AMAL PATRA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioner and the learned counsel appearing on behalf of the respondent State.

(2.) The present petition has been filed for quashing of the order dtd. 30/7/2013 passed by learned Additional Chief Judicial Magistrate, Ghatshila whereby he has taken congnizance under Sec. 420, 467, 468, 471, 472 and 120B of the IPC and Sec. 3/ 6 of the Prize Chits and Money Circulation Scheme (Banning ) Act 1978 pending in the court of learned Additional Chief Judicial Magistrate, Ghatshila.

(3.) The FIR was registered alleging therein that the letter no.409 confidential dtd. 19/3/2013 which had come from D.C. East Singhbhum, addressed to SDO Ghatshila and accordingly on 30/4/2013 at 12.00 noon informant along with some other officials came in the office of JNT Overseas Infrastructure at about 12.30 p.m and arrested one person namely Shyamal Murmu who is the Branch Manager of JNT Organization Ghatshila Branch. It is clear in the FIR that at 2.20 p.m the informant and the police party reached Mangalam Agro Product Ltd., Dahigora, Ghatshila for searching and verifying the proper documents for that organization and accordingly they prepared seizure list in Mangalam Agro Product Ltd and arrested the petitioner who was the Branch Manager of the organization and thereafter the FIR was registered.