PARGAT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose of Crl. Misc. No. 51310-M of 2005, filed by Pargat Singh and Crl. Misc. No. 56332-M of 2005, filed by Gurdial Singh, for the grant of anticipatory bail as they were apprehending arrest in a non-bailable offence in case FIR No. 27 dated 21.5.2003 registered at Police Station Vigilance Bureau, Ludhiana, under Sections 420/409/406/467/468/471/165/120-B IPC and 13(1)(c) and 13(1)(2) of the Prevention of Corruption Act, 1988.

(2.) I have heard counsel for the parties and gone through the contents of the FIR.

(3.) In the aforesaid FIR, it has been alleged that Gurnam Singh, Sarpanch, village Manewal, District Ludhiana, Davinder Singh, Secretary of the said Panchayat, Baljit Singh, Block Development Officer, Bhajan Singh DDPO along with Amandeep Singh, Pargat Singh, Madan Singh, Gurdial Singh contractors, in connivance with each other, have caused loss of Rs. 3 crores to the Government, by leasing out the Shamlat land of Gram Panchayat for agriculture purpose and thereafter illegally allowing the lifting of the sand.