G SELVAKUMAR Vs. STATE INSPECTOR OF POLICE

JUDGEMENT

(1.) The criminal revision is filed under Sections 397 and 401 of Cr.P.C, challenging the order, dated 25.09.2009 passed by the learned Judicial Magistrate No. II, Tirunelveli, in Crl.M.P. No. 441 of 2009 in C.C. No. 4 of 2009.

(2.) It is seen that the case was registered against the Petitioner, who was arrayed as A8 and other accused under Sections 408, 467, 468, 471, 477(A) r/w 120(b) IPC and the Petitioner herein filed the petition under Section 239 of Code of Criminal Procedure seeking discharge. By the impugned order dated 25.09.2009, it is seen that the same was dismissed by the Court below. Aggrieved by which, this revision has been preferred.

(3.) The revision Petitioner has stated that during the relevant period between 03.06.2003 and 17.07.2003, A1 was the Secretary of the Naduvakurichi Primary Agricultural Bank, A2 was the Supervisor of the Central Co-operative Bank and A3 was an attender working in the Bank. The allegation is that the said accused 1 to 3 had created forged document and thereby committed misappropriation. The Petitioner herein was an employee of the Central Co-operative Bank, holding the post of field manager and he has stated that he was nothing to do with the alleged offence.