G VASANTHACHAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and learned Additional State Public Prosecutor for respondent State. Perused the records.

(2.) THIS petition is filed for quashing of the orders passed by Civil Judge and J.M.F.C. Court, Byadgi in C.C. Nos.266/2002 and 267/2002 dated 25.08.2010 against this petitioner for the offences punishable under Sections 409, 465, 466, 471 and 477 of the Indian Penal Code, 1860 (hereinafter referred to as 'I.P.C.' for brevity) in refusing to discharge the accused for the said offences by invoking Section 197 of Code of Criminal Procedure, 1973 (hereinafter referred to as 'Cr.P.C.' for brevity) and also for quashing of the orders passed by II Addl. District and Sessions Judge, Haveri, sitting at Ranebennur in C.R.P. No.144/2010 dated 31.08.2013.

(3.) THE brief facts of case that emanate from records are that, Police have submitted a charge sheet against this petitioner accused No.1 and other accused persons alleging that while accused No.1 was working as a Block Educational Officer in Byadgi during 06.09.1999 to 18.09.2000 in connivance with accused Nos.2 and 3 has got created false and fictitious salary bills, transfer benefit bills, T.A. bills and other bills of Government servants at Byadgi and a cheque book was also taken from the concerned Bank. It is also alleged that an amount of Rs.42,330/ - of the Government is mis -appropriated by all the accused persons including petitioner on several dates. It is also further alleged that during 01.04.2000 to 31.03.2001 the accused persons have mis -appropriated a sum of Rs.7,82,330/ - and further for the period from 31.12.1999 to 31.03.2000 a sum of Rs.13,15,903/ - and apart from that also they have misappropriated to an extent of Rs.2,70,000/ -.