SAVITRI DEVI Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) By this petition the Petitioners seek setting aside of the order dated 27th July, 2010 passed by the learned Additional Sessions Judge dismissing the revision petition and the order dated 4th March, 2010 framing charges in case FIR No. 171/2004 under Section 420/468/471/120B/34 Indian Penal Code registered at P.S. Gokulpuri.

(2.) The brief facts of the case are that the Petitioners are teachers working in Govt. Sarvodaya Kanya Vidhyalaya, Gokulpur Village, Delhi-94. One Rajinder Sharma who used to supply stationary to the school informed the teachers of the school that he was an agent of UP Tourism Corporation Ltd. and that the UP Tourism Corporation organized LTC Tours and one such religious tour was being organized. The four Petitioners who are teachers were sold tickets for religious tour to Mata Vaishno Devi, Chintpurini Devi, Jwalaji, Chamunda Devi etc. The Petitioners purchased the tickets after obtaining LTC advance as per rules. Smt. Savitri Devi and Smt. Usha purchased two tickets each for Rs. 2006/-, Smt. Aruna three tickets for Rs. 3009/- and Shri Santosh Kumar 4 1/2 tickets for Rs. 4514/-. The journey was from 23.5.98 to 29.5.98 which the Petitioners undertook, along with a number of other teachers of other schools. The said Rajinder Sharma also issued a certificate of UP Tourism Corporation stating therein that the Petitioners had availed the journey. The principal on appearance of certain press reports that bogus tickets of LTC were being sold to Government employees, sent the tickets and certificate for verification to UP Tourism Corporation. UP Tourism Corporation sent a letter dated 25th August, 1998 to the School stating that the tickets and certificate were forged as since 1995 they were issuing computerized tickets. It is further noted that on learning of the said tickets to be forged, the Petitioners immediately deposited the LTC advance taken by them from the school in the Government account.

(3.) The learned Counsel for the Petitioner contends that they have been wrongly charge-sheeted in the present case as they are victims of machinations of Rajinder Sharma, Girish and Navin Kumar and were coaxed into purchasing the tickets by making false representations by Rajinder Sharma. The Petitioners are the victims of the forgery and cheating committed on them by Rajinder Sharma and his accomplices.