ARUN KUMAR NAGWANSI Vs. STATE OF BIHAR

JUDGEMENT

(1.) When the case was called out Sri Sanjeev Kumar Mishra, learned counsel appearing on behalf of the petitioners informed the Court that Arun Kumar Nagwansi (petitioner no.1 in Cr.Misc.No.7838 of 1999) and Sairash Khalkho( petitioner no.4 in Cr.Misc.No.7909 of 1999) died during the pendency of the applications. Accordingly, their cases stands abated.

(2.) Since all these three petitions arise out the order dated 1.2.1999 passed by the Judicial Magistrate, Patna in Kotwali P.S. Case No.283 of 1996, T.R.No.1019 of 1999, the same are being disposed of by this common judgment/order.

(3.) The petitioners, who are employees in the Postal Department, have been made accused in Kotwali P.S. Case No.283 of 1996 for the offences under Sections 467, 471, 419 and 120B of the Indian Penal Code. In the case allegation against the accused persons is that the private accused persons in connivance with public servant of the Postal Department have committed fraud by misappropriating some amount of the Postal Department. The allegation was that an amount of Rs.14, 000/- was fraudulently withdrawn from the head of National Savings Certificate.