ANIL KUMAR PRADHAN Vs. STATE OF ODISHA

JUDGEMENT

(1.) In this proceeding U/s.482 Cr.P.C. the Lis in C.T. Case No.3786 of 2014, arising out of Saheed Nagar P.S. Case No.455 of 2014, pending in the court of learned S.D.J.M., Bhubaneswar is sought to be quashed.

(2.) On 2.9.2014 the opposite party no.4, Sukant Sethi deposited a Cheque in the State Bank of India, Mancheswar Industrial Estate Branch in the account of one Smt. Dali Dei (O.P. No.5). The cheque was issued by Sri Arijeet Doss Mullick, drawn at S.B.I., La Martiniere Branch, Kolkata. On 05.09.2014 Sri Mullick lodged complaint that he had never issued any such cheque. On being contacted by the bank officials, Sukanta Sethi disclosed that he received the cheque from one School teacher of Rangamatia School. The F.I.R. dtd.25.09.2014 was registered as Saheednagar police station vide P.S. Case no.455 dtd.30.09.2014. The present petitioner being the teacher of Rangamatia School was taken into custody and investigation ensued.

(3.) On 1.11.2017 petitioner filed CRLMC No.3175 of 2017 before this court invoking jurisdiction U/s.482 Cr.P.C. seeking to quash the order dtd.6.9.2017 of learned J.M.F.C., Bhubaneswar issuing NBW against him. That case was disposed of on 17.1.2018 giving direction to release the petitioner on bail on his surrender.