LAXMINARAYAN VYAS Vs. STATE OF M P

JUDGEMENT

(1.) Heard on IA No.2011/2017, an application for granting stay and also on admission.

(2.) The petitioner has knocked the door of this Court again for the same relief of quashment of proceedings of special case No.769/2014 under Section 13 (1)(c) read with Section 13 (2) of the Prevention of Corruption Act, 1988 (in short "Act of 1988") and Section 120-B, 420, 468 and 201 of IPC, which was denied in earlier round of litigation dismissing his petition M.Cr.C. No.5305/2015 vide order dated 25/08/2015.

(3.) Briefly stated material facts are that on a complaint made by one Dilip Singh Chouhan, Economic Offence Investigating Bureau, Indore Unit (in short "EOW") registered a crime No.42/2012. In the investigation, it was found that the petitioner as President of Vikas Apartment Grah Nirman Sehkari Sanstha (in short "Vikas Society"), in connivance with other office bearers and some public servants allotted few plots of the society in favour of one Rajendra Jaiswal, his wife and minor daughter against the provisions of Co-operative Societies Act, 1960 (in short Societies Act ) and also against the bye-laws of the Vikas Society. He also forged documents and filed false affidavits. On completion of investigation, EOW filed the charge-sheet, which was later received after committal by the Special Judge and registered as special case No.769/2014.