STATE Vs. HIRANAND

JUDGEMENT

(1.) THE opponent in this case is one Hiranand s/o Hotchand, an employee of the cantonment Board at Mhow. During the year 1953-54 he was Office superintendent in the office of the Board. He has a son by name Gurubux, who carried on business as an insurance agent.

(2.) SOMETIME in the year 1953 there were rumours that Hiranand coerced his subordinates in taking policies of the insurance company which was represented by his son and also received illegal gratifications. There were also anonymous letters received by the authorities complaining against Hiranand for mal-practices. Ramkishan, the Vice-President of the Cantonment Board and certain other persons requested the Executive Officer of the Cantonment Board by a letter dated 20-81953 to inquire into the conduct of Hiranand. No definite action was however taken by the Executive Officer on this letter.

(3.) IT seems that complaints against Hiranand were also received by the Anti-Corruption Police, and after making some kind of inquiry, the police approached the Cantonment Board for sanction to prosecute Hiranand on certain specific charges. The Board by its resolution dated 15-7-1954 accorded sanction with respect to four specified cases. Copy of the sanction is produced in this case at Ex. P/14.