MANOJ RAZAK Vs. INSPECTOR GENERAL OF POLICE

JUDGEMENT

(1.) The petitioner is a public servant, presently posted at Motihari as an Additional Collector in the District of Motihari, East Champaran. At the relevant point of time, concerning the instant writ petition, he was posted as a Block Development Officer, Narkatiaganj. Upon a complaint lodged by one Kailash Yadav before the learned Special Judge, Vigilance, North Bihar at Muzaffarpur, alleging, inter alia, that the petitioner in collusion and connivance with the local Gram Panchayat members, executive officer of the Gram Panchayat and others committed misappropriation, cheating by forging documents, by means of corrupt practice, for illegal gain of money in respect of delivery of essential commodities to the citizens belonging Below Poverty Line (BPL) and other Sec. of poor people (Antayodya). It is alleged that the accused persons committed an offence under Sec. 409/420/467/468/491/120B of the IPC and Ss. 7/10/13(2) read with Sec. 13(i)(d) of the Prevention of Corruption Act.

(2.) The said complaint before the learned Special Judge Vigilance at Muzzafarpur gave rise to the registration of complaint case no. 216 of 2008. Amongst the accused persons, there are one Nikhil Ranjan Kumar, Mukhiya of Raj kehuniya Roari Gram Panchayat, one Ravindra Roy and one Manoj Kumar, a dealer of Public Distribution System, one Ashok Pandey Panchayat Secretary and the petitioner herein, who was posted as B.D.O. of Narkatiaganj Block at the relevant point of time.

(3.) It is alleged that the above-named accused persons in conspiracy with each other illegally and wrongfully gained lakhs of rupees in course of delivery of red coupons to the BPL card holders and yellow coupons to other card holders who were entitled to get food grain under the Public Distribution System. The complainant, time and again made complaints before various authorities including the police authorities, but no effective step was taken against the wrongdoers. It is alleged by the complainant that in the coupons original names of the BPL and Antyodaya card holders were written but the names were struck down and names of other persons were recorded and the food grains, edible oils, and other articles were given to them. It is also alleged that the coupons were sold out to persons other than BPL and Antyodaya card holders. The above-named persons also misappropriated money from different government schemes for the construction of houses for homeless people of the locality and also under various schemes. On receiving such complaints, the learned Special Judge, Vigilance, North Bihar at Muzaffarpur sent the said complaint for inquiry for investigation. The Investigating Officer (I.O., for short) submitted a charge sheet against Nikhil Ranjan Kumar, Ashok Kumar Pandey, Manoj Kumar Mishra, and Manoj Kumar Razzak under Sec. 409/420/467/468/471/120B of the IPC and Sec. 7/10/13(2) read with Sec. 13(i)(d) of the Prevention of Corruption Act.