JOGINDER SINGH BALI Vs. STATE

JUDGEMENT

(1.) THIS petition for revision seeks quashing of the proceedings initiated in the court of first instance upon a police report. (1a) The facts were these:

(2.) THE Agent State Bank, Chandigarh, on an intelligence that Bal Raj Katial the teller of the Bank, had made overpayment to the tune of Rs. 18. 200/- lodged a report with the police. The case was registered under Sections 409/411, 406/379 of the Indian Penal Code and the investigation was taken in hand.

(3.) THE petitioner was arrested on 26th of December 1963 but was subsequently on 4th of January 1964 released on bail under the orders of Sessions Judge. The result of police investigation finally pointed to the petitioner having committed the offence under Section 403 of the Indian Penal Code instead. A report, accordingly, in that behalf was made to the Court of Magistrate First Class upon which the learned Magistrate took cognizance of the matter and the impugned proceedings got afoot.