VINOD KUMAR RAJPUT Vs. STATE OF M.P.

JUDGEMENT

(1.) APPLICANT has filed this revision challenging the order dated 2.9.2004, passed by Judicial Magistrate 1st Class, Jabalpur in Criminal Case No.310/2004, framing the charge against him for the offences under section 420,467 and 468 read with section 120 -B of IPC.

(2.) IN the year 1998 the applicant was posted as Sub Engineer in M.P. State Cooperative Housing Federation Ltd. It is said that on 31.7.1998, co -accused Munna @ Rajendra Shrivas, purporting himself to be Mata Prasad, applied for loan for repairs and construction of the house damaged during the earthquake occurred at Jabalpur on 22.5.1997. On such application purporting to be filed by Mata Prasad, an enquiry was made by the applicant in respect of the assessment of the loss and the amount of loan required for rehabilitation. The Federation then on the basis of his report sanctioned loan of Rs. 30,668/ -. Complainant Rajesh Kahar the son of Mat a Prasad when received notice from the Federation about the recovery of the loan amount, lodged a report to the police contending that his father Mata Prasad had died long back and somebody had obtained loan purporting to be Mata Prasad on the basis of forged documents. On investigation, police found that co -accused Munna @ Rajendra Shrivas had forged the documents and submitted false application personating himself to be Mata Prasad, whereas in fact Mata Prasad had died in the year 1987. It was also found that the applicant who happened to be the Sub Engineer in the State Cooperative Housing Federation also conspired with the co -accused persons in commission of the offence.

(3.) ON taking into consideration the statements of complainant Rajesh and Manilal, recorded by the police under section 161 of CrPC and the documents filed along with the charge sheet, prima facie there does not appear any material against the applicant to constitute the offence of cheating or forging any document. Application for loan was received in the office of M.P. State Cooperative Housing Federation, Jabalpur and after making enquiry it was marked to technical section of the Federation for spot inspection. The application for loan was filed in the name of Mat a Prasad and was supported by the affidavit purported to be sworn by him. At the time of spot inspection some person purporting to be the Mata Prasad had remained present and signed the documents. From the spot inspection report submitted by the applicant (Sub Engineer) it appears that he had only verified the dimensions of the property and had calculated the amount of loss suffered during the earthquake.