MD MUKRRAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) This application under Section 482 of the Code of Criminal Procedure has been filed for quashing the order dated 30.01.2012 passed by the learned Chief Judicial Magistrate, Purnea, in Complaint Case No. CA 278 of 2012 by which the learned Magistrate after holding enquiry has found prima facie</i> case against the petitioner for the offences under Sections 406 and 420 of the Indian Penal Code.

(2.) Heard learned counsel for the petitioner, learned counsel for the opposite party No. 2 and learned counsel for the State.

(3.) Learned counsel for the petitioner has submitted that this is a matter of purely civil dispute. The complainant was employee of this petitioner. The petitioner has lodged the case against the complainant opposite party No. 2 vide Complaint Case No. 3495 of 2011, prior to lodging of this case by the complainant, making allegation against the complainant of misappropriating the amount of the petitioner.