LAWS(CHH)-2023-3-95

MRIGENDRA SINGHADEV Vs. STATE OF C.G.

Decided On March 09, 2023
Mrigendra Singhadev Appellant
V/S
STATE OF C.G. Respondents

JUDGEMENT

(1.) Heard.

(2.) This petition has been filed under Sec. 482 of the Code of Criminal Procedure seeking quashment of the charge sheet arising out of the FIR No.300/2012 registered at Police Station Baikunthpur, District Koriya (CG) for the offence under Ss. 420, 467, 468, 471/34 of IPC.

(3.) Brief facts of the case are that Ram Pravesh Singh, Bank Manager, Bank of India, Branch Baikunthpur lodged a written complaint on 10/11/2012 at Police Station Baikunthpur alleging that 10 persons after obtaining forged revenue documents from the concerned Tehsildar, in connivance with the concerned the then Branch Manager namely Kishore Kumar Singh, got prepared a Search Report through the said documents and obtained a loan to the tune of Rs.27,59,000.00 and thereby, cheated the Bank. Based on such allegations, the offence has been registered.