GOPAL VERMA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) This criminal miscellaneous petition has been filed invoking the jurisdiction of this Court under Sec. 482 Cr.P.C. with a prayer to quash the entire criminal proceeding including the order taking cognizance dtd. 4/9/2020 passed by the learned Judicial Magistrate 1st Class, Pakur in connection with G.R. Case No. 761 of 2011 arising out of Pakur (Town) P.S. Case No. 299 of 2011 whereby and where under, the learned Judicial Magistrate 1st Class, Pakur has taken cognizance for the offences punishable under Ss. 406, 409, 420, 353 and 34 of Indian Penal Code and charges have also been framed for the said offences but no witness has been examined, as submitted by the learned counsel for the petitioners.

(3.) The allegation against the petitioners is that the petitioners being associated with M/s. E. Meditek (TPA) Service Limited were entrusted with the work of preparing smart cards to be distributed to the beneficiaries inter alia for the health insurance up to the extent of Rs.30,000.00 per person through such cards. The allegation against the petitioners is that the though the petitioners were to prepare and distribute 88,381 such smart cards but they took photographs of 48,499 persons but prepared smart cards of only 36,766 persons but did not distribute all of them and dishonestly retained smart cards with them in which recharge of Rs.30,000.00 of the government money was made fraudulently.