Karnataka High Court
K B Jayannegowda vs State Of Karnataka on 23 May, 2012
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Bangalore City, for the offences punishable under
Sections 420,406, 409. 465, 468, 471, 477(a) read with
Section 120(B) of the Indian Penal Code and Under
Section 23 of Karnataka Transparency Public
Procurement Ad, 1999.
These Criminal Petitions coming for orders on this
day, the Court made the following: -
ORDER
In these petitions ified under Section 438 of the Code of Criminal Procedure, the petitioners have sought for relief of anticipatory bail apprehending their arrest by the respondent - Police In connection with the case registered in Crime No.4/2011 for the offences punishable under Sections 420, 406, 409, 465, 468,
471. 477(a) read with Section 120(B) of the Indian Penal Code and under Section 23 of Karnataka Transparency Public Procurement Ad, 1999.
2. The Commissioner of B.B.M.P. having noticed certain Irregularities and illegalities In the execution of civil works in various Divisions of B.B.M.P. namely. Mafleshwaram, Gandhlnagar, :4: Rarajeshwarlnagar Divisions, appears to have referred the matter to the technical vigilance cell for enquiry and to report financial loss if any caused to the B.B.M.P. in the execution of such civil works. On enquiry and on verification of relevant files and documents, the vigilance cell prima fade noticed irregularities and illegalities in the execution of civil works in the aforesaid Divisions and submitted a detailed report to the Commissioner of B.B.M.P. On the basis of such report, Joint Commissioner, B.B.M.P. lodged a complaint, on 4.11.2011 based on which the respondent - Police registered case in Crime No.4/2011 and took up Investigation. Subsequently, the State Government by its order dated 20.08.2011 referred the case to the C.I.D. for further investigation and thus, the investigation was taken over by C.I.D. Police.
3. The allegations against these petitioners are that during their tenure as Assistant Executive Engineers in Gandhinagar Division, they got executed several civil works and without proper verification as to :5: whether the work entrusted to the contractor has been carried out as per the tender specification. passed the bills submitted by the contractor and thereby they have caused loss to BBMP to the tune of several lakhs. It Is fhrther alleged that there has been shortage of work entrusted to the contractors under different works and there have been excess payments to the contractors. Therefore, the prosecution has contended that the presence of these petitioners for custodial interrogation Is very much necessary as such the respondent has sought for dismissal of the petition.
4. I have heard both sides. Perused the records made available.
5. It is contended by the learned counsel for the pet itioners that at this stage. there are no reasonable grounds to believe that the petitioners are guilty of the offences and that the petitioners are law abiding citizens and they would abide by all the conditions that may be imposed by this Court.
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n.otiee of this Court t.h.a t some of the .Engine.ers workIng In the Corporation i-i whom sim1ar ailetia [ions h.ave been made, have bee].i granted bail bt.r tht Sessions Court and thC Court. En that view of tite naatter. these petitioners are entitled hr the rehef of an.heipaton bail.
S. In the res nit. these petitions are allowed, Th.e Resnundent Poliee are hereby direeted to release the pethiomiers on bail in th.e event o.f their a.rrest in eonneetton with Crime boA/SOIl of Bangalore .Metropolit a.u Taskforee Poliee, B a.nga lore City, on. eaeh. ol them exee uting a ye rsona.i be n 1 d for a sum of Rs. 1,00,000/ with two snretes for the like, sum to t.he
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