(1.) This petition has been filed for quashing the entire criminal proceeding including order taking cognizance dtd. 15/2/2016 passed in Pakur (M) Case No. 301 of 2015, corresponding to G.R. No. 746 of 2015, pending in the Court of learned S.D.J.M., Pakur.
(2.) Mr. Rajeeva Sharma, learned senior counsel for the petitioner submits that the allegations are made in the F.I.R. of misappropriation of huge money with respect to Navinagar LAMPS, Pakur during the period 2011-2012 and the petitioner is said to be Member Secretary of Navinagar LAMPS, Pakur from 1/4/2011 to 31/8/2012 and it is alleged that the petitioner has misappropriated the amount of Rs.7,74,205.00. He submits that in Surcharge Case No. 10 of 2015 vide order dtd. 22/9/2015 it was recorded that money has been deposited.
(3.) Learned counsel for the State submits that the learned court has already framed charge and trial is going on. He submits that there are allegations against the petitioner of defalcation of money and crime has been committed even if amount is deposited.