AMRITA CHOUDHARY Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THIS Miscellaneous Criminal Case has been instituted on an application under section 482 of the Code of Criminal Procedure, filed on behalf of applicant/accused Amrita Choudhary. It is directed against the first information report dated 12 -06 -2014 lodged in Crime No. 611/2014 by P.S. Kotwali, District Seoni, under sections 420, 467 & 468 of the Indian Penal Code and sections 66 -C & 66 -D of the Information Technology Act, 2000.

(2.) THE facts necessary for disposal of this M. Cr.C. may briefly be stated thus: Applicant/accused Amrita Choudhary was Task Manager and co -accused Neelam Vishwakarma was Quality Monitor in -charge of Mid -Day Meal programme in the office of Chief Executive Officer, District Panchayat, Seoni. They were contract employees. At the relevant point of time, Smt. Priyanka Das (IAS) was posted as Chief Executive Officer of District Panchayat, Seoni. Applicant Amrita Choudhary and co -accused Neelam Vishwakarma were entrusted with the task of preparing the note -sheets and formats for sanction and disbursement of the amounts to various agencies under the Mid -Day Meal Scheme of the State Government. The computer installed in the room allotted for the purpose of Mid -Day Meal Programme in the office of Chief Executive Officer, District Panchayat, Seoni, was operated by Sultana Khan.

(3.) DURING investigation, it was found that scanned signatures of aforesaid two officers were found in 37 files. Scanned signatures of aforesaid two officers as well as Amrita Choudhary were also saved in the hard disk of the computer. When confronted with the aforesaid situation, Amrita Choudhary and Neelam Vishwakarma admitted that they had committed mistake and begged to be pardoned. During investigation, it was found that scanned signatures were pasted in no less than 84 documents. After investigation, the charge sheet was filed in the Court.