MEHINDER SINGH SULLAR, J. - (1.) PETITIONER -Rajinder Sharma son of Mange Ram, has preferred the instant petition for the grant of regular bail, in a case registered against him along with his other co -accused, namely Om Parkash Jain son of Chuni Lal Jain and Zile Ram Sharma son of Indraj Sharma, vide R.C.No.0512012S0007 dated 25.09.2012, on accusation of having committed an offence punishable under Section 306 IPC by the Central Bureau of Investigation(CBI) SCB, Chandigarh.
(2.) NOTICE of the petition was issued to the respondent. After hearing the learned counsel for the parties, going through the record with their valuable assistance and after considering the entire matter deeply, to my mind, the present petition for regular bail deserves to be accepted in this context.
(3.) TERSELY , the prosecution claimed that the petitioner was working as a private P.A. with Om Parkash Jain, Cabinet Minister in the Haryana Government. On 24.07.2010, Karam Singh(deceased) son of Kashi Ram, was stated to have approached one Sanjay Jain, resident of village Gharaunda, in connection with the job of Clerk of his relative Sandeep son of Chamel Singh, in the Rest House, Karnal. Sanjay Jain advised him to meet the Minister Om Parkash Jain and he will telephonically inform him in this respect. Thereafter, Karam Singh was claimed to have gone to Panipat and contacted the petitioner. As advised by Atul Jain, son of Om Parkash Jain, he(Karam Singh) again went to Panipat on the following day and had apprised Om Parkash Jain, Cabinet Minister, in regard to the indicated job of Sandeep. Om Parkash Jain handed over the relevant papers to the petitioner for necessary action. Then, the petitioner had asked him that he had to pay a sum of Rs.5 lacs for getting the job to his relative Sandeep. Subsequently, Chamel Singh, father of Sandeep, had agreed and gave a sum of Rs.4,50,000/ - to him (Karam Singh). The amount was stated to have been paid to the petitioner for the purpose of getting job to his relative Sandeep.;