BADAPU JAYADEV Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard learned counsel for the Petitioner and learned counsel for the State.

(2.) The petitioner has filed the present petition under Sec. 482 Cr.P.C. seeking quashing of the entire criminal prosecution initiated against him vide G.R. Case No.91 of 2010 arising out of Gunupur P.S. Case No.55 of 2010 registered under Ss. 420/468/471 of IPC pending in the court of the learned S.D.J.M., Gunupur.

(3.) Mr. Mishra, learned counsel for the petitioner submits that in the F.I.R. his name was not mentioned. It is alleged in the F.I.R. that six persons have availed loan from the Bank by submitting fake R.O.Rs. and other land documents. After investigation, the petitioner has also been charge-sheeted. Mr. Mishra, learned counsel for the petitioner submits that in the entire record produced by the prosecution, there is not a single whisper regarding the fact that his client has availed the loan from the Bank by submitting the fake R.O.R. It is only an isolated statement of one of the Sweeper of the Bank who has implicated him.