K PANCHATCHARAM Vs. STATE

JUDGEMENT

(1.) THE petitioner in all the six Criminal Revision Cases is the first accused in C.C.Nos.58 to 60/2009 and the sole accused in C.C.Nos.61 to 63/2009, which are pending on the file of Judicial Magistrate No.II, Ponneri.

(2.) THE petitioner herein was working as Secretary of Sholavaram Panchayat Union Government Teachers and Staffs Co-operative Society. During his tenure as the Secretary of the said society between 01.10.1989 and 10.01.2005, there was an allegation of falsification of accounts and consequent criminal misappropriation running to the tune of several lakhs during six different spells of twelve months duration. A case was registered as Crime No.2/2005 on the file of CCIW, Thiruvallur on the basis of a complaint dated 18.04.2005 preferred by Thiru.Gurubarasundaram, Deputy Registrar of Co-operative Societies, Ponneri Division. THE Investigating Officer, namely the respondent herein, chose to file six separate final reports pertaining to the above said six different periods in one and the same crime number and the final reports were taken on file by the learned Judicial Magistrate No.II, Ponneri as six Calendar Cases, namely C.C.Nos.58 to 63/2009. Out of the above said six calendar cases, in C.C.Nos.58/2009 to 60/2009, the petitioner herein has been arraigned as accused No.1 and two other persons have also been arraigned as co-accused, namely accused Nos.2 and

(3.) THE arguments advanced by Mr.S.Ilamparithi, learned counsel for the petitioner in all the criminal revision cases and by Mr.I.Paul Nobel Devakumar, learned Government Advocate (Crl.Side), representing the respondent in all the criminal revision cases were heard. THE materials produced by the petitioner in the form of typed set of papers were also perused. THE records sent for from the court below were also perused.