INDRAJEET CHAUDHARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS application under Section 482, Cr. PC has been filed to quash the FIR of Khagaria (Chitragupt nagar) P. S. Case No. 352 of 2006 registered under Section 409, IPC on the basis of fardbeyan lodged by Deputy Collector, nazarat, Khagaria.

(2.) HEARD the learned counsel for the petitioner as well as the State.

(3.) IT appears from the record that this petitioner was posted at Khagaria collectorate as Nazir from 2002 to 2005. Later on, the petitioner was transferred from Khagaria Nazarat to Block Office. It was found that during that period i. e. from 23. 3. 2003 to 3. 3. 2005, this petitioner had mis-appropriated Government money and also committing omission and commission in maintenance of records etc. of the nazarat. Accordingly, on 25. 6. 2005, the then deputy Collector, Nazarat, Khagaria lodged a fardbeyan before Chitragupt Nagar Police station upon which the police registered case against this petitioner bearing Case No. 326 of 2005. The police registered case and began to investigate the same. However, after more than one year again, the then deputy Collector, Nazarat, Khagaria lodged a second FIR before Chitragupt Nagar Police Station for mis-appropriation of Government money from the period 9. 4. 2004 to 3. 3. 2005 upon which the police registered a second FIR bearing No. 352 of 2006.