MAHAVEER PRASAD SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Briefly stated the facts of the case are that a raid was conducted by the Anti-Corruption Department on 13.2.2015 at the Godown of petitioner-Lalit Kumar Garg in Criminal Misc.Bail Application No.1892/2017 and on search being made, certain gunny bags (wheat) meant for distribution to the rashan shop dealers were found. FIR was lodged on 31.3.2016 against Ashok Kumar Meena transporter of Rajasthan State Food and Civil Supplies Corporation (hereinafter to be referred as "RSFCSC"), petitioner-Lala Ram Jatav Vigilance Inspector in RSFCSC, petitioner-Mahaveer Prasad Sharma transporter, petitioner-Lalit Kumar Garg Godown owner and petitioner-Dinesh Kumar Garg treasurer of the transport company.

(2.) It is contended by counsel for petitioner-Ashok Kumar Meena that petitioner has joined as Manager in RSFCSC on 2.7.2015. Immediately after joining he found that some amount is outstanding towards Mahaveer Prasad Sharma, transporter and he issued notice to Mahaveer Prasad Sharma on 3.7.2015 and thereafter he continuously remined Mahaveer Prasad Sharma to clear the dues of RSFCSC.

(3.) It is also contended that on non-payment of the amount by the transporter, FIR was filed by Ashok Kumar Meena on 14.3.2016 against the transporter in which the police after investigation submitted negative final report on 20.10.2016 concluding that outstanding amount has been deposited by the transporter.