RAM SUNDER SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Mukul Rakesh, learned counsel for the applicant, learned counsel for the respondent no.2 and learned A.G.A. for the State and perused the record.

(2.) The instant application under Section 482 Cr.P.C. has been filed for quashing the charge-sheet dated 24.5.2009 and consequential summoning order dated 23.12.2009 passed by the Chief Judicial Magistrate, Lucknow in Criminal Case no.13167 of 2009, State vs. Gurdeep Singh and others arising out of case crime no.33 of 2008, under Sections 419, 420, 467, 468, 471 I.P.C., P.S. Hazratganj, District Lucknow.

(3.) Briefly stated the facts of the case are that the applicant was working as Senior Assistant in the office of Directorate of Training and Employment. Out of number of instances and cases shown in the F.I.R., only three cases were having concerned with the applicant. These cases are of (1) R.K.Gupta (2) Sunil Kumar Gupta and (3) Mahesh Kumar Verma as they were related to office of the applicant. So far as other cases are concerned, the applicant is directly or indirectly or remotely is not concerned with them. During investigation, the statements were recorded under Section 161 Cr.P.C.