LALITESHWAR KUMAR SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the counsel for the petitioner and the counsel for the Vigilance.

(2.) The petitioner is an accused in a case registered under Sections 109,120B,201,409,420,467,468,471,477A of the Indian Penal Code and under Sec. 13(2) of the Prevention of Corruption Act.

(3.) Counsel for the petitioner has submitted that the petitioner was posted as Assistant Mechanical Engineer in the Chas Sub-Division from 10.08.1992 to 28.02.1993, therefore, the allegation against him is absolutely wrong and he has been falsely implicated in this case. It is further contended that during the aforesaid period, when the petitioner was posted as Assistant Mechanical Engineer had not taken any drilling work of tube wells for the area in question. It is further contended that the petitioner has already been exonerated from the departmental proceedings. It is further contended that at present no inquiry or any case is pending against him. To support her contention, Mrs. Tripathy has annexed Annexure-10, the letter dated 04.01.2010 of the Deputy Secretary of the concerned department.