VIVEK SRIVASTAVA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner, posted as Cluster Branch Manager at Deoghar, according to the prosecution, was found involved in embezzlement of Rs.3,14,77,000/- from ICICI Bank. In Godda (T) PS Case No.428 of 2013 which was registered under sections 406, 409, 420, 467, 468, 471 and 120B of the Indian Penal Code he was not made accused. He is aggrieved ot the order dated 02.01.2015 by which his discharge petition filed under section 239 of the Code of Criminal Procedure seeking discharge in G.R No. 1240 of 2013 was rejected.

(2.) In the order dated 02.01.2015, the learned Chief Judicial Magistrate, Godda has observed that in the internal enquiry it was found that Vivek Srivastava and Vijay Chaudhary had knowledge about preparation of forged FDRs still they did not take step in the matter rather Ravi Sharma was sent to Godda to manage the things.

(3.) This criminal revision petition was filed on 27.02.2015 and it was listed for hearing on 11.05.2015. On that day, the lower Court's records were called for from the Court concerned by a co-ordinate Bench of this Court. Thereafter, this criminal revision petition was listed on 16.06.2015, 17.06.2015, 04.04.2016 and 21.04.2016, but on one ground or the other the matter was not heard finally. On 15.02.2021, when this criminal revision petition was listed before me on a request made on behalf of Mr. Purnendu Sharan, the learned counsel for the petitioner, hearing of this criminal revision petition was deferred for 05.03.2021.