VINAY KUMAR GUPTA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This order shall govern disposal of Cri. Rev. No. 365/12 (Vinay Kumar v. State of M.P.) and Cri Rev. No. 969/13 (A. K. Bansal v. State of M.P.).

(2.) The revisional powers of this Court u/S. 397, Cr. P.C. are invoked to assail framing of charge against the petitioners by the impugned order, dated 7-5-2012 in Sessions Case No. 2/2002 alleging offences punishable u/Ss. 120-B, 465 and 471 of IPC.

(3.) Facts giving rise to the present case are that the petitioner Vinay Kumar being Assistant Engineer and petitioner A. K. Bansal being Revenue Inspector at Municipal Council, Morena (M.P.) are implicated in the offence for forgery and criminal conspiracy for having jointly moved a note-sheet proposing allotment of 22,600 sq. ft. of land reserved for stadium, for the purpose of allotment of plots under Awaas Grah Yojna for the employees of Municipal Council, Morena at a rate of Rs. 10/- per sq. ft. which was much lower to the prevailing market value and by wrongly mentioning that the land is not required for the purpose of stadium. It is further alleged that the petitioner would have also been one of the beneficiaries of the said proposal.