ROBERT T. SANGMA Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The petitioner seeks quashment of Baghmara PS Case No. 32(06) 2017 registered under Sections 409/419/420/465 IPC, on the written report of the Chief Executive Officer, Baghmara Municipal Board, Baghmara dated 22nd June 2017 regarding misappropriation of DAY-NULM central fund amounting to Rs. 8,95,348/- out of the total fund money of Rs. 11,63,258/- allegedly misappropriated by the petitioner.

(2.) The petitioner has also lodged written report which has been registered on 18th June, 2017 as Baghmara P.S. Case No. 31 (6) 2017 under Sections 120(B)/406/409 IPC read with Section 13(d)(e) (ii)(iii) Prevention of Corruption Act against the Chief Executive Officer, Baghmara Municipal Board, Baghmara.

(3.) In the report it has been alleged that an amount of Rs. 8,90,062/- vide bill numbers 6 to 14 and cheque numbers 217436 to 217444, out of which a sum of Rs. 1,40,000/- has been paid as salary to the Manager, NULM for the period from June, 2016 to December, 2016. The remaining amount of Rs. 7,50,062/- has been misused or diverted for purchase of laptop, officer computer, flight fare for attending National Green Tribunal etc. which has been done in deviation of NULM guidelines.