ISHWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. This petition has been filed for quashment of F.I.R. bearing crime No.177/2020, registered at Kallam Police Station, District Osmanabad for the offences punishable under Ss. 409, 420, 468 and 471 of the Indian penal Code and the consequential proceedings bearing R.C.C. No.219/2021.

(2.) The petitioner at the relevant time was serving as Sectional Engineer, Panchayat Samiti, Kallam. He is alleged to have misappropriated amount of Rs.1,32,000.00. The allegations are that, the repair work of Water Pipeline was shown to have been done, for which expenditure of amount of Rs.1,32,000.00 was shown. In short, it is the case of the prosecution that, without undertaking the said work, the funds were shown to have been utilised, but actually misappropriated. The petitioner is also alleged to have forged the measurement book.

(3.) The learned A.P.P. and learned counsel for the informant would submit that, the name of the petitioner figures in the F.I.R. On investigation of the crime, the charge sheet has been filed and the trial can be conducted hereat. They, therefore, urged for dismissal of the petition.