SHAMKANT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The present Revision Application is filed by the Applicant seeking quashing and setting aside of the order dtd. 8/2/2008 passed by the learned Special Judge and Additional Sessions Judge, Jalna, below Exhibit-134 in Special (SPA) No.2/2005, whereby the Applicant s request for quashing of the prosecution and for discharge was rejected.

(2.) This Court vide its order dtd. 17/6/2008 admitted the Revision and stayed the proceedings before the trial Court insofar as the Applicant is concerned. The present Revision Application is taken up for final hearing by consent of the parties.

(3.) The Applicant was arrayed as an accused in Crime No.141/2000 registered with Kadim Jalna Police Station for alleged irregularity and misappropriation committed by him while performing duties in the capacity of the Chief Executive Officer, Zilla Parishad, Jalna during the period of 8/8/1997 to 13/10/1998 on the complaint of the Executive Engineer of the Rural Water Supply Department, Zilla Parishad, Jalna for the offences punishable under Ss. 120(B), 408, 409, 119, 465, 109 of the Indian Penal Code and under Ss. 13(2) and 13(1)(d) of the Prevention of Corruption Act, 1988.