A. VEERASINGAM Vs. STATE

JUDGEMENT

(1.) This criminal original petition has been filed seeking quashment of the charge sheet in CC No.125 of 2004 on the file of the Judicial Magistrate No.1, Ramanathapuram.

(2.) The case of the prosecution in brief:-

(3.) Seeking quashment of the same, this petition is filed by A2 on the ground that during the relevant period, he was working as Junior Audit Officer, verified the records of the Primary Agricultural Co-operative Society and filed a report also; But later, another auditor was appointed, he found various irregularities committed by the Secretary and other employees; Since he was working as Auditor during the relevant period, no allegation of criminal conspiracy, misappropriation or cheating will lie against him.