AVINASH CHANDRA Vs. STATE OF M P

JUDGEMENT

(1.) Challenging the order dated 5.3.2014 passed by Special Additional Sessions Judge, Prevention of Corruption Act, Bhopal in special case no.7/2013, framing charges against the petitioners for offences punishable under section 120 -B and 468 of IPC read with section 13(1)(D) and 13(2) of the Prevention of Corruption Act, 1988, this writ petition has been filed under Article 226 and 227 of the Constitution of India.

(2.) It is the case of petitioners in this petition that in the matter of regularization of daily wage employees, including that of one Subhash Dubey's they have only recommended the name of Subhas Dubey on the basis of policy formulated by the State Government based on scrutiny of official record.

(3.) The allegations levelled against them are not correct and they were prosecuted ignoring various documents and the policy for regularization which shows that the regularization was proper and the prosecution unsustainable.