SHAHID PERWEZ Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Dilip Kumar Singh, learned counsel for the petitioner, Mr. Sunil Kumar, learned counsel for the informant, Mr. Jharkhandi Upadhyay, Additional Public Prosecutor for the State and perused the record.

(2.) This application under Section 482 of the Code of Criminal Procedure (for short "CrPC") has been filed by the petitioner seeking quashing of the order dated 14.08.2013 passed in connection with Pothia (Paharkatta) P.S. Case No.156 of 2012 whereby cognizance has been taken for the offences under Sections 406, 420, 465 and 467 of the Indian Penal Code (for short "Penal Code").

(3.) It is submitted by the learned counsel for the petitioner that the entire allegations made in the First Information Report (for short "FIR") are false and fabricated. He submitted that whatever amount was advanced to the petitioner in terms of the agreement has already been returned to the informant of the case. He contended that even if the entire allegations made in the FIR are taken at their face value and accepted in their entirety, the ingredients of the offences alleged would not be attracted.