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State Nct Of Delhi vs Pawan Tokas & Anr on 14 December, 2021

Author: Subramonium Prasad

Bench: Subramonium Prasad

                          $~36
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +      CRL.REV.P. 421/2021
                                 STATE NCT OF DELHI                                 ..... Petitioner
                                                    Through       Mr. Amit Chadha, APP for the State
                                                                  with Inspector Brijesh, ACB

                                                    versus

                                 PAWAN TOKAS & ANR.                                 ..... Respondents
                                             Through              None

                              CORAM:
                              HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
                                         ORDER

% 14.12.2021 CRL.M.A. 20000/2021 (Exemption) Allowed, subject to all just exceptions.

1. This petition under Section 397/401 Cr.P.C read with Section 482 Cr.P.C. is directed against the order dated 19.12.2020 passed by the learned Special Judge (PC Act) (ACB)-02 Rouse Avenue Courts, Delhi in CC No.333/2019 discharging the respondents herein and all the co-accused of offences punishable under Sections 13(1)(d) of the Prevention of Corruption Act, 1988.

2. Mr. Amit Chadha, learned APP for the State, contends that Pawan Tokas (respondent No.1 herein) was an Inspector in Food & Supply Department and he was responsible for distribution of ration cards and their safety. He further states that Gautam Majoomdar (respondent No.2 herein) was an Inspector in Food and Supply Department and his role was to verify Signature Not Verified Signed By:RAHUL SINGH CRL.REV.P. 421/2021 Page 1 of 2 Signing Date:15.12.2021 12:55:06 the documents received for renewal of ration cards. He states that the other accused i.e. Kuldeep Gupta is the owner of the shop and Virender Pal Gupta is the father of Kuldeep Gupta. He further submits that 26 forged ration cards were found in the shop itself and out of the total ration cards which were issued for that particular shop, 30 ration cards were found to be issued on fake addresses. The learned APP for the State, therefore, states that this itself is sufficient enough for the prosecution of the respondents herein.

3. Issue Notice.

4. On petitioner's taking steps let notice be served to the respondents through all permissible modes, including Dasti.

5. List on 15.02.2022.

SUBRAMONIUM PRASAD, J DECEMBER 14, 2021 Rahul CRL.REV.P. 421/2021 Page 2 of 2