T SUNDARARAJAN Vs. STATE

JUDGEMENT

(1.) This petitioner, who is the accused in case pending in C.C. No. 132 of 2006 on the file of the learned Chief Judicial Magistrate, Chengalpattu, seeks to quash the proceedings against him. A final report has been filed, which reads as follows:

(2.) Heard Mr. R. Shanmugasundaram, learned Senior Counsel appearing for the petitioner, Mr. J.C. Durairaj, learned Government Advocate (Crl.Side) appearing for the first respondent-State and also Mr. G.R. Swaminathan, learned Counsel appearing for the defacto complainant/the second respondent.

(3.) The learned Senior Counsel appearing for the petitioner submits that though the charge sheet mentions that the petitioner prepared 46 bogus loans and receipts in the names of 46 members, signed and forged the signatures of the said members and thereby caused loss in a sum of Rs. 5,14,540/-, a perusal of the statements recorded during the course of investigation, shows that there is absolutely no material to substantiate the charge of usurping of funds through fabrication of documents.