G.S.K.VELU Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Shri Jitendra Singh, Senior Advocate, the learned counsel for the petitioner, Shri Shashi Bhushan Jaiswal, the learned counsel for O.P. No. 2 and Shri Jharkhandi Upadhyay, the learned A. P.P. for the State.

(2.) THIS application under Section 482 Cr.P.C. has been filed for the quashing of the F.I.R. of K. Hat P.S. Case No. 243 of 2006 registered under Sections 409, 420 and 120B I.P.C. Counter affidavit has also been filed on behalf of O.P. No. 2.

(3.) THE petitioner who was the Managing Director of M/s Trivitorn Medical System Pvt. Ltd. alongwith others was made to figure as accused in K. Hat P.S. Case No. 243 of 2006 registered under Sections 409, 420 and 120B I.P.C. when the Complaint Case bearing No. 147 of 2006 filed by the complainant who has been impleaded as O.P. No. 2 herein, was sent to the concerned police station under Section 156(3) Cr.P.C.