RAMESH Vs. STATE

JUDGEMENT

(1.) This criminal original petition has been filed seeking a relief to call for the records pertaining to the Crime No.55 of 2019, on the file of the first respondent and quash the same as illegal.

(2.) ***

(3.) The learned counsel appearing for the petitioner would submit that only because of the reasons that the petitioner was served as Admin we cannot come to the conclusion that the petitioner was directly involved in the alleged offences. A bare reading of F.I.R would not disclose the essential ingredients to attract alleged offences. He would further submit that there is no prima facie materials to implicate this Petitioner for the alleged offence under Section 406 of I.P.C., and there is no dishonest intention on the part of this petitioner to cheat the second respondent and hence, Sections 417 and 420 of I.P.C., will also not be attracted.