NARENDRA PANDIT Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) BY means of this petition the appli cant, who is an Officer in M/s Ashok Leyland Finance Limited Lucknow, has challenged the impugned order dated 23-2-2004, the charges dated 4-5-2004, as well as the entire proceedings of crimi nal case No. 2003 of 2004 State Vs. Narendra Pandit, under Sections 406, 420 and 506 I. P. C. , pending before the respondent No. 2, i. e. the Judicial Mag istrate Haldwani, District Nainital.

(2.) BRIEF facts of the case are that the applicant is posted as Area Officer in M/ S Ashok Leyland Finance Limited Lucknow (hereinafter referred as 'com pany') and at the relevant time he was posted as Field Officer at Bareilly. First information report was lodged by respond ent No. 3 under Sections 420,504 and 506 I. P. C. with RS. Haldwani, District Nainital against the applicant as well as certain other Officers of the Company with the allegation that the Company has financed several vehicles sold by M/s Megha Motors and the Officers of the Company had not paid the money to Megha Motors as well as they have not taken delivery of the Nexia Car. The fur ther allegation is that the Officers of the Company have given the threat to the complainant.

(3.) THE petitioner has challenged the order of framing the charges against him by way of this petition. He has also sought the relief for quashing the entire criminal proceedings of the criminal case pending against him before the court concerned.