RENU PANDEY Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) In this petition under Section 482 of the Code of Criminal Procedure, 1973, applicants are seeking quashment of F.I.R. dated 26.11.2014 registered by the Police Station-Economic Offence Wing, Bhopal, on the basis whereof Crime No.43/2014 has been registered against the applicants for criminal breach of trust, cheating and forgery for the offences punishable under Sections 420 , 409 , 120-B of Indian Penal Code and Sections 13 (1)(c), 13 (1)(d) and 13 (2) of the Prevention of Corruption Act , 1988.

(2.) In brief, the prosecution case is that at the relevant point of time, applicant No.4 was the Sarpanch of Gram Panchayat, Karondiya in District-Sidhi, her son; applicant No.2 was the Panchayat Secretary, applicant No.1 is the wife of applicant No.2 and applicant No.3 is the another son of applicant No.4.

(3.) On a complaint made to Police Station Economic Offence Wing, Bhopal, an F.I.R. was registered and applicants are charged for the criminal conspiracy of wrongful loss of Rs. 37,00,000/- of the government money. The allegation against the applicants is that they acquired assets disproportionate to their known sources of Income. Thus, at very initial stage, applicants have come forward to quash the F.I.R. Hence, this petition.