ANANT BIJAY SINGH,J. - (1.) Heard learned counsel for the petitioner and learned counsel for the C.B.I.
(2.) The petitioner is apprehending his arrest in connection with the case registered under Sections 120-B read with Sections 420/468/471 of the Indian Penal Code and Section 13(2) read with Section 13(1)(d) of the Prevention of Corruption Act, 1988.
(3.) The prosecution case is that the petitioner's firm M/s Dolomite Mining Corporation in connivance with unknown officials of Bokaro Steel Plant and Public Analyst M/s Superintendence Company India (Pvt.) Ltd. Katni has dishonestly and fraudulently supplied the sub-standard quality of dolomite with silica content in the range of 1.5%, whereas the test report of the supplied dolomite conducted by the Research and Control Laboratory, actual; Silica content has been found to be far off the specification of the purchase order i.e. 1.5%. It further appears that during investigation it was found that after placement of the purchase order on 31/08/2008, petitioner's firm M/s Dolomite Mining Corporation had supplied 1,29,980 metrique tonne Dolomite against 1,69,000/- MT from 18.05.2008 to 29.04.2009 whereas M/s Bokaro Steel Plant has received only 1,27,560.67 MT. for which Goods receipt Note were issued under the signature of co-accused, i.e. officials of BSL and they have also issued the advice note to the Finance Department of the BSL for making payment to M/s Dolomite Mining Corporation. It also appears that the test of purchaser's sample at BSL R & C Laboratory shows that the Silica content was between 0.52 to 1.68%; whereas in the report of public analyst the Silica content has been shown 1.4%, thus the Silica content in the report of public analyst has been manipulated to be near the range of 1.5% as per the specification of purchase order.;