DINESH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition under Sec. 439 Cr.P.C. is filed seeking regular bail in F.I.R. No. 103, dtd. 9/6/2021, under Ss. 409, 420, 468, 471 and 120-B IPC (Sec. 467 IPC and Sec. 7 of the Prevention of Corruption Act, 1988 were added later on), registered at Police Station Hassanpur, District Palwal.

(2.) The brief facts are that on 9/6/2021, police party got a secret information that Canter No.HR74-A-7715 and Truck No.HR73-2735 are being unloaded at Baba Flour Mill, Hassanpur. A raid was conducted and it was found that the wheat loaded in the Truck was being unloaded at the Mill. The driver of the truck was apprehended at the spot. He disclosed his name as Sharukh. He produced two gate passes upon which Food Corporation of India was written. It was found that the wheat loaded in the truck was for Government supply. It was disclosed that the wheat bags were brought to the Mill on the asking of Imtiyaj. He claim himself to be a Depot Holder.

(3.) Learned counsel for the petitioner submits that petitioner is a contractor in HAFED and entrusted with only transportation of material given to him by the department to be delivered to the assigned Mills. His name surfaced in the disclosure statement of Shahrukh. He is in custody since 2/7/2021. The only recovery effected from the petitioner is gate pass book. Investigation is complete, challan stands presented and no recovery is to be made. The driver of the truck Shahrukh has already been granted bail.