SM NASEERUDDIN JEELANI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The petitioner/A1 has filed this application for quashing the proceedings against him pending in C.C.No.3742 of 2022 on the file of the Chief Metropolitan Magistrate at Nampally, Hyderabad.

(2.) The case of the prosecution is that this petitioner and another were Muthawallis and subsequent to their termination, this petitioner and another had no powers to operate the accounts of the institution, which is Jamia Ilahiia Nooria. However, this petitioner and another withdrew an amount of Rs.6,15,101.00 from the institution's bank account though they were terminated in accordance with procedure by Towliath Committee vide proceedings dtd. 30/1/2017.

(3.) On the basis of the said withdrawal of amount illegally by this petitioner and another, complaint was filed, which was registered for the offences under Ss. 420 and 406 r/w 34 of IPC. After investigation, the Police Chandrayanagutta filed charge sheet for the said offences.