JOYDEEP BISWAS Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioner has preferred these two criminal writ applications, challenging sanction for prosecution order dated 08.10.2012 passed by the respondent no.3, in connection with R.C. 10(A)/2011-R as well as for quashing of the supplementary charge-sheet dated 31st March, 2015, filed by the C.B.I. in connection with R.C. 10(A)/2011-R in the subsequent writ, filed by him.

(3.) The short facts of the case relevant to these writ applications are that the C.B.I. lodged an F.I.R. after getting information from reliable sources that petitioner Joydeep Biswas, posted as Deputy Director (East Division), Soil Conservation Department, DVC, Hazaribag, Jharkhand with other coaccused persons entered into a criminal conspiracy among themselves in the execution of 'River Valley Project Scheme' for advance and creation work (afforestation) in Watershed No.-2A2E1C under Zone-V of DVC, SCD, Hazaribagh during the period 2008-10 and committed the offences of cheating, forgery and criminal misconduct, and in pursuance thereof caused a wrongful loss of Rs.40 lakhs to the DVC and corresponding wrongful gain to themselves and others by false and fabricated measurement books, hand receipts and vouchers prepared in the names of fictitious and nonexistent labourers by showing false planation work in the area of 190 hectares, whereas the said work covered the area of only one or two hectare.