JYOTI GOEL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Seeking grant of bail in connection to R.C. No.11(A)/2009-AHD-R which was registered for the offences under sections 120B, 420, 467, 468 and 471 IPC and for offence under section 13(2) r/w 13(1)(c) & (d) of Prevention of Corruption Act, 1988, the petitioner, who is in judicial custody since 15.05.2017, has approached this Court.

(2.) The petitioner was proprietor of M/s Savitri Sales. Allegation against the petitioner and the other co-accused persons is that they submitted forged and fabricated documents showing inflated price for the articles and in fact some of the witnesses examined by the CBI have admitted that they never signed those documents, one of the witnesses has been made approver in the case.

(3.) Mr. Rajiv Sinha, the learned ASGI submits that considering the gravity of the offence alleged against the petitioner, one of the instances is inflated price for purchase of bed-sheet for which the rate approved was Rs.55/- per bed-sheet, however, the rate quoted by the petitioner was Rs.125/- showing the price Rs.55/- per metre, he does not deserve bail in this case. Another ground raised for resisting this application for bail is that the petitioner has supplied sub-standard medicines and he was absconding from 14.05.2016 till 14.05.2017.