DILIP KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant application has been filed under Sec. 439 and 440 of the Cr.P.C. seeking therein direction to enlarge the petitioner on regular bail in connection with Vigilance P.S. Case No.14 of 2017, arising out of Palamau ACB P.S. Case No.13 of 2017, registered for the offence under Ss. 406, 409, 420, 467, 468, 469, 471 and 120B of the Indian Penal Code and Sec. 13(2) read with 13(1)(c)(d) of the Prevention of Corruption Act, pending in the court of learned Special Judge, ACB, Palamau at Daltonganj.

(2.) It has been submitted by Mr. R.S. Mazumdar, learned senior counsel appearing for the petitioner, that it is a case where the petitioner has falsely been implicated even though he has got not involvement in the commission of crime said to have been alleged as per the F.I.R.

(3.) It has been contended that the contractor was allotted the work for its execution as per the valid process of allotment of work. The work commenced and thereafter on its completion, when the bills were submitted, the concerned Executive Engineer has given completion certificate as is available at page 42 of the paper book.