DEVRAJ SINGH PARIHAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) HEARD .

(2.) ACCORDING the petitioner, even though he was member of the board, he was not the person in the meeting of the board, when the decision to disburse the loan to undeserving and ineligible person was taken by the Society. It is submitted that no case is made out for the offence for which he has been charged.

(3.) SECTION 19 of the Prevention of Corruption Act reads as under: -