- (1.) By Court: This application has been filed for quashing of the entire criminal proceeding of Khunti Police Station Case no. 60 of 2000 (G.R. No.241 of 2000) including the order dated 18.11.2008 passed by the then Additional Chief Judicial Magistrate, Khunti whereby and whereunder cognizance of the offences punishable under Sections 409, 467, 468, 471, 420 an 120(B) of the Indian Penal Code was taken against the petitioners, who at the relevant point of time were posted as Junior Engineers in Arki, Khunti and Murhu block. It does appear that when the Deputy Commissioner, Ranchi came to know that the engineers including these petitioners who had been entrusted with the works of construction/repairing of the road under Rural Engineering Organization, Works Division, Ranchi, were indulged themselves in several kinds of irregularities constituted a committee was who inspected different works done by these petitioners and other persons and came to the finding that the engineers without getting the work completed got the entire amount withdrawn and thereby they have misappropriated the said amount. So far these petitioners are concerned, it was found during enquiry that the petitioner no.1 was entrusted to supervise repairing work of the roads (i) National Highway no.33 Jeradih to Murpa (ii) Khunti -Tamar Road - Utihatu and (iii) Tamar Nauripath but without completing the work, as per specification, they misappropriated a sum of Rs.1,23,735/-, Rs.93,527/- and Rs.44,651/-.
(2.) Similarly in case of petitioner no.2, it was found that the roads which were to be repaired/constructed under his supervision had never been repaired satisfactorily and that the earth work was never found to have been done to theextent it was claimed to have been done and thereby they have also been alleged to have misappropriated the amount.
(3.) Likewise petitioner no.3, who was entrusted to get seven roads repaired/ constructed have also been alleged to have misappropriated the amount as some roads were never found to have been repaired satisfactorily and that in some cases, the amount was withdrawn on the pretext that the work is complete but, in fact, it had never been completed.;