AJIT KUMAR BANERJEE Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is an application under section 482, Cr. P.C. for quashing the investigation in connection with Gosaigaon Police Case No. 33(3) of 1976 under section 406, IPC now transferred to Turshibil Police Station.

(2.) Gosaigaon Police Station registered case No. 33(3) of 1976 against the petitioner Ajit Kumar Banerjee to the effect that the petitioner had committed a crime of misappropriation of Rs. 5813,08 belonging to Sapatgram Town Committee during the period of about 9 years from 1.7.1967 to 31.3.1976. The petitioner at the relevant time was a Tax Collector of the Town Committee. He retired from his services on 3 1.3.1976.

(3.) Mr. S.K. Sen, the learned counsel for the petitioner has submitted that the Investigations liable to be quashed for the reason that the investigation has been pending for the last more than 10 years and the chargesheet has not been submitted; and that the cognizance of the offence would be barred under section 468, Cr. P.C.