VIJAY KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE petitioner has challenged the order of cognizance dated 15.5.2007 by which the Chief Judicial Magistrate, Nalanda has passed an order taking cognizance under Section 408 of the Indian Penal Code.

(2.) THE Sub-divisional Officer, Biharsharif has instituted a First Information Report alleging that the petitioner who was a Nazir at the office of the Sub-divisional Officer, Biharsharif did not hand over the entire charge of the office after the transfer from the office of the Sub-divisional Officer, Biharsharif to the office in Sadar, Biharsharif. It is said that one Satish Chandra Rai reported that the petitioner had handed over the charge of vourchers for the period 2004-05, 2005-06 and 2006-07.