YUSUFKHAN Vs. STATE OF M P

JUDGEMENT

(1.) IN our country to have our own house is virtually a dream at least for Classes III and IV employees. The State Govt. in the year 1996 liberalized grant of advances to employees from their GPF A/cs., but unfortunately these teachers have been put to trial though they have taken advances as per GPF Rules.

(2.) THE aforesaid Criminal Revision Nos. 433/2002, 434/2002, 435/2002, 436/2002, 506/2002, 537/2002, 538/2002, 539/2002, 540/2002 and 541/2002 have been directed against the order dated 6 -6 -2002 passed by learned Special Judge (I ASJ Indore) in Special Case Nos. 24/2000, 23/2000, 22/2000, 21/2000, 12/2001, 12/2000, 23/2000, 24/2000, 21/2000 and 22/2000 respectively framing charges against the petitioner under Section 13(1)(c)(d) and Section 13(2) of the Prevention of Corruption Act, 1988 (for brevity 'the Act') read with Section 120, IPC.

(3.) AS per the prosecution case, the applicants during their service tenure, submitted applications before the B.E.O. and Accountant Keshav Joshi for grant of advance from their GPF Account for the purpose of construction of the house and the same was sanctioned by the B.E.O. contrary to the Rules and Regulations applicable in the Department, thereby the applicants and the co -accused persons have caused wrongful loss to the Government and wrongful gain to themselves.