KARAN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These three miscellaneous petitions under Sec. 482, Code Criminal Procedure are disposed of by this common order.

(2.) The petitioner was a Patwari of Halka Anthara and Sakeli in the services of the Government of Rajasthan. He has retired on 31.12.92. With regard to the period on and from 19.12.72 to 29.3.75 (in Cr. Misc. Petition No. 1304/92); 28.3.74 to 29.7.74 (in Cr. Misc. Petition No. 1308/92) and 8.1.73 to 25.6.73 (in Cr. Misc. Petition No. 1310/92) the petitioner who was working as a Patwari was alleged to have committed the offences of embezzlement for which he was sought to be prosecuted. The written reports were lodged against him on 31.8.75 by Tehsildar, Bundi before the Deputy Superintendent of Police, Bundi, that he had recovered the excess money from the cultivate others deceitfully and had misappropriated the same by not depositing it in the Government account and by not making any entry in the record. On the basis of these reports, a case under Sec. 409, Indian Penal Code was registered and after the investigation the charge sheets were filed against the petitioner under Sec. 409, 468, 477-A Indian Penal Code on 17.2.79 in the Court of Chief Judicial Magistrate. It has been argued by Shri Mehrish that the charges were framed in this case on 9.5.84, and, thereafter, no effective proceedings have been held barring the examination of few witnesses.

(3.) In the criminal case out of which the Cr. Misc. Petition No. 1310/92 arises, 30 witnesses are yet to be examined and the last witness in this case was examined on 15.2.91.