BIHARI LAL Vs. STATE

JUDGEMENT

(1.) By this petition under Section 482 Code of Criminal Procedure (for short, "Cr.P.C.'), petitioner is seeking quashing of FIR No.672/93, under Sections 408/471 IPC, P.S. Connaught Place, New Delhi, and proceedings thereon, pending in the court of Metropolitan Magistrate, Patiala House, Delhi.

(2.) Briefly stated the prosecution case is that petitioner is working as a Peon in the Oriental Insurance Company; on 30/09/1993, Jolly Datta, Divisional Manager of the company lodged a report against the petitioner alleging that a sum of Rs,2,17,258/- was entrusted to him for depositing in the Bank of India, the bankers of the company but the petitioner produced a forged receipt purported to be genuine; after investigation challan was filed in the court; and cognizance was taken and accused was summoned. By order dated 8.11.96, learned Magistrate, held that the prima facie case under the above noted sections is made out against the petitioner. This order is under challenge,

(3.) I have heard learned counsel for the parties and have also gone through the written arguments filed by the petitioner.