DILIP KUMAR SARKAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Both Criminal Revision heard together, as they are arisen out of the same order dated 10-10-2002, which has been challenged and are being disposed of by this common order.

(2.) The order dated 10-10-2002 has been assailed on the ground that the Court below committed error in rejecting the petition for discharge in connection with G. R. No. 274 of 2001 corresponding to Telco PS Case No. 31/2001.

(3.) The case of the prosecution in brief as stated that one Hari Krishna Dutta informed in writing that a sum of Rs.2,65,000.00 has been fraudulently withdrawn from his joint savings account. It was found that the cheque was drawn in favour of one Ranjit Singh but the said cheque was never received or requisitioned by the Informant from the said bank as the requisition slip is already attached with the cheque of the Informant. It is further alleged that one of the employees, namely, Satyabrat Ghosh Choudhary admitted his guilt and assured to pay the entire amount within a very short period and he had also paid a sum of rupees one lakh. The police investigated into the case and submitted charge- sheet under Ss. 420, 467, 468, 471/34 of the Indian Penal Code.