Patna High Court - Orders
Ramekbal Patel vs The State Of Bihar Through Vigilance on 21 April, 2022
Author: Purnendu Singh
Bench: Purnendu Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.41343 of 2021
Arising Out of PS. Case No.-179 Year-2013 Thana- SAHEBGANJ District- Muzaffarpur
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RAMEKBAL PATEL Son of Late Bholanath Rai @ Bholanath Patel Presently
posted as Halka Karamchari at Sakra Anchal, P.S.- Sakra, District- Muzaf-
farpur, at the relevant time was posted at Halka Karamchari at Sahebganj An-
chal, P.S.- Sahebganj, District- Muzaffarpur.
... ... Petitioner/s
Versus
The State of Bihar through Vigilance Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Ajay Kumar Thakur, Advocate
Mrs. Vaishnavi Singh, Advocate
For the Vigilance : Mr. Rana Vikram Singh, Spl. P.P. (Vigilance)
For the Opposite Party/s: Mr. Nagendra Prasad, Advocate
Mr. Ajit Kumar A.P.P.
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CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH
ORAL ORDER
9 21-04-2022Heard learned counsel appearing on behalf of the peti- tioner, learned counsel appearing on behalf of the informant and learned APP for the State.
Let the defect(s) be removed within two weeks of the complete start of the physical Court in normal course.
Petitioner, who is in custody since 27.05.2021, seeks regular bail in connection with Sahebganj P.S. Case No. 179 of 2013 dated 10.08.2013 registered for offences punishable under Sections 171, 420, 468 of the Indian Penal Code and Sections 7/13(c) of Prevention of Corruption Act, 1988.
A complaint petition was filed on 15.01.2009 before the learned Special Judge, Vigilance, Muzaffarpur by one Bish- wanath Jha, against Shankar Ojha, who is (accused no.4) to the Patna High Court CR. MISC. No.41343 of 2021(9) dt.21-04-2022 2/7 Complaint Case No. 2 of 2009 and other accused persons. Peti- tioner is accused no.3. It is alleged that the accused persons knowingly and deliberately prepared false documents by com- mitting criminal misconduct in connivance with co-accused Shankar Ojha and on the basis of said document 1.28 decimal of purchased land pertaining to Khata No. 1481, Khesra No. 8079, 8081, 80, 88, 7750, 7751, 8078, 5198, 788, 7989 and Khesra No. 7771 of Khata No. 543. The land was mutated and correc- tion slip was issued in favour of co-accused Shankar Ojha. It has been alleged that no notice was issued to the complainant, who is the uncle of Shankar Ojha. Preliminary enquiry was con- ducted by DCLR, who has submitted report vide Letter No. 69 dated 27.04.2010 prima facie finding allegations against two persons Shankar Ojha and Ram Ekbal Patel to be made out un- der Section 171, 420, 468 of the Indian Penal Code and Section 7/13(c) of the Prevention of Corruption Act. The District Magis- trate, Muzaffarpur being the competent authority considered the materials and issued the necessary sanction vide memo no. 192/legal dated 13.07.2021 for prosecution of the petitioner, who is the Halka Karmachari of Halka No. 05, Block- Saheb- ganj, Muzaffarpur pursuant to which charge-sheet was submit- ted against the petitioner and other accused persons on Patna High Court CR. MISC. No.41343 of 2021(9) dt.21-04-2022 3/7 23.07.2021 under Sections 171, 420, 468 of the Indian Penal Code and Section 7/13(c) of prevention of Corruption Act for misusing his authority as a public servant for having prepared forged document in the name of Yamuna Ojha in the year 2008, who had died much prior to the date on which the correction slip was issued.
Learned counsel appearing on behalf of the petitioner submits that there is remedy of appeal against the order of An- chal Adhikari and in the present case, the appeal was also filed and after order having been quashed, the case has been re- manded back to the concerned C.O/Adhikari. The petitioner was only found to be have held inquiry and it is the Circle Officer, who had exercised his jurisdiction illegally without holding any personal enquiry in the matter and had issued correction slip in the name of co-accused Shankar Ojha. It is the duty cast upon the Circle Officer to issue notice to all the concerned persons in- cluding the family members of the present petitioner, who have direct interest in the ancestral property, however, the Circle Offi- cer has not followed the said procedure prescribed under provi- sions of Bihar Land Mutation Act, 2011. Petitioner for no fault is in custody since 27.05.2021. Petitioner may be released on bail on any condition imposed by this Court.
