RAM CHANDRA BISU Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Assailed herein is an FIR No.221/2023 dtd. 18/8/2023 registered at Police Station A.C.B., Jaipur (out post Ajmer) for the offences under Ss. 420, 467, 468, 471, 409 & 120-B IPC and Ss. 7, 13(1)(A), 13(1)(C)(D) & 13(2) of the Prevention of Corruption Act.

(2.) Briefly, the relevant facts pleaded in the petition are that the complainant Nainu Ram submitted a complaint before ACB, Ajmer against the then Chairman (petitioner No.1-Ram Chandra Bisu) of Gram Seva Sahkari Samiti Soodwad and Chairperson (petitioner No.2 - Manju Devi), Manager (petitioner No.9-Mansha Ram) of Gram Seva Sahkari Nimbola Vishwaand other petitioners stating therein that they have indulged in serious corruption. They sanctioned loans to their family members based on forged documents, even though those individuals are not having agricultural lands in their names. Later, they granted the benefit of loan waiving scheme of government to those persons. Further, Ram Chandra (petitioner No.1) and Manju Devi (petitioner No.2) by giving false affidavit and concealing the fact of having third child, Manju Devibecame the Chairperson of the society.

(3.) In the aforesaid backdrop, I have heard learned Senior Counsel and learned Public Prosecutor and perused the case file as well as the FIR in question.