- (1.) The petitioners are accused in a case registered under Sections 406, 420, 467, 468, 471 and 34 I.P.C.
(2.) It reveals that the petitioners were running Mess under "Chief Minister's Dal Bhat Yojna". On subsidized rate, rice, pulse and wheat were supplied to the petitioners, but they misused it and did not serve the meal to different persons and the register maintained to be signed by the beneficiaries was found irregular.
(3.) It is submitted that the petitioners who are ladies were not in a position to enforce the customers to sign on the relevant register and this was the irregularity for which this case has been instituted.;