STATE OF MADHYA PRADESH Vs. KUNWAR SINGH

JUDGEMENT

(1.) Delay condoned. Leave granted.

(2.) This appeal arises from a judgment and order of a Division Bench of the Indore Bench of the High Court of Madhya Pradesh dated 16/5/2018. The High Court, in exercise of its jurisdiction under Sec. 482 of the Code of Criminal Procedure 1973, quashed a First Information Report, being Crime Case No 741 of 2013, registered at PS Jhabua against the respondent for offences alleged under Ss. 409/120B, 420/120B, 467, 468, 471/120B of the Indian Penal Code 1860 and Sec. 13(1)(d) read with Sec. 13(2) of the Prevention of Corruption Act 1988.

(3.) The allegations in the FIR pertain to the National Rural Health Mission under which, in the State of Madhya Pradesh, a manual was created to provide for the use of the 'Janani Mobility Express' for the purpose of providing primary care to women belonging to the BPL category during the pre and post natal stage and also for the benefit of malnourished children. Under the Scheme, private vehicles were to be engaged as ambulances. The Chief Medical Health Officer, Jhabua invited tenders in December 2011 to engage the vehicle. An inspection was carried out by the Head of the Divisional Health Mission in June 2013 during the course of which, certain discrepancies were found in the working of the District Accounts Office. The Mission Director requested the Collector, Jhabua to conduct an investigation. The Collector formed a Committee to inspect the accounts.