VINEET KOUSHIK Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This Criminal Revision under Section 397 read with Section 401 of the Code of Criminal Procedure, 1973 is directed against the order dated 11.10.2017 passed by the Special Judge (Prevention of Corruption Act) Sehore in Special Case No.03/2017 whereby charges under Sectionsand in alternative under Section 120-B of IPC have been framed against the applicant and co-accused.

(2.) At the relevant point of time, the applicant was working as Patwari at Tahsil-Sehore. He is a public servant. Allegation against the applicant and coaccused is that they conspired together to seek illegal gratification of Rs.30,000/- from the complainant for correction in the revenue records. A complaint in writing was made by complainant Harish Rathore and on the basis of the said complaint, a trap was laid and co-accused was caught red-handed accepting illegal gratification.

(3.) After investigation, the chargesheet was filed against accused persons including the present applicant in the Court of Special Judge (Prevention of Corruption Act) Sehore. On the basis of charge-sheet and material filed along with it, learned Special Judge framed charges against the applicant for the offences mentioned above. Hence, this revision.