SHARAD KUMAR Vs. STATE OF M.P.

JUDGEMENT

(1.) This petition under Sec. 482 Cr.P.C, 1973 is preferred seeking following reliefs:

(2.) Facts in brief are that petitioner No.1 Sharad Kumar was posted as Assistant Teacher in Govt. Girls Secondary School, Sarangpur, district Rajgarh and was in additional charge of Accountant. Petitioner No.2 Vikram Singh was posted as Assistant District Project Co- Ordinator at District Education Centre, Rajgarh. Both are public servant and respondent No.2 was working as Assistant Warden, Kasturba Gandhi Balika Chhatrawas, Jeerapur, district Rajgarh.

(3.) A First Information Report under Sec. 7 of the Prevention of Corruption Act, 1988 and Sec. 120-B of the IPC was registered at police station Special Police Establishment District Lokayukta as FIR No.88 of 2022 against the petitioners. In this FIR, the complainant is the respondent No.2. The First Information Report was registered on 27/4/2022.