JUDGEMENT
N.V.ANJARIA,J. -
(1.)Rule, returnable forthwith. Learned Additional Public Prosecutor Mr.L.B. Dabhi waives service of Rule on behalf of the respondent-State. The application was taken up for final consideration today.
(2.)It is in connection with the First Information Report bearing Crime Register No.I-14 of 2017 registered with Karjan Police Station, Vadodara Rural on 25th January, 2017 against the present applicant-accused for the offences under Sections 409, 406, 420 and 114 of the Indian Penal Code, 1860, that this application under section 438 of the Code of Criminal Procedure, 1973 is presented by the applicant.
(3.)The first informant who was Taluka Development Officer, alleged that in the Kandari Village of Karjan Taluka under the Swachh Bharat Mission during the year 2015-16, 19 number of toilet units were constructed, for which under Voucher No.41, his office had made payment to 74 beneficiaries at Rs. 12,000/- to each of the beneficiary through Bank Account. The applicant-accused No.1 was Talati-cum-Mantri in the First Information Report. The allegations made against him were that amount to the tune of Rs. 24,000/- payable to the beneficiaries was temporarily misappropriated.
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