SUBRATO ROY Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS order shall govern in all the above referred link cases.

(2.) PETITIONERS have prayed to quash the entire proceedings in Criminal Case No.2021/2003 pending before the Judicial Magistrate 1st Class, Burhanpur, arising out of Crime No.120/2000 registered by PS City Kotwali, District Burhanpur.

(3.) THE instant matters arise out of Resolution dated 1.10.1996 passed by Krishi Upaj Mandi Samiti, Burhanpur. The Mandi Samiti resolved to construct two over head tanks to reserve the water. The controversy is that as per proposal it was resolved that two over head tanks will be constructed and capacity of each tank will be 2 lacs Itrs. of water per tank, and it is the allegation that this 2 lacs Itrs. figure was interpolated into 6 lacs. As per 2 lacs ltrs. tanks the estimated cost was Rs.24 lacs for two tanks, but for 6 lacs Itrs. tanks it was more than Rs.71 lacs for two tanks.