CHAINRAJA Vs. STATE OF M P

JUDGEMENT

(1.) Shri Manish Datt, Senior Counsel with Shri Ajay Mishra, Advocate for the applicants. Shri A.K. Chourasia, Govt. Adv. for the respondent-State. Arguments heard.

(2.) Applicants apprehend arrest in connection with Crime No.224/11 registered at Police Station Amanganj, Distt. Panna, in respect of the offences punishable under Sections 420, 467, 468 and 471 read with 34 of the IPC. At the relevant point of time, applicant nos.1 and 2 were working as Sarpanch and Secretary of Gram Panchayat Majhgawan whereas applicant no.3 was posted as SubEngineer in Janpad Panchayat Gunnour.

(3.) Allegations against the applicants, in short, are that they were involved in cheating and forgery of records to facilitate misappropriation of a total sum of Rs.11,68,645/- allotted to the Panchayat for construction of Wells under the Kapil Dhara Scheme.