MUNIYA NARSINHBHAI ZITHRABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present petition, petitioner has requested to quash and set aside the FIR being CR No. 11207055230201 of 2023 registered with Rajgadh Police Station, District: Panchmahal for the offence punishable under Ss. 409 and 114 of the Indian Penal Code as well as all the subsequent proceedings in connection thereof.

(2.) Brief facts of the present case are as under: 2.1 First Informant has lodged the impugned FIR, which covers the period from 25/5/2009 to 24/11/2012. As per the impugned FIR, the allegations leveled against as many as 26 persons, arraigned as accused, mainly attributes a misappropriation of Rs.12,94,222.00 by alleging that while implementing the "MNREGA" scheme as many as 731 duplicate job cards were used for the persons residing in the Palla Gram Panchayat. Though, the persons arraigned as accused were known to such duplication of the job cards, no care or special care was taken and they allowed the persons having duplicate job cards to earn through such duplicate job cards also and in the entire FIR about the role attributed to the present petitioner as "Shri N.Z.Muniya, Taluka Development Officer has worked on the said post from 5/10/2010 to 20/6/2012. The said officer has not taken care of the implementation of the scheme and due to the lack of supervision and dereliction of duty, the said officer is responsible." That, being aggrieved by and dissatisfied with the lodging of the impugned FIR, petitioner seeks to file this petition for quashment of the FIR.

(3.) Heard learned advocate for the petitioner.