JAGAT KIRTI Vs. STATE OF H P

JUDGEMENT

(1.) The instant Criminal Revision Petition, stands, directed by the petitioner/accused, against, an order pronounced, on 14.06.2017, by the learned Special Judge while exercising powers under Sec. 319 of the Cr.P.C.

(2.) Under the impugned orders, the accused/petitioner herein, is, ordered to be arrayed, as co-accused along with other accused, for, his committing offences constituted under Sections 120-B, 420, 467, 468, 471 of the IPC, and, under Sec. 13(2), of, the Prevention of Corruption Act.

(3.) Uncontrovertedly, the petitioner herein is a co-signatory, of, a false completion certificate issued, vis-a-vis, certain construction activities, (i) construction activities whereof stood subsequently concluded, by the committee of experts to be incomplete , (ii) and, in sequel whereof, wrongful loss stood alleged to be ensued, vis-a-vis, the State exchequer, and, wrongful gain stood alleged to be caused to the accused. The accused/petitioner herein, was, kept in column No.2, of, the report filed under Sec. 173 of the Cr.P.C.