BASANT MANDAL S/O PRAYAG MANDAL RESIDENT OF VILLAGE BAGDI TOLA, KADWA, P.S. KADWA, O.P. (DHOLBAJJA), DISTRICT BHAGALPUR Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as learned Additional Public Prosecutor for the State on the point of admission.

(2.) The petitioner has prayed for quashing the first information report of S.C./S.T. Naugachia P.S. Case No. 04 of 2013 registered under Sections 420, 406 of the Indian Penal Code and 3(i) (ii) of S.C./S.T. (Prevention of Atrocities) Act, 1989.

(3.) The above stated case was registered on the basis of written report given by the informant, Mahendra Ram to this effect that he along with petitioner went to withdraw the money from A.T.M. and being unable to use the A.T.M. card he disclosed his confidential pin number of A.T.M. card and also handed over his A.T.M. card to the petitioner but petitioner disclosed that A.T.M. is not functioning and after that petitioner gave another A.T.M. card to him. Later on, the informant came to know that huge amounts were withdrawn by the petitioner from his account using his A.T.M. card.