BANDHU TIRKEY @ BANDHU TIREY Vs. JHARKHAND STATE

JUDGEMENT

(1.) Heard Mr. Nilesh Kumar, learned counsel for the petitioner and Mr. Manoj Tandon, learned Additional Advocate General for the State.

(2.) The petitioner is an accused in connection with Vigilance P.S. Case No. 49/2010, corresponding to Special Case No. 66/10(B), registered for the offences punishable under Sections 420 read with Section 120B of the Indian Penal Code and Sections 467, 468, 471, 109, 409 and 406 of the Indian Penal Code as also under Sections 13(2) read with Section 13 (1)(d) of the Prevention of Corruption Act, 1988.

(3.) It has been alleged that in the 34 th National Games the accused persons including the petitioner by misusing their official positions have committed several acts of misappropriation and embezzlement of public fund by resorting to corrupt practices in connivance and conspiracy of several others. It has been alleged that without inviting tender, work order was allotted and in lieu of that no security was taken. The orders were not given to the lowest bidders but to the highest bidders and on the basis of single tender, work was allotted violating the financial rules. It has further been alleged that the sports materials were purchased at a higher price despite the fact that it was available at a lower price. Excess payments were made towards supply of materials. Further allegations is that some of the work were not approved by the competent authority and in some cases excess payment in the shape of mobilization advance have been made to the suppliers.