P GURUSAMY Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition has been filed to quash the proceedings relating to C.C.No.235 of 2012 pending on the file of the Judicial Magistrate Court No.I, Thanjavur.

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

(3.) Insofar as the first petitioner/A3 is concerned, it is alleged in the final report that he was working as Manager in the Municipality between 01.06.2008 and 02.07.2008 and in the same way, the second petitioner/A4 was also working as Manager in the Municipality between 03.07.2008 and 14.07.2008, being the Managers of the Municipality, they have to supervise the day-to-day accounts, because of the dereliction of their duty and also their negligence in not checking the accounts, they have intentionally assisted and abetted A1 for misappropriation. After filing the final report, the matter was taken cognizance by the Trial Court and thereafter, the petitioners/A3 and A4 filed this Criminal Original Petition under Section 482 Cr.P.C. to quash the proceedings initiated against them as illegal.