A KANAGASABAPATHY Vs. STATE

JUDGEMENT

(1.) Kanagasabapathy, the first petitioner is the Executive Secretary of Tamil Nadu Sarvodaya Mandal, Ranganathan, the second petitioner is the District Co-ordinator of the Mandal in Vellore District.

(2.) The Inspector of Police, District Crime Branch, Vellore, the respondent herein filed a charge-sheet against both the petitioners for the offences under Sections 467, 468, 471 and 409, I.P.C. alleging that the petitioners who were entrusted with the work of digging and constructing irrigation wells in Vellore District, misappropriated certain amount while executing the said work under the Jeevan Dhara Million Wells Scheme. Seeking for quashing of the above proceedings, the petitioners/accused have filed this petition under Section 482, Cr. P.C.

(3.) The crux of the accusation as mentioned in the charge-sheet is summarised as below :-