BALVEER LAL Vs. STATE OF UTTARAKHAND AND ORS.

JUDGEMENT

(1.) Leave granted.

(2.) The matter is heard finally.

(3.) This appeal challenges order dated 31.08.2006 passed by the High Court in the petition which was filed by the appellant herein under section 482 of the Code of Criminal Procedure, 1973 (Cr.P.C.). By means of the said petition, the appellant had sought quashing of the entire proceedings in criminal case against him relating to the offences punishable under Sections 120B, 409, 420, 467, 468 and 471 of the Indian Penal Code (IPC) as well as the summoning orders passed by the trial Court in the said case. The High Court has dismissed the petition on the ground that the allegation against the appellant and other co-accused person is that they had pocketed money to the tune of Rs. 2,85,600/- which was meant to be utilised for construction of 56 toilets in the village and the amount had to be deposited in Criminal Appeal No. 88 OF 2018 the bank account of each beneficiary. However, instead of depositing the said amount, both the accused persons withdrew the same, being the Drawing Officer, and had grabbed the money with active cooperation and connivance of the Village Pradhan. Keeping in view this allegation against the appellant and co-accused, the High Court has deemed it fit to dismiss the petition.