- (1.) This is a petition under Section 438 Cr.P.C. for bail in a case lodged under Sections 420 and 120-B IPC.
(2.) Learned Counsel for the petitioner has argued that in fact, complainant, Parmod Kumar, is the person who is responsible for the loss caused to the FCI and by lodging the present FIR, is trying to transfer the responsibility. Admittedly, complainant, Parmod Kumar, is the carrier of FCI product from various stations in Punjab to Rajasthan. In the incident at issue, consigner is FCI, Kotakpura and consignee is FCI, Bheelwara.
(3.) Allegedly, the sub contract for transporting wheat was given to the petitioner, however, there is no document or evidence to establish that the sub contract was given to the petitioner. Admittedly, the truck is not owned by the petitioner.;