RAM KARAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present criminal misc. petitions have been filed by the petitioner, Ram Karan who is facing trial in the trial court for offence under Sections 467. 468. 471, 409 and 420 IPC. An application under Section 197 Cr.P.C.filed by the petition was rejected by the court below and the said order has been affirmed in the revision.

(2.) The learned counsel for the petitioner submits that the petitioner was working as a Vyavasthapak in the Nagaur Aanchlik Grarnin Bank and as such he is public servant. He further submits that the appointing authority of the petitioner was the Chairman. But since the Chairman ts a person appointed under the Central Act, therefore, the nature of the appointment of the petitioner would be also covered under the definition of 'public servant' as warranted under Section 197 Cr.P.C.

(3.) Per contra, the learned Public Prosecutor has submitted that the petitioner is not entitled to get the benefit of Section 197 Cr.P.C.