ARJUN TRIVEDI Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioner, who at the relevant time was Assistant, Gr. III in F.C.I., Food Storage Depot, Phulwarisharif, was made an accused along with other in a case for offences under Sections 406, 409, 120B of the Indian Penal Code. The allegation in the said case was that a shortage of 36 bags of sugar was found in the Depot and, as such, criminal case was instituted. After investigation police submitted chargesheet and thereafter the learned court below took cognizance of the offence.

(2.) The petitioner earlier had approached this Court vide Cr.Misc. No. 4724 of 1991. However, the said petition was disposed of. This Court observed that:

(3.) Aggrieved with the order of rejection of his discharge petition vide order dated 6.8.1992, the petitioner again approached this Court invoking its inherent jurisdiction under Section 482 Cr.P.C.