K.C.GUPTA, J. - (1.) THIS is a petition for bail under Section 439 Cr.P.C. filed by Sh. Anand Singh Dangi in a case bearing FIR No. 14 dated 10.6.2000 under Sections 420, 218, 406, 409, 418, 467, 468, 471, 120-B IPC read with Section 13(1)(d) of the Prevention of Corruption Act, 1988 registered at Police Station State Vigilance Bureau, Rohtak.
(2.) BRIEFLY stated, the facts are that FIR No. 3 dated 8.4.2000 under Sections 218, 406, 409, 418, 407, 468, 471, 120-B IPC read with Section 13(1)(d) of the Prevention of Corruption Act, 1988, was registered at Police Station State Vigilance Bureau, Ambala. 92 files regarding allotment of land to the migrants were examined, out of which 23 files related to Districts Sonepat and Rohtak. 9 files of allotment of land are detailed below :- 1. Ram Saran son of Husnakarai. 2. Sawan Ram son of Takaan Ram. 3. Jiwan Dass son of Mani Ram. 4. Attar Chand son of Mohari Ram. 5. Hans Raj son of Nand Lal. 6. Nihari son of Chottu Ram. 7. Sant Lal son of Nand Lal. 8. Smt. Vira Bai. 9. Ram Gopal son of Hari Chand. The aforesaid nine files were studied and it was found that the allottees and heirs of the said allotees had got the land allotted before cut was imposed and as such, no cut was imposed on these cases and further no relation was found amongst allottees, heirs and attorneys. Sh. Didar Singh, retired Assistant Registrar, Rehabilitation Department, Haryana, Chandigarh, had issued U.O. (Utilisation Order) after preparing the documents and without verifying the real heirs on the basis of the affidavits of the heirs or their attorneys. In two of the nine cases, Attar Chand son of Mohhari Ram, Ram Kumar son of Chattar Singh residents of village Madina District Rohtak and in two other cases Jai Narain son of Subo Singh were having General Power of Attorney and belonged to the village of Anand Singh Dangi, the then Revenue Minister. These files were directly called and seen by Anand Singh Dangi, the then Revenue Minister from Tehsildar (Sales), Rohtak.
(3.) IT was further averred that out of nine, in three cases Sh. Gurcharan Lal son of Roshan Lal resident of H. No. D.C. 149, Char Chaman District Karnal, was found having general power of attorney. He was not financially sound to deal with the land. Sh. Rajinder Kumar, official of Rehabilitation Department, prepared fictitious documents and Didar Singh, retired A.R. issued wrong Utilisation Orders. It was further alleged that likewise, the petitioner Anand Singh Dangi misused his powers being Revenue Minister to give undue benefit to his men with the help of officials of the Department and causing loss of crores of rupees to the State of Haryana through the attorneys whereas he was duty bound to protect the interest of the State. Upon these facts, the case was registered and the petitioner had surrendered in the Court of Special Judge, Rohtak, on 4.12.2000 and now he has applied for regular bail.;