AIROnline 2018 MP 1084

Madhya Pradesh High Court

Hon'ble Judge(s): Rajeev Kumar Dubey , J

Criminal P.C. (2 of 1974) , S.482— Quashing of proceedings - Offences under Ss. 420 and 406 of Penal Code - Accused allegedly took fees from 400 students and only produced account regarding 275 students and embezzled Rs..20,000/- - to Rs.25,000/- - There was no documentary evidence on record to show that 400 students were studying in school at relevant period and accused had received fees from all 400 students - No evidence on record showed what amount was collected by applicant from students as fees and how much out of that was deposited by her in institution's account - Proceedings liable to be quashed.