YOGESH CHANDRA MAURYA Vs. STATE ( NCT OF DELHI)

JUDGEMENT

(1.) Crl. MA No. 12549/2015 (Exemption)

(2.) The case of the prosecution against the applicant is that on 18th October, 2008, there was an annual function held at the School of the complainant in Ajam Garh, U.P. The said annual function was attended by a large number of Managers of Schools and their Head Masters. The applicant, whose niece happens to be married in the same village, was also invited to attend the said annual function and at that time, the applicant was also visiting his niece and therefore, he also attended the function. The applicant disclosed to the gathering that he was a senior official in the Ministry of Defence and his friends are senior government officials, who would help the Managers of the Schools in arranging the government aid. It is alleged to have been stated by him that Government aid would be provided through an NGO to the extent of Rs. 21 lacs for each of the schools and that every teacher employed in the said schools would get a salary of Rs. 10,000/- per month.

(3.) The complainant and other Managers of the numerous schools who attended the said annual function were persuaded to come to Delhi in order to realize their expectation of receiving government aid.