RAM KISHORE SHARMA Vs. STATE OF M P

JUDGEMENT

(1.) The petitioner has filed this petition under Section 482 of Cr.P.C. for quashment of proceeding pending against the petitioner vide S.T. No. 78/09 for commission of offence punishable under Sections 420, 467, 468, 471/34 of IPC.

(2.) A FIR was lodged against the petitioner at Police Kotwali, Panna to the effect that the petitioner had granted pattas in the name of various persons in four cases who were not eligible to get the lease holds rights on a Government land. The procedure was not followed neither the records were kept while granting pattas and subsequently the records were also destroyed. The pattas were granted under the signatures of the petitioner. However, the cases were not recorded in the revenue registers. Four members of one family were granted the lease hold rights. Subsequently, the Collector had set aside the orders. The pattas granted by the petitioner in the name of four persons of the same family following cases were registered :-

(3.) It is contended by the learned counsel for the petitioner that the criminal case has been instituted against the petitioner belatedly. The Commissioner cancelled the order of Collector in revision and the petitioner has retired from service long before hence the criminal proceedings are liable to be quashed.