LALIT KISHORE Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. A.K. Sahani assisted by Mr. Ashwini Kumar, learned counsel for the petitioner and Mr. Santosh Kumar Shukla, learned counsel for the State.

(2.) This petition has been filed for quashing the entire criminal proceeding including the order dtd. 7/2/2008 passed in Namkum P.S. Case No.3 of 2006 (G.R. No.71 of 2006), pending in the court of the learned Sub Divisional Judicial Magistrate, Ranchi.

(3.) The FIR was lodged alleging therein that on 3/1/2006 through secret information regarding carriage of rice from one truck to another, during the course of enquiry, it was found that the truck loaded with rice bearing Truck No. BR 14A-0781 vide Challan No.437170 vide Circular No.87457. It was further alleged that Godown Manager- Lalit Kishore failed to produce any document. It was also alleged that the petitioner allowed supply/distribution of the food icles, rice bags in absence of Supply Inspector and thereby violated the , procedures giving rise to suspicion that the petitioner has allowed removal of rice bags for the purpose of sale in black market. It was also alleged that seizure list was prepared in presence of two witnesses.