S K Seth, J. - (1.)This Criminal Revision under Section 397 read with Section 401 of the Code of Criminal Procedure, 1973 is directed against the order dated 13.03.2018 passed by the Special Judge (Prevention of Corruption Act) Satna in Special Case No.300005/2016 whereby application under Section 19 of the Prevention of Corruption Act, 1988 has been rejected.
(2.)Brief facts, which are not disputed and necessary for the disposal of the present petition are as under:-
(3.)At the relevant point of time, applicant was working as Commissioner, Municipal Corporation, Satna and he is a public servant. Allegation against the applicant is that in violation of the procedure laid down in the Bhandar Kray Niyam, he approved disbursement of the inflated amount for purchase of fly catchers for Municipal Corporation, Satna and thereby causing loss of Rs.9,54,031/-.