RAVINDRA KUMAR DUBEY Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is a second round of litigation. This Criminal Revision under Section 397 read with Section 401 of the Code of Criminal Procedure, 1973 is directed against the order dated 11.09.2017 passed by the Special Judge (Prevention of Corruption Act) Harda in Special Case No.01/2016 whereby application under Section 239 r/w Section 240 of the Code of Criminal Procedure, 1973 has been rejected and charges under Sections 406, 409, 420, 467, 468, 489A r/w Section 120-B of the IPC and Sections 13(1)(d) r/w Section 13(2) of the Prevention of Corruption Act, 1988 has been framed against the applicant.

(2.) At the relevant point of time, applicant was working as Chief Executive Officer, Jila Sahakari Kendriya BanK (Maryadit), Hoshangabad. He is a public servant. There were complaints with regard to defalcation of huge amount of money at Branch Harda of District Cooperative Central Bank Hoshangabad.

(3.) After investigation, police filed the charge-sheet against the accused persons including applicant.The applicant challenged the charge-sheet and contended that on the basis of statement of coaccused, he cannot be made an accused.