MEWA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) F.I.R. No. 37 dated 30.4.1998 has been registered by the Vigilance Bureau, Patiala for offences under Sections 420, 467, 468, 471, 218 and 120-B I.P.C. and Sections 13(1)(d) and 13(2) of the Prevention of Corruption Act, 1988. These petitions arise from the same F.I.R. and, therefore, are being disposed of by this common order.

(2.) The material allegations found in the F.I.R. are as follows :-

(3.) Similarly, in the year 1994-95, in District Patiala, a total of 10,671 tonns of fertilizer was shown to have come out, of which 6213 tonns were endorsed by the officers. The total amount of subsidy is Rs. 21, 12,422/- @ Rs. 340/- per ton. In this way 15 officers named in the F.I.R. along with the owners/partners of the dealers and Commission Agent- Ramesh Kumar have misappropriated Rs. 49,77,600/- as subsidy for the years 1993-94 and 1994-95. The dealers mentioned in the F.I.R. are also involved in this conspiracy.