RAJENDRA PRASAD Vs. STATE OF U P

JUDGEMENT

(1.) Heard Shri Sarvesh learned counsel far the petitioner and Shri Surendra Singh, learned Additional Government Advocate.

(2.) This petition under Section 482 Cr. P.C. at the instance of the petitioner has been filed seeking far quashing of proceeding in case No. 772 of 2000 under Section 489, I.P.C. pending in the court of Additional Chief Judicial Magistrate-I, Kanpur Nagar.

(3.) Briefly stated the prosecution case as culled out from the material on record is that on 30.3.1999, the petitioner deposited a currency note of five hundred denomination with the Reserve Bank of India, Kanpur, which was found to be forged. On a report being lodged the police registered case crime No. 247 of 1999 at police station Kotwali, district Kanpur Nagar and after investigation laid charge sheet against the petitioner to, face the trial far the said offence.