AJAY KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Counsel for the Petitioner and learned Counsel for the State. None appeared on behalf of learned Counsel for the complainant informant in spite of due service of notice at earlier stage.

(2.) Supplementary affidavit has been filed on behalf of the Petitioner.

(3.) This is an application under Section 482 of the Criminal Procedure Code filed by the solitary Petitioner named accused in Barun P.S. Case No. 192/1999 instituted on the basis of Complaint Case No. 980/1999 filed by opposite party No. 2 Ram Ashish Ram son of Kalpu Ram, alleging therein that the Petitioner being a Block Development Officer, Barun, committed some irregularities in Indira Awas Yojana Nos. 22, 24 and 28 of 1998-99 and Rs. 54,000/- have been withdrawn with the help of subordinate employees without any work done.