KAILASH BABU SONI Vs. STATE OF M P

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 23.09.2010 passed by the Special Judge (Prevention of Corruption Act) Bhopal in Special Case No.01/2010 whereby the application filed by the applicant under Section 19 of the Prevention of Corruption Act, 1988 has been rejected.

(2.) In brief, the prosecution case is that the applicant was appointed as Junior Engineer on 06.02.1975 in the Water Resources Department and was promoted on the post of Assistant Engineer on 12.03.1979. On 27.03.2001, applicant was promoted on the post of Executive Engineer and was posted at Water Resources Division, Sehore. On 15.07.2004, applicant was transferred to the Office of Engineer-in-Chief, Water Resource Department, Bhopal. On 05.08.2005, applicant was posted at Office of Chief Engineer, Bodhi, Bhopal and on 25.03.2010, applicant was placed under suspension and was attached in the Office of Chief Engineer, Operation & Maintenance, Water Resources Department, Bhopal.

(3.) At the relevant point of time, when inventory of disproportionate assets of the applicant was prepared, applicant was posted as Executive Engineer, Water Resource Department, Sehore and as such he is a public servant.