BIRAJ KUMAR SARKAR Vs. RAVI KUMAR POTDAR

JUDGEMENT

(1.) The petitioners, who all are officers of The Oriental Insurance Company have preferred this petition jointly against the order dated 19.11.2018 passed by 25th Additional Sessions Judge, Indore whereby the Court has dismissed their application filed under Section 197 Cr.P.C. for quashing the prosecution initiated on the basis order taking cognizance against them under Sections 420, 120-B, 467, 409, 468 and 471 of IPC passed by the Judicial Magistrate First Class, Indore on the basis of a private complaint filed by the respondent.

(2.) The allegation made by the complainant against the petitioners is that they withdrew and embezzled Rs. 10,000/- and 4,567/- in the name of training of agents of the company, while no such training was ever held.

(3.) To buttress his contention, the complainant had filed the information supplied to him through two letters issued by the Chief Regional Manager of The Oriental Insurance Company in response to his application filed under the Right to Information Act, 2005, inter alia, stating that no such training was ever held, therefore, the complainant alleged that the officers of the company have misappropriated the public money.