STATE OF MIZORAM Vs. SH. LIANSANGA

JUDGEMENT

(1.) This criminal revision petition is directed against the judgment and order dated 27.10.2016 passed by the Court of the learned Special Judge, (P.C. Act), Aizawl in connection with SR (PCA) No. 2/2016 arising out of Criminal Trial No. 185 of 2016 ACB PS C/No. 3/2015 dated 25.05.2015 under Section 120B/420/409/477 A/34 IPC read with Section 13(1)(c) (d)/Section 13(2) of P.C Act, 1988 whereby the learned Special Judge discharged the present respondents from the liability of the case.

(2.) Heard Mr. A.K. Rokhum, learned Public Prosecutor, Mizoram appearing for the review petitioner. Also heard Mr. A.R. Malhotra, learned counsel appearing for the respondent No. 1, Mr. C. Lalramzauva, learned senior counsel assisted by Ms. Emily L. Chhangte, learned counsel appearing for the respondent No. 2, Mr. Francis Vanlalzuala, learned counsel appearing for the respondent No. 3 as well as Mr. F. Lalengliana, learned counsel appearing for the respondent No. 4.

(3.) Mr. AK. Rokhum, learned Public Prosecutor, Mizoram submits that the President and Secretary, PRISM, Aizawl lodged a written complaint to the S.P, ACB, Aizawl to investigate into the matter regarding irregularity and mismanagement of fund allocated for Kau-Tiabung and Tuipang Lui Mini Hydel Project. On receipt of the complaint, the ACB conducted a preliminary' inquiry. However, no proper action was taken in this regard. In the meantime, the State Government referred the matter to the Commissioner of Inquiry for drawing Departmental inquiry and proceeding against those who were responsible for the said project. However, after the departmental inquiry was completed all the delinquent officers were exonerated from the charges leveled against them.