STATE Vs. J N MANCHANDA MOTOR VEHICLE INSPECTOR DELHI

JUDGEMENT

(1.) This Criminal Revision has been filed by the State and is directed against an order made by Shri D. R. Dhamija, Special Judge discharging one Shri J. N. Manchanda who was sent up for trial before him on a charge under section 5(1) (c) read with Section 5 (2) of the Prevention of Corruption Act, 1947.

(2.) It was alleged by the Prosecution that on 6-8-1965 the accused was working as a Motor Vehicle Inspector in the Directorate of Transport Delhi Administration. On receipt of information that he was a corrupt officer and had by corrupt or illegal means amassed assets which were dis-proportionate to his known sources of income, the premises in his occupation were searched. As a result of the search and further investigation, his income was found to be Rs. 37,781.00 his expenditure was estimated at Rs. 39,463.00 - and his total assets were valued at Rs. 37,006.00. The details of his income, expenditure and assets were given in Annexures A, B and C attached to the charge-sheet submitted against him by the police.

(3.) Learned trial Judge on consideration of the documents referred to in section 173 of the Code of Criminal Procedure and after giving the prosecution and the accused an opportunity of being heard, came to the conclusion that there was no prima facia case against the accused and consequently discharged him by an order dated 18-4-1967