BACHCHU RAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned counsel for the State and learned counsel appearing for the Munger-Jamui Central Co-operative Bank Limited.

(2.) This application under Articles 226 and 227 of the Constitution of India has been filed by the petitioner for quashing the first information report (for short 'FIR') of Munger Kotwali P. S. Case No. 360 of 2018 dated 04.09.2018 registered under Sections 188, 406, 420 read with 34 of the Indian Penal Code.

(3.) The FIR in Munger Kotwali P. S. Case No. 360 of 2018 has been registered on the basis of the written report submitted by one Balgovind Pandit, Branch Manager, Munger- Jamui Central Co-operative Bank Limited, Munger to the officer-in-charge, Kotwali Police Station, Munger on 04.09.2018.