P.K. SHARMA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard Mr. M.K. Sinha, learned counsel for the petitioner. Also heard Mr. H.S. Ahluwalia, learned Dy. Advocate General appearing for the State/respondents and Mr. Rakesh Kumar Jha, learned counsel for respondent Nos. 2 and 5.

(2.) By way of present writ petition, the petitioner has prayed for following relief(s):

(3.) It is stated in the writ petition that while the petitioner was working under respondent No.2/Managing Director as Chief Executive Officer, Zila Antyawasayi Sahkari Vikas Samiti Maryadit, Mahasamund, on 2/1/2016 respondent No.5 made a complaint to the police regarding registration of FIR against the petitioner and others as on the basis of forged certificates/documents, loan was provided from the said Samiti to the scavengers under the scheme of Safai Kamgar. However, the petitioner obtained anticipatory bail from this Court vide order dtd. 11/5/2006 passed in MCRC No.823/2006. Thereafter, in the year 2009, the petitioner filed a writ petition i.e. WPCR No.2627/2009 before this Court for quashing the complaint dtd. 2/1/2006 and vide order dtd. 27/7/2009, the said petition was disposed of with a direction that if no action is taken on the letter, it is expedient that respondent No.1/CG State Antyavyavasayi Cooperative Finance and Development Corporation, Raipur may hear the petitioner before taking any decision on the letter.