O P SHUKLA Vs. STATE OF M P

JUDGEMENT

(1.) In this revision, subject matter of challenge is the order dated 8-3-2010 passed by the Special Judge [under the Prevention of Corruption Act, 1988 (for brevity 'the Act')], Satna, in relation to Crime No. 1/2006 registered at SPE (Lokayukta), Rewa, against the petitioner and two others namely R.K. Shrivastava and S.K. Trivedi, in respect of the offences punishable under Sections 409, 420, 468, 471, 477-A and 120-B of the IPC as well as Section 13 (1) (d) read with Section 13 (2) of the Act.

(2.) Allegations as against the petitioner, in short, are that in pursuance of a conspiracy, he, while working as General Manager of M.P. State Civil Supplies Corporation Limited (for short "Corporation"), was involved in forgery and cheating the State Exchequer by claiming allowances for his lodging and boarding at Satna in connection with a meeting organized on 30-5-2003, despite the fact that entire expenditure incurred on his stay at Hotel Savera was borne by the Corporation and in this way, by abusing his position as a public servant, obtained for himself pecuniary advantage through illegal or corrupt means.

(3.) The petitioner is a member of State Administrative Services. He was appointed as Deputy Collector in the General Administration Department, Government of M.P. in the year 1993. At the relevant point of time, he was on deputation to the Corporation having its head quarters at Bhopal whereas on the date of filing of charge-sheet also, he was holding the post of Special Assistant to Minister for Cultural Affairs, Govt, of M.P. at Bhopal.