SUDHAKAR SAH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic. None of the parties have complained about any technical snag of audio-video and with their consent this matter has been heard.

(2.) This petition has been filed for quashing of the criminal proceeding and the order taking cognizance dtd. 30/3/2016 passed in R.A.No.656 of 2015, arising out of RPF/POST/TATA Case No.1350 of 2015 by the learned Railway Judicial Magistrate, Chakardharpur whereby he has been pleased to take cognizance of the offence under sec. 143 of the Railway Act against the petitioner, pending in the court of learned Railway Judicial Magistrate, Chakardharpur.

(3.) The case has been lodged stating that on 20/8/2015 at about 15.20 hours, one Vikram Singh, S.I./RPF/CIB/TATA along with other officers and staff of RPF/CIB/TATA conducted a raid in the premises of SHERAWALI Jugsalai Ticket Counter at Naya Bazar, Jugsalai, Jamshedpur. During the course of search cum raid, one person was found selling tickets at the counter. On checking the shop, 6 e/Live Tatkal Tickets, 45 E-tickets, one Mobile Phone, one visiting card and cash Rs.6100.00 were found from there. All the tickets were made on the personal user ID of the said person who disclosed his name as Sudhakar Sah i.e. the petitioner. On demand, he failed to produce any legal authority in support of making tickets on his personal used I.D.