NITYA GOPAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner seeks quashing of the First Information Report vide Hiranpur P.S. Case No.05 of 2016, corresponding to G.R. No.38 of 2016 which has been registered for the offence punishable under sections 409, 420 r/w 34 I.P.C.

(2.) Mrs. Neetu Singh, the learned counsel for the petitioner submits that the petitioner who at the relevant time was posted as Block Programme Officer, Hiranpur has no role in withdrawal of the money and the official records would disclose that it was co-accused Surendra Narayan Saha who is the person responsible for excess withdrawal of the money and consequent misappropriation.

(3.) Mr. Rakesh Kumar, the learned A.P.P appears for the State of Jharkhand.