KANWAL KISHORE JERATH Vs. STATE

JUDGEMENT

(1.) THE petitioner in all these four petitioner is the same person and he is seeking bail under Section 439 of the Code of Criminal Procedure. Since the questions involved in these petitions are similar, common arguments were advanced by the learned counsel for both the sides and these applications are also being disposed of by this common order.

(2.) CRL . Misc. No. 19530-M of 1999 relates to F.I.R. No. 1 dated 3.2.1998 registered under Sections 13(1)(a)(b)(c)(d) and 2 of the Prevention of Corruption Act read with Sections 406, 409, 420 and 120-B of the Indian Penal Code, at Police Station Vigilance, Union Territory, Chandigarh. The allegation in this F.I.R. is that he received Rs. 72,32,316/- from Sharma Brothers and Sunil Kalia for placing orders.

(3.) CRL . Misc. No. 19528-M of 1999 relates to F.I.R. No. 3 of 1998 dated 26.10.1998 under Section 13(1)(b)(c)(d) and 2 of the Prevention of Corruption Act read with Sections 420 and 120-B of the Indian Penal Code at the same Police Station. The allegation is that the certain firms which are favourites of the petitioner and run by co-accused Yash Paul Saggi were alloted work causing wrongful loss to Government to the extent of Rs. 35,00,159/-.