S P KOHLI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This order shall also govern the disposal of M.Cr.C. No.17908/2015 (Rakesh Agrawal Vs. State of M.P. & Another), M.Cr.C. No.18049/2015 (Rakesh Agrawal Vs. State of M.P. & Another), Cr. Revision No.26/2016 (Paramjeet Singh Bedi Vs. State of M.P.), Cr. Revision No.30/2016 (Paramjeet Singh Bedi Vs. State of M.P.), M.Cr.C. No.10000/2016 (Abdul Rehman Vs. Special Police Establishment & Another), Cr. Revision No.3158/2016 (Smt. Komal Lulla & Another Vs. State of M.P.) and M.Cr.C. No.3868/2017 (Rakesh Agrawal Vs. State of M.P. & Another) as all the petitions raise identical legal controversy. For the sake of convenience and disposal of the present controversy, we have noticed the facts from M.Cr.C. No.5233/2015.

(2.) In this petition under Section 482 of the Code of Criminal Procedure, 1973, applicant is seeking quashment and setting aside of the impugned order dated 16.05.2014 passed by the Special Judge (Prevention of Corruption Act), Bhopal as well as criminal proceedings pending in Special Case No.07/2014 against the applicant.

(3.) In brief, prosecution case is that the applicant is an auction purchaser of land. Allegation against the applicant is that he has colluded and conspired with the officers of the Cooperative Department to purchase land of one Bhagchand which was worth Rs.1,67,000/- for a meagre sum of Rs.50,000/-. Thus, he not only caused revenue loss to the Government but also financial loss to the real owner of the agricultural land near the vicinity of State Capital, Bhopal.