ASHISH KUMAR GUPTA Vs. STATE OF M P

JUDGEMENT

(1.) The petitioner has filed this petition under Section 482 of the Cr.P.C. to quash the action of the respondent in regard to filing of charge-sheet against the petitioner in respect of crime no. 255/2002 registered by the Lokayukta Organization.

(2.) The petitioner at the relevant time was working as Sub-Divisional Officer, Vijayraghavgarh. He had additional charge of Chief Executive Officer, Janpad Panchayat, Vijayraghavgarh, District Katni.

(3.) Complainant MR. Surendra Singh Chaudhary resident of Village-Kajarvara, Vijayraghavgarh, District- Katni submitted a complaint on 12/06/1997 to the Lokayukta. It was mentioned in the complaint that certain persons had granted benefits to 20 persons of Indira Avas Yojana. Out of 20 persons 8 persons had more than five acres of land with annual income of Rs. 11,000/- and one person was in government service, hence, the eight persons were not eligible to get the benefit of Indira Avas Yojana. It is an admitted fact that when the names were finalized and inquiry was conducted in regard to grant of benefit, the petitioner was not working as Chief Executive Officer of the Janpad Panchayat.