TEJ SINGH Vs. STATE OF U P

JUDGEMENT

(1.) By means of present petition under Section 482 Cr.P.C. applicant/ petitioner has prayed for quashing of Chargesheet No.2 of 2006 dated 9.2.2006 filed in Case Crime No.333 of 2003 under Section 409,420, 467, 468, 471 and 120-B IPC, police station Kaiserganj District Bahraich as contained in annexure no.3 to the petition and the entire proceedings arising out of the chargsheet.

(2.) Facts, in brief as submitted by learned counsel for the petitioner that an FIR was lodged against the applicant and one Abdul Wahab on 16.5.2003 at case crime no.333 of 2003 under sections 406,409, 420 and 471 IPC, Police Station Kaisarganj District Bahraich. From the perusal of the FIR ( annexure no.1) lodged against the petitioner and one Sri Abdul Wahab, it reveals that the petitioner along with Abdul Wahab played fraud cheated some of the members of the society which act is against the interest of the society and the members.

(3.) Thereafter the petitioner filed a writ petition no.73 (MB) of 2006 challenging the FIR , after exchange of pleadings this Court by order dated 31.1.2006 stayed the arrest of the petitioner until further order or till submission of the police report whichever is earlier. In the meantime case was transferred to Special Investigation Branch, Co- operative District Faizabad who submitted the chargesheet under section 409, 420, 467,468, 471 and 120-B IPC against the applicant and one Abdul Wahab.