KRISHNA NAND PANDEY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Chitranjan Sinha, learned senior counsel along with Mr. Prabhu Nath Pathak, learned counsel for the petitioner and learned counsel for the Vigilance.

(2.) The petitioner has moved the Court under Sec. 482 of the Code of Criminal Procedure, 1973 for the following relief:

(3.) The allegation against the petitioner and four others is that they had connived to unduly favour co-accused Srikant Prasad, a contractor in award of contract for widening of Dumri to Salalpur road under the Rural Works Department, Works Division, Hilsa. The petitioner was at the relevant time posted as Assistant Engineer in the office of Chief Engineer-I, Rural Works Department, Bihar, Patna. The allegation against him is that when the petitioner was sent by the Chief Engineer for preparing a comparative chart, the petitioner while doing so instead of writing the correct date under the signature had written 12/6/2008, whereas, the actual signature was made by him on 24/6/2008.