleged that officials of Public Works Department were issuing forged and fabricated receipts. Pursuant to which, a team was constituted to check Toll points at Sondh, Chhrora and Village Pathredi in District Nuh. After checking the same, a report was submitted and it was found that fake receipt books were printed and toll tax was being collected by issuing fake receipts. It is alleged that as per rule, the toll receipt books are to be printed by Public Works Department (B&R) Headquarter, Panchkula and to be issued by the Executive Engineer to Junior Engineer Incharge of Toll Points. During investigation, it revealed that the employees at Toll Plaza were also aware of the forged receipt books. It is also alleged that an amount of Rs.20,000.00 to Rs.30,000.00 daily was being collected on Toll Plaza, which was divided equally amongst the accused and only the amount collected on original receipts was deposited. The embezzlement was estimated to the tune of Rs.18,00,000.00. The petitioner Arshad and Sajid were arrested at the spot.

(3.) Learned counsel for the petitioner submits that the petitioner has been falsely implicated in the present case and that no recovery whatsoever was ever effected from him.