- (1.)THIS revision petition is directed against the order dated 8-1-1985 passed by the Sessions Judge, Jhabua in Cr. R. No. 49 of 1984 whereby the order passed by the J. M. F. C. , Alirajpur in Cr. Case No. 393/84 discharging the applicant in respect of offences under sections 409, 467 and 420, Indian Penal Code has been set aside and it has been directed that charge under section 409 read with either section 109 or section 120b ibid be framed against him.
(2.)CIRCUMSTANCES giving rise to this revision petition are these: On complaints having been received that in the office of the District Organisor, Tribal Welfare, Alirajpur, Criminal breach of trust has been committed in respect of transactions relating to repairs of iron cots and repairs of electric fittings in the hostels. Enquiry was made by the Project Officer. He found that complaints were true. In addition, he found that there has been criminal breach of trust also in relation to the transactions relating to preparation of sign boards. He, accordingly, submitted his report to the Collector, Jhabua who wrote to the S. P. , Jhabua for necessary action to be taken against the offenders.
(3.)ON the basis of the reports of the Project Officer, Crime No. 42/83 was registered at P. S. , Alirajpur and investigation was set afoot.