BALRAJ NAIDU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The petitioner has filed present Cr.M.P. under Sec. 482 Cr.P.C. for quashing of charge-sheet bearing registration No. 56/2015 registered at Police Station - Pithora, District - Mahasamund for the offence punishable under Ss. 420, 467, 468 and 471 of IPC as well as criminal case No. 317/2015 pending before the Judicial Magistrate First Class, Pithora District - Mahasamund.

(2.) The brief facts, as projected by the petitioner are that petitioner is a Right to Information activist. He has made complaint against the Patwari and the Data Entry Operator of Tahsil- Pithora before the Tahsildar and Sub-Divisional Officer (R) on 21/7/2014 regarding irregularity and corruption committed by them in uploading the government land as a private land in Tahsil's record. He also made a complaint on 2/1/2015 before the District Collector, Mahasamund regarding the land situated at village - Rajasevaiya, Patwari Halka No. 10/4, Tahsil- Pithora, Khasra No. 8 and area 1.74 Ha. which is actually government land recorded as grass land according to Missal record provided by earlier Patwari on 14/6/2012. Now, the same land is recorded in the name of Ramnarayan S/o Rati Ram Teli as Bhumiswami land. The Patwari Bainjamin Sikka, Karan Chandrakar, Gopal Pradhan and the Data Entry Operator have manipulated the revenue /official record and thus caused loss to the government.

(3.) The Collector examined the matter and initiated action against them.