KRISHNA SINGH Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) HEARD Sri Sarvesh Agarwal learned counsel for the applicant and Sri G. S. Sandhu learned A.G.A. for the State.

(2.) THIS petition has been filed for quashing the entire proceedings of crimi­nal case No. 653/1995 State versus Sayeed and others under Section 409 I.PC. pending before the Chief Judicial Magis­trate, Nainital.

(3.) THE learned counsel for the appli­cant contended that the applicant was ap­pointed as an Inquiry Officer and he sub­mitted the report to the S.D.M. that the verification of the work done is to be made. The learned A.G.A. refuted the contention. It is an admitted fact that the report was called for from the Executive Officer (applicant) with regard to the de­tailed accounts of money. It is also on record that inspite of reminders the appli­cant did not furnish the detailed account of the money, which was provided under the scheme of Nehru Rozgar Vojna to the Nagar Palika. The applicant being a head of the department was under obligation to furnish the account to the S.D.M. It can only be in the notice of the applicant that how much amount was utilized. The ap­plicant has refrained to submit the correct accounts.