RAVIKANT GOPALKA Vs. STATE OF JHARKHAND AND OTHERS

JUDGEMENT

(1.) Heard learned counsel appearing for the petitioner and learned counsel appearing for the Opposite Party no.2 as well as leaned counsel appearing for the State.

(2.) This application is directed against the order dated 25.8.2005 passed in Hazaribagh (Sadar) P.S case no.345 of 2002 (G.R.No.2104 of 2002) under which cognizance of the offences punishable under Sections 420, 467, 468, 471/120B of the Indian Penal Code has been taken against the petitioner.

(3.) Mr.Kalyan Roy, learned counsel appearing for the petitioner submits that a case was lodged by the opposite party no.2 against opposite party no.3, Hemant Kumar alleging therein that a vehicle, bearing registration no.BR-13P-0248 was belonging to him but the accused, Hemant Kumar in connivance with D.T.O got the name of the petitioner changed in R.C.Book by claiming that he had purchased the vehicle after getting it financed by M/s.Payal Departmental Stores Pvt. Ltd. Ramgarh to which the petitioner is the Director.