NIRMAL KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) HEARD learned counsel appearing for the petitioner and learned counsel appearing for the State.

(2.) THIS application has been filed for quashing of the First Information Report of Gumla P.S. Case No.337 of 2011 [G.R. No.1110 of 2011] instituted under Sections 467, 468, 471, 420, 406, 409, 120B of the Indian Penal Code against the petitioner on the ground that for the same set of allegation which are there in the First Information Report, earlier Basia P.S. Case No.51 of 2008 had been lodged .

(3.) IT is the case of the prosecution that one N.G.O., named as 'Utthaan' was awarded with the work of growing Jatropha plants over 679.34 acres of land situated in different villages of Basia Block, which were to be grown during a period of three years for which a sum of Rs.59,34,743/ - was given in advance to the N.G.O., namely, 'Utthaan'. In course of time, when enquiry was made with respect to work done for the financial year 2007 -08, in that course, certain quantity of manure was claimed to have been purchased, but it was never found to have been purchased to that extent. The claim had been made on the basis of certain cash -memos which were found to be forged. Thereupon, it was found it was found that the petitioner has misappropriated a sum of Rs.7,78,818/ -.