GAINDLAL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) SHRI Yashwant Tiwari for the applicant of M.Cr.C. No. 2161/2001. Shri Manindra Shrivastava for the applicant of M.Cr.C. No. 2169/2001, Shri Ranveer Singh for the State.

(2.) HEARD Case diary of crime no.40/99 of police station, Lokayukt, Raipur for an offence punishable under Sections 13(1)(d) and 13(2) of Prevention of Corruption Act read with Section 120B, 420 and 467 IPC perused. This order shall dispose of above referred two cases.

(3.) THE prosecution allegations are that particular land belonging to a co -operative society was earmarked in the master plan for residential purposes, one A.E. Gabriel played certain fraud when he was occupying the office of officer -in -charge and sold the particular lands for a lesser price showing the same to be agricultural lands. The further allegations are that though the lands were earmarked as residential area, certain interpolations were made in the certificate by the applicant Gaindlal to show that those were agricultural lands and applicant Deepak Tailang despite knowledge of the fact that the land was so earmarked permitted the documents to be registered.