ADESH TYAGI Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Rahul Kumar Tyagi, learned counsel for the applicant and Sri Pankaj Saxena, learned AGA-I appearing for the State-opposite party.

(2.) The present application under Section 482 of the Code of Criminal Procedure,the Code has been filed to quash the judgment and order dated 27.02.2018 passed by the First Additional Session Judge, Baghpat in Application 28-B in Sessions Trial No. 41 of 2014 (State vs. Jahangir) arising out of Case Crime No. 417 of 2013, under Section 489-B Indian Penal Code the Penal Code, P.S. Khakera, District Baghpat.

(3.) The proceedings of the case were initiated pursuant to an FIR dated 22.11.2013 registered as Case Crime No. 419 of 2013, under Section 489-B of the Penal Code at P.S. Khakera, District Baghpat. The said FIR was lodged by the Branch Manager, State Bank of India, Khakera, Baghpat. Among the two accused named in the FIR the applicant's name was mentioned as accused No.2. The incident as described in the FIR is that on 22.11.2013 at about 3:00 p.m. the accused no.1 submitted certain currency notes at the cash counter of the Bank which upon being checked by the cashier were found to be counterfeit and upon an inquiry from the said accused no.1 he stated in writing that the currency notes had been handed over to him by the accused no.2, applicant herein.