VINOD KUMAR CHHARI Vs. STATE OF M.P

JUDGEMENT

(1.) ALL the aforesaid three petitions are being decided by this common order, as these arise out of the same impugned order.

(2.) FACTS leadings to these petitions are as under: During the year from 1996 to 2005, in the office of Executive Engineer, P.H.E., Bhind Senior Account Clerk and concerned Executive Engineers were issued cheques for different works. Approximately about 50 cheques were forged and enhanced amount were paid. A FIR was lodged in this regard. During the investigation, it was found that during this period, ten Executive Engineers namely Shri Ramesh Chand Rajput, Vinod Kumar Chhari ( the petitioner in M.Cr.C. No. 4624/2013), Om Prakash Gupta, (the petitioner in M.Cr.C. No. 5764/2013), G.N. Raikwar, P.C. Jain, O.P. Goyal, M.C. Goyal, H.N. Dhurvey ( the petitioner in M.Cr.C. No. 5509/2013), A. K. Shah and peon Ajab Singh Sharma were posted. After investigation it was found that the above persons were not involved in the offence.

(3.) APPELLANT Suratram Sharma moved an application under Section 397/401 Cr.P.C, which was registered as Criminal Revision No. 22/2011 and the same was decided by this Court vide order 20/7/2011. In this revision petition, the Division Bench of this Court ordered, which is as under: