KISHAN SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS is a revision petition filed under Section 482 of the Code of Criminal Procedure for quashing the First Information Report No. 354 dated 7.8.1993 recorded with respect to offences punishable under Sections 409/420/467/468/471 and 120-B of the Indian Penal Code registered in Police Station, Narnaul and the subsequent proceedings thereto.

(2.) THE relevant facts are that the First Information Report, referred to above, has been recorded mentioning that the petitioner was earlier posted at Narnaul. The Haryana Govt. started various Schemes under the 'Jawahar Rozgar Yojna' in the financial year 1992-1993 and 'Million Wells Scheme' was one of the said scheme. Under the said scheme, wells were being sunk in the Panchayat lands/lands owned by private individuals. Funds were being provided by various Govt. Agencies. The petitioner was the Block Development and Panchayat Officer, Narnaul. He supervised the work of sinking of the wells.

(3.) THE petitioner claims that it is an abuse of process of the Court and he is being unnecessarily harassed. He was not having the supervisory control over the scheme. The work was supervised by a Governing Body headed by the Deputy Commissioner-cum-Chairman. It was in the leadership of said Governing Body that the work was executed. Subsequently, the Governing Body met on 14.5.1993. It approved the work and expenditure incurred under the 'Million Wells Scheme' after careful consideration and thorough checking besides due discussion. As per the petitioner, once such an approval had been granted, there is no merit in the First Information Report.