Patna High Court CR. MISC. No.41343 of 2021(9) dt.21-04-2022 4/7 Sri Rana Vikram Singh, learned counsel appearing on behalf of the vigilance has relied on several paragraphs of the counter affidavit and supplementary counter affidavit and has made specific submission that it is not only the present peti- tioner who is involved in forging documents at the circle level but there is racket operating in circle offices involved in illegal act. He submits that the records available in the circle office were examined by him and he has found that there are discrep- ancies. He submits that Register-1 and Register-2 were not maintained in the circle office, blank revenue receipt were found, antedated legal documents relating to mutation were found at the Circle Office. Matter being of serious nature he took up the matter to the Director, Vigilance for taking all legal action against the persons involved at circle level.
Sri Rana Vikram Singh further submits that, the mat- ter was discussed with the Additional Chief Secretary, Revenue and Land Reforms Department, Government of Bihar who has taken the matter very seriously in the interest of public at large and vide order contained in memo No. 419 dated 19.04.2022 had directed holding of inspection dated 27.04.2022 with re- spect to all the circle offices in 38 district of the State including District- Muzaffarpur in which Sahebganj Circle is located. He Patna High Court CR. MISC. No.41343 of 2021(9) dt.21-04-2022 5/7 has produced a copy of memo no. 419 dated 19.04.2022 before this Court.
He further submits in the present case, the investiga- tion has already taken place and charge-sheet has been submit- ted. The affairs of the present Circle Office was seriously looked into by the officers of the Vigilance Department and in this re- gard, he has also brought the relevant documents to its notice re- lating to the concerned circle namely, Shahebganj, District- Muzaffarpur. He further submits that so far as the present peti- tioner is concerned, charge-sheet has been submitted against him and trial has also proceeded in the matter and as such peti- tioner does not deserve to be released on bail.
Learned A.P.P., for the State has opposed the prayer for grant of bail to the petitioner.
It appears to this Court that practical difficulties are being faced at the level of Circle Office due to non filling of dif- ferent categories of posts which has laid to penetration in the mind of people to use improper use of favour in discharge for personal gain leading to large scale corruption at circle level. It is now known that at circle level work load is very high, which slow down the work by government employees. Consequently, these employees then indulge in bribery in return for faster de- Patna High Court CR. MISC. No.41343 of 2021(9) dt.21-04-2022 6/7 livery of work. Hence, this opportunity to bribe can be removed by bringing in more employees in government offices.
If required a joint meeting may be held with the circle officers on periodic basis and to arrive at definite measures to minimise the interference of 'dalaals' in the vicinity of the cir- cle office and quick implementation of law. Strict punishments need to be meted out to guilty officers.
Having heard the rival submission of the parties, ma- terial which has surfaced in course of investigation as well as the pleading made in the counter affidavit filed on behalf of the Vigilance, charge-sheet has already been submitted in the present case, there is no allegation of tampering the evidence or influencing the witnesses, petitioner is in custody since 27.05.2021, prima facie petitioner has made out a case to be re- leased on bail.
The Court below is directed to confirm the fact as to whether statement made in paragraph no.3 of the bail applica- tion is correct or not. If only one case is pending against the pe- titioner, the petitioner above named, is directed to be released on bail upon furnishing bail bond of Rs. 25,000/- (Rupees Twenty Five Thousand) with two sureties of the like amount each to the satisfaction of learned Special Judge Vigilance, Patna High Court CR. MISC. No.41343 of 2021(9) dt.21-04-2022 7/7 North Bihar, Muzaffarpur in connection with Sahebganj P.S. Case No. 179 of 2013 dated 10.08.2013 subject to the following conditions:
(i) Bailors should be local having sufficient immov-
able property within the jurisdiction of the Court concerned.
(ii) Petitioner shall co-operate in the trial and shall be properly represented on each and every date fixed by the Court.
(iii) If the petitioner tampers with the evidence or the witnesses of the case, in that case, prosecution will be at liberty to move for cancellation of bail of the petitioner.
(iv) If the petitioner is found involved in similar na- ture of offence, after his release on bail, the trial Court shall take steps to cancel his bail bond.
Let a copy of this order be communicated to learned Advocate General, Bihar and Additional Chief Secretary, Rev- enue and Land Reforms Department, Government of Bihar.
(Purnendu Singh, J) Niraj/-
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