ANIL KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition has been filed under Sec. 438 Code of Criminal Procedure for grant of anticipatory bail to the petitioner in case FIR No.236 dtd. 25/6/2018 registered for the offences punishable under Ss. 406 and 420 of Indian Penal Code, at Police Station Naraingarh, District Ambala.

(2.) Briefly stated, it is the case of the prosecution that the FIR was registered on the application of District Manager, Haryana Agro Industries Corporation (in short, "Corporation") on the allegations that the agreement (Annexure P-4) was executed between the Corporation and the accused on 31/10/2013 and in pursuance thereof, the Corporation had handed over 4328.56 metric ton paddy to M/s Sandeep Rice Mill, Village Bakhtua, Tehsil Naraingarh, District Ambala. The receipt was duly issued by said Rice Mill. As per agreement, said Rice Miller has to supply 2900 metric ton custom milled rice on behalf of the Corporation to Food Corporation of India by 31/3/2014 but said rice miller has supplied only 2104.77 metric ton custom milled rice (CMR). Hence, it failed to deliver 795.37 metric ton of CMR to Food Corporation of India. Thus, the said rice miller had caused a total loss of Rs.4,29,83,951.00. Thus, the partners/owners of the said rice miller violated the terms and conditions of the agreement.

(3.) I have heard the learned counsel for the parties and gone through the record.