DHANWANT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner seeks grant of regular bail in respect of a case registered against him vide FIR No.21 dtd. 21/11/2020 at Police Station Vigilance Bureau Patiala Range, Patiala, under Ss. 409, 420, 120-B, 201 IPC and under Ss. 13(1)(a) read with Sec. 13(2) of the Prevention of Corruption Act.

(2.) The allegations, in nutshell, are that the petitioner, who is a Panchayat Secretary in connivance with 2 Sarpanchs had embezzled an amount of Rs.67.00 lakhs out of an amount of Rs.2.00 crores, which had been sanctioned for development works.

(3.) Learned counsel for the petitioner has submitted that he has falsely been implicated in the present case and that it is the Sarpanchs, who are responsible for execution of the development works in their respective villages and that the petitioner has been nominated solely on account of the fact that the Panchayat Secretary is supposed to maintain the record.