GOPAL KRISHNA DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. P. Mahanta, learned counsel for the petitioner and Ms. S. Jahan, learned Addl. Public Prosecutor, Assam.

(2.) By this application under section 482 Cr.P.C. the petitioner has prayed for quashing the FIR giving rise to Manikpur Police Station Case No. 32/2015 under section 409 read with Section 34 of the Indian Penal Code.

(3.) The brief facts leading to the present petition are that one Sri G.S. Panesar, Project Director, DRDA, Bongaigaon, lodged an FIR alleging misappropriation of the money allotted for construction of road under the MGNREGAS scheme and in the said FIR the present petitioner and one Muhim Basumatary, Secretary of Manikpur Gaon Panchayat under Manikpur Development Block have been named as accused.