PARMANAND CHAMPALAL LAD Vs. STATE OF M.P.

JUDGEMENT

(1.) With the consent of parties the matter is finally heard.

(2.) This petition is filed by the petitioner under Section 482, Criminal Procedure Code challenging the order dated 3-7-2004 passed by First Additional Sessions Judge and Special Judge, Gwalior in Special Cri. Case No. 25/2002 whereby the Special Court has rejected the application filed by the present petitioner for quashing the criminal proceedings pending against him.

(3.) The brief facts of the case are that the present petitioner was appointed as Assistant Engineer in Public Health Engineering Department on 29-1-1963 and after getting due promotions he retired from the post of Superintending Engineer on 30th September, 1994. A No Objection Certificate was issued to him on 5-9-2000 stating that no departmental proceeding is pending against him nor any incident has taken place during his service tenure.