HERALD STEPHEN BENSON Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This order under S. 482 of the Cr. P.C. 1973 (for short 'the Code') pertaining to the Criminal Case No. 4697/75 pending in the Court of II Additional Chief Judicial Magistrate, Indore shall also dispose of M. Cr. Cases 1306/87 and 1307/87 filed by the same petitioner for similar reliefs of quashing the proceedings respectively in Criminal Cases Nos. 4698 and 4665 of the year 1975 pending in the same Court.

(2.) Circumstances giving rise to this petition are these. In pursuance of three first information reports lodged by the Director Public Instruction, Bhopal at the M.G. Road Police Station, Indore in the year 1975 crimes under S. 408 IPC were registered against the present petitioner who was the Principal of a Higher Secondary School (Nutan Vidyalaya Kramank 3), Indore, and one Neelkanth the Accountant.

(3.) After investigation the aforesaid three criminal cases were filed against the present petitioner and Neelkanth. In all the three cases charges under S. 409 IPC were framed on 29-3-1976.