ARUN KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioner, by means of these applications under section 482 of the Code of Criminal Procedure, has invoked the inherent jurisdiction of this Court with prayer to quash the order dated 05.12.2012, passed by Chief Judicial Magistrate, Kishanganj in Kishanganj P.S. Case No. 267 of 2000, whereby cognizance for the offence under section 409 of the Indian Penal Code has been taken against the petitioner.

(3.) Facts of the case, in short, is that the present first information report was lodged alleging therein that petitioner misappropriated Rs. 3000/- which he had received from police office on 27.03.2000. Police after investigation submitted final form on 11.07.2006 finding lack of evidence for the offence under section 409 I.P.C. After six years by the present impugned order cognizance has been taken.