JAYPRAKASH PANDYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner herein prays to quash FIR bearing C.R. No. I. 369/91 registered with Anand Rural Police Station, which was culminated in Criminal Case No. 6023/1993, which is pending in the Court of learned J.M.F.C. Anand.

(2.) The petitioner, at the relevant time, was working as Range Forest Officer at Anand. Assistant Conservator of Forests, SubDivision, Anand has lodged complaint before Anand Rural Police Station against the present petitioner for the offence punishable under Section 409 of the Indian Penal Code, alleging that the petitioner while working as Range Forest Officer at Anand had abused his position and misappropriated an amount of Rs. 3540/ -. In a fairly detail complaint, in substance, the allegation levelled is that cowdung (manure) used for three different Nurseries, viz. Boriyavi, Adas and Mogar, was shown excess than actually used.

(3.) Heard learned Advocate Mr. Chetan Pandya for the petitioner and learned A.P.P. Ms. Hansa Punani for the State.