- (1.)Leave granted
(2.)These appeals have been preferred by the Appellant-State of Madhya Pradesh against the common order dated 5th November, 2012 passed by the Division Bench of the High Court of Madhya Pradesh, Bench at Indore. By the common impugned order, the Division Bench allowed the two revision petitions preferred by Respondent-Ram Manohar Pandey and quashed the order dated 16th September, 2011 passed by the Special Judge (under Prevention of Corruption Act, 1988), Ujjain in Special Case No. 16 of 2004 with respect to Crime No. 66 of 1993 and Special Case No. 17 of 2004 with respect to Crime No. 67 of 1993.
(3.)The Respondent-who was appointed on the post of a Sub-Engineer w.e.f. 1.7.1972 in the Medical Council, Biaora, District Rajgarh was initially promoted to the higher post of Assistant Engineer and thereafter to the post of Executive Engineer by resolution dated 9th May, 1988. He was placed on deputation with Municipal Corporation, Ujjain from 1991-1993 as City Engineer. While he was working there, certain charges of corruption were made against him. The Dy. S.P., Special Police Establishment Lokayukta, Ujjain filed complaints against the Respondent which were registered as Crime Nos. 66 of 1993 and 67 of 1993 for offence Under Section 13(1)(d) read with Section 13(2) of the Prevention of Corruption Act, 1988.