(1.) This Criminal Revision under Section 397,401 of CrPC has been filed against the order dated 22/09/2011 passed by IVth ASJ, Morena in ST No.376/2010 by which the Trial Court has framed charges under Sections 420 (on 2 counts), 409, 467, 468 and 471 of IPC.
(2.) The necessary facts for the disposal of the present revision in short are that a written complaint was made by SDM, Morena on 08/12/2007 alleging that the applicant, while working on the post of Superintendent, ITI, Morena, had committed serious financial irregularities and had caused financial loss to the State. It was alleged that while the applicant was working on the post of Superintendent, ITI Morena, in utter violation of the order of the superior authorities, he had illegally appointed Shri Jitendra Kadam on the post of Sweeper and had made payment of Rs.6969/- as well as the applicant had also cleared the bill of traveling outside the State, contrary to the rules. It was further alleged that although the applicant was not residing at the headquarter but still he received the HRA from the State. Further, it was claimed by the applicant that he had given the computer training to the trainees belonging to Scheduled Tribes and had withdrawn an amount of Rs.18,900/- which was to be paid to the trainees but no computer training to the members of Scheduled Tribes was given. It was further alleged that it was claimed by the applicant that 40 wooden logs were purchased for the ITI and an amount of Rs.13,000/- was paid but in fact the logs were never received in the institution as well as irregular payment was made by the applicant during the shifting of ITI. The police, after receiving the written complaint from the SDM, Morena, registered offence under Sections 420, 467, 468, 471, 409 of IPC. After completing the investigation, the police filed the charge-sheet for offence under Sections 420, 467, 468, 471 of IPC.
(3.) The Trial Court, by order dated 22/09/2011, framed charges as mentioned above.
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