GANGADHAR PANDA Vs. STATE

JUDGEMENT

(1.) THIS petition is to quash the charges framed against the petitioner in G. R. Case No. 960 of 1974 of the Court of the Chief Judicial Magistrate, Sambalpur.

(2.) THE undisputed facts are that during course of investigation about the misappropriation said to have been done by the petitioner the alleged misappropriation relating to the present case wag detected. This is apparent from para 3 of the order dated 15 -3 -77 of the learned Chief Judicial Magistrate. While investigation was made and admittedly when the items of defalcation relating to this, case had already been noticed, a case on other items was started which ultimately ended in acquittal. Those items admittedly relate to the very same period.

(3.) IN the result, the revision is allowed and the impugned proceedings in G. R. Case No. 960 of 1974 of the Court of the Chief Judicial Magistrate, Sambalpur are quashed. Petition allowed.