KISHORE EKKA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This application has been filed for quashing of the order dated 31.07.2012 passed by the Judicial Magistrate, 1st class, Ranchi in Complaint Case No. 1917 of 2011 whereby and whereunder cognizance of the offence punishable under Sections 406, 420, 467, 468/34 of the Indian Penal Code was taken against the petitioner.

(2.) It is the case of the complainant-opposite party No. 2 that the complainant is a charitable Society engaged in imparting education to the people of Simdega. It is under the administrative control of the Simdega Catholic Diocese. Rev Joseph Minz, accused No. 1 was a Bishop at Simdega Diocese. Being Bishop, he was also President of the Society and was chief functionary of the Society. He superannuated on 10.4.2008. Thereafter Bishop Rt. Rev. Vincent Barwa took over the charge on 11.4.2008.

(3.) It has been alleged that said Rev. Joseph Minz in connivance with the petitioner (accused No. 2) and accused No. 3 misappropriated huge money of the Society which had been received in the form of grant and donation from the people at large.