KRIPA RAM SAHU Vs. STATE OF JHARKH

JUDGEMENT

(1.) Heard Mr. P. P. N. Roy, learned senior counsel appearing for the petitioner and Mr. K. P. Deo, learned counsel appearing for the C.B.I.

(2.) Petitioner has prayed for grant of anticipatory bail, as he is apprehending his arrest in connection with R. C. Case No. 02(A) of 2013(D) registered for the offences punishable under Sections 120 (B) read with Sections 420, 467, 468, 471of the Indian Penal Code and Section 13(2) read with Section 13(1)(d) of the Prevention of Corruption Act.

(3.) A First Information Report was instituted in which it was alleged that fraudulently payments were made to several firms during the period 2000-2011 without supply/receipt of any material. It has been alleged that the accused persons all of whom are officials of Steel Authority of India Limited, Refractory Unit, Bhandaridah, Bokaro in criminal conspiracy with Sri Rameshwar Yadav purported Proprietor of M/s. Allied Sales Corporation, M/s. G. K. Industries, Kolkata and M/s. Hanuman Electric and Trading Company, Kolkata & others and in gross violation of laid down norms of SRU dishonestly and fraudulently in abuse of their official position placed verbal order exceeding the Delegation of Power to M/s. Allied Sales Corporation, Bokaro for procurement of HDPC Bag, HR sheets, Black colour polythene Bags etc. without any requirement and basis. It has also been alleged that Sri Ram Nath Singh the then Deputy General Manager had given his approval in the files for regularizing the purchase order from M/s. Allied Sales Corporation, Bokaro and others on verbal order although he was not empowered. It has also been alleged that financial concurrence in the proposal was taken from the junior officers although they were not authorized to do so. Allegation has been made that acknowledge receipt in the materials purported to be supplied were given without actual receiving the materials and without quoting any Good Receipt Notes (GRN) and/or by quoting false and fake Good Receipt Notes. It has also been alleged that the fake bills were processed against verbal orders leading to wrongful loss caused to SRU, Bhandaridah to the tune of Rs. 13,29,029/-. It has also been alleged that Sri Om Prakash Tiwari , Pravin Chand, S. Eqbal, K. V. Abraham and Vijay Kumar Dwivedi by abusing their official position had received quid pro quo payments in the shape of cheques drawn by Sri Rameshwar Yadav as a reward for falsely acknowledging the fictitious supply.