LALIT KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) All these criminal miscellaneous application have been filed for similar relief as such have been taken together and are being disposed of by this common order.

(2.) Petitioners in all these applications are Class-A l contractors doing contract work in various Central Government projects as well as the State Government projects including Railway, C.P.W.D. etc. They are 'alleged to have deposited the stolen National Saving Certificate (N.S.C.) and Kishan Vikash Patras (K.V.P.) in connection with surety for contract. These NSCs and KVPs were stolen from railway wagon at Patna Railway Junction. G.R.P.S. Case No. 29 of 1998 was earlier registered on 24-2-1998 in connection with theft of crores of NSCs and KVPs. The informant of this case was Laxman Dixit, S.I. G.R.P.F. F.I.R. was against unknown. During the course of investigation several persons were included in the list of accused including the petitioners as they furnished stolen NSCs and KVPs as security for contract. Investigation in this case is going on though charge-sheet has been submitted in case of some accused persons and cognizance has also been taken. So far the petitioners are concerned investigation against them is still continuing.

(3.) Petitioners have filed all these applications for quashing of the F.I.R. vide Patna Junction G.R.P.S. Case No. 225 of 2006 (Special Case No. 33 of 2004), dated 30-6- 2006 under Sections 467, 468, 471, 414, 420, 120B of the Indian Penal Code, Section 13(l)(d)(l), 13(l)(c). 13(2)of the Prevention of Corruption Act, 1988 and Section 3 of the Railway Property Unlawful Possession Act.