VITHALACHAR, Vs. STATE

JUDGEMENT

(1.) THIS petition is filed seeking to quash the proceedings in CC No.206/2010 pending on the file of JMFC, Afzalpur and to set aside the order dated 12.09.2012 passed by JMFC, Afzalpur in the said case and the order dated 28.12.2013 passed by 3rd Additional Sessions Judge, Gulbarga in Crl.R.P.No.61/2012.

(2.) THE petitioner was working as First Division Assistant in the office of the Chief Engineer, IPC Division No.2, Koralli Camp, Afzalpur. He has retired from service on 26.05.1999. It is alleged that during the period from 01.01.1997 to 31.12.1997, the petitioner has misappropriated a sum of Rs. 10,25,570/ - by preparing fake leave salary and festival advance bills and by submitting the same to the Sub -Treasury Office under forged signature either separately or along with other original bills, thus he has committed the offences under Section 465, 468, 471 and 409 of IPC.

(3.) THE complaint in this connection came to be filed on 04.05.2001 before the Afzalpur police station and after lapse of nine years, the charge Sheet was filed on 21.06.2010. The Magistrate took cognizance of the said offence on the same day. Thereafter the proceedings are pending against him in CC No.206/2010 on the file of the said Court.