ASHOK KUMAR SINHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) This Cr.M.P. has been filed invoking the jurisdiction of this Court under Sec. 482 of the Code of Criminal Procedure with a prayer to quash the order dtd. 21/9/2017 passed in Lohardaga P.S. Case No.92 of 2016 corresponding to G.R. No.372 of 2016 whereby and where under the learned Chief Judicial Magistrate, Lohardaga has taken cognizance against the petitioner for the offence punishable under Ss. 170 and 417 of the Indian Penal Code and directed for issuance of summon against the petitioner.

(3.) The brief facts of the case is that the petitioner while posted as Dairy Technical Officer, Lohardaga for several years enabled the co-accused Ajit Kumar Sharma to never perform his duty as District Dairy Development Officer. There is also allegation that the petitioner used to impersonate as District Dairy Development Officer and suppressed the material fact even before the Deputy Commissioner that he is a Dairy Technical Officer and not a District Dairy Development Officer. After investigation, the police found that the offences punishable under Ss. 170, 417, 419 of the Indian Penal Code are made out and submitted charge sheet.