PANKAJ KUMAR VAIDYA Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS application under Sec. 482 of the Code of Criminal Procedure (in short as the Code) has been filed for quashing the order dated 26.2.1998 passed in Complaint Case No. 467(C)/97 by Judicial Magistrate, Munger whereby and whereunder cognizance for offence punishable under Sections 323, 379 and 504 of the Indian Penal Code has been taken against the petitioner.

(2.) IT appears that on 18.8.1997 complainant/opposite party no. 2 Shiv Kumar Agrawal filed a petition of complaint against the petitioner in the Court of Chief Judicial Magistrate, Munger for an occurrence which had allegedly taken place on 16.8.1997. In the complaint petition, in short, it has been alleged that the complainant is an old customer of the Bank. He brought post parcel from Meerut through Indian Overseas Bank, intimation of which was given by the Bank vide Bill Investment Memo No. I.D.B. No. 13/97 upon which Rs. 100.00 was mentioned as freight charge. The complainant received the above investment memo with objection on 27.6.1997 at 7.30 PM. He also made an endorsement on the peon book regarding freight charge imposed by the Bank. The complainant on 16.8.1997 alongwith his staff Mohan Kumar went to the Bank for taking delivery of the post parcel. Voucher for delivery of goods was prepared by the Bank clerk Mirtunjai Prasad and payment accordingly was made as per the voucher. After deposit of freight charge, Mirtunjai Prasad was told by petitioner Pankaj Kumar Vaidya that godown charge has also to be collected from the complainant for which complainant made written objection. The complainant was asked to deposit Rs. 94.00 in cash as godwon charge. The complainant asked them to show the relevant rules or circular in that regard but no such rule or circular was shown to him. The complainant thereafter deposited Rs. 94.00 and after taking delivery of post parcel he handed over the same to his staff Mohan Kumar. The complainant then submitted an application in the Bank against the behaviour of the petitioner. The petitioner got excited and used unparliamentary language and also snatched hand bag from the hand of the complainant which contained Rs. 566/ - , bill and receipt of post parcel and some other papers. The petitioner also misbehaved and ousted the complainant and threatened that he shall make him handicapped by leg also.

(3.) IT is the contention of learned counsel that at the time of alleged occurrence, petitioner was functioning as Deputy Manager in the Indian Overseas Bank, Munger. He is a public servant not removable from his office save by or with the sanction of the competent authority within the meaning of Sec.197 of the Code. In support of his submission, learned counsel placed reliance on a decision given in the case of Union of India and Anr. vs. Ashok Kumar Mitra, reported in 1995 Cr. L.J. 3633 to say that the employee of nationalized bank is a "public servant" within the meaning of Sec.21 of Indian Penal Code.