VED PARKASH CHHABRA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The above-said two petitions had been filed by Ved Parkash and Subhanh Chander accused against order dated 12.5.2004 of Judge Special Court, Sonipat, whereby present petitioners and one Suman Dev Sharma had been directed to be charged for offence under Sections 7 & 13 of the Prevention of Corruption Act.

(2.) THE facts of the case are that Naresh Dahiya Contractor had made report to Inspector Vigilance Bureau on 10.3.2003 that officials of P.W.D. (B&R), Sonipat Division were not making payment of the bills of the work executed by him about 3-4 years ago. That he had requested Suman Dev, J.E., Ved Parkash SDE and Subhash Chander Singla Executive Engineer for making payment but they were asking for illegal gratification. He was being asked to arrange Rs. 44,000/- for Junior Engineer and Rs. 34,000/- each for S.D.E. and Executive Engineer. Then traps were laid. Rupees 22,000/- was paid illegal gratification to Suman Dev JE in his house and he was arrested by Vigilance Department. Rupees 17,000/- were paid to Ved Parkash SDE when he was coming in a Government jeep. He was arrested. Rupees 17,000/- was given to Subhash Chander, Executive Engineer. He was also arrested. Then they (all three) had been challaned after due investigation for offence under Sections 7/13 of the Prevention of Corruption Act.

(3.) IN this case, there is one contractor. The work executed was also one. All the accused are officials of the same department but working in different capacity. They were demanding money for releasing the payment.