DHIRESH PARMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) BY Court: Heard learned counsel appearing for the petitioner and leaned counsel appearing for the State.

(2.) THIS application has been field for quashing of the entire criminal proceeding of Dhanbad P.S. Case no.757 of 1995 (G.R.No.3432 of 1995) including the order dated 10.7.1998 passed by the then Chief Judicial Magistrate, Dhanbad whereby and whereunder cognizance of the offences punishable under Sections 419,420, 467, 468, 471, 472, 120(B) of the Indian Penal Code has been taken against the petitioner.

(3.) IN course of investigation when complicity of some of the employees of MADA, Manager of Punjab National Bank,Dhanbad and also concerned clerk of the office of DTO was found charge sheet was submitted against them whereas this petitioner who had no concerned either with the Bank or with the MADA was not sent up for trial, still cognizance of the offence as aforesaid was taken against the petitioner on the premise that the vehicle had been recovered from the possession of the petitioner.