GAJENDRANATH OJHA Vs. STATE OF ORISSA

JUDGEMENT

(1.) IN Criminal Misc. Case no. 727 of 2007 prayer has been made to quash the criminal proceeding initiated against the petitioner in G. R. Case No. 436 of 1998 pending in the Court of learned s. D. J. M. (S), Cuttack corresponding to mangalabag P. S. Case No. 55 of 1998 in which the petitioner figures as the sole accused. In Criminal Misc. Case No. 1539 of 2007 prayer has been made to quash the criminal proceeding initiated against the petitioner in G. R. Case No. 63 of 2001 pending in the Court of learned S. D. J. M. (S), cuttack corresponding to Mangalabag P. S. Case No. 09 of 2001 in which charge sheet has been submitted against the petitioner and two other co-accused persons. As both the applications under Section 482 Cr. P. C. have been tiled by the same petitioner and allegations made in both the cases are interrelated, both the applications are disposed of by this common order.

(2.) DURING the period of occurrence in both the cases the petitioner was working as the senior Accountant in the office of Utkal postal and RMS Co-operative Society limited, Cuttack. In G. R. Case No. 436 of 1998 charge sheet was submitted and charge has been framed against the petitioner for alleged commission of offence under Section 408 I. P. C. In G. R. Case No. 63 of 2001 charge sheet has been filed against the petitioner and two co-accused persons who were working as Secretary and Treasurer of the said society during the period of occurrence for alleged commission of offences under sections 468, 409 and 477 (A) read with 34 of the I. P. C.

(3.) HAVING scrutinized the materials on record upon reference to the contentions raised by the learned counsel for the petitioner there appears no compelling ground to quash any of the proceedings as against the petitioner.