JUDGEMENT
AVNEESH JHINGAN,J. -
(1.)Due to COVID-19 situation, the Court is convened through video conference.
(2.)These two petitions are filed seeking regular bail in FIR No. 487, dtd. 25/6/2021, under Ss. 120-B and 420 IPC (Ss. 406, 409, 467, 468, 471 and 419 IPC and Ss. 7, 13-D(1) of the Prevention of Corruption Act, 1988 were added later on), registered at Police Station, Camp Palwal, District Palwal.
(3.)The brief facts are that both Babu Lal and Vikas (petitioners) were employed on contractual basis in the Revenue Department and were discharging their duties as Patwari. Certain land was to be acquired for a project of Railway. As per the policy, the owner of land was to get compensation as well as a government job. A complaint was received by Deputy Commissioner, Palwal that the petitioners in order to get a government job as per the policy had purchased a portion of land sought to be acquired. The matter was enquired into, on the basis of enquiry, the FIR was registered.
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