P.PARIMALADEVAN Vs. STATE BY, INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioner herein has been arrayed as the second accused in the charges framed against him in C.C.No.453 of 2016 on the file of the learned Judicial Magistrate-II, Vellore, Vellore District. Challenging the same, the present petition has been filed.

(2.) Heard Mr.C.Prakasam, learned counsel for the petitioner and Mr.C.Iyyapparaj, learned Additional Government Pleader appearing on behalf of the respondent.

(3.) The short ground that arises for consideration in the present petition is during the course of the appeal filed by the petitioner herein against the surcharge proceedings dated 10.06.2015 under Section 156(6) of the Tamil Nadu Co-operative Societies Act, 1983, the Tribunal had passed orders on 26.04.2017 in CTA.No.14 of 2015, in which it has been specifically found that during the time of occurrence, the petitioner herein was engaged in the leave vacancy of the first accused.