GOPI KISHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These criminal revision petitions under Sec. 397 read with Sec. 401 Cr.P.C. has been preferred against the order dtd. 1/11/2018 passed by the learned Special Judge, (Prevention of Corruption Act), Jodhpur in Criminal Regular Case No.35/2014, whereby the learned court below framed the charges against the accused-petitioners for the offences under Ss. 13(1)(d) and 13(2) of the Prevention of Corruption Act and under Sec. 120B IPC.

(2.) Brief facts of this case, as placed by learned counsel for the accused-petitioners, are that certain Councilors of Municipality, Jaisalmer submitted a complaint before the office of the concerned Anti Corruption Bureau, which was registered as complaint No.225/2006.

(3.) Learned counsel for the accused-petitioner submitted that being the employee of the Municipality, the said Laxmi Narayan was rightly allotted the plot of land in question, in a lawful manner, and the same kind of allotment was also made in favour of other employees of the Municipality. Learned counsel further submitted that the earlier plot of land, that was allotted to Laxmi Narayan was falling in a pit and therefore, he sought exchange thereof by allotment of another plot of land in the same colony, on count of the earlier plot being not suitable for the usage of Laxmi Narayan.