SHER KHAN AND ORS. Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail applications have been filed under Sec. 439 Cr.P.C. The petitioners have been arrested in connection with FIR No. 251/2015 of A.C.B. Chowki Jaipur for the offence under Sec. 7, 8, 9, 10, 12, 13(1)(A)(C)(D) r/w 13(2), 14 of Prevention of Corruption Act and Sec. 409, 120 -B IPC.

(2.) Both the above -mentioned bail applications shall stand decided by this common order as they arise out of the same FIR.

(3.) The Anti Corruption Bureau Team, descended upon the office of CA -Shyam Sunder Singhvi at about 12.15 PM in Bhopalpura, Udaipur on 16.9.2015. They found one Sanjay Sethi, Dhirendra Singh @ Chintu present in the office and recovered Rs. 2.50 crores from the bags. While explaining the possession of such a huge amount, Sanjay Sethi stated that the said amount had been sent by Sher Khan - petitioner in Cr. Misc. Bail Application No. 10619/2015 through Shyam Sunder Singhvi. The said money was sent by him to purchase two clay mines from Sanjay Sethi and Sanjay Sethi wanted to further purchase some land in Jaipur, through his friend. Dhirendra Singh @ Chintu - petitioner in S.B. Cr. Misc. Bail Application No. 10754/15 on being questioned, stated that he was working with one KVS Chouhan for last 18 years. He had come to collect the money on the instructions of KVS Chouhan from the office of Shyam Sunder Singhvi to be handed over in the office of M/s. Arihant marbles. It was stated by him that he was not aware that the money was for illegal gratification. According to the prosecution, another amount of Rs. 5 lakhs which were also recovered was stated to have been sent by Sher Khan on the demand of Ashok Singhvi, Principal Secretary, Pankaj Gehlot - Addl. Director, Pushkar Raj Ameta - Sr. Mining Engineer by Sher Khan as bribe amount for the grant of permission of illegal mining and reopening of the mines. On the basis of the said recovery, an FIR No. 251/2015 was registered at ACB Chowki Jaipur.