UMED SINGH Vs. STATE OF M P

JUDGEMENT

(1.) The petitioner has filed this petition under Section 482 of the Cr.P.C. for quashment of criminal case registered against the petitioner vide crime No. 55/2013 at Police Station Bareli, District Raisen on the basis of FIR dated 12/02/2013.

(2.) The petitioner was working at the relevant time as Assistant Manger at the wheat purchase centre Udaygiri. There were some illegalities noticed in the purchase of Wheat by the Centre, hence, Assistant Supply officer R.K. Singh conducted an inquiry, he found that upto 31/05/2012 total 21114.50 quintal wheat was purchased at the centre, however, only 19649 quintal wheat was transported to the godowns, hence there was deficit of 1495.50 quintal wheat. In the inquiry it was found that the petitioner and In-charge of the Centre Mr. Devendra Singh had shown forged purchases of wheat of 1495.50 quintal and received excess amount of Rs. 2071267.50 towards purchase of wheat. This amount was misappropriated by the petitioner and In-charge of the centre on the basis of inquiry FIR for commission of an offence punishable under Sections 420, read with Section 409 of the IPC was registered against the petitioner.

(3.) The petitioner pleaded in this petition that Mr. Devendra Singh was responsible for purchase of wheat and when irregularity was noticed in the purchase, the petitioner himself issued show-cause notice to Mr. Devendra Singh and when he had not received plausible explanation a complaint was made by the petitioner to the General Manager of the cooperative society on 19/06/2012. The petitioner further pleaded that copy of the complaint was forwarded to the Collector, SDO(P) Bareli, hence, there is no ground to lodge the complaint against the petitioner.