MAHESH VYAS Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These five revisions are being disposed of by this common order as they are filed by petitioner-Mahesh Vyas and relate to different charge-sheets against him in which charges have been framed on 22.1.1999 in relation to different demand letters which were forged and on the basis of which he supplied goods from the store of Railways. His involvement for offences under sections 467, 471, 409 r/w 120-B of Penal Code and Sections 13(1)(c) & 13(1)(d) r/w Sec. 13(2) of the Prevention of Corruption Act has been assailed by these revisions.

(2.) I have heard the learned counsel for the petitioner as well as learned standing counsel for CBI.

(3.) Briefly stated, petitioner along with others was working as Sotre Keeper in the Northern Railway, Stores Department, Jodhpur. His work was to issue material on requisition being made to him by various departments of the Railway. Case of the prosecution was that another accused-Subhash Chandra who was working as a Material Chaser in the B.R.I. Officer of the Northern Railway, Jodhpur used to approach the Stores Department with requisitions for various materials from time to time. He was receiving material from the stores for last about 8-10 years before the matter was detected. Subhash was fully known to the petitioner and other employees working in the stores department. It was alleged that said Subhash Chandra made mutilation and alterations in the requisitions made by the B.R.I. He received material from time to time. He by making alterations in the original requisition forms increased the quantity required. There were cuttings and over-writings in some of the requisitions and this way forgery was committed by using forged documents and by receiving/supplying material and misappropriation thereof. The petitioner is charged by virtue of Sec. 120-B Penal Code alleging that he was in conspiracy with Subhash and other accused persons. CBI in all submitted five charge-sheets regarding different requisitions against him and in all of them charges have been framed.