SATYANAND BHOKTA Vs. STATE OF JHARKHAND AND ORS.

JUDGEMENT

(1.) This application has been filed for quashing of the entire criminal proceeding of Special Case No.15(B) of 2009 including the order dated 30-1-2014 passed by the Special Judge, Vigilance, Ranchi whereby and whereunder cognizance of the offences punishable under Sections 11, 12, 13, 15 of the Prevention of Corruption Act, 1988 and also under Sections 406, 409,423, 424, 465, 467, 469, 471, 477A, 109, 201 and 120B of the Indian Penal Code has been taken against the petitioner.

(2.) Initially a complaint was lodged by the complainant against the Minister of Agriculture, Nalin Soren and Nistar Minj, the then Agriculture Director alleging therein that when the State of Jharkhand came into being, the Government came with various schemes for betterment of agriculture but the accused persons by misusing their offices did commit several acts whereby certain firms were favoured in the matter of supply of the seeds whereof accused persons caused loss to the State Government by misusing and misappropriating the amount.

(3.) It has also been alleged that in the year 2006 when "Saunkar Dhan Seed Kray Yajna" was introduced, the accused persons in violation of the norms of the Government gave supply orders to M/s. Nafed and M/s. Neramake to supply seeds, who were not the seed producing company.