KUNJAL SINGH THAKUR Vs. STATE OF M P

JUDGEMENT

(1.) IN this petition dated 27-6-2002, the petitioner seeks quashment of Criminal Case No. 26/98, pending against him in the Court of Special Judge, Sidhi, for offences punishable under Section 13 (1) (d) of Prevention of Corruption Act, 1988, and in which, as many as 17 prosecution witnesses have already been examined.

(2.) AS per the prosecution, this petitioner, who at the relevant time, was posted as Assistant Engineer, Water Resources Department, Kusmi, Dist. Sidhi, employed 25 daily-wage employees in violation of circular dated 1st April, 1987, issued by G. A. D. , Madhya Pradesh, and thus put the State Govt. , to loss to the tune of Rs. 7,13,889/- for his own financial gain.

(3.) REFERRING order dated 17-8-99, passed by this Court in M. Cr. C. No. 7474/98 (Shri R. S. Saxena v. State of M. P.), it is argued on behalf of the petitioner that since in aforesaid case also the Court was pleased to quash the proceeding in exercise of inherent powers, which were initiated on the same allegations of appointment in violation of G. A. D. circular dated 1-4-1987, the proceeding in Criminal Case No. 26/98, pending against this petitioner, are also liable to be quashed.