SURESH KUMAR AGRAWAL Vs. STATE OF M P

JUDGEMENT

(1.) These interlinked petitions, under Section 482 of the Code of Criminal Procedure (for short 'Code'), have been preferred for having the FIR and the consequent investigation quashed. The corresponding case has been registered as Crime No. 19/05 at Economic Offences Wing, Rewa in respect of offences punishable under Sections 120-B, 420, 467, 468 and 471 of the IPC and section 13(1) read with section 13(2) of the Prevention of Corruption Act, 1988.

(2.) At the relevant point of time, R.P. Dewangan, the petitioner in MCrC No.3 901/2007 was posted as Sub-Divisional Officer and Registrar, Public Trust at Rewa whereas Vineet Tiwari and Pardheshwar Pandey, the petitioners in MCrC No. 3114/2007, were respectively working as Assistant Superintendent, Land Records (Diversion) and Patwari in Revenue Circle No.23, Tahsil Hujur District Rewa and Suresh Kumar Agrawal and Nagendra Singh, the petitioners in MCrC No. 3107/2007 were posted respectively as Tahsildar, Rewa and Patwari in the same Revenue Circle.

(3.) Shri Ujjenin Maharani Public Trust Anahalaya, Rewa is a Public Trust as defined in sub-section (4) of Section 2 of the M.P. Public Trust Act, 1951 (for brevity 'the Act') and is duly registered under Section 4 thereof. The under-mentioned lands situated in Rewa are the properties of the Trust:- <FRM>JUDGEMENT_1328_ILR(MP)_2008Html1.htm</FRM>