ANJANI PRASAD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard, learned counsel for the parties.

(2.) The instant Cr. M. P. has been filed for quashing the entire criminal proceeding including the summoning order dtd. 28/11/2017 passed by learned Judicial Magistrate, Palamau in Complaint Case No.1132 of 2016 whereby and whereunder cognizance of the offence has been taken under Ss. 406, 420, 34 of the Indian Penal Code.

(3.) Petitioner is accused no.2 and the complainant is the auction purchaser of the land which was mortgaged with Punjab National Bank, Daltonganj Branch and the petitioner is the authorized officer of Zonal Office, Punjab National Bank.