MD. AQUIL AHMAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel appearing on behalf of the parties.

(2.) The present application has been filed for quashing the order dtd. 5/12/2014 passed by learned Chief Judicial Magistrate, Saharsa, in connection with Salkhua P.S. Case No. 120 of 2010, where cognizance was taken for the offences under Sec. 406, 409, 420/34 of the Indian Penal Code, in connection with G.R. No. 1007 of 2010 arising out of Salkhua P.S. Case No. 120 of 2010.

(3.) Prosecution case in brief is that B.D.O. of Salakhua Block lodged a written report addressing to officer in-charge of Salkhua P.S. with respect to defalcation of money of Indira Awas Yojna, stating therein inter alia that for the aforesaid defalcation a F.I.R. to be lodged against the employees, who were working in the Block, namely, Md. Noor Alam, Assistant Indira Awas Yojna, Sri Khusi Lal Sah the Panchayat Secretary, Sri Ajay Kumar, Block Welfare Officer and intermediary, namely Sri Arvind Yadav of village Kopariya and then Branch Manager U.B.I. (United Bank of India) Gospur Md. Aquil and in support thereof he had enclosed the Photo copy of letter of District Magistrate, Saharsa, dtd. 11/6/2010.