ISHWARI PRASAD Vs. STATE OF JHAKRHAND

JUDGEMENT

(1.) This application under Section 482 of the Code of Criminal Procedure has been filed for quashing of the entire criminal proceeding of R.C. Case no.18 of 1986 Pat (Special Case No.48 of 1986) including the order dated 12.4.1988 whereby cognizance of the offences punishable under Sections 120B, 409, 420, 477A of the Indian Penal Code and also for an offence under Section 5(1) (c) (d) read with Section 5(2) of the Prevention of Corruption Act has been taken against the petitioner.

(2.) The C.B.I having come to know that A.K.Jha the then acting agent of the United Bank of India, Bokaro Steel City Industrial Area Branch in connivance with several proprietors of different business concerned including the petitioner used to issue bank drafts in their favour without receiving the amount from them by falsifying books of account lodged a case alleging therein that A.K.Jha in connivance with proprietors of different business concern by falsifying book of accounts caused wrongful loss to the Bank and correspondingly wrongful gain for himself and for the accused persons fraudulently.

(3.) On such allegation, a case was registered as R.C Case No.18 of 1986 Pat under Section 120(B), 409, 420, 477A of the Indian Penal Code and also under Section 5(2) read with section 5(1)(c)(d) of the Prevention of Corruption Act. The matter was taken up for investigation.