JALALUDDIN @ JALALUDDIN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This is an application for the quashing of an investigational proceeding under Sections 406, 409, 420 and 506 read with Section 120B of the Penal Code.

(2.) Pursuant to an earlier direction given by this Court, a notice was served upon the de facto complainant/Block Development Officer. Although he is not separately represented, his cause may be very well taken up by the Learned Counsel appearing on behalf of the State.

(3.) It appears that the First Information Report was lodged on 16.01.2018 alleging that huge sums of public money meant for the Mahatma Gandhi National Rural Employment Guarantee Scheme under one Samsi Gram Panchayat were defalcated. Little or no work was done in several projects although payments were made as per false reports. The petitioner being an Executive Assistant of the said Gram Panchayat was also responsible for commission of the alleged offences. An extract of the preliminary inquiry report was annexed with the First Information Report.