CHANDRA PRAKASH KHANDUJA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Mr. J.P. Shukla, learned Counsel for the petitioner and earned Counsel for the State.

(2.) BY this application under Section 482 of the Code of Criminal Procedure, the petitioner has prayed for quashing of the First Information Report hearing No. 86/99 for an offence under Section 379, 411, 414, 420 and 120B of the Indian Penal Code and Sections 33 of the Indian Forest Act, 1927 read with Section 13 of the Prevention of Corruption Act, 1988.

(3.) FROM the materials on record, it appears that the petitioner has moved this Court for quashing of the First Information Report itself, on reading of the First Information Report, it appears to me that there are certain facts disclosing an offence against the petitioner. In this view of the matter, the investigating agency has to come to a logical end and it would be too early to say at this stage that the prosecution of the petitioner is tainted with mala fide. Prima facie, it appears from the First Information Report that offences alleged are under the Indian Penal Code and other laws.