BALJEET SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This common order shall dispose of above noted two petitions as they arise out of the same FIR.

(2.) These petitions have been filed under Section 439 of the Code of Criminal Procedure for grant of regular bail to petitioners Baljeet Singh and Jora Singh in case FIR No. 352 dated 01.10.2018, registered under Sections 420, 467, 468, 471, 120-B, 167, 409 of the IPC and Sections 8, 9, 13C of the Prevention of Corruption Act, 1988 at Police Station Civil Line, Jind, District Jind.

(3.) Learned counsel for the petitioners submit that as per the allegations in the FIR, registered at the instance of DHBVN, Jind, one M/s Duhan Electrical Works, Hisar was granted a contract for execution of some work and while submitting the bills, both the petitioners, in the capacity of Head Draftsman and Foreman, respectively, had made certain verifications, which were later on sent to the accounts department and upon further verifications from the accounts department, the amount was released in favour of the aforesaid contractor. Later on, it was found that the bills were raised and payment was made to the aforesaid contractor without there being completion of work.