MICHAEL FRANCIS Vs. STATE OF C.G

JUDGEMENT

(1.) Heard.

(2.) Applicant-Michael Francis is a retired Chief Engineer from the Water Resources Department of the State of Chhattisgarh. In the year 1999, he was sent on deputation as Executive Engineer in Rural Engineering Department and was posted in Dantewada Division. He remained on deputation till 30.4.2005. During his tenure, construction works of 6 ponds were sanctioned by the Government. These ponds are Dugoli Pond, Nukaipal Pond, Avapalli Pond, Murkinar Pond. Mingachal Pond and Murdanda Pond. Though the works of construction of ponds begun in the regime of Applicant-Michael Francis, but it was not completed and ultimately after repatriation to the parent department, he retired. Later on, some measurement was done in the year 2008 and it was allegedly assessed that excess payments were made for the work done during the tenure of Mr. Michael Francis, as the work in proportion to the payments were not done. The total loss, in the said manner, assess was in sum of Rs. 51,52,676/-.

(3.) Since there were 6 ponds in question, therefore above 6 crime numbers were registered against Applicant-Michael Francis and other co-accused persons under the aforementioned Sections of IPC in the above police stations.