NIRANJAN PRASAD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel appearing for the petitioner and learned counsel appearing for the State.

(2.) This application has been filed for quashing of the order dated 18.02.2009 passed by the Chief Judicial Magistrate, Gumla in G.R. No.672 of 2007 (arising out of Bharno P.S. Case no.94 of 2007) whereby and where under cognizance of the offences punishable under Sections 409, 419, 420/34 of the Indian Penal Code has been taken against the petitioner and others.

(3.) It is the case of the prosecution that F.I.R was lodged by the B.D.O, Bharno, Gumla alleging therein that one Budhdeo Oraon, Panchayat Sevak in connivance with Sanjay Prasad got three cheques issued in the name of three persons, namely, Lagan Nayak, Gahnu Lohra and Parasram Lohra for making payment to them under the scheme of Indira Awaas Yajana and got it en-cashed but those three persons had already died.