BHAGIRATH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This Criminal revision under Sec. 438 read with Sec. 442 of BNSS, 2023 read with Sec. 397 and 401 of Cr.P.C., 1973 is preferred challenging the legality of the order dtd. 4/8/2025 passed in ST No.09/2024 by Additional Sessions Judge, Sanawad to the Court of First Additional Sessions Judge, Mandleshwar District West Nimar, M.P. whereby the charges under Sec. 420 read with Sec. 120-B and 409 read with Sec. 120-B of IPC, have been framed against the revision petitioner.

(2.) The charges have been framed against the revision petitioner based on the material collected during the investigation of Crime No.182/2024 registered at police Station Sanawad, District Khargone in which a crop of approximately Rs.4.60 crores belonging to 152 farmers has been misappropriated when the same was entrusted to the Sairam Traders engaged as a licensee of Krishi Upaj Mandi Samiti, Sanawad, District Khargone in conspiracy with revision petitioner operating through Radhika Traders in the same Mandi i.e. Krishi Upaj Mandi Samiti, Sanawad, District Khargone alongwith Sunil Malakar operating through Rukmani Devi Trading Company situated at Krishi Upaj Mandi Samiti, Sanawad, District Khargone.

(3.) This criminal revision is preferred on the ground that no seizure has been effected from the revision petitioner, his name was not mentioned in the FIR, the complainant dtd. 9/7/2024 is not supported by any evidence, he has no relation with the Sairam Traders. Whatever the agriculture produce Gram was purchased by the revision petitioner that has been seized in the godown by Krishi Upaj Mandi Samiti, Sanawad, District Khargone.