ANIRUDH SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Pandey Neeraj Rai, learned counsel for the petitioner, Mr. Suraj Deo Munda, learned counsel for the State and Mr. Shiv Prasad, learned counsel for opposite party no.2.

(2.) This petition has been filed for quashing the entire criminal proceedings in Sadar (Khelgaon) P.S. Case No.55/2011 (corresponding to G.R. No.890/2011) including the order taking cognizance dtd. 1/12/2011, pending in the court of the learned Judicial Magistrate, 1stClass, Ranchi.

(3.) The FIR was lodged alleging therein that the informant has alleged that he alongwith his family members had come on his Van as described above to see the games at Khelgaon. It was further alleged that he alongwith his family went inside the stadium at 3:30 PM after parking the vehicle at parking place for which he was given a parking ticket bearing no.3089. When the informant came out of the stadium after seeing the game with his family at 6:00 PM then he found at the parking place that his vehicle was not there. He enquired about his vehicle from the owner of the parking after showing his parking ticket no.3089 and he was advised by the owner that if his vehicle is not there then he should lodge an FIR. It was also alleged that the informant extensively searched for his vehicle, but he did not find it anywhere. The informant further alleged that his vehicle being BR-14E-8386, with Chasis No.236138, Engine no.1601492, Model Van, Colour- White which he had purchased in the month of September, 2010 from Sushila Automobile Pvt. Ltd. as second hand for a consideration price of Rs.42,000.00 has been taken away by the owner of the parking in connivance with his staff. The FIR was registered under Sec. 406/408, IPC against unknown.