DAITARI SWAIN Vs. STATE OF ORISSA AND OTHERS

JUDGEMENT

(1.) Heard learned Counsel for the petitioner and the learned Additional Standing Counsel.

(2.) The petitioner prays for quashing the proceeding in G.R. Case No.517 of 2011 of the Court of the learned JMFC, Khariar qua the petitioner.

(3.) The G.R. case arose out of Khariar RS. Case No.222 of 2011 registered under Section 406, IPC on the basis of FIR lodged by the District Project Coordinator, SSA, Nuapada. It is alleged in the FIR that as per report of the technical consultant of Khariar Block, Sri Madhab Bag, Ex. Chairman of the village Education Committee (VEC).Chanabeda SS of Khariar Block misappropriated Government money amounting to Rs. 2,45,009/- (Rupees two lakh forty five thousand nine) which was placed at his disposal of Decided on 11th December, 2017. casting of roof Slab of NUPS building at Chanabeda SS. Along with the FIR the money receipt granted by the said Madhab Bag with his signature on 01.10.2010 was also submitted before the Police. It was also alleged in the FIR that the VEC Chairman, Madhab Bag violated the terms and conditions of the agreement made with the DPC on 18.08.2009.