HARJINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose of the present petition filed under Section 438 Cr.P.C praying for the grant of anticipatory bail to the petitioner in case FIR No.13 dated 8.8.2017, registered under Sections 409, 420, 467, 468, 471, 201, 120-B of Indian Penal Code, 1860 and 13(1(D) read with 13(2) of the Prevention of Corruption Act, 1988, at Police Station Vigilance Bureau, Amritsar District Amritsar.

(2.) Briefly noticed, allegation as regards the present petitioner is that a work order for construction of a bridge was allotted through tender to M/s Balaji Builders for Rs.1,70,00,000/- approximately and allegations that have surfaced are that the petitioner while serving as S.D.O with the P.W.D (B & R) Department in connivance with other officials had passed the first running bill of the contractor on the basis of certain entries made in the measurement book. The amount passed and released to the contractor was of Rs.56,47,841/- whereas actual work at the site was quantified to be Rs.48,97,036/-. In a nutshell allegation is that an excessive payment of Rs.7,50,805/- had been made over to M/s Balaji Builders on the basis of wrong reports and measurements and in which present petitioner had also played a role.

(3.) On 12.9.2017 the following order was passed by this Court:-