AMARJEET SINGH @ RAJU Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner seeks anticipatory bail in case bearing FIR No.891 dated 20.12.2014, Police Station City Ballabhgarh, Distt. Faridabad, for the offences under Sections 409, 420, 467, 468, 471, 120-B IPC, Sections 7, 10 of Essential Commodities Act, 1955 and Section 13(1)(d) of Prevention of Corruption Act, 1988.

(2.) FIR was registered on the statement of Sukhbir Singh, Administrative Officer, that on the basis of message of special informer, shop No.27 Grain Mandi, Vegetable Market, Ballabhgarh was raided where the labour was unloading wheat bags from truck No.HR55-G-9064. Wheat bags were being kept in shop No.27. FCI was written on the wheat bags and on some of the bags Haryana Government was written. Shop owner met the raiding party and told his name as Sumit S/o Hari Shankar. He told the raiding party that wheat had come from Delhi. Truck driver was not found there. No satisfactory answer was found. Sumit was asked to call driver, but he could not call.

(3.) Enquiry in respect of bill of the wheat was made. Sumit could not produce any bill regarding wheat. He simply told that bill could possibly be with the driver. Remaining bags were unloaded from the truck and were kept inside the godown and it was locked. Truck was seized. Police swung into action. Verification from Badarpur Border Delhi Toll Plaza was done in respect of truck No.HR55-G-9064. Sumit S/o Hari Shanker during the course of investigation produced bill of Kailash Enterprises, Grain Merchant and Commission Agent, Naya Bazar, Delhi showing entry of truck No.HR55-G-9064.