SRIPATI NARAYAN DUBEY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Extraordinary jurisdiction of this Court has been invoked by the Petitioner for quashing the entire criminal proceeding of R.C. Case No. 38A of 1996 PAT and R.C. Case No. 45A of 1996 PAT so far it relates to the Petitioner on the ground of aforesaid two cases being hit by Section 300 of the code of Criminal Procedure for the reason that the Petitioner who has already been convicted in R.C. No. 39A of 1996 PAT on certain charges is being prosecuted for the same charges.

(2.) The facts leading to filing of this case are that in the year 1996, when it was detected that officials and staffs of Animal Husbandry Department in connivance with other accused persons including high-ups in the administration of the State have been withdrawing money through different treasuries of the State of Bihar fraudulently putting State exchequer to a great loss, 64 cases known as Fodder Scam Cases were instituted in different places of the then State of Bihar.

(3.) Out of those cases, three cases, namely, Dumka Town P.S Case No. 16 of 1996, Dumka Town P.S. Case No. 21 of 1996 and Dunka Town P.S. Case No. 22 of 1996 to which we are concerned with were registered at Dumka